High Courts26 Jun 1964
Jatindra Nath Das, on behalf of Detenu Gunindra Nath Das Vs The District Magistrate, Howrah and Others
Calcutta High Court · 69 CWN 113
Criminal Procedure Code, 1898 (CrPC) — Section 86
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,861 of 3,204
High Courts26 Jun 1964
Patal Sundari Debi Vs Ashidharini Debya
Calcutta High Court · 70 CWN 28
Hindu Marriage Act, 1955 — Section 5
High Courts25 Jun 1964Dismissed
Jatin Chakravorty Vs Mr. Justice Himansu Kumar Bose and Others
Calcutta High Court · AIR 1964 Cal 500 : (1964) 1 CALLT 222 : 68 CWN 958
Constitution of India, 1950 — Article 168, 173, 200, 201, 226
High Courts25 Jun 1964Allowed
Sm. Rebarani Sen Gupta Vs Ashit Sen Gupta
Calcutta High Court · AIR 1965 Cal 162
Hindu Marriage Act, 1955 — Section 9(1)
High Courts24 Jun 1964
Satish Chandra Chakrabarty Vs Subrata Majumdar
Calcutta High Court · AIR 1966 Cal 67 : (1966) CriLJ 142
Criminal Procedure Code, 1898 (CrPC) — Section 231, 233Penal Code, 1860 (IPC) — Section 234, 323, 504
High Courts22 Jun 1964
Abhoy Charan Mukherjee Vs Director of Postal Services (City and Mails) Office of the Post Master General and Others
Calcutta High Court · AIR 1965 Cal 298 : (1964) 9 FLR 71 : (1966) 2 LLJ 41
Constitution of India, 1950 — Article 226Post and Telegraph Manual — Rule 32A, 32C
High Courts22 Jun 1964
Shyamnagar Tin Factory Private Ltd. Vs Snow White Food Product Co. Ltd.
Calcutta High Court · AIR 1965 Cal 541
Contract Act, 1872 — Section 38, 63
High Courts19 Jun 1964Allowed
Brahmananda Sharma Vs Gajapati Nath Dey and Others
Calcutta High Court · AIR 1965 Cal 492 : 69 CWN 7 : (1965) 58 ITR 579
Bengal Public Demands Recovery Act, 1913 — Section 27, 53, 7, 8Constitution of India, 1950 — Article 227Presidency Towns Insolvency Act, 1909 — Section 17
High Courts19 Jun 1964
Kedar Nath Parsottamdas and Co. Private Ltd. Vs Amin Chand Payarelal
Calcutta High Court · AIR 1965 Cal 246
High Courts18 Jun 1964
Dino Bandhu Nayak Vs D. Mitra and Another
Calcutta High Court · AIR 1965 Cal 280 : (1964) 9 FLR 211
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 29
High Courts17 Jun 1964Dismissed
In Re: East Kajoria Collieries Private Ltd.
Calcutta High Court · (1965) 35 CompCas 180 : 69 CWN 1
Mineral Concession Rules, 1960 — Rule 37
High Courts17 Jun 1964
Badal Bhattacharya Vs The Sub-Divisional Magistrate, Alipore
Calcutta High Court · 69 CWN 306
Criminal Procedure Code, 1898 (CrPC) — Section 132, 200, 202Penal Code, 1860 (IPC) — Section 302
High Courts12 Jun 1964
COMMISSIONER OF Income Tax Vs PARBUTTY CHURN LAW.
Calcutta High Court · 68 CWN 1017 : (1965) 57 ITR 609
Income Tax Act, 1922 — Section 66(1), 9
High Courts11 Jun 1964
MOORE AVENUE PROPERTIES PRIVATE LTD. Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1966) 59 ITR 466
Income Tax Act, 1961 — Section 23(A)1
High Courts10 Jun 1964
NARSINGHDAS BAGREE Vs Income Tax OFFICER, B-WARD, DIST. I(1), CALCUTTA, AND ANOTHER.
Calcutta High Court · 68 CWN 1100 : (1966) 61 ITR 172
Income Tax Act, 1961 — Section 34, 34(1A)
High Courts10 Jun 1964Dismissed
Harbanslal Malhotra and Sons, (Private) Ltd. Vs The Income Tax Officer and Another
Calcutta High Court · AIR 1965 Cal 226
Income Tax Act, 1961 — Section 147
High Courts08 Jun 1964
TRICK (INSPECTOR OF TAXES) Vs REGENT OIL CO. LTD.
Calcutta High Court · (1965) 57 ITR 716
Income Tax Act, 1952 — Section 137(f)
High Courts05 Jun 1964Dismissed
Sm. Hemlata Saha Vs Stadmed Private Ltd.
Calcutta High Court · 68 CWN 1007
Companies Act, 1956 — Section 108, 155, 155(1)(b)
High Courts05 Jun 1964Dismissed
Sm. Hemlata Saha Vs Stadmed Private Ltd. and Others
Calcutta High Court · AIR 1965 Cal 436 : 68 CWN 1007 : (1970) 1 ILR (Cal) 245
Companies Act, 1956 — Section 108, 155, 155(1), 36
High Courts04 Jun 1964Dismissed
Bhutnath Das and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1964 Cal 552 : 68 CWN 1124
Constitution of India, 1950 — Article 14, 19, 245, 31, 31AWest Bengal Estates Acquisition (Amendment) Act, 1955 — Section 49, 52West Bengal Estates Acquisition Act, 1953 — Section 16(1)