High Courts14 Mar 1966Dismissed
Jagannath Chetram Vs Union of India (UOI)
Calcutta High Court · AIR 1966 Cal 540
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 73Railways Act, 1890 — Section 78B, 80
COURT ARCHIVE
Calcutta High Court judgments, 1966
275 judgments · page 12 of 14
High Courts14 Mar 1966Dismissed
Corpn. Of Calcutta Vs M/S. Damodardas J. Vora and Others
Calcutta High Court · 71 CWN 276
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a), 19, 7(i)
High Courts09 Mar 1966Allowed
Baleswar Singh Vs Commissioners for the Port of Calcutta and Others
Calcutta High Court · 70 CWN 786
Constitution of India, 1950 — Article 19(2), 226, 311(2)Dock Workers (regulation Of Employment) Act, 1948 — Section 4(1)Penal Code, 1860 (IPC) — Section 136, 147, 30, 30(1), 30(2)
High Courts04 Mar 1966Dismissed
Bijoy Kr. Sadhukhan Vs Income Tax Officer Non Companies
Calcutta High Court · AIR 1966 Cal 597
Income Tax Act, 1922 — Section 34(1)
High Courts04 Mar 1966
PILANI INVESTMENT CORPORATION LTD. Vs Income Tax OFFICER, "A" WARD, COMPANIES DIST. II, AND ANOTHER.
Calcutta High Court · (1968) 69 ITR 847
Income Tax Act, 1922 — Section 23A, 34(1)(b)
High Courts04 Mar 1966Dismissed
Shanti Bala Dasi Vs Madhai Kundu and Others
Calcutta High Court · 72 CWN 231
Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 111
High Courts02 Mar 1966Allowed
Sambhu Nath Ghosal Vs State of West Bengal and Another
Calcutta High Court · AIR 1966 Cal 577 : (1966) CriLJ 1248
Criminal Procedure Code, 1898 (CrPC) — Section 10(2)Essential Commodities Act, 1955 — Section 3(1), 3(5), 5
High Courts01 Mar 1966
Harnandrai Badridas Vs Commissioner of Income Tax, Calcutta
Calcutta High Court · AIR 1968 Cal 383
Income Tax Act, 1922 — Section 22(4), 23(4), 26A
High Courts28 Feb 1966Dismissed
Asoke Kumar Sarkar and Another Vs Radha Kanto Pandey and Others
Calcutta High Court · AIR 1967 Cal 178 : (1967) 1 CALLT 315 : (1967) CriLJ 455
Contempt of Courts Act, 1971 — Section 1Penal Code, 1860 (IPC) — Section 499, 500
High Courts23 Feb 1966
Kartick Kundu Vs The State
Calcutta High Court · (1967) CriLJ 1411
Penal Code, 1860 (IPC) — Section 373, 375, 376, 493
High Courts22 Feb 1966
Ikrahnandi Coal Co. Vs Commissioner of Income Tax
Calcutta High Court · (1968) 22 STC 229
Constitution of India, 1950 — Article 286Income Tax Act, 1961 — Section 16
High Courts22 Feb 1966
Jalpaiguri-Siliguri Bus Syndicate Vs Regional Transport Authority, Jalpaiguri and another
Calcutta High Court · 70 CWN 699
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 57Road Transport Corporations Act, 1950 — Section 3
High Courts22 Feb 1966
IKRAHNANDI COAL CO. Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1968) 69 ITR 488
Hyderabad General Sales Tax Act, 1950 — Section 11(2)Income Tax Act, 1961 — Section 16
High Courts18 Feb 1966Allowed
Teamco Private Ltd. Vs T.M.S. Mani
Calcutta High Court · AIR 1967 Cal 168 : (1967) 1 CALLT 327 : (1967) 1 ILR (Cal) 595
Arbitration Act, 1940 — Section 2, 20, 20(I), 3, 8
High Courts18 Feb 1966
Sankarlal Sarda Vs State of Orissa and Others
Calcutta High Court · 70 CWN 446
Bengal Public Demands Recovery Act, 1913 — Section 3(6), 4, 5, 6, 6(3)Constitution of India, 1950 — Article 227Revenue Recovery Act, 1890 — Section 3, 3(1), 3(2), 3(3), 4
High Courts18 Feb 1966
Soleman Shah and Others Vs Director of Panchayat, Burdwan and Others
Calcutta High Court · 70 CWN 1088
West Bengal Panchayat Act, 1957 — Section 22(1), 28
High Courts17 Feb 1966
Central Bank of India Limited Vs Shree Bhagawati Hosiery Mills Ltd. and another
Calcutta High Court · 70 CWN 670
Civil Procedure Code, 1908 (CPC) — Section 10, 11, 115, 9
High Courts16 Feb 1966Dismissed
Moddari Bin Vs Sukdeo Bin
Calcutta High Court · AIR 1967 Cal 136 : (1967) CriLJ 335 : 70 CWN 686 : (1967) 1 ILR (Cal) 320
Criminal Procedure Code, 1898 (CrPC) — Section 386(1), 439, 488(1), 488(3), 488(4)
High Courts14 Feb 1966Allowed
Dhaneswar Choudhary and Others Vs Subodh Kumar Sett and Others
Calcutta High Court · AIR 1967 Cal 334
Calcutta Thika Tenancy Act, 1949 — Section 6(1)Transfer of Property Act, 1882 — Section 108(1)
High Courts09 Feb 1966
COMMISSIONER OF Income Tax, WEST BENGAL Vs GOURISHANKAR LAL SINGHA.
Calcutta High Court · 70 CWN 836 : (1967) 63 ITR 711
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Income Tax Act, 1961 — Section 66(1)Taxes Management Act, 1880 — Section 69