COURT ARCHIVE

Calcutta High Court judgments, 1963

234 judgments · page 11 of 12

High Courts20 Feb 1963Dismissed

Farbenfebriken Bayer Aktiengesellschaft Vs Joint Controller of Patents and Designs and Another

Calcutta High Court · AIR 1963 Cal 433 : (1963) 1 CALLT 238 : 67 CWN 743

Constitution of India, 1950 — Article 133(1)Patents and Designs Act, 1911 — Section 22, 23(1), 23F

High Courts20 Feb 1963

GOPAL CHANDRA SEN Vs Income Tax OFFICER, DISTRICT III(2), CALCUTTA, AND OTHERS.

Calcutta High Court · (1963) 50 ITR 87

Income Tax Act, 1922 — Section 33A(2)

High Courts19 Feb 1963Allowed

Humayun Properties Ltd. Vs Ferrazzinis (Private) Ltd.

Calcutta High Court · AIR 1963 Cal 473

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(1)Evidence Act, 1872 — Section 101, 115

High Courts19 Feb 1963

LIBERTY CINEMA Vs COMMISSIONER OF Income Tax, CALCUTTA.

Calcutta High Court · (1969) 2 ILR (Cal) 423 : (1964) 52 ITR 153

Income Tax Act, 1961 — Section 10(2), 66(1)Public Demands Recovery Act — Section 25

High Courts15 Feb 1963Dismissed

Kalipada Ghosh Vs Mangal Charan Bag

Calcutta High Court · 68 CWN 326

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12

High Courts15 Feb 1963

Planters Airways Co. Ltd. Vs New India Assurance Ltd.

Calcutta High Court · 68 CWN 368

Arbitration Act, 1940 — Section 20

High Courts14 Feb 1963

N.C. Mookerjee and Co. Vs Union of India (UOI) and Another

Calcutta High Court · AIR 1963 Cal 389 : (1964) 54 ITR 286

Constitution of India, 1950 — Article 133(1), 227, 248, 254(2)Councils Act, 1892 — Section 5

High Courts14 Feb 1963

Rishikesh Mitter Vs The State of West Bengal

Calcutta High Court · AIR 1964 Cal 277 : (1965) 1 CALLT 55 : 69 CWN 287

Land Acquisition Act, 1894 — Section 12(2), 18, 18(1), 18(2)

High Courts14 Feb 1963

Workmen of Ottis Elevator (India) (Private) Ltd. Vs Fourth Industrial Tribunal and Others

Calcutta High Court · (1963) 2 LLJ 147

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11

High Courts12 Feb 1963

Messrs. Jeswani and Co. and Another Vs Corporation of Calcutta

Calcutta High Court · 67 CWN 497

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(1)

High Courts11 Feb 1963

Minarani Majumdar Vs Dasarath Majumdar

Calcutta High Court · AIR 1963 Cal 428 : 67 CWN 638

Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 14

High Courts08 Feb 1963

Grahams Trading Company (India) Ltd. Vs Second Industrial Tribunal and Others

Calcutta High Court · (1963) 2 LLJ 153

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 29, 33C

High Courts08 Feb 1963Allowed

Sm. Suhashini Dasi Vs Ahi Bhusan De and Others

Calcutta High Court · AIR 1963 Cal 520

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Evidence Act, 1872 — Section 115Limitation Act, 1908 — Article 123, 142, 144

High Courts07 Feb 1963

COMMISSIONER OF Income Tax, CALCUTTA Vs BIDHU BHUSAN SARCAR (DECEASED).

Calcutta High Court · (1966) 59 ITR 590

Income Tax (Amendment) Act, 1926 — Section 66A(2)Income Tax Act, 1961 — Section 34, 66(2)

High Courts07 Feb 1963Allowed

Shibnath Shaw Vs The State

Calcutta High Court · AIR 1964 Cal 345 : (1964) CriLJ 149

Criminal Procedure Code, 1898 (CrPC) — Section 300

High Courts07 Feb 1963

Hooghly Mills Company Ltd. Vs Fifth Industrial Tribunal and Others

Calcutta High Court · (1963) 2 LLJ 172

High Courts06 Feb 1963

Radharani Dassi and Another Vs Angurbala Dassi

Calcutta High Court · 67 CWN 501

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 9 Rule 13, Order 9 Rule 8, Order 9 Rule 9, 151Criminal Procedure Code, 1898 (CrPC) — Section 115West Bengal Premises Tenancy Act, 1956 — Section 13(1)(a), 17, 17(1), 17(3), 2(h)

High Courts06 Feb 1963

Sm. Tarak Dasi and Others Vs Batta Krishna Roy and Others

Calcutta High Court · AIR 1964 Cal 42 : 67 CWN 601

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 152Succession Act, 1925 — Section 214(1)

High Courts06 Feb 1963

Jatindra Mohan Saha Vs Asst. Director (Nursing) Directorate of Health Services and Others

Calcutta High Court · AIR 1963 Cal 638

Constitution of India, 1950 — Article 226, 309West Bengal Services Rules — Rule 174(4)

High Courts06 Feb 1963Allowed

Rai Saheb Chandramull Indrakumar Vs J.M. Goenka and Others

Calcutta High Court · 67 CWN 482

Criminal Procedure Code, 1898 (CrPC) — Section 195Limitation Act, 1908 — Section 5