High Courts15 Jan 1968
Sachindra Nath Banerjee Vs State of West Bengal
Calcutta High Court · (1969) 1 ILR (Cal) 374
Bengal Municipal Act, 1932 — Section 112, 113, 113A, 117, 123
COURT ARCHIVE
Calcutta High Court judgments, 1968
307 judgments · page 16 of 16
High Courts12 Jan 1968
Jardine Henderson Ltd. Vs Union of India (UOI)
Calcutta High Court · (1968) 1 ILR (Cal) 556
Income Tax Act, 1922 — Section 29, 35, 35(4), 46(2), 46(7)Public Demands Recovery Act — Section 4, 7, 9Public Demands Recovery Rules — Rule 39, 40
High Courts11 Jan 1968Partly Allowed
Corporation of Calcutta Vs United Oil Mills and Another
Calcutta High Court · AIR 1968 Cal 342 : (1968) CriLJ 912 : (1969) 2 ILR (Cal) 142
Evidence Act, 1872 — Section 101, 102, 103, 104Prevention of Food Adulteration Act, 1954 — Section 16, 17, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 44
High Courts11 Jan 1968
Kawsar Alam Mutwali Vs State of West Bengal
Calcutta High Court · (1968) 2 ILR (Cal) 97
Constitution of India, 1950 — Article 226West Bengal Estates Acquisition Act, 1953 — Section 10(2), 2, 3, 6(1)
High Courts04 Jan 1968
Chittaranjan Talapatra Vs The State of West Bengal
Calcutta High Court · (1968) 2 ILR (Cal) 53
West Bengal Finance Rules — Rule 400West Bengal Services Rules — Rule 100, 100(1), 48, 49
High Courts04 Jan 1968Dismissed
Pravin Chandra Ochhavlal Vs Girdharlal Govindji
Calcutta High Court · 72 CWN 404
Court Fees Act, 1870 — Section 7, 7(V)West Bengal Premises Tenancy Act, 1956 — Section 16
High Courts03 Jan 1968
Sudhangshu Mazumdar and Others Vs Union of India and Others
Calcutta High Court · 72 CWN 349
Constitution of India, 1950 — Article 1, 1(3)(c), 11, 12, 13