COURT ARCHIVE

Calcutta High Court judgments, 1967

306 judgments · page 15 of 16

High Courts10 Feb 1967

Shankarlal Bajoria Vs Union of India (UOI)

Calcutta High Court · (1967) 1 ILR (Cal) 464

Constitution of India, 1950 — Article 102, 102(1), 102(2), 132(1), 14Parliament (Prevention of Disqualification) Act, 1959 — Section 3Representation of the People Act, 1951 — Section 7, 79, 80A

High Courts08 Feb 1967Allowed

K.M. Mukherjee Vs Secretary and Treasurer, S.B.I. and Others

Calcutta High Court · AIR 1968 Cal 59 : (1968) 1 CALLT 393 : (1969) 1 LLJ 50

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Imperial Bank of India Act, 1920 — Section 50

High Courts07 Feb 1967

Jatirdra Nath Sikdar and Others Vs The State and Others

Calcutta High Court · (1967) CriLJ 1716

Criminal Procedure Code, 1898 (CrPC) — Section 144, 145, 146

High Courts03 Feb 1967

Chunilal Das Vs The State on the complaint of Sm. Ashalata Ghosh

Calcutta High Court · AIR 1968 Cal 18 : (1968) CriLJ 32

Criminal Procedure Code, 1898 (CrPC) — Section 251A(3), 561A

High Courts03 Feb 1967Allowed

P.E. Davis and Co. Vs Kesto Routh

Calcutta High Court · AIR 1968 Cal 129 : (1968) 1 CALLT 423 : (1968) 2 LLJ 393

Workmens Compensation Act, 1923 — Section 24A, 3, 4(1)

High Courts03 Feb 1967

Captain D''Souza Vs Pashupati Nath Sarkar

Calcutta High Court · (1968) CriLJ 405 : (1967) 2 ILR (Cal) 23

MERCHANT SHIPPING ACT, 1958 — Section 109, 190, 214, 436Penal Code, 1860 (IPC) — Section 301, 304A, 32

High Courts02 Feb 1967Dismissed

Arun Chandra Ghose Vs Union of India

Calcutta High Court · 71 CWN 799

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 226, 32, 326, 328Representation of the People Act, 1951 — Section 169, 169(3)

High Courts30 Jan 1967Allowed

C. Mc Lennan and Another Vs The State

Calcutta High Court · AIR 1968 Cal 195 : (1968) CriLJ 482

Criminal Procedure Code, 1898 (CrPC) — Section 202, 202(2), 202(2A), 485A, 540

High Courts27 Jan 1967

Shrikishan and Another Vs Dayaram and Another

Calcutta High Court · (1967) 01 CAL CK 0011

High Courts25 Jan 1967Allowed

Taraprasanna Choudhry Vs Agricultural Income Tax Officer

Calcutta High Court · AIR 1967 Cal 532

Bengal Agricultural Income Tax Act, 1944 — Section 38(1)Constitution of India, 1950 — Article 226

High Courts25 Jan 1967

NORTHERN BENGAL JUTE TRADING CO. LTD. Vs COMMISSIONER OF Income Tax.

Calcutta High Court · (1968) 70 ITR 407

Income Tax Act, 1961 — Section 66(1)

High Courts25 Jan 1967

I.H. Khan Vs V.M. Arathoon and Another

Calcutta High Court · (1969) CriLJ 242

Penal Code, 1860 (IPC) — Section 34, 425, 426

High Courts25 Jan 1967Allowed

Sri Bengal Teachest Fittings Mfg. P. Ltd. and Another Vs Corporation of Calcutta

Calcutta High Court · 72 CWN 414

Calcutta Municipal Corporation Act, 1980 — Section 437(1)(a), 440

High Courts24 Jan 1967

Sunil Majhi Vs The State

Calcutta High Court · AIR 1968 Cal 238 : (1968) CriLJ 618 : (1967) 1 ILR (Cal) 568

Criminal Procedure Code, 1898 (CrPC) — Section 200, 202, 4

High Courts20 Jan 1967Dismissed

Chandra Sekhar Prosad Vs Kamal Prosad Biswas

Calcutta High Court · 71 CWN 438

Bengal Excise Act, 1909 — Section 5, 8, 8(1), 8(3)Constitution of India, 1950 — Article 133(1)(c), 166(3)

High Courts20 Jan 1967

COMMISSIONER OF WEALTH-TAX, CALCUTTA Vs NARAYANDASS SADANI.

Calcutta High Court · (1967) 65 ITR 137

Wealth Tax Act, 1957 — Section 27(1)

High Courts19 Jan 1967Dismissed

Sidhya Gopal Misra Represented by Sm. Nalini Misra, mother, Detenu Vs State of West Bengal and Others

Calcutta High Court · AIR 1968 Cal 101 : (1968) CriLJ 307

Criminal Procedure Code, 1898 (CrPC) — Section 491Preventive Detention Act, 1950 — Section 3, 3(1), 3(2), 7

High Courts19 Jan 1967Allowed

Ghasiram Agarwalla Vs The State

Calcutta High Court · AIR 1967 Cal 568 : (1967) CriLJ 1599

Contract Act, 1872 — Section 148, 182Essential Commodities Act, 1955 — Section 3Sales of Goods Act, 1930 — Section 19, 19(2), 30(2), 4

High Courts17 Jan 1967Dismissed

National Sugar Mills Ltd. Vs The State of West Bengal

Calcutta High Court · AIR 1967 Cal 609

Industries (Development and Regulation) Act, 1951 — Section 20

High Courts12 Jan 1967

CALCUTTA LANDING and SHIPPING CO. LTD. Vs COMMISSIONER OF Income Tax, WEST BENGAL.

Calcutta High Court · (1967) 65 ITR 1

Income Tax Act, 1922 — Section 10(2)(xv)