High Courts06 Jun 1965Allowed
Employees'' State Insurance Corporation Vs Braithwaite and Company (India) Ltd.
Calcutta High Court · (1966) 2 ILR (Cal) 140
Employees State Insurance Act, 1948 — Section 2(22), 82
COURT ARCHIVE
Calcutta High Court judgments, 1965
295 judgments · page 7 of 15
High Courts04 Jun 1965
The State Vs Sukumar Chakraborty
Calcutta High Court · AIR 1965 Cal 622 : (1965) CriLJ 735 : (1966) 1 ILR (Cal) 463
Criminal Procedure Code, 1898 (CrPC) — Section 404, 413, 414, 480, 485
High Courts04 Jun 1965Dismissed
Promode Kumar Pandit Vs Mritunjoy Mukherjee and Another
Calcutta High Court · AIR 1967 Cal 354
Bengal Tenancy Act, 1885 — Section 173Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, 100, 47, 9
High Courts04 Jun 1965
Mahendra Nath Roy Vs Delraddi Chakdar and Another
Calcutta High Court · AIR 1966 Cal 285 : (1966) 1 CALLT 394
Civil Procedure Code, 1908 (CPC) — Section 59, 9West Bengal Bargadars Act, 1950 — Section 2, 6, 6(1), 7, 7(1)
High Courts04 Jun 1965
Eagle Plywood Industries Private Ltd. Vs Amulya Gopal Majumdar and Others
Calcutta High Court · AIR 1966 Cal 267 : 69 CWN 1025 : (1966) 1 ILR (Cal) 1
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts04 Jun 1965
Dhirendra Krishna Biswas Vs Corporation of Calcutta and Others
Calcutta High Court · AIR 1966 Cal 290 : (1966) 1 ILR (Cal) 355 : (1967) 1 LLJ 288
Calcutta Municipal Act, 1951 — Section 82, 82(1)Constitution of India, 1950 — Article 316, 317, 318, 319
High Courts04 Jun 1965
Dalhousie Properties Ltd. Vs Jayantilal Ojha and Co.
Calcutta High Court · 70 CWN 56
Civil Procedure Code, 1908 (CPC) — Section 2(12)
High Courts04 Jun 1965Dismissed
Eagle Plywood Industries (P) Ltd. Vs Amulya Gopal Mazumdar and Others
Calcutta High Court · 69 CWN 1025
Civil Procedure Code, 1908 (CPC) — Section 151Court Fees Act, 1870 — Section 13, 14, 15, 15, 30Limitation Act, 1963 — Section 5
High Courts04 Jun 1965
Brindaban Chandra Basak Vs Kalipada Bandopadhyay and Others
Calcutta High Court · AIR 1966 Cal 205 : (1966) 1 CALLT 352 : (1966) 1 ILR (Cal) 237
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133(1)
High Courts04 Jun 1965
Fatick Chand Seal Vs State of West Bengal
Calcutta High Court · (1966) 2 ILR (Cal) 50
Constitution of India, 1950 — Article 31(2)Defence of India Act, 1971 — Section 19Defence of India Rules, 1962 — Rule 16, 75A
High Courts03 Jun 1965Dismissed
Sm. Tarakdasi Debi and Another Vs Paresh Chandra Saha
Calcutta High Court · AIR 1967 Cal 332 : (1966) 2 ILR (Cal) 43
Limitation Act, 1908 — Article 182(2), 15
High Courts03 Jun 1965Dismissed
Bamapada Chakraborty Vs Patit Paban Sardar
Calcutta High Court · (1966) 2 ILR (Cal) 48
West Bengal Land Reforms Act, 1955 — Section 16, 17, 18, 19, 20
High Courts02 Jun 1965Allowed
Dewan Majhi and Others Vs Sukhu Majhi and Others
Calcutta High Court · 70 CWN 1050
High Courts01 Jun 1965
Ram Prabesh Driver Vs General Manager, Eastern Railway and Another
Calcutta High Court · 70 CWN 390 : (1967) 1 LLJ 311
Constitution of India, 1950 — Article 226, 309Government of India Act, 1935 — Section 241
High Courts01 Jun 1965
Collector of Customs and Others Vs Kanungo and Co., and Another
Calcutta High Court · 69 CWN 993
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 106Imports and Exports (Control) Act, 1947 — Section 3, 3(1), 3(2), 4(a)
High Courts01 Jun 1965Allowed
Santosh Kumar Ghosh Vs The Commercial Tax Officer and Others
Calcutta High Court · AIR 1966 Cal 396 : (1965) 16 STC 931
Prevention of Food Adulteration Act, 1954 — Section 23, 24
High Courts01 Jun 1965Dismissed
Surendra Nath Gharui Vs Ali Mohammad Mondal
Calcutta High Court · (1966) 1 ILR (Cal) 677
Transfer of Property Act, 1882 — Section 114West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(3)
High Courts01 Jun 1965Dismissed
Surendra Nath Shukla Vs Indian Airlines Corporation and Another
Calcutta High Court · AIR 1966 Cal 272 : (1966) 1 CALLT 377 : (1965) 11 FLR 263
Air Corporations Act, 1953 — Section 16, 17, 17(4), 20(1), 20(2)Companies Act, 1961 — Section 21, 22Limitation Act, 1908 — Article 115, 120
High Courts26 May 1965Dismissed
Chiranjilal Agarwalla Vs Bandhuram Panwalla
Calcutta High Court · (1966) 1 ILR (Cal) 673
West Bengal Premises Tenancy Act, 1956 — Section 17, 23, 40(2)
High Courts26 May 1965Allowed
Rakhal Chandra Sardar Vs Tarubala Debi
Calcutta High Court · (1966) 1 ILR (Cal) 659
Transfer of Property Act, 1882 — Section 60