High Courts10 Mar 1964Allowed
Nanda Rani Dassi Vs Badi Bala Debi
Calcutta High Court · AIR 1964 Cal 438 : 68 CWN 585
Limitation Act, 1908 — Section 12
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,865 of 3,204
High Courts10 Mar 1964
Bokaro and Ramgur Ltd. Vs The State of Bihar
Calcutta High Court · AIR 1965 Cal 308 : 68 CWN 1117
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 148, 149, 151
High Courts09 Mar 1964Allowed
Chunilal Dutta and Another Vs Sm. Purna Laxmi Pal
Calcutta High Court · 69 CWN 759
Calcutta Survey Act, 1887 — Section 1, 10, 11, 20, 21
High Courts06 Mar 1964Allowed
State of West Bengal Vs Messrs. B. Chakraborty and Co. (P) Ltd.
Calcutta High Court · 68 CWN 536
Civil Procedure Code, 1908 (CPC) — Section 149Court Fees Act, 1870 — Section 4, 6(2)
High Courts06 Mar 1964
BAGSU DEVI BAFNA Vs COMMISSIONER OF Income Tax AND OTHERS.
Calcutta High Court · (1966) 62 ITR 506
Income Tax Act, 1922 — Section 33B
High Courts05 Mar 1964Dismissed
Mooljee Sicka and Co. Vs Second Addl. Income Tax Officer, Dist. V(I) and Another
Calcutta High Court · AIR 1964 Cal 486
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 2(1), 34(1)
High Courts04 Mar 1964Dismissed
Managing Director, Assansol Electric Co. Ltd. Vs Assansol Municipality and Others
Calcutta High Court · AIR 1964 Cal 539
Bengal Municipal Act, 1932 — Section 311Calcutta High Court Rules, 1914 — Rule 15, 19Constitution of India, 1950 — Article 226
High Courts04 Mar 1964Allowed
Sk. Didar Khan and others Vs The State
Calcutta High Court · AIR 1965 Cal 368 : (1965) CriLJ 89
Penal Code, 1860 (IPC) — Section 225B, 323, 379
High Courts04 Mar 1964Allowed
Sk. Didar Khan and Others Vs The State
Calcutta High Court · AIR 1965 Cal 368 : (1965) CriLJ 89
Criminal Procedure Code, 1898 (CrPC) — Section 235Penal Code, 1860 (IPC) — Section 225B, 323
High Courts02 Mar 1964Dismissed
Hiralal Ram Kumar Vs Sainthia Anchal Panchayat and Others
Calcutta High Court · 68 CWN 1132
Constitution of India, 1950 — Article 246, 276, 276(1)
High Courts02 Mar 1964Dismissed
M/s. Hiralal Ramkumar, a firm Vs Sainthia Anchal Panchayat and others
Calcutta High Court · AIR 1964 Cal 590
Constitution of India, 1950 — Article 14, 246, 276, 276(1)
High Courts02 Mar 1964
Krishna Kali Mallik Vs Babulal Shaw and Others
Calcutta High Court · AIR 1965 Cal 148 : 68 CWN 757
Calcutta Municipal Act, 1951 — Section 414, 542Calcutta Municipal Rules, 1951 — Rule 23, 29, 30, 32, 91Constitution of India, 1950 — Article 226
High Courts28 Feb 1964
D.S. Jain Vs Meghmala Roy
Calcutta High Court · 68 CWN 1136 : (1966) 1 ILR (Cal) 482
West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(3), 2, 8(3)
High Courts28 Feb 1964Allowed
Partabmull Rameshwar Vs Fulchand Kanahiyalal and Co.
Calcutta High Court · AIR 1964 Cal 452 : 68 CWN 586
Arbitration Act, 1940 — Section 33, 34Civil Procedure Code, 1908 (CPC) — Section 11Partnership Act, 1932 — Section 67, 69(3)
High Courts27 Feb 1964Dismissed
Sree Narayan Ghosh Vs Collector of Customs
Calcutta High Court · (1967) 2 ILR (Cal) 39
Customs House Agents Licencing Rules, 1960 — Rule 10, 10C, 24, 24(1), 24(2)Sea Customs Act, 1878 — Section 167(39), 202(2), 42
High Courts27 Feb 1964Dismissed
Chiranjilal Seksaria Vs Nand Kishore Saref
Calcutta High Court · (1966) 1 ILR (Cal) 474
Bengal Tenancy Act, 1885 — Section 3(13), 3(17)Calcutta Thika Tenancy Act, 1949 — Section 2(5), 2(6)West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 2(8)
High Courts26 Feb 1964Allowed
Sukumar Chatterjee Vs Kiran Chandra Mitter
Calcutta High Court · AIR 1964 Cal 439
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 115
High Courts26 Feb 1964Dismissed
Sukhdevi Kumar Bibi Vs Nawal Kishore Bhargava
Calcutta High Court · (1966) 1 ILR (Cal) 453
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts17 Feb 1964
SUNIL KRISHNA PAUL AND OTHER Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1967) 1 ILR (Cal) 227 : (1966) 59 ITR 457
Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 26APartnership Act, 1932 — Section 4
High Courts17 Feb 1964Dismissed
Tangail Textiles Ltd. Vs The Union of India (UOI) and Others
Calcutta High Court · AIR 1965 Cal 220
Bengal Public Demands Recovery Act, 1913 — Section 34Constitution of India, 1950 — Article 14Rehabilitation Finance Administration Act, 1948 — Section 15