High Courts06 Aug 1968Dismissed
A.B. Culvert and Another Vs The General Manager, S.E. Rly. and Another
Calcutta High Court · AIR 1970 Cal 501 : (1969) 2 ILR (Cal) 107
Constitution of India, 1950 — Article 310, 311, 311(2)
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,806 of 3,204
High Courts06 Aug 1968
Girin Chandra Majumdar Vs State of West Bengal
Calcutta High Court · 74 CWN 286
Criminal Procedure Code, 1898 (CrPC) — Section 243, 342
High Courts06 Aug 1968Dismissed
Nrisingha Prosad Rakshit Vs Commissioners of Bhadreswar Municipality
Calcutta High Court · (1969) 1 CALLT 221 : 73 CWN 88 : (1969) 1 ILR (Cal) 607
Bengal Municipal Act, 1932 — Section 364(1), 364(2)Civil Procedure Code, 1882 — Section 561Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(1), 100, 101
High Courts01 Aug 1968
Indra Kumar Jaipuria Vs Lav Kumar Jaipuria and Others
Calcutta High Court · (1968) 08 CAL CK 0013
Arbitration Act, 1940 — Section 20, 31(2), 31(4), 33Civil Procedure Code, 1908 (CPC) — Section 113
High Courts31 Jul 1968
Sri Chakradhar Ghosh Mandal and Others Vs Sri Ram Ratan Pal and Others
Calcutta High Court · 73 CWN 742
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Non-Agricultural Tenancy Act, 1949 — Section 2, 24, 42, 5, 6
High Courts31 Jul 1968Dismissed
Ram Shankar Tripathi Vs State of West Bengal
Calcutta High Court · (1968) 2 ILR (Cal) 358
General Clauses Act, 1897 — Section 8Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 20, 33C, 33C(1)Industrial Disputes (Central) Rules, 1957 — Rule 74
High Courts30 Jul 1968Allowed
Raja Dhirendra Narayan Roy Vs M. Imamuddin and Others
Calcutta High Court · 74 CWN 375
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, 115West Bengal Premises Tenancy Act, 1956 — Section 14
High Courts30 Jul 1968
Asit Ranjan Datta Vs Tarakeswar Sarkar
Calcutta High Court · 74 CWN 279 : (1969) 1 ILR (Cal) 598
Bengal Tenancy Act, 1885 — Section 26FBerar Land Revenue Code, 1928 — Section 174Civil Procedure Code, 1908 (CPC) — Section 115
High Courts30 Jul 1968
Rekhab Chand Jain Vs Paras Das Bhartiya
Calcutta High Court · AIR 1970 Cal 394 : (1969) 2 ILR (Cal) 177
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 20
High Courts30 Jul 1968
State of West Bengal and Others Vs Jagadamba Prasad Singh and Others
Calcutta High Court · AIR 1969 Cal 281 : (1969) 1 CALLT 425 : (1970) 1 ILR (Cal) 258
Mines and Minerals (Development and Regulation) Act, 1957 — Section 15(1), 3West Bengal Minor Minerals Rules, 1959 — Rule 17(1)
High Courts26 Jul 1968
Narayan Chandra Ghosh Vs The State of West Bengal and Others
Calcutta High Court · AIR 1969 Cal 234 : (1969) CriLJ 594 : (1969) 2 ILR (Cal) 371
Preventive Detention Act, 1950 — Section 11A, 13, 14
High Courts26 Jul 1968Allowed
Jagannath Gupta and Co. Private Ltd. Vs Mulchand Gupta
Calcutta High Court · AIR 1969 Cal 363 : (1968) 1 CALLT 321 : (1969) 39 CompCas 262 : 72 CWN 872
Companies Act, 1956 — Section 235, 433, 483
High Courts25 Jul 1968
Durga Dutta (Sm.) Vs Dalhousie Properties Ltd.
Calcutta High Court · (1969) 1 ILR (Cal) 595
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 14, Order 5 Rule 15, Order 5 Rule 17West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2), 17(3)
High Courts25 Jul 1968Dismissed
Debendra Nath Singha and Others Vs Dwijendra Nath Singha and Others
Calcutta High Court · AIR 1970 Cal 255
Arbitration Act, 1940 — Section 41
High Courts24 Jul 1968
Shivram Bari Gadre and Others Vs The Commercial Tax Officer of Collotola Charge and Others
Calcutta High Court · (1969) 23 STC 98
Constitution of India, 1950 — Article 226
High Courts23 Jul 1968Allowed
State of West Bengal and Others Vs Biswanath Banerjee and Others
Calcutta High Court · AIR 1969 Cal 175 : 73 CWN 163 : 73 CWN 162 : (1969) 1 ILR (Cal) 263
West Bengal Board of Secondary Education (Appointment of Secretary) Rules, 1963 — Rule 8West Bengal Board of Secondary Education Act, 1963 — Section 45(1), 45(2), 46
High Courts23 Jul 1968
Textile Machinery Corporation Ltd. Vs Nalinbhai B. Munshaw
Calcutta High Court · AIR 1969 Cal 146
Arbitration Act, 1940 — Section 28, 9
High Courts18 Jul 1968
Benu Roy Vs Manindra Nath Chatterjee Manindra Nath Chatterjee Vs Benu Roy
Calcutta High Court · AIR 1969 Cal 67 : 73 CWN 10 : (1969) 1 ILR (Cal) 258
West Bengal Premises Tenancy (Amendment) Act, 1968 — Section 1(2), 17B(1)
High Courts16 Jul 1968
Shivram Bari Gadre and others Vs Commercial Tax Officer, Colutola Charge and others
Calcutta High Court · 73 CWN 81
Constitution of India, 1950 — Article 226
High Courts15 Jul 1968
Ujjal Talukdar Vs Netai Chand Koley
Calcutta High Court · AIR 1969 Cal 224 : 74 CWN 404
Civil Procedure Code, 1908 (CPC) — Section 20, 9