CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments, 1968

307 judgments · page 14 of 16

High Courts28 Feb 1968Allowed

Rash Behari Dass Vs State of West Bengal

Calcutta High Court · (1969) 2 ILR (Cal) 634

Bengal Municipal Act, 1932 — Section 105, 108(1), 221, 94, 95Constitution of India, 1950 — Article 226, 31, 31(2)Land Acquisition Act, 1894 — Section 4, 50(1), 5A, 6
Read judgment
High Courts26 Feb 1968Allowed

P.L. Mullick Vs P.G. Menon

Calcutta High Court · 73 CWN 371 : (1968) 2 ILR (Cal) 166

Criminal Procedure Code, 1898 (CrPC) — Section 417(3), 44Penal Code, 1860 (IPC) — Section 23, 24, 378, 381, 411Prevention of Corruption Act, 1988 — Section 5(1)
Read judgment
High Courts23 Feb 1968

Bhulakiram Koiri Vs The State

Calcutta High Court · 73 CWN 467 : (1969) 1 ILR (Cal) 39

Criminal Procedure Code, 1898 (CrPC) — Section 307A, 342, 374Evidence Act, 1872 — Section 114, 27, 3, 45Penal Code, 1860 (IPC) — Section 114, 302, 34
Read judgment
High Courts16 Feb 1968Allowed

Biswa Sen Vs Commissioner of Commercial Taxes

Calcutta High Court · (1969) 1 ILR (Cal) 502

Bengal Finance (Sales Tax) Act, 1941 — Section 14(1), 20, 20(3)Bengal Finance (Sales Tax) Rules, 1941 — Rule 2(2)Constitution of India, 1950 — Article 141, 226, 265
Read judgment
High Courts15 Feb 1968

Kamakshya Mukherjee Vs The State

Calcutta High Court · (1968) 1 ILR (Cal) 630

Constitution of India, 1950 — Article 21, 22, 22(5)Criminal Procedure Code, 1898 (CrPC) — Section 491Defence of India Rules, 1962 — Rule 30, 30A(9)
Read judgment