High Courts13 Jul 1964
Makhan Lal Sen Vs The Director of Panchayats, Government of West Bengal and Others
Calcutta High Court · 68 CWN 1109
COURT ARCHIVE
Calcutta High Court judgments, 1964
285 judgments · page 7 of 15
High Courts10 Jul 1964Allowed
Haridas Mundhra Vs Indian Cable Co. Ltd.
Calcutta High Court · AIR 1965 Cal 369
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 41 Rule 22, Order 41 Rule 24
High Courts10 Jul 1964Allowed
Bankim Chandra Banerjee and Others Vs Distt. Panchayat Officer and Others
Calcutta High Court · AIR 1965 Cal 463 : 69 CWN 219
Constitution of India, 1950 — Article 19(1), 226West Bengal Panchayat Act, 1957 — Section 120, 57(1)West Bengal Panchayat Rules, 1958 — Rule 110, 118, 119, 120
High Courts08 Jul 1964Allowed
Behari Lal Mitter Vs Saral Kumar Ghose
Calcutta High Court · AIR 1965 Cal 163
Calcutta High Court (Original Side) Rules, 1914 — Rule 20Civil Procedure Code, 1908 (CPC) — Order 21 Rule 55
High Courts08 Jul 1964
Ajit Kumar Gurey and Others Vs State of West Bengal and Others
Calcutta High Court · 80 CWN 981
Constitution of India, 1950 — Article 265, 366(28)Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 12, 13, 14
High Courts08 Jul 1964
Srimati Kiron Devi Singhee Vs Commissioner of Income Tax, West Bengal and Others
Calcutta High Court · 70 CWN 141
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, Order 5 Rule 17Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 282, 33B, 33B(1), 63
High Courts08 Jul 1964
Kanai Lal Paul Vs Corporation of Calcutta and Others
Calcutta High Court · 68 CWN 1049
Criminal Procedure Code, 1898 (CrPC) — Section 144
High Courts07 Jul 1964Dismissed
M.L. Bose and Co. Private Ltd. Vs State of West Bengal and Others
Calcutta High Court · AIR 1965 Cal 454 : (1968) 1 LLJ 638
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts06 Jul 1964
Smt. Bagsu Devi Bafna Vs The Commissioner of Income Tax and Others
Calcutta High Court · AIR 1966 Cal 73 : 69 CWN 66 : (1967) 63 ITR 333
Income Tax Act, 1922 — Section 23(2), 33B
High Courts03 Jul 1964
Chanai Mondal Vs The State
Calcutta High Court · 68 CWN 1031
Criminal Procedure Code, 1898 (CrPC) — Section 236, 237, 238, 423(1), 423(1)(a)Essential Commodities Act, 1955 — Section 3, 7(a)(ii)
High Courts02 Jul 1964
Durga Prosad More and others Vs The Asstt. Registrar of Companies, W.B.
Calcutta High Court · 70 CWN 833
Companies Act, 1956 — Section 159, 161, 166, 210, 220
High Courts01 Jul 1964
Indian Steel and Wire Products Ltd. Vs D.N. Roy and Another
Calcutta High Court · 68 CWN 998
Constitution of India, 1950 — Article 286, 32
High Courts26 Jun 1964
Pannalal Kishanlal Vs Osaka Shosen Kaisha and Another
Calcutta High Court · 70 CWN 307
Stamp Act, 1899 — Section 2(20), 7
High Courts26 Jun 1964
Jatindra Nath Das, on behalf of Detenu Gunindra Nath Das Vs The District Magistrate, Howrah and Others
Calcutta High Court · 69 CWN 113
Criminal Procedure Code, 1898 (CrPC) — Section 86
High Courts26 Jun 1964
Patal Sundari Debi Vs Ashidharini Debya
Calcutta High Court · 70 CWN 28
Hindu Marriage Act, 1955 — Section 5
High Courts25 Jun 1964Dismissed
Jatin Chakravorty Vs Mr. Justice Himansu Kumar Bose and Others
Calcutta High Court · AIR 1964 Cal 500 : (1964) 1 CALLT 222 : 68 CWN 958
Constitution of India, 1950 — Article 168, 173, 200, 201, 226
High Courts25 Jun 1964Allowed
Sm. Rebarani Sen Gupta Vs Ashit Sen Gupta
Calcutta High Court · AIR 1965 Cal 162
Hindu Marriage Act, 1955 — Section 9(1)
High Courts24 Jun 1964
Satish Chandra Chakrabarty Vs Subrata Majumdar
Calcutta High Court · AIR 1966 Cal 67 : (1966) CriLJ 142
Criminal Procedure Code, 1898 (CrPC) — Section 231, 233Penal Code, 1860 (IPC) — Section 234, 323, 504
High Courts22 Jun 1964
Abhoy Charan Mukherjee Vs Director of Postal Services (City and Mails) Office of the Post Master General and Others
Calcutta High Court · AIR 1965 Cal 298 : (1964) 9 FLR 71 : (1966) 2 LLJ 41
Constitution of India, 1950 — Article 226Post and Telegraph Manual — Rule 32A, 32C
High Courts22 Jun 1964
Shyamnagar Tin Factory Private Ltd. Vs Snow White Food Product Co. Ltd.
Calcutta High Court · AIR 1965 Cal 541
Contract Act, 1872 — Section 38, 63