High Courts04 Feb 1964
Gour Chandra Garai Vs The State
Calcutta High Court · AIR 1965 Cal 363 : (1965) CriLJ 84
Criminal Procedure Code, 1898 (CrPC) — Section 238Motor Vehicles Act, 1988 — Section 112, 115, 116, 131, 17
COURT ARCHIVE
Calcutta High Court judgments, 1964
285 judgments · page 14 of 15
High Courts03 Feb 1964
Commissioner of Income Tax (Central), Calcutta Vs Gobindlal Bangur
Calcutta High Court · (1967) 1 ILR (Cal) 236
Income Tax Act, 1922 — Section 66(1)
High Courts31 Jan 1964Allowed
Prativa Chandra Roy Vs Hem Chandra Naskar and Another
Calcutta High Court · 70 CWN 135
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 14Evidence Act, 1872 — Section 114
High Courts31 Jan 1964
The State Vs Raghu Ram and Another
Calcutta High Court · AIR 1964 Cal 445 : (1964) CriLJ 407
Criminal Procedure Code, 1898 (CrPC) — Section 190, 190(1), 242, 260Motor Vehicles Act, 1939 — Section 112, 123, 130
High Courts30 Jan 1964
Sk. Md. Omar Vs The State
Calcutta High Court · (1965) CriLJ 443
Evidence Act, 1872 — Section 10, 11, 14, 30, 8Penal Code, 1860 (IPC) — Section 109, 120B, 409, 466, 474
High Courts30 Jan 1964Dismissed
Dharindhar Guin Vs Netai Chandra Haldar and Others
Calcutta High Court · 69 CWN 960
Limitation Act, 1908 — Section 26
High Courts30 Jan 1964Dismissed
Prafulla Kumar Niogy Vs Nilratan Ghosh and Others
Calcutta High Court · 68 CWN 532 : 68 CWN 500
Evidence Act, 1872 — Section 114, 31
High Courts29 Jan 1964Dismissed
Shree Hanuman Cotton Mills and Others Vs Tata Air Craft Ltd.
Calcutta High Court · 68 CWN 476
Contract Act, 1872 — Section 64, 65, 74
High Courts29 Jan 1964
Balarani Kali Vs Jagannath Kali and Another
Calcutta High Court · AIR 1967 Cal 203 : (1967) CriLJ 462
Criminal Procedure Code, 1898 (CrPC) — Section 198, 203
High Courts29 Jan 1964Dismissed
Textiles and Yarn (P) Ltd. Vs Indian National Steamship Co. Ltd.
Calcutta High Court · AIR 1964 Cal 362
Carriage of Goods by Sea Act, 1925 — Article 3Carriage of Goods by Sea Rules — Rule 6Contract Act, 1872 — Section 41
High Courts28 Jan 1964Dismissed
Chaturbhuj Sohanlal Vs Clive Mills Co. Ltd.
Calcutta High Court · AIR 1965 Cal 145 : (1965) 1 CALLT 230 : (1966) 1 ILR (Cal) 448
Arbitration Act, 1940 — Section 28Bengal Chamber of Commerce Tribunal of Arbitration Rules, 1956 — Rule 14, 5(2), 7
High Courts28 Jan 1964
Rungta Sons Ltd. Vs Commissioner of Income Tax, (Central) Calcutta
Calcutta High Court · AIR 1964 Cal 495 : 68 CWN 847 : (1964) 54 ITR 447
Income Tax Act, 1922 — Section 1, 4(1)
High Courts28 Jan 1964Dismissed
Sekh Nurul Islam and Another Vs Esrail Munshi and Others
Calcutta High Court · 68 CWN 379
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 133(1)(c)
High Courts22 Jan 1964Dismissed
Vidyasagar Cotton Mills Ltd. Vs Mt. Nazmunnessa Begum
Calcutta High Court · AIR 1964 Cal 335 : (1964) 1 CALLT 172
Companies Act, 1956 — Section 111, 111(3), 155, 155(1), 155(3)Constitution of India, 1950 — Article 133(1)
High Courts22 Jan 1964
PRABHAT MILLS STORES CO. LTD. Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1967) 1 ILR (Cal) 291 : (1966) 59 ITR 197
Income Tax Act, 1922 — Section 23(4), 66(1)Preventive Detention Act, 1950 — Section 3(1)
High Courts21 Jan 1964
Dulal Chand Bhar Vs Certificate Officer, 24 Parganas
Calcutta High Court · 68 CWN 349
Constitution of India, 1950 — Article 226
High Courts20 Jan 1964
Kazi Khurshid Bakht Vs Asst. Controller and Controller of Examinations, Calcutta niversity
Calcutta High Court · 68 CWN 403
Calcutta University Act, 1951 — Section 10(3), 10(4)
High Courts10 Jan 1964
GURDAYAL BERLIA Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1966) 62 ITR 494
Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 34, 34(1)(a), 34(1)(b)
High Courts10 Jan 1964
Snow White Food Product Pvt. Ltd. Vs Sohanlal Bagla and Others
Calcutta High Court · AIR 1964 Cal 209
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1(3), Order 14 Rule 3Evidence Act, 1872 — Section 114, 67Partnership Act, 1932 — Section 28, 68
High Courts09 Jan 1964
Sm. Gouribala Jana Vs Nityananda Jana
Calcutta High Court · AIR 1965 Cal 190 : (1965) CriLJ 425 : 68 CWN 1178
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1)