COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,864 of 3,204

High Courts26 Mar 1964Dismissed

Chayarani Mukherjee Vs Assistant Secretary to the Government of W. Bengal, Land and Land Revenue Dept. Requisition Branch and Others

Calcutta High Court · AIR 1964 Cal 428 : 68 CWN 826

Constitution of India, 1950 — Article 31, 31(2), 31(6)Government of India Act, 1935 — Section 299, 299(2)West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(1)

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High Courts26 Mar 1964Dismissed

Sm. Sumitra Debi Jalan Vs Satya Narayan Prahladka and Others

Calcutta High Court · AIR 1965 Cal 355

Companies Act, 1913 — Section 28, 34Companies Act, 1956 — Section 108, 111, 81, 82Contract Act, 1872 — Section 182, 215, 216, 28

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High Courts26 Mar 1964Dismissed

Dalhousie Properties Ltd. Vs The Eastern Japan Trading Co.

Calcutta High Court · 69 CWN 234

West Bengal Premises Tenancy Act, 1956 — Section 13, 17, 21, 22

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High Courts26 Mar 1964

In Re: Clive Mills Co., Ltd.

Calcutta High Court · 68 CWN 884

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 6 Rule 15Companies Act, 1956 — Section 186, 235, 236, 237, 237(a)(ii)

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High Courts23 Mar 1964

Smt. Pratima Routh Vs Hriday Ranjan Routh

Calcutta High Court · AIR 1964 Cal 474 : 68 CWN 1156

Divorce Act, 1869 — Section 18, 19

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High Courts20 Mar 1964Allowed

Suraya Properties Private Ltd. Vs Bimalendu Nath Sarkar

Calcutta High Court · AIR 1965 Cal 408

Transfer of Property Act, 1882 — Section 106, 108, 112West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6)

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High Courts20 Mar 1964

Kashi Nath Pathak and Another Vs Kitu Rajwar and Others

Calcutta High Court · AIR 1964 Cal 436 : (1964) CriLJ 405 : 68 CWN 710

Criminal Procedure Code, 1898 (CrPC) — Section 195(1)Penal Code, 1860 (IPC) — Section 114, 143, 144, 188

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High Courts20 Mar 1964Dismissed

B.K. Dhar (Private) Ltd. Vs Union of India (UOI)

Calcutta High Court · AIR 1965 Cal 424 : (1965) 1 CALLT 401 : 68 CWN 927

Arbitration Act, 1940 — Section 14, 16(1), 30

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High Courts20 Mar 1964

Saral Kumar Chatterjee Vs Madhusudan Auddy and Another

Calcutta High Court · AIR 1964 Cal 556 : AIR 1964 Cal 553

Specific Relief Act, 1877 — Section 22

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High Courts20 Mar 1964Dismissed

B.K. Dhar (Private) Ltd. Vs Union of India

Calcutta High Court · AIR 1965 Cal 424 : (1965) 1 CALLT 401 : 68 CWN 927

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High Courts19 Mar 1964

Kala Miah and Others Vs S.C. Roy and Others

Calcutta High Court · AIR 1964 Cal 409 : 68 CWN 669

Constitution of India, 1950 — Article 301

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High Courts19 Mar 1964

Rampiyari Khemka Vs Commissioner of Income Tax, West Bengal and Others

Calcutta High Court · AIR 1964 Cal 367 : 68 CWN 1144 : (1966) 61 ITR 600

Income Tax Act, 1922 — Section 33, 33B, 63

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High Courts19 Mar 1964Dismissed

Bepin Behari Das Vs The Zonal Manager, Eastern Zone, Life Insurance Corporation of India and others

Calcutta High Court · 68 CWN 1075

Constitution of India, 1950 — Article 14Life Insurance Corporation Act, 1956 — Section 11(1), 11(2), 23(1), 6(1)

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High Courts18 Mar 1964

Muralidhar Garodia and Others Vs The State

Calcutta High Court · (1965) CriLJ 825 : 68 CWN 717

Criminal Procedure Code, 1898 (CrPC) — Section 517

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High Courts18 Mar 1964

Subodh Kumar Talukdar Vs Tincowrie Sen

Calcutta High Court · AIR 1965 Cal 67 : 68 CWN 989

Calcutta High Court (Appellate Side) Rules — Rule 10(2), 2(18), 3Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Limitation Act, 1963 — Section 5

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High Courts16 Mar 1964Dismissed

Lalit Mohan Dey Vs Smt. Satadalbasini Dasi

Calcutta High Court · AIR 1965 Cal 55

Calcutta Thika Tenancy Act, 1949 — Section 2(5)Transfer of Property Act, 1882 — Section 116

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High Courts16 Mar 1964Allowed

Mohini Mohan Chakravartty Vs Mohanlal Thalia and Others

Calcutta High Court · AIR 1964 Cal 470

Contract Act, 1872 — Section 172Presidency Towns Insolvency Act, 1909 — Section 46Transfer of Property Act, 1882 — Section 130, 6

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High Courts16 Mar 1964Dismissed

Satadal Basini Dasi Vs Lalit Mohan Dey

Calcutta High Court · 68 CWN 1036

Transfer of Property Act, 1882 — Section 116, 5, 53A

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High Courts11 Mar 1964

Subodh Kumar Dhar Ray and Others Vs State on first Information report of Rajendra Lal Das

Calcutta High Court · (1966) CriLJ 323

Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302, 34

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High Courts10 Mar 1964Dismissed

Bibhuti Bhushan Bank and Another Vs Sadhan Chandra Sheet and Others

Calcutta High Court · AIR 1965 Cal 199 : 68 CWN 1043

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(2), Order 26 Rule 9, 100, 100(1)Evidence Act, 1872 — Section 101

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