High Courts23 Feb 1967
Jaswant Lal Monilal Shah Vs The State
Calcutta High Court · (1968) 2 ILR (Cal) 428
Criminal Procedure Code, 1898 (CrPC) — Section 10(2), 196A(2), 515Customs Act, 1962 — Section 135Defence of India Act, 1939 — Section 2(5)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,828 of 3,204
High Courts22 Feb 1967
Commissioner of Wealth Tax Vs Birla Jute Manufacturing Co. Ltd.
Calcutta High Court · (1967) 37 CompCas 593 : (1967) 65 ITR 568
Companies Act, 1956 — Section 211Wealth Tax Act, 1957 — Section 7, 7(2)
High Courts22 Feb 1967Dismissed
Kabiraj Srinarayan Sarma Vs Baijnath Bhartia
Calcutta High Court · AIR 1968 Cal 56
West Bengal Premises Tenancy Act, 1956 — Section 17(4), 21, 21(1), 21(2), 22
High Courts22 Feb 1967
Biswanath Banerjee Vs State of West Bengal and Others
Calcutta High Court · 71 CWN 415
Bengal General Clauses Act, 1899 — Section 25Life Insurance Corporation Act, 1956 — Section 11, 11(1), 11(2)West Bengal Board Of Secondary Education Act, 1963 — Section 14(3)(iii), 16, 16(1), 18, 2(a)
High Courts21 Feb 1967Allowed
Gour Charan Mullick Vs R.P. Blanchettee and Others
Calcutta High Court · 71 CWN 540
Transfer of Property Act, 1882 — Section 13, 16, 40
High Courts20 Feb 1967
COMMISSIONER OF Income Tax, WEST BENGAL Vs SUDHIR CHATTERJEE and CO. PRIVATE LIMITED.
Calcutta High Court · (1967) 65 ITR 152
Income Tax Act, 1922 — Section 23A(1), 66(1)
High Courts20 Feb 1967
Parameswari Devi Vs Nandlal Saraf
Calcutta High Court · (1967) 1 ILR (Cal) 271
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 14(4), 17(1), 17(2), 17(3)
High Courts17 Feb 1967Dismissed
Ramji Gokul Vs Hari Lal Jetha
Calcutta High Court · (1967) 1 ILR (Cal) 253
Contract Act, 1872 — Section 7
High Courts17 Feb 1967Allowed
Durgapada Mukherjee Vs Land Acquisition Collector, Burdwan and Another
Calcutta High Court · 71 CWN 499
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 144(g)Land Acquisition Act, 1894 — Section 4, 5A, 6, 6(1), 6(2)
High Courts16 Feb 1967Dismissed
Adwaitya kr. Maity and others Vs president, W.B. Board of Secondary Education and Others
Calcutta High Court · 71 CWN 396
Bengal General Clauses Act, 1899 — Section 25Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 24
High Courts13 Feb 1967
CAMPBELL AND ANOTHER Vs INLAND REVENUE COMMISSIONERS.
Calcutta High Court · (1969) 71 ITR 226
High Courts10 Feb 1967
Kiran Bala Saha Vs Bankim Chandra Saha
Calcutta High Court · AIR 1967 Cal 603
Hindu Adoptions and Maintenance Act, 1956 — Section 18(2), 23, 25, 27, 3
High Courts10 Feb 1967
Deputy Superintendent, Customs, Preventive, West Bengal Vs Sitaram Navsaria and Another
Calcutta High Court · AIR 1968 Cal 274 : (1968) CriLJ 744
Criminal Procedure Code, 1898 (CrPC) — Section 523Customs Act, 1962 — Section 110, 151
High Courts10 Feb 1967
Shankarlal Bajoria Vs Union of India (UOI)
Calcutta High Court · (1967) 1 ILR (Cal) 464
Constitution of India, 1950 — Article 102, 102(1), 102(2), 132(1), 14Parliament (Prevention of Disqualification) Act, 1959 — Section 3Representation of the People Act, 1951 — Section 7, 79, 80A
High Courts08 Feb 1967Allowed
K.M. Mukherjee Vs Secretary and Treasurer, S.B.I. and Others
Calcutta High Court · AIR 1968 Cal 59 : (1968) 1 CALLT 393 : (1969) 1 LLJ 50
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Imperial Bank of India Act, 1920 — Section 50
High Courts07 Feb 1967
Jatirdra Nath Sikdar and Others Vs The State and Others
Calcutta High Court · (1967) CriLJ 1716
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145, 146
High Courts03 Feb 1967
Chunilal Das Vs The State on the complaint of Sm. Ashalata Ghosh
Calcutta High Court · AIR 1968 Cal 18 : (1968) CriLJ 32
Criminal Procedure Code, 1898 (CrPC) — Section 251A(3), 561A
High Courts03 Feb 1967Allowed
P.E. Davis and Co. Vs Kesto Routh
Calcutta High Court · AIR 1968 Cal 129 : (1968) 1 CALLT 423 : (1968) 2 LLJ 393
Workmens Compensation Act, 1923 — Section 24A, 3, 4(1)
High Courts03 Feb 1967
Captain D''Souza Vs Pashupati Nath Sarkar
Calcutta High Court · (1968) CriLJ 405 : (1967) 2 ILR (Cal) 23
MERCHANT SHIPPING ACT, 1958 — Section 109, 190, 214, 436Penal Code, 1860 (IPC) — Section 301, 304A, 32
High Courts02 Feb 1967Dismissed
Arun Chandra Ghose Vs Union of India
Calcutta High Court · 71 CWN 799
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 226, 32, 326, 328Representation of the People Act, 1951 — Section 169, 169(3)