High Courts11 Apr 1963Allowed
Saroj Kumar Bose Vs Jatindra Nath Mondal and Others
Calcutta High Court · 67 CWN 764
Bengal General Clauses Act, 1899 — Section 3(21)Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3(25)
COURT ARCHIVE
Calcutta High Court judgments, 1963
234 judgments · page 9 of 12
High Courts10 Apr 1963
Bhabesh Kumar Paul Vs The State
Calcutta High Court · AIR 1965 Cal 347 : (1965) CriLJ 77
Bengal Police Regulations, 1943 — Rule 881Police Act, 1861 — Section 29, 7
High Courts10 Apr 1963
Ranjit Kumar De Chowdhury and Others Vs District Magistrate, Nadia and Others
Calcutta High Court · 67 CWN 590
Constitution of India, 1950 — Article 226West Bengal Cinemas (Regulation) Act, 1954 — Section 4, 5, 5(1), 5(1)(a), 7
High Courts09 Apr 1963Dismissed
Gokulananda Roy Vs President, District School Board, Burdwan and Others
Calcutta High Court · AIR 1964 Cal 568
Bengal (Rural) Primary Education Act, 1930 — Section 23(1), 66(1)Bengal (Rural) Primary Education Rules, 1930 — Rule 7Constitution of India, 1950 — Article 245
High Courts05 Apr 1963Dismissed
Union of India (UOI) Vs Salween Timber and Construction Co. (India) and Another
Calcutta High Court · AIR 1964 Cal 240
Arbitration Act, 1940 — Section 13, 16(1), 2
High Courts05 Apr 1963Partly Allowed
Associated Electrical Industries (India) (P) Ltd. Vs Commercial Tax Officer and Others
Calcutta High Court · AIR 1965 Cal 236 : 68 CWN 776
Bengal Finance (Sales Tax) Act, 1941 — Section 2Constitution of India, 1950 — Article 19(1), 226, 286, 286(1)
High Courts05 Apr 1963
Commissioner of Income Tax Vs Jogendra Nath Naskar and Another
Calcutta High Court · AIR 1965 Cal 570
Income Tax Act, 1922 — Section 3, 4, 4(3)(1), 41, 66
High Courts02 Apr 1963
Pankaj Kumar Pakhira Vs Nanibala Pakhira
Calcutta High Court · AIR 1963 Cal 524 : 68 CWN 197
Constitution of India, 1950 — Article 133, 133(1)
High Courts01 Apr 1963
Superintendent and Remembrancer of Legal Affairs to the State of West Bengal Vs Ram Ajodhya Singh and Another
Calcutta High Court · AIR 1965 Cal 348 : (1965) CriLJ 79
Constitution of India, 1950 — Article 134(1), 141Criminal Procedure Code, 1898 (CrPC) — Section 154, 162, 297, 423(2)Evidence Act, 1872 — Section 114
High Courts01 Apr 1963
Byomkesh De Vs Controller of Telegraph Stores and Others
Calcutta High Court · 67 CWN 966
Evidence Act, 1872 — Section 123, 162
High Courts01 Apr 1963
Gopal Chandra Panda and Others Vs Commercial Tax Officer and Another
Calcutta High Court · 67 CWN 1102
Bengal Finance (Sales Tax) (Delhi Validation of Appointments and Proceedings) Act, 1971 — Section 3Constitution of India, 1950 — Article 226
High Courts01 Apr 1963Dismissed
Merchant and Traders (Private) Ltd. Vs State of West Bengal and Another
Calcutta High Court · (1963) 14 STC 798
Constitution of India, 1950 — Article 226
High Courts29 Mar 1963
Nitai Chandra Das Vs Sisir Kumar Das and Others
Calcutta High Court · 67 CWN 633
Bengal Tenancy Act, 1885 — Section 26FWest Bengal Estates Acquisition Act, 1953 — Section 52
High Courts28 Mar 1963
Bengal Box Manufacturing Company Vs Second Industrial Tribunal and Others
Calcutta High Court · (1963) 2 LLJ 475
High Courts28 Mar 1963Allowed
Dilip Kumar Mukherjee Vs Commercial Tax Officer and Others
Calcutta High Court · AIR 1965 Cal 498
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 7Bengal Finance (Sales Tax) Act, 1941 — Section 11(1), 5(1)Bengal Finance (Sales Tax) Rules, 1941 — Rule 3(28)
High Courts27 Mar 1963Dismissed
Benukar Mahata Vs State of West Bengal and Others
Calcutta High Court · AIR 1963 Cal 563
Constitution of India, 1950 — Article 226, 309, 311, 311(2)
High Courts27 Mar 1963Allowed
Shyamapada Bhattacherjee and Others Vs Satya Gopal Majumdar
Calcutta High Court · 67 CWN 599
Transfer of Property Act, 1882 — Section 44West Bengal Non-Agricultural Tenancy Act, 1949 — Section 2(4), 24, 4, 71
High Courts27 Mar 1963Dismissed
Manoranjan Sen Sarma Vs State of West Bengal
Calcutta High Court · 67 CWN 859
Constitution of India, 1950 — Article 154(1), 163(1), 163(2), 166, 166(1)Government of India Act, 1935 — Section 49, 49(1), 50(1), 50(3), 59
High Courts24 Mar 1963
ANIL KUMAR KUNDU Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1965) 55 ITR 366
Income Tax Act, 1922 — Section 34(1)(a), 66(1)
High Courts23 Mar 1963
STANDARD REFINERY and DISTILLERY LTD Vs COMMISSIONER OF Income Tax (CENTRAL), CALCUTTA.
Calcutta High Court · (1965) 55 ITR 139
Income Tax Act, 1922 — Section 24(2), 66(2)