High Courts26 Aug 1966
Aswini Kumar Gupta and Another Vs State of West Bengal
Calcutta High Court · (1968) CriLJ 116
Penal Code, 1860 (IPC) — Section 109, 423, 426, 447
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,833 of 3,204
High Courts24 Aug 1966Partly Allowed
Abdul Majeed Qureshi Vs Corporation of Calcutta and Others
Calcutta High Court · AIR 1967 Cal 174
Calcutta Municipal Act, 1951 — Section 456, 527(46), 548(3)Constitution of India, 1950 — Article 226, 265
High Courts24 Aug 1966
Kedarnath Jute Manufacturing Co. Ltd. Vs Commissioner of Income Tax (Central)
Calcutta High Court · AIR 1968 Cal 19 : (1968) 2 ILR (Cal) 102 : (1968) 67 ITR 56
Income Tax Act, 1922 — Section 10, 10(1), 10(2), 10(2A), 10(5)
High Courts24 Aug 1966
Bisweswar Bajpai and Others Vs Jajneswar Bajpai and Another
Calcutta High Court · AIR 1968 Cal 213 : 70 CWN 1095
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 34 Rule 1, Order 6 Rule 17
High Courts24 Aug 1966
Jaharlal Shaw Vs Corporation of Calcutta
Calcutta High Court · (1966) 2 ILR (Cal) 685
Calcutta Municipal Act, 1951 — Section 586, 586(4)Civil Procedure Code, 1908 (CPC) — Section 80
High Courts23 Aug 1966
Mustafa Shah Vs Dhanu Shah
Calcutta High Court · 70 CWN 1137
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 115Court Fees Act, 1870 — Section 7(iv), 7(iv)(c), 7(v), 7(v)Suits Valuation Act, 1887 — Section 9
High Courts22 Aug 1966Dismissed
Ram Prosad Mondal Vs Sm. Snehalata Ghosh
Calcutta High Court · AIR 1967 Cal 369 : 71 CWN 17
Easements Act, 1882 — Section 52Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17, 49
High Courts17 Aug 1966Dismissed
Calcutta National Bank Ltd. Vs Rangaroon Tea Co. Ltd. and Another
Calcutta High Court · AIR 1967 Cal 294
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 8, Order 8 Rule 5Companies Act, 1913 — Section 109, 109(1), 109A, 120Companies Act, 1956 — Section 125, 127, 141
High Courts17 Aug 1966
State of West Bengal Vs Indian Steel and Wire Products Ltd. and Another
Calcutta High Court · (1967) 19 STC 319
Constitution of India, 1950 — Article 226, 286Sales of Goods Act, 1930 — Section 4
High Courts17 Aug 1966
Hari Nandan Roy Vs Ambika Kumar Halder
Calcutta High Court · (1967) 1 CALLT 87 : 71 CWN 262 : (1967) 1 ILR (Cal) 13
Calcutta Thika Tenancy Act, 1949 — Section 27, 27(4), 3, 5Civil Procedure Code, 1882 — Section 108Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 33, Order 9 Rule 13, 107, 151
High Courts11 Aug 1966Allowed
Triloknath Lall and Another Vs Malati Bibi Khetry and Others
Calcutta High Court · AIR 1967 Cal 145 : (1967) CriLJ 342
Criminal Procedure Code, 1898 (CrPC) — Section 4(O), 5(2)Premises Tenancy Rules, 1956 — Rule 10West Bengal Premises Tenancy Act, 1956 — Section 21(2), 21(8), 42
High Courts08 Aug 1966Allowed
Administrator, Hindusthan Cables Employees Co-operative Multipurpose Society Ltd. and Another Vs Jatindra Kumar Das Choudhury and Others
Calcutta High Court · AIR 1968 Cal 146 : (1967) 1 CALLT 82
Arbitration Act, 1940 — Section 16Contract Act, 1872 — Section 10, 23Insurance Act, 1938 — Section 2(9), 40(1), 41, 42(1)
High Courts08 Aug 1966Dismissed
Nirmal Chandra Kanjilal Vs Hrisikesh Banerjee
Calcutta High Court · (1967) 1 ILR (Cal) 334
Bengal Money Lenders Act, 1940 — Section 36, 36(1)
High Courts08 Aug 1966
Administrator, Hindusthan Cables Employees Co-operative Multipurpose Society Ltd. and another Vs Jatindra Kumar Das Choudhury and others
Calcutta High Court · AIR 1968 Cal 146 : (1967) 1 CALLT 82
Arbitration Act, 1940 — Section 14, 16, 17Contract Act, 1872 — Section 10, 23Insurance Act, 1938 — Section 13, 2(9), 3A, 4, 40(1)
High Courts05 Aug 1966
Ganga Metal Refining Co. Pte. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1968) 38 CompCas 117 : (1968) 2 ILR (Cal) 557 : (1968) 67 ITR 771
Income Tax Act, 1922 — Section 24(1)
High Courts05 Aug 1966
Ganga Metal Refining Co. Pr. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · AIR 1967 Cal 429
Income Tax Act, 1922 — Section 10, 23(5), 24(1), 3Income Tax Act, 1961 — Section 182, 183, 28(1), 4(1), 71Partnership Act, 1932 — Section 10, 11, 12, 13, 14
High Courts03 Aug 1966Allowed
Awadh Behari Singh Vs The State
Calcutta High Court · AIR 1967 Cal 323 : (1967) CriLJ 741 : (1967) 1 ILR (Cal) 458
Criminal Procedure Code, 1898 (CrPC) — Section 549Opium (Amendment) Act, 1957 — Section 9
High Courts02 Aug 1966
Jay Engineering Works Ltd. Vs Second Industrial Tribunal of West Bengal
Calcutta High Court · (1966) 2 ILR (Cal) 561
Industrial Disputes Act, 1947 — Section 10, 19, 19(2), 19(3), 19(6)
High Courts29 Jul 1966
Great Indian Steam Navigation Co. Ltd. Vs State and Another
Calcutta High Court · (1967) 37 CompCas 135 : 71 CWN 157
Companies Act, 1956 — Section 210(1), 210(5), 220(1), 220(3), 633
High Courts28 Jul 1966
Osman Gani Vs Tahurannessa Begum
Calcutta High Court · (1970) CriLJ 634
Limitation Act, 1963 — Section 5