High Courts18 Sept 1964Allowed
Benarasi Sha Vs Lakshmi Rani Dey Sarkar
Calcutta High Court · (1966) 2 ILR (Cal) 662
Land Acquisition Act, 1894 — Section 16, 17, 17A
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,858 of 3,204
High Courts18 Sept 1964
Tarini Kumar Vs Chief Commercial Superintendent Eastern Railway and Another
Calcutta High Court · AIR 1965 Cal 75
Constitution of India, 1950 — Article 311(2)
High Courts16 Sept 1964Dismissed
Bombay Belting Co. Vs Sew Pujan Singh
Calcutta High Court · AIR 1965 Cal 233 : 69 CWN 580
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 33 Rule 15, 8Practice and Procedure (Calcutta) Rules — Rule 1, 1(3)Presidency Small Cause Courts Act, 1882 — Section 9
High Courts15 Sept 1964
Jatindra Nath Malik Vs Sushilendra Nath Palit
Calcutta High Court · 69 CWN 210
Evidence Act, 1872 — Section 145Limitation Act, 1963 — Section 5West Bengal Estates Acquisition Act, 1953 — Section 17, 18, 18(1), 19, 21
High Courts11 Sept 1964Dismissed
Ranendra Nath Neogy Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1965 Cal 434 : (1965) CriLJ 206
Constitution of India, 1950 — Article 20(2)Drugs and Cosmetics Act, 1940 — Section 18, 27
High Courts11 Sept 1964Dismissed
Chairman, Panihati Municipality Vs Secretary, Panihati Municipal Labour Welfare Union and Another
Calcutta High Court · AIR 1965 Cal 229
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 36, 7A(1)Minimum Wages Act, 1948 — Section 20, 5
High Courts11 Sept 1964Allowed
Yudhisthir Kumar Dutt and Others Vs Commissioner of the Corporation of Calcutta and Others
Calcutta High Court · 69 CWN 249
Bengal General Clauses Act, 1899 — Section 8(e)Constitution of India, 1950 — Article 14, 226
High Courts11 Sept 1964Allowed
Royal Nepal Airline Corporation and Another Vs Monorama Meher Singh Legha and Others
Calcutta High Court · AIR 1966 Cal 319 : 69 CWN 767
Civil Procedure Code, 1908 (CPC) — Section 86, 87
High Courts11 Sept 1964Allowed
Subramania Vishwanath Pillai Vs Indo-World Trading Co. Ltd. and Another
Calcutta High Court · AIR 1965 Cal 217
Calcutta High Court Rules, 1914 — Rule 2, 27, 3, 34Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Limitation Act, 1963 — Article 124, 12, 12(2), 12(3), 5
High Courts10 Sept 1964
Sudhansu Kumar Aich and Others Vs Kangal Chandra Maity and Others
Calcutta High Court · 69 CWN 908
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 9 Rule 13Court Fees Act, 1870 — Section 7(IV)(c)Specific Relief Act, 1963 — Section 42
High Courts02 Sept 1964
Mahal Chand Sethia Vs The State of West Bengal and Others
Calcutta High Court · 69 CWN 119
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10(1), 10(5), 33B
High Courts01 Sept 1964Dismissed
Golam Rasul Vs Supdt. of Police and Others
Calcutta High Court · AIR 1965 Cal 302 : (1965) CriLJ 676 : 69 CWN 126
Citizenship Act, 1955 — Section 9(2)Constitution of India, 1950 — Article 5, 7
High Courts27 Aug 1964Allowed
Jatindra Nath Malik Vs Sushilendra Nath Palit
Calcutta High Court · AIR 1965 Cal 328
Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 145West Bengal Estates Acquisition Act, 1953 — Section 39, 44(4), 46, 47
High Courts26 Aug 1964Dismissed
Arati Paul Vs Registrar, High Court, Original Side
Calcutta High Court · AIR 1965 Cal 3
Arbitration Act, 1940 — Section 2Civil Procedure Code, 1908 (CPC) — Section 2(9), 96Constitution of India, 1950 — Article 226
High Courts26 Aug 1964
Suravi Mukherjee Vs State and Another
Calcutta High Court · AIR 1965 Cal 469 : (1965) 1 CALLT 61 : (1965) CriLJ 353 : 69 CWN 299
Criminal Procedure Code, 1898 (CrPC) — Section 345(1)Penal Code, 1860 (IPC) — Section 323, 354, 379
High Courts25 Aug 1964Dismissed
The Singer Manufacturing Co. Vs The Registrar of Trade Marks and Another
Calcutta High Court · AIR 1965 Cal 417 : 69 CWN 947
Trade and Merchandise Marks Act, 1958 — Section 109, 11, 12(1), 12(2), 18
High Courts25 Aug 1964
In Re: New Standard Coal Co. Pvt. Ltd.
Calcutta High Court · 69 CWN 18
Companies Act, 1956 — Section 19, 3(a), 3(c), 3(d), 397Transfer of Property Act, 1882 — Section 105, 107
High Courts24 Aug 1964Dismissed
M/s. Mohanlal Shrilal Mohata Vs Union of India
Calcutta High Court · 69 CWN 614
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts20 Aug 1964
The Commissioner of Wakfs Vs Sm. Ayesa Bibi and Others
Calcutta High Court · AIR 1966 Cal 68 : (1966) 1 CALLT 296
Bengal Wakf Act, 1934 — Section 70, 70(1), 71
High Courts20 Aug 1964
Sen Mahasay and Another Vs Corporation of Calcutta
Calcutta High Court · AIR 1966 Cal 203 : (1966) CriLJ 525
Calcutta Municipal Act, 1951 — Section 442Criminal Procedure Code, 1898 (CrPC) — Section 439Prevention of Food Adulteration Act, 1954 — Section 25