High Courts25 May 1965
Manibala Dassi Vs Tamizuddin Saha and Another
Calcutta High Court · AIR 1966 Cal 307 : 69 CWN 829 : 69 CWN 828
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 6, Order 9 Rule 8, Order 9 Rule 9
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,848 of 3,204
High Courts25 May 1965
Rabindra Mohan Ghosh and Others Vs Anil Mohan Dey and Others
Calcutta High Court · 70 CWN 156
Calcutta Improvement Act, 1911 — Section 11, 43(2), 54, 6, 71Civil Procedure Code, 1908 (CPC) — Section 100, 115Constitution of India, 1950 — Article 227
High Courts24 May 1965Dismissed
Akshoy Kumar Ghosh Vs Menoka Bala Dasi
Calcutta High Court · (1966) 1 ILR (Cal) 669
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts23 May 1965Allowed
B.K. Lala Vs R.C. Dutt and another
Calcutta High Court · (1965) 05 CAL CK 0040
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts21 May 1965Dismissed
Nani Gopal Sarkar and Others Vs Sitanath Sarkar and Others
Calcutta High Court · AIR 1966 Cal 502
Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts21 May 1965
Kishanlal Agarwalla Vs Collector of Land Customs
Calcutta High Court · (1967) CriLJ 174 : (1966) 2 ILR (Cal) 24
Constitution of India, 1950 — Article 226
High Courts21 May 1965Dismissed
Kalachand Naskar Vs Dwijendra Lal Chakraborty and Others
Calcutta High Court · AIR 1967 Cal 172 : 70 CWN 462 : (1966) 1 ILR (Cal) 664
Bengal Tenancy Act, 1885 — Section 4Civil Procedure Code, 1908 (CPC) — Section 9
High Courts20 May 1965Dismissed
Menokabala Dasi Vs Panchanan Seal
Calcutta High Court · AIR 1966 Cal 228 : 69 CWN 938
Hindu Adoptions and Maintenance Act, 1956 — Section 25
High Courts20 May 1965Allowed
Rakhal Chandra Sardar Vs Tarubala Debi
Calcutta High Court · 69 CWN 688
Transfer of Property Act, 1882 — Section 60
High Courts19 May 1965Dismissed
A.H. Magermans Vs S.K. Ghose and Others
Calcutta High Court · AIR 1966 Cal 552 : (1966) 1 CALLT 15 : 70 CWN 82
Constitution of India, 1950 — Article 14, 166(1), 166(2), 245, 258Evidence Act, 1872 — Section 114Foreigners Act, 1946 — Section 3(2)
High Courts19 May 1965Allowed
Lakpat Rai Marwari Vs Radheshyam alias Radhakissen Kanoria
Calcutta High Court · 69 CWN 858
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Tenancy Act, 1956 — Section 1(3), 17, 17(2), 17(3)
High Courts17 May 1965
Sri Om Prakas Gupta Vs Commissioner of Commercial Taxes and Others
Calcutta High Court · (1965) 16 STC 935
Constitution of India, 1950 — Article 226
High Courts14 May 1965
Oversees (India) Pvt. Ltd. Vs United Bank of India Ltd.
Calcutta High Court · 70 CWN 67
High Courts14 May 1965Allowed
The Commissioners for the Port of Calcutta Vs Khaitan Sons and Co. (Tea Chest) Ltd.
Calcutta High Court · AIR 1966 Cal 190 : 69 CWN 881
Calcutta Port Act, 1890 — Section 142Limitation Act, 1908 — Section 29, 89
High Courts14 May 1965
Nirendra Kumar Banerjee and Another Vs Commissioner, Corporation of Calcutta and Another
Calcutta High Court · (1968) 2 LLJ 220
Constitution of India, 1950 — Article 226
High Courts14 May 1965Dismissed
Madan Mohan Roy Vs A.L. Dutta and Others
Calcutta High Court · 69 CWN 667
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 49 Rule 3, Order 7 Rule 11, Order 7 Rule 11(a), 80Life Insurance Corporation Act, 1956 — Section 3(2), 31
High Courts14 May 1965
Mahammad Shams-uz-Zoha Vs Maharaj Kumar Dharendra Krishna Deb and Others
Calcutta High Court · 69 CWN 734
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 22, Order 21 Rule 54, Order 21 Rule 66, 47Limitation Act, 1963 — Section 3
High Courts13 May 1965
PRAISE AND CO. (PRIVATE) LTD. Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1966) 60 ITR 566
Income Tax Act, 1922 — Section 66(1)
High Courts13 May 1965Allowed
Commr. of Income Tax, Excess Profit Tax Vs Indian Mica Supply Co. Ltd.
Calcutta High Court · AIR 1967 Cal 619
Constitution of India, 1950 — Article 134
High Courts13 May 1965Dismissed
Dulal Chandra Sen Vs Dulal Chandra Das
Calcutta High Court · (1967) 1 ILR (Cal) 534
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 47 Rule 1Hindu Succession Act, 1956 — Section 19Limitation Act, 1908 — Section 12, 12(2), 13, 14, 4