High Courts11 Aug 1965Allowed
Sm. Indira Debi and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 1967 Cal 469
West Bengal Estates Acquisition Act, 1953 — Section 44(2), 53, 57, 57A
COURT ARCHIVE
Calcutta High Court judgments, 1965
295 judgments · page 5 of 15
High Courts10 Aug 1965
Kanika Mukherji Vs Rameswar Dayal Dubey and Others
Calcutta High Court · 70 CWN 236
Companies Act, 1956 — Section 162, 393, 397, 398, 399
High Courts10 Aug 1965Allowed
Tara Prasad Mukherjee and Others Vs Ganesh Chandra Mondal and Others
Calcutta High Court · 70 CWN 652
Transfer of Property Act, 1882 — Section 105, 106, 111, 111(g), 117
High Courts10 Aug 1965Allowed
Mannalal Serowgie Vs Ishwariprasad Jain and Another
Calcutta High Court · AIR 1966 Cal 447 : (1966) 1 CALLT 457 : (1966) 2 ILR (Cal) 205
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 9Transfer of Property Act, 1882 — Section 105, 108(1)
High Courts09 Aug 1965
Abdul Kader Laskar and Others Vs State of West Bengal and Others
Calcutta High Court · 69 CWN 1073
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 40, 40(1)(b), 42, 5(A)
High Courts06 Aug 1965
Sahu Jain Ltd. Vs Deputy Secretary, Ministry of Finance and Others
Calcutta High Court · (1966) 36 CompCas 543 : 70 CWN 399
Companies Act, 1956 — Section 237
High Courts06 Aug 1965
Ashoka Marketing Ltd. Vs Union of India (UOI)
Calcutta High Court · AIR 1967 Cal 159 : (1967) 37 CompCas 341 : 70 CWN 472
Companies Act, 1956 — Section 237, 249(1)
High Courts04 Aug 1965
New Central Jute Mills Co. Ltd. Vs Deputy Secretary, Ministry of Finance and Others
Calcutta High Court · (1966) 36 CompCas 512 : 70 CWN 280
Companies Act, 1956 — Section 10E, 209(4), 235, 236, 237
High Courts28 Jul 1965Dismissed
Lionel Edwards Ltd. Vs State of West Bengal
Calcutta High Court · (1966) ACJ 128 : AIR 1967 Cal 191 : 70 CWN 452
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 1Evidence Act, 1872 — Section 101, 102, 103, 104, 35
High Courts28 Jul 1965
Subir Kumar Deb Vs Jyotirindra Nath Deb
Calcutta High Court · (1966) 2 ILR (Cal) 176
Calcutta Municipal Act, 1923 — Section 13(C), 309, 310
High Courts28 Jul 1965
Banwarilal Agarwala Vs The Coal Board
Calcutta High Court · 69 CWN 964
Coal Mines (Conservation, Safety and Development) Act, 1952 — Section 17Defence of India Rules, 1962 — Rule 81(2)
High Courts27 Jul 1965Dismissed
Arati Paul Vs Registrar, O.S., High Court and Others
Calcutta High Court · AIR 1966 Cal 129 : (1966) 2 ILR (Cal) 165
Constitution of India, 1950 — Article 133(1)
High Courts26 Jul 1965
Binoy Kumar Biswas Vs The State and Others
Calcutta High Court · 70 CWN 147
Criminal Procedure Code, 1898 (CrPC) — Section 491Defence of India Rules, 1962 — Rule 30(1)(b)
High Courts26 Jul 1965
Benoy Kumar Biswas Vs State of West Bengal and Others
Calcutta High Court · AIR 1966 Cal 509 : (1966) CriLJ 1125 : 70 CWN 147
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 491Defence of India Rules, 1962 — Rule 30(1)
High Courts21 Jul 1965
Basanta Kumar Ray Vs State of West Bengal and Others
Calcutta High Court · 69 CWN 1053 : (1966) 2 LLJ 46
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 13
High Courts19 Jul 1965Dismissed
In Re: Indian Aluminium Co. Ltd.
Calcutta High Court · (1967) 1 ILR (Cal) 373
Companies Act, 1956 — Section 13, 16, 17, 173, 5English Companies Act, 1948 — Section 107, 2, 4, 5
High Courts14 Jul 1965Dismissed
Tilla Mohammad Vs Additional Member Board of Revenue
Calcutta High Court · (1966) 2 ILR (Cal) 157
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 23(4), 29, 34, 45, 46
High Courts14 Jul 1965Dismissed
Chirkut Tewari Vs State of West Bengal and Others
Calcutta High Court · AIR 1967 Cal 89 : 70 CWN 1
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 40, 40(1), 41(5), 6Land Acquisition Act, 1962 — Section 7
High Courts12 Jul 1965
Sri Gopal Singh Vs Hooghly Zilla Parisad and Others
Calcutta High Court · 69 CWN 943
Constitution of India, 1950 — Article 226
High Courts07 Jul 1965Dismissed
Ramdhari Saha Vs State of West Bengal
Calcutta High Court · 70 CWN 19 : (1966) 17 STC 215
Constitution of India, 1950 — Article 226