High Courts20 Nov 1964
Abdul Samad Bepari Vs Manasha Charan Bakshi
Calcutta High Court · 67 CWN 977
Penal Code, 1860 (IPC) — Section 417
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,857 of 3,204
High Courts19 Nov 1964Dismissed
Mt. Sukhraji Bhuj Vs Calcutta State Transport Corporation
Calcutta High Court · AIR 1966 Cal 620
Evidence Act, 1872 — Section 138
High Courts18 Nov 1964
Hitendra Chandra Choudhury Vs State of West Bengal and Others
Calcutta High Court · 69 CWN 346
Bengal Municipal Act, 1932 — Section 6Constitution of India, 1950 — Article 14, 15, 16, 17, 18Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 3
High Courts11 Nov 1964
Mathura Mohan Goswami Vs Jyotirmoy Chowdhury
Calcutta High Court · 69 CWN 568
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(1)(j), 17(3), 21, 22
High Courts11 Nov 1964
Raghunath Banerjee Vs Divisional Mechanical Engineer (C. and W.), Eastern Railway and Others
Calcutta High Court · (1966) 1 LLJ 190
High Courts10 Nov 1964Dismissed
Sri Gopal Jalan and Co. Vs Singhania Bros. and Another
Calcutta High Court · AIR 1965 Cal 531
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts09 Nov 1964Dismissed
Muneshwar Ram and Others Vs The Second Land Acquisition Collector and Others
Calcutta High Court · 71 CWN 78
Land Acquisition Act, 1894 — Section 4, 5A, 6, 7
High Courts09 Nov 1964Allowed
T. Sanjeevi and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 1966 Cal 58
Air Corporations Act, 1953 — Section 22Bengal Public Demands Recovery Act, 1913 — Section 3(3)Industrial Disputes Act, 1947 — Section 29, 33C, 34
High Courts28 Sept 1964Dismissed
Lakshmipati Hazra and Others Vs Rajendra Nath Pyne
Calcutta High Court · 69 CWN 1063
High Courts28 Sept 1964Dismissed
Surendra Nath Sinha Roy Vs State of West Bengal and Others
Calcutta High Court · AIR 1965 Cal 539
Constitution of India, 1950 — Article 226, 31BWest Bengal Estates Acquisition Act, 1953 — Section 2(1), 20(2), 5A
High Courts28 Sept 1964Allowed
Ramdhari Singh Vs Corporation of Calcutta
Calcutta High Court · 69 CWN 278 : (1967) 2 ILR (Cal) 436
Calcutta Municipal Act, 1951 — Section 28, 30, 354(1)
High Courts28 Sept 1964Dismissed
Shewlal Agarwal Vs State of West Bengal and Others
Calcutta High Court · AIR 1965 Cal 380
Bengal Municipal Act, 1932 — Section 20, 23, 23(1), 23(2), 24(2)Constitution of India, 1950 — Article 226
High Courts28 Sept 1964Allowed
Messrs. Metro General Traders Vs The Commissioner, The Corporation of Calcutta and Others
Calcutta High Court · 69 CWN 584
Civil Procedure Code, 1908 (CPC) — Section 2(17), 80Constitution of India, 1950 — Article 14
High Courts28 Sept 1964Allowed
Metro General Traders Vs The Commissioner, The Corporation of Calcutta and Others
Calcutta High Court · AIR 1965 Cal 442 : (1965) 1 CALLT 155 : 69 CWN 660
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 7 Rule 1, 80
High Courts24 Sept 1964Partly Allowed
Mahendra Pratap Ramachandra Vs Commercial Tax Officer and Others
Calcutta High Court · AIR 1965 Cal 203
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 7Bengal Finance (Sales Tax) Act, 1941 — Section 5(1)Bengal Finance (Sales Tax) Rules, 1941 — Rule 3(28)
High Courts23 Sept 1964Allowed
State of West Bengal Vs Bhutnath Chatterjee
Calcutta High Court · AIR 1965 Cal 620
Land Acquisition Act, 1894 — Section 23(1), 4, 4(1), 4(2), 5A
High Courts22 Sept 1964
In Re: Bengal Luxmi Cotton Mills Ltd.
Calcutta High Court · (1965) 35 CompCas 187 : 69 CWN 137
Companies (Court) Rules, 1959 — Rule 88Companies Act, 1956 — Section 145, 397, 398
High Courts22 Sept 1964
Amullya Charan Adhikary Vs Annada Charan Ghosh
Calcutta High Court · AIR 1965 Cal 304 : 69 CWN 131
Calcutta High Court (Appellate Side) Rules — Rule 2, 2BCivil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9
High Courts22 Sept 1964Dismissed
Bhupat Hirachand Vs Choonilal Chunder and Others
Calcutta High Court · 70 CWN 62
Transfer of Property Act, 1882 — Section 115
High Courts21 Sept 1964Dismissed
Chandra Nath Mukherjee Vs Tusharika Devi
Calcutta High Court · (1967) 2 ILR (Cal) 610
Bengal Tenancy Act, 1885 — Article 2, 15, 16Limitation Act, 1908 — Article 110, 115, 116, 195, 29