High Courts06 Sept 1966
Abdul Hamid and Others Vs Durga Charan Das
Calcutta High Court · AIR 1967 Cal 116 : (1967) 1 CALLT 344
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 41 Rule 33, Order 41 Rule 4
COURT ARCHIVE
Calcutta High Court judgments, 1966
275 judgments · page 4 of 14
High Courts06 Sept 1966
Rameshwar Dubey Vs Jogindra Lal Saha and Others
Calcutta High Court · AIR 1968 Cal 234
Calcutta Municipal Act, 1951 — Section 73, 74(2)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 151, 4, 8Presidency Small Cause Courts Act, 1882 — Section 9
High Courts06 Sept 1966
Dulal Nath and Another Vs Muktaram Naskar and Others
Calcutta High Court · 70 CWN 1091
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 6, 2(14), 36, 39
High Courts02 Sept 1966
SUDHIR KUMAR BHOSE Vs Income Tax OFFICER, "H" WARD, DISTRICT III(I), AND ANOTHER.
Calcutta High Court · (1967) 1 ILR (Cal) 130 : (1968) 69 ITR 446
Income Tax Act, 1961 — Section 148
High Courts02 Sept 1966Dismissed
Sri Sri Iswar Ganesh Jiu and Others Vs The Municipal Commissioners of Hooghly-Chinsura and Another
Calcutta High Court · 71 CWN 184
Bengal Municipal Act, 1932 — Section 138(1)(c), 148, 215, 554
High Courts31 Aug 1966
Arun Ranjan Mukherjee Vs Union of India (UOI) and Others
Calcutta High Court · (1968) 2 ILR (Cal) 73 : (1967) 2 LLJ 289
All India Services Act, 1951 — Section 3Constitution of India, 1950 — Article 223, 226
High Courts30 Aug 1966
Nirmalendu Bhowmick Vs Dwijendra Chandra Ghosh
Calcutta High Court · (1967) 1 ILR (Cal) 125
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, 115Transfer of Property Act, 1882 — Section 109, 3, 54West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2), 17(3)
High Courts30 Aug 1966
Makhan Lal Ghose Vs The Mahaluxmi Bank Ltd. and Others
Calcutta High Court · AIR 1968 Cal 90
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90, Order 7 Rule 7Limitation Act, 1908 — Article 166, 18
High Courts29 Aug 1966
Commissioner of Income Tax (Central) Vs Birla Bros. (P) Ltd.
Calcutta High Court · AIR 1967 Cal 530
Income Tax Act, 1922 — Section 10(2), 66A(2)
High Courts26 Aug 1966
Aswini Kumar Gupta and Another Vs State of West Bengal
Calcutta High Court · (1968) CriLJ 116
Penal Code, 1860 (IPC) — Section 109, 423, 426, 447
High Courts24 Aug 1966Partly Allowed
Abdul Majeed Qureshi Vs Corporation of Calcutta and Others
Calcutta High Court · AIR 1967 Cal 174
Calcutta Municipal Act, 1951 — Section 456, 527(46), 548(3)Constitution of India, 1950 — Article 226, 265
High Courts24 Aug 1966
Kedarnath Jute Manufacturing Co. Ltd. Vs Commissioner of Income Tax (Central)
Calcutta High Court · AIR 1968 Cal 19 : (1968) 2 ILR (Cal) 102 : (1968) 67 ITR 56
Income Tax Act, 1922 — Section 10, 10(1), 10(2), 10(2A), 10(5)
High Courts24 Aug 1966
Bisweswar Bajpai and Others Vs Jajneswar Bajpai and Another
Calcutta High Court · AIR 1968 Cal 213 : 70 CWN 1095
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 34 Rule 1, Order 6 Rule 17
High Courts24 Aug 1966
Jaharlal Shaw Vs Corporation of Calcutta
Calcutta High Court · (1966) 2 ILR (Cal) 685
Calcutta Municipal Act, 1951 — Section 586, 586(4)Civil Procedure Code, 1908 (CPC) — Section 80
High Courts23 Aug 1966
Mustafa Shah Vs Dhanu Shah
Calcutta High Court · 70 CWN 1137
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 115Court Fees Act, 1870 — Section 7(iv), 7(iv)(c), 7(v), 7(v)Suits Valuation Act, 1887 — Section 9
High Courts22 Aug 1966Dismissed
Ram Prosad Mondal Vs Sm. Snehalata Ghosh
Calcutta High Court · AIR 1967 Cal 369 : 71 CWN 17
Easements Act, 1882 — Section 52Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17, 49
High Courts17 Aug 1966Dismissed
Calcutta National Bank Ltd. Vs Rangaroon Tea Co. Ltd. and Another
Calcutta High Court · AIR 1967 Cal 294
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 8, Order 8 Rule 5Companies Act, 1913 — Section 109, 109(1), 109A, 120Companies Act, 1956 — Section 125, 127, 141
High Courts17 Aug 1966
State of West Bengal Vs Indian Steel and Wire Products Ltd. and Another
Calcutta High Court · (1967) 19 STC 319
Constitution of India, 1950 — Article 226, 286Sales of Goods Act, 1930 — Section 4
High Courts17 Aug 1966
Hari Nandan Roy Vs Ambika Kumar Halder
Calcutta High Court · (1967) 1 CALLT 87 : 71 CWN 262 : (1967) 1 ILR (Cal) 13
Calcutta Thika Tenancy Act, 1949 — Section 27, 27(4), 3, 5Civil Procedure Code, 1882 — Section 108Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 33, Order 9 Rule 13, 107, 151