High Courts08 Dec 1964Dismissed
Ganesh Chandra Mukherjee Vs Bhargabi Debi and Others
Calcutta High Court · 69 CWN 541
Calcutta Municipal Act, 1951 — Section 191West Bengal Premises Tenancy Act, 1956 — Section 13(1)(i)
COURT ARCHIVE
Calcutta High Court judgments, 1964
285 judgments · page 2 of 15
High Courts08 Dec 1964
CHANDMULL PANNALAL Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1971) 1 ILR (Cal) 289 : (1965) 58 ITR 711
Income Tax Act, 1922 — Section 24(4)Income Tax Act, 1961 — Section 26A
High Courts08 Dec 1964
KALAWATI DEVI HARLALKA Vs COMMISSIONER OF Income Tax, WEST BENGAL, AND ANOTHERS.
Calcutta High Court · (1966) 62 ITR 544
Income Tax Act, 1922 — Section 23(3), 33B
High Courts08 Dec 1964Allowed
Balai Lal Pal Vs The State of West Bengal
Calcutta High Court · 70 CWN 363
Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 1Land Acquisition Act, 1894 — Section 23, 23(1), 28, 34
High Courts08 Dec 1964Dismissed
Md. Bashir Vs Abdul Fazl Siddiqui
Calcutta High Court · AIR 1965 Cal 209
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
High Courts08 Dec 1964Allowed
Amiya Bala Debi Vs Chitralekha Choudhurani
Calcutta High Court · (1970) 2 ILR (Cal) 399
Bengal Tenancy Act, 1885 — Section 17Transfer of Property Act, 1882 — Section 108
High Courts08 Dec 1964
Siddheswar Sen Vs Appellate Committee (Transport Department) and Others
Calcutta High Court · 69 CWN 194
Constitution of India, 1950 — Article 226
High Courts07 Dec 1964Dismissed
Bhusan Chandra Paul and Others Vs Bengal Coal Co. Ltd.
Calcutta High Court · AIR 1966 Cal 63 : (1966) 1 CALLT 288
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Transfer of Property Act, 1882 — Section 111, 114
High Courts04 Dec 1964
AHMED G. H. ARIFF Vs COMMISSIONER OF WEALTH-TAX, CALCUTTA.
Calcutta High Court · (1970) 2 ILR (Cal) 549 : (1966) 59 ITR 230
Succession Act, 1925 — Section 173Wealth Tax Act, 1957 — Section 27
High Courts04 Dec 1964Dismissed
Ram Subhak Ojha Vs The Commissioner of Police and Others
Calcutta High Court · AIR 1967 Cal 381 : (1966) 12 FLR 50 : (1966) 2 LLJ 722
Constitution of India, 1950 — Article 311(1), 311(2)Evidence Act, 1872 — Section 156, 21West Bengal Police (Amendment) Act, 1962 — Section 9B(2)
High Courts03 Dec 1964
Hanuman Estate (Private) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1970) 2 ILR (Cal) 411
Excess Profits Tax Rules — Rule 4Finance Act, 1955 — Section 15Income Tax Act, 1922 — Section 10(2), 23A(1), 66(1)
High Courts02 Dec 1964
Nalini Behari Singha, Ukhara Vs Commissioner of Income Tax, West Bangal, Calcutta
Calcutta High Court · (1967) 1 ILR (Cal) 648
Income Tax Act, 1918 — Section 2A(6)
High Courts01 Dec 1964Allowed
Sekhar Chandra Law and Another Vs Gaya Prasad Shaw
Calcutta High Court · 69 CWN 258
Limitation Act, 1908 — Section 5
High Courts30 Nov 1964
COMMISSIONER OF Income Tax (CENTRAL), CALCUTTA Vs UNION COMPANY LTD.
Calcutta High Court · (1966) 59 ITR 483
Income Tax Act, 1961 — Section 23(A)1, 66(1)
High Courts27 Nov 1964Allowed
Hare Krishna Das Vs MessRs. Hahnemann Publishing Co. Ltd.
Calcutta High Court · 70 CWN 262
Transfer of Property Act, 1882 — Section 106
High Courts26 Nov 1964
Director of Supplies and Disposals Vs Member, Board of Revenue
Calcutta High Court · (1965) 16 STC 197
Bengal Finance (Sales Tax) Act, 1941 — Section 2(c), 21(3)
High Courts26 Nov 1964
B. W. NOBES and CO. LTD. Vs INLAND REVENUE COMMISSIONERS.
Calcutta High Court · (1965) 58 ITR 63
Income Tax Act, 1952 — Section 169, 170
High Courts25 Nov 1964
Paban Chandra Majumdar Vs Dulal Ghosh and Another
Calcutta High Court · AIR 1965 Cal 387 : (1965) CriLJ 90
Criminal Procedure Code, 1898 (CrPC) — Section 251, 251A(7), 252
High Courts25 Nov 1964
Sankar Lal Saha Vs The Superintendent, Gun and Shell Factory, Cossipore and others
Calcutta High Court · 69 CWN 1035
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 13, 14, 19, 19(1), 19(1)(f)Government of India Act, 1915 — Section 107, 4, 5, 5(1), 6
High Courts25 Nov 1964Allowed
Additional Collector of Customs and Others Vs Sohanlal Bahl
Calcutta High Court · 69 CWN 439
Constitution of India, 1950 — Article 136, 226, 311(2)Imports and Exports (Control) Act, 1947 — Section 3(2)