COURT ARCHIVE

Calcutta High Court judgments, 1968

307 judgments · page 8 of 16

High Courts12 Jun 1968

Shew Shankar Singh Vs The State and Others

Calcutta High Court · 74 CWN 56

Constitution of India, 1950 — Article 227Essential Commodities Act, 1955 — Section 3, 7, 7(1), 7(1)(a), 7(1)(a)(ii)Penal Code, 1860 (IPC) — Section 367(2), 420, 510, 53, 60

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High Courts12 Jun 1968

Bamacharan Dhar Vs Sabita Rani Basu

Calcutta High Court · (1968) 2 ILR (Cal) 279

Bengal Money Lenders Act, 1940 — Section 36Transfer of Property Act, 1882 — Section 58C

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High Courts11 Jun 1968

Smt. Mahamaya Dasi Vs Sanat Kumar Law and Others

Calcutta High Court · (1968) CriLJ 1538

Penal Code, 1860 (IPC) — Section 406

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High Courts10 Jun 1968Dismissed

Lakshminarayan Ramnivas and Another Vs Dwarka Nath Ghosh

Calcutta High Court · 72 CWN 846

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High Courts08 Jun 1968Dismissed

Managing Committee of Victoria Girls'' High School andOthers Vs Board of Secondary Education, West Bengal and Another

Calcutta High Court · 73 CWN 328

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 42 Rule 1, 100

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High Courts07 Jun 1968

Rajendra Prosad Singh Vs Union of India (UOI) and Others

Calcutta High Court · AIR 1968 Cal 560 : 72 CWN 787 : (1969) 1 ILR (Cal) 337

Public Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 5

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High Courts07 Jun 1968Allowed

Rajendra Prasad Singh Vs Union of India and Others

Calcutta High Court · AIR 1968 Cal 560 : 72 CWN 787 : (1969) 1 ILR (Cal) 337

Constitution of India, 1950 — Article 14, 19(1)(f), 226, 246(1)

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High Courts07 Jun 1968Dismissed

Anukul Chandra Ghose and others Vs The State of West Bengal and others

Calcutta High Court · 73 CWN 260

West Bengal Land Development and Planning Act, 1948 — Section 14, 4, 4A, 4A(2), 6

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High Courts06 Jun 1968

Kalipada Ghosh Vs Sub-Divisional Officer, Vishnupur and Others

Calcutta High Court · AIR 1969 Cal 164

Bengal Subordinate Services (Discipline and Appeal) Rules, 1936 — Rule 10Constitution of India, 1950 — Article 226, 311, 311(2)

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High Courts06 Jun 1968

Aktiebolaget Jonkoping Vulcan Vs V.S.V. Palanichamy Nadar and Others

Calcutta High Court · AIR 1969 Cal 43 : (1969) 1 CALLT 273 : 73 CWN 347

Trade and Merchandise Marks Act, 1958 — Section 1(2), 109(6), 12(3), 2, 46

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High Courts06 Jun 1968

Nanalal M. Varma and Co. (P.) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1969) 1 ILR (Cal) 195 : (1969) 73 ITR 713

Income Tax Act, 1922 — Section 24(1)

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High Courts06 Jun 1968

Samaresh Chandra Mukherjee Vs Tarapada Mukherjee

Calcutta High Court · (1969) 1 ILR (Cal) 493

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 151

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High Courts06 Jun 1968

Jadavji Wallamji Vs Union of India (UOI)

Calcutta High Court · (1969) 1 ILR (Cal) 210

Arbitration Act, 1940 — Section 2, 20, 20(1), 20(2), 20(4)Calcutta High Court (Original Side) Rules, 1914 — Rule 30Civil Procedure Code, 1908 (CPC) — Order 6 Rule 3, 2(16), 2(2), 20, 26

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High Courts05 Jun 1968