COURT ARCHIVE

Calcutta High Court judgments, 1962

288 judgments · page 14 of 15

High Courts24 Jan 1962

Ananta Kumar Karan Vs The State

Calcutta High Court · AIR 1962 Cal 428

Criminal Procedure (Amendment) Act, 1955 — Section 116Criminal Procedure Code, 1898 (CrPC) — Section 207A, 208, 209, 210, 211Penal Code, 1860 (IPC) — Section 302

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High Courts24 Jan 1962Dismissed

Upendra Nath Das and Another Vs Chintamoni Devi and Others

Calcutta High Court · AIR 1963 Cal 22

Hindu Succession Act, 1956 — Section 23, 3, 3(1), 3(3), 4

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High Courts22 Jan 1962

Reform Flour Mills (Private) Ltd. Vs First Labour Court and Others

Calcutta High Court · (1962) 2 LLJ 431

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10

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High Courts19 Jan 1962

Nityananda Ghose Vs Khanna (B.C.) and Others

Calcutta High Court · (1962) 2 LLJ 441

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High Courts18 Jan 1962

Sm. Bulu Rani Seal Vs Member, Board of Revenue and Others

Calcutta High Court · AIR 1962 Cal 499

Revenue Recovery Act, 1890 — Section 3, 3(3), 7

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High Courts16 Jan 1962

BENGAL AND ASSAM INVESTORS LTD. Vs COMMISSIONER OF Income Tax, WEST BENGAL.

Calcutta High Court · (1962) 46 ITR 655

Income Tax Act, 1922 — Section 10, 12Income Tax Act, 1961 — Section 66(1)

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High Courts16 Jan 1962Allowed

Lal Behari Sasmal Vs Kanak Kanti Roy

Calcutta High Court · AIR 1962 Cal 502

Transfer of Property Act, 1882 — Section 107, 53A

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High Courts16 Jan 1962

Workmen of Standard Pharmaceutical Works, Limited Vs Standard Pharmaceutical Works, Limited, and Others

Calcutta High Court · (1962) 1 LLJ 616

Factories Act, 1948 — Section 2, 59Industrial Disputes Act, 1947 — Section 10

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High Courts16 Jan 1962

Burlap Dealers Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1963) 48 ITR 153

Income Tax Act, 1922 — Section 10(2), 10(2)(iii), 10(2)(xv)

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High Courts16 Jan 1962

COMMISSIONER OF Income Tax, CENTRAL, CALCUTTA Vs MOON MILLS LIMITED, CALCUTTA.

Calcutta High Court · (1962) 46 ITR 771

Income Tax Act, 1961 — Section 10(2)(vii), 66(1)

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High Courts12 Jan 1962

West Bengal Press Workers'' and Employees'' Union Vs Art Union Printing Works Private Ltd.

Calcutta High Court · AIR 1962 Cal 607 : (1962) 4 FLR 338 : (1962) 2 LLJ 70

Industrial Disputes Act, 1947 — Section 19(6)

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High Courts12 Jan 1962

The State Vs Keshab Chandra Naskar

Calcutta High Court · AIR 1962 Cal 338

Arms Act, 1959 — Section 29Constitution of India, 1950 — Article 13, 14, 245, 246, 254Criminal Procedure Code, 1898 (CrPC) — Section 432

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High Courts11 Jan 1962

SHIVRAM PODDAR Vs Income Tax OFFICER, CENTRAL CIRCLE II, CALCUTTA, AND ANOTHER.

Calcutta High Court · (1962) 46 ITR 1076

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 44Income Tax Act, 1940 — Section 34

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High Courts11 Jan 1962Allowed

Commissioner of Police Vs Lakshmi Chand Gupta

Calcutta High Court · AIR 1962 Cal 556 : 66 CWN 487

Calcutta Police Act, 1866 — Section 39Constitution of India, 1950 — Article 14, 19, 226

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High Courts10 Jan 1962Dismissed

Thackers Press and Directories Ltd. and Another Vs Gopinath Auddy

Calcutta High Court · AIR 1962 Cal 591 : 66 CWN 449

Transfer of Property Act, 1882 — Section 114

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High Courts10 Jan 1962Dismissed

Gour Mohan Sen Vs Ganesh Chandra Sen and Others

Calcutta High Court · 66 CWN 810

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts10 Jan 1962Dismissed

Gopi Nath Auddy Vs Thackers Press and Directories Ltd. and Another

Calcutta High Court · 66 CWN 449

Transfer of Property Act, 1882 — Section 114

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High Courts10 Jan 1962

COMMISSIONER OF Income Tax, WEST BENGAL Vs SHEWBUX JAHURILAL.

Calcutta High Court · (1962) 46 ITR 688

Income Tax Act, 1961 — Section 13, 66(1)

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High Courts10 Jan 1962

Ram Sankar Tripathy Vs State of West Bengal and Others

Calcutta High Court · (1962) 1 LLJ 613

Industrial Disputes Act, 1947 — Section 33A, 33C

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High Courts10 Jan 1962Allowed

Prokash Chandra Kishenlal Vs Kays Constructions Co. and Another

Calcutta High Court · AIR 1962 Cal 654 : (1962) 1 CALLT 23 : 66 CWN 483

Stamp Act, 1899 — Article 1, 40(1)Transfer of Property Act, 1882 — Section 130

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