High Courts27 Feb 1964Dismissed
Sree Narayan Ghosh Vs Collector of Customs
Calcutta High Court · (1967) 2 ILR (Cal) 39
Customs House Agents Licencing Rules, 1960 — Rule 10, 10C, 24, 24(1), 24(2)Sea Customs Act, 1878 — Section 167(39), 202(2), 42
COURT ARCHIVE
Calcutta High Court judgments, 1964
285 judgments · page 13 of 15
High Courts27 Feb 1964Dismissed
Chiranjilal Seksaria Vs Nand Kishore Saref
Calcutta High Court · (1966) 1 ILR (Cal) 474
Bengal Tenancy Act, 1885 — Section 3(13), 3(17)Calcutta Thika Tenancy Act, 1949 — Section 2(5), 2(6)West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 2(8)
High Courts26 Feb 1964Allowed
Sukumar Chatterjee Vs Kiran Chandra Mitter
Calcutta High Court · AIR 1964 Cal 439
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 115
High Courts26 Feb 1964Dismissed
Sukhdevi Kumar Bibi Vs Nawal Kishore Bhargava
Calcutta High Court · (1966) 1 ILR (Cal) 453
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts20 Feb 1964Dismissed
Murari Mohan Ghose Vs Zonal Manager, Eastern Zone, Life Insurance Corporation of India
Calcutta High Court · AIR 1964 Cal 388
Constitution of India, 1950 — Article 13, 14, 311Life Insurance Corporation Act, 1956 — Section 11(2)
High Courts17 Feb 1964
SUNIL KRISHNA PAUL AND OTHER Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1967) 1 ILR (Cal) 227 : (1966) 59 ITR 457
Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 26APartnership Act, 1932 — Section 4
High Courts17 Feb 1964
STAR COMPANY LTD. Vs COMMISSIONER OF Income Tax (CENTRAL), CALCUTTA.
Calcutta High Court · (1965) 58 ITR 149
Income Tax Act, 1922 — Section 23A, 23A(1)Income Tax Act, 1961 — Section 66(1)
High Courts17 Feb 1964Dismissed
Tangail Textiles Ltd. Vs The Union of India (UOI) and Others
Calcutta High Court · AIR 1965 Cal 220
Bengal Public Demands Recovery Act, 1913 — Section 34Constitution of India, 1950 — Article 14Rehabilitation Finance Administration Act, 1948 — Section 15
High Courts14 Feb 1964Dismissed
Lal Mohammad Biswas Vs Emajuddin Biswas and Others
Calcutta High Court · AIR 1964 Cal 548
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 9Easements Act, 1882 — Section 4
High Courts13 Feb 1964Allowed
Shalagram Jhajharia Vs National Co. Ltd. and Others
Calcutta High Court · (1965) 35 CompCas 706 : 69 CWN 369
Companies Act, 1956 — Section 173, 217, 217(1), 294
High Courts12 Feb 1964
Hem Chandra Kar Bishnupur Vs Commissioner Income Tax, West Bengal, Calcutta
Calcutta High Court · (1967) 2 ILR (Cal) 397
Income Tax Act, 1922 — Section 22, 34, 34(1), 66(1)
High Courts12 Feb 1964
Gopal Chandra Sadhukhan Vs Sheikh Jamsed and Another
Calcutta High Court · AIR 1965 Cal 51 : 68 CWN 806
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99
High Courts11 Feb 1964Dismissed
Shri Bajrang Jute Mills Ltd. Vs Lalchand Dugar
Calcutta High Court · 68 CWN 749
Forward Contracts (Regulation) Act, 1952 — Section 15(1), 15(3A), 15(4), 15(4), 17
High Courts11 Feb 1964
Sk. Kansar Ali Vs Sk. Saukat Ali and Others
Calcutta High Court · 68 CWN 601
Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 16, 16(2), 16(3), 17, 17(1)
High Courts11 Feb 1964
COMMISSIONER OF Income Tax, WEST BENGAL Vs NETHERLANDS STEAM NAVIGATION CO. LTD.
Calcutta High Court · (1965) 57 ITR 774
Income Tax Act, 1922 — Section 10(2), 66(1)
High Courts07 Feb 1964Dismissed
Rabi Narayan Upadhyaya Vs Kanak Prova Debi
Calcutta High Court · AIR 1965 Cal 444
Limitation Act, 1963 — Article 44
High Courts07 Feb 1964
INDUSTRIAL GASES LIMITED Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1965) 58 ITR 317
Income Tax Act, 1922 — Section 66(2)Income Tax Act, 1961 — Section 15C
High Courts06 Feb 1964
Doongarshi Das Vs The State
Calcutta High Court · AIR 1965 Cal 215 : (1965) CriLJ 426
Criminal Procedure Code, 1898 (CrPC) — Section 242Motor Vehicles Act, 1939 — Section 130(1)
High Courts06 Feb 1964
Shaikh Abbas Ali Mondal Vs Administrator General of West Bengal
Calcutta High Court · 68 CWN 473
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12, 12(1)(c)
High Courts05 Feb 1964
MANNALAL RATANLAL Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1965) 58 ITR 84
Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 18A