COURT ARCHIVE

Calcutta High Court judgments, 1966

275 judgments · page 2 of 14

High Courts07 Oct 1966Dismissed

Jitendra Nath Mukherjee Vs Commissioners of Baduria Municipality and Another

Calcutta High Court · AIR 1967 Cal 423

Bengal Municipal Act, 1932 — Section 103Criminal Procedure Code, 1898 (CrPC) — Section 144Transfer of Property Act, 1882 — Section 105, 53A

High Courts07 Oct 1966

National Insulated Cable Co. of India Ltd. Vs D.S. Industrial Corporation

Calcutta High Court · 71 CWN 145 : (1967) 2 ILR (Cal) 675

High Courts06 Oct 1966Dismissed

Dwarka Prasad Arya Vs Om Prokash Mohta and Others

Calcutta High Court · AIR 1967 Cal 612

Transfer of Property Act, 1882 — Section 114

High Courts06 Oct 1966Dismissed

Sheo Nath Singh Vs Appellate Assistant Commissioner of Income Tax (Central Range) and Others

Calcutta High Court · AIR 1967 Cal 382 : (1968) 67 ITR 254

Constitution of India, 1950 — Article 14, 226Income Tax Act, 1922 — Section 34(1), 34(1A)Income Tax Act, 1961 — Section 147, 148, 149, 150, 151

High Courts06 Oct 1966

NANDLAL KASERA Vs COMMISSIONER OF Income Tax, WEST BENGAL III.

Calcutta High Court · (1968) 70 ITR 29

Income Tax Act, 1922 — Section 66Income Tax Act, 1961 — Section 27

High Courts06 Oct 1966

Nandlal Kasera Vs Commissioner of Income Tax

Calcutta High Court · AIR 1967 Cal 499

Income Tax Act, 1922 — Section 65(5), 66, 66(7)Income Tax Act, 1961 — Section 256, 258, 260, 265, 268

High Courts06 Oct 1966

Prafulla Ranjan Sarkar Vs Saroj Ranjan Sarkar and Others

Calcutta High Court · 71 CWN 548

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1(s)

High Courts05 Oct 1966

Harendra Nath De Vs Monmotha Nath De and Others

Calcutta High Court · 71 CWN 749

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103

High Courts04 Oct 1966

Ballygunge Building Society Private Ltd. Vs Munshi Farhadali

Calcutta High Court · 71 CWN 824 : (1968) 2 ILR (Cal) 346

Bengal Tenancy Act, 1885 — Section 161, 162, 163, 163(1), 164Civil Procedure Code, 1882 — Section 311Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2), Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 66(3), Order 21 Rule 66(4)

High Courts04 Oct 1966Dismissed

Surendra Nath Sinha Roy Vs State of West Bengal

Calcutta High Court · (1968) 2 ILR (Cal) 647

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 480, 481, 482West Bengal Estates Acquisition Act, 1953 — Section 15, 15A, 20, 25(2), 44(2)

High Courts04 Oct 1966

Sudhangsu Mazumdar and Others Vs C.S. Jha, Commonwealth Secretary and Others

Calcutta High Court · AIR 1967 Cal 216 : 71 CWN 82

Constitution of India, 1950 — Article 2, 226, 253, 3, 31(2)Contempt of Courts Act, 1971 — Section 3

High Courts04 Oct 1966

Bangeswari Cotton Mills Ltd. Vs Dhanrajmal Govindram and Others

Calcutta High Court · (1968) 38 CompCas 129

Calcutta High Court (Original Side) Rules, 1914 — Rule 27, 4Companies (Court) Rules, 1959 — Rule 109, 111(1), 37(1), 6, 71ACompanies Act, 1956 — Section 444, 445

High Courts04 Oct 1966

Gopal Das Nandy and Another Vs Alladi Bibee

Calcutta High Court · (1967) ACJ 106 : 71 CWN 178 : (1967) 2 LLJ 95

Employees Compensation Act, 1923 — Section 13, 2

High Courts03 Oct 1966

Sm. Mina Ghosh Vs Daulatram Arora and Others

Calcutta High Court · AIR 1967 Cal 633 : 72 CWN 151 : 71 CWN 270

Easements Act, 1882 — Section 52Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 105, 107

High Courts03 Oct 1966

Sarat Chatterjee and Co. (Private), Ltd. Vs Khairunnessa

Calcutta High Court · (1967) ACJ 290 : (1968) 1 ILR (Cal) 366 : (1968) 1 LLJ 329

High Courts30 Sept 1966Dismissed

Shankar Shaw Vs Anukul Ch. Bose

Calcutta High Court · 71 CWN 174

High Courts30 Sept 1966

Nimcha Coal Company Limited Vs Sriniwas Goenka

Calcutta High Court · 70 CWN 1108 : (1968) 2 ILR (Cal) 402

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115, 151Coal Mines (Conservation and Safety) Rules, 1954 — Rule 38(4), 49

High Courts30 Sept 1966

Ranjit Kr. Banerjee Vs Commissioner of Income Tax

Calcutta High Court · AIR 1967 Cal 523 : (1967) 2 ILR (Cal) 634 : (1968) 69 ITR 22

Income Tax Act, 1922 — Section 24(1)Income Tax Act, 1961 — Section 77

High Courts29 Sept 1966

National Tobacco Company of India Ltd. Vs Authority under Payment of Wages Act and Others

Calcutta High Court · 71 CWN 159 : (1967) 2 LLJ 101

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33Payment of Wages Act, 1936 — Section 15, 2

High Courts29 Sept 1966Dismissed

Aftabuddin Ahmed and Others Vs St. of W.B. and Another

Calcutta High Court · 71 CWN 300

West Bengal Estates Acquisition Act, 1953 — Section 49, 5, 52, 5A, 5B