High Courts20 Aug 1964
Messrs. Sen Mahasay and Another Vs Corporation of Calcutta
Calcutta High Court · 69 CWN 517
Prevention of Food Adulteration Act, 1954 — Section 25, 25(1), 25(2)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,859 of 3,204
High Courts18 Aug 1964
JEEWANLAL (1929) LTD. Vs COMMISSIONER OF Income Tax.
Calcutta High Court · (1965) 57 ITR 132
Income Tax Act, 1922 — Section 10(2)(xv), 66(1)
High Courts18 Aug 1964
Phanindra Kumar Senyal and Others Vs State of West Bengal
Calcutta High Court · AIR 1965 Cal 177
Constitution of India, 1950 — Article 31BGovernment of India Act, 1935 — Section 299(2)West Bengal Land Development and Planning Act, 1948 — Section 8
High Courts18 Aug 1964
Messrs. Jeewanlal (1929) Ltd. Vs The Commissioner of Income Tax
Calcutta High Court · 69 CWN 38
Income Tax Act, 1922 — Section 10(2)(xv), 66(1)
High Courts14 Aug 1964Allowed
Alkah and Chemical Corporation of India Ltd. Vs Seventh Industrial Tribunal and Others
Calcutta High Court · AIR 1966 Cal 114
Industrial Disputes Act, 1947 — Section 17A, 20(3), 33, 33(2), 33(5)
High Courts14 Aug 1964
Lilabati Kanjilal and Others Vs The State
Calcutta High Court · (1966) CriLJ 838
Penal Code, 1860 (IPC) — Section 143, 342, 448
High Courts12 Aug 1964Allowed
State of West Bengal Vs Subhas Chandra Sen and Others
Calcutta High Court · 68 CWN 1106
Criminal Procedure Code, 1898 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 147, 149, 302West Bengal Children Act, 1959 — Section 28, 40, 41, 48, 6
High Courts11 Aug 1964Dismissed
Hiralal Shah Vs Commissioner of Police, Calcutta
Calcutta High Court · (1967) 2 ILR (Cal) 599
Calcutta Police Act, 1866 — Section 61A, 62, 62(1), 62(2)Calcutta Police Regulations, 1968 — Rule 4Calcutta Suburban Police Act, 1866 — Section 38A, 39, 39(1), 39(2)
High Courts08 Aug 1964
Abu Bokkar Molla Vs Moksed Ali Peada and Others
Calcutta High Court · 69 CWN 499
West Bengal Estates Acquisition Act, 1953 — Section 6(1)
High Courts07 Aug 1964
Dr. D.N. Mukherjee Vs Jatindra Nath Bhaduri
Calcutta High Court · 69 CWN 199
West Bengal Premises Tenancy Act, 1956 — Section 17, 17(2), 17(3)
High Courts07 Aug 1964
Ram Chandra Paul Vs Titaghur Paper Mills and Others Kankinarrah
Calcutta High Court · AIR 1965 Cal 378 : 69 CWN 537 : (1965) 2 LLJ 226
Industrial Disputes Act, 1947 — Section 10, 33(2), 33A
High Courts07 Aug 1964Dismissed
Ram Chandra Paul Vs M/s. Titaghur Paper Mills Kankinarrah, 24 Parganas and others
Calcutta High Court · AIR 1965 Cal 378 : 69 CWN 537 : (1965) 2 LLJ 226
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 33, 33(2)(b), 33(A), 33A
High Courts07 Aug 1964Dismissed
S.J. Banerjee Vs The Commissioners of the Municipality of Kalimpong and Others
Calcutta High Court · 68 CWN 1085
Contract Act, 1872 — Section 149, 151, 152, 2(g), 2(h)
High Courts06 Aug 1964Dismissed
Jitendra Nath Roy Vs Sm. Maheswari Bose
Calcutta High Court · AIR 1965 Cal 45
Specific Relief Act, 1877 — Section 12, 22Transfer of Property Act, 1882 — Section 55(1)
High Courts05 Aug 1964Allowed
Manicklal Sen and Another Vs Additional Collector of Customs and Another
Calcutta High Court · AIR 1965 Cal 527 : (1965) CriLJ 487 : (1968) 1 ILR (Cal) 161
Evidence Act, 1872 — Section 101, 102, 103, 104Sea Customs Act, 1878 — Section 167(8), 178A, 178A(2)
High Courts05 Aug 1964Partly Allowed
Satkari Chatterji Vs Commissioner of Police
Calcutta High Court · AIR 1965 Cal 13 : (1964) 9 FLR 294 : (1967) 2 ILR (Cal) 429 : (1966) 1 LLJ 654
Constitution of India, 1950 — Article 226, 311
High Courts04 Aug 1964
Satish Chandra Das and Others Vs State of West Bengal and Another
Calcutta High Court · AIR 1965 Cal 212
Bengal Tenancy Act, 1885 — Section 56, 56(4)Constitution of India, 1950 — Article 227
High Courts03 Aug 1964Dismissed
Sukumar Dutta Vs Gouri Sankar Sarma
Calcutta High Court · AIR 1966 Cal 97 : 69 CWN 833
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 100, 101Constitution of India, 1950 — Article 13West Bengal Non-Agricultural Tenancy Act, 1949 — Section 6(2)
High Courts31 Jul 1964Partly Allowed
Sudhir Kumar Mondal Vs Abhoy Pada Saha
Calcutta High Court · AIR 1966 Cal 141
Representation of the People Act, 1951 — Section 101
High Courts30 Jul 1964Partly Allowed
New Calcutta Binders and Another Vs Sm. Sushila Bala Dassi
Calcutta High Court · AIR 1967 Cal 441
Civil Procedure Code, 1908 (CPC) — Section 100