High Courts29 Sept 1965
Md. Aslam and Another Vs The State
Calcutta High Court · (1966) CriLJ 1231
Criminal Procedure Code, 1898 (CrPC) — Section 204, 204(1B), 247, 403
COURT ARCHIVE
Calcutta High Court judgments, 1965
295 judgments · page 3 of 15
High Courts28 Sept 1965
Makhanlal Dey Vs Union of India (UOI)
Calcutta High Court · 70 CWN 925 : (1967) 2 LLJ 782
Constitution of India, 1950 — Article 154, 162, 164, 174, 176Government of India Act, 1935 — Section 235Police Act, 1861 — Section 7
High Courts28 Sept 1965Dismissed
Ramashankar Prosad and Others Vs Sindri Iron Foundry (P) Ltd. and Others
Calcutta High Court · AIR 1966 Cal 512 : 70 CWN 520
Companies Act, 1948 — Section 210Companies Act, 1956 — Section 397, 399, 402
High Courts28 Sept 1965
Jugometal Trg. Republike Vs Rungta and Sons (Private) Ltd. and Another
Calcutta High Court · 70 CWN 375
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts23 Sept 1965Allowed
Samir Kr. Banerjee Vs Sm. Sujata Banerjee
Calcutta High Court · 70 CWN 633
Civil Procedure Code, 1908 (CPC) — Section 47Hindu Marriage Act, 1955 — Section 10, 21, 24, 25, 26
High Courts22 Sept 1965Dismissed
Bhupat Hirachand and Jamnadas and Bros. (P) Ltd. Vs Choonilal Chunder and Others
Calcutta High Court · (1965) 09 CAL CK 0012
Transfer of Property Act, 1882 — Section 115
High Courts22 Sept 1965Dismissed
Panchanan Jash and Others Vs Board of Secondary Education, W.B. and Others
Calcutta High Court · 71 CWN 189
Constitution of India, 1950 — Article 19(1)(f), 226, 31, 31(1), 31(2)Societies Registration Act, 1860 — Section 5
High Courts21 Sept 1965Allowed
Bharat Commerce and Industries Ltd. Vs Surendra Nath Shukla and Others
Calcutta High Court · AIR 1966 Cal 388 : (1966) 2 ILR (Cal) 308
Air Corporations Act, 1953 — Section 17(4), 22Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Penal Code, 1860 (IPC) — Section 420
High Courts21 Sept 1965Dismissed
Fani Datta Vs Corporation of Calcutta
Calcutta High Court · (1966) 2 ILR (Cal) 402
Calcutta Municipal Act, 1951 — Section 48, 52, 52(1), 52(2), 73Calcutta Municipal Electoral (Preparation and Publication and Revision and Republication of Electoral Rolls) Rules, 1952 — Rule 10, 15, 16, 19, 20(1)Constitution of India, 1950 — Article 226
High Courts20 Sept 1965Allowed
Baidyanath Bose Vs Sm. Sudha Roy
Calcutta High Court · 70 CWN 571 : (1966) 2 ILR (Cal) 300
Constitution of India, 1950 — Article 311Specific Relief Act, 1963 — Section 21, 42West Bengal Board of Secondary Education Regulations — Regulation 7, 7(2), 8, 9
High Courts17 Sept 1965
SRI SRI SRIDHAR JIEW AND ANOTHER Vs Income Tax OFFICER, DISTRICT II(I), CALCUTTA.
Calcutta High Court · AIR 1966 Cal 494 : (1967) 63 ITR 192
Income Tax Act, 1922 — Section 9
High Courts13 Sept 1965
Sushil Kumar Sen Gupta Vs State Transport Authority and Others
Calcutta High Court · 70 CWN 341
Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 12, 5
High Courts10 Sept 1965Dismissed
Indra Singh and Sons Private Ltd. Vs Union of India (UOI) and Another
Calcutta High Court · AIR 1967 Cal 14 : (1967) 64 ITR 501
Constitution of India, 1950 — Article 133(1)Income Tax Act, 1922 — Section 34, 35Income Tax Act, 1961 — Section 154
High Courts08 Sept 1965Dismissed
Lahoriram Prashar Vs State of West Bengal and Others
Calcutta High Court · AIR 1967 Cal 444
Arbitration Act, 1940 — Section 17Constitution of India, 1950 — Article 226Defence of India Act, 1939 — Section 19
High Courts02 Sept 1965Dismissed
Union of India (UOI) Vs Santi Kumar Banerjee and Others
Calcutta High Court · AIR 1967 Cal 129 : (1967) 1 CALLT 376 : (1968) 2 LLJ 203
Constitution of India, 1950 — Article 226, 309Railway Establishment Code, 1959 — Rule 9
High Courts01 Sept 1965Dismissed
Kazi Mohammad Hossain Vs Sibram Bondopadhyaya
Calcutta High Court · AIR 1967 Cal 10 : 70 CWN 1066
Bengal Tenancy Act, 1885 — Section 103BCivil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 114, 4
High Courts01 Sept 1965Dismissed
Lachminarain Kanoria and Co. Vs Victory Jute Mills
Calcutta High Court · (1966) 36 CompCas 53 : 70 CWN 110
Arbitration Act, 1940 — Section 14(2)Companies Act, 1862 — Section 41, 42
High Courts31 Aug 1965Dismissed
Bholanath Ghosh Vs The State
Calcutta High Court · AIR 1967 Cal 440
Criminal Procedure Code, 1898 (CrPC) — Section 10(2), 514, 515
High Courts30 Aug 1965
Howrah Trading Company (Private) Ltd. Vs Fourth Industrial Tribunal and Others
Calcutta High Court · (1967) 1 ILR (Cal) 1 : (1966) 2 LLJ 282
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 141, 142Industrial Disputes Act, 1947 — Section 33, 33A
High Courts30 Aug 1965Allowed
Motilal Sareogi Vs Chiranjilal Khaitan
Calcutta High Court · (1966) 2 ILR (Cal) 289
Assimilation of Laws Act, 1959 — Section 3Bengal General Clauses Act, 1899 — Section 3(9)Bengal Tenancy (Amendment) Act, 1925 — Section 20, 20(1A)