High Courts07 Aug 1964
Dr. D.N. Mukherjee Vs Jatindra Nath Bhaduri
Calcutta High Court · 69 CWN 199
West Bengal Premises Tenancy Act, 1956 — Section 17, 17(2), 17(3)
COURT ARCHIVE
Calcutta High Court judgments, 1964
285 judgments · page 6 of 15
High Courts07 Aug 1964
Ram Chandra Paul Vs Titaghur Paper Mills and Others Kankinarrah
Calcutta High Court · AIR 1965 Cal 378 : 69 CWN 537 : (1965) 2 LLJ 226
Industrial Disputes Act, 1947 — Section 10, 33(2), 33A
High Courts07 Aug 1964Dismissed
Ram Chandra Paul Vs M/s. Titaghur Paper Mills Kankinarrah, 24 Parganas and others
Calcutta High Court · AIR 1965 Cal 378 : 69 CWN 537 : (1965) 2 LLJ 226
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 33, 33(2)(b), 33(A), 33A
High Courts07 Aug 1964Dismissed
S.J. Banerjee Vs The Commissioners of the Municipality of Kalimpong and Others
Calcutta High Court · 68 CWN 1085
Contract Act, 1872 — Section 149, 151, 152, 2(g), 2(h)
High Courts06 Aug 1964Dismissed
Jitendra Nath Roy Vs Sm. Maheswari Bose
Calcutta High Court · AIR 1965 Cal 45
Specific Relief Act, 1877 — Section 12, 22Transfer of Property Act, 1882 — Section 55(1)
High Courts05 Aug 1964
Gulam Rasul Vs Calcutta Dock Labour Board and Others
Calcutta High Court · (1966) 2 LLJ 52
Dock Workers (Regulation of Employment) (Inapplicability To Major Ports) Act, 1997 — Section 3DOCK WORKERS (REGULATION OF EMPLOYMENT) ACT, 1948 — Section 4
High Courts05 Aug 1964Allowed
Manicklal Sen and Another Vs Additional Collector of Customs and Another
Calcutta High Court · AIR 1965 Cal 527 : (1965) CriLJ 487 : (1968) 1 ILR (Cal) 161
Evidence Act, 1872 — Section 101, 102, 103, 104Sea Customs Act, 1878 — Section 167(8), 178A, 178A(2)
High Courts05 Aug 1964Partly Allowed
Satkari Chatterji Vs Commissioner of Police
Calcutta High Court · AIR 1965 Cal 13 : (1964) 9 FLR 294 : (1967) 2 ILR (Cal) 429 : (1966) 1 LLJ 654
Constitution of India, 1950 — Article 226, 311
High Courts04 Aug 1964
Satish Chandra Das and Others Vs State of West Bengal and Another
Calcutta High Court · AIR 1965 Cal 212
Bengal Tenancy Act, 1885 — Section 56, 56(4)Constitution of India, 1950 — Article 227
High Courts03 Aug 1964Dismissed
Sukumar Dutta Vs Gouri Sankar Sarma
Calcutta High Court · AIR 1966 Cal 97 : 69 CWN 833
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 100, 101Constitution of India, 1950 — Article 13West Bengal Non-Agricultural Tenancy Act, 1949 — Section 6(2)
High Courts31 Jul 1964Partly Allowed
Sudhir Kumar Mondal Vs Abhoy Pada Saha
Calcutta High Court · AIR 1966 Cal 141
Representation of the People Act, 1951 — Section 101
High Courts30 Jul 1964Partly Allowed
New Calcutta Binders and Another Vs Sm. Sushila Bala Dassi
Calcutta High Court · AIR 1967 Cal 441
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts30 Jul 1964
S.P. Goswami alias Sakti Pada Goswami Vs General Manager, South Eastern Rly. and Another
Calcutta High Court · AIR 1965 Cal 557 : (1964) 9 FLR 174
Constitution of India, 1950 — Article 309, 311
High Courts28 Jul 1964Dismissed
Umakanta Mukherjee Vs Satya Charan Basu and Others
Calcutta High Court · AIR 1965 Cal 189
High Courts27 Jul 1964Dismissed
Sailesh Chandra Chakrabortti Vs Sashi Coomar Banerjee and Others
Calcutta High Court · 69 CWN 53
Transfer of Property Act, 1882 — Section 116
High Courts23 Jul 1964
Gopi Krishna Das and Another Vs Anil Bose
Calcutta High Court · AIR 1965 Cal 59 : 69 CWN 545 : (1968) 1 ILR (Cal) 196
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 35, 9Evidence Act, 1872 — Section 115Provincial Small Cause Courts Act, 1887 — Article 35, 15(1), 25
High Courts23 Jul 1964Dismissed
Bangshidhar Bysack and Others Vs Corporation of Calcutta and Others
Calcutta High Court · 68 CWN 1172
High Courts21 Jul 1964Allowed
Kanungo and Co. Vs Collector of Customs and Others
Calcutta High Court · AIR 1965 Cal 248 : (1965) CriLJ 547
Constitution of India, 1950 — Article 226Imports and Exports (Control) Act, 1947 — Section 3(1), 3(2)Sea Customs Act, 1878 — Section 167(8), 19
High Courts20 Jul 1964Dismissed
State of West Bengal Vs Rajat Kanti Sarmadhikary
Calcutta High Court · AIR 1965 Cal 169
Bengal Subordinate Services (Discipline and Appeal) Rules, 1936 — Rule 12, 4, 5Constitution of India, 1950 — Article 226, 311Police Regulations — Regulation 768
High Courts13 Jul 1964
Metallizing Corporation (Private) Ltd. Vs Regional Provident Fund Commissioner
Calcutta High Court · (1966) 2 LLJ 528
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 14, 16, 2, 4