High Courts20 Mar 1962
DAWJEE DADABHOY AND CO. Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1963) 49 ITR 698
Income Tax Act, 1922 — Section 26A, 66(1)
COURT ARCHIVE
Calcutta High Court judgments, 1962
288 judgments · page 11 of 15
High Courts20 Mar 1962
Commissioner of Income Tax Vs Bengal Home Industries Association
Calcutta High Court · (1963) 48 ITR 181
Income Tax Act, 1922 — Section 4(3), 4(3)(i)
High Courts20 Mar 1962
LALTA PROSAD GOENKA Vs BIRATNAGAR JUTE MILLS LTD.
Calcutta High Court · (1963) 48 ITR 653
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52Income Tax Act, 1961 — Section 18(3b)
High Courts20 Mar 1962
COMMISSIONER OF Income Tax, CALCUTTA Vs ANDERSON WRIGHT LTD.
Calcutta High Court · (1962) 46 ITR 715
Income Tax Act, 1961 — Section 10(2)(xv)
High Courts19 Mar 1962
Ajit Kumar Prosad Vs State of West Bengal and Others
Calcutta High Court · 66 CWN 463
West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(1)
High Courts16 Mar 1962
Indroloke Studio (Private) Ltd. Vs Sm. Santi Devi and Others
Calcutta High Court · AIR 1962 Cal 583
Constitution of India, 1950 — Article 133, 133(1)
High Courts16 Mar 1962
Parbati Prosanna Ghosh Vs The Rent Controller of Calcutta and Another
Calcutta High Court · 66 CWN 530
West Bengal Premises Tenancy Act, 1956 — Section 16, 16(3), 34, 34(1)
High Courts15 Mar 1962
National Rolling and Steel Ropes, Ltd. Vs Sixth Industrial Tribunal and Others
Calcutta High Court · (1962) 2 LLJ 455
High Courts15 Mar 1962
Ranjit Kumar Ghose Vs Secretary, Indian Psycho-Analytical Society and Others
Calcutta High Court · AIR 1963 Cal 261 : (1963) 1 CALLT 62 : (1963) CriLJ 579 : 67 CWN 297
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 491Lunacy Act, 1912 — Section 14, 15, 17, 3(1), 33
High Courts15 Mar 1962
Dhirendra Nath Roy Vs Satya Saran Mitra and Others
Calcutta High Court · 66 CWN 694
Constitution of India, 1950 — Article 227Legal Practitioners Act, 1879 — Section 36
High Courts12 Mar 1962
Mannulal Shaw and Others Vs State of West Bengal and Others
Calcutta High Court · 66 CWN 757
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 108(j)
High Courts09 Mar 1962Dismissed
Narendra N. Das Vs State of West Bengal
Calcutta High Court · AIR 1962 Cal 481 : (1962) 5 FLR 382 : (1963) 2 LLJ 161
Constitution of India, 1950 — Article 166(2), 311, 311(2)
High Courts09 Mar 1962
Panchanan Basak and Others Vs Ishanitosh Ghatak and Others
Calcutta High Court · 66 CWN 872
Transfer of Property Act, 1882 — Section 116West Bengal Premises Tenancy Act, 1956 — Section 3
High Courts07 Mar 1962
Rai Bahadur Seth Teomal Vs Commissioner of Income Tax
Calcutta High Court · (1963) 48 ITR 170
Income Tax Act, 1922 — Section 22(2), 23(2), 27, 35Income Tax Act, 1961 — Section 23(4), 35
High Courts07 Mar 1962
COMMISSIONER OF Income Tax, CALCUTTA Vs JITENDRA NATH MALLICK.
Calcutta High Court · (1963) 50 ITR 313
Income Tax Act, 1961 — Section 16(1)(c)
High Courts06 Mar 1962
Sudhir Kumar Bose Vs State of West Bengal and Others
Calcutta High Court · AIR 1962 Cal 587
Civil Services (Classification, Control and Appeal) Rules — Rule 22Constitution of India, 1950 — Article 16, 226, 309West Bengal Civil Services Rules — Rule 24
High Courts05 Mar 1962
Nur Bux Vs The State and Others
Calcutta High Court · 66 CWN 536
Constitution of India, 1950 — Article 226
High Courts02 Mar 1962
KEDIA JATIYA SAHAYAK SABHA AND FUND Vs COMMISSIONER OF Income Tax.
Calcutta High Court · 67 CWN 410 : (1963) 49 ITR 74
Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 4(3)(i)
High Courts01 Mar 1962Dismissed
Union of India (UOI) Vs Official Liquidator and Another
Calcutta High Court · AIR 1963 Cal 214
Civil Procedure Code, 1908 (CPC) — Section 90Companies (Court) Rules, 1959 — Rule 301, 302, 303, 304Companies Act, 1956 — Section 483, 643(1), 643(2)
High Courts28 Feb 1962Allowed
Indian Iron and Steel Co. Ltd. Vs Hanumandas Chiranjilal Ramrich Pal
Calcutta High Court · 67 CWN 644
West Bengal Non-Agricultural Tenancy Act, 1949 — Section 6, 7, 7(2), 7(4)