High Courts03 Feb 1965
Girdharlal Govindji Vs Pravin Chandra Ochhavlal
Calcutta High Court · 69 CWN 469
Court Fees Act, 1870 — Section 4, 5(2), 7(v), 7vA(b)(ii), 7xi(cc)Evidence Act, 1872 — Section 120, 134Suits Valuation Act, 1887 — Section 8
COURT ARCHIVE
Calcutta High Court judgments, 1965
295 judgments · page 14 of 15
High Courts01 Feb 1965
Ukhara Forests and Fisheries Ltd. Vs Sub-Divisional Land Reforms Officer, Asansol and Others
Calcutta High Court · 69 CWN 325
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 6 Rule 15, Order 6 Rule 15(1)Constitution of India, 1950 — Article 226West Bengal Estates Acquisition Act, 1953 — Section 10(2)
High Courts29 Jan 1965
Tea Estates India Private Ltd. Vs Commissioner of Wealth Tax
Calcutta High Court · AIR 1966 Cal 9 : 69 CWN 428 : (1966) 59 ITR 428
Wealth Tax Act, 1957 — Section 2, 7(2)
High Courts29 Jan 1965
Macneill and Berry Ltd. Vs Commissioner of Wealth Tax
Calcutta High Court · AIR 1966 Cal 6 : (1966) 1 ILR (Cal) 231 : (1966) 59 ITR 209
Wealth Tax Act, 1957 — Section 2, 3, 46, 7, 7(1)
High Courts29 Jan 1965
Akshoy Kumar Dey and Co. Vs Commercial Tax Officer and Others
Calcutta High Court · 70 CWN 71 : (1966) 18 STC 505
Constitution of India, 1950 — Article 226
High Courts29 Jan 1965
COMMISSIONER OF WEALTH-TAX, CALCUTTA Vs TUNGABHADRA INDUSTRIES LTD.
Calcutta High Court · (1966) 60 ITR 447
Wealth Tax Act, 1957 — Section 27(1), 7(2)
High Courts27 Jan 1965
Sri Kishan Rathi Vs Mondal Bros. and Co. (P) Ltd. and Another
Calcutta High Court · AIR 1967 Cal 75 : (1966) 1 CALLT 50
Companies Act, 1956 — Section 292, 292(1), 47Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 114
High Courts27 Jan 1965Dismissed
Krishnalal Sadhu and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1967 Cal 275 : (1966) 1 ILR (Cal) 14
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 41 Rule 4, 141Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 3, 4, 45, 47, 6
High Courts27 Jan 1965
Sarkar Estates (P) Ltd. Vs Gostho Behari Sarkar
Calcutta High Court · (1967) 1 ILR (Cal) 360
Companies Act, 1878 — Section 278Companies Act, 1913 — Section 177ACompanies Act, 1956 — Section 454, 454(1), 454(5), 454(5A), 455
High Courts27 Jan 1965
Shri Kishan Rathi Vs Mondal Brothers and Co. (Private) Ltd. and Another
Calcutta High Court · (1967) 37 CompCas 256 : 70 CWN 164
Companies Act, 1956 — Section 292(1), 292(2), 47, 9
High Courts25 Jan 1965Dismissed
Gulsan Bibi and Others Vs Sabaratan Bibi and Others
Calcutta High Court · AIR 1966 Cal 213 : 69 CWN 416
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 115Limitation Act, 1908 — Section 18
High Courts21 Jan 1965
Phonographic Performance (Eastern) (Private) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · AIR 1966 Cal 92 : (1966) 1 ILR (Cal) 222
Finance Act, 1956 — Section 2Income Tax Act, 1922 — Section 10, 2(4), 55
High Courts21 Jan 1965
Commissioner of Income Tax Vs Sudhir Kumar Laha and Another
Calcutta High Court · AIR 1965 Cal 476
Income Tax Act, 1922 — Section 34(1), 41
High Courts21 Jan 1965
Sudhir Kumar Laha and Manindra Kumar Laha shebaits legal representatives of Anath Krishna Laha (deceased) Vs The Commissioner of Income Tax
Calcutta High Court · (1966) 1 ILR (Cal) 384
Income Tax (Amendment) Act, 1939 — Section 30Income Tax Act, 1961 — Section 22, 22(2), 22(4), 23, 23(2)
High Courts20 Jan 1965Allowed
Chunilal Kothari and Others Vs Sm. Gopi Devi Mimani and Others
Calcutta High Court · AIR 1965 Cal 630 : (1968) 2 ILR (Cal) 19
Constitution of India, 1950 — Article 133, 133(1)Limitation Act, 1963 — Article 132, 134, 179, 12, 12(2)
High Courts20 Jan 1965
Surendra (Overseas) P.R. Ltd. Vs Far East Enterprising Co. (H.K.) Ltd.
Calcutta High Court · (1966) 1 ILR (Cal) 255
Carriage of Goods by Sea Act, 1925 — Article 3Carriage of Goods by Sea Rules — Rule 3, 8New Found Land Carriage of Goods by Sea Act, 1932 — Section 3
High Courts19 Jan 1965Dismissed
Sunila Sundari Dasi Vs Sailendra Nath Dey
Calcutta High Court · (1966) 1 ILR (Cal) 252
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(6)
High Courts18 Jan 1965
Phanindra Nath Lahiri and Others Vs State of West Bengal and Others
Calcutta High Court · 69 CWN 410
Bengal Municipal Act, 1932 — Section 123, 15, 20, 23, 6
High Courts15 Jan 1965Allowed
Sambhunath Auddy Vs Tarak Nath Auddy and Others
Calcutta High Court · AIR 1965 Cal 450 : (1965) 1 CALLT 417
Calcutta High Court (Original Side) Rules, 1914 — Rule 13Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 34 Rule 7, Order 34 Rule 8
High Courts15 Jan 1965Dismissed
In Re: New Monkhooshi Tea Co. Ltd. and Others
Calcutta High Court · AIR 1967 Cal 196 : (1967) 1 CALLT 385
Companies Act, 1956 — Section 155, 155(1), 155(3), 84(1)Evidence Act, 1872 — Section 115Succession Act, 1925 — Section 370, 381