COURT ARCHIVE

Calcutta High Court judgments, 1964

285 judgments · page 5 of 15

High Courts02 Sept 1964

Mahal Chand Sethia Vs The State of West Bengal and Others

Calcutta High Court · 69 CWN 119

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10(1), 10(5), 33B

High Courts01 Sept 1964Dismissed

Golam Rasul Vs Supdt. of Police and Others

Calcutta High Court · AIR 1965 Cal 302 : (1965) CriLJ 676 : 69 CWN 126

Citizenship Act, 1955 — Section 9(2)Constitution of India, 1950 — Article 5, 7

High Courts28 Aug 1964Dismissed

B.N. Elias and Co. Private Ltd. Vs Fifth Industrial Tribunal of West Bengal and Others

Calcutta High Court · AIR 1965 Cal 166 : (1967) 2 ILR (Cal) 111 : (1965) 2 LLJ 324

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Industrial Disputes Act, 1947 — Section 25F, 25G

High Courts27 Aug 1964Allowed

Jatindra Nath Malik Vs Sushilendra Nath Palit

Calcutta High Court · AIR 1965 Cal 328

Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 145West Bengal Estates Acquisition Act, 1953 — Section 39, 44(4), 46, 47

High Courts26 Aug 1964Dismissed

Arati Paul Vs Registrar, High Court, Original Side

Calcutta High Court · AIR 1965 Cal 3

Arbitration Act, 1940 — Section 2Civil Procedure Code, 1908 (CPC) — Section 2(9), 96Constitution of India, 1950 — Article 226

High Courts26 Aug 1964

Suravi Mukherjee Vs State and Another

Calcutta High Court · AIR 1965 Cal 469 : (1965) 1 CALLT 61 : (1965) CriLJ 353 : 69 CWN 299

Criminal Procedure Code, 1898 (CrPC) — Section 345(1)Penal Code, 1860 (IPC) — Section 323, 354, 379

High Courts25 Aug 1964Dismissed

The Singer Manufacturing Co. Vs The Registrar of Trade Marks and Another

Calcutta High Court · AIR 1965 Cal 417 : 69 CWN 947

Trade and Merchandise Marks Act, 1958 — Section 109, 11, 12(1), 12(2), 18

High Courts25 Aug 1964

In Re: New Standard Coal Co. Pvt. Ltd.

Calcutta High Court · 69 CWN 18

Companies Act, 1956 — Section 19, 3(a), 3(c), 3(d), 397Transfer of Property Act, 1882 — Section 105, 107

High Courts24 Aug 1964Dismissed

M/s. Mohanlal Shrilal Mohata Vs Union of India

Calcutta High Court · 69 CWN 614

Civil Procedure Code, 1908 (CPC) — Section 80

High Courts20 Aug 1964

The Commissioner of Wakfs Vs Sm. Ayesa Bibi and Others

Calcutta High Court · AIR 1966 Cal 68 : (1966) 1 CALLT 296

Bengal Wakf Act, 1934 — Section 70, 70(1), 71

High Courts20 Aug 1964

Sen Mahasay and Another Vs Corporation of Calcutta

Calcutta High Court · AIR 1966 Cal 203 : (1966) CriLJ 525

Calcutta Municipal Act, 1951 — Section 442Criminal Procedure Code, 1898 (CrPC) — Section 439Prevention of Food Adulteration Act, 1954 — Section 25

High Courts20 Aug 1964

Messrs. Sen Mahasay and Another Vs Corporation of Calcutta

Calcutta High Court · 69 CWN 517

Prevention of Food Adulteration Act, 1954 — Section 25, 25(1), 25(2)

High Courts18 Aug 1964

JEEWANLAL (1929) LTD. Vs COMMISSIONER OF Income Tax.

Calcutta High Court · (1965) 57 ITR 132

Income Tax Act, 1922 — Section 10(2)(xv), 66(1)

High Courts18 Aug 1964

Phanindra Kumar Senyal and Others Vs State of West Bengal

Calcutta High Court · AIR 1965 Cal 177

Constitution of India, 1950 — Article 31BGovernment of India Act, 1935 — Section 299(2)West Bengal Land Development and Planning Act, 1948 — Section 8

High Courts18 Aug 1964

Messrs. Jeewanlal (1929) Ltd. Vs The Commissioner of Income Tax

Calcutta High Court · 69 CWN 38

Income Tax Act, 1922 — Section 10(2)(xv), 66(1)

High Courts14 Aug 1964Allowed

Alkah and Chemical Corporation of India Ltd. Vs Seventh Industrial Tribunal and Others

Calcutta High Court · AIR 1966 Cal 114

Industrial Disputes Act, 1947 — Section 17A, 20(3), 33, 33(2), 33(5)

High Courts14 Aug 1964

Lilabati Kanjilal and Others Vs The State

Calcutta High Court · (1966) CriLJ 838

Penal Code, 1860 (IPC) — Section 143, 342, 448

High Courts12 Aug 1964Allowed

State of West Bengal Vs Subhas Chandra Sen and Others

Calcutta High Court · 68 CWN 1106

Criminal Procedure Code, 1898 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 147, 149, 302West Bengal Children Act, 1959 — Section 28, 40, 41, 48, 6

High Courts11 Aug 1964Dismissed

Hiralal Shah Vs Commissioner of Police, Calcutta

Calcutta High Court · (1967) 2 ILR (Cal) 599

Calcutta Police Act, 1866 — Section 61A, 62, 62(1), 62(2)Calcutta Police Regulations, 1968 — Rule 4Calcutta Suburban Police Act, 1866 — Section 38A, 39, 39(1), 39(2)

High Courts08 Aug 1964

Abu Bokkar Molla Vs Moksed Ali Peada and Others

Calcutta High Court · 69 CWN 499

West Bengal Estates Acquisition Act, 1953 — Section 6(1)