COURT ARCHIVE

Calcutta High Court judgments, 1964

285 judgments · page 8 of 15

High Courts19 Jun 1964Allowed

Brahmananda Sharma Vs Gajapati Nath Dey and Others

Calcutta High Court · AIR 1965 Cal 492 : 69 CWN 7 : (1965) 58 ITR 579

Bengal Public Demands Recovery Act, 1913 — Section 27, 53, 7, 8Constitution of India, 1950 — Article 227Presidency Towns Insolvency Act, 1909 — Section 17

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High Courts19 Jun 1964

Kedar Nath Parsottamdas and Co. Private Ltd. Vs Amin Chand Payarelal

Calcutta High Court · AIR 1965 Cal 246

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High Courts18 Jun 1964

Dino Bandhu Nayak Vs D. Mitra and Another

Calcutta High Court · AIR 1965 Cal 280 : (1964) 9 FLR 211

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 29

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High Courts17 Jun 1964Dismissed

In Re: East Kajoria Collieries Private Ltd.

Calcutta High Court · (1965) 35 CompCas 180 : 69 CWN 1

Mineral Concession Rules, 1960 — Rule 37

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High Courts17 Jun 1964Dismissed

Nani Gopal Mukherjee Vs State of West Bengal

Calcutta High Court · AIR 1966 Cal 42 : (1968) 2 LLJ 617

Civil Procedure Code, 1908 (CPC) — Section 9Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 226, 311(2)

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High Courts17 Jun 1964

Badal Bhattacharya Vs The Sub-Divisional Magistrate, Alipore

Calcutta High Court · 69 CWN 306

Criminal Procedure Code, 1898 (CrPC) — Section 132, 200, 202Penal Code, 1860 (IPC) — Section 302

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High Courts12 Jun 1964Dismissed

Surjit Singh Atwal Vs Union of India (UOI)

Calcutta High Court · AIR 1965 Cal 191

Civil Procedure Code, 1908 (CPC) — Section 20, 80Constitution of India, 1950 — Article 299Government of India Act, 1935 — Section 175(3)

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High Courts12 Jun 1964

COMMISSIONER OF Income Tax Vs PARBUTTY CHURN LAW.

Calcutta High Court · 68 CWN 1017 : (1965) 57 ITR 609

Income Tax Act, 1922 — Section 66(1), 9

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High Courts11 Jun 1964

MOORE AVENUE PROPERTIES PRIVATE LTD. Vs COMMISSIONER OF Income Tax, CALCUTTA.

Calcutta High Court · (1966) 59 ITR 466

Income Tax Act, 1961 — Section 23(A)1

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High Courts10 Jun 1964

NARSINGHDAS BAGREE Vs Income Tax OFFICER, B-WARD, DIST. I(1), CALCUTTA, AND ANOTHER.

Calcutta High Court · 68 CWN 1100 : (1966) 61 ITR 172

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

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High Courts10 Jun 1964Dismissed

Harbanslal Malhotra and Sons, (Private) Ltd. Vs The Income Tax Officer and Another

Calcutta High Court · AIR 1965 Cal 226

Income Tax Act, 1961 — Section 147

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High Courts08 Jun 1964

TRICK (INSPECTOR OF TAXES) Vs REGENT OIL CO. LTD.

Calcutta High Court · (1965) 57 ITR 716

Income Tax Act, 1952 — Section 137(f)

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High Courts05 Jun 1964Dismissed

Sm. Hemlata Saha Vs Stadmed Private Ltd.

Calcutta High Court · 68 CWN 1007

Companies Act, 1956 — Section 108, 155, 155(1)(b)

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High Courts05 Jun 1964Dismissed

Sm. Hemlata Saha Vs Stadmed Private Ltd. and Others

Calcutta High Court · AIR 1965 Cal 436 : 68 CWN 1007 : (1970) 1 ILR (Cal) 245

Companies Act, 1956 — Section 108, 155, 155(1), 36

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High Courts04 Jun 1964Dismissed

Bhutnath Das and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 1964 Cal 552 : 68 CWN 1124

Constitution of India, 1950 — Article 14, 19, 245, 31, 31AWest Bengal Estates Acquisition (Amendment) Act, 1955 — Section 49, 52West Bengal Estates Acquisition Act, 1953 — Section 16(1)

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High Courts02 Jun 1964