High Courts01 Jun 1966
Narayan Chandra Ghose and Another Vs The State
Calcutta High Court · AIR 1967 Cal 314 : (1967) CriLJ 735
Criminal Procedure Code, 1898 (CrPC) — Section 10, 195, 2A, 514, 515
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,836 of 3,204
High Courts30 May 1966Allowed
Shebaits of Sree Sree Raghunath Jew Thakur Vs Srimanta Napit
Calcutta High Court · (1966) 2 ILR (Cal) 632
Chotanagpur Tenancy Act, 1908 — Section 17, 19, 41, 77, 84(3)Transfer of Property Act, 1882 — Section 111, 117
High Courts30 May 1966
Mohima Ranjan Roy and Others Vs The State
Calcutta High Court · AIR 1967 Cal 42 : (1967) CriLJ 45
Criminal Procedure Code, 1898 (CrPC) — Section 206, 207, 347, 347(1), 537
High Courts30 May 1966
Jnanendra Nath Bose and Others Vs Sushil Kumar Sapui
Calcutta High Court · AIR 1967 Cal 317 : (1967) 1 CALLT 416
High Courts25 May 1966Dismissed
In Re: Gaya Textiles Private Ltd. etc. and Star Textile Engineering Works Ltd.
Calcutta High Court · AIR 1968 Cal 388 : 70 CWN 852
Calcutta High Court (Original Side) Rules, 1914 — Rule 5Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, 139Companies (Court) Rules, 1959 — Rule 18, 21
High Courts25 May 1966
Md. Wazed Ali Vs State
Calcutta High Court · 71 CWN 173
Essential Commodities Act, 1955 — Section 7, 7(1)(a)(ii)
High Courts25 May 1966Dismissed
Star Textile Engineering Works Limited Vs Gaya Textiles Pvt. Ltd.
Calcutta High Court · 70 CWN 852
Civil Procedure Code, 1908 (CPC) — Section 139
High Courts24 May 1966
Union of India (UOI) and Another Vs Mamchand Agarwalla and Another
Calcutta High Court · AIR 1967 Cal 133 : (1967) 1 ILR (Cal) 106
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 114
High Courts24 May 1966Dismissed
Narendra Narayan Das Vs The State of West Bengal
Calcutta High Court · (1966) 2 ILR (Cal) 679
Constitution of India, 1950 — Article 311(2), 311(5)
High Courts23 May 1966
B.K. Lala Vs R.C. Dutt and Another
Calcutta High Court · AIR 1967 Cal 153
Civil Procedure Code, 1908 (CPC) — Section 80Contempt of Courts Act, 1971 — Section 1, 4
High Courts20 May 1966
Damodar Valley Corporation Vs Girija Prosad Paul
Calcutta High Court · (1967) 2 ILR (Cal) 480
Arbitration Act, 1940 — Section 34, 4(1)
High Courts17 May 1966
Ganesh Chandra Nandi Vs J.N. Chatterjee Bros
Calcutta High Court · (1966) 2 ILR (Cal) 522
Transfer of Property Act, 1882 — Section 114West Bengal Premises Tenancy Act, 1956 — Section 13, 17(1)
High Courts16 May 1966Dismissed
Manohardas Babaji and Others Vs Khandu Dutta and Another
Calcutta High Court · AIR 1966 Cal 633 : (1966) CriLJ 1408
Criminal Procedure Code, 1898 (CrPC) — Section 202
High Courts12 May 1966
S.K. Banerjee Vs The State
Calcutta High Court · 70 CWN 779
Criminal Procedure Code, 1898 (CrPC) — Section 190(1)(c), 439West Bengal Cattle Licensing Act, 1959 — Section 12(1)
High Courts12 May 1966
Kamal Prosad Biswas Vs Chandra Shekhor Prosad and Others
Calcutta High Court · 70 CWN 807
Administration of Evacuee Property Act, 1950 — Section 27Bengal Excise Act, 1909 — Section 20, 22, 22(1), 22(2), 7Constitution of India, 1950 — Article 166, 166(3), 227
High Courts11 May 1966
Commissioner of Income Tax (Central), Calcutta Vs Anwar Ali
Calcutta High Court · AIR 1968 Cal 345 : (1967) 65 ITR 95
Evidence Act, 1872 — Section 101, 102, 103, 104Income Tax Act, 1922 — Section 28(1)
High Courts11 May 1966Dismissed
B. Haldar Vs P.M. Chakraborty
Calcutta High Court · AIR 1967 Cal 6 : (1967) CriLJ 44
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 435, 439West Bengal Premises Tenancy Act, 1956 — Section 31
High Courts05 May 1966
Shyamsunder Bubna Vs Manindra Nath Ghose and Another
Calcutta High Court · AIR 1967 Cal 256
Sales of Goods Act, 1930 — Section 4
High Courts05 May 1966
Mrs. J. Paul Vs Calcutta Boys School and Others
Calcutta High Court · 71 CWN 285
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 115, 37West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(i), 17A
High Courts04 May 1966
Bidyadhar Maity Vs Hemanta Kumar Giri
Calcutta High Court · (1966) 2 ILR (Cal) 626
Bengal General Clauses Act, 1899 — Section 8Bengal Tenancy Act, 1885 — Section 168A, 20F, 23, 23A, 25Civil Procedure Code, 1908 (CPC) — Section 115