High Courts28 Aug 1963Allowed
Indian Steel and Wire Products Ltd. Vs State of West Bengal and Others
Calcutta High Court · 68 CWN 401
Constitution of India, 1950 — Article 226Sales of Goods Act, 1930 — Section 4
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,870 of 3,204
High Courts23 Aug 1963Dismissed
The State of West Bengal and Others Vs Sallendra Nath Bose
Calcutta High Court · AIR 1964 Cal 184 : 68 CWN 203
Constitution of India, 1950 — Article 226, 311, 361(1)
High Courts23 Aug 1963Dismissed
The State of West Bengal and others Vs Sailendra Nath Bose
Calcutta High Court · 68 CWN 203
Constitution of India, 1950 — Article 226, 361, 361(1)
High Courts22 Aug 1963
Raghu Nandan Neotia Vs Swadeshi Cloth Dealers Ltd. and Others
Calcutta High Court · AIR 1964 Cal 247 : (1964) 1 CALLT 423 : 68 CWN 302
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Companies Act, 1956 — Section 166, 173, 186, 210, 211Specific Relief Act, 1877 — Section 42
High Courts19 Aug 1963
Mritunjoy Pramanik and Others Vs Sub-Divisional Officer, Tamluk and Others
Calcutta High Court · 68 CWN 112
Constitution of India, 1950 — Article 226West Bengal Land Reforms Act, 1955 — Section 18(2), 19B, 19B(1), 19B(1)
High Courts14 Aug 1963Dismissed
Biswabani Private Ltd. Vs Santosh Kumar Dutta and Others
Calcutta High Court · AIR 1964 Cal 235
Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 107, 53AWest Bengal Premises Tenancy Act, 1956 — Section 2(1)
High Courts14 Aug 1963
Ranjit Chandra Chowdhury Vs Mohitosh Mukherjee
Calcutta High Court · 70 CWN 37
Transfer of Property Act, 1882 — Section 113, 92West Bengal Premises Tenancy Act, 1956 — Section 14(4), 24, 9(2)
High Courts14 Aug 1963Allowed
Motor and Machinery Manufacturers Ltd. Vs State of West Bengal and Others
Calcutta High Court · AIR 1964 Cal 262
Factories Act, 1948 — Section 52, 52(1)
High Courts08 Aug 1963Dismissed
The Corporation of Calcutta Vs Royal Calcutta Golf Club
Calcutta High Court · 68 CWN 877
Bengal Municipal Act, 1932 — Section 148, 554
High Courts07 Aug 1963Dismissed
The Commissioners of Darjeeling Municipality Vs Ratanlal Brahmin and Others
Calcutta High Court · 67 CWN 940
Penal Code, 1860 (IPC) — Section 14, 17, 21, 3, 3(f)
High Courts06 Aug 1963Allowed
State of West Bengal and Others Vs Naib Transport Private Ltd. and Others
Calcutta High Court · AIR 1964 Cal 155
Constitution of India, 1950 — Article 166, 166(1), 166(2)Motor Vehicles Act, 1988 — Section 58A
High Courts06 Aug 1963Dismissed
Gobinda Shaw Vs Bibhishan Singh Poddar alias Bhabikhan Singh Poddar
Calcutta High Court · 68 CWN 115
Transfer of Property Act, 1882 — Section 108(e)
High Courts05 Aug 1963Dismissed
Kalipada Naskar and Others Vs Moni Mohan Naskar
Calcutta High Court · 67 CWN 1076
West Bengal Land Reforms Act, 1955 — Section 18, 18(1), 18(2), 19, 21
High Courts01 Aug 1963Dismissed
Union of India (UOI) and Another Vs Himatsingka Timber Ltd.
Calcutta High Court · AIR 1964 Cal 91
Arbitration Act, 1940 — Section 15, 16, 30
High Courts01 Aug 1963
SEWLAL DAGA Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · 68 CWN 715 : (1965) 55 ITR 406
Income Tax Act, 1922 — Section 66(1)
High Courts30 Jul 1963
Suren Banerjee Vs The State
Calcutta High Court · AIR 1964 Cal 220 : (1964) CriLJ 514 : 68 CWN 487
Criminal Procedure Code, 1898 (CrPC) — Section 173, 229, 251A(3), 497(3A)Defence of India Rules, 1962 — Rule 155
High Courts30 Jul 1963Dismissed
Chaturbhuj Sohanlal Vs Clive Mills Co. Ltd.
Calcutta High Court · AIR 1964 Cal 241 : (1964) 1 CALLT 412
Arbitration Act, 1940 — Section 14(2), 44Arbitration Rules, 1940 — Rule 26, 28Civil Procedure Code, 1908 (CPC) — Order 5 Rule 16, Order 5 Rule 17
High Courts29 Jul 1963
Suresh Chandra Roy Vs The Land Acquisition Collector, Chinsurah
Calcutta High Court · AIR 1964 Cal 283
Land Acquisition Act, 1894 — Section 18, 31(2)
High Courts29 Jul 1963Dismissed
Saraswati Dutta Vs Krishnaraman Nag
Calcutta High Court · (1966) 1 ILR (Cal) 444
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(6)
High Courts25 Jul 1963Dismissed
Union of India (UOI) Vs Alliance Assurance Co. Ltd. and Another
Calcutta High Court · AIR 1964 Cal 31
Transfer of Property Act, 1882 — Section 6