High Courts06 Aug 1969Allowed
Krity Basu Vs Peary Mohan Sarkar and Another
Calcutta High Court · 74 CWN 42
West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(3)
COURT ARCHIVE
Calcutta High Court judgments, 1969
380 judgments · page 8 of 19
High Courts06 Aug 1969Dismissed
Bhikari Behara Vs Sm. Dhanapatie Bentia
Calcutta High Court · AIR 1970 Cal 176 : 73 CWN 943
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48(1), 115, 60(1)Dock Workers (Regulation of Employment) Act, 1948 — Section 5CGeneral Clauses Act, 1897 — Section 3(31)
High Courts06 Aug 1969Allowed
Municipal Commissioners of Howrah Vs Calcutta Tramways Company Ltd.
Calcutta High Court · (1969) 08 CAL CK 0010
Bengal General Clauses Act, 1899 — Section 10Calcutta Municipal Act, 1923 — Section 124, 3, 5Calcutta Municipal Act, 1951 — Section 1, 2, 5, 608
High Courts05 Aug 1969
Shew Bhagwan Goanka Vs The Collector of Customs and Another
Calcutta High Court · AIR 1971 Cal 112 : 74 CWN 907
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 11, 122, 129(1), 131(1)Imports and Exports (Control) Act, 1947 — Section 3
High Courts05 Aug 1969
Mrs. Leena Nandi Vs The West Bengal Board of Secondary Education and Others
Calcutta High Court · 74 CWN 325
West Bengal Board of Secondary Education Act, 1963 — Section 22(3)
High Courts04 Aug 1969
Imperial Tobacco Co. of India Ltd. Vs Deputy Labour Commissioner and Others
Calcutta High Court · AIR 1970 Cal 319
Industrial Disputes Act, 1947 — Section 33(2)
High Courts01 Aug 1969Allowed
State of Bihar Vs Ramgarh Farms and Industries Ltd.
Calcutta High Court · (1971) 2 ILR (Cal) 119
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 27 Rule 2, Order 3 Rule 4, Order 9 Rule 9, 11Constitution of India, 1950 — Article 166, 166(1), 166(3), 19, 298Displaced Persons (Debts Adjustment) Act, 1951 — Section 13
High Courts01 Aug 1969
Abu Mohammed Ismail Siddique Vs State of W. Bengal and Others
Calcutta High Court · 74 CWN 299
Calcutta Municipal Act, 1951 — Section 19(1)(i), 22
High Courts31 Jul 1969Allowed
Gurudas Chatterjee Vs Bijoy Krishna Banerjee and others
Calcutta High Court · 74 CWN 1041
Succession Act, 1925 — Section 63
High Courts30 Jul 1969Dismissed
Caprihans (India) Private Ltd. Vs Registrar of Trade Marks and Another
Calcutta High Court · 75 CWN 641
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 3, Order 6 Rule 4Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 17
High Courts30 Jul 1969
Bhanu Dutta and Others Vs The State and Others
Calcutta High Court · AIR 1970 Cal 127 : 74 CWN 384
Bengal Municipal Act, 1932 — Section 6, 6(1), 7Howrah Municipal Act, 1965 — Section 8
High Courts28 Jul 1969Allowed
Sm. Annapurna Kumar Vs Subodh Chandra Kumar
Calcutta High Court · AIR 1970 Cal 433
Succession Act, 1925 — Section 263, 283, 298
High Courts25 Jul 1969
COMMISSIONER OF INCOME TAX, WEST BENGAL Vs CALCUTTA DISCOUNT COMPANY LTD.
Calcutta High Court · (1971) 82 ITR 941
Income Tax Act, 1922 — Section 33(4), 66, 66(1)
High Courts25 Jul 1969Dismissed
Narayani Dasi Vs The State
Calcutta High Court · 74 CWN 424
Penal Code, 1860 (IPC) — Section 307, 328
High Courts24 Jul 1969
Sudhindra Nath Samaddar Vs National Iron and Steel Company Ltd.
Calcutta High Court · (1971) 1 ILR (Cal) 343
Payment of Wages Act, 1936 — Section 1(6), 2
High Courts24 Jul 1969
Mansa Ram Zade Vs Hindusthan Steel Ltd. and Others
Calcutta High Court · AIR 1971 Cal 178 : (1971) 1 CALLT 301 : (1971) CriLJ 699 : 74 CWN 114
Contempt of Courts Act, 1971 — Section 1, 3, 4
High Courts24 Jul 1969Allowed
Jadabendra Nath Mishra Vs Smt. Manorama Debya
Calcutta High Court · AIR 1970 Cal 199 : 73 CWN 875 : (1972) 1 ILR (Cal) 281
Civil Procedure Code, 1908 (CPC) — Section 148, 151
High Courts24 Jul 1969
Rai Mohan Das and Others Vs Union of India (UOI)
Calcutta High Court · AIR 1970 Cal 206 : 73 CWN 919 : (1974) 2 ILR (Cal) 481
Bengal Public Demands Recovery Act, 1913 — Section 53Civil Procedure Code, 1908 (CPC) — Section 48
High Courts24 Jul 1969
Messrs Rai Mohan Das and Others Vs Union of India
Calcutta High Court · 73 CWN 919
Civil Procedure Code, 1908 (CPC) — Section 48
High Courts24 Jul 1969
Jadabendra Nath Mishra Vs Sm. Manorama Debya
Calcutta High Court · 73 CWN 875
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 148, 151