High Courts29 Apr 1963
Sm. Aloka Ghosh Vs The Corporation of Calcutta
Calcutta High Court · AIR 1964 Cal 43 : (1964) CriLJ 32
Calcutta Municipal Act, 1951 — Section 561(2), 561(4), 582Calcutta Municipal Rules, 1951 — Rule 5(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,874 of 3,204
High Courts29 Apr 1963
Jagadish Chandra Basack Vs Gopal Chandra and Others
Calcutta High Court · (1963) CriLJ 712
Criminal Procedure Code, 1898 (CrPC) — Section 203
High Courts24 Apr 1963Allowed
District Controller of Stores Eastern Railway, Lillooah, Howrah and Another Vs Ram Govinda
Calcutta High Court · AIR 1964 Cal 68 : (1964) 1 CALLT 309 : (1964) 1 CALLT 180 : 68 CWN 720 : (1969) 1 ILR (Cal) 459
Constitution of India, 1950 — Article 311(2)
High Courts24 Apr 1963
ASIAN TOOL AND PLASTIC CO. Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1965) 55 ITR 392
Finance Act, 1956 — Section 7Income Tax Act, 1922 — Section 10(2)(xv), 66(1)
High Courts23 Apr 1963
Bijoy Krishna Dey. and Others Vs Sub-Divisional Land Reforms Officer
Calcutta High Court · 67 CWN 802
Constitution of India, 1950 — Article 226, 31AWest Bengal Estates Acquisition Act, 1953 — Section 10(2), 3, 4, 49, 5(c)
High Courts11 Apr 1963
Manindra Kumar Roy Choudhury Vs Joygunnessa and Others
Calcutta High Court · 67 CWN 907
Civil Procedure Code, 1908 (CPC) — Section 10, 5, 9
High Courts11 Apr 1963
India Electric Works Ltd. Vs James Mantosh and Another
Calcutta High Court · AIR 1964 Cal 39
Limitation Act, 1908 — Section 14
High Courts11 Apr 1963
Tulsidas Paul Vs Second Labour Court of West Bengal and Others
Calcutta High Court · AIR 1963 Cal 624 : 67 CWN 923 : (1963) 7 FLR 1 : (1964) 1 LLJ 516
Industrial Disputes Act, 1947 — Section 18, 36Trade Unions Act, 1926 — Section 19, 90
High Courts11 Apr 1963Dismissed
Thacker''s Press and Directories Ltd. Vs Metropolitan Bank Ltd.
Calcutta High Court · AIR 1963 Cal 515
Civil Procedure Code, 1908 (CPC) — Section 2(2), 47, 51Constitution of India, 1950 — Article 133, 133(1), 138(1)
High Courts11 Apr 1963Allowed
Saroj Kumar Bose Vs Jatindra Nath Mondal and Others
Calcutta High Court · 67 CWN 764
Bengal General Clauses Act, 1899 — Section 3(21)Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3(25)
High Courts10 Apr 1963
Bhabesh Kumar Paul Vs The State
Calcutta High Court · AIR 1965 Cal 347 : (1965) CriLJ 77
Bengal Police Regulations, 1943 — Rule 881Police Act, 1861 — Section 29, 7
High Courts09 Apr 1963Dismissed
Gokulananda Roy Vs President, District School Board, Burdwan and Others
Calcutta High Court · AIR 1964 Cal 568
Bengal (Rural) Primary Education Act, 1930 — Section 23(1), 66(1)Bengal (Rural) Primary Education Rules, 1930 — Rule 7Constitution of India, 1950 — Article 245
High Courts05 Apr 1963Dismissed
Union of India (UOI) Vs Salween Timber and Construction Co. (India) and Another
Calcutta High Court · AIR 1964 Cal 240
Arbitration Act, 1940 — Section 13, 16(1), 2
High Courts05 Apr 1963Partly Allowed
Associated Electrical Industries (India) (P) Ltd. Vs Commercial Tax Officer and Others
Calcutta High Court · AIR 1965 Cal 236 : 68 CWN 776
Bengal Finance (Sales Tax) Act, 1941 — Section 2Constitution of India, 1950 — Article 19(1), 226, 286, 286(1)
High Courts02 Apr 1963
Pankaj Kumar Pakhira Vs Nanibala Pakhira
Calcutta High Court · AIR 1963 Cal 524 : 68 CWN 197
Constitution of India, 1950 — Article 133, 133(1)
High Courts01 Apr 1963
Superintendent and Remembrancer of Legal Affairs to the State of West Bengal Vs Ram Ajodhya Singh and Another
Calcutta High Court · AIR 1965 Cal 348 : (1965) CriLJ 79
Constitution of India, 1950 — Article 134(1), 141Criminal Procedure Code, 1898 (CrPC) — Section 154, 162, 297, 423(2)Evidence Act, 1872 — Section 114
High Courts01 Apr 1963
Byomkesh De Vs Controller of Telegraph Stores and Others
Calcutta High Court · 67 CWN 966
Evidence Act, 1872 — Section 123, 162
High Courts01 Apr 1963
Gopal Chandra Panda and Others Vs Commercial Tax Officer and Another
Calcutta High Court · 67 CWN 1102
Bengal Finance (Sales Tax) (Delhi Validation of Appointments and Proceedings) Act, 1971 — Section 3Constitution of India, 1950 — Article 226
High Courts01 Apr 1963Dismissed
Merchant and Traders (Private) Ltd. Vs State of West Bengal and Another
Calcutta High Court · (1963) 14 STC 798
Constitution of India, 1950 — Article 226
High Courts29 Mar 1963
Nitai Chandra Das Vs Sisir Kumar Das and Others
Calcutta High Court · 67 CWN 633
Bengal Tenancy Act, 1885 — Section 26FWest Bengal Estates Acquisition Act, 1953 — Section 52