High Courts10 Sept 1962
JANKI RAM BAHADUR RAM Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1963) 50 ITR 350
Income Tax Act, 1961 — Section 66(2)
COURT ARCHIVE
Calcutta High Court judgments, 1962
288 judgments · page 4 of 15
High Courts07 Sept 1962Dismissed
District Licensed Deed-Writers'' Association, Murshidabad Vs State of West Bengal and Others
Calcutta High Court · AIR 1963 Cal 124 : (1963) 1 CALLT 54 : 67 CWN 290
Constitution of India, 1950 — Article 14, 19(1)Registration Act, 1908 — Section 80GRegistration Rules, 1908 — Rule 11
High Courts06 Sept 1962
MADANLAL JAJODIA Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1964) 54 ITR 752
Income Tax Act, 1961 — Section 30(1)
High Courts05 Sept 1962
Chakravarty (R.C.) Vs Divisional Superintendent, Eastern Railway and Others
Calcutta High Court · (1963) 2 LLJ 177
Constitution of India, 1950 — Article 226
High Courts05 Sept 1962Dismissed
Sudhanshu Bhusan Pal and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1963 Cal 61 : (1963) CriLJ 49 : 67 CWN 159
Constitution of India, 1950 — Article 19(6), 226, 245Essential Commodities Act, 1955 — Section 16(1), 3, 3(1), 5
High Courts31 Aug 1962
N. C. SEN AND B. C. SEN Vs Income Tax OFFICER, DISTT. III (1), AND ANOTHER.
Calcutta High Court · 66 CWN 1065 : (1964) 51 ITR 218
Constitution of India, 1950 — Article 226Public Demands Recovery Act — Section 7
High Courts30 Aug 1962Dismissed
Sachindra Mohan Nandy and Others Vs The State of West Bengal and Others
Calcutta High Court · AIR 1963 Cal 373
Chandernagore (Administration) Regulations, 1952 — Section 8Chandernagore Merger Act, 1954 — Section 17, 18Constitution of India, 1950 — Article 14, 19(1), 31(1), 31(2)
High Courts28 Aug 1962
Gadadhar Ghosh Vs State of West Bengal
Calcutta High Court · AIR 1963 Cal 565 : 67 CWN 460
Constitution of India, 1950 — Article 162, 226, 48, 73Land Acquisition Act, 1894 — Section 4, 6
High Courts27 Aug 1962
SHELL CO. OF INDIA LTD. Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1964) 51 ITR 669
Income Tax Act, 1961 — Section 48, 49A, 49AA, 50
High Courts27 Aug 1962
Dharani Mohan Roy Vs State of West Bengal
Calcutta High Court · 67 CWN 376
West Bengal Estates Acquisition Act, 1953 — Section 3, 45(1), 5, 7, 7(1)
High Courts24 Aug 1962
Food Inspector, Kozhikode Municipality Vs Calicut Co-operative Milk Supply Union Ltd.
Calcutta High Court · (1962) 08 CAL CK 0005
COMPANIES ACT, 1956 — Section 621, 70Penal Code, 1860 (IPC) — Section 11Prevention of Food Adulteration Act, 1954 — Section 16, 17, 7
High Courts22 Aug 1962Dismissed
Registrar of Trade Unions, West Bengal Vs Mihir Kumar Gooha
Calcutta High Court · AIR 1963 Cal 56 : (1962) 5 FLR 339 : (1963) 1 LLJ 100
Trade Unions Act, 1926 — Section 11(1), 2, 22, 6
High Courts22 Aug 1962
UNITED BANK OF INDIA LTD. (FOR COMILLA BANKING CORPORATION LTD.) Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1963) 50 ITR 258
Income Tax Act, 1961 — Section 66(2)Reserve Bank of India Act, 1934 — Section 42
High Courts21 Aug 1962Dismissed
Barada Kanta Adhikary Vs The State of West Bengal and Others
Calcutta High Court · AIR 1963 Cal 161 : (1962) 5 FLR 272 : (1963) 1 LLJ 149
Constitution of India, 1950 — Article 226, 311, 311(1)
High Courts21 Aug 1962Partly Allowed
Bijoy Ranjan Dey Vs Atin Kumar Ghosh Atin Kumar Ghosh Vs Bijoy Ranjan Dey
Calcutta High Court · AIR 1963 Cal 531
Limitation Act, 1908 — Article 110, 120West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 10, 17(3)
High Courts21 Aug 1962Dismissed
Haranath Ghosh Vs State of West Bengal and Others
Calcutta High Court · 67 CWN 129
Constitution of India, 1950 — Article 14, 19, 19(1)(f), 226West Bengal Estates Acquisition Act, 1953 — Section 2(f), 2(i), 2(p), 3(11), 38
High Courts21 Aug 1962
SARDAR SURJIT SINGH Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1963) 50 ITR 417
Government of India Act, 1935 — Entry 54Income Tax Act, 1961 — Section 23A, 34
High Courts20 Aug 1962
Tarapada Mondal and Another Vs Addl. District Magistrate and Others
Calcutta High Court · 67 CWN 193
Bengal Municipal Act, 1932 — Section 16, 18, 24(4), 26, 36Constitution of India, 1950 — Article 226
High Courts17 Aug 1962Dismissed
Santosh Kumar Mondal and Others Vs Nandalal Chakrapani and Others
Calcutta High Court · AIR 1963 Cal 289 : (1963) 1 CALLT 371
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 9, Order 41 Rule 33
High Courts17 Aug 1962Dismissed
P.K. Basak and Another Vs Union of India (UOI) and Another
Calcutta High Court · AIR 1963 Cal 87
Independence (Rights, Properties and Liabilities) Order, 1947 — Article 8(1)