High Courts22 Mar 1963
Sachindra Nath Banerjee and Others Vs Hari Bhusan Banerjee and Others
Calcutta High Court · 67 CWN 792
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Succession Act, 1956 — Section 22Partition Act, 1893 — Section 4
COURT ARCHIVE
Calcutta High Court judgments, 1963
234 judgments · page 10 of 12
High Courts21 Mar 1963Dismissed
Juggilal Kamlapat Vs Sew Chand Bagri and Others
Calcutta High Court · AIR 1963 Cal 505 : (1963) 1 CALLT 441
Partnership Act, 1932 — Section 32, 45, 45(1)
High Courts21 Mar 1963
Benoy Kumar Moulik Vs Presidency Postmaster and Others
Calcutta High Court · 67 CWN 722 : (1963) 2 LLJ 477
Constitution of India, 1950 — Article 226
High Courts19 Mar 1963
Sohan Singh Vs Commanding Works Engineer and Others
Calcutta High Court · 67 CWN 607
Constitution of India, 1950 — Article 226, 309, 310, 311, 311(2)
High Courts19 Mar 1963
Ukhra Forest and Fisheries (P) Ltd. Vs State of West Bengal and Others
Calcutta High Court · AIR 1964 Cal 223 : (1964) 1 CALLT 407
Land Acquisition Act, 1894 — Section 11, 18
High Courts19 Mar 1963
Shib Prosad Ghosh Vs District Judge (Authority under the Minimum Wages Act)
Calcutta High Court · (1963) 2 LLJ 184
Industrial Disputes Act, 1947 — Section 25JMinimum Wages Act, 1948 — Section 2, 3, 4
High Courts19 Mar 1963
Balai Chandra Saha Vs Biswanath Saha and Others
Calcutta High Court · 67 CWN 529
Bengal Excise Act, 1909 — Section 8, 8(3)
High Courts18 Mar 1963
F. S. SECURITIES LTD. Vs INLAND REVENUE COMMISSIONERS.
Calcutta High Court · (1965) 58 ITR 756
Finance Act, 1936 — Section 20Income Tax Act, 1918 — Section 46
High Courts11 Mar 1963Dismissed
Sachindra Chandra Chakravarti Vs Jnanendra Narayan Singh Roy and Another
Calcutta High Court · AIR 1963 Cal 417 : (1963) 1 CALLT 420
Calcutta High Court (Original Side) Rules, 1914 — Rule 2Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 4(3), Order 41 Rule 1, 153Limitation Act, 1963 — Article 151, 181, 12(2)
High Courts11 Mar 1963
RAM KUMAR AGARWALLA AND BROTHERS Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1964) 52 ITR 82
Income Tax Act, 1922 — Section 4(3)(vii), 66(1)
High Courts07 Mar 1963
Jyoti Prokash Mitter Vs The Hon''ble Mr. Justice H.K. Bose, Chief Justice of High Court, Calcutta
Calcutta High Court · AIR 1963 Cal 483 : 67 CWN 662 : (1962) 4 FLR 121
Charter Act, 1861 — Section 14Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 217, 217(1), 225, 226, 32
High Courts06 Mar 1963
Kamal Singh Dugar Vs Corporated Engineers (India) Pr. Ltd.
Calcutta High Court · AIR 1963 Cal 464
Contract Act, 1872 — Section 227, 237
High Courts06 Mar 1963
Golam Rasul Vs Public Service Commission and Others
Calcutta High Court · (1963) 2 LLJ 174
Constitution of India, 1950 — Article 226
High Courts04 Mar 1963Allowed
Aswini Kumar Pan Vs Sm. Parimal Debi and Others
Calcutta High Court · AIR 1964 Cal 354 : 67 CWN 1051
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Limitation Act, 1908 — Section 6, 8Majority Act, 1875 — Section 3
High Courts28 Feb 1963
Lahoriram Prashar Vs State of West Bengal and Others
Calcutta High Court · 67 CWN 732
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226
High Courts28 Feb 1963Allowed
Shyam Sundar Derey and Others Vs Union of India (UOI)
Calcutta High Court · AIR 1965 Cal 281 : 68 CWN 1028 : (1965) 2 LLJ 321
Constitution of India, 1950 — Article 226, 311
High Courts27 Feb 1963
Kooka Sidhwa and Co., Calcutta Vs The Commissioner of Income Tax, W.B.
Calcutta High Court · AIR 1964 Cal 254 : 68 CWN 281 : (1964) 54 ITR 54
Income Tax Act, 1922 — Section 23, 23(3), 30, 30(1)
High Courts25 Feb 1963
Roy Chowdhury (T.P.) Vs Calcutta Dock Labour Board and Others
Calcutta High Court · (1963) 2 LLJ 179
Constitution of India, 1950 — Article 226DOCK WORKERS (REGULATION OF EMPLOYMENT) ACT, 1948 — Section 3, 4
High Courts25 Feb 1963Dismissed
Bachha Tewari and Another Vs Divisional Forest Officer, West Midnapore Division and Others
Calcutta High Court · (1963) 14 STC 1067
High Courts25 Feb 1963
Jagdishprasad Pannalal and Co. Vs India Steamship Co. Ltd.
Calcutta High Court · AIR 1963 Cal 510
Contract Act, 1872 — Section 73