High Courts28 May 1963Partly Allowed
Brahma Swaroop Gupta Vs Diwan Chand Minotra
Calcutta High Court · AIR 1963 Cal 583 : 67 CWN 947
Arbitration Act, 1940 — Section 16, 16(1), 16(3), 29Contract Act, 1872 — Section 51, 52
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,873 of 3,204
High Courts24 May 1963
Mrs. Agnes Cecillia Gome (Gannon) Vs Lancelot Ashley Gome
Calcutta High Court · AIR 1964 Cal 28 : 67 CWN 740
Divorce Act, 1869 — Section 10, 14, 17, 7
High Courts24 May 1963
Tarapada Sarkar Vs Nepal Gazi and Others
Calcutta High Court · AIR 1965 Cal 354
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 148
High Courts24 May 1963Dismissed
Samunder Singh and Others Vs State
Calcutta High Court · AIR 1965 Cal 598 : (1965) CriLJ 713
Criminal Procedure Code, 1898 (CrPC) — Section 164, 236, 237, 238, 337Evidence Act, 1872 — Section 10, 114, 133Penal Code, 1860 (IPC) — Section 120B, 395, 396
High Courts24 May 1963Dismissed
Natendra N. Chowdhury and Another Vs The Institute of Engineers India and Others
Calcutta High Court · AIR 1964 Cal 73 : 67 CWN 960 : (1967) 1 ILR (Cal) 662
Constitution of India, 1950 — Article 372
High Courts24 May 1963Dismissed
Narendra N. Chowdhury and Another Vs The Institute of Engineers India and Others
Calcutta High Court · 67 CWN 960
Constitution of India, 1950 — Article 372
High Courts24 May 1963
Susanta Kumar Mitra Vs Sm. Himangshu Prova Mitra
Calcutta High Court · AIR 1964 Cal 33 : (1964) 1 CALLT 167 : 68 CWN 683
Divorce Act, 1869 — Section 10, 11
High Courts23 May 1963
Jagadish Singh and Others Vs Life Insurance Corporation of India and Others
Calcutta High Court · 67 CWN 855
Citizenship Act, 1955 — Section 9(2)Life Insurance Corporation Act, 1956 — Section 11, 11(1), 7
High Courts16 May 1963
Priyatosh Mazumdar on behalf of Jogeshwar Mazumdar Detenu Vs State of W. Bengal and Others
Calcutta High Court · AIR 1963 Cal 589 : (1963) CriLJ 499
Constitution of India, 1950 — Article 22(5)Preventive Detention Act, 1950 — Section 3, 7
High Courts14 May 1963Allowed
Chairman, Rishra Municipality Vs The State of West Bengal and Others
Calcutta High Court · AIR 1964 Cal 384 : (1964) CriLJ 281
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 23(1), 7
High Courts14 May 1963Dismissed
Malati Bala De Vs Dhanapati Dutta
Calcutta High Court · (1967) 2 ILR (Cal) 684
Succession Act, 1925 — Section 283(1)
High Courts10 May 1963
Abdul Haque and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 1964 Cal 183 : 67 CWN 1064
Transfer of Property Act, 1882 — Section 105, 106West Bengal Estates Acquisition Act, 1953 — Section 1
High Courts08 May 1963
Lala Shyam Sundar Vs Lala Baij Nath Prasad
Calcutta High Court · 68 CWN 148
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 98
High Courts07 May 1963
Haridas Mundra Vs The State
Calcutta High Court · AIR 1964 Cal 30 : (1964) CriLJ 30
Constitution of India, 1950 — Article 254(2)Criminal Procedure Code, 1898 (CrPC) — Section 269(4)West Bengal City Sessions Court Act, 1953 — Section 9
High Courts03 May 1963
JOGTA COAL CO. LTD. Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1965) 55 ITR 89
Income Tax Act, 1961 — Section 10(2)(vi), 66(1)
High Courts03 May 1963
Judhistir Kodel Vs Authority under Payment of Wages Act and Others
Calcutta High Court · (1963) 2 LLJ 473
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Payment of Wages Act, 1936 — Section 15
High Courts02 May 1963
Chandi Charan Dutta Vs Bhabataran Dey
Calcutta High Court · (1964) CriLJ 85
Penal Code, 1860 (IPC) — Section 503, 506
High Courts02 May 1963
Thandulal Dhanuka Vs The State
Calcutta High Court · AIR 1964 Cal 490 : (1964) CriLJ 536
Sea Customs Act, 1878 — Section 167(8), 168, 172, 179, 182
High Courts01 May 1963Dismissed
Sk. Md. Soleman Vs State of West Bengal and Another
Calcutta High Court · AIR 1965 Cal 312 : (1965) 1 CALLT 270 : (1965) CriLJ 679
Calcutta Police Act, 1866 — Section 35, 39Constitution of India, 1950 — Article 14, 19, 19(1), 19(2), 21Foreigners Act, 1946 — Section 3
High Courts01 May 1963Allowed
Nagendra Nath Shah Vs Ranjit Kumar Ganguli and Another
Calcutta High Court · AIR 1963 Cal 587
Provincial Insolvency Act, 1920 — Section 4