High Courts03 Jan 1966Dismissed
In Re: Tarangajit Das
Calcutta High Court · 70 CWN 492
Advocates Act, 1961 — Section 49, 49(c), 7(c)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,842 of 3,204
High Courts28 Dec 1965
J.K. Sons Vs Metal Press Works Ltd.
Calcutta High Court · 70 CWN 324
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Tenancy Act, 1956 — Section 13, 17, 17(2), 17(2)(a), 2(c)
High Courts24 Dec 1965Dismissed
Bibhuti Bhusan Paul Vs State of West Bengal and Others
Calcutta High Court · AIR 1967 Cal 29 : (1969) 1 LLJ 300
Constitution of India, 1950 — Article 311
High Courts24 Dec 1965Allowed
Commissioner of Income Tax and Others Vs Sm. Kiran Devi Singhee
Calcutta High Court · AIR 1967 Cal 359 : 70 CWN 414 : (1967) 1 ILR (Cal) 50 : (1967) 65 ITR 501
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 33B, 34, 63(1)
High Courts23 Dec 1965
COMMISSIONER OF Income Tax, WEST BENGAL, AND OTHERS Vs RAMPIYARI KHEMKA.
Calcutta High Court · 70 CWN 407 : (1967) 63 ITR 367
Income Tax Act, 1922 — Section 22(1), 33B
High Courts23 Dec 1965Dismissed
Bagsu Devi Bafna Vs Commr. of Income Tax, W.B. and Others
Calcutta High Court · 70 CWN 431
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 298
High Courts14 Dec 1965Dismissed
Purnananda Patra Vs Collector of Central Excise and Another
Calcutta High Court · AIR 1966 Cal 353 : (1966) 1 CALLT 422 : (1967) 1 LLJ 307
Central Civil Services (Temporary Service) Rules, 1949 — Rule 2, 3, 5, 6Constitution of India, 1950 — Article 309, 311
High Courts14 Dec 1965Allowed
Union of India (UOI) Vs Assam Iron and Steel Company
Calcutta High Court · (1966) 2 ILR (Cal) 477
Constitution of India, 1950 — Article 133(1)Limitation Act, 1908 — Section 12
High Courts10 Dec 1965
Bibhuti Bhusan Das Gupta and Another Vs Sudhir Kumar Mazumdar
Calcutta High Court · AIR 1966 Cal 473 : (1966) CriLJ 986
Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 499, 500, 52, 9
High Courts09 Dec 1965Allowed
Nathmal Patodi and Another Vs The Corporation of Calcutta
Calcutta High Court · AIR 1967 Cal 150 : (1967) CriLJ 347
Criminal Procedure Code, 1898 (CrPC) — Section 415A, 439(5), 561APrevention of Food Adulteration Act, 1954 — Section 17, 19(2)Prevention of Food Adulteration Rules, 1955 — Rule 12A
High Courts07 Dec 1965Allowed
Corporation of Calcutta Vs North Bihar Saw Mill and Another
Calcutta High Court · AIR 1967 Cal 64 : (1967) CriLJ 171
Calcutta Municipal Act, 1951 — Section 437, 437(3)West Bengal Fire Services Act, 1950 — Section 38
High Courts03 Dec 1965
A.N.M. Asraf Vs The State
Calcutta High Court · (1966) 2 ILR (Cal) 465
Bengal Wakf Act, 1934 — Section 48, 49, 50, 51, 64Criminal Procedure Code, 1898 (CrPC) — Section 561A
High Courts01 Dec 1965
Shalagram Jhajharia Vs National Co. Ltd. and Others
Calcutta High Court · 70 CWN 871
Companies Act, 1956 — Section 173, 204, 204(1), 204(4), 294
High Courts25 Nov 1965Dismissed
Jagadish Chandra Bose Vs Baijnath Shaw
Calcutta High Court · AIR 1966 Cal 580
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 105(2), 11, 2, 2(2)West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(1), 14(3), 14(4)
High Courts24 Nov 1965
Tara Oil and Ginning Mills and Another Vs The Corporation of Calcutta
Calcutta High Court · 71 CWN 235
Prevention of Food Adulteration Act, 1954 — Section 11(5)(b), 16, 16(1)(a)(i), 17, 7
High Courts24 Nov 1965
Benoy Krishna Vs State of West Bengal and Others
Calcutta High Court · AIR 1966 Cal 429
West Bengal Land Development and Planning Act, 1948 — Section 1, 4, 4(1), 4(2), 6
High Courts24 Nov 1965Allowed
Dinesh Chandra Bhattacharyya and Others Vs Member Board of Revenue and Others
Calcutta High Court · AIR 1967 Cal 33 : (1967) 19 STC 224
Bengal Finance (Sales Tax) Rules, 1941 — Rule 2(2)Constitution of India, 1950 — Article 226, 227
High Courts24 Nov 1965
Eastern Bank, Ltd. Vs Central Government Industrial Tribunal
Calcutta High Court · (1966) 1 LLJ 647
Constitution of India, 1950 — Article 226
High Courts22 Nov 1965
Bimal Kumar Chakravarti Vs Eastern Railway (by General Manager) and Others
Calcutta High Court · (1966) 2 LLJ 290
Constitution of India, 1950 — Article 226, 311
High Courts19 Nov 1965Dismissed
Shree Bhowani Cotton Mills Vs Union Textile Traders
Calcutta High Court · AIR 1966 Cal 588 : (1967) 1 ILR (Cal) 313
Arbitration Act, 1940 — Section 11, 2, 30, 5Bengal Chamber of Commerce Tribunal of Arbitration Rules, 1956 — Rule 5, 6, 7, 8Constitution of India, 1950 — Article 14