High Courts20 Jul 1966
Basudeo Gupta Vs Director of Rationing
Calcutta High Court · (1966) 2 ILR (Cal) 539
Calcutta Police Act, 1866 — Section 39Constitution of India, 1950 — Article 14, 19(1), 226Essential Commodities Act, 1955 — Section 3
COURT ARCHIVE
Calcutta High Court judgments, 1966
275 judgments · page 6 of 14
High Courts20 Jul 1966Dismissed
Malay Banerjee Vs State and Others
Calcutta High Court · AIR 1967 Cal 352
Criminal Procedure Code, 1898 (CrPC) — Section 173, 190(1), 251A, 252, 4Essential Commodities Act, 1955 — Section 11, 7(1)
High Courts19 Jul 1966
Tirthapati Sen Vs Paresh Nath Sen
Calcutta High Court · (1967) 1 ILR (Cal) 449
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(4)West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2), 17(3)
High Courts19 Jul 1966Allowed
Commissioners for Port of Calcutta Vs Prayag Ram
Calcutta High Court · AIR 1967 Cal 7 : (1967) 14 FLR 271 : (1967) 2 LLJ 302
Workmens Compensation Act, 1923 — Section 4(1)
High Courts19 Jul 1966Dismissed
Mica Export Promotion Council and Others Vs G.C.L. Joneja and Others
Calcutta High Court · (1968) 38 CompCas 371 : 72 CWN 117
Companies Act, 1956 — Section 256
High Courts19 Jul 1966
Indrajit Singh Kohli Vs The State
Calcutta High Court · AIR 1967 Cal 460 : (1967) CriLJ 1136
Penal Code, 1860 (IPC) — Section 406
High Courts19 Jul 1966Dismissed
Arun Kumar Bhattacharjee and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1968 Cal 35 : (1969) 1 LLJ 45
Constitution of India, 1950 — Article 166(3), 226, 311(2)
High Courts19 Jul 1966
Managing Director, Hlndusthan Cables Ltd. Vs Jatindra Kr. Das, Chowdhury
Calcutta High Court · 71 CWN 243
Constitution of India, 1950 — Article 226
High Courts18 Jul 1966Allowed
Ruttonjee and Company Vs State of West Bengal and Others
Calcutta High Court · AIR 1967 Cal 450
Bengal Excise Act, 1909 — Section 13, 15(2), 8(1), 8(3), 85Bengal Excise Rules, 1993 — Rule 209, 44A, 58, 62, 73Constitution of India, 1950 — Article 226
High Courts15 Jul 1966
Shyamapada Neogy and Others Vs Asoke Kr. Biswas and Others
Calcutta High Court · 71 CWN 747
High Courts14 Jul 1966
Madan Gopal Dey and Another Vs State and Another
Calcutta High Court · AIR 1968 Cal 79 : (1968) 1 CALLT 404 : (1969) 39 CompCas 119 : (1968) CriLJ 142 : 72 CWN 312
Companies Act, 1956 — Section 162(1), 168, 2(30), 210(5), 220(3)Criminal Procedure Code, 1898 (CrPC) — Section 235, 239
High Courts13 Jul 1966Dismissed
Union of India (UOI) Vs Jyotirmoyee Sharma
Calcutta High Court · AIR 1967 Cal 461 : (1967) 1 ILR (Cal) 28 : (1969) 1 LLJ 290
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 7, 100, 101, 80Civil Services (Classification, Control and Appeal) Rules — Rule 55BConstitution of India, 1950 — Article 299, 310, 311, 311(2)
High Courts12 Jul 1966
Bata Shoe Co. Ltd. Vs National Properties Limited
Calcutta High Court · 70 CWN 1054
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Companies Act, 1956 — Section 293
High Courts12 Jul 1966
Asrurekha Dutta Vs Diptimay Pal and Another
Calcutta High Court · 70 CWN 1079
Provincial Small Cause Courts Act, 1887 — Section 25West Bengal Estates Acquisition Act, 1953 — Section 2(i)
High Courts05 Jul 1966Allowed
Renuka Sarkar Vs State of West Bengal
Calcutta High Court · (1968) 2 ILR (Cal) 42
Constitution of India, 1950 — Article 31Land Acquisition Act, 1894 — Section 4, 5A, 6, 6(1)
High Courts05 Jul 1966Dismissed
Shamlal Sen Private Ltd. and Others Vs Additional Collector of Customs and Others
Calcutta High Court · AIR 1967 Cal 239 : (1967) CriLJ 616 : (1967) 1 ILR (Cal) 412
Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 167(8), 178A, 182
High Courts04 Jul 1966
Jaibharat Trading Co. Vs Sri Sri Gopalji Thakurji
Calcutta High Court · (1968) 1 ILR (Cal) 122
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, 151Limitation Act, 1908 — Article 168, 181Limitation Act, 1963 — Article 122, 137
High Courts01 Jul 1966
Shyamal Kumar Mukherjee Vs West Bengal State Electricity Board
Calcutta High Court · 71 CWN 298 : (1968) 1 ILR (Cal) 346
Arbitration Act, 1940 — Section 2, 34, 46Civil Procedure Code, 1908 (CPC) — Section 104(2), 115Electricity (Supply) Act, 1948 — Section 42
High Courts29 Jun 1966Allowed
Prabodh Chandra Mukherjee Vs Pasupati Mukherjee and Others
Calcutta High Court · 71 CWN 649
Evidence Act, 1872 — Section 57