High Courts14 Feb 1968Dismissed
Tarini Gupta Chowdhury Vs Sm. Gouri Gupta Chowdhury
Calcutta High Court · AIR 1968 Cal 567
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Adoptions and Maintenance Act, 1956 — Section 18
COURT ARCHIVE
Calcutta High Court judgments, 1968
307 judgments · page 15 of 16
High Courts13 Feb 1968
Kamakshya Mukherjee Vs The State of West Bengal and Others
Calcutta High Court · AIR 1968 Cal 596 : (1969) 1 CALLT 210 : (1968) CriLJ 1541 : 73 CWN 42
Preventive Detention Act, 1950 — Section 3(2)
High Courts13 Feb 1968Allowed
Indo Impex Limited Vs Commercial Tax Officer and Others
Calcutta High Court · (1969) 2 ILR (Cal) 95 : (1968) 22 STC 66
Constitution of India, 1950 — Article 226
High Courts12 Feb 1968
COMMISSIONER OF Income Tax, WEST BENGAL Vs ALUMINIUM CORPORATION OF INDIA LTD.
Calcutta High Court · (1969) 71 ITR 371
Income Tax Act, 1961 — Section 10(2)(xv)
High Courts12 Feb 1968
Uma Shankar Nayak Saha Vs Usharani Laha
Calcutta High Court · (1968) 2 ILR (Cal) 587
High Courts07 Feb 1968Allowed
Eastern Coal Co. Ltd. Vs Sunil Kumar Roy
Calcutta High Court · AIR 1968 Cal 355 : (1969) 39 CompCas 126 : 72 CWN 424
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Companies Act, 1956 — Section 446, 446(3), 457, 512
High Courts07 Feb 1968
Narendra Nath Sen Vs Moni Sanyal
Calcutta High Court · (1969) 1 ILR (Cal) 120
Conduct of Elections Rules, 1961 — Rule 20(2), 23, 23(2), 30, 30(1)Constitution of India, 1950 — Article 324, 324(1)Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951 — Rule 47(1)
High Courts06 Feb 1968Dismissed
Mahabir Prasad Sharma Vs Prafulla Chandra Ghose and Others
Calcutta High Court · AIR 1969 Cal 198 : (1968) 1 CALLT 353 : 72 CWN 328
Constitution of India, 1950 — Article 163(1), 163(2), 164, 164(1), 164(2)
High Courts06 Feb 1968Allowed
Polsan Ltd. and Others Vs Corporation of Calcutta
Calcutta High Court · AIR 1969 Cal 247 : (1969) CriLJ 595
Prevention of Food Adulteration Act, 1954 — Section 16, 17(1), 7
High Courts02 Feb 1968
Fazal Mir Vs The State
Calcutta High Court · (1968) CriLJ 816
Civil Procedure Code, 1908 (CPC) — Section 107, 110, 145Constitution of India, 1950 — Article 14Essential Commodities Act, 1955 — Section 11
High Courts02 Feb 1968
P.L. Jalan Vs Gour Mohan Chandra and Others
Calcutta High Court · (1969) CriLJ 808
Criminal Procedure Code, 1898 (CrPC) — Section 156(3), 156(8), 551
High Courts02 Feb 1968
Baidyanath Sikdar Vs The State
Calcutta High Court · (1968) CriLJ 1135 : (1969) 2 ILR (Cal) 368
Penal Code, 1860 (IPC) — Section 373, 498
High Courts01 Feb 1968
Director General Ordnance Factories Employees'' Association Vs Union of India (UOI) and Director General Ordnance Factories
Calcutta High Court · AIR 1969 Cal 149 : (1970) 1 CALLT 1 : 74 CWN 1 : (1970) 1 LLJ 707
Constitution of India, 1950 — Article 226, 309Motor Vehicles Act, 1988 — Section 47Trade Unions Act, 1926 — Section 13
High Courts29 Jan 1968
Eastern Agency Vs Life Insurance Corporation of India
Calcutta High Court · (1970) 2 ILR (Cal) 619
Insurance Act, 1938 — Section 10(15), 102, 2, 31A, 31A(1)Life Insurance Corporation Act, 1956 — Section 36, 7
High Courts24 Jan 1968
Sanat Kumar Banerjee Vs Collector
Calcutta High Court · (1969) 1 ILR (Cal) 473
Constitution of India, 1950 — Article 226, 311(2)
High Courts24 Jan 1968
Rupendra Swain Vs Calcutta Dock Labour Board
Calcutta High Court · (1968) 1 ILR (Cal) 626
Constitution of India, 1950 — Article 227Payment of Wages Act, 1936 — Section 2, 3
High Courts18 Jan 1968
Arun Chandra Roy Vs Assistant Commissioner of Commercial Taxes
Calcutta High Court · (1971) 2 ILR (Cal) 102
Bengal Finance (Sales Tax) Act, 1941 — Section 6
High Courts17 Jan 1968
Anil Kumar Banerjee Vs Administrator, Board of Secondary Education
Calcutta High Court · (1969) 1 ILR (Cal) 495
Constitution of India, 1950 — Article 136, 226, 227West Bengal Board of Secondary Education Regulations — Regulation 3, 5, 6A, 7, 7(2)West Bengal Board of Secondary Education Rules — Rule 25
High Courts17 Jan 1968
Basudeo Guneriwala Vs Canton Carpentry Works Private Ltd.
Calcutta High Court · 73 CWN 365 : (1968) 2 ILR (Cal) 156
Calcutta High Court (Original Side) Rules, 1914 — Rule 3Rent Control Act, 1950 — Section 14(4)Transfer of Property Act, 1882 — Section 106, 114
High Courts15 Jan 1968
Yar Mohammad Vs The Superintendent of Police Murshidabad District and others
Calcutta High Court · 74 CWN 905
Constitution of India, 1950 — Article 5, 6, 7