High Courts25 Nov 1964
M.K. Bhimani Vs Keshab Chandra Basu
Calcutta High Court · (1966) 2 ILR (Cal) 1
Transfer of Property Act, 1882 — Section 106, 111West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(6), 2, 23
COURT ARCHIVE
Calcutta High Court judgments, 1964
285 judgments · page 3 of 15
High Courts24 Nov 1964
Commissioner of Income Tax (Central) Vs Standard Vacuum Oil Co. Ltd.
Calcutta High Court · AIR 1967 Cal 68
Income Tax Act, 1922 — Section 10(2)
High Courts24 Nov 1964Allowed
Zeenutinnessa Begum Vs Nawab Syed Waris Ali Meerza Saheb Bahadur
Calcutta High Court · AIR 1965 Cal 473
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(1), Order 21 Rule 2(3), Order 21 Rule 46, Order 21 Rule 53Limitation Act, 1908 — Article 183
High Courts24 Nov 1964
Naraindas Daulatram Kripalini and Another Vs The New India Assurance Co. Ltd.
Calcutta High Court · 69 CWN 313
West Bengal Premises Tenancy Act, 1997 — Section 20
High Courts24 Nov 1964
COMMISSIONER OF Income Tax(CENTRAL), CALCUTTA Vs STANDARD VACUUM OIL COMPANY LTD.
Calcutta High Court · (1965) 57 ITR 384
Income Tax Act, 1922 — Section 10(1), 10(2)(xv)Wealth Tax Act, 1957 — Section 3
High Courts20 Nov 1964
Abdul Samad Bepari Vs Manasha Charan Bakshi
Calcutta High Court · 67 CWN 977
Penal Code, 1860 (IPC) — Section 417
High Courts19 Nov 1964Dismissed
Mt. Sukhraji Bhuj Vs Calcutta State Transport Corporation
Calcutta High Court · AIR 1966 Cal 620
Evidence Act, 1872 — Section 138
High Courts18 Nov 1964
Hitendra Chandra Choudhury Vs State of West Bengal and Others
Calcutta High Court · 69 CWN 346
Bengal Municipal Act, 1932 — Section 6Constitution of India, 1950 — Article 14, 15, 16, 17, 18Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 3
High Courts17 Nov 1964
Ram Kishore Sen and Others Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1965 Cal 282
Constitution of India, 1950 — Article 141, 143, 3Evidence Act, 1872 — Section 114, 36, 83General Clauses Act, 1897 — Section 3(58)
High Courts17 Nov 1964
Deo Chand Singh Vs Shah Mohammad
Calcutta High Court · AIR 1965 Cal 398 : 69 CWN 399 : (1967) 2 ILR (Cal) 688
Bengal Tenancy Act, 1885 — Section 48CCivil Procedure Code, 1908 (CPC) — Order 37 Rule 2(2)Transfer of Property Act, 1882 — Section 114
High Courts11 Nov 1964
Mathura Mohan Goswami Vs Jyotirmoy Chowdhury
Calcutta High Court · 69 CWN 568
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(1)(j), 17(3), 21, 22
High Courts11 Nov 1964
Raghunath Banerjee Vs Divisional Mechanical Engineer (C. and W.), Eastern Railway and Others
Calcutta High Court · (1966) 1 LLJ 190
High Courts10 Nov 1964Dismissed
Sri Gopal Jalan and Co. Vs Singhania Bros. and Another
Calcutta High Court · AIR 1965 Cal 531
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts09 Nov 1964Dismissed
Muneshwar Ram and Others Vs The Second Land Acquisition Collector and Others
Calcutta High Court · 71 CWN 78
Land Acquisition Act, 1894 — Section 4, 5A, 6, 7
High Courts09 Nov 1964Allowed
T. Sanjeevi and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 1966 Cal 58
Air Corporations Act, 1953 — Section 22Bengal Public Demands Recovery Act, 1913 — Section 3(3)Industrial Disputes Act, 1947 — Section 29, 33C, 34
High Courts28 Sept 1964Dismissed
Lakshmipati Hazra and Others Vs Rajendra Nath Pyne
Calcutta High Court · 69 CWN 1063
High Courts28 Sept 1964
Aswini Kumar Rath and Others Vs Director of Public Instruction and Others
Calcutta High Court · (1966) 2 LLJ 277
Constitution of India, 1950 — Article 14, 16, 226
High Courts28 Sept 1964Dismissed
Purna Chandra Bandopadhaya and Another Vs Gouri Pada Mukhopadhaya
Calcutta High Court · AIR 1967 Cal 512 : (1965) 1 CALLT 74 : 69 CWN 339
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4
High Courts28 Sept 1964
IMPERIAL CHEMICAL INDUSTRIES (INDIA) PRIVATE LTD. Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1965) 58 ITR 649
Income Tax Act, 1922 — Section 10(2)(xv), 66(1)
High Courts28 Sept 1964Dismissed
Surendra Nath Sinha Roy Vs State of West Bengal and Others
Calcutta High Court · AIR 1965 Cal 539
Constitution of India, 1950 — Article 226, 31BWest Bengal Estates Acquisition Act, 1953 — Section 2(1), 20(2), 5A