COURT ARCHIVE

Calcutta High Court judgments, 1965

295 judgments · page 6 of 15

High Courts07 Jul 1965Dismissed

Balai Chandra Ghose Vs Tarapada Ghose

Calcutta High Court · 70 CWN 266 : (1966) 2 ILR (Cal) 147

Bengal Tenancy Act, 1885 — Section 103BCivil Procedure Code, 1908 (CPC) — Order 26 Rule 1, Order 26 Rule 10, Order 26 Rule 10(3), Order 26 Rule 9, 151Evidence Act, 1872 — Section 83

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High Courts06 Jul 1965Dismissed

Shree Bhawani Cotton Mills Ltd. Vs The Additional Collector of Customs

Calcutta High Court · (1966) 2 ILR (Cal) 261

Constitution of India, 1950 — Article 226Imports and Exports (Control) Act, 1947 — Section 3(1)Sea Customs Act, 1878 — Section 167(8), 19

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High Courts05 Jul 1965

Dunlop Rubber Company (India) Ltd. Vs R. Dutta

Calcutta High Court · (1966) 2 ILR (Cal) 119

West Bengal Premises Tenancy Act, 1956 — Section 13(1)

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High Courts02 Jul 1965Dismissed

Biratnagar Jute Mills Ltd. Vs Lalta Prasad Goenka

Calcutta High Court · AIR 1966 Cal 302

Transfer of Property Act, 1882 — Section 68

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High Courts01 Jul 1965Dismissed

Union of India Vs Sailendra Nath Banerjee

Calcutta High Court · 70 CWN 44

Constitution of India, 1950 — Article 226, 311(2)Government of India Act, 1935 — Section 240

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High Courts29 Jun 1965Allowed

Ganesh Chandra Banerjee and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 1967 Cal 143 : 70 CWN 387

West Bengal Land Development and Planning Act, 1948 — Section 6, 6(2)

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High Courts29 Jun 1965Dismissed

In Re: Jitendra Nath Banerjee

Calcutta High Court · AIR 1966 Cal 250 : 69 CWN 860

Advocates Act, 1961 — Section 1, 49Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11(7)

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High Courts28 Jun 1965

Promode Das Gupta and Others Vs Deputy Secretary to the Government of West Bengal and Others

Calcutta High Court · (1966) CriLJ 826 : 69 CWN 913

Constitution of India, 1950 — Article 101, 105, 14, 190, 194

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High Courts26 Jun 1965Dismissed

Union of India (UOI) Vs Nuddea Mills Company Ltd.

Calcutta High Court · (1966) 2 ILR (Cal) 98

Civil Procedure Code, 1908 (CPC) — Section 80Sales of Goods Act, 1930 — Section 12, 18, 2(4), 23, 23(1)

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High Courts23 Jun 1965Dismissed

In Re: Pacific Bank Ltd. (In Liquidation)

Calcutta High Court · 70 CWN 1121 : (1967) 1 ILR (Cal) 483

Banking Companies (Amendment) Act, 1956 — Section 14, 2Banking Companies Act, 1949 — Section 11, 235, 45A, 45B, 45CCivil Procedure Code, 1908 (CPC) — Order 21 Rule 22

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High Courts22 Jun 1965Allowed

Anukul Chandra Ghosh Vs Tarak Nath Ghosh alias Tarak Nath Ghosh Sunti

Calcutta High Court · (1966) 2 ILR (Cal) 91

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25, 131, 151, 2(2)Limitation Act, 1963 — Article 142

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High Courts18 Jun 1965Partly Allowed

Hajee Ismail Said and Son (Pvt.) Ltd. Vs Fourth Industrial Tribunal and Others

Calcutta High Court · AIR 1966 Cal 375 : (1966) 1 CALLT 437 : (1966) 12 FLR 69 : (1966) 2 LLJ 59

Industrial Disputes Act, 1947 — Section 2

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High Courts17 Jun 1965

Dhirendra Nath Paul Vs District Magistrate

Calcutta High Court · (1967) 2 ILR (Cal) 314

Constitution of India, 1950 — Article 19(5), 19(5), 19(6), 226Electricity (Supply) Act, 1948 — Section 12, 13, 18, 19, 19(1)Electricity Act, 1910 — Section 2, 26, 27, 28, 3

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High Courts16 Jun 1965

Bibhuti Bhusan Mukherjee and Others Vs State of West Bengal

Calcutta High Court · 69 CWN 1008

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 5Constitution of India, 1950 — Article 227West Bengal Estates Acquisition Act, 1953 — Section 5A, 5A(5)

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High Courts11 Jun 1965Dismissed