Calcutta High Court Judgments 1962

High Courts21 Dec 1962

Union of India (UOI) Vs Salween Timber and Construction Co. (India) Ltd. and Another

Calcutta High Court · AIR 1963 Cal 307

Arbitration Act, 1940 — Section 15, 30Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6Constitution of India, 1950 — Article 299(2)

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High Courts20 Dec 1962

MORGAN Vs INLAND REVENUE COMMISSIONERS.

Calcutta High Court · (1963) 49 ITR 59

Finance Act, 1894 — Section 2(1)(d), 22(2)(a)

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High Courts19 Dec 1962Dismissed

Ram Kumar Agarwalla and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 1963 Cal 534

Companies Act, 1956 — Section 2(35)Land Acquisition (Amendment) Act, 1962 — Section 7Land Acquisition Act, 1894 — Section 3, 39, 4, 40(1), 41

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High Courts19 Dec 1962

COMMISSIONER OF Income Tax, WEST BENGAL Vs KESHARI SINGH NAHAR.

Calcutta High Court · (1964) 51 ITR 699

Income Tax Act, 1961 — Section 4(3)(i), 66(2)

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High Courts17 Dec 1962Dismissed

Golden Soap Factory (P) Ltd. Vs Nakul Chandra Mondal

Calcutta High Court · AIR 1964 Cal 217 : 67 CWN 728 : (1963) 2 LLJ 580

Workmens Compensation Act, 1923 — Section 1, 12(1), 12(2), 2(1), 3

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High Courts14 Dec 1962

COMMISSIONER OF Income Tax (CENTRAL), CALCUTTA Vs PRODUCE EXCHANGE CORPORATION LTD.

Calcutta High Court · (1963) 50 ITR 308

Income Tax Act, 1961 — Section 66(1)

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High Courts14 Dec 1962Allowed

Mackinnon Mackenzie and Co. Ltd. Vs Miss Velma Williams

Calcutta High Court · AIR 1964 Cal 94 : (1965) 1 LLJ 632

Workmens Compensation Act, 1923 — Section 17, 19, 21, 21(1), 3

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High Courts14 Dec 1962

Bibhash Chandra Gon and Others Vs State of West Bengal and Another

Calcutta High Court · AIR 1963 Cal 578 : 67 CWN 510 : (1964) 15 STC 277

Bengal Finance (Sales Tax) Act, 1941 — Section 16, 17, 22Constitution of India, 1950 — Article 19(1), 19(5)

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High Courts14 Dec 1962

RAM KUMAR SITARAM Vs CERTIFICATE OFFICER, 24 PARGANAS, ALIPORE, AND ANOTHER.

Calcutta High Court · (1963) 49 ITR 797

Bengal Public Demands Recovery Act, 1913 — Section 9

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High Courts13 Dec 1962

Radha Raman Dhar Vs The State

Calcutta High Court · (1963) CriLJ 818

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High Courts13 Dec 1962

Bengal Properties (P) Ltd. Vs L.N. Bal and Others

Calcutta High Court · 67 CWN 382

Calcutta Municipal Act, 1951 — Section 172(3)(c)

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High Courts12 Dec 1962Dismissed

Mathura Nath Banerjee Vs Raghunath Prosad Gupta

Calcutta High Court · 67 CWN 583

Constitution of India, 1950 — Article 277General Clauses Act, 1897 — Section 3(31), 3(6)

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High Courts11 Dec 1962Dismissed

Mt. Hasbannessa Vs Quazi Zahiruddin Mohammad Babar

Calcutta High Court · AIR 1964 Cal 61 : 67 CWN 504 : (1963) 6 FLR 144

Workmens Compensation Act, 1923 — Section 2(1), 3

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High Courts11 Dec 1962

JUGGILAL KAMLAPAT Vs COMMISSIONER OF Income Tax, WEST BENGAL.

Calcutta High Court · 67 CWN 425 : (1964) 53 ITR 351

Income Tax Act, 1961 — Section 26A

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High Courts10 Dec 1962

In Re: Bank of China

Calcutta High Court · 67 CWN 945

Banking Companies Act, 1949 — Section 22(1), 22(4), 38(3)Companies Act, 1956 — Section 457

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High Courts07 Dec 1962

Triegi Nath and Others Vs Indian Iron and Steel Company Ltd. and Others

Calcutta High Court · 67 CWN 490 : (1963) 2 LLJ 158

Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 13Industrial Disputes Act, 1947 — Section 33C, 7

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High Courts07 Dec 1962

Union of India Vs M.N. Basu

Calcutta High Court · 67 CWN 475

Chartered Accountants Act, 1949 — Section 21, 21(4)Companies Act, 1956 — Section 234, 27(3), 295(2)(b), 295(3), 370

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High Courts06 Dec 1962

Hotchand Lilaram Mirpuri Vs The State

Calcutta High Court · (1963) CriLJ 443

Imports and Exports (Control) Act, 1947 — Section 5

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High Courts05 Dec 1962Dismissed

Lokenath Bhattacharjee Vs Union of India (UOI) and Others

Calcutta High Court · AIR 1963 Cal 481

Constitution of India, 1950 — Article 309

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High Courts05 Dec 1962

Kishorilal Dutta Vs P.K. Mukherjee

Calcutta High Court · AIR 1964 Cal 131 : (1964) 1 CALLT 339 : 67 CWN 772

Chartered Accountants Act, 1949 — Section 17(3), 21, 21(6), 22, 30(1)Chartered Accountants Regulations, 1988 — Regulation 11(7), 62A, 62B

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Calcutta High Court judgments, 1962