COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,837 of 3,204

High Courts03 May 1966

Surendra Nath Bhattacharyya Vs Land Acquisition Collector, 24 Paraganas

Calcutta High Court · (1968) 2 ILR (Cal) 244

Constitution of India, 1950 — Article 14, 19(1), 226, 31(2), 32Land Acquisition (Amendment) Act, 1962 — Section 5, 7Land Acquisition Act, 1894 — Section 3, 37, 4, 40, 40(1)

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High Courts03 May 1966

Om Prakash Mohta Vs Steel Equipment and Construction Co. (P.) Ltd.

Calcutta High Court · (1968) 38 CompCas 82

Companies Act, 1956 — Section 434

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High Courts03 May 1966Dismissed

Shib Nath Mondal Vs State of West Bengal and Others

Calcutta High Court · AIR 1967 Cal 436 : (1967) CriLJ 1130

Bengal Police Regulations, 1943 — Rule 754Police Act, 1861 — Section 8West Bengal Police (Amendment) Act, 1963 — Section 7A

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High Courts29 Apr 1966

Durgapada Das Vs Keshab Chandra Bose

Calcutta High Court · (1968) 2 ILR (Cal) 1

Criminal Procedure Code, 1898 (CrPC) — Section 221, 222, 223, 224, 225Representation of the People Act, 1951 — Section 64

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High Courts29 Apr 1966

Corporation of Calcutta Vs Chandi Charan Basak and Others

Calcutta High Court · 71 CWN 20

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227

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High Courts29 Apr 1966Dismissed

Kamala Sugar Mills Ltd. Vs Starcosa G.M.B.H. and Co.

Calcutta High Court · (1967) 1 ILR (Cal) 89

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 10, 13, 151, 22

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High Courts27 Apr 1966Dismissed

Asansol Bus Association Vs Asst. Labour Commissioner and Others

Calcutta High Court · AIR 1967 Cal 371 : (1968) 1 LLJ 229

Minimum Wages Act, 1948 — Section 27, 3

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High Courts27 Apr 1966

INDIAN ALUMINIUM CO. LTD. Vs COMMISSIONER OF Income Tax, WEST BENGAL.

Calcutta High Court · (1967) 64 ITR 330

Income Tax Act, 1922 — Section 10(2)(xi), 66(1)

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High Courts26 Apr 1966

Bibhuti Bhusan Ghosh Vs The State

Calcutta High Court · (1966) CriLJ 1232

Penal Code, 1860 (IPC) — Section 304A

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High Courts26 Apr 1966Dismissed

Tincori Das Vs L.A. Collector, Alipore and Others

Calcutta High Court · 70 CWN 1100

Land Acquisition Act, 1894 — Section 18, 4, 40, 40(1), 5A

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High Courts25 Apr 1966

S.K. Roy Vs Addl. Member, Board of Revenue

Calcutta High Court · AIR 1967 Cal 338 : (1966) 18 STC 379

Bengal Finance (Sales Tax) Act, 1941 — Section 2, 21(1), 27(1)Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 286(1)

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High Courts25 Apr 1966

Commissioner of Income Tax Vs Ram Chandra Gupta and Co., Calcutta

Calcutta High Court · AIR 1968 Cal 385 : 72 CWN 274 : (1968) 69 ITR 254

Income Tax Act, 1922 — Section 24(1)Sales of Goods Act, 1930 — Section 2(2), 33

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High Courts22 Apr 1966Allowed

Union of India (UOI) Vs Amarendra Nath Sarkara

Calcutta High Court · AIR 1967 Cal 119 : (1968) 1 ILR (Cal) 67

Contract Act, 1872 — Section 10, 124

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High Courts22 Apr 1966

Major B.A.S. Chopra Vs The New Zealand Insurance Co. Ltd.

Calcutta High Court · (1967) ACJ 53 : AIR 1967 Cal 35 : (1967) 2 ILR (Cal) 639

City Civil Court Act, 1953 — Section 5(4)Contract Act, 1872 — Section 124

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High Courts22 Apr 1966

Hanutram Sohanlal Vs Union of India (UOI)

Calcutta High Court · (1966) 2 ILR (Cal) 585

Civil Procedure Code Amendment Act, 1948 — Section 80Contract Act, 1872 — Section 151, 152, 161Railways Act, 1890 — Section 3(6), 72, 72A, 74C, 74C(3)

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High Courts22 Apr 1966Dismissed