COURT ARCHIVE

Calcutta High Court judgments

64,080 judgments · page 1,803 of 3,204

High Courts05 Dec 1968

Bengal Enamel Works Ltd. Vs Apejay Private Ltd.

Calcutta High Court · (1968) 12 CAL CK 0011

Bills of Lading Act, 1856 — Section 1Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 3, Order 1 Rule 8, Order 1 Rule 9Constitution of India, 1950 — Article 299(1)

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High Courts04 Dec 1968Allowed

Hari Pada Banerjee Vs Hem Kanta Sen Hem Kanta Sen Vs Hari Pada Banerjee

Calcutta High Court · AIR 1969 Cal 421 : (1969) CriLJ 1117

Criminal Procedure Code, 1898 (CrPC) — Section 204(1A), 252(2), 256

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High Courts03 Dec 1968

Workmen of Bengal Paper Mills Co. Ltd. Vs Bengal Paper Mills Co. Ltd. and Others

Calcutta High Court · 73 CWN 816 : 73 CWN 463 : (1970) 2 LLJ 467

Industrial Disputes Act, 1947 — Section 10A

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High Courts03 Dec 1968Dismissed

Shyamlal Purohit and Another Vs Jagannath Ray and Another

Calcutta High Court · AIR 1969 Cal 424 : (1969) 1 CALLT 490

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Companies Act, 1956 — Section 455, 457, 458, 459, 460

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High Courts02 Dec 1968

Ramnarain Bhojnagarwalla Vs Income Tax Officer, A-Ward and Another

Calcutta High Court · (1970) 2 ILR (Cal) 326 : (1970) 77 ITR 653

Income Tax Act, 1922 — Section 22, 34

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High Courts29 Nov 1968Dismissed

Calcutta Licensed Measurers Bengal Chamber of Commerce Vs Md. Hossain

Calcutta High Court · (1969) ACJ 92 : AIR 1969 Cal 378 : 73 CWN 491 : (1970) 1 ILR (Cal) 331

Workmens Compensation Act, 1923 — Section 2(1), 3

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High Courts28 Nov 1968

Kalipada Trivedi Vs Madhusudan Bhattacharjee

Calcutta High Court · (1970) CriLJ 89

Penal Code, 1860 (IPC) — Section 279, 338

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High Courts27 Nov 1968

Nirmala Bala Sarkar Vs Commissioner of Income Tax

Calcutta High Court · (1969) 74 ITR 268

Income Tax Act, 1922 — Section 41(1)

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High Courts27 Nov 1968Allowed

Superintendent and Remembrancer of Legal Affairs on behalf of State of West Bengal Vs Sardar Bahadur Singh and Others

Calcutta High Court · AIR 1969 Cal 451 : (1969) CriLJ 1120 : 73 CWN 547

Criminal Procedure Code, 1898 (CrPC) — Section 103, 172(2), 178(2), 251A(2), 540Evidence Act, 1872 — Section 38, 84Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 13(1), 13(2), 13(3), 14, 15

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High Courts27 Nov 1968

Amar Chandra Roy and another Vs Susanta Kumar Sen

Calcutta High Court · 73 CWN 219

West Bengal Premises Tenancy Act, 1956 — Section 1(2), 13, 17, 17(3), 17A

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High Courts26 Nov 1968Allowed

Anadi Bhusan Mukherjee Vs Ramgati Ahir and Others

Calcutta High Court · AIR 1969 Cal 420

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Land Acquisition Act, 1894 — Section 18, 20, 21

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High Courts26 Nov 1968

Makhanlal Chatterjee Vs Manick Chandra Pramanik

Calcutta High Court · (1969) 2 ILR (Cal) 116

Civil Procedure Code, 1882 — Section 110, 115, 596Court Fees Act, 1870 — Section 7Court Fees Act, 1935 — Article 17, 27

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High Courts25 Nov 1968

Commissioner of Income Tax Vs Rai Bahadur M.S. Oberoi

Calcutta High Court · (1973) 88 ITR 59

Income Tax Act, 1922 — Section 66(1)

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High Courts25 Nov 1968

Soudamini Dasi Vs Akanuddin Sheikh

Calcutta High Court · (1969) 2 ILR (Cal) 149

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High Courts22 Nov 1968

Motilal Singh Vs Shib Chandra Bose

Calcutta High Court · 75 CWN 233

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4, Order 43 Rule 1

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High Courts22 Nov 1968

Debi Sankar Bhattacharjee Vs Mrs. Irene David

Calcutta High Court · (1968) 11 CAL CK 0007

Succession Act, 1925 — Section 190, 190, 211, 211(1), 211(2)

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High Courts18 Nov 1968

Union of India (UOI) Vs Provat Kumar Bagchi

Calcutta High Court · (1969) 2 ILR (Cal) 375

Defence of India Act, 1971 — Section 29, 30

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High Courts18 Nov 1968

J. G. INGRAM and SON LTD. Vs CALLAGHAN (INSPECTOR OF TAXES).

Calcutta High Court · (1969) 74 ITR 282

Income Tax Act, 1952 — Section 130

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High Courts18 Nov 1968Allowed

Inder Singh Bejwa Vs Corporation of Calcutta

Calcutta High Court · AIR 1969 Cal 418 : (1969) 2 ILR (Cal) 285

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Article 123, 17(1), 5

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High Courts14 Nov 1968

Bhabataran Paul Vs Bhamini Ranjan Chatterjee

Calcutta High Court · (1969) 2 ILR (Cal) 493

Constitution of India, 1950 — Article 226West Bengal Cinemas (Regulation of Public Exhibition) Rules, 1956 — Rule 20, 27, 4, 4(1), 4(2)West Bengal Cinemas (Regulation) Act, 1954 — Section 5, 5(1), 5(4), 9

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