High Courts23 Apr 1968
Jayantilal O''shah Vs Chief Presidency Magistrate and Others
Calcutta High Court · (1969) 1 CALLT 351 : (1970) CriLJ 282 : 73 CWN 496 : (1969) 2 ILR (Cal) 10
Constitution of India, 1950 — Article 228, 352, 353
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,812 of 3,204
High Courts22 Apr 1968
Guest Keen Williams Ltd. Vs The Additional Member, Board of Revenue
Calcutta High Court · (1968) 22 STC 198
Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts11 Apr 1968
Commissioner of Income Tax Vs Ellerman Lines Ltd.
Calcutta High Court · (1970) 75 ITR 47
Income Tax Act, 1961 — Section 5(8)Income Tax Rules, 1922 — Rule 33
High Courts11 Apr 1968
Rabindra Nath Dutta Vs The State
Calcutta High Court · AIR 1969 Cal 55 : (1969) CriLJ 164
Hindu Marriage Act, 1955 — Section 17, 7, 7(2)Penal Code, 1860 (IPC) — Section 494
High Courts05 Apr 1968Allowed
Superintendent and Remembrancer of Legal Affairs, West Bengal on behalf of State of West Bengal Vs S. Narayan Rao
Calcutta High Court · AIR 1968 Cal 512 : (1968) CriLJ 1396
Criminal Procedure Code, 1898 (CrPC) — Section 251A, 251A(11), 251A(7), 252(2), 526
High Courts05 Apr 1968
Supdt. and Remembrancer of Legal Affairs, West Bengal Vs Vimla Dassi and Others
Calcutta High Court · AIR 1968 Cal 540 : (1968) CriLJ 1411 : (1969) 2 ILR (Cal) 161
Criminal Procedure Code, 1898 (CrPC) — Section 145, 162, 173, 173(1), 190
High Courts03 Apr 1968
MRS. SHAMSUN NEHAR MANSUR Vs CONTROLLER OF ESTATE DUTY, WEST BENGAL I.
Calcutta High Court · (1969) 71 ITR 301
Estate Duty Act, 1953 — Section 10, 2(15), 6, 64(1)
High Courts03 Apr 1968Allowed
Prakash Chandra Gangoly Vs Nawn Estates Private Ltd.
Calcutta High Court · 72 CWN 852 : (1968) 1 ILR (Cal) 670
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Evidence Act, 1872 — Section 23Premises Tenancy Act, 1956 — Section 5
High Courts02 Apr 1968Partly Allowed
Ram Krishna Kulwant Rai and Others Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1969 Cal 18 : (1969) 2 ILR (Cal) 45
Constitution of India, 1950 — Article 14, 19(1), 226, 301, 77Essential Commodities Act, 1955 — Section 3
High Courts02 Apr 1968Dismissed
N. Guin and Co. Vs Indian Oil Corporation Ltd.
Calcutta High Court · (1968) 1 ILR (Cal) 655
Arbitration Act, 1940 — Section 2, 20, 20(4), 20(5)Companies Act, 1956 — Section 396
High Courts31 Mar 1968
Ali Bux, Sk. Vs The State
Calcutta High Court · (1969) 2 ILR (Cal) 236
Constitution of India, 1950 — Article 166Criminal Procedure Code, 1898 (CrPC) — Section 49Preventive Detention Act, 1950 — Section 3(2)
High Courts28 Mar 1968
Mahasukhrai Ramrich Pal Vs Kishore Churn Law
Calcutta High Court · (1969) 2 ILR (Cal) 6
West Bengal Premises Tenancy (Amendment) Act, 1965 — Section 17AWest Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(3), 17A, 17A(1), 22
High Courts28 Mar 1968
Birendranath Chatterjee Vs State of West Bengal and Others
Calcutta High Court · AIR 1969 Cal 386
Citizenship Act, 1955 — Section 9(2)Constitution of India, 1950 — Article 226Representation of the People Act, 1950 — Section 16, 25, 25(2)
High Courts28 Mar 1968
Commissioner of Income Tax Vs Sri S.K. Bose
Calcutta High Court · AIR 1969 Cal 4 : (1970) 76 ITR 291
Income Tax Act, 1922 — Section 2, 2(2), 23, 23(5), 26Income Tax Rules, 1922 — Rule 21
High Courts27 Mar 1968
Ram Lakhan Sarma and another Vs The Second Land Acquisition Collector and Others
Calcutta High Court · 73 CWN 239
Calcutta Improvement Act, 1911 — Section 36, 39, 39A, 39B, 39C
High Courts27 Mar 1968
Usharani Bej and Others Vs Mongal Munda and Another
Calcutta High Court · (1970) CriLJ 1298
Penal Code, 1860 (IPC) — Section 144, 145
High Courts26 Mar 1968
Smt. Narayani Debi Sureka Vs Union of India (UOI)
Calcutta High Court · AIR 1969 Cal 286
Constitution of India, 1950 — Article 226Defence of India Act, 1962 — Section 30Defence of India Rules, 1962 — Rule 113
High Courts25 Mar 1968Allowed
Munshi Shamsul Alam Vs Official Liquidator of Sonar Bangla Bank Ltd.
Calcutta High Court · (1968) 2 ILR (Cal) 601
Banking Companies Act, 1949 — Section 450Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 22(3)
High Courts25 Mar 1968
Pratabmal Rameswar Vs Administrator, Bally Municipality
Calcutta High Court · (1968) 2 ILR (Cal) 591
Bengal Municipal Act, 1932 — Section 128(1), 148, 149, 149(2), 20Bengal Municipal Rules, 1932 — Rule 10, 8, 9Companies Act, 1956 — Section 111(3)
High Courts22 Mar 1968
Krishnadas Mondal Vs Sarbeswar Saran Deb
Calcutta High Court · (1969) 1 ILR (Cal) 302
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3, Order 22 Rule 4