High Courts10 Jan 1969Dismissed
Bidyut Kr. Biswas and others Vs West Bengal Board of Secondary Education and others
Calcutta High Court · 73 CWN 417
West Bengal Board Of Secondary Education Act, 1963 — Section 27, 28, 28(2), 29, 29(6)
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,802 of 3,204
High Courts09 Jan 1969
Jiban Krishna Chatterjee Vs State Transport Authority, W.B. and Others
Calcutta High Court · AIR 1969 Cal 607
Motor Vehicles Act, 1939 — Section 31(1), 59(3), 60(1)
High Courts08 Jan 1969
Sarbananda Sarkar and Others Vs State Service, Department of Food and Supply and Others
Calcutta High Court · AIR 1969 Cal 474 : (1969) CriLJ 1221
Constitution of India, 1950 — Article 19(1), 226Defence of India Rules, 1962 — Rule 125(2)
High Courts07 Jan 1969Dismissed
Jadabendra Narayan Choudhury Vs Commissioner, Jalpaiguri Divn. and Others
Calcutta High Court · AIR 1969 Cal 539 : (1969) CriLJ 1364
Arms Act, 1959 — Section 17(3), 22, 22(1)Constitution of India, 1950 — Article 226
High Courts06 Jan 1969
D.N. Bhattacharjee and Others Vs The State of West Bengal
Calcutta High Court · 74 CWN 808
Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 409, 467, 468, 477A
High Courts02 Jan 1969Allowed
Sohanlal Salman Vs Smt. Shyama Debi and Others
Calcutta High Court · AIR 1970 Cal 192 : (1971) 2 ILR (Cal) 489
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Evidence Act, 1872 — Section 91
High Courts24 Dec 1968Allowed
Shefali Banerjee Vs The State and Another
Calcutta High Court · AIR 1969 Cal 544 : (1969) CriLJ 1367
Suppression of Immoral Traffic in Women and Girls Act, 1956 — Section 20(3)
High Courts23 Dec 1968
Jatindra Nath Mondal Vs State of West Bengal and Others
Calcutta High Court · AIR 1969 Cal 461 : (1969) 18 FLR 87
Constitution of India, 1950 — Article 311
High Courts23 Dec 1968
Corporation of Calcutta Vs Bivabati Basu
Calcutta High Court · 73 CWN 786
Criminal Procedure Code, 1898 (CrPC) — Section 342, 432General Clauses Act, 1897 — Section 3Penal Code, 1860 (IPC) — Section 21
High Courts20 Dec 1968Allowed
Monoranjan Das Vs Commissioner, Presidency Division and Others
Calcutta High Court · AIR 1970 Cal 179 : 73 CWN 670
Constitution of India, 1950 — Article 311(2)
High Courts20 Dec 1968Allowed
Monoranjan Das Vs The Commissioner, Presidency Division and Others
Calcutta High Court · 73 CWN 670
Constitution of India, 1950 — Article 311(2)
High Courts19 Dec 1968Allowed
Regional Director (Food), Ministry of Food and Agriculture, Eastern Region, Government of India Vs Arjan Singh Bhangoo
Calcutta High Court · 73 CWN 267
Constitution of India, 1950 — Article 16, 19, 226, 311Imports and Exports (Control) Act, 1947 — Section 3West Bengal Evacuee Property Act, 1951 — Section 10(2)(b)
High Courts19 Dec 1968
Sohanlal Doodwala Vs Benode Kumar Chamaria
Calcutta High Court · (1971) 2 ILR (Cal) 451
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 10, 8
High Courts18 Dec 1968
Orissa Industries Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (1979) 4 ELT 457
Central Excises and Salt Act, 1944 — Section 3
High Courts18 Dec 1968Dismissed
Brojendra Mohan Mazumdar Vs The State
Calcutta High Court · (1968) 12 CAL CK 0005
Contract Act, 1872 — Section 182Criminal Procedure Code, 1898 (CrPC) — Section 221, 221(5), 222, 222(1), 222(2)Penal Code, 1860 (IPC) — Section 24, 409
High Courts11 Dec 1968Allowed
Bibhuti Bhusan Bag and another Vs I.J. Rao and others
Calcutta High Court · 73 CWN 340
Customs Act, 1962 — Section 110, 110(2), 124Electricity Act, 1910 — Section 4(1)
High Courts06 Dec 1968Dismissed
Dr. Nanigopal Ghose Vs State of West Bengal and Others
Calcutta High Court · AIR 1970 Cal 1
Constitution of India, 1950 — Article 311, 39, 41, 47Employees State Insurance (Central) Rules, 1950 — Rule 13, 4, 8Employees State Insurance Act, 1948 — Section 58, 97
High Courts06 Dec 1968Dismissed
M.M. Ispahani Ltd. Vs Commissioner of Income Tax (Central) and Another
Calcutta High Court · AIR 1969 Cal 464 : (1970) 75 ITR 479
Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 297(2)
High Courts06 Dec 1968
Imtiazuddin Khan alias Prafulla Kumar Das Vs The State
Calcutta High Court · (1969) 1 ILR (Cal) 489
Constitution of India, 1950 — Article 258Foreigners Act, 1946 — Section 12, 14, 3, 3(2), 9
High Courts05 Dec 1968
Sitaram Company Vs Ratilal Ramlal Ratilal Ramlal Vs Sitaram Company
Calcutta High Court · AIR 1969 Cal 472 : 74 CWN 346 : 74 CWN 330 : (1969) 2 ILR (Cal) 123
City Civil Court Act, 1953 — Section 5(4)Sales of Goods Act, 1930 — Section 2(9)