High Courts28 Sept 1964Allowed
Ramdhari Singh Vs Corporation of Calcutta
Calcutta High Court · 69 CWN 278 : (1967) 2 ILR (Cal) 436
Calcutta Municipal Act, 1951 — Section 28, 30, 354(1)
COURT ARCHIVE
Calcutta High Court judgments, 1964
285 judgments · page 4 of 15
High Courts28 Sept 1964Dismissed
Shewlal Agarwal Vs State of West Bengal and Others
Calcutta High Court · AIR 1965 Cal 380
Bengal Municipal Act, 1932 — Section 20, 23, 23(1), 23(2), 24(2)Constitution of India, 1950 — Article 226
High Courts28 Sept 1964Allowed
Messrs. Metro General Traders Vs The Commissioner, The Corporation of Calcutta and Others
Calcutta High Court · 69 CWN 584
Civil Procedure Code, 1908 (CPC) — Section 2(17), 80Constitution of India, 1950 — Article 14
High Courts28 Sept 1964Allowed
Metro General Traders Vs The Commissioner, The Corporation of Calcutta and Others
Calcutta High Court · AIR 1965 Cal 442 : (1965) 1 CALLT 155 : 69 CWN 660
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 7 Rule 1, 80
High Courts24 Sept 1964Partly Allowed
Mahendra Pratap Ramachandra Vs Commercial Tax Officer and Others
Calcutta High Court · AIR 1965 Cal 203
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 7Bengal Finance (Sales Tax) Act, 1941 — Section 5(1)Bengal Finance (Sales Tax) Rules, 1941 — Rule 3(28)
High Courts23 Sept 1964Allowed
State of West Bengal Vs Bhutnath Chatterjee
Calcutta High Court · AIR 1965 Cal 620
Land Acquisition Act, 1894 — Section 23(1), 4, 4(1), 4(2), 5A
High Courts22 Sept 1964
In Re: Bengal Luxmi Cotton Mills Ltd.
Calcutta High Court · (1965) 35 CompCas 187 : 69 CWN 137
Companies (Court) Rules, 1959 — Rule 88Companies Act, 1956 — Section 145, 397, 398
High Courts22 Sept 1964
Amullya Charan Adhikary Vs Annada Charan Ghosh
Calcutta High Court · AIR 1965 Cal 304 : 69 CWN 131
Calcutta High Court (Appellate Side) Rules — Rule 2, 2BCivil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9
High Courts22 Sept 1964Dismissed
Bhupat Hirachand Vs Choonilal Chunder and Others
Calcutta High Court · 70 CWN 62
Transfer of Property Act, 1882 — Section 115
High Courts21 Sept 1964Dismissed
Chandra Nath Mukherjee Vs Tusharika Devi
Calcutta High Court · (1967) 2 ILR (Cal) 610
Bengal Tenancy Act, 1885 — Article 2, 15, 16Limitation Act, 1908 — Article 110, 115, 116, 195, 29
High Courts18 Sept 1964Allowed
Benarasi Sha Vs Lakshmi Rani Dey Sarkar
Calcutta High Court · (1966) 2 ILR (Cal) 662
Land Acquisition Act, 1894 — Section 16, 17, 17A
High Courts18 Sept 1964
Tarini Kumar Vs Chief Commercial Superintendent Eastern Railway and Another
Calcutta High Court · AIR 1965 Cal 75
Constitution of India, 1950 — Article 311(2)
High Courts16 Sept 1964Dismissed
Bombay Belting Co. Vs Sew Pujan Singh
Calcutta High Court · AIR 1965 Cal 233 : 69 CWN 580
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 33 Rule 15, 8Practice and Procedure (Calcutta) Rules — Rule 1, 1(3)Presidency Small Cause Courts Act, 1882 — Section 9
High Courts15 Sept 1964
Jatindra Nath Malik Vs Sushilendra Nath Palit
Calcutta High Court · 69 CWN 210
Evidence Act, 1872 — Section 145Limitation Act, 1963 — Section 5West Bengal Estates Acquisition Act, 1953 — Section 17, 18, 18(1), 19, 21
High Courts11 Sept 1964Dismissed
Ranendra Nath Neogy Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1965 Cal 434 : (1965) CriLJ 206
Constitution of India, 1950 — Article 20(2)Drugs and Cosmetics Act, 1940 — Section 18, 27
High Courts11 Sept 1964Dismissed
Chairman, Panihati Municipality Vs Secretary, Panihati Municipal Labour Welfare Union and Another
Calcutta High Court · AIR 1965 Cal 229
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 36, 7A(1)Minimum Wages Act, 1948 — Section 20, 5
High Courts11 Sept 1964Allowed
Yudhisthir Kumar Dutt and Others Vs Commissioner of the Corporation of Calcutta and Others
Calcutta High Court · 69 CWN 249
Bengal General Clauses Act, 1899 — Section 8(e)Constitution of India, 1950 — Article 14, 226
High Courts11 Sept 1964Allowed
Royal Nepal Airline Corporation and Another Vs Monorama Meher Singh Legha and Others
Calcutta High Court · AIR 1966 Cal 319 : 69 CWN 767
Civil Procedure Code, 1908 (CPC) — Section 86, 87
High Courts11 Sept 1964Allowed
Subramania Vishwanath Pillai Vs Indo-World Trading Co. Ltd. and Another
Calcutta High Court · AIR 1965 Cal 217
Calcutta High Court Rules, 1914 — Rule 2, 27, 3, 34Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Limitation Act, 1963 — Article 124, 12, 12(2), 12(3), 5
High Courts10 Sept 1964
Sudhansu Kumar Aich and Others Vs Kangal Chandra Maity and Others
Calcutta High Court · 69 CWN 908
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 9 Rule 13Court Fees Act, 1870 — Section 7(IV)(c)Specific Relief Act, 1963 — Section 42