High Courts07 Apr 1966Dismissed
Krishna Chandra Banerjee Vs Sm. Chanchala Datto
Calcutta High Court · AIR 1966 Cal 625
Soldiers (Litigation) Act, 1925 — Section 5, 6(1), 6(2)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,838 of 3,204
High Courts05 Apr 1966
Gopal Banerjee Vs Manindranath Dey
Calcutta High Court · 70 CWN 864
Transfer of Property Act, 1882 — Section 50West Bengal Premises Tenancy Act, 1956 — Section 13, 17, 17(1), 17(2), 17(3)
High Courts04 Apr 1966Dismissed
Arbn Hindusthan Steel Vs Appejay Pr. Ltd.
Calcutta High Court · AIR 1967 Cal 291
Arbitration Act, 1940 — Section 12(2), 28, 5
High Courts04 Apr 1966
Biswanath Prosad Gupta Vs Ram Sahai Gupta
Calcutta High Court · (1966) 2 ILR (Cal) 635
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts01 Apr 1966Allowed
Union of India (UOI) and Others Vs Sailendra Nath Chakraborty Thakur
Calcutta High Court · AIR 1966 Cal 603
Civil Procedure Code, 1908 (CPC) — Section 151, 94
High Courts01 Apr 1966Allowed
Rahman Sheikh and Another Vs The State
Calcutta High Court · AIR 1967 Cal 516 : (1967) CriLJ 1292
Criminal Procedure Code, 1898 (CrPC) — Section 242, 342, 540A
High Courts01 Apr 1966Dismissed
Nanda Krishna Pal Chowdhury Vs Bhupendra Mohan Pal Chowdhury and Others
Calcutta High Court · AIR 1966 Cal 181 : 70 CWN 114
Evidence Act, 1872 — Section 5Hindu Adoptions and Maintenance Act, 1956 — Section 20
High Courts01 Apr 1966
Badridas Kothari Vs Meghraj Kothari
Calcutta High Court · AIR 1967 Cal 25
Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 10, 23, 30
High Courts01 Apr 1966Allowed
Binapani Dassi Vs Jogendra Nath Patra
Calcutta High Court · (1966) 2 ILR (Cal) 502
Bengal Tenancy Act, 1885 — Section 2, 48, 72Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 107
High Courts01 Apr 1966
Daulatram Rawatmull Vs Commissioner of Income Tax, Central
Calcutta High Court · AIR 1967 Cal 547 : (1967) 64 ITR 593
Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 34, 34(1A), 66
High Courts30 Mar 1966Dismissed
Durga Charan Seal Vs Ram Charan Seal
Calcutta High Court · (1966) 2 ILR (Cal) 666
Partition Act, 1893 — Section 2, 3, 4, 5
High Courts30 Mar 1966Dismissed
John Herbert and Co. Pvt. Ltd. Vs Pranay Kumar Dutta
Calcutta High Court · (1966) 1 CALLT 98 : (1966) 36 CompCas 485 : 70 CWN 516
High Courts30 Mar 1966Dismissed
James A. Joblin and Company Ltd. Vs B.K. Shaw Industries Private Ltd.
Calcutta High Court · (1966) 2 ILR (Cal) 577
High Courts28 Mar 1966
Ashoka Marketing Ltd. Vs Rothas Kumar and Others
Calcutta High Court · AIR 1966 Cal 591 : (1966) 1 CALLT 165 : 70 CWN 729
Bengal Finance (Sales Tax) Act, 1941 — Section 25Calcutta High Court (Original Side) Rules, 1914 — Rule 20, 2C, 2D, 4Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2
High Courts25 Mar 1966Dismissed
Jotindra Nath Ghose Vs Jugal Chandra Santra and Another
Calcutta High Court · AIR 1966 Cal 637 : (1968) 2 ILR (Cal) 260
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts25 Mar 1966Allowed
Belarani Ghose Vs Sujit Kumar Barman
Calcutta High Court · (1967) 1 ILR (Cal) 549
High Courts24 Mar 1966
Kasturi Lal Vs Ramkrishna Lal
Calcutta High Court · 70 CWN 680
West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)(i), 17, 17(4), 17(i)
High Courts23 Mar 1966Partly Allowed
Shankarlal Agarwalla Vs Satya Narain Jugal Kishore and Others
Calcutta High Court · AIR 1967 Cal 1 : (1967) 1 CALLT 281 : (1967) 37 CompCas 146
Companies (Court) Rules, 1959 — Rule 197Companies Act, 1913 — Section 195
High Courts23 Mar 1966Dismissed
Md. Ziaul Haque Vs Calcutta Vyaper Pratisthan
Calcutta High Court · AIR 1966 Cal 605
Specific Relief Act, 1877 — Section 22, 24, 25Transfer of Property Act, 1882 — Section 55(2)
High Courts22 Mar 1966Allowed
Union of India (UOI) and Others Vs Satya Bhusan Banerjee
Calcutta High Court · AIR 1966 Cal 545 : (1969) 1 LLJ 27
Constitution of India, 1950 — Article 309, 311Railway Establishment Code — Rule 149, 149(1)