High Courts05 Apr 1967Allowed
Sourendra Mohan Banerjee Vs Manick Lal Banerjee And Others
Calcutta High Court · 71 CWN 673
Court Fees Act, 1870 — Section 5, 8Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11, 24, 3, 8
COURT ARCHIVE
Calcutta High Court judgments, 1967
306 judgments · page 12 of 16
High Courts05 Apr 1967Dismissed
Kali Gopal Chatterjee (Referring Claimant) Vs T. Banerjee and Others
Calcutta High Court · 71 CWN 662
Court Fees Act, 1870 — Section 5, 5(1), 7(iv)(c), 8Land Acquisition Act, 1894 — Section 11, 12, 18, 30, 31
High Courts05 Apr 1967
COMMISSIONER OF WEALTH-TAX, WEST BENGAL Vs BALLY JUTE CO. LTD.
Calcutta High Court · (1967) 1 ILR (Cal) 653 : (1968) 67 ITR 188
Wealth Tax Act, 1957 — Section 27(1)
High Courts04 Apr 1967
Amal Kumar Sanyal Vs Divisional Operating Superintendent
Calcutta High Court · (1968) 1 ILR (Cal) 509
Constitution of India, 1950 — Article 309, 311(2)Government of India Act, 1935 — Section 240(3)
High Courts04 Apr 1967
Nazrul Islam Vs Manna Singh
Calcutta High Court · (1968) 1 ILR (Cal) 170
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 47 Rule 1, 151Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(3), 21, 25
High Courts03 Apr 1967Dismissed
S.K. Roy Chowdhury Vs Afroj Jahan Begum
Calcutta High Court · 71 CWN 586
Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(1)(e)
High Courts03 Apr 1967Dismissed
Jogesh Chandra Dutta Vs Monorama Gupta
Calcutta High Court · (1967) 2 ILR (Cal) 47
West Bengal Premises Tenancy Act, 1956 — Section 17(2), 4
High Courts03 Apr 1967
Surendra [Overseas] Ltd. Vs Owners and Parties Interested in the Steamship or Vessel S.S. "Ray Mayabunder."
Calcutta High Court · 71 CWN 627
High Courts28 Mar 1967
COMMISSIONER OF WEALTH-TAX, WEST BENGAL Vs ANGLO-AMERICAN DIRECT TEA TRADING CO. LTD.
Calcutta High Court · (1968) 69 ITR 260
Wealth Tax Act, 1957 — Section 2(e)(ii), 27(1)
High Courts26 Mar 1967
COMMISSIONER OF WEALTH-TAX, WEST BENGAL Vs GOURI SHANKAR BHAR.
Calcutta High Court · (1968) 68 ITR 345
Wealth Tax Act, 1957 — Section 21, 27(1)
High Courts24 Mar 1967
BASANT KUMAR ADITYA VIKRAM BIRLA Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1968) 70 ITR 657
Income Tax Act, 1922 — Section 12, 12(2), 15B
High Courts21 Mar 1967
Guiram Ghose Vs Sudhir Kumar Mandal
Calcutta High Court · (1967) 2 ILR (Cal) 355
Cattle Trespass Act, 1871 — Section 20, 21, 22, 23Criminal Procedure Code, 1898 (CrPC) — Section 192, 260, 260(1), 382, 386Penal Code, 1860 (IPC) — Section 506, 64
High Courts21 Mar 1967
Dabur (Dr. S.K. Burman) Pvt. Ltd. Vs Commercial Tax Officer and Others
Calcutta High Court · (1968) 2 ILR (Cal) 24 : (1967) 19 STC 447
Bengal Finance (Sales Tax) Act, 1941 — Section 52(2)(a)(ii)
High Courts21 Mar 1967Dismissed
Netai Das Ghose Vs Haridas Das
Calcutta High Court · (1967) 2 ILR (Cal) 301
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Partition Act, 1893 — Section 1, 4, 4(1)Transfer of Property Act, 1882 — Section 44
High Courts21 Mar 1967
Rampada Majhi Vs Nagendranath Chakravarty
Calcutta High Court · (1968) CriLJ 557 : (1967) 1 ILR (Cal) 474
Constitution of India, 1950 — Article 254General Clauses Act, 1897 — Section 18Prevention of Food Adulteration Act, 1954 — Section 16, 2, 20, 7
High Courts21 Mar 1967
Debabrata Mallick Vs Angur Bala Mallick
Calcutta High Court · 71 CWN 543
Civil Procedure Code, 1908 (CPC) — Section 54Partition Act, 1893 — Section 3
High Courts21 Mar 1967Dismissed
In Re: Coal Marketing Co. India Private Ltd.
Calcutta High Court · AIR 1968 Cal 119 : (1968) 1 CALLT 412 : (1967) 37 CompCas 720 : 71 CWN 449
Companies Act, 1956 — Section 166(1), 166(2), 167, 168, 186(1)
High Courts21 Mar 1967
Narendra Nath Ghosh Vs Krishnapada Mukhoti
Calcutta High Court · 71 CWN 506
Constitution of India, 1950 — Article 227West Bengal Estates Acquisition Act, 1953 — Section 6(2)West Bengal Land Reforms Act, 1955 — Section 8
High Courts20 Mar 1967
Debendra Nath Ray Vs The State
Calcutta High Court · AIR 1969 Cal 340 : (1969) CriLJ 879 : 73 CWN 97
Criminal Procedure Code, 1898 (CrPC) — Section 101, 83, 84, 99
High Courts20 Mar 1967
Saroj Kumar Kar Vs State of West Bengal
Calcutta High Court · (1967) 2 ILR (Cal) 347
Bengal Municipal Act, 1932 — Section 122K, 122L, 145, 146, 24Constitution of India, 1950 — Article 14