High Courts05 Jul 1966Allowed
Renuka Sarkar Vs State of West Bengal
Calcutta High Court · (1968) 2 ILR (Cal) 42
Constitution of India, 1950 — Article 31Land Acquisition Act, 1894 — Section 4, 5A, 6, 6(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,835 of 3,204
High Courts04 Jul 1966
Jaibharat Trading Co. Vs Sri Sri Gopalji Thakurji
Calcutta High Court · (1968) 1 ILR (Cal) 122
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, 151Limitation Act, 1908 — Article 168, 181Limitation Act, 1963 — Article 122, 137
High Courts01 Jul 1966
Shyamal Kumar Mukherjee Vs West Bengal State Electricity Board
Calcutta High Court · 71 CWN 298 : (1968) 1 ILR (Cal) 346
Arbitration Act, 1940 — Section 2, 34, 46Civil Procedure Code, 1908 (CPC) — Section 104(2), 115Electricity (Supply) Act, 1948 — Section 42
High Courts29 Jun 1966Allowed
Prabodh Chandra Mukherjee Vs Pasupati Mukherjee and Others
Calcutta High Court · 71 CWN 649
Evidence Act, 1872 — Section 57
High Courts29 Jun 1966
Daulal Phumra Vs Phani Bhusan Mandal and Another
Calcutta High Court · 71 CWN 31
Contract Act, 1872 — Section 229Transfer of Property Act, 1882 — Section 3
High Courts28 Jun 1966Allowed
Mangovinda Mondal Vs Gangadhar Giri and Others
Calcutta High Court · 71 CWN 781
Evidence Act, 1872 — Section 114, 114(g)Penal Code, 1860 (IPC) — Section 427
High Courts24 Jun 1966Dismissed
Shalimar Paints Ltd. Vs Omprokash Singhania
Calcutta High Court · AIR 1967 Cal 372
Arbitration Act, 1940 — Section 34
High Courts24 Jun 1966
Kashi Nath Pal Vs Umapada Pal and Others
Calcutta High Court · AIR 1968 Cal 83 : (1967) 1 CALLT 102 : 71 CWN 321
Bengal Tenancy Act, 1885 — Section 26FConstitution of India, 1950 — Article 372Hindu Womens Right to Property Act, 1937 — Section 3
High Courts23 Jun 1966
Chandi Charan Laha Vs Certificate Officer and Others
Calcutta High Court · (1967) 19 STC 526
Bengal Public Demands Recovery Act, 1913 — Section 1, 2, 3, 39, 4
High Courts23 Jun 1966Dismissed
Union of India (UOI) Vs Ratilal R. Taunk
Calcutta High Court · (1966) 2 ILR (Cal) 527
Arbitration Act, 1940 — Section 2, 34Contract Act, 1872 — Section 15, 2, 20, 21, 28
High Courts23 Jun 1966Dismissed
In Re: Patrakola Tea Co. Ltd.
Calcutta High Court · AIR 1967 Cal 406 : (1966) 1 CALLT 215 : 70 CWN 971
Companies Act, 1956 — Section 207, 237, 3(1), 394, 394(4)
High Courts20 Jun 1966Dismissed
Dinanath Mondal Vs Fatik Chand Seal
Calcutta High Court · 70 CWN 1086
West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(4)
High Courts17 Jun 1966
Sashi Bhusan Ray Vs Pramatha Nath Bandopadhyay and others
Calcutta High Court · 70 CWN 892
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72
High Courts16 Jun 1966
Framjee Cursetjee Heerjeebhoy Rustomjee Vs Board of Revenue and Others
Calcutta High Court · 71 CWN 239
Court Fees Act, 1870 — Section 19A, 19E, 19F, 19G, 19H
High Courts16 Jun 1966
Babar Ali Sardar and Others and Manimohan Patra and Others Vs State of West Bengal and Others
Calcutta High Court · 71 CWN 842
Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 100(1)(c), 116A, 36(4)
High Courts09 Jun 1966Dismissed
Mrs. E.M. Davidson Vs Msmt. Asma Khatun
Calcutta High Court · 70 CWN 967 : (1967) 1 ILR (Cal) 112
West Bengal Premises Tenancy Act, 1956 — Section 13(6)
High Courts09 Jun 1966
Amal Kumar Ghatak Vs Income Tax Officer, J-Ward and Another
Calcutta High Court · (1971) 79 ITR 452
Income Tax Act, 1961 — Section 131, 142, 22(4)
High Courts08 Jun 1966Allowed
Sree Sankar Oil Industries Vs Harish Chandra Mukherjee and Another
Calcutta High Court · 70 CWN 969
Calcutta Municipal Act, 1951 — Section 586, 586(4)Specific Relief Act, 1877 — Section 54
High Courts07 Jun 1966
Gungaram Tea Company Ltd. Vs Second Labour Court and Another
Calcutta High Court · 71 CWN 14 : (1967) 2 LLJ 325
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33
High Courts03 Jun 1966Dismissed
Kanailal Mondal Vs Dhirendranath Mondal
Calcutta High Court · 70 CWN 880
Civil Procedure Code, 1908 (CPC) — Section 6