High Courts23 Jul 1963
Birds Investments Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1965) 35 CompCas 143 : (1967) 1 ILR (Cal) 629 : (1965) 55 ITR 284
Income Tax Act, 1922 — Section 34
COURT ARCHIVE
Calcutta High Court judgments, 1963
234 judgments · page 5 of 12
High Courts23 Jul 1963
The Standard Refinery and Distillery Vs Commissioner of Income Tax (Central), Calcutta
Calcutta High Court · 68 CWN 752
Income Tax Act, 1922 — Section 24(2), 66(2)
High Courts22 Jul 1963Allowed
The Indian Iron and Steel Co. Ltd. and Another Vs Treogi Nath and Others
Calcutta High Court · AIR 1964 Cal 102
Industrial Disputes Act, 1947 — Section 33, 33C(1), 33C(2), 7(1)West Bengal Industrial Disputes Rules, 1958 — Rule 74
High Courts22 Jul 1963
Jatindra Nath Maity and Others Vs Rasmoni Mahapatra and Others
Calcutta High Court · 67 CWN 934
Constitution of India, 1950 — Article 227
High Courts19 Jul 1963Allowed
Patent and Trade Mark Agencies Employees Union Vs William Frederic De Penning and Others
Calcutta High Court · AIR 1964 Cal 80 : (1964) 1 CALLT 320
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Industrial Disputes Act, 1947 — Section 2
High Courts19 Jul 1963
Rabi Pr. Gooptu Vs Commissioner of Income Tax
Calcutta High Court · (1971) 2 ILR (Cal) 554
Bengal Finance (Sales Tax) Act, 1941 — Section 20(3), 21Income Tax Act, 1961 — Section 21(1), 21(2), 28, 29, 31
High Courts18 Jul 1963
BIRLA BROTHERS (PRIVATE) LTD. Vs COMMISSIONER OF Income Tax (CENTRAL), CALCUTTA.
Calcutta High Court · 68 CWN 358 : (1964) 54 ITR 344
Income Tax Act, 1961 — Section 23A(1), 66(1)
High Courts18 Jul 1963Dismissed
Vidyasagar Cotton Mills Ltd. Vs Mt. Nazmunnessa Begum
Calcutta High Court · AIR 1965 Cal 34 : 68 CWN 702
Companies Act, 1956 — Section 111, 155, 155(1)
High Courts15 Jul 1963
Sripati Ranjan Biswas Vs Collector of Customs and Others
Calcutta High Court · AIR 1964 Cal 415 : (1966) 1 LLJ 111
Central Civil Services (Conduct) Rules, 1955 — Rule 15(1), 3Constitution of India, 1950 — Article 14, 19, 226
High Courts12 Jul 1963
Mrs. Pat Sharpe Vs Dwijendra Nath Bose
Calcutta High Court · (1964) CriLJ 367 : 68 CWN 654
Evidence Act, 1872 — Section 107, 108Penal Code, 1860 (IPC) — Section 499, 500
High Courts11 Jul 1963Dismissed
Deputy Collector of Customs Vs Ramchand Jagadishchand
Calcutta High Court · 68 CWN 974 : (1970) 2 ILR (Cal) 588
Constitution of India, 1950 — Article 226, 311Sea Customs Act, 1878 — Section 167(37), 167(8), 182, 29, 30
High Courts09 Jul 1963Dismissed
Rajendra Nath Tikku Vs Royal Calcutta Turf Club
Calcutta High Court · 67 CWN 903
Bengal Municipal Act, 1932 — Section 15
High Courts09 Jul 1963
In Re: Bank of China
Calcutta High Court · 67 CWN 1037
Companies Act, 1956 — Section 2, 445(3), 454, 530Industrial Disputes Act, 1947 — Section 2(00), 25F, 25FFF
High Courts09 Jul 1963Dismissed
Rajendra Nath Tikku Vs The Royal Calcutta Turf Club
Calcutta High Court · AIR 1964 Cal 57 : 67 CWN 903
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 8, Order 6 Rule 17
High Courts05 Jul 1963
Brahmo Samaj Educational Society and Others Vs West Bengal College Employee Association and Others
Calcutta High Court · AIR 1964 Cal 48 : 67 CWN 878 : (1963) 7 FLR 357
Industrial Disputes Act, 1947 — Section 10, 15, 2
High Courts05 Jul 1963
Rabindra N. Maitra Vs Life Insurance Corporation of India
Calcutta High Court · AIR 1964 Cal 141
Foreign Exchange Regulation Act, 1947 — Section 21, 5Pakistan Foreign Exchange Regulation Act, 1947 — Section 13Transfer of Property Act, 1882 — Section 130
High Courts05 Jul 1963
Brahmo Samaj Educational Society Vs West Bengal College Employees'' Association
Calcutta High Court · 67 CWN 878
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12, 2(f), 2(j)
High Courts05 Jul 1963
P.C. Roy and Co. (India) Private Ltd. Vs Raycom Forests Labour Union, Mayabunder
Calcutta High Court · AIR 1964 Cal 221
Industrial Disputes Act, 1947 — Section 10A, 24
High Courts03 Jul 1963
Jawala Prosad Singh Vs General Manager, Eastern Railway and Others
Calcutta High Court · 68 CWN 1112 : (1966) 2 LLJ 844
Constitution of India, 1950 — Article 226
High Courts03 Jul 1963
RENDELL Vs WENT (INSPECTOR OF TAXES).
Calcutta High Court · (1964) 51 ITR 168
Income Tax Act, 1952 — Section 161(1)