High Courts17 Feb 1965
State of West Bengal Vs Kalicharan Mudi
Calcutta High Court · AIR 1965 Cal 638
Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 11, 12
COURT ARCHIVE
Calcutta High Court judgments, 1965
295 judgments · page 13 of 15
High Courts17 Feb 1965
Nizamul Haque Vs Begum Noorjahan and Another
Calcutta High Court · AIR 1966 Cal 465 : (1966) 1 CALLT 470 : (1966) CriLJ 983
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts16 Feb 1965Allowed
Jardine Mills Agencies and Another Vs Neptune Navigation
Calcutta High Court · AIR 1966 Cal 84 : (1966) 1 CALLT 305
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts16 Feb 1965Allowed
Dhone Gopal Mukherjee and Others Vs The Secretary, Land and Land Revenue Dept., Govt. of West Bengal
Calcutta High Court · AIR 1966 Cal 348
Constitution of India, 1950 — Article 226Defence of India Rules, 1939 — Rule 75ARequisitioning and Acquisition of Immovable Property Act, 1952 — Section 17
High Courts16 Feb 1965
Commissioner of Income Tax (Central) Vs Bikaner Trading Co. Ltd.
Calcutta High Court · (1966) 1 ILR (Cal) 198
Income Tax Act, 1961 — Section 2(4), 66, 66(1), 66(2)
High Courts16 Feb 1965Allowed
Seth Issurdas Ramchand and Another Vs Heeralal Agarwalla and Co. and Others
Calcutta High Court · 70 CWN 131
Civil Procedure Code, 1908 (CPC) — Section 50
High Courts11 Feb 1965
NATIONAL TOBACCO CO. OF INDIA LTD. Vs COMMISSIONER OF Income Tax.
Calcutta High Court · (1967) 64 ITR 506
Income Tax Act, 1961 — Section 66(1)
High Courts11 Feb 1965
Mahammad Abbus Ali Vs Indra Prakash Kapoor
Calcutta High Court · AIR 1965 Cal 626 : (1965) CriLJ 740 : 69 CWN 436
Criminal Procedure Code, 1898 (CrPC) — Section 346, 526(1)
High Courts11 Feb 1965
INDIAN STEEL and WIRE PRODUCTS LTD. Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1966) 62 ITR 334
Income Tax Act, 1961 — Section 23A, 66(1)
High Courts10 Feb 1965Allowed
Superintendent now designated as the General Manager, Metal and Steel Factory and Others Vs Suklal Morar
Calcutta High Court · AIR 1966 Cal 252 : (1967) 1 LLJ 317
Civilians in Defence Services (Classification, Control and Appeal) Rules, 1952 — Rule 15Constitution of India, 1950 — Article 309, 310, 311, 311(2), 77
High Courts10 Feb 1965
In Re: Osler Electric Lamp Manufacturing Co. Ltd. (In Liquidation)
Calcutta High Court · AIR 1967 Cal 61 : (1967) 37 CompCas 306 : 69 CWN 628 : (1966) 1 ILR (Cal) 281
Companies Act, 1956 — Section 446
High Courts09 Feb 1965Allowed
Suren Banerjee Vs The State
Calcutta High Court · 69 CWN 741
Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts08 Feb 1965
SM. Parul Lata Chakravarty Vs Commercial Tax Officer and Others
Calcutta High Court · (1966) 1 ILR (Cal) 274 : (1966) 17 STC 116
Central Sales Tax Act, 1956 — Section 15, 9Constitution of India, 1950 — Article 19
High Courts08 Feb 1965
Mohammed Yusuf Vs Ram Chandra Singh and Another
Calcutta High Court · 69 CWN 588
Transfer of Property Act, 1882 — Section 114West Bengal Premises Tenancy Act, 1956 — Section 13(6), 17(3)
High Courts05 Feb 1965
Shree Gopal Paper Mills Ltd. Vs Commissioner of Income Tax, Central
Calcutta High Court · AIR 1967 Cal 560
Companies Act, 1913 — Section 50
High Courts05 Feb 1965
Commissioner of Income Tax Vs Kamal Singh Rampuria
Calcutta High Court · AIR 1966 Cal 454 : (1967) 64 ITR 527
Income Tax Act, 1922 — Section 34(1), 66, 66(1), 66A(2)
High Courts05 Feb 1965
B.K. Gooyee Vs Commissioner of Income Tax
Calcutta High Court · AIR 1966 Cal 438
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10Income Tax Act, 1922 — Section 22, 22(2), 34, 34(1), 5
High Courts05 Feb 1965
B. K. GOOYEE Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1966) 62 ITR 109
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Income Tax Act, 1922 — Section 34, 5(5)Public Demands Recovery Act — Section 7
High Courts05 Feb 1965
Shree Gopal Paper Mills Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1967) 37 CompCas 240 : (1967) 64 ITR 233
Companies Act, 1913 — Section 105C, 2(16), 28, 30, 50Companies Act, 1956 — Section 75
High Courts03 Feb 1965
Rajasthan Investment Ltd. Vs Commissioner of Income Tax (Central)
Calcutta High Court · AIR 1965 Cal 535 : 69 CWN 423 : (1965) 57 ITR 194
Income Tax Act, 1922 — Section 10(2), 66