High Courts09 Feb 1966
HOWRAH TRADING CO. (PRIVATE) LTD. Vs COMMISSIONER OF Income Tax (CENTRAL), CALCUTTA.
Calcutta High Court · (1968) 67 ITR 582
Income Tax Act, 1922 — Section 66
COURT ARCHIVE
Calcutta High Court judgments, 1966
275 judgments · page 13 of 14
High Courts08 Feb 1966Dismissed
R.C. Chakravarty Vs Divisional Superintendent, Eastern Railway
Calcutta High Court · (1968) 1 ILR (Cal) 338
Constitution of India, 1950 — Article 226
High Courts08 Feb 1966Dismissed
Azizus Subhan Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1966 Cal 570
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 32, 363(1), 366(22)Crown Grants Act, 1885 — Section 3
High Courts07 Feb 1966Dismissed
State of West Bengal Vs Sankar Prasad Mukherji
Calcutta High Court · (1967) 1 ILR (Cal) 442
Constitution of India, 1950 — Article 226West Bengal Estates Acquisition Act, 1953 — Section 10(2), 10(5), 26, 29, 29(1)
High Courts07 Feb 1966Partly Allowed
Hansa Kumari Deb Barman Vs Income Tax Officer, Company Dist. II, I ward and Others
Calcutta High Court · AIR 1967 Cal 252
Income Tax Act, 1922 — Section 30, 35(1)Income Tax Act, 1961 — Section 154(3), 246
High Courts07 Feb 1966Dismissed
Shaik Md. Omer Vs The Collector of Customs and Others
Calcutta High Court · AIR 1967 Cal 16
Customs Act, 1962 — Section 125Sea Customs Act, 1878 — Section 75
High Courts04 Feb 1966Dismissed
Kalipada Banerjee Vs State of West Bengal and Others
Calcutta High Court · AIR 1966 Cal 480
Land Acquisition Act, 1894 — Section 4(1), 6(1)
High Courts03 Feb 1966Allowed
Mina Goswami Vs Ramendra Nath Dutta and Another
Calcutta High Court · AIR 1967 Cal 230 : (1966) 2 ILR (Cal) 574
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts02 Feb 1966Allowed
Madan Bagdi and Others Vs The State
Calcutta High Court · AIR 1967 Cal 528
Criminal Procedure Code, 1898 (CrPC) — Section 410, 419, 421, 431
High Courts01 Feb 1966
Pranlal Jethalal Vs Narayan Prosad Ruia
Calcutta High Court · 70 CWN 497
Limitation Act, 1963 — Section 12, 5
High Courts01 Feb 1966
Jyotirmoy Ghosh and Others Vs The State of West Bengal
Calcutta High Court · (1967) 19 STC 343
Income Tax Act, 1961 — Section 54Penal Code, 1860 (IPC) — Section 109, 120B, 409, 417
High Courts31 Jan 1966
Pramatha Nath Mukherjee and Others Vs St. of W.B. and Others
Calcutta High Court · 70 CWN 503
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6Negotiable Instruments Act, 1881 (NI) — Section 103, 13, 14, 15
High Courts31 Jan 1966
Amiya Kumar Mukherjee Vs St. of W.B. and Others
Calcutta High Court · 70 CWN 499
Constitution of India, 1950 — Article 226West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1)
High Courts25 Jan 1966
Commissioner of Income Tax (Central), Calcutta Vs Jewanram Gangaram, Calcutta
Calcutta High Court · (1967) 1 ILR (Cal) 669
Income Tax Act, 1922 — Section 16(1), 16(2), 16(3), 18, 18(5)
High Courts20 Jan 1966
Sonepur Coal Fields Ltd. Vs The Coal Board and Others
Calcutta High Court · 70 CWN 1074
Industries (Development and Regulation) Act, 1951 — Section 11
High Courts19 Jan 1966Dismissed
Balaram Das Agarwalla Vs Kesardeo Khemka
Calcutta High Court · 71 CWN 51 : (1966) 2 ILR (Cal) 330
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 16, Order 49 Rule 3(4), Order 6 Rule 2, Order 6 Rule 3, Order 6 Rule 4Evidence Act, 1872 — Section 11, 114, 27, 34, 4Negotiable Instruments Act, 1881 (NI) — Section 118, 120, 121, 16(1), 16(2)
High Courts19 Jan 1966Allowed
Brojomohan Sabui and others Vs Binapani sur and Others
Calcutta High Court · 71 CWN 12
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Criminal Procedure Code, 1898 (CrPC) — Section 148, 149, 151
High Courts17 Jan 1966
In Re: Tara Chand Podder
Calcutta High Court · AIR 1968 Cal 310
Companies (Court) Rules, 1959 — Rule 67, 68, 71Companies Act, 1956 — Section 391, 391(1), 391(2), 391(6), 394A
High Courts17 Jan 1966
In Re: Bangeswari Cotton Mills Ltd.
Calcutta High Court · (1967) 37 CompCas 195 : 70 CWN 486
Companies (Court) Rules, 1959 — Rule 67, 68, 69, 70, 71Companies Act, 1956 — Section 391, 391(1), 391(2), 394A
High Courts14 Jan 1966Allowed
North Adjai Coal Co. (P) Ltd. Vs Commercial Tax Officer and Others
Calcutta High Court · AIR 1966 Cal 629 : (1967) 1 ILR (Cal) 540 : (1966) 17 STC 514
Bengal Finance (Sales Tax) Act, 1941 — Section 2, 4, 5(2)Constitution of India, 1950 — Article 226, 286(1)