High Courts07 Feb 1968Allowed
Eastern Coal Co. Ltd. Vs Sunil Kumar Roy
Calcutta High Court · AIR 1968 Cal 355 : (1969) 39 CompCas 126 : 72 CWN 424
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Companies Act, 1956 — Section 446, 446(3), 457, 512
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,815 of 3,204
High Courts07 Feb 1968
Narendra Nath Sen Vs Moni Sanyal
Calcutta High Court · (1969) 1 ILR (Cal) 120
Conduct of Elections Rules, 1961 — Rule 20(2), 23, 23(2), 30, 30(1)Constitution of India, 1950 — Article 324, 324(1)Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951 — Rule 47(1)
High Courts06 Feb 1968Dismissed
Mahabir Prasad Sharma Vs Prafulla Chandra Ghose and Others
Calcutta High Court · AIR 1969 Cal 198 : (1968) 1 CALLT 353 : 72 CWN 328
Constitution of India, 1950 — Article 163(1), 163(2), 164, 164(1), 164(2)
High Courts02 Feb 1968
Fazal Mir Vs The State
Calcutta High Court · (1968) CriLJ 816
Civil Procedure Code, 1908 (CPC) — Section 107, 110, 145Constitution of India, 1950 — Article 14Essential Commodities Act, 1955 — Section 11
High Courts02 Feb 1968
P.L. Jalan Vs Gour Mohan Chandra and Others
Calcutta High Court · (1969) CriLJ 808
Criminal Procedure Code, 1898 (CrPC) — Section 156(3), 156(8), 551
High Courts02 Feb 1968
Baidyanath Sikdar Vs The State
Calcutta High Court · (1968) CriLJ 1135 : (1969) 2 ILR (Cal) 368
Penal Code, 1860 (IPC) — Section 373, 498
High Courts01 Feb 1968
Director General Ordnance Factories Employees'' Association Vs Union of India (UOI) and Director General Ordnance Factories
Calcutta High Court · AIR 1969 Cal 149 : (1970) 1 CALLT 1 : 74 CWN 1 : (1970) 1 LLJ 707
Constitution of India, 1950 — Article 226, 309Motor Vehicles Act, 1988 — Section 47Trade Unions Act, 1926 — Section 13
High Courts24 Jan 1968
Sanat Kumar Banerjee Vs Collector
Calcutta High Court · (1969) 1 ILR (Cal) 473
Constitution of India, 1950 — Article 226, 311(2)
High Courts24 Jan 1968
Rupendra Swain Vs Calcutta Dock Labour Board
Calcutta High Court · (1968) 1 ILR (Cal) 626
Constitution of India, 1950 — Article 227Payment of Wages Act, 1936 — Section 2, 3
High Courts17 Jan 1968
Anil Kumar Banerjee Vs Administrator, Board of Secondary Education
Calcutta High Court · (1969) 1 ILR (Cal) 495
Constitution of India, 1950 — Article 136, 226, 227West Bengal Board of Secondary Education Regulations — Regulation 3, 5, 6A, 7, 7(2)West Bengal Board of Secondary Education Rules — Rule 25
High Courts17 Jan 1968
Basudeo Guneriwala Vs Canton Carpentry Works Private Ltd.
Calcutta High Court · 73 CWN 365 : (1968) 2 ILR (Cal) 156
Calcutta High Court (Original Side) Rules, 1914 — Rule 3Rent Control Act, 1950 — Section 14(4)Transfer of Property Act, 1882 — Section 106, 114
High Courts15 Jan 1968
Yar Mohammad Vs The Superintendent of Police Murshidabad District and others
Calcutta High Court · 74 CWN 905
Constitution of India, 1950 — Article 5, 6, 7
High Courts15 Jan 1968
Sachindra Nath Banerjee Vs State of West Bengal
Calcutta High Court · (1969) 1 ILR (Cal) 374
Bengal Municipal Act, 1932 — Section 112, 113, 113A, 117, 123
High Courts12 Jan 1968
Jardine Henderson Ltd. Vs Union of India (UOI)
Calcutta High Court · (1968) 1 ILR (Cal) 556
Income Tax Act, 1922 — Section 29, 35, 35(4), 46(2), 46(7)Public Demands Recovery Act — Section 4, 7, 9Public Demands Recovery Rules — Rule 39, 40
High Courts11 Jan 1968Partly Allowed
Corporation of Calcutta Vs United Oil Mills and Another
Calcutta High Court · AIR 1968 Cal 342 : (1968) CriLJ 912 : (1969) 2 ILR (Cal) 142
Evidence Act, 1872 — Section 101, 102, 103, 104Prevention of Food Adulteration Act, 1954 — Section 16, 17, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 44
High Courts11 Jan 1968
Kawsar Alam Mutwali Vs State of West Bengal
Calcutta High Court · (1968) 2 ILR (Cal) 97
Constitution of India, 1950 — Article 226West Bengal Estates Acquisition Act, 1953 — Section 10(2), 2, 3, 6(1)
High Courts04 Jan 1968
Chittaranjan Talapatra Vs The State of West Bengal
Calcutta High Court · (1968) 2 ILR (Cal) 53
West Bengal Finance Rules — Rule 400West Bengal Services Rules — Rule 100, 100(1), 48, 49
High Courts04 Jan 1968Dismissed
Pravin Chandra Ochhavlal Vs Girdharlal Govindji
Calcutta High Court · 72 CWN 404
Court Fees Act, 1870 — Section 7, 7(V)West Bengal Premises Tenancy Act, 1956 — Section 16
High Courts21 Dec 1967
Sanwar Ali, Sk. Vs State of West Bengal
Calcutta High Court · 72 CWN 627 : (1968) 2 ILR (Cal) 670
Criminal Procedure Code, 1898 (CrPC) — Section 491Penal Code, 1860 (IPC) — Section 147, 149, 353, 379Preventive Detention Act, 1950 — Section 3, 3(2)
High Courts21 Dec 1967
Commissioner of Income Tax, W.B. II Vs Chrestian Mining Co. Ltd.
Calcutta High Court · AIR 1968 Cal 359
Income Tax Act, 1922 — Section 10(2)