COURT ARCHIVE

Calcutta High Court judgments, 1966

275 judgments · page 5 of 14

High Courts11 Aug 1966Allowed

Triloknath Lall and Another Vs Malati Bibi Khetry and Others

Calcutta High Court · AIR 1967 Cal 145 : (1967) CriLJ 342

Criminal Procedure Code, 1898 (CrPC) — Section 4(O), 5(2)Premises Tenancy Rules, 1956 — Rule 10West Bengal Premises Tenancy Act, 1956 — Section 21(2), 21(8), 42

Read judgment

High Courts10 Aug 1966

Binani Properties Private Ltd. Vs M. Gulamali Abdul Hossain and Co. and Others

Calcutta High Court · AIR 1967 Cal 390

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 6, Order 8 Rule 2Evidence Act, 1872 — Section 120, 5, 65, 74(2), 91Transfer of Property Act, 1882 — Section 106, 109, 116, 50, 55

Read judgment

High Courts08 Aug 1966Allowed

Administrator, Hindusthan Cables Employees Co-operative Multipurpose Society Ltd. and Another Vs Jatindra Kumar Das Choudhury and Others

Calcutta High Court · AIR 1968 Cal 146 : (1967) 1 CALLT 82

Arbitration Act, 1940 — Section 16Contract Act, 1872 — Section 10, 23Insurance Act, 1938 — Section 2(9), 40(1), 41, 42(1)

Read judgment

High Courts08 Aug 1966Dismissed

Nirmal Chandra Kanjilal Vs Hrisikesh Banerjee

Calcutta High Court · (1967) 1 ILR (Cal) 334

Bengal Money Lenders Act, 1940 — Section 36, 36(1)

Read judgment

High Courts08 Aug 1966

Administrator, Hindusthan Cables Employees Co-operative Multipurpose Society Ltd. and another Vs Jatindra Kumar Das Choudhury and others

Calcutta High Court · AIR 1968 Cal 146 : (1967) 1 CALLT 82

Arbitration Act, 1940 — Section 14, 16, 17Contract Act, 1872 — Section 10, 23Insurance Act, 1938 — Section 13, 2(9), 3A, 4, 40(1)

Read judgment

High Courts05 Aug 1966

Ganga Metal Refining Co. Pte. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1968) 38 CompCas 117 : (1968) 2 ILR (Cal) 557 : (1968) 67 ITR 771

Income Tax Act, 1922 — Section 24(1)

Read judgment

High Courts05 Aug 1966

Ganga Metal Refining Co. Pr. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · AIR 1967 Cal 429

Income Tax Act, 1922 — Section 10, 23(5), 24(1), 3Income Tax Act, 1961 — Section 182, 183, 28(1), 4(1), 71Partnership Act, 1932 — Section 10, 11, 12, 13, 14

Read judgment

High Courts03 Aug 1966Allowed

Awadh Behari Singh Vs The State

Calcutta High Court · AIR 1967 Cal 323 : (1967) CriLJ 741 : (1967) 1 ILR (Cal) 458

Criminal Procedure Code, 1898 (CrPC) — Section 549Opium (Amendment) Act, 1957 — Section 9

Read judgment

High Courts03 Aug 1966Dismissed

In Re: Bengal Flying Club Limited

Calcutta High Court · 71 CWN 38

Companies Act, 1956 — Section 397, 398, 399, 401, 402

Read judgment

High Courts02 Aug 1966

Jay Engineering Works Ltd. Vs Second Industrial Tribunal of West Bengal

Calcutta High Court · (1966) 2 ILR (Cal) 561

Industrial Disputes Act, 1947 — Section 10, 19, 19(2), 19(3), 19(6)

Read judgment

High Courts29 Jul 1966

Great Indian Steam Navigation Co. Ltd. Vs State and Another

Calcutta High Court · (1967) 37 CompCas 135 : 71 CWN 157

Companies Act, 1956 — Section 210(1), 210(5), 220(1), 220(3), 633

Read judgment

High Courts28 Jul 1966

Osman Gani Vs Tahurannessa Begum

Calcutta High Court · (1970) CriLJ 634

Limitation Act, 1963 — Section 5

Read judgment

High Courts28 Jul 1966Dismissed

Bhubaneswar Biswas Vs Maheswar Biswas

Calcutta High Court · (1966) 2 ILR (Cal) 553

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21 Rule 66, Order 21 Rule 68, Order 21 Rule 89, Order 21 Rule 90Partition Act, 1893 — Section 7

Read judgment

High Courts28 Jul 1966

Kishori Mohan Ghosh Vs Amir Ali Mullick and Another

Calcutta High Court · 71 CWN 251

Bengal Ferries Act, 1885 — Section 15, 9Bengal Municipal Act, 1932 — Section 103Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 151

Read judgment

High Courts28 Jul 1966

Mrinal Mohan Mitra Vs Addl. District Judge, 2nd Court, Alipore and Others

Calcutta High Court · 70 CWN 1001

Bengal Municipal Act, 1932 — Section 10, 11, 12, 13, 14Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 10, 11, 12, 13, 14

Read judgment

High Courts25 Jul 1966

Tata Iron and Steel Co. Vs Union of India (UOI)

Calcutta High Court · (1967) 1 ILR (Cal) 115

Limitation Act, 1963 — Article 96Sea Customs Act, 1878 — Section 29, 29A, 29B, 40, 41

Read judgment

High Courts25 Jul 1966Dismissed

Pannalal Ramnarain Vs The Bengal Nagpur Cotton Mills Ltd.

Calcutta High Court · (1968) 1 ILR (Cal) 95

Calcutta High Court (Original Side) Rules, 1914 — Rule 20Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 3(1), Order 22 Rule 9, Order 22 Rule 9(2), Order 22 Rule 9(3)Industries (Development and Regulation) Act, 1951 — Section 18A

Read judgment

High Courts25 Jul 1966Allowed