COURT ARCHIVE

Calcutta High Court judgments

64,080 judgments · page 1,807 of 3,204

High Courts12 Jul 1968

Gopal Khaitan and Others Vs The State and Others

Calcutta High Court · AIR 1969 Cal 132 : (1969) 39 CompCas 150 : (1969) CriLJ 382 : 73 CWN 22 : (1969) 1 ILR (Cal) 397

Companies Act, 1956 — Section 1, 162, 162(1), 168, 210Penal Code, 1860 (IPC) — Section 53

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High Courts11 Jul 1968

Tinkari Pramanick Vs State of West Bengal

Calcutta High Court · (1969) 2 ILR (Cal) 91

Criminal Procedure Code, 1898 (CrPC) — Section 491Preventive Detention Act, 1950 — Section 3, 3(1), 3(2), 7

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High Courts10 Jul 1968

Narayan Prosad Ruia and Others Vs Sm. Maturi Koharin and Another

Calcutta High Court · 73 CWN 258

Calcutta Thika Tenancy Act, 1949 — Section 5Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Constitution of India, 1950 — Article 227

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High Courts10 Jul 1968Allowed

Narayan Chandra Ghosh, Vs Sm. Probhamoyee Roy Chowdhury and Others

Calcutta High Court · 73 CWN 799

Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Section 2, 2(4), 3, 7

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High Courts09 Jul 1968

Narayan Prasad Ruia Vs Mutuni Kohain and Another

Calcutta High Court · AIR 1969 Cal 69

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Hindu Succession Act, 1956 — Section 6

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High Courts08 Jul 1968

Brooke Bond India (Private) Ltd. Vs Union of India (UOI) and Another

Calcutta High Court · AIR 1969 Cal 39 : (1969) 1 ILR (Cal) 243

Railways Act, 1890 — Section 140, 78B

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High Courts05 Jul 1968Dismissed

Biswamitra Shukla and Others Vs L.A. Collector, Burdwan and Others

Calcutta High Court · 74 CWN 349

Criminal Procedure Code, 1898 (CrPC) — Section 145Land Acquisition Act, 1894 — Section 4, 5A, 6

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High Courts04 Jul 1968

Sudhir Chandra Jana Vs Amulya Chandra Misra and Others

Calcutta High Court · (1969) CriLJ 1079

Penal Code, 1860 (IPC) — Section 143, 147, 148, 379

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High Courts03 Jul 1968

Kanai Pal Vs State of West Bengal and Others

Calcutta High Court · AIR 1969 Cal 422 : (1969) 1 CALLT 477 : (1969) CriLJ 1118 : 73 CWN 246 : (1970) 1 ILR (Cal) 42

Constitution of India, 1950 — Article 22Defence of India Rules, 1962 — Rule 30(1)Preventive Detention Act, 1950 — Section 3(1), 3A

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High Courts03 Jul 1968

National Cement, Mines and Industries Ltd. Vs Sree Sree Baidyanath Jew

Calcutta High Court · (1969) 1 ILR (Cal) 118

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts28 Jun 1968

Ranjit Kumar Chatterjee Vs Union of India (UOI) and Others

Calcutta High Court · AIR 1969 Cal 95 : (1969) 1 CALLT 398

Companies Act, 1956 — Section 34, 38, 617Constitution of India, 1950 — Article 102, 12, 132, 226, 298

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High Courts27 Jun 1968

Samir Kar Vs State of West Bengal

Calcutta High Court · (1969) 2 ILR (Cal) 240

Preventive Detention Act, 1950 — Section 3(2)

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High Courts26 Jun 1968

Sourendra Nath Dutt Vs Commercial Tax Officer and Others

Calcutta High Court · 72 CWN 844

Constitution of India, 1950 — Article 226

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High Courts26 Jun 1968Dismissed

Kalyanmal Agarwalla Vs District Magistrate, Midnapore and Others

Calcutta High Court · AIR 1970 Cal 12 : (1970) CriLJ 32 : (1968) 2 ILR (Cal) 327

Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133(1), 22Criminal Procedure Code, 1898 (CrPC) — Section 491

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High Courts26 Jun 1968Dismissed

Mrityunjay Chattopadhyay Vs Biseswar Koer

Calcutta High Court · 72 CWN 796

Bengal Tenancy Act, 1885 — Section 182

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High Courts25 Jun 1968

Chirajit Pal Vs West Bengal Khadi and Village Industries Board and Another

Calcutta High Court · AIR 1969 Cal 152 : (1969) 2 ILR (Cal) 411

West Bengal Khadi and Village Industries Board Act, 1959 — Section 33(2), 33(3)West Bengal Khadi and Village Industries Regulations, 1961 — Section 9

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High Courts20 Jun 1968

Mukundalal Agarwalla and Others Vs C.C.S. and Others

Calcutta High Court · 74 CWN 416

Constitution of India, 1950 — Article 19(6), 226Essential Commodities Act, 1955 — Section 11, 14, 3, 3(1), 5

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High Courts19 Jun 1968

Abdul Gani Vs Md. Israil and Others

Calcutta High Court · AIR 1968 Cal 554 : 73 CWN 61

Transfer of Property Act, 1882 — Section 106, 111West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(6)

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High Courts19 Jun 1968Dismissed

Rahini Roy Vs Jethmull Bhojraj and Another

Calcutta High Court · AIR 1969 Cal 218

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 4

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High Courts18 Jun 1968

Budge Budge Investment Co. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1969) 73 ITR 772

Income Tax Act, 1922 — Section 24(1)

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