COURT ARCHIVE

Calcutta High Court judgments, 1966

275 judgments · page 10 of 14

High Courts21 Apr 1966

Commissioner of Income Tax, Calcutta Vs Burrakur Coal Co. Ltd., Calcutta

Calcutta High Court · (1967) 2 ILR (Cal) 518

Business Profits Tax Act, 1947 — Section 19Excess Profits Tax Act, 1940 — Section 12Income Tax Act, 1922 — Section 66(2)

High Courts21 Apr 1966Allowed

State of Jammu and Kashmir Vs Lucky Glass Works (Plaintiff) and Another

Calcutta High Court · AIR 1969 Cal 11 : 72 CWN 795

Civil Procedure Code, 1908 (CPC) — Section 2(7B), 80

High Courts19 Apr 1966

Charandas Malhotra Vs Assistant Collector of Customs and Others

Calcutta High Court · AIR 1967 Cal 376 : (1968) CriLJ 33

Customs Act, 1962 — Section 110(1), 110(2)

High Courts18 Apr 1966

Kshitish Chandra Shome and Others Vs The State

Calcutta High Court · (1967) CriLJ 333

Penal Code, 1860 (IPC) — Section 109, 379

High Courts07 Apr 1966Dismissed

Krishna Chandra Banerjee Vs Sm. Chanchala Datto

Calcutta High Court · AIR 1966 Cal 625

Soldiers (Litigation) Act, 1925 — Section 5, 6(1), 6(2)

High Courts05 Apr 1966

Gopal Banerjee Vs Manindranath Dey

Calcutta High Court · 70 CWN 864

Transfer of Property Act, 1882 — Section 50West Bengal Premises Tenancy Act, 1956 — Section 13, 17, 17(1), 17(2), 17(3)

High Courts04 Apr 1966Dismissed

Arbn Hindusthan Steel Vs Appejay Pr. Ltd.

Calcutta High Court · AIR 1967 Cal 291

Arbitration Act, 1940 — Section 12(2), 28, 5

High Courts04 Apr 1966Dismissed

Ashoka Marketing Limited Vs Megna Mills Company Ltd.

Calcutta High Court · (1966) 2 ILR (Cal) 510

Forward Contracts (Regulation) Act, 1952 — Section 11(1), 11(2), 11(3), 15, 15(1)

High Courts04 Apr 1966

Biswanath Prosad Gupta Vs Ram Sahai Gupta

Calcutta High Court · (1966) 2 ILR (Cal) 635

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

High Courts01 Apr 1966Allowed

Union of India (UOI) and Others Vs Sailendra Nath Chakraborty Thakur

Calcutta High Court · AIR 1966 Cal 603

Civil Procedure Code, 1908 (CPC) — Section 151, 94

High Courts01 Apr 1966Allowed

Rahman Sheikh and Another Vs The State

Calcutta High Court · AIR 1967 Cal 516 : (1967) CriLJ 1292

Criminal Procedure Code, 1898 (CrPC) — Section 242, 342, 540A

High Courts01 Apr 1966Dismissed

Nanda Krishna Pal Chowdhury Vs Bhupendra Mohan Pal Chowdhury and Others

Calcutta High Court · AIR 1966 Cal 181 : 70 CWN 114

Evidence Act, 1872 — Section 5Hindu Adoptions and Maintenance Act, 1956 — Section 20

High Courts01 Apr 1966

Badridas Kothari Vs Meghraj Kothari

Calcutta High Court · AIR 1967 Cal 25

Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 10, 23, 30

High Courts01 Apr 1966Allowed

Binapani Dassi Vs Jogendra Nath Patra

Calcutta High Court · (1966) 2 ILR (Cal) 502

Bengal Tenancy Act, 1885 — Section 2, 48, 72Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 107

High Courts01 Apr 1966

Daulatram Rawatmull Vs Commissioner of Income Tax, Central

Calcutta High Court · AIR 1967 Cal 547 : (1967) 64 ITR 593

Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 34, 34(1A), 66

High Courts01 Apr 1966

In Re: Central Tipperah Tea Co. Limited

Calcutta High Court · 70 CWN 708

Companies Act, 1956 — Section 115, 173(2), 477, 478, 478(8)Constitution of India, 1950 — Article 20(3)

High Courts30 Mar 1966Dismissed

Durga Charan Seal Vs Ram Charan Seal

Calcutta High Court · (1966) 2 ILR (Cal) 666

Partition Act, 1893 — Section 2, 3, 4, 5

High Courts30 Mar 1966Dismissed

John Herbert and Co. Pvt. Ltd. Vs Pranay Kumar Dutta

Calcutta High Court · (1966) 1 CALLT 98 : (1966) 36 CompCas 485 : 70 CWN 516

High Courts30 Mar 1966Dismissed

James A. Joblin and Company Ltd. Vs B.K. Shaw Industries Private Ltd.

Calcutta High Court · (1966) 2 ILR (Cal) 577

High Courts28 Mar 1966

Ashoka Marketing Ltd. Vs Rothas Kumar and Others

Calcutta High Court · AIR 1966 Cal 591 : (1966) 1 CALLT 165 : 70 CWN 729

Bengal Finance (Sales Tax) Act, 1941 — Section 25Calcutta High Court (Original Side) Rules, 1914 — Rule 20, 2C, 2D, 4Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2