COURT ARCHIVE

Calcutta High Court judgments, 1967

306 judgments · page 13 of 16

High Courts20 Mar 1967Dismissed

Netai Chandra Koley Vs State of West Bengal

Calcutta High Court · (1967) 1 ILR (Cal) 555

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Commissions of Inquiry Act, 1952 — Section 2, 3Constitution of India, 1950 — Article 14, 162, 246, 73(1)

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High Courts19 Mar 1967

COMMISSIONER OF Income Tax, WEST BENGAL Vs BIMAN BEHARI SHAW SHEBAIT.

Calcutta High Court · (1968) 68 ITR 815

Income Tax Act, 1922 — Section 66(2), 9(2)

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High Courts17 Mar 1967Allowed

Manickchand Durgaprosad and Bros. Vs Balukidas Baheti

Calcutta High Court · AIR 1969 Cal 104

West Bengal Premises Tenancy Act, 1956 — Section 21, 21(1), 21(4), 26(2), 26(4)

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High Courts16 Mar 1967

RAMENDRA NATH GHOSH Vs COMMISSIONER OF Income Tax AND OTHERS.

Calcutta High Court · (1967) 66 ITR 414

Income Tax Act, 1922 — Section 33BIncome Tax Act, 1961 — Section 176(3)

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High Courts15 Mar 1967

Nandalal Pal and Another Vs The State

Calcutta High Court · (1970) CriLJ 792

Prevention of Food Adulteration Act, 1954 — Section 13, 16, 2

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High Courts15 Mar 1967

In Re: K.K. Ray (Private) Ltd.

Calcutta High Court · AIR 1967 Cal 636 : 71 CWN 430

Calcutta High Court (Original Side) Rules, 1914 — Rule 3, 5Civil Procedure Code, 1908 (CPC) — Section 139Companies (Court) Rules, 1959 — Rule 6

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High Courts15 Mar 1967Allowed

In Re: K.K. Ray (Private) Ltd. (In the matter of Franklin Square Agency Inc., U.S.A.)

Calcutta High Court · (1967) 37 CompCas 737

Notaries Act, 1952 — Section 14

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High Courts14 Mar 1967Dismissed

Ramric Lal Saha Vs Sachindra Narayan Roy and Others

Calcutta High Court · AIR 1968 Cal 316

Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133(1)

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High Courts14 Mar 1967

COMMISSIONER OF Income Tax Vs CALCUTTA TRAMWAYS CO. LTD.

Calcutta High Court · (1968) 69 ITR 799

Income Tax Act, 1922 — Section 10(2)(via), 10(2)(vib), 66(1)

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High Courts14 Mar 1967Dismissed

Ramric Lal Saha Vs Sachindra Narayan Roy and others

Calcutta High Court · AIR 1968 Cal 316

Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 132, 133, 133(1), 133(1)(b), 133(1)(b)Court Fees Act, 1870 — Section 7(11)

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High Courts10 Mar 1967Dismissed