High Courts21 Aug 1969
Smt. Fulzoria Dasi Vs Smt. Tarubala Bose
Calcutta High Court · AIR 1970 Cal 240 : (1970) 2 ILR (Cal) 277
Civil Procedure Code, 1908 (CPC) — Section 151
COURT ARCHIVE
Calcutta High Court judgments, 1969
380 judgments · page 7 of 19
High Courts20 Aug 1969Dismissed
Dalim Kumar Sain and Others Vs Smt. Nandarani Dassi and Another
Calcutta High Court · AIR 1970 Cal 292 : (1969) 1 CALLT 163 : 73 CWN 877 : (1970) 2 ILR (Cal) 31
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 3, Order 18 Rule 15, Order 49 Rule 3(4), Order 6 Rule 2Evidence Act, 1872 — Section 115, 3, 33, 35, 47Limitation Act, 1908 — Article 120, 91
High Courts20 Aug 1969
Dalim Kumar Sain and Others Vs Nandarani Dassi and Others
Calcutta High Court · 73 CWN 877
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 3, Order 18 Rule 15, Order 49 Rule 3, Order 6 Rule 2Evidence Act, 1872 — Section 134, 31, 33, 35, 39Trusts Act, 1882 — Section 34, 35, 36, 68
High Courts20 Aug 1969
Life Insurance Corporation of India Vs Smt. Nandarani Dassi
Calcutta High Court · AIR 1970 Cal 200 : 74 CWN 43
Contract Act, 1872 — Section 16Transfer of Property Act, 1882 — Section 58
High Courts20 Aug 1969Dismissed
Sree Kalimata Thakurani of Kalighat and Another Vs Ram Chandra Chatterjee and Others
Calcutta High Court · AIR 1970 Cal 373 : 75 CWN 1
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 32 Rule 4(1), Order 32 Rule 4(2), 115, 2(2)Doctrine of Representation of the People Act, 1951 — Section 81
High Courts18 Aug 1969
Registrar of Trade Unions Vs Dum Dum Cantonment Businessmen''s and Traders'' Union
Calcutta High Court · (1970) 2 ILR (Cal) 334
Constitution of India, 1950 — Article 227Trade Unions Act, 1926 — Section 10, 11, 20, 28(1), 28(2)
High Courts18 Aug 1969
Shankar Industries Private Ltd. Vs East Jamuria Co. Private Ltd.
Calcutta High Court · (1970) 2 ILR (Cal) 102
Arbitration Act, 1940 — Section 20
High Courts14 Aug 1969Allowed
Calcutta Ready snd Forward Market Association Vs State
Calcutta High Court · (1972) 1 ILR (Cal) 647
Contract Act, 1872 — Section 30Forward Contracts (Regulation) Act, 1952 — Section 11, 2, 5, 6Penal Code, 1860 (IPC) — Section 294A
High Courts14 Aug 1969Dismissed
Zerina Jamshed Kalyanvala Vs Jamshed Framroze Kalyanvala
Calcutta High Court · 74 CWN 51
High Courts14 Aug 1969Dismissed
Lal Behari Prosad Chowdhury Vs Parasmull Jain and Others
Calcutta High Court · 74 CWN 972
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3, Order 43 Rule 1Companies Act, 1956 — Section 202Limitation Act, 1963 — Section 5
High Courts13 Aug 1969
The Consolidated Tea and Lands Co. (India) Ltd., Calcutta Vs The Commissioner of Wealth-Tax, West Bengal II, Calcutta
Calcutta High Court · AIR 1970 Cal 335 : (1971) 1 ILR (Cal) 1 : (1970) 76 ITR 589
High Courts13 Aug 1969
Corpn. of Calcutta Vs Messrs. Rathi and Co. and Another
Calcutta High Court · 73 CWN 1012
Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 16(1)(a)(ii), 2, 7(i)
High Courts13 Aug 1969
Corporation of Calcutta Vs Rathi and Co. and Another
Calcutta High Court · AIR 1970 Cal 435 : (1970) CriLJ 1339 : 73 CWN 1012
Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 16, 7
High Courts13 Aug 1969Allowed
Biraj Mohan Bhattacharjee Vs Ajit Kumar Basu and Another Ajit Kumar Basu and Another Vs Biraj Mohan Bhattacharjee
Calcutta High Court · AIR 1971 Cal 266 : 75 CWN 156
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 21(1), 4(2), 40(2)
High Courts08 Aug 1969
Bijoyanand Patnaik Vs Mrs. K.A.A. Brinnand Mrs. K.A.A. Brinnand Vs Bijoyanand Patnaik
Calcutta High Court · AIR 1970 Cal 110 : (1970) CriLJ 332
Criminal Procedure Code, 1898 (CrPC) — Section 177, 202Penal Code, 1860 (IPC) — Section 109, 120B, 406
High Courts08 Aug 1969Allowed
Kirty Basu Vs Peary Mohan Sarkar
Calcutta High Court · (1969) 08 CAL CK 0011
West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(3)
High Courts08 Aug 1969Dismissed
Shew Bhagwan Goenka Vs The Collector of Customs and another
Calcutta High Court · (1969) 08 CAL CK 0002
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 11, 111(d), 112, 122, 124Imports and Exports (Control) Act, 1947 — Section 3, 3(1), 3(2)
High Courts07 Aug 1969
Sachidananda Banerji Vs Motichand Verma
Calcutta High Court · AIR 1970 Cal 428 : (1970) CriLJ 1334 : (1970) 1 ILR (Cal) 141
Criminal Procedure Code, 1898 (CrPC) — Section 417, 417(3), 423Sea Customs Act, 1878 — Section 167(81)
High Courts07 Aug 1969Dismissed
Bowreah Cotton Mills Vs Sixth Industrial Tribunal and Others
Calcutta High Court · 74 CWN 426
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 33, 33(2)
High Courts07 Aug 1969
Probhat Coomar Mukherji Vs Birendra Nath Dey
Calcutta High Court · 73 CWN 932 : (1973) 1 ILR (Cal) 19
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 151