High Courts19 Nov 1962
Messrs. Bengal Wire Nails Co. (P) Ltd. Vs Jagmohandas Mundra and Others
Calcutta High Court · 67 CWN 275
West Bengal Premises Tenancy Act, 1956 — Section 16(2), 16(3), 16(8), 9
COURT ARCHIVE
Calcutta High Court judgments, 1962
288 judgments · page 3 of 15
High Courts27 Sept 1962Dismissed
G. Basu Vs Sankari Prosad Ghosal and Others
Calcutta High Court · 67 CWN 558
Companies Act, 1956 — Section 2(18), 2(18), 224, 224, 224(1)Constitution of India, 1950 — Article 10(1)(a), 102, 102(l)(a), 143(a), 152(a)Evidence Act, 1872 — Section 114(g)
High Courts27 Sept 1962
M. Verghese Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1963 Cal 421 : (1963) 6 FLR 378 : (1963) 2 LLJ 569
Companies Act, 1956 — Section 613, 620Constitution of India, 1950 — Article 226, 311
High Courts27 Sept 1962Dismissed
Thacker''s Press and Directories Ltd. Vs Metropolitan Bank Ltd. and Another
Calcutta High Court · 67 CWN 350
Civil Procedure Code, 1908 (CPC) — Section 151, 51, 51(b), 51(d), 51(e)
High Courts27 Sept 1962
A.J. Jalaluddin and Others Vs Assistant Commissioner, Commercial Taxes and Others
Calcutta High Court · 68 CWN 19
Bengal Finance (Sales Tax) Act, 1941 — Section 20(1)Bengal Finance (Sales Tax) Rules, 1941 — Rule 3(28)
High Courts26 Sept 1962
Lakshmi Kanta Bhuiya Vs Beharilal Poddar and Others
Calcutta High Court · 67 CWN 553
West Bengal Premises Tenancy Act, 1956 — Section 16(2), 17, 22
High Courts26 Sept 1962
SETHANI CHHOTI DEBI Vs UNION OF INDIA AND OTHERS
Calcutta High Court · 67 CWN 759 : (1964) 51 ITR 473
Bengal Public Demands Recovery Act, 1913 — Section 7Income Tax Act, 1922 — Section 46(2)
High Courts26 Sept 1962
N.C. Mukherjee and Co. Vs Union of India (UOI)
Calcutta High Court · AIR 1964 Cal 165 : (1964) 51 ITR 366
Bengal Public Demands Recovery Act, 1913 — Section 4, 53, 6, 7Constitution of India, 1950 — Article 254(2)Excess Profits Tax Act, 1940 — Section 14(3), 2(17), 21
High Courts22 Sept 1962
DIGAM Mahato and Others Vs Biraj Mahato and Another
Calcutta High Court · 67 CWN 887
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, 115Constitution of India, 1950 — Article 227Government of India Act, 1915 — Section 107
High Courts21 Sept 1962
Abdul Barik Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1964 Cal 324
Citizenship Act, 1955 — Section 18Citizenship Rules, 2009 — Rule 9Constitution of India, 1950 — Article 226, 5, 6
High Courts21 Sept 1962
Bipin Behari Baidya Vs Surya Kanta Jana and Others
Calcutta High Court · 67 CWN 1072
Bengal Tenancy Act, 1885 — Section 174(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts18 Sept 1962
Dhiraj Lal Mehta Vs Commissioner of Commercial Taxes and Others
Calcutta High Court · AIR 1963 Cal 442
Bengal Finance (Sales Tax) Act, 1941 — Section 5(2)Central Sales Tax Act, 1956 — Section 3, 4Constitution of India, 1950 — Article 226, 269, 286
High Courts14 Sept 1962
Gadadhar Jana and Another Vs The State of West Bengal and Others
Calcutta High Court · 67 CWN 719
West Bengal Estates Acquisition Act, 1953 — Section 5A, 5A(2), 5A(6)
High Courts14 Sept 1962
Mata Prosad Shaw Vs Khedru Shaw and Others
Calcutta High Court · 67 CWN 256
Civil Procedure Code, 1908 (CPC) — Section 144, 2, 47
High Courts13 Sept 1962
HOOSEN KASAM DADA (INDIA) LTD. Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1964) 52 ITR 171
Income Tax Act, 1961 — Section 10, 24, 24(1), 6
High Courts13 Sept 1962
SRI SRI SRIDHAR JIEW Vs Income Tax OFFICER.Matter
Calcutta High Court · (1963) 50 ITR 480
Income Tax Act, 1922 — Section 34, 41
High Courts13 Sept 1962
Fort William Co. Ltd. Vs Messrs. Chainrup and Co.
Calcutta High Court · 67 CWN 603
Arbitration Act, 1940 — Section 34, 35, 41Civil Procedure Code, 1908 (CPC) — Section 151
High Courts12 Sept 1962Allowed
Mahadeo (Prosad) Saraf Vs S.K. Srivastava and Others
Calcutta High Court · AIR 1963 Cal 152
Constitution of India, 1950 — Article 226, 32
High Courts12 Sept 1962Dismissed
Jyotirmoy Dey Vs Dacca Picture Palace Ltd.
Calcutta High Court · (1970) 2 ILR (Cal) 147
Companies Act, 1956 — Article 88, 90, 2(24), 2(26), 269Foreign Exchange Regulation Act, 1973 — Section 13, 13(4)
High Courts10 Sept 1962
Jamnadas Agarwalla and Another Vs The Regional Provident Fund, Commissioner, West Bengal and Others
Calcutta High Court · AIR 1963 Cal 518 : AIR 1963 Cal 513 : (1962) 5 FLR 336 : (1963) 1 LLJ 96
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1)