High Courts06 Sept 1968Allowed
Ashiruddin, Sk. Vs J.L.R.O.
Calcutta High Court · (1969) 2 ILR (Cal) 1
Constitution of India, 1950 — Article 14, 19West Bengal Land (Eviction of Unauthorised Occupants) Act, 1962 — Section 3, 3(1)
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,805 of 3,204
High Courts05 Sept 1968Dismissed
Dhirendra Nath Sen and Others Vs Smt. Santasila Debi and Others
Calcutta High Court · AIR 1969 Cal 406 : (1968) 1 CALLT 102 : (1969) 2 ILR (Cal) 525
Civil Procedure Code, 1908 (CPC) — Order 24 Rule 3, Order 34 Rule 14, Order 34 Rule 15, 34, 51
High Courts27 Aug 1968Allowed
Nitish Ranjan Das and Another Vs University of Calcutta and Others
Calcutta High Court · AIR 1970 Cal 207 : 73 CWN 54
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 5Constitution of India, 1950 — Article 226
High Courts23 Aug 1968Dismissed
Sm. Purabi Banerjee Vs Basudeb Mukherjee
Calcutta High Court · AIR 1969 Cal 293 : 72 CWN 905
Contract Act, 1872 — Section 15Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 306, 307, 309
High Courts23 Aug 1968Allowed
Bon Behari Mondal Vs Bhusan Chandra Barui and Others
Calcutta High Court · AIR 1969 Cal 287 : (1969) 1 CALLT 432 : (1969) CriLJ 717 : 73 CWN 636
Criminal Procedure Code, 1898 (CrPC) — Section 435, 436
High Courts22 Aug 1968
Wazir Brothers Vs Commercial Tax Officer, Burdwan and Others
Calcutta High Court · AIR 1970 Cal 415 : (1969) 2 ILR (Cal) 65
Bengal Sales Tax Rules, 1941 — Rule 84, 84(1), 84(2)Constitution of India, 1950 — Article 226
High Courts21 Aug 1968
Brahmaputra Tea Co. Ltd. Vs Turner Morrison and Co. Ltd. and Another
Calcutta High Court · (1968) 08 CAL CK 0025
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 92Companies Act, 1956 — Section 215
High Courts21 Aug 1968
Pallikoiloth Syama Prasad Vs Chief Commissioner, Andaman and Nicobar Islands and Others
Calcutta High Court · 73 CWN 939
Constitution of India, 1950 — Article 311(2)
High Courts21 Aug 1968
Debesh Chandra Das Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1969 Cal 180 : (1969) 1 ILR (Cal) 426
Administrative Service (Cadre) Rules, 1954 — Rule 3, 4(1), 6All India Services (Discipline and Appeal) Rules, 1955 — Rule 3(4)All India Services Act, 1951 — Section 3, 3(1)
High Courts21 Aug 1968Dismissed
Sm. Tushar Kana Debi Vs Bhowani Prosad Roy Chowdhury
Calcutta High Court · 73 CWN 143
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 37Evidence Act, 1872 — Section 134, 157Hindu Marriage Act, 1955 — Section 10, 13, 20
High Courts19 Aug 1968Allowed
Ratneswar Mitra Vs Birendra Nath Ghose
Calcutta High Court · (1969) 2 ILR (Cal) 111
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, 47Constitution of India, 1950 — Article 227Government of India Act, 1915 — Section 107
High Courts16 Aug 1968Dismissed
Hari Krishna Lohia Vs Hoolungooree Tea Co. Ltd. and Another
Calcutta High Court · AIR 1969 Cal 312 : (1969) 1 CALLT 443 : (1970) 40 CompCas 458
Companies Act, 1956 — Section 17, 173(2), 368, 391, 396
High Courts14 Aug 1968Dismissed
Atal Chakravarty and Others Vs Sudhir Gopal Pandey and Others
Calcutta High Court · 73 CWN 947
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 5, 99Evidence Act, 1872 — Section 4, 85Registration Act, 1908 — Section 32, 33, 33(1)(c), 60
High Courts14 Aug 1968Allowed
Leelabati Pakhira Vs Kashinath Pakhira
Calcutta High Court · 73 CWN 19
Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 13, 23
High Courts13 Aug 1968Dismissed
Atul Chakravarty Vs Sudhir Gopal Pandey
Calcutta High Court · (1969) 1 ILR (Cal) 618
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 5, 99Evidence Act, 1872 — Section 4, 85Registration Act, 1908 — Section 32, 33, 33(1), 33(4), 60(2)
High Courts09 Aug 1968Allowed
Ashoke Kumar Goenka and Others Vs West Bengal Board of Secondary Education and Others
Calcutta High Court · 73 CWN 112
Constitution of India, 1950 — Article 226
High Courts09 Aug 1968Dismissed
Hindusthan Steel Ltd. Vs Bhai Sundar Dass Sardar Singh Pr. Ltd.
Calcutta High Court · (1970) 2 ILR (Cal) 607
Arbitration Act, 1940 — Section 2, 28, 31(4), 9
High Courts09 Aug 1968Dismissed
Basanta Pandey and Another Vs Sudhir Lall Seal and Others
Calcutta High Court · AIR 1969 Cal 360 : 74 CWN 109
Calcutta Thika Tenancy Act, 1949 — Section 3Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 8 Rule 2Constitution of India, 1950 — Article 227
High Courts08 Aug 1968
State of West Bengal Vs Gangadhar Dawn and Others
Calcutta High Court · (1989) CriLJ 563
Criminal Procedure Code, 1973 (CrPC) — Section 408, 409
High Courts08 Aug 1968Allowed
Ganesh Chandra Seal Vs Pabitra Kumar Dey
Calcutta High Court · AIR 1969 Cal 232 : (1969) CriLJ 592
Penal Code, 1860 (IPC) — Section 379, 420