High Courts27 Sept 1967
Sunilakhya Chowdhury Vs H.M. Jadwet and Another
Calcutta High Court · AIR 1968 Cal 266 : (1968) CriLJ 736
Criminal Procedure Code, 1898 (CrPC) — Section 177, 204(1A), 435, 439, 561APenal Code, 1860 (IPC) — Section 499, 500
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,818 of 3,204
High Courts27 Sept 1967
Mrs. Marie Baker Vs Melville Baker
Calcutta High Court · AIR 1968 Cal 144
Divorce Act, 1869 — Section 10, 14
High Courts26 Sept 1967Dismissed
Rama Prosad Roy Chowdhury Vs Baidyanath Bandopadhya
Calcutta High Court · (1968) 2 ILR (Cal) 281
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Representation of the People Act, 1951 — Section 100(1), 117, 123, 123(2), 123(3)
High Courts22 Sept 1967
Sunil Kumar Ghosh Vs Ajit Kumar Das and Others
Calcutta High Court · AIR 1969 Cal 492 : (1969) CriLJ 1234 : 73 CWN 212
Constitution of India, 1950 — Article 22, 226Criminal Procedure Code, 1898 (CrPC) — Section 340, 350, 423, 439
High Courts21 Sept 1967Allowed
Rank Film Distributors of India Ltd. Vs The Registrar of Companies, West Bengal and Another
Calcutta High Court · AIR 1969 Cal 32 : (1969) 1 CALLT 501 : 72 CWN 384
Companies Act, 1956 — Section 17, 17(3), 17(4)
High Courts21 Sept 1967
Pankaj Kumar Pakhira Vs Nani Bala Pakhira
Calcutta High Court · (1968) 1 ILR (Cal) 43
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 89, Order 21 Rule 90, 47Limitation Act, 1908 — Article 166Limitation Act, 1963 — Article 127
High Courts15 Sept 1967Dismissed
In Re: Arbn. Indian Mutual General Society
Calcutta High Court · AIR 1968 Cal 340 : (1968) 1 ILR (Cal) 212
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 9
High Courts14 Sept 1967Allowed
Dhirendra Nath Sen and Others Vs Santa Shila Devi and Others
Calcutta High Court · AIR 1968 Cal 336 : 72 CWN 86
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14, Order 34 Rule 15, 47Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 100
High Courts13 Sept 1967Dismissed
Abinash Pramanick Vs Harekrishna Das
Calcutta High Court · (1968) 1 ILR (Cal) 478
Conduct of Elections Rules, 1961 — Rule 38, 39, 54A, 56(3), 56A(2)Constitution of India, 1950 — Article 326Representation of the People Act, 1950 — Section 19
High Courts13 Sept 1967Dismissed
Kanailal Bhattacharjee Vs Nikhil Das and Another
Calcutta High Court · AIR 1969 Cal 267 : (1968) 1 ILR (Cal) 522
Constitution of India, 1950 — Article 173, 326, 327, 328, 329Registration of Electors Rules, 1960 — Rule 13(2)Representation of the People (Amendment) Act, 1956 — Section 100(1)
High Courts12 Sept 1967
Din Md. Gazi and Others Vs State and Another
Calcutta High Court · 71 CWN 1039
Civil Procedure Code, 1908 (CPC) — Section 107, 114Criminal Procedure Code, 1898 (CrPC) — Section 107, 114, 144
High Courts12 Sept 1967Dismissed
In Re: Bholanath Chatterjee and Ex parte: Ratnakar Misra
Calcutta High Court · AIR 1968 Cal 521 : 72 CWN 35
Presidency Towns Insolvency Act, 1909 — Section 9
High Courts12 Sept 1967
Sankar Prosad Bhattagharjea Vs Dr. D.R. Marwaha
Calcutta High Court · (1968) 2 ILR (Cal) 188
Bengal Subordinate Services (Discipline and Appeal) Rules, 1936 — Rule 10, 15, 7Civil Services (Classification, Control and Appeal) Rules — Rule 55, 55AConstitution of India, 1950 — Article 226, 311, 311(2)
High Courts07 Sept 1967
Rabindra Kumar Mitra Vs State of West Bengal
Calcutta High Court · (1968) 2 ILR (Cal) 152
Criminal Procedure Code, 1898 (CrPC) — Section 107, 114, 144, 145
High Courts06 Sept 1967
Rama Kanta Banik Vs District School Board of Malda and Others
Calcutta High Court · AIR 1969 Cal 397 : (1969) 1 CALLT 464 : 73 CWN 803 : 73 CWN 802
Bengal (Rural) Primary Education Rules, 1930 — Rule 12Bengal Primary Education Act, 1919 — Section 66(2)Constitution of India, 1950 — Article 226, 311, 311(2)
High Courts06 Sept 1967Allowed
Sudhir Chandra Ghosh Vs Balai Santra
Calcutta High Court · (1967) 2 ILR (Cal) 386
Bengal Tenancy Act, 1885 — Section 161, 183West Bengal Estates Acquisition Act, 1953 — Section 2, 3, 4, 5, 6
High Courts05 Sept 1967Allowed
Smt. Gouri Gupta Chaudhury Vs Tarani Gupta Chaudhury
Calcutta High Court · AIR 1968 Cal 305
Civil Procedure Code, 1908 (CPC) — Section 151, 16Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(1)
High Courts01 Sept 1967Dismissed
Lab Singh Vs State of West Bengal
Calcutta High Court · AIR 1968 Cal 262
Defence of India Act, 1962 — Section 6(4)Motor Vehicles Act, 1939 — Section 58, 58(1), 62, 68HH
High Courts01 Sept 1967
Murlidhar Jhunjhunwalla Vs Commissioner of Income Tax, West Bengal II
Calcutta High Court · AIR 1968 Cal 253
Contract Act, 1872 — Section 30Income Tax Act, 1922 — Section 24(1)
High Courts01 Sept 1967
Murlidhar Jhunjhunwalla Vs Commissioner of Income Tax
Calcutta High Court · (1969) 73 ITR 727
Contract Act, 1872 — Section 30, 62Income Tax Act, 1922 — Section 24(1), 37, 6, 66(1)