COURT ARCHIVE

Calcutta High Court judgments, 1963

234 judgments · page 1 of 12

High Courts23 Dec 1963

Premsukhdas Sitaram Vs The State and Another

Calcutta High Court · AIR 1964 Cal 391 : (1964) CriLJ 285 : 68 CWN 516

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10Income Tax Act, 1961 — Section 131, 137Sea Customs Act, 1878 — Section 172

High Courts20 Dec 1963

S.P. Ghose Vs Deputy Controller, Reserve Bank of India

Calcutta High Court · AIR 1964 Cal 422 : (1964) 1 CALLT 191 : 68 CWN 914

Constitution of India, 1950 — Article 9Foreign Exchange Regulation Act, 1947 — Section 2, 2(1), 20(3), 5, 8

High Courts20 Dec 1963Dismissed

Amiya Gopal Hazra and Others Vs 2nd Land Requisition Collector and Others

Calcutta High Court · AIR 1964 Cal 587

Constitution of India, 1950 — Article 162Land Acquisition Act, 1894 — Section 4

High Courts20 Dec 1963

SRINIVAS BANKING COMPANY LTD. Vs COMMISSIONER OF Income Tax (CENTRAL), CALCUTTA.

Calcutta High Court · (1965) 58 ITR 89

Income Tax Act, 1922 — Section 23A, 66(1)

High Courts19 Dec 1963

Nathuni Lal Gupta and Others Vs The State and Others

Calcutta High Court · (1964) CriLJ 662

Constitution of India, 1950 — Article 132, 14, 143, 228, 352Essential Commodities Act, 1955 — Section 2, 3

High Courts18 Dec 1963

Pratima Bose Vs Kamal Kumar Bose

Calcutta High Court · 68 CWN 316

Civil Procedure Code, 1908 (CPC) — Section 104, 115, 35A, 95, 96Divorce Act, 1869 — Section 36, 41, 55Hindu Marriage Act, 1955 — Section 24, 25, 26, 28

High Courts17 Dec 1963

Commissioner of Income Tax Vs Allahabad Bank Ltd.

Calcutta High Court · (1966) 36 CompCas 365 : (1966) 60 ITR 384

Companies Act, 1956 — Section 78, 78(3)

High Courts17 Dec 1963Allowed

State of West Bengal Vs Manisha Maity and Others

Calcutta High Court · 68 CWN 189

Civil Procedure Code, 1908 (CPC) — Section 82Limitation Act, 1963 — Section 5

High Courts16 Dec 1963Dismissed

Nirmal Chandra Ray and Others Vs Khandu Ghose and Others

Calcutta High Court · AIR 1965 Cal 562 : 68 CWN 333

Bengal Tenancy Act, 1885 — Section 148Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 4

High Courts09 Dec 1963

Guru Charan Banerjee and Another Vs Returning Officer of No. 34, Burdwan Parliamentary Constituency

Calcutta High Court · 68 CWN 270

Constitution of India, 1950 — Article 102, 102(1)(a), 132(1), 191(1)(a), 226Representation of the People Act, 1951 — Section 100, 100(1), 100(1)(c), 100(2)(c), 101

High Courts09 Dec 1963Dismissed

M/s. Agarwal Trading Corporation and others Vs Asst. Collector of Customs and others

Calcutta High Court · AIR 1964 Cal 347 : (1964) CriLJ 151

Constitution of India, 1950 — Article 226

High Courts09 Dec 1963Dismissed

Agarwal Trading Corporation and Others Vs Asst. Collector of Customs and Others

Calcutta High Court · AIR 1964 Cal 347 : (1964) CriLJ 151

Constitution of India, 1950 — Article 20Foreign Exchange Regulation Act, 1947 — Section 23(1), 23(I), 23A, 23B, 23CSales of Goods Act, 1930 — Section 2(7)

High Courts09 Dec 1963Dismissed

Sailendra Nath Bhattacharjee Vs Jagadish Mondal and Others

Calcutta High Court · 68 CWN 996

Penal Code, 1860 (IPC) — Section 341, 504

High Courts06 Dec 1963

Fuel Supply Co. Vs Commissioner of Income Tax

Calcutta High Court · AIR 1965 Cal 28 : (1965) 58 ITR 130

Income Tax Act, 1922 — Section 23(4), 26A, 30Income Tax Rules, 1962 — Rule 21

High Courts05 Dec 1963

The State Vs Chittaranjan Das

Calcutta High Court · (1965) CriLJ 274

Civil Procedure Code, 1908 (CPC) — Section 11Penal Code, 1860 (IPC) — Section 109, 120B, 352, 366, 370

High Courts03 Dec 1963

Karanpura Development Co. Ltd. Vs State of Bihar

Calcutta High Court · 68 CWN 965 : (1971) 1 ILR (Cal) 459

Constitution of India, 1950 — Article 14, 31A, 31B

High Courts03 Dec 1963

Golam Mohiuddin Vs State of West Bengal and Others

Calcutta High Court · AIR 1964 Cal 503 : 68 CWN 215 : (1964) 1 LLJ 462

Constitution of India, 1950 — Article 226, 309, 311Evidence Act, 1872 — Section 3West Bengal Government Servants Conduct Rules, 1959 — Rule 4

High Courts03 Dec 1963

G.T.R. Co. Private Ltd. Vs The Certificate Officer, 24 Parganas and Others

Calcutta High Court · AIR 1964 Cal 285 : 68 CWN 485 : (1965) 1 LLJ 380

Constitution of India, 1950 — Article 227Employees State Insurance Act, 1948 — Section 73A, 73D, 75(2), 75(3)

High Courts03 Dec 1963Allowed

G. T. R. Co. Private Ltd. Vs The Certificate Officer, 24 Parganas and others

Calcutta High Court · 68 CWN 485

Employees State Insurance Act, 1948 — Section 38, 73A, 73D, 74, 75

High Courts02 Dec 1963

Bama Charan De Vs Additional Commissioner of Commercial Taxes and Others

Calcutta High Court · AIR 1964 Cal 332 : (1964) 1 CALLT 468 : 68 CWN 525

Bengal Finance (Sales Tax) Act, 1941 — Section 16, 17Bengal Public Demands Recovery Act, 1913 — Section 4Partnership Act, 1932 — Section 45