High Courts04 Mar 1965Dismissed
Shib Kumar Das Vs Sailendra Bhattacharjee
Calcutta High Court · (1966) 1 ILR (Cal) 441
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,852 of 3,204
High Courts03 Mar 1965Dismissed
Krishnadhan Mukherjee Vs Union of India
Calcutta High Court · 69 CWN 420
Constitution of India, 1950 — Article 343, 351
High Courts03 Mar 1965
Pramatha Nath Talukdar Vs Maharaja Probirendra M. Tagore and Others
Calcutta High Court · AIR 1966 Cal 405
Sales of Goods Act, 1930 — Section 27, 28, 29, 30, 30(1)
High Courts02 Mar 1965Dismissed
Adaita Nath Halder Vs Kalipada Halder
Calcutta High Court · (1966) 1 ILR (Cal) 403
Bengal Tenancy Act, 1885 — Section 26F, 26F(7)Specific Relief Act, 1963 — Section 27Trusts Act, 1882 — Section 91
High Courts01 Mar 1965Allowed
Barun Chandra Saha Vs Apurba Krishna Mitra
Calcutta High Court · (1966) 1 ILR (Cal) 351
West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(3)
High Courts01 Mar 1965
Commissioner of Income Tax Vs The Oceanic Navigation Company (P.) Ltd.
Calcutta High Court · (1966) 1 ILR (Cal) 348
Income Tax Act, 1922 — Section 10(2)(vi), 66(2)
High Courts25 Feb 1965Dismissed
Prithwis Kumar Mitra Vs Bibhuti Bhusan Mitra
Calcutta High Court · (1966) 1 ILR (Cal) 408
Succession Act, 1925 — Section 63(c)
High Courts24 Feb 1965
Umasashi Chaudhuri and Bholadassi Chaudhuri Vs The State of West Bengal
Calcutta High Court · (1966) 1 ILR (Cal) 183
Constitution of India, 1950 — Article 14, 19(1), 227, 31, 31AStamp Act, 1899 — Section 2(24)West Bengal Estates Acquisition Act, 1953 — Section 2, 4, 4(2), 49, 52
High Courts23 Feb 1965
Formica International Ltd. Vs Caprihans (India) Pvt. Ltd. and Others
Calcutta High Court · AIR 1966 Cal 247 : (1966) 1 CALLT 371 : 69 CWN 683
Trade and Merchandise Marks Act, 1958 — Section 111, 111(1)
High Courts23 Feb 1965
Amulya Charan Maity Vs Satyeswar Maity
Calcutta High Court · (1966) 1 ILR (Cal) 395
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 90
High Courts22 Feb 1965Dismissed
Gulab Chand Dhanraj Vs The Union of India
Calcutta High Court · 69 CWN 591
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1989 — Section 77
High Courts18 Feb 1965Dismissed
Nemai Mondal and Others Vs State of West Bengal
Calcutta High Court · AIR 1966 Cal 194 : (1966) CriLJ 522
Criminal Procedure Code, 1898 (CrPC) — Section 429Evidence Act, 1872 — Section 134
High Courts18 Feb 1965Dismissed
Arati Paul Vs Registrar O.S.H.C. and Others
Calcutta High Court · AIR 1966 Cal 120 : (1967) 1 ILR (Cal) 575
Arbitration Act, 1940 — Section 21Constitution of India, 1950 — Article 226
High Courts17 Feb 1965
State of West Bengal Vs Kalicharan Mudi
Calcutta High Court · AIR 1965 Cal 638
Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 11, 12
High Courts17 Feb 1965
Nizamul Haque Vs Begum Noorjahan and Another
Calcutta High Court · AIR 1966 Cal 465 : (1966) 1 CALLT 470 : (1966) CriLJ 983
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts16 Feb 1965Allowed
Jardine Mills Agencies and Another Vs Neptune Navigation
Calcutta High Court · AIR 1966 Cal 84 : (1966) 1 CALLT 305
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts16 Feb 1965Allowed
Dhone Gopal Mukherjee and Others Vs The Secretary, Land and Land Revenue Dept., Govt. of West Bengal
Calcutta High Court · AIR 1966 Cal 348
Constitution of India, 1950 — Article 226Defence of India Rules, 1939 — Rule 75ARequisitioning and Acquisition of Immovable Property Act, 1952 — Section 17
High Courts16 Feb 1965
Commissioner of Income Tax (Central) Vs Bikaner Trading Co. Ltd.
Calcutta High Court · (1966) 1 ILR (Cal) 198
Income Tax Act, 1961 — Section 2(4), 66, 66(1), 66(2)
High Courts16 Feb 1965Allowed
Seth Issurdas Ramchand and Another Vs Heeralal Agarwalla and Co. and Others
Calcutta High Court · 70 CWN 131
Civil Procedure Code, 1908 (CPC) — Section 50
High Courts11 Feb 1965
NATIONAL TOBACCO CO. OF INDIA LTD. Vs COMMISSIONER OF Income Tax.
Calcutta High Court · (1967) 64 ITR 506
Income Tax Act, 1961 — Section 66(1)