High Courts17 Apr 1962Dismissed
State of West Bengal Vs Indian Iron and Steel Co. Ltd.
Calcutta High Court · 67 CWN 138
Cess Act, 1880 — Section 102, 35, 4, 5, 6Civil Procedure Code, 1908 (CPC) — Section 9
COURT ARCHIVE
Calcutta High Court judgments, 1962
288 judgments · page 10 of 15
High Courts16 Apr 1962
Manton and Co. Ltd. Vs State of West Bengal and Others
Calcutta High Court · (1962) 2 LLJ 444
High Courts12 Apr 1962Dismissed
Makhanlal Roy and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1963 Cal 6
Bengal Police Regulations, 1943 — Rule 888, 888(e)Constitution of India, 1950 — Article 226Police Act, 1861 — Section 7
High Courts10 Apr 1962
PROMODE CH. ROY CHOWDHURY Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · 67 CWN 197 : (1962) 46 ITR 1064
Income Tax Act, 1922 — Section 66(1)
High Courts06 Apr 1962
Bijay Lal Pandey Vs Bhubaneswar Pandey and Others Bhubaneswar Pandey and Others Vs Bijay Lal Pandey
Calcutta High Court · AIR 1963 Cal 18
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 100, 101
High Courts04 Apr 1962
Messrs. Nan and Company Private Ltd. Vs Dalhousie Properties Ltd. and Another
Calcutta High Court · 67 CWN 102
Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 10, 11, 12, 13(1)(a), 13(4)
High Courts03 Apr 1962Dismissed
S.N. Barick Vs State of West Bengal and Another
Calcutta High Court · AIR 1963 Cal 79 : 66 CWN 861
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 182
High Courts03 Apr 1962
LIQUIDATORS, BEGG DUNLOP AND CO. LTD. Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1963) 50 ITR 401
Income Tax Act, 1961 — Section 10(2)(xv), 35, 66(1)
High Courts30 Mar 1962Dismissed
Mrs. Mani Luxmi Patel and Another Vs Hindusthan Co-operative Insurance Society Limited and Another
Calcutta High Court · 66 CWN 774
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Life Insurance (Emergency Provisions) Act, 1956 — Section 3(1)
High Courts30 Mar 1962Dismissed
Mrs. Maniluxmi Patel and Another Vs Hindusthan Co-operative Insurance Society, Ltd. and Another
Calcutta High Court · AIR 1962 Cal 625 : 66 CWN 774
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 80Contract Act, 1872 — Section 229Life Insurance (Emergency Provisions) Act, 1956 — Section 3, 4
High Courts29 Mar 1962Dismissed
Jagannath Agarwala Vs B.N. Dutta and Others
Calcutta High Court · AIR 1963 Cal 26
Constitution of India, 1950 — Article 226Imports and Exports (Control) Act, 1947 — Section 3(2), 3(4)Sea Customs Act, 1878 — Section 167(8), 19
High Courts27 Mar 1962Partly Allowed
Steuart and Co. Ltd. Vs C. Mackertich C. Mackertich Vs Steuart and Co. Ltd.
Calcutta High Court · AIR 1963 Cal 198
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Companies Act, 1913 — Section 263Evidence Act, 1872 — Section 115
High Courts27 Mar 1962
Basan Bhowmick Vs State and Another
Calcutta High Court · AIR 1963 Cal 3 : (1963) CriLJ 46
Penal Code, 1860 (IPC) — Section 147, 339, 425, 96
High Courts26 Mar 1962
Kawsar Alam Mutwali Penda and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1962 Cal 468 : (1962) 1 CALLT 100 : 66 CWN 651
West Bengal Estates Acquisition Act, 1953 — Section 2, 6(1)
High Courts26 Mar 1962
Khan Bahadur W. Rahaman Tea and Lands Co. Private Ltd. Vs Gift Tax Officer, "A" Ward, Jalpaiguri and Others
Calcutta High Court · AIR 1963 Cal 127 : 66 CWN 549
Constitution of India, 1950 — Article 19(1)Gift Tax Act, 1958 — Section 13, 19, 2, 20, 21
High Courts26 Mar 1962Dismissed
V.R. Verma Vs Mohan Kumar Mukherjee and Another
Calcutta High Court · AIR 1962 Cal 563 : 66 CWN 796
Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 106, 52
High Courts26 Mar 1962
W. RAHMAN TEA AND LANDS COMPANY PRIVATE LIMITED Vs GIFT-TAX OFFICER AND OTHERS.
Calcutta High Court · (1962) 45 ITR 528
Gift Tax Act, 1958 — Section 29, 4(a)
High Courts23 Mar 1962
KARNIDAN RAWATMULL Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1963) 48 ITR 922
Income Tax Act, 1922 — Section 26A
High Courts23 Mar 1962
G. F. CARTER Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1963) 49 ITR 773
Income Tax Act, 1961 — Section 7(1)
High Courts23 Mar 1962Allowed
Tinkari Kundu Vs Baruni Bala Dassi
Calcutta High Court · 66 CWN 525
Chandernagore Merger Act, 1954 — Section 17, 3, 3(1)West Bengal Non-Agricultural Tenancy Act, 1949 — Section 7, 7(1), 7(2), 90