COURT ARCHIVE

Calcutta High Court judgments, 1967

306 judgments · page 16 of 16

High Courts05 Jan 1967

SETABGANJ SUGAR MILLS LTD. Vs COMMISSIONER OF Income Tax.

Calcutta High Court · (1967) 2 ILR (Cal) 496 : (1967) 65 ITR 201

Income Tax Act, 1922 — Section 24(2), 66(2)

High Courts05 Jan 1967Dismissed

Calcutta High Court · (1967) 2 ILR (Cal) 661

Civil Procedure Code, 1908 (CPC) — Section 9Sea Customs Act, 1878 — Section 11, 167, 182, 188, 190Tariff Act, 1934 — Section 2

High Courts05 Jan 1967Dismissed

Calcutta High Court · 75 CWN 854

High Courts03 Jan 1967Allowed

Calcutta High Court · AIR 1967 Cal 613

Revenue Recovery Act, 1890 — Section 3(1), 3(3)

High Courts03 Jan 1967

Calcutta High Court · 72 CWN 279

Evidence Act, 1872 — Section 60

High Courts02 Jan 1967

Calcutta High Court · (1967) 2 ILR (Cal) 6 : (1967) 64 ITR 483

Income Tax Act, 1922 — Section 26A, 66(1)Partnership Act, 1932 — Section 30(3)