COURT ARCHIVE

Calcutta High Court judgments, 1965

295 judgments · page 8 of 15

High Courts26 May 1965Dismissed

Haji Abdul Gaffar Vs Madan L. Khandelwal

Calcutta High Court · (1966) 2 ILR (Cal) 235

Contract Act, 1872 — Section 25Evidence Act, 1872 — Section 114, 80, 85Foreign Exchange Regulation Act, 1947 — Section 20(1), 21, 4, 4(1), 5

High Courts26 May 1965Dismissed

Messrs. Harsookdas Balkisendas Vs First Land Acquisition Collector and Others

Calcutta High Court · 69 CWN 747

Constitution of India, 1950 — Article 166, 166(1), 166(3), 226Government of India Act, 1915 — Section 40(1)Land Acquisition Act, 1894 — Section 18, 23, 23(1), 3(f), 49

High Courts26 May 1965Dismissed

Mrigendra Kumar Majumdar and Others Vs Sidheshwar Shit and Others

Calcutta High Court · AIR 1966 Cal 310

Civil Procedure Code, 1908 (CPC) — Section 151, 2(2)

High Courts26 May 1965

Mohammad Shamsuzzoha Vs Superintendent of Police (D.I.B.) and Others

Calcutta High Court · AIR 1967 Cal 402

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 496Foreigners Act, 1946 — Section 14, 3(2)

High Courts25 May 1965

Manibala Dassi Vs Tamizuddin Saha and Another

Calcutta High Court · AIR 1966 Cal 307 : 69 CWN 829 : 69 CWN 828

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 6, Order 9 Rule 8, Order 9 Rule 9

High Courts25 May 1965

Rabindra Mohan Ghosh and Others Vs Anil Mohan Dey and Others

Calcutta High Court · 70 CWN 156

Calcutta Improvement Act, 1911 — Section 11, 43(2), 54, 6, 71Civil Procedure Code, 1908 (CPC) — Section 100, 115Constitution of India, 1950 — Article 227

High Courts24 May 1965Dismissed

Akshoy Kumar Ghosh Vs Menoka Bala Dasi

Calcutta High Court · (1966) 1 ILR (Cal) 669

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2

High Courts23 May 1965Allowed

B.K. Lala Vs R.C. Dutt and another

Calcutta High Court · (1965) 05 CAL CK 0040

Civil Procedure Code, 1908 (CPC) — Section 80

High Courts21 May 1965Dismissed

Nani Gopal Sarkar and Others Vs Sitanath Sarkar and Others

Calcutta High Court · AIR 1966 Cal 502

Civil Procedure Code, 1908 (CPC) — Section 100, 101

High Courts21 May 1965

Kishanlal Agarwalla Vs Collector of Land Customs

Calcutta High Court · (1967) CriLJ 174 : (1966) 2 ILR (Cal) 24

Constitution of India, 1950 — Article 226

High Courts21 May 1965Dismissed

Kalachand Naskar Vs Dwijendra Lal Chakraborty and Others

Calcutta High Court · AIR 1967 Cal 172 : 70 CWN 462 : (1966) 1 ILR (Cal) 664

Bengal Tenancy Act, 1885 — Section 4Civil Procedure Code, 1908 (CPC) — Section 9

High Courts20 May 1965Dismissed

Menokabala Dasi Vs Panchanan Seal

Calcutta High Court · AIR 1966 Cal 228 : 69 CWN 938

Hindu Adoptions and Maintenance Act, 1956 — Section 25

High Courts20 May 1965Allowed

Rakhal Chandra Sardar Vs Tarubala Debi

Calcutta High Court · 69 CWN 688

Transfer of Property Act, 1882 — Section 60

High Courts19 May 1965Dismissed

A.H. Magermans Vs S.K. Ghose and Others

Calcutta High Court · AIR 1966 Cal 552 : (1966) 1 CALLT 15 : 70 CWN 82

Constitution of India, 1950 — Article 14, 166(1), 166(2), 245, 258Evidence Act, 1872 — Section 114Foreigners Act, 1946 — Section 3(2)

High Courts19 May 1965Allowed

Lakpat Rai Marwari Vs Radheshyam alias Radhakissen Kanoria

Calcutta High Court · 69 CWN 858

Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Tenancy Act, 1956 — Section 1(3), 17, 17(2), 17(3)

High Courts17 May 1965

Sri Om Prakas Gupta Vs Commissioner of Commercial Taxes and Others

Calcutta High Court · (1965) 16 STC 935

Constitution of India, 1950 — Article 226

High Courts14 May 1965

S.P. Consolidated Engineering Co. (P) Ltd. Vs Union of India (UOI) and Another

Calcutta High Court · AIR 1966 Cal 259

Arbitration Act, 1940 — Section 2, 20Calcutta High Court Rules, 1914 — Rule 20Civil Procedure Code, 1908 (CPC) — Section 20, 20(2), 26, 80

High Courts14 May 1965

Oversees (India) Pvt. Ltd. Vs United Bank of India Ltd.

Calcutta High Court · 70 CWN 67

High Courts14 May 1965Allowed

The Commissioners for the Port of Calcutta Vs Khaitan Sons and Co. (Tea Chest) Ltd.

Calcutta High Court · AIR 1966 Cal 190 : 69 CWN 881

Calcutta Port Act, 1890 — Section 142Limitation Act, 1908 — Section 29, 89

High Courts14 May 1965

Nirendra Kumar Banerjee and Another Vs Commissioner, Corporation of Calcutta and Another

Calcutta High Court · (1968) 2 LLJ 220

Constitution of India, 1950 — Article 226