Calcutta High Court Judgments 1967

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 13Central Civil Services (Temporary Service) Rules, 1949 — Rule 1(2), 1(3), 5Constitution of India, 1950 — Article 12, 14, 16, 226, 227

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High Courts18 Dec 1967

Commissioner of Income Tax Vs Tarrapore Tea Company Ltd.

Calcutta High Court · (1969) 1 ILR (Cal) 69

Income Tax Act, 1922 — Section 10, 10(1), 10(2), 24, 24(1)

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High Courts18 Dec 1967Dismissed

Sk. Salamat and Another Vs Equitable Coal Co. Ltd.

Calcutta High Court · 72 CWN 213

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High Courts15 Dec 1967

Satish Chandra Sadhukhan and Others Vs Balaram Banerjee

Calcutta High Court · (1968) CriLJ 1534 : (1968) 1 ILR (Cal) 622

Penal Code, 1860 (IPC) — Section 211, 395

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High Courts14 Dec 1967

Upendra Kumar Sanyasi on behalf of Ananda Mohan Sanyal Vs District Magistrate and Others

Calcutta High Court · (1969) CriLJ 550

Criminal Procedure Code, 1898 (CrPC) — Section 491

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High Courts14 Dec 1967

Gobinda Chandra Singh Roy Vs Haru Chandra Singha Roy

Calcutta High Court · (1968) CriLJ 1352

Penal Code, 1860 (IPC) — Section 201, 302, 467, 477A, 497

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High Courts13 Dec 1967

State of West Bengal Vs Pusparani Baksi

Calcutta High Court · (1968) 2 ILR (Cal) 275

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

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High Courts13 Dec 1967Dismissed

Asis Kumar Mukherjee Vs Pratul Chandra Ghosh

Calcutta High Court · (1968) 2 ILR (Cal) 522

Transfer of Property Act, 1882 — Section 108

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High Courts08 Dec 1967Dismissed

Khas Busra Coal Concern (P) Ltd. Vs Ram Nagina Singh

Calcutta High Court · AIR 1968 Cal 391

Constitution of India, 1950 — Article 133(1)

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High Courts07 Dec 1967

N.G. Roy Vs Union of India (UOI) and Others

Calcutta High Court · AIR 1968 Cal 524 : (1968) CriLJ 1407 : (1969) 2 ILR (Cal) 26

Sea Customs Act, 1878 — Section 167(8), 178A, 19

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High Courts05 Dec 1967

GIRIDHARILAL GHASIRAM Vs COMMISSIONER OF Income Tax, WEST BENGAL.

Calcutta High Court · (1968) 69 ITR 890

Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 10(4)(b)

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High Courts05 Dec 1967Dismissed

Income Tax Officer, ''A'' Ward, Companies District I, Calcutta and Another Vs State Bank of India

Calcutta High Court · AIR 1968 Cal 503 : 72 CWN 218 : (1969) 2 ILR (Cal) 81 : (1968) 69 ITR 833

Income Tax Act, 1922 — Section 49AA

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High Courts05 Dec 1967Allowed

Monoharlal Mehta and Others Vs Raj Mohan Pandey and Others

Calcutta High Court · 72 CWN 393

West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)(f)

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High Courts04 Dec 1967

Jay Engineering Works Ltd. and Others Vs State of West Bengal and Others Indian Oxygen Ltd. and Others Vs State of W.B. and Others Bengal Enamel Works Vs State of W.B. and Others

Calcutta High Court · AIR 1968 Cal 407 : 72 CWN 441 : 72 CWN 440 : (1967) 2 ILR (Cal) 121

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, 141Constitution of India, 1950 — Article 14, 166(1), 166(3), 21, 226Criminal Procedure Code, 1898 (CrPC) — Section 100, 127, 151, 154, 157

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High Courts28 Nov 1967Allowed

Jitendra Singh Nahar Vs Rakhahari Chatterjee

Calcutta High Court · (1968) 2 ILR (Cal) 364

Oudh Estates Act, 1869 — Section 13Transfer of Property Act, 1882 — Section 100, 41, 5, 56(6), 58

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Calcutta High Court judgments, 1967