High Courts05 May 1966
Mrs. J. Paul Vs Calcutta Boys School and Others
Calcutta High Court · 71 CWN 285
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 115, 37West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(i), 17A
COURT ARCHIVE
Calcutta High Court judgments, 1966
275 judgments · page 9 of 14
High Courts04 May 1966
Bidyadhar Maity Vs Hemanta Kumar Giri
Calcutta High Court · (1966) 2 ILR (Cal) 626
Bengal General Clauses Act, 1899 — Section 8Bengal Tenancy Act, 1885 — Section 168A, 20F, 23, 23A, 25Civil Procedure Code, 1908 (CPC) — Section 115
High Courts03 May 1966
Surendra Nath Bhattacharyya Vs Land Acquisition Collector, 24 Paraganas
Calcutta High Court · (1968) 2 ILR (Cal) 244
Constitution of India, 1950 — Article 14, 19(1), 226, 31(2), 32Land Acquisition (Amendment) Act, 1962 — Section 5, 7Land Acquisition Act, 1894 — Section 3, 37, 4, 40, 40(1)
High Courts03 May 1966
Om Prakash Mohta Vs Steel Equipment and Construction Co. (P.) Ltd.
Calcutta High Court · (1968) 38 CompCas 82
Companies Act, 1956 — Section 434
High Courts03 May 1966Dismissed
Shib Nath Mondal Vs State of West Bengal and Others
Calcutta High Court · AIR 1967 Cal 436 : (1967) CriLJ 1130
Bengal Police Regulations, 1943 — Rule 754Police Act, 1861 — Section 8West Bengal Police (Amendment) Act, 1963 — Section 7A
High Courts29 Apr 1966
Durgapada Das Vs Keshab Chandra Bose
Calcutta High Court · (1968) 2 ILR (Cal) 1
Criminal Procedure Code, 1898 (CrPC) — Section 221, 222, 223, 224, 225Representation of the People Act, 1951 — Section 64
High Courts29 Apr 1966
Corporation of Calcutta Vs Chandi Charan Basak and Others
Calcutta High Court · 71 CWN 20
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts29 Apr 1966Dismissed
Kamala Sugar Mills Ltd. Vs Starcosa G.M.B.H. and Co.
Calcutta High Court · (1967) 1 ILR (Cal) 89
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 10, 13, 151, 22
High Courts27 Apr 1966Dismissed
Asansol Bus Association Vs Asst. Labour Commissioner and Others
Calcutta High Court · AIR 1967 Cal 371 : (1968) 1 LLJ 229
Minimum Wages Act, 1948 — Section 27, 3
High Courts27 Apr 1966
INDIAN ALUMINIUM CO. LTD. Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1967) 64 ITR 330
Income Tax Act, 1922 — Section 10(2)(xi), 66(1)
High Courts26 Apr 1966
Bibhuti Bhusan Ghosh Vs The State
Calcutta High Court · (1966) CriLJ 1232
Penal Code, 1860 (IPC) — Section 304A
High Courts26 Apr 1966Dismissed
Juggilal Kamlapat Vs Pratabmull Rameshwar
Calcutta High Court · 70 CWN 741 : (1967) 1 ILR (Cal) 184
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 178Defence of India Rules, 1962 — Rule 119(1B), 74A(2), 75A, 75A(2)
High Courts26 Apr 1966Dismissed
Tincori Das Vs L.A. Collector, Alipore and Others
Calcutta High Court · 70 CWN 1100
Land Acquisition Act, 1894 — Section 18, 4, 40, 40(1), 5A
High Courts25 Apr 1966
S.K. Roy Vs Addl. Member, Board of Revenue
Calcutta High Court · AIR 1967 Cal 338 : (1966) 18 STC 379
Bengal Finance (Sales Tax) Act, 1941 — Section 2, 21(1), 27(1)Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 286(1)
High Courts25 Apr 1966
Commissioner of Income Tax Vs Ram Chandra Gupta and Co., Calcutta
Calcutta High Court · AIR 1968 Cal 385 : 72 CWN 274 : (1968) 69 ITR 254
Income Tax Act, 1922 — Section 24(1)Sales of Goods Act, 1930 — Section 2(2), 33
High Courts22 Apr 1966Allowed
Union of India (UOI) Vs Amarendra Nath Sarkara
Calcutta High Court · AIR 1967 Cal 119 : (1968) 1 ILR (Cal) 67
Contract Act, 1872 — Section 10, 124
High Courts22 Apr 1966
Major B.A.S. Chopra Vs The New Zealand Insurance Co. Ltd.
Calcutta High Court · (1967) ACJ 53 : AIR 1967 Cal 35 : (1967) 2 ILR (Cal) 639
City Civil Court Act, 1953 — Section 5(4)Contract Act, 1872 — Section 124
High Courts22 Apr 1966
Hanutram Sohanlal Vs Union of India (UOI)
Calcutta High Court · (1966) 2 ILR (Cal) 585
Civil Procedure Code Amendment Act, 1948 — Section 80Contract Act, 1872 — Section 151, 152, 161Railways Act, 1890 — Section 3(6), 72, 72A, 74C, 74C(3)
High Courts22 Apr 1966Dismissed
Khushi Mohan Saha Vs Subhas Chandra Saha and Another
Calcutta High Court · 70 CWN 1027
Civil Procedure Code, 1908 (CPC) — Section 144, 144(2), 2(2)Transfer of Property Act, 1882 — Section 52
High Courts22 Apr 1966
B. Haldar Vs P.M. Chakravorty
Calcutta High Court · 71 CWN 152
Constitution of India, 1950 — Article 227