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
COURT ARCHIVE
Calcutta High Court judgments, 1962
288 judgments · page 2 of 15
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
High Courts04 Dec 1962
SRI ANNAPURNA COTTON MILLS LTD. Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1964) 54 ITR 592
Income Tax Act, 1961 — Section 10(2)(xv)
High Courts30 Nov 1962
COMMISSIONER OF Income Tax, CALCUTTA Vs GHASIRAM SRINIVAS.
Calcutta High Court · (1963) 50 ITR 224
Income Tax Act, 1961 — Section 66(1)
High Courts30 Nov 1962
Badri Narayan Lall Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1963 Cal 621 : 67 CWN 627 : 67 CWN 1080
Arbitration Act, 1940 — Section 34City Civil Court Act, 1953 — Section 2(5), 5(2), 5(4)
High Courts30 Nov 1962
Chief Controller of Exports, New Delhi Vs G.P. Acharya
Calcutta High Court · AIR 1964 Cal 178 : (1963) 6 FLR 273
Chartered Accountants Act, 1949 — Section 20(1), 20(2), 21, 21(3), 22
High Courts29 Nov 1962
CHRESTIAN MINING CO. LTD (IN LIQUIDATION) Vs COMMISSIONER OF Income Tax. CALCUTTA.
Calcutta High Court · (1964) 53 ITR 565
Income Tax Act, 1961 — Section 66(1)
High Courts27 Nov 1962
Sultan Khan Vs Sailesh Chandra Nundy
Calcutta High Court · AIR 1963 Cal 527
Citizenship Act, 1955 — Section 9(2)Representation of the People Act, 1950 — Section 16, 16(1), 16(2)West Bengal Panchayat Act, 1957 — Section 11, 117, 15, 26, 7
High Courts27 Nov 1962
COMMISSIONER OF Income Tax, CALCUTTA. Vs PRAN JIBAN JAITHA.
Calcutta High Court · (1964) 52 ITR 108
Income Tax Act, 1961 — Section 66(1)
High Courts23 Nov 1962
SAMLA COLLIERIES LTD. Vs COMMISSIONER OF Income Tax.
Calcutta High Court · (1963) 50 ITR 117
Income Tax Act, 1961 — Section 10(2)(ix), 10(2)(xv)
High Courts22 Nov 1962
Shree Hanuman Foundries Ltd. Vs Hem Ranjan Deb and Others
Calcutta High Court · 67 CWN 437
Constitution of India, 1950 — Article 217, 233, 233, 234, 234Criminal Procedure Code, 1898 (CrPC) — Section 10, 11, 12, 13, 14Evidence Act, 1872 — Section 3
High Courts22 Nov 1962
Jyoti Prokash Mitter Vs Hon''ble Mr. Justice H.K. Bose, C.J. of the High Court, Calcutta
Calcutta High Court · AIR 1963 Cal 183
Constitution of India, 1950 — Article 217, 226
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
Rabindra Nath Sen and Others Vs First Industrial Tribunal, West Bengal and Others
Calcutta High Court · AIR 1963 Cal 310 : 67 CWN 232 : (1963) 6 FLR 45
Chartered Accountants Regulations, 1988 — Regulation 78, 79Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1Companies Act, 1956 — Section 227
High Courts21 Nov 1962Dismissed
Aswini Kumar Khan and Another Vs The Corporation of Calcutta
Calcutta High Court · AIR 1963 Cal 460
Prevention of Food Adulteration Act, 1954 — Section 2
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 Courts20 Nov 1962
A.H. Magermans Vs S.K. Ghosh
Calcutta High Court · 67 CWN 206
Constitution of India, 1950 — Article 14, 258, 32, 73
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