High Courts06 Sept 1968Dismissed
Hakim Fazal Mohammad Vs State of West Bengal
Calcutta High Court · (1969) 1 ILR (Cal) 529
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114
COURT ARCHIVE
Calcutta High Court judgments, 1968
307 judgments · page 4 of 16
High Courts06 Sept 1968Dismissed
Carritt Moran and Company (P.) Ltd. Vs Roneo Ltd.
Calcutta High Court · (1969) 1 ILR (Cal) 347
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6)
High Courts06 Sept 1968Allowed
Ashiruddin, Sk. Vs J.L.R.O.
Calcutta High Court · (1969) 2 ILR (Cal) 1
Constitution of India, 1950 — Article 14, 19West Bengal Land (Eviction of Unauthorised Occupants) Act, 1962 — Section 3, 3(1)
High Courts05 Sept 1968Dismissed
Dhirendra Nath Sen and Others Vs Smt. Santasila Debi and Others
Calcutta High Court · AIR 1969 Cal 406 : (1968) 1 CALLT 102 : (1969) 2 ILR (Cal) 525
Civil Procedure Code, 1908 (CPC) — Order 24 Rule 3, Order 34 Rule 14, Order 34 Rule 15, 34, 51
High Courts27 Aug 1968
In Re: The India Electric Works Ltd.
Calcutta High Court · AIR 1970 Cal 398
Companies (Court) Rules, 1959 — Rule 21Companies Act, 1956 — Section 293(1), 439, 443, 443(1), 529Industries (Development and Regulation) Act, 1951 — Section 18E(1)
High Courts27 Aug 1968Allowed
Nitish Ranjan Das and Another Vs University of Calcutta and Others
Calcutta High Court · AIR 1970 Cal 207 : 73 CWN 54
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 5Constitution of India, 1950 — Article 226
High Courts23 Aug 1968Dismissed
Sm. Purabi Banerjee Vs Basudeb Mukherjee
Calcutta High Court · AIR 1969 Cal 293 : 72 CWN 905
Contract Act, 1872 — Section 15Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 306, 307, 309
High Courts23 Aug 1968Allowed
Bon Behari Mondal Vs Bhusan Chandra Barui and Others
Calcutta High Court · AIR 1969 Cal 287 : (1969) 1 CALLT 432 : (1969) CriLJ 717 : 73 CWN 636
Criminal Procedure Code, 1898 (CrPC) — Section 435, 436
High Courts22 Aug 1968
Wazir Brothers Vs Commercial Tax Officer, Burdwan and Others
Calcutta High Court · AIR 1970 Cal 415 : (1969) 2 ILR (Cal) 65
Bengal Sales Tax Rules, 1941 — Rule 84, 84(1), 84(2)Constitution of India, 1950 — Article 226
High Courts21 Aug 1968
Brahmaputra Tea Co. Ltd. Vs Turner Morrison and Co. Ltd. and Another
Calcutta High Court · (1968) 08 CAL CK 0025
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 92Companies Act, 1956 — Section 215
High Courts21 Aug 1968
Pallikoiloth Syama Prasad Vs Chief Commissioner, Andaman and Nicobar Islands and Others
Calcutta High Court · 73 CWN 939
Constitution of India, 1950 — Article 311(2)
High Courts21 Aug 1968
Debesh Chandra Das Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1969 Cal 180 : (1969) 1 ILR (Cal) 426
Administrative Service (Cadre) Rules, 1954 — Rule 3, 4(1), 6All India Services (Discipline and Appeal) Rules, 1955 — Rule 3(4)All India Services Act, 1951 — Section 3, 3(1)
High Courts21 Aug 1968Dismissed
Sm. Tushar Kana Debi Vs Bhowani Prosad Roy Chowdhury
Calcutta High Court · 73 CWN 143
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 37Evidence Act, 1872 — Section 134, 157Hindu Marriage Act, 1955 — Section 10, 13, 20
High Courts19 Aug 1968Allowed
Ratneswar Mitra Vs Birendra Nath Ghose
Calcutta High Court · (1969) 2 ILR (Cal) 111
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, 47Constitution of India, 1950 — Article 227Government of India Act, 1915 — Section 107
High Courts16 Aug 1968Dismissed
Hari Krishna Lohia Vs Hoolungooree Tea Co. Ltd. and Another
Calcutta High Court · AIR 1969 Cal 312 : (1969) 1 CALLT 443 : (1970) 40 CompCas 458
Companies Act, 1956 — Section 17, 173(2), 368, 391, 396
High Courts14 Aug 1968Dismissed
Atal Chakravarty and Others Vs Sudhir Gopal Pandey and Others
Calcutta High Court · 73 CWN 947
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 5, 99Evidence Act, 1872 — Section 4, 85Registration Act, 1908 — Section 32, 33, 33(1)(c), 60
High Courts14 Aug 1968Allowed
Leelabati Pakhira Vs Kashinath Pakhira
Calcutta High Court · 73 CWN 19
Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 13, 23
High Courts13 Aug 1968Dismissed
Atul Chakravarty Vs Sudhir Gopal Pandey
Calcutta High Court · (1969) 1 ILR (Cal) 618
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 5, 99Evidence Act, 1872 — Section 4, 85Registration Act, 1908 — Section 32, 33, 33(1), 33(4), 60(2)
High Courts12 Aug 1968Dismissed
Bireswar Sen and Another Vs Ashalata Ghose and Another
Calcutta High Court · AIR 1969 Cal 111
Transfer of Property Act, 1882 — Section 122Trusts Act, 1882 — Section 88
High Courts09 Aug 1968Allowed
Ashoke Kumar Goenka and Others Vs West Bengal Board of Secondary Education and Others
Calcutta High Court · 73 CWN 112
Constitution of India, 1950 — Article 226