COURT ARCHIVE

Calcutta High Court judgments, 1966

275 judgments · page 3 of 14

High Courts29 Sept 1966Allowed

Somendra Mohan Bhaduri and Another Vs Regional Transport Authority and Others

Calcutta High Court · AIR 1967 Cal 525 : (1968) 1 ILR (Cal) 358

Bengal Motor Vehicles Rules, 1940 — Rule 66AMotor Vehicles Act, 1939 — Section 133, 48(3)

High Courts28 Sept 1966Dismissed

Assistant Collector of Central Excise Vs National Tobacco Co. of India Ltd.

Calcutta High Court · AIR 1967 Cal 269 : 71 CWN 1 : (1968) 2 ILR (Cal) 634

Central Excise Rules, 1944 — Rule 10, 10A, 10B, 9

High Courts28 Sept 1966Dismissed

Manindra Nath Mukherjee Vs Nitai Chandra Hazra

Calcutta High Court · 71 CWN 278

Transfer of Property Act, 1882 — Section 106

High Courts28 Sept 1966Dismissed

Trilok Chand Kapur Vs Dayaram Gupta

Calcutta High Court · AIR 1967 Cal 541 : (1966) 2 ILR (Cal) 688

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 37, 48

High Courts27 Sept 1966Dismissed

Subodh Chandra Mitra Vs Kanai Lal Mukherjee

Calcutta High Court · AIR 1968 Cal 280 : (1968) 1 ILR (Cal) 82

Limitation Act, 1908 — Article 183, 19, 20Limitation Act, 1963 — Article 136, 18, 19, 30, 31

High Courts27 Sept 1966Dismissed

Kartick Chandra Nandi Vs West Bengal Small Industries Corporation Ltd. and Others

Calcutta High Court · AIR 1967 Cal 231 : (1967) 1 CALLT 393

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 226

High Courts27 Sept 1966Dismissed

Charu Prokash Ghosh Vs State of West Bengal

Calcutta High Court · AIR 1967 Cal 631 : 72 CWN 235 : (1967) 2 ILR (Cal) 1

Land Acquisition Act, 1894 — Section 18, 25(1)

High Courts27 Sept 1966

Indian Airlines Corporation Vs Sukdeo Rai

Calcutta High Court · (1968) 1 LLJ 519

Air Corporations Act, 1953 — Section 16, 20, 3, 44, 45Constitution of India, 1950 — Article 226, 311LIFE INSURANCE CORPORATION ACT, 1956 — Section 11

High Courts21 Sept 1966

Tulsiram Agarwall Vs Registering Authority, Siliguri Municipality

Calcutta High Court · (1968) 2 ILR (Cal) 331

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 226, 329Representation of the People Act, 1950 — Section 30

High Courts20 Sept 1966Allowed

India Steam Ship Co. Ltd. Vs Narain Singh and Another

Calcutta High Court · AIR 1968 Cal 64 : (1968) CriLJ 137

Constitution of India, 1950 — Article 227Customs Act, 1962 — Section 12Merchant Shipping Act, 1958 — Section 129, 132(1), 145(1), 195, 196

High Courts20 Sept 1966Dismissed

Union of India (UOI) Vs Lal Chand and Sons and Another

Calcutta High Court · AIR 1967 Cal 310

Constitution of India, 1950 — Article 299Contract Act, 1872 — Section 21, 70, 72Government of India Act, 1935 — Section 175(3)

High Courts20 Sept 1966

COMMISSIONER OF Income Tax (CENTRAL) CALCUTTA Vs KARAMCHAND THAPAR and BROS PET LTD.

Calcutta High Court · (1968) 2 ILR (Cal) 604 : (1968) 67 ITR 705

Income Tax Act, 1961 — Section 10(2)(xv)

High Courts20 Sept 1966

Mannalal Khatic Vs The State

Calcutta High Court · (1967) CriLJ 1272

Evidence Act, 1872 — Section 114, 35Penal Code, 1860 (IPC) — Section 302, 304, 324

High Courts16 Sept 1966

Asiatic Society Vs State of West Bengal and Others

Calcutta High Court · (1967) 1 CALLT 22 : 71 CWN 119 : (1968) 2 ILR (Cal) 659 : (1967) 2 LLJ 318

Industrial Disputes Act, 1947 — Section 2

High Courts15 Sept 1966

Kartick Chandra Saha Vs The State

Calcutta High Court · AIR 1968 Cal 127 : (1968) CriLJ 311

Criminal Procedure Code, 1898 (CrPC) — Section 173Essential Commodities Act, 1955 — Section 12A, 3

High Courts14 Sept 1966Dismissed

Rama Guha and Others Vs Income Tax Officer, ''C'' Ward and Others

Calcutta High Court · AIR 1967 Cal 348 : (1969) 1 ILR (Cal) 252

Income Tax Act, 1922 — Section 34, 63(2)

High Courts12 Sept 1966Dismissed

Chandi Kumar Sarkar Vs Probhat Kumar Biswas

Calcutta High Court · AIR 1968 Cal 216 : (1968) CriLJ 600

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 145(1), 146(1B), 146(1D), 146B, 439

High Courts12 Sept 1966

Harendra Nath Chatterjee Vs Sailendra Krishna Saha and Others

Calcutta High Court · AIR 1967 Cal 185 : (1967) 1 ILR (Cal) 145

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19A, 115West Bengal Premises Tenancy (Amendment) Act, 1965 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1)

High Courts09 Sept 1966Dismissed

Hari Shankar Banka Vs Caltex (India) Ltd.

Calcutta High Court · (1968) 1 ILR (Cal) 349

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 3(3)Penal Code, 1860 (IPC) — Section 34, 420

High Courts08 Sept 1966Dismissed

Amal Dutta Vs Ismail Ghulam Hussain Ariff, Receiver

Calcutta High Court · (1967) 1 ILR (Cal) 438

Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(1)