COURT ARCHIVE

Calcutta High Court judgments, 1964

285 judgments · page 12 of 15

High Courts10 Mar 1964Dismissed

Bibhuti Bhushan Bank and Another Vs Sadhan Chandra Sheet and Others

Calcutta High Court · AIR 1965 Cal 199 : 68 CWN 1043

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(2), Order 26 Rule 9, 100, 100(1)Evidence Act, 1872 — Section 101

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High Courts10 Mar 1964Allowed

Nanda Rani Dassi Vs Badi Bala Debi

Calcutta High Court · AIR 1964 Cal 438 : 68 CWN 585

Limitation Act, 1908 — Section 12

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High Courts10 Mar 1964

Bokaro and Ramgur Ltd. Vs The State of Bihar

Calcutta High Court · AIR 1965 Cal 308 : 68 CWN 1117

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 148, 149, 151

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High Courts09 Mar 1964Allowed

Chunilal Dutta and Another Vs Sm. Purna Laxmi Pal

Calcutta High Court · 69 CWN 759

Calcutta Survey Act, 1887 — Section 1, 10, 11, 20, 21

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High Courts08 Mar 1964

VYAPAR MANDAL LTD. Vs COMMISSIONER OF Income Tax, WEST BENGAL, AND OTHERS.

Calcutta High Court · (1965) 58 ITR 426

Income Tax Act, 1922 — Section 34(1A)Income Tax Act, 1961 — Section 127(1)

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High Courts08 Mar 1964

SRIMATI KIRON DEVI SINGHEE Vs COMMISSIONER OF Income Tax, WEST BENGAL AND OTHERS.

Calcutta High Court · (1965) 58 ITR 419

Civil Procedure Code, 1908 (CPC) — Order 5 rule 17Income Tax Act, 1922 — Section 33B, 63

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High Courts07 Mar 1964

SHAIK MD. SHARRI BARRY Vs Income Tax OFFICER AND OTHERS.

Calcutta High Court · (1965) 58 ITR 717

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 41(1)

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High Courts06 Mar 1964Dismissed

Seth Kerorimall Vs Union of India (UOI)

Calcutta High Court · AIR 1964 Cal 545

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11

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High Courts06 Mar 1964Allowed

State of West Bengal Vs Messrs. B. Chakraborty and Co. (P) Ltd.

Calcutta High Court · 68 CWN 536

Civil Procedure Code, 1908 (CPC) — Section 149Court Fees Act, 1870 — Section 4, 6(2)

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High Courts06 Mar 1964

BAGSU DEVI BAFNA Vs COMMISSIONER OF Income Tax AND OTHERS.

Calcutta High Court · (1966) 62 ITR 506

Income Tax Act, 1922 — Section 33B

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High Courts05 Mar 1964Dismissed

Mooljee Sicka and Co. Vs Second Addl. Income Tax Officer, Dist. V(I) and Another

Calcutta High Court · AIR 1964 Cal 486

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 2(1), 34(1)

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High Courts04 Mar 1964Dismissed

Managing Director, Assansol Electric Co. Ltd. Vs Assansol Municipality and Others

Calcutta High Court · AIR 1964 Cal 539

Bengal Municipal Act, 1932 — Section 311Calcutta High Court Rules, 1914 — Rule 15, 19Constitution of India, 1950 — Article 226

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High Courts04 Mar 1964Allowed

Sk. Didar Khan and others Vs The State

Calcutta High Court · AIR 1965 Cal 368 : (1965) CriLJ 89

Penal Code, 1860 (IPC) — Section 225B, 323, 379

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High Courts04 Mar 1964Allowed

Sk. Didar Khan and Others Vs The State

Calcutta High Court · AIR 1965 Cal 368 : (1965) CriLJ 89

Criminal Procedure Code, 1898 (CrPC) — Section 235Penal Code, 1860 (IPC) — Section 225B, 323

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High Courts02 Mar 1964Dismissed

Hiralal Ram Kumar Vs Sainthia Anchal Panchayat and Others

Calcutta High Court · 68 CWN 1132

Constitution of India, 1950 — Article 246, 276, 276(1)

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High Courts02 Mar 1964Dismissed

M/s. Hiralal Ramkumar, a firm Vs Sainthia Anchal Panchayat and others

Calcutta High Court · AIR 1964 Cal 590

Constitution of India, 1950 — Article 14, 246, 276, 276(1)

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High Courts02 Mar 1964

Krishna Kali Mallik Vs Babulal Shaw and Others

Calcutta High Court · AIR 1965 Cal 148 : 68 CWN 757

Calcutta Municipal Act, 1951 — Section 414, 542Calcutta Municipal Rules, 1951 — Rule 23, 29, 30, 32, 91Constitution of India, 1950 — Article 226

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High Courts28 Feb 1964

D.S. Jain Vs Meghmala Roy

Calcutta High Court · 68 CWN 1136 : (1966) 1 ILR (Cal) 482

West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(3), 2, 8(3)

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High Courts28 Feb 1964Allowed

Partabmull Rameshwar Vs Fulchand Kanahiyalal and Co.

Calcutta High Court · AIR 1964 Cal 452 : 68 CWN 586

Arbitration Act, 1940 — Section 33, 34Civil Procedure Code, 1908 (CPC) — Section 11Partnership Act, 1932 — Section 67, 69(3)

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High Courts28 Feb 1964

Mohan Lal Sharma Vs Jasjit Singh and Others

Calcutta High Court · (1965) CriLJ 379 : (1966) 2 ILR (Cal) 366

Constitution of India, 1950 — Article 136, 14, 226, 3Income Tax Act, 1961 — Section 34

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