High Courts30 Jul 1964
S.P. Goswami alias Sakti Pada Goswami Vs General Manager, South Eastern Rly. and Another
Calcutta High Court · AIR 1965 Cal 557 : (1964) 9 FLR 174
Constitution of India, 1950 — Article 309, 311
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,860 of 3,204
High Courts28 Jul 1964Dismissed
Umakanta Mukherjee Vs Satya Charan Basu and Others
Calcutta High Court · AIR 1965 Cal 189
High Courts27 Jul 1964Dismissed
Sailesh Chandra Chakrabortti Vs Sashi Coomar Banerjee and Others
Calcutta High Court · 69 CWN 53
Transfer of Property Act, 1882 — Section 116
High Courts23 Jul 1964
Gopi Krishna Das and Another Vs Anil Bose
Calcutta High Court · AIR 1965 Cal 59 : 69 CWN 545 : (1968) 1 ILR (Cal) 196
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 35, 9Evidence Act, 1872 — Section 115Provincial Small Cause Courts Act, 1887 — Article 35, 15(1), 25
High Courts23 Jul 1964Dismissed
Bangshidhar Bysack and Others Vs Corporation of Calcutta and Others
Calcutta High Court · 68 CWN 1172
High Courts21 Jul 1964Allowed
Kanungo and Co. Vs Collector of Customs and Others
Calcutta High Court · AIR 1965 Cal 248 : (1965) CriLJ 547
Constitution of India, 1950 — Article 226Imports and Exports (Control) Act, 1947 — Section 3(1), 3(2)Sea Customs Act, 1878 — Section 167(8), 19
High Courts20 Jul 1964Dismissed
State of West Bengal Vs Rajat Kanti Sarmadhikary
Calcutta High Court · AIR 1965 Cal 169
Bengal Subordinate Services (Discipline and Appeal) Rules, 1936 — Rule 12, 4, 5Constitution of India, 1950 — Article 226, 311Police Regulations — Regulation 768
High Courts13 Jul 1964
Metallizing Corporation (Private) Ltd. Vs Regional Provident Fund Commissioner
Calcutta High Court · (1966) 2 LLJ 528
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 14, 16, 2, 4
High Courts13 Jul 1964
Makhan Lal Sen Vs The Director of Panchayats, Government of West Bengal and Others
Calcutta High Court · 68 CWN 1109
High Courts10 Jul 1964Allowed
Haridas Mundhra Vs Indian Cable Co. Ltd.
Calcutta High Court · AIR 1965 Cal 369
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 41 Rule 22, Order 41 Rule 24
High Courts10 Jul 1964Allowed
Bankim Chandra Banerjee and Others Vs Distt. Panchayat Officer and Others
Calcutta High Court · AIR 1965 Cal 463 : 69 CWN 219
Constitution of India, 1950 — Article 19(1), 226West Bengal Panchayat Act, 1957 — Section 120, 57(1)West Bengal Panchayat Rules, 1958 — Rule 110, 118, 119, 120
High Courts08 Jul 1964
Ajit Kumar Gurey and Others Vs State of West Bengal and Others
Calcutta High Court · 80 CWN 981
Constitution of India, 1950 — Article 265, 366(28)Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 12, 13, 14
High Courts08 Jul 1964
Srimati Kiron Devi Singhee Vs Commissioner of Income Tax, West Bengal and Others
Calcutta High Court · 70 CWN 141
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, Order 5 Rule 17Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 282, 33B, 33B(1), 63
High Courts08 Jul 1964
Kanai Lal Paul Vs Corporation of Calcutta and Others
Calcutta High Court · 68 CWN 1049
Criminal Procedure Code, 1898 (CrPC) — Section 144
High Courts07 Jul 1964Dismissed
M.L. Bose and Co. Private Ltd. Vs State of West Bengal and Others
Calcutta High Court · AIR 1965 Cal 454 : (1968) 1 LLJ 638
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts06 Jul 1964
Smt. Bagsu Devi Bafna Vs The Commissioner of Income Tax and Others
Calcutta High Court · AIR 1966 Cal 73 : 69 CWN 66 : (1967) 63 ITR 333
Income Tax Act, 1922 — Section 23(2), 33B
High Courts03 Jul 1964
Chanai Mondal Vs The State
Calcutta High Court · 68 CWN 1031
Criminal Procedure Code, 1898 (CrPC) — Section 236, 237, 238, 423(1), 423(1)(a)Essential Commodities Act, 1955 — Section 3, 7(a)(ii)
High Courts02 Jul 1964
Durga Prosad More and others Vs The Asstt. Registrar of Companies, W.B.
Calcutta High Court · 70 CWN 833
Companies Act, 1956 — Section 159, 161, 166, 210, 220
High Courts01 Jul 1964
Indian Steel and Wire Products Ltd. Vs D.N. Roy and Another
Calcutta High Court · 68 CWN 998
Constitution of India, 1950 — Article 286, 32
High Courts26 Jun 1964
Pannalal Kishanlal Vs Osaka Shosen Kaisha and Another
Calcutta High Court · 70 CWN 307
Stamp Act, 1899 — Section 2(20), 7