High Courts25 Mar 1966Dismissed
Jotindra Nath Ghose Vs Jugal Chandra Santra and Another
Calcutta High Court · AIR 1966 Cal 637 : (1968) 2 ILR (Cal) 260
Civil Procedure Code, 1908 (CPC) — Section 144
COURT ARCHIVE
Calcutta High Court judgments, 1966
275 judgments · page 11 of 14
High Courts25 Mar 1966Allowed
Belarani Ghose Vs Sujit Kumar Barman
Calcutta High Court · (1967) 1 ILR (Cal) 549
High Courts24 Mar 1966
Kasturi Lal Vs Ramkrishna Lal
Calcutta High Court · 70 CWN 680
West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)(i), 17, 17(4), 17(i)
High Courts23 Mar 1966Dismissed
Dharam Singh Suraiya Vs Satyendra Lal Dutt
Calcutta High Court · (1967) 1 ILR (Cal) 388
Defence of India Rules, 1962 — Rule 92A(2), 93(2)
High Courts23 Mar 1966Dismissed
United Industrial Bank Ltd. Vs Bepin Behari Modak
Calcutta High Court · (1967) 1 ILR (Cal) 69
Civil Procedure Code, 1908 (CPC) — Section 80Public Demands Recovery Rules — Rule 39, 41, 43
High Courts23 Mar 1966Partly Allowed
Shankarlal Agarwalla Vs Satya Narain Jugal Kishore and Others
Calcutta High Court · AIR 1967 Cal 1 : (1967) 1 CALLT 281 : (1967) 37 CompCas 146
Companies (Court) Rules, 1959 — Rule 197Companies Act, 1913 — Section 195
High Courts23 Mar 1966Dismissed
Md. Ziaul Haque Vs Calcutta Vyaper Pratisthan
Calcutta High Court · AIR 1966 Cal 605
Specific Relief Act, 1877 — Section 22, 24, 25Transfer of Property Act, 1882 — Section 55(2)
High Courts22 Mar 1966Allowed
Union of India (UOI) and Others Vs Satya Bhusan Banerjee
Calcutta High Court · AIR 1966 Cal 545 : (1969) 1 LLJ 27
Constitution of India, 1950 — Article 309, 311Railway Establishment Code — Rule 149, 149(1)
High Courts22 Mar 1966
Birendra Nath Banerjee Vs Sm. Snehalata Devi and Another
Calcutta High Court · AIR 1968 Cal 380 : (1968) 1 CALLT 479 : 72 CWN 128
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 26 Rule 13, Order 41 Rule 22Partition Act, 1893 — Section 4
High Courts22 Mar 1966Dismissed
Prafulla Kumar Mazumdar Vs Inspector General of Police and Others
Calcutta High Court · AIR 1967 Cal 321 : (1967) CriLJ 738 : (1968) 1 LLJ 630
Constitution of India, 1950 — Article 226, 311Police Act, 1861 — Section 7Police Regulations of Bengal, 1943 — Regulation 882, 883, 884
High Courts22 Mar 1966
Gour Hari Mondal Vs St. of W. Bengal and Others
Calcutta High Court · 71 CWN 107
Constitution of India, 1950 — Article 16, 16(4), 227, 341
High Courts22 Mar 1966Dismissed
Ganesh C. Nandy Vs M/s. J.N. Chatterjee and Bros.
Calcutta High Court · 70 CWN 676
Transfer of Property Act, 1882 — Section 114
High Courts17 Mar 1966Allowed
Ananda Prosad Chatterjee Vs Chitra Rani Bose and Others
Calcutta High Court · AIR 1967 Cal 336 : 70 CWN 682
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 5West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1), 14(5)
High Courts17 Mar 1966
Amritalal Chatterjee Vs Hiralal Chatterjee and Another
Calcutta High Court · 70 CWN 857
Court Fees (West Bengal Amendment) Act, 1963 — Section 3(2)Court Fees Act, 1870 — Section 8C
High Courts16 Mar 1966Dismissed
Gopinath Gupta Vs Post Master General and Others
Calcutta High Court · AIR 1966 Cal 483 : (1968) 1 LLJ 230
Constitution of India, 1950 — Article 226, 311(2)Fundamental Rules — Rule 56
High Courts16 Mar 1966
Commissioner of Income Tax Vs Indian Molasses Co. Pr. Ltd.
Calcutta High Court · AIR 1967 Cal 412 : (1968) 67 ITR 687
Income Tax Act, 1922 — Section 10(2), 66, 66(2)
High Courts16 Mar 1966
Ramnibas Jhunjhunwalla Vs Benarashi L. Jhunjhunwalla
Calcutta High Court · AIR 1968 Cal 314
Arbitration Act, 1940 — Section 6Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6
High Courts15 Mar 1966
Narendra Nath Panja Vs Chand Mull Jiwan Mull (India) Ltd. and Another
Calcutta High Court · 70 CWN 649
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1
High Courts15 Mar 1966
In Re: P.C. Sen, Chief Minister of West Bengal
Calcutta High Court · AIR 1966 Cal 411 : (1966) CriLJ 883 : 70 CWN 579
Constitution of India, 1950 — Article 20, 215Criminal Procedure Code, 1898 (CrPC) — Section 1(2)
High Courts15 Mar 1966Allowed
Dilip Kumar Sur and Others Vs International Contractors
Calcutta High Court · 70 CWN 843
Civil Procedure Code, 1908 (CPC) — Section 2(12)Specific Relief Act, 1963 — Section 12, 19, 22, 29Transfer of Property Act, 1882 — Section 53A, 54, 55