High Courts23 Apr 1965
RAMGOPAL KHEMKA AND OTHERS Vs UNION OF INDIA
Calcutta High Court · 69 CWN 722 : (1966) 60 ITR 659
Income Tax Act, 1961 — Section 44, 46(2)Partnership Act, 1932 — Section 49
COURT ARCHIVE
Calcutta High Court judgments, 1965
295 judgments · page 10 of 15
High Courts22 Apr 1965
Sunderdas Thakersey and Bros. Vs P.K. Mukherji
Calcutta High Court · AIR 1966 Cal 468 : (1965) 11 FLR 167
Chartered Accountants Act, 1949 — Section 21(1)
High Courts22 Apr 1965Dismissed
East India Commercial Co. Private Ltd. Vs Raymon Engineering Works Ltd.
Calcutta High Court · AIR 1966 Cal 232
Companies Act, 1956 — Section 173(2), 81
High Courts22 Apr 1965
Girija Singh Vs Director-General, Calcutta State Transport Corporation (J.N. Talukdar) and Others
Calcutta High Court · (1966) 2 LLJ 542
Constitution of India, 1950 — Article 226, 311
High Courts22 Apr 1965
Bijan Behari Goswami Vs University of Calcutta and Others
Calcutta High Court · AIR 1967 Cal 50
Calcutta University Act, 1951 — Section 21, 45Calcutta University Regulations, 1951 — Regulation 12, 18Constitution of India, 1950 — Article 226
High Courts09 Apr 1965
Sunil Chandra Chaudhuri Vs State of West Bengal and Others
Calcutta High Court · (1965) 1 CALLT 186 : 69 CWN 901 : (1966) 1 LLJ 214
Constitution of India, 1950 — Article 311
High Courts09 Apr 1965Allowed
Ram Prosad Ramnarain Vs Bejoy Kumar Sadhukhan
Calcutta High Court · AIR 1966 Cal 488 : 69 CWN 921 : (1966) 1 ILR (Cal) 635
City Civil Court Act, 1953 — Section 8(2)General Clauses Act, 1897 — Section 8, 8(1)Limitation Act, 1963 — Article 116, 10, 12, 14, 16
High Courts09 Apr 1965Dismissed
Setabi Dei Vs Ramdhani Shaw and Others
Calcutta High Court · AIR 1966 Cal 60
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 3, Order 9 Rule 5, Order 9 Rule 5(2), 11Hindu Widows Remarriage Act, 1856 — Section 2
High Courts08 Apr 1965Dismissed
Ram Ranjan Choudhury Vs The Berhampore Bank Ltd. and Others
Calcutta High Court · AIR 1966 Cal 483 : AIR 1966 Cal 482
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 8
High Courts06 Apr 1965
D. M. WADHWANA Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1966) 61 ITR 154
Contract Act, 1872 — Section 108Income Tax Act, 1961 — Section 24(1)
High Courts06 Apr 1965Allowed
Ukhara Forests and Fisheries Ltd. Vs The Sub-Divisional Land Reforms Officer, Asansol and Others
Calcutta High Court · 69 CWN 810
Constitution of India, 1950 — Article 226West Bengal Estates Acquisition Act, 1953 — Section 10(2), 4, 5(A)West Bengal Private Forest Act, 1948 — Section 3(3), 4(1)
High Courts06 Apr 1965
COMMISSIONER OF Income Tax Vs LOTHIAN JUTE MILLS CO. LTD.
Calcutta High Court · (1966) 1 ILR (Cal) 434 : (1967) 66 ITR 630
Income Tax Act, 1961 — Section 66(1), 66(2)
High Courts06 Apr 1965
CHAMPALAL BAID Vs COMMISSIONER OF Income Tax, CENTRAL, CALCUTTA.
Calcutta High Court · (1966) 1 ILR (Cal) 626 : (1967) 65 ITR 670
Income Tax Act, 1922 — Section 66(2)
High Courts06 Apr 1965
COMMISSIONER OF Income Tax, CALCUTTA Vs PULIN CHANDRA DAW.
Calcutta High Court · (1966) 1 ILR (Cal) 615 : (1967) 63 ITR 179
Income Tax Act, 1961 — Section 41, 66(1), 9
High Courts06 Apr 1965
ANADI NATH CHAKRABORTY Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1966) 1 ILR (Cal) 487 : (1967) 64 ITR 456
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 12Income Tax Act, 1961 — Section 34(1)(a), 66(1)
High Courts06 Apr 1965
Estate Bholanath Dash Vs Commissioner of Income Tax
Calcutta High Court · (1966) 1 ILR (Cal) 629
Income Tax Act, 1922 — Section 41, 66(1)
High Courts02 Apr 1965
A.D. Vehvalwala Vs M.C.H. Rustomji
Calcutta High Court · (1973) 1 ILR (Cal) 90
Trusts Act, 1882 — Section 3, 5, 6, 8
High Courts01 Apr 1965Allowed
The Registrar of Trade Marks and Another Vs Kumar Ranjan Sen and Others
Calcutta High Court · AIR 1966 Cal 311 : (1966) 1 CALLT 413
Trade and Merchandise Marks Act, 1958 — Section 2(1), 2(2), 21(5), 23(1), 4(2)
High Courts30 Mar 1965
Sachindra Nath Das Vs Corporation of Calcutta
Calcutta High Court · (1966) 1 ILR (Cal) 216
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 66, Order 21 Rule 66(3), Order 21 Rule 90, Order 5 Rule 17Limitation Act, 1963 — Section 18
High Courts30 Mar 1965
Madan Mohan Sen Gupta and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 1966 Cal 23 : (1966) 1 CALLT 274 : (1966) 12 FLR 30
Constitution of India, 1950 — Article 12, 226