COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,879 of 3,204

High Courts22 Nov 1962

Sunil Kumar Datta and Others Vs The State of West Bengal

Calcutta High Court · AIR 1963 Cal 431 : (1963) CriLJ 129

Bengal Excise Act, 1909 — Section 74, 74(1)Criminal Procedure Code, 1898 (CrPC) — Section 162, 165, 172, 173(4)Evidence Act, 1872 — Section 145

High Courts21 Nov 1962

Allan Mac Gregor Smith Forgie and Others Vs First Industrial Tribunal, W.B. and Others

Calcutta High Court · AIR 1963 Cal 350 : 67 CWN 340 : (1963) 6 FLR 116 : (1963) 1 LLJ 556

Industrial Disputes Act, 1947 — Section 2

High Courts21 Nov 1962Dismissed

Ramanlal Madanlal Vs Sm. Binapani Debi

Calcutta High Court · AIR 1963 Cal 479

Workmens Compensation Act, 1923 — Section 2(1), 22(2)Workmens Compensation Rules, 1924 — Rule 19, 41

High Courts21 Nov 1962

Cement Marketing Co. of India (P.) Ltd. Vs Commercial Tax Officer and Others

Calcutta High Court · 67 CWN 323

Constitution of India, 1950 — Article 226, 246, 286, 286(1), 286(1)(a)

High Courts19 Nov 1962

Calcutta Dock Labour Board Vs Bonomali Mahanti

Calcutta High Court · (1968) 1 LLJ 234

Civil Procedure Code, 1908 (CPC) — Section 2, 80Constitution of India, 1950 — Article 14, 16, 19

High Courts19 Nov 1962

Messrs. Bengal Wire Nails Co. (P) Ltd. Vs Jagmohandas Mundra and Others

Calcutta High Court · 67 CWN 275

West Bengal Premises Tenancy Act, 1956 — Section 16(2), 16(3), 16(8), 9

High Courts27 Sept 1962Dismissed

G. Basu Vs Sankari Prosad Ghosal and Others

Calcutta High Court · 67 CWN 558

Companies Act, 1956 — Section 2(18), 2(18), 224, 224, 224(1)Constitution of India, 1950 — Article 10(1)(a), 102, 102(l)(a), 143(a), 152(a)Evidence Act, 1872 — Section 114(g)

High Courts27 Sept 1962

M. Verghese Vs Union of India (UOI) and Others

Calcutta High Court · AIR 1963 Cal 421 : (1963) 6 FLR 378 : (1963) 2 LLJ 569

Companies Act, 1956 — Section 613, 620Constitution of India, 1950 — Article 226, 311

High Courts27 Sept 1962Dismissed

Thacker''s Press and Directories Ltd. Vs Metropolitan Bank Ltd. and Another

Calcutta High Court · 67 CWN 350

Civil Procedure Code, 1908 (CPC) — Section 151, 51, 51(b), 51(d), 51(e)

High Courts27 Sept 1962

A.J. Jalaluddin and Others Vs Assistant Commissioner, Commercial Taxes and Others

Calcutta High Court · 68 CWN 19

Bengal Finance (Sales Tax) Act, 1941 — Section 20(1)Bengal Finance (Sales Tax) Rules, 1941 — Rule 3(28)

High Courts26 Sept 1962

Lakshmi Kanta Bhuiya Vs Beharilal Poddar and Others

Calcutta High Court · 67 CWN 553

West Bengal Premises Tenancy Act, 1956 — Section 16(2), 17, 22

High Courts26 Sept 1962

SETHANI CHHOTI DEBI Vs UNION OF INDIA AND OTHERS

Calcutta High Court · 67 CWN 759 : (1964) 51 ITR 473

Bengal Public Demands Recovery Act, 1913 — Section 7Income Tax Act, 1922 — Section 46(2)

High Courts22 Sept 1962

DIGAM Mahato and Others Vs Biraj Mahato and Another

Calcutta High Court · 67 CWN 887

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, 115Constitution of India, 1950 — Article 227Government of India Act, 1915 — Section 107

High Courts21 Sept 1962

Abdul Barik Vs Union of India (UOI) and Others

Calcutta High Court · AIR 1964 Cal 324

Citizenship Act, 1955 — Section 18Citizenship Rules, 2009 — Rule 9Constitution of India, 1950 — Article 226, 5, 6

High Courts21 Sept 1962

Bipin Behari Baidya Vs Surya Kanta Jana and Others

Calcutta High Court · 67 CWN 1072

Bengal Tenancy Act, 1885 — Section 174(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90

High Courts18 Sept 1962

Dhiraj Lal Mehta Vs Commissioner of Commercial Taxes and Others

Calcutta High Court · AIR 1963 Cal 442

Bengal Finance (Sales Tax) Act, 1941 — Section 5(2)Central Sales Tax Act, 1956 — Section 3, 4Constitution of India, 1950 — Article 226, 269, 286

High Courts14 Sept 1962

Gadadhar Jana and Another Vs The State of West Bengal and Others

Calcutta High Court · 67 CWN 719

West Bengal Estates Acquisition Act, 1953 — Section 5A, 5A(2), 5A(6)

High Courts14 Sept 1962

Mata Prosad Shaw Vs Khedru Shaw and Others

Calcutta High Court · 67 CWN 256

Civil Procedure Code, 1908 (CPC) — Section 144, 2, 47

High Courts13 Sept 1962

SRI SRI SRIDHAR JIEW Vs Income Tax OFFICER.Matter

Calcutta High Court · (1963) 50 ITR 480

Income Tax Act, 1922 — Section 34, 41

High Courts13 Sept 1962

Fort William Co. Ltd. Vs Messrs. Chainrup and Co.

Calcutta High Court · 67 CWN 603

Arbitration Act, 1940 — Section 34, 35, 41Civil Procedure Code, 1908 (CPC) — Section 151