COURT ARCHIVE

Calcutta High Court judgments, 1964

285 judgments · page 10 of 15

High Courts24 Apr 1964

The State Vs Debabrata Bandopadhyay, Dist. Magistrate, Nadia and Another

Calcutta High Court · AIR 1964 Cal 572 : (1964) CriLJ 660 : 69 CWN 82 : (1967) 2 ILR (Cal) 547

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 1, 3, 4Contempt of Courts Rules, 1980 — Rule 2

High Courts24 Apr 1964Dismissed

Ali Ahmad Vs Electoral Registration Officer and Others

Calcutta High Court · AIR 1965 Cal 1 : (1965) CriLJ 22 : 68 CWN 1140

Citizenship Act, 1955 — Section 5(1), 9, 9(2)Citizenship Rules, 2009 — Rule 3Constitution of India, 1950 — Article 226, 7

High Courts24 Apr 1964Dismissed

Biswanath Agarwalla Vs Sm. Dhapu Debi Jajodia and Others

Calcutta High Court · AIR 1966 Cal 13

Evidence Act, 1872 — Section 13, 63(1), 65Registration Act, 1908 — Section 18, 51, 51(3), 57, 57(3)

High Courts24 Apr 1964Dismissed

Abdul Halim Mia Vs The Sub-divisional Officer and Others

Calcutta High Court · AIR 1965 Cal 160 : (1965) 1 CALLT 236

Citizenship Act, 1955 — Section 5(1)Citizenship Rules, 2009 — Rule 7, 9Constitution of India, 1950 — Article 226

High Courts24 Apr 1964Dismissed

Kartick Chandra Chanda Vs Amal Kumar Dutta and Others

Calcutta High Court · 68 CWN 804

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 7, Order 11 Rule 6, Order 11 Rule 7, 115

High Courts24 Apr 1964

The State Vs Debabrata Bandopadhyaya and Another

Calcutta High Court · AIR 1964 Cal 572 : (1964) CriLJ 660 : 69 CWN 82 : (1967) 2 ILR (Cal) 547

Constitution of India, 1950 — Article 215, 50

High Courts22 Apr 1964Dismissed

Ghasilal Todi Vs Biswanath Kerwal and Others

Calcutta High Court · AIR 1964 Cal 466

Arbitration Act, 1940 — Section 10(1), 9

High Courts20 Apr 1964

S.K. Rungta and Co. (Jute and Seeds) Vs Nawal Kishore Debi Prosad and Others

Calcutta High Court · AIR 1964 Cal 373

Civil Procedure Code, 1908 (CPC) — Section 10

High Courts20 Apr 1964

Gurudas Panda Vs Kuchal Prosad Matty and Others

Calcutta High Court · 68 CWN 936

West Bengal Non-Agricultural Tenancy Act, 1949 — Section 24

High Courts17 Apr 1964

Nemai Adak and Others Vs The State

Calcutta High Court · AIR 1965 Cal 89 : (1965) CriLJ 160

Criminal Procedure Code, 1898 (CrPC) — Section 154, 162, 233, 236, 237Evidence Act, 1872 — Section 3, 9Explosive Substances Act, 1908 — Section 3

High Courts17 Apr 1964Dismissed

Insurance Association of India Vs State of West Bengal and Others

Calcutta High Court · AIR 1965 Cal 294 : 69 CWN 57

Civil Procedure Code, 1908 (CPC) — Section 11Industrial Disputes Act, 1947 — Section 10, 2Insurance Act, 1938 — Section 64C, 64P

High Courts16 Apr 1964

Parmeshwarilal Ganeriwala Vs Rekols and Co.

Calcutta High Court · (1972) 1 ILR (Cal) 270

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 148, 149, 151

High Courts16 Apr 1964Dismissed

National and Grindlays Bank Ltd. Vs Tikam Chand Daga and Another

Calcutta High Court · AIR 1964 Cal 358 : (1964) 1 CALLT 489

Contract Act, 1872 — Section 128Limitation Act, 1908 — Article 115, 59, 65

High Courts10 Apr 1964Allowed

Ganesh Chandra Saha Vs Jiw Raj Somani

Calcutta High Court · AIR 1965 Cal 32 : (1965) CriLJ 24 : 68 CWN 1081

Penal Code, 1860 (IPC) — Section 323, 88, 90

High Courts08 Apr 1964

Chartered Bank Vs Central Government Industrial Tribunal, Calcutta

Calcutta High Court · 68 CWN 730 : (1967) 2 ILR (Cal) 409

Industrial Disputes Act, 1947 — Section 7A

High Courts07 Apr 1964

Joti Majumdar and Another Vs Girija Bhusan Roy and Others

Calcutta High Court · AIR 1965 Cal 11 : 68 CWN 1071

Limitation Act, 1963 — Article 130, 30, 31, 32

High Courts30 Mar 1964

COMMISSIONER OF Income Tax, WEST BENGAL Vs ALLAHABAD BANK LTD.

Calcutta High Court · (1966) 62 ITR 476

Companies Act, 1956 — Section 78, 78(3)Income Tax Act, 1922 — Section 66A(2)Income Tax Act, 1961 — Section 297(1), 298(1)

High Courts26 Mar 1964Dismissed

Chayarani Mukherjee Vs Assistant Secretary to the Government of W. Bengal, Land and Land Revenue Dept. Requisition Branch and Others

Calcutta High Court · AIR 1964 Cal 428 : 68 CWN 826

Constitution of India, 1950 — Article 31, 31(2), 31(6)Government of India Act, 1935 — Section 299, 299(2)West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(1)

High Courts26 Mar 1964Dismissed

Sm. Sumitra Debi Jalan Vs Satya Narayan Prahladka and Others

Calcutta High Court · AIR 1965 Cal 355

Companies Act, 1913 — Section 28, 34Companies Act, 1956 — Section 108, 111, 81, 82Contract Act, 1872 — Section 182, 215, 216, 28

High Courts26 Mar 1964Dismissed

Dalhousie Properties Ltd. Vs The Eastern Japan Trading Co.

Calcutta High Court · 69 CWN 234

West Bengal Premises Tenancy Act, 1956 — Section 13, 17, 21, 22