COURT ARCHIVE

Calcutta High Court judgments, 1965

295 judgments · page 4 of 15

High Courts30 Aug 1965Allowed

Haripada Samanta Pramathanath Samanta, a firm Vs Bansidhar Premsukh Das, a firm

Calcutta High Court · AIR 1967 Cal 255

Civil Procedure Code, 1908 (CPC) — Section 100, 101Transfer of Property Act, 1882 — Section 106West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1)

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High Courts28 Aug 1965Allowed

Jugometal Trg Republike Vs Rungta and Sons (Private) Ltd.

Calcutta High Court · AIR 1966 Cal 382 : 70 CWN 375

Civil Procedure Code, 1908 (CPC) — Section 10, 151

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High Courts27 Aug 1965Allowed

Netai Chandra and Surendra Nath Dey Vs Corporation of Calcutta

Calcutta High Court · AIR 1967 Cal 65 : (1967) 1 CALLT 309 : (1967) CriLJ 172

Prevention of Food Adulteration Act, 1954 — Section 13(5), 2

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High Courts26 Aug 1965

Nilkantha Padma Vs State of West Bengal and Others

Calcutta High Court · 69 CWN 1061

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4West Bengal Land Development and Planning Act, 1948 — Section 2(c), 4, 4(1), 4A, 5

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High Courts25 Aug 1965Dismissed

Kalipada Sinha Vs Mahalaxmi Bank Ltd.

Calcutta High Court · AIR 1966 Cal 585

Banking Companies Act, 1949 — Section 45B, 45D(6), 49D(6)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 17, 151, 153Companies Act, 1956 — Section 21, 22, 23, 23(3), 391

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High Courts24 Aug 1965Dismissed

Tara Sadan Hattacharyya Vs Corporation of Calcutta

Calcutta High Court · (1966) 2 ILR (Cal) 271

Calcutta Municipal Act, 1951 — Section 77, 80, 87Constitution of India, 1950 — Article 220, 226, 311(2)Mines and Minerals (Regulation and Development) Rules, 1957 — Rule 11, 54

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High Courts24 Aug 1965Dismissed

Chittaranjan Ghosh Vs Collector

Calcutta High Court · (1966) 2 ILR (Cal) 280

Constitution of India, 1950 — Article 226, 309West Bengal Government Servants Conduct Rules, 1959 — Rule 15(4)

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High Courts23 Aug 1965

Benoy Krishna Bose Vs Commercial Tax Officer and Others

Calcutta High Court · 70 CWN 152 : (1966) 17 STC 35

Constitution of India, 1950 — Article 226

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High Courts23 Aug 1965

Gopalpur Tea Co. Ltd. Vs Corporation of Calcutta

Calcutta High Court · AIR 1966 Cal 51 : (1966) CriLJ 135 : 70 CWN 1005 : (1966) 2 ILR (Cal) 220

Criminal Procedure Code, 1898 (CrPC) — Section 103Prevention of Food Adulteration Act, 1954 — Section 10(4), 10(7), 11(1), 11(4), 13(2)Prevention of Food Adulteration Rules, 1955 — Rule 7(2)

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High Courts20 Aug 1965

S.K. Bose, Commissioner of Commercial Taxes Vs The State of West Bengal

Calcutta High Court · (1966) 18 STC 429

Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 465, 469, 471

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High Courts18 Aug 1965Allowed

Union of India (UOI) and Others Vs Rabindranath Mazumdar

Calcutta High Court · AIR 1967 Cal 326 : 70 CWN 1141 : (1968) 2 LLJ 610

Central Civil Services (Temporary Service) Rules, 1949 — Rule 2, 3, 5Constitution of India, 1950 — Article 226, 309, 311, 311(1), 311(2)

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High Courts18 Aug 1965

Commissioner of Income Tax (Central) Vs Standard Vacuum Refining Co. of India Ltd.

Calcutta High Court · AIR 1967 Cal 447 : (1966) 61 ITR 799

Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 32, 33, 34

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High Courts17 Aug 1965

Jugal Chandra Pandit and Others Vs The Board of Trustees Howrah and Others

Calcutta High Court · 70 CWN 275

Calcutta Improvement Act, 1911 — Section 39CHowrah Improvement Act, 1956 — Section 3, 33, 35, 37, 38

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High Courts17 Aug 1965Dismissed

Ranjit Kumar Chakraborty Vs State of West Bengal

Calcutta High Court · AIR 1967 Cal 262 : (1968) 2 LLJ 210

Constitution of India, 1950 — Article 166, 299, 309, 311(2), 77

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High Courts17 Aug 1965Dismissed

Additional Collector of Customs and Another Vs Best and Co.

Calcutta High Court · AIR 1966 Cal 398

Constitution of India, 1950 — Article 133(1), 226Imports and Exports (Control) Act, 1947 — Section 3(2)Limitation Act, 1963 — Article 132, 12(3)

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High Courts16 Aug 1965Dismissed

Sri Sri Iswar Nitto Gopal Jew Vs Angur Bala Mullick

Calcutta High Court · 70 CWN 1150

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High Courts14 Aug 1965

Everest Cine Corporation (P) Ltd. and Another Vs Khuku and Another

Calcutta High Court · AIR 1965 Cal 446

Contract Act, 1872 — Section 39, 40Presidency Small Cause Courts Act, 1882 — Section 38

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High Courts13 Aug 1965

Satyanarayan Chatterjee Vs Parimal Kumar Dutt

Calcutta High Court · 70 CWN 374

Calcutta Thika Tenancy Act, 1949 — Section 2(6), 3(i), 6

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High Courts12 Aug 1965

Raghu Singh Vs Burrakur Coal Company, Ltd. and Others

Calcutta High Court · (1967) 1 LLJ 483

Constitution of India, 1950 — Article 136, 226Evidence Act, 1872 — Section 1, 3Industrial Disputes Act, 1947 — Section 11, 2, 3, 33, 33A

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High Courts12 Aug 1965Dismissed

Raghu Singh Vs The Burrakur Coal Co. Ltd. and Others

Calcutta High Court · AIR 1966 Cal 504

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3, Order 18 Rule 11, 107Evidence Act, 1872 — Section 3, 33, 5Industrial Disputes Act, 1947 — Section 7

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