High Courts26 Mar 1964
In Re: Clive Mills Co., Ltd.
Calcutta High Court · 68 CWN 884
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 6 Rule 15Companies Act, 1956 — Section 186, 235, 236, 237, 237(a)(ii)
COURT ARCHIVE
Calcutta High Court judgments, 1964
285 judgments · page 11 of 15
High Courts25 Mar 1964Allowed
Air Carrying Corporation Vs Shibendra Nath Bhattacharya
Calcutta High Court · AIR 1964 Cal 396
Constitution of India, 1950 — Article 372(1)Contract Act, 1872 — Section 151, 152
High Courts23 Mar 1964
Smt. Pratima Routh Vs Hriday Ranjan Routh
Calcutta High Court · AIR 1964 Cal 474 : 68 CWN 1156
Divorce Act, 1869 — Section 18, 19
High Courts23 Mar 1964
MANDANLAL JAJODIA Vs Income Tax OFFICER, DIST. II(I), CALCUTTA, AND ANOTHER.
Calcutta High Court · (1965) 58 ITR 693
Income Tax Act, 1961 — Section 34(1A)
High Courts20 Mar 1964Allowed
Suraya Properties Private Ltd. Vs Bimalendu Nath Sarkar
Calcutta High Court · AIR 1965 Cal 408
Transfer of Property Act, 1882 — Section 106, 108, 112West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6)
High Courts20 Mar 1964
Kashi Nath Pathak and Another Vs Kitu Rajwar and Others
Calcutta High Court · AIR 1964 Cal 436 : (1964) CriLJ 405 : 68 CWN 710
Criminal Procedure Code, 1898 (CrPC) — Section 195(1)Penal Code, 1860 (IPC) — Section 114, 143, 144, 188
High Courts20 Mar 1964Dismissed
B.K. Dhar (Private) Ltd. Vs Union of India (UOI)
Calcutta High Court · AIR 1965 Cal 424 : (1965) 1 CALLT 401 : 68 CWN 927
Arbitration Act, 1940 — Section 14, 16(1), 30
High Courts20 Mar 1964
Saral Kumar Chatterjee Vs Madhusudan Auddy and Another
Calcutta High Court · AIR 1964 Cal 556 : AIR 1964 Cal 553
Specific Relief Act, 1877 — Section 22
High Courts20 Mar 1964
ORIENT TRADING CO LTD Vs COMMISSIONER OF Income Tax (CENTRAL), CALCUTTA.
Calcutta High Court · (1965) 58 ITR 553
Income Tax Act, 1922 — Section 31(3)(b), 33, 66(1)
High Courts20 Mar 1964Dismissed
B.K. Dhar (Private) Ltd. Vs Union of India
Calcutta High Court · AIR 1965 Cal 424 : (1965) 1 CALLT 401 : 68 CWN 927
High Courts19 Mar 1964
Kala Miah and Others Vs S.C. Roy and Others
Calcutta High Court · AIR 1964 Cal 409 : 68 CWN 669
Constitution of India, 1950 — Article 301
High Courts19 Mar 1964
Rampiyari Khemka Vs Commissioner of Income Tax, West Bengal and Others
Calcutta High Court · AIR 1964 Cal 367 : 68 CWN 1144 : (1966) 61 ITR 600
Income Tax Act, 1922 — Section 33, 33B, 63
High Courts19 Mar 1964Dismissed
Bepin Behari Das Vs The Zonal Manager, Eastern Zone, Life Insurance Corporation of India and others
Calcutta High Court · 68 CWN 1075
Constitution of India, 1950 — Article 14Life Insurance Corporation Act, 1956 — Section 11(1), 11(2), 23(1), 6(1)
High Courts18 Mar 1964
Muralidhar Garodia and Others Vs The State
Calcutta High Court · (1965) CriLJ 825 : 68 CWN 717
Criminal Procedure Code, 1898 (CrPC) — Section 517
High Courts18 Mar 1964
Subodh Kumar Talukdar Vs Tincowrie Sen
Calcutta High Court · AIR 1965 Cal 67 : 68 CWN 989
Calcutta High Court (Appellate Side) Rules — Rule 10(2), 2(18), 3Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Limitation Act, 1963 — Section 5
High Courts16 Mar 1964Dismissed
Lalit Mohan Dey Vs Smt. Satadalbasini Dasi
Calcutta High Court · AIR 1965 Cal 55
Calcutta Thika Tenancy Act, 1949 — Section 2(5)Transfer of Property Act, 1882 — Section 116
High Courts16 Mar 1964Dismissed
The Gift Tax Officer ''K'' Ward and Another Vs Kastur Chand Jain
Calcutta High Court · AIR 1965 Cal 70 : 68 CWN 685 : (1967) 2 ILR (Cal) 471 : (1964) 53 ITR 411
Companies Act, 1956 — Section 27(3), 3Estate Duty Act, 1953 — Section 37Gift Tax Act, 1958 — Section 15(3), 22(1), 23(6), 6(3)
High Courts16 Mar 1964Allowed
Mohini Mohan Chakravartty Vs Mohanlal Thalia and Others
Calcutta High Court · AIR 1964 Cal 470
Contract Act, 1872 — Section 172Presidency Towns Insolvency Act, 1909 — Section 46Transfer of Property Act, 1882 — Section 130, 6
High Courts16 Mar 1964Dismissed
Satadal Basini Dasi Vs Lalit Mohan Dey
Calcutta High Court · 68 CWN 1036
Transfer of Property Act, 1882 — Section 116, 5, 53A
High Courts11 Mar 1964
Subodh Kumar Dhar Ray and Others Vs State on first Information report of Rajendra Lal Das
Calcutta High Court · (1966) CriLJ 323
Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302, 34