High Courts13 Sept 1965
Sushil Kumar Sen Gupta Vs State Transport Authority and Others
Calcutta High Court · 70 CWN 341
Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 12, 5
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,844 of 3,204
High Courts10 Sept 1965Dismissed
Indra Singh and Sons Private Ltd. Vs Union of India (UOI) and Another
Calcutta High Court · AIR 1967 Cal 14 : (1967) 64 ITR 501
Constitution of India, 1950 — Article 133(1)Income Tax Act, 1922 — Section 34, 35Income Tax Act, 1961 — Section 154
High Courts08 Sept 1965Dismissed
Lahoriram Prashar Vs State of West Bengal and Others
Calcutta High Court · AIR 1967 Cal 444
Arbitration Act, 1940 — Section 17Constitution of India, 1950 — Article 226Defence of India Act, 1939 — Section 19
High Courts01 Sept 1965Dismissed
Kazi Mohammad Hossain Vs Sibram Bondopadhyaya
Calcutta High Court · AIR 1967 Cal 10 : 70 CWN 1066
Bengal Tenancy Act, 1885 — Section 103BCivil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 114, 4
High Courts01 Sept 1965Dismissed
Lachminarain Kanoria and Co. Vs Victory Jute Mills
Calcutta High Court · (1966) 36 CompCas 53 : 70 CWN 110
Arbitration Act, 1940 — Section 14(2)Companies Act, 1862 — Section 41, 42
High Courts31 Aug 1965Dismissed
Bholanath Ghosh Vs The State
Calcutta High Court · AIR 1967 Cal 440
Criminal Procedure Code, 1898 (CrPC) — Section 10(2), 514, 515
High Courts30 Aug 1965Allowed
Motilal Sareogi Vs Chiranjilal Khaitan
Calcutta High Court · (1966) 2 ILR (Cal) 289
Assimilation of Laws Act, 1959 — Section 3Bengal General Clauses Act, 1899 — Section 3(9)Bengal Tenancy (Amendment) Act, 1925 — Section 20, 20(1A)
High Courts30 Aug 1965Allowed
Haripada Samanta Pramathanath Samanta, a firm Vs Bansidhar Premsukh Das, a firm
Calcutta High Court · AIR 1967 Cal 255
Civil Procedure Code, 1908 (CPC) — Section 100, 101Transfer of Property Act, 1882 — Section 106West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1)
High Courts28 Aug 1965Allowed
Jugometal Trg Republike Vs Rungta and Sons (Private) Ltd.
Calcutta High Court · AIR 1966 Cal 382 : 70 CWN 375
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts27 Aug 1965Allowed
Netai Chandra and Surendra Nath Dey Vs Corporation of Calcutta
Calcutta High Court · AIR 1967 Cal 65 : (1967) 1 CALLT 309 : (1967) CriLJ 172
Prevention of Food Adulteration Act, 1954 — Section 13(5), 2
High Courts26 Aug 1965
Nilkantha Padma Vs State of West Bengal and Others
Calcutta High Court · 69 CWN 1061
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4West Bengal Land Development and Planning Act, 1948 — Section 2(c), 4, 4(1), 4A, 5
High Courts24 Aug 1965Dismissed
Tara Sadan Hattacharyya Vs Corporation of Calcutta
Calcutta High Court · (1966) 2 ILR (Cal) 271
Calcutta Municipal Act, 1951 — Section 77, 80, 87Constitution of India, 1950 — Article 220, 226, 311(2)Mines and Minerals (Regulation and Development) Rules, 1957 — Rule 11, 54
High Courts24 Aug 1965Dismissed
Chittaranjan Ghosh Vs Collector
Calcutta High Court · (1966) 2 ILR (Cal) 280
Constitution of India, 1950 — Article 226, 309West Bengal Government Servants Conduct Rules, 1959 — Rule 15(4)
High Courts23 Aug 1965
Benoy Krishna Bose Vs Commercial Tax Officer and Others
Calcutta High Court · 70 CWN 152 : (1966) 17 STC 35
Constitution of India, 1950 — Article 226
High Courts23 Aug 1965
Gopalpur Tea Co. Ltd. Vs Corporation of Calcutta
Calcutta High Court · AIR 1966 Cal 51 : (1966) CriLJ 135 : 70 CWN 1005 : (1966) 2 ILR (Cal) 220
Criminal Procedure Code, 1898 (CrPC) — Section 103Prevention of Food Adulteration Act, 1954 — Section 10(4), 10(7), 11(1), 11(4), 13(2)Prevention of Food Adulteration Rules, 1955 — Rule 7(2)
High Courts20 Aug 1965
S.K. Bose, Commissioner of Commercial Taxes Vs The State of West Bengal
Calcutta High Court · (1966) 18 STC 429
Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 465, 469, 471
High Courts18 Aug 1965Allowed
Union of India (UOI) and Others Vs Rabindranath Mazumdar
Calcutta High Court · AIR 1967 Cal 326 : 70 CWN 1141 : (1968) 2 LLJ 610
Central Civil Services (Temporary Service) Rules, 1949 — Rule 2, 3, 5Constitution of India, 1950 — Article 226, 309, 311, 311(1), 311(2)
High Courts18 Aug 1965
Commissioner of Income Tax (Central) Vs Standard Vacuum Refining Co. of India Ltd.
Calcutta High Court · AIR 1967 Cal 447 : (1966) 61 ITR 799
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 32, 33, 34
High Courts17 Aug 1965
Jugal Chandra Pandit and Others Vs The Board of Trustees Howrah and Others
Calcutta High Court · 70 CWN 275
Calcutta Improvement Act, 1911 — Section 39CHowrah Improvement Act, 1956 — Section 3, 33, 35, 37, 38
High Courts17 Aug 1965Dismissed
Ranjit Kumar Chakraborty Vs State of West Bengal
Calcutta High Court · AIR 1967 Cal 262 : (1968) 2 LLJ 210
Constitution of India, 1950 — Article 166, 299, 309, 311(2), 77