COURT ARCHIVE

Calcutta High Court judgments, 1968

307 judgments · page 6 of 16

High Courts24 Jul 1968Dismissed

Turner Morrison and Co. Ltd. Vs Hungerford Investment Trust Ltd.

Calcutta High Court · AIR 1969 Cal 238 : (1969) 2 ILR (Cal) 323

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Companies Act, 1956 — Section 34, 4Contract Act, 1872 — Section 255

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High Courts23 Jul 1968Allowed

State of West Bengal and Others Vs Biswanath Banerjee and Others

Calcutta High Court · AIR 1969 Cal 175 : 73 CWN 163 : 73 CWN 162 : (1969) 1 ILR (Cal) 263

West Bengal Board of Secondary Education (Appointment of Secretary) Rules, 1963 — Rule 8West Bengal Board of Secondary Education Act, 1963 — Section 45(1), 45(2), 46

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High Courts23 Jul 1968

Textile Machinery Corporation Ltd. Vs Nalinbhai B. Munshaw

Calcutta High Court · AIR 1969 Cal 146

Arbitration Act, 1940 — Section 28, 9

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High Courts19 Jul 1968

Samir Mazumdar Vs The State

Calcutta High Court · 74 CWN 32 : (1969) 1 ILR (Cal) 352

Minimum Wages Act, 1948 — Section 18, 19, 2, 22A, 22B(2)Sea Customs Act, 1878 — Section 52AWest Bengal Minimum Wages Rules, 1951 — Rule 21(4), 21(4A), 22(1), 23, 23A

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High Courts18 Jul 1968

Benu Roy Vs Manindra Nath Chatterjee Manindra Nath Chatterjee Vs Benu Roy

Calcutta High Court · AIR 1969 Cal 67 : 73 CWN 10 : (1969) 1 ILR (Cal) 258

West Bengal Premises Tenancy (Amendment) Act, 1968 — Section 1(2), 17B(1)

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High Courts16 Jul 1968

Shivram Bari Gadre and others Vs Commercial Tax Officer, Colutola Charge and others

Calcutta High Court · 73 CWN 81

Constitution of India, 1950 — Article 226

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High Courts15 Jul 1968

Ujjal Talukdar Vs Netai Chand Koley

Calcutta High Court · AIR 1969 Cal 224 : 74 CWN 404

Civil Procedure Code, 1908 (CPC) — Section 20, 9

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High Courts12 Jul 1968

Gopal Khaitan and Others Vs The State and Others

Calcutta High Court · AIR 1969 Cal 132 : (1969) 39 CompCas 150 : (1969) CriLJ 382 : 73 CWN 22 : (1969) 1 ILR (Cal) 397

Companies Act, 1956 — Section 1, 162, 162(1), 168, 210Penal Code, 1860 (IPC) — Section 53

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High Courts11 Jul 1968Allowed

Purbachal Cinema Vs State of West Bengal

Calcutta High Court · (1969) 2 ILR (Cal) 278

Constitution of India, 1950 — Article 226West Bengal Cinemas (Regulation of Public Exhibition) Rules, 1956 — Rule 4, 4(3), 4(4A), 4(5), 4(6)West Bengal Cinemas (Regulation) Act, 1954 — Section 5(4), 9(2)

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High Courts11 Jul 1968

Tinkari Pramanick Vs State of West Bengal

Calcutta High Court · (1969) 2 ILR (Cal) 91

Criminal Procedure Code, 1898 (CrPC) — Section 491Preventive Detention Act, 1950 — Section 3, 3(1), 3(2), 7

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High Courts10 Jul 1968

Narayan Prosad Ruia and Others Vs Sm. Maturi Koharin and Another

Calcutta High Court · 73 CWN 258

Calcutta Thika Tenancy Act, 1949 — Section 5Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Constitution of India, 1950 — Article 227

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High Courts10 Jul 1968Allowed

Narayan Chandra Ghosh, Vs Sm. Probhamoyee Roy Chowdhury and Others

Calcutta High Court · 73 CWN 799

Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Section 2, 2(4), 3, 7

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High Courts09 Jul 1968

Narayan Prasad Ruia Vs Mutuni Kohain and Another

Calcutta High Court · AIR 1969 Cal 69

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Hindu Succession Act, 1956 — Section 6

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High Courts08 Jul 1968

Brooke Bond India (Private) Ltd. Vs Union of India (UOI) and Another

Calcutta High Court · AIR 1969 Cal 39 : (1969) 1 ILR (Cal) 243

Railways Act, 1890 — Section 140, 78B

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High Courts05 Jul 1968Dismissed

Biswamitra Shukla and Others Vs L.A. Collector, Burdwan and Others

Calcutta High Court · 74 CWN 349

Criminal Procedure Code, 1898 (CrPC) — Section 145Land Acquisition Act, 1894 — Section 4, 5A, 6

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High Courts04 Jul 1968

Sudhir Chandra Jana Vs Amulya Chandra Misra and Others

Calcutta High Court · (1969) CriLJ 1079

Penal Code, 1860 (IPC) — Section 143, 147, 148, 379

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High Courts03 Jul 1968

Kanai Pal Vs State of West Bengal and Others

Calcutta High Court · AIR 1969 Cal 422 : (1969) 1 CALLT 477 : (1969) CriLJ 1118 : 73 CWN 246 : (1970) 1 ILR (Cal) 42

Constitution of India, 1950 — Article 22Defence of India Rules, 1962 — Rule 30(1)Preventive Detention Act, 1950 — Section 3(1), 3A

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High Courts03 Jul 1968

National Cement, Mines and Industries Ltd. Vs Sree Sree Baidyanath Jew

Calcutta High Court · (1969) 1 ILR (Cal) 118

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts28 Jun 1968Allowed

Modi Vanaspati Manufacturing Company and Another Vs Katihar Jute Mills (Private) Limited

Calcutta High Court · AIR 1969 Cal 496

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 6, Order 29 Rule 1, Order 29 Rule 2, Order 29 Rule 3Contract Act, 1872 — Section 10, 182, 2, 69, 70Evidence Act, 1872 — Section 32

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High Courts28 Jun 1968

Ranjit Kumar Chatterjee Vs Union of India (UOI) and Others

Calcutta High Court · AIR 1969 Cal 95 : (1969) 1 CALLT 398

Companies Act, 1956 — Section 34, 38, 617Constitution of India, 1950 — Article 102, 12, 132, 226, 298

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