High Courts02 Jun 1964
Basanta Kumar Paramanik Vs Bibekbhusan Jana and Others
Calcutta High Court · 69 CWN 575
Constitution of India, 1950 — Article 226West Bengal Estates Acquisition Act, 1953 — Section 5A, 5A(6)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,862 of 3,204
High Courts01 Jun 1964Allowed
Bank of Commerce Ltd. (In Liquidation) Vs Arun Kumar Chowdhury and Others
Calcutta High Court · AIR 1965 Cal 333 : (1965) 1 CALLT 356 : 68 CWN 858
Banking Companies Act, 1949 — Section 45BCivil Procedure Code, 1908 (CPC) — Order 40 Rule 1Partnership Act, 1932 — Section 44
High Courts27 May 1964Dismissed
Jiban Krishna Mukherjee and Another Vs New Beerbhum Coal Co. Ltd. and Another
Calcutta High Court · AIR 1965 Cal 242 : (1965) 1 CALLT 254
Civil Procedure Code, 1908 (CPC) — Section 145Evidence Act, 1872 — Section 95
High Courts27 May 1964Allowed
Indian Airlines Corporation Vs Sm. Madhuri Chowdhuri and Others
Calcutta High Court · AIR 1965 Cal 252 : (1965) 1 CALLT 297
Aircraft Rules, 1937 — Rule 75Carriage by Air Act, 1972 — Section 4Contract Act, 1872 — Section 23
High Courts27 May 1964Allowed
Dulichand Kheria and Others Vs Collector of Central Excise and Land Customs
Calcutta High Court · AIR 1965 Cal 156 : (1965) CriLJ 292
Constitution of India, 1950 — Article 226Lands Customs Act, 1924 — Section 5(3)Sea Customs Act, 1878 — Section 167(8), 19
High Courts25 May 1964Dismissed
Corporation of Calcutta Vs Naresh Chandra Chatterjee and Others
Calcutta High Court · 68 CWN 1161
High Courts25 May 1964Allowed
Guiram Santra and Others Vs Lakshmi Dassi and Others
Calcutta High Court · 68 CWN 1181
Bengal Tenancy Act, 1885 — Section 48C(c)
High Courts22 May 1964Dismissed
Nanalal M. Varma and Co. (Gunnies) P. Ltd. Vs Gordhandas Jerambhai and Others
Calcutta High Court · AIR 1965 Cal 547
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 3, Order 9 Rule 4, 104 , 151Limitation Act, 1963 — Article 163
High Courts21 May 1964
Godabari Debi Ganeriwalla Vs Nand Kishore Bagaria and Others
Calcutta High Court · 74 CWN 531
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 32 Rule 3, Order 8 Rule 2, 80Evidence Act, 1872 — Section 101, 102, 120, 31, 34General Clauses Act, 1897 — Section 13
High Courts21 May 1964Allowed
Kalipada Dawn and Others Vs Commissioners of the Vishnupur Municipality and Others
Calcutta High Court · 68 CWN 949
West Bengal Municipal Act, 1993 — Section 128, 128(1), 137, 215(a)(b)
High Courts19 May 1964Dismissed
New India Assurance Co. Ltd. Vs Dalmia Iron and Steel Ltd.
Calcutta High Court · AIR 1965 Cal 42
Arbitration Act, 1940 — Section 30, 33Evidence Act, 1872 — Section 115
High Courts19 May 1964
Hiralal Ghosh Vs Jatindra Nath Chakravorty
Calcutta High Court · 69 CWN 117
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts19 May 1964
Sudhangshu Kumar Saha Vs Sm. Pravalata Nandy and Others
Calcutta High Court · 69 CWN 836
Evidence Act, 1872 — Section 25West Bengal Non-Agricultural Tenancy Act, 1949 — Section 10, 10, 11, 11, 11
High Courts15 May 1964
In Re: Standard General Assurance Co. Ltd.
Calcutta High Court · AIR 1965 Cal 16
Companies Act, 1956 — Section 17, 397, 433
High Courts10 May 1964
Indra Singh and Sons Pr. Ltd. Vs Commissioner of Income Tax, West Bengal
Calcutta High Court · (1967) 2 ILR (Cal) 531
Income Tax Act, 1922 — Section 10, 10(1), 10(2), 66(1), 9
High Courts06 May 1964
Makhan Lal Gore and Others Vs The State
Calcutta High Court · AIR 1965 Cal 457 : (1965) CriLJ 351
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 234, 235Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471
High Courts05 May 1964
Rameshwar Daga Vs The State of West Bengal
Calcutta High Court · AIR 1965 Cal 38 : (1965) CriLJ 26 : 69 CWN 292
Criminal Procedure Code, 1898 (CrPC) — Section 207A(6), 207A(7)Evidence Act, 1872 — Section 14Penal Code, 1860 (IPC) — Section 120A
High Courts04 May 1964Dismissed
In Re: Lohar Valley Tea Co. Ltd.
Calcutta High Court · AIR 1965 Cal 372 : 68 CWN 938
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Companies (Court) Rules, 1959 — Rule 137(2), 33, 6Companies Act, 1956 — Section 478(1)
High Courts04 May 1964Dismissed
In Re : Lohar Valley Tea Co. Ltd.
Calcutta High Court · 68 CWN 938
Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1956 — Section 455, 478, 478(1), 478(6)(a), 519Representation of the People Act, 1951 — Section 105
High Courts30 Apr 1964
Jyotish Chandra Das and Ors Vs Dhananjoy Bag and Ors
Calcutta High Court · 68 CWN 1055
West Bengal Estates Acquisition Act, 1953 — Section 6(1), 6(2)