COURT ARCHIVE

Calcutta High Court judgments, 1967

306 judgments · page 2 of 16

High Courts28 Nov 1967Dismissed

Avery Co. of India Private Ltd. Vs Second Industrial Tribunal and Others

Calcutta High Court · AIR 1968 Cal 287 : (1968) 1 CALLT 253 : 72 CWN 165 : (1969) 1 ILR (Cal) 415 : (1968) 2 LLJ 38

Industrial Disputes Act, 1947 — Section 10, 15Industrial Employment (Standing Orders) Act, 1946 — Section 1

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High Courts28 Nov 1967

Digendra Nath Roy Vs The State

Calcutta High Court · (1970) CriLJ 529 : 74 CWN 231

Evidence Act, 1872 — Section 105, 4Penal Code, 1860 (IPC) — Section 299, 302, 304, 307, 84

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High Courts21 Nov 1967

Dhanal Mantoolal Rao Vs Ajit Kumar Banerjee

Calcutta High Court · (1968) 1 ILR (Cal) 231

Calcutta Thika Tenancy Act, 1949 — Section 10Constitution of India, 1950 — Article 213, 227Transfer of Property Act, 1882 — Section 108

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High Courts16 Nov 1967

UNION COAL CO. LTD. Vs COMMISSIONER OF Income Tax, CALCUTTA.

Calcutta High Court · (1968) 2 ILR (Cal) 515 : (1968) 70 ITR 45

Income Tax Act, 1922 — Section 30, 66(1)

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High Courts16 Nov 1967Dismissed

Bata Shoe Company (Private) Ltd. Vs Ayesha Bibi, Mutwalli

Calcutta High Court · (1968) 1 ILR (Cal) 216

West Bengal Premises Tenancy Act, 1956 — Section 13(1), 17, 17(2), 17(4)

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High Courts15 Nov 1967

COMMISSIONER OF WEALTH-TAX, WEST BENGAL Vs CALCUTTA TRAMWAYS CO. LTD.

Calcutta High Court · (1968) 69 ITR 471

Calcutta Tramways Act, 1880 — Section 4(1)(e)Wealth Tax Act, 1957 — Section 27(1), 6

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High Courts15 Nov 1967

AUTOMOBILE ASSOCIATION OF BENGAL Vs COMMISSIONER OF Income Tax, CALCUTTA.

Calcutta High Court · (1968) 69 ITR 878

Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 10(6)

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High Courts15 Nov 1967

Commissioner of Income Tax Vs Hind Construction Ltd.

Calcutta High Court · (1970) 78 ITR 664

Companies Act, 1913 — Section 11(4)Income Tax Act, 1922 — Section 10(2), 66(2)Partnership Act, 1932 — Section 4

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High Courts15 Nov 1967

COMMISSIONER OF Income Tax Vs COAL SHIPMENTS (PRIVATE) LTD. ([1968) 69 I. T. R. (SH. N.) 35).

Calcutta High Court · (1968) 70 ITR 429

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

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High Courts15 Nov 1967

Commissioner of Income Tax Vs Central India Industries, Morar

Calcutta High Court · AIR 1969 Cal 236 : (1969) 74 ITR 687

Income Tax Act, 1922 — Section 2(6A)

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High Courts15 Nov 1967

COMMISSIONER OF WEALTH-TAX Vs MRS. DOROTHY MARTIN.

Calcutta High Court · (1968) 69 ITR 586

Succession Act, 1925 — Section 173Wealth Tax Act, 1957 — Section 2(e)(iv), 27(1)

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High Courts15 Nov 1967

COMMISSIONER OF Income Tax, WEST BENGAL Vs MAHABIR COMMERCIAL CO. LTD.

Calcutta High Court · (1968) 70 ITR 114

Income Tax Act, 1961 — Section 66(1)Sales of Goods Act, 1930 — Section 23

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High Courts14 Nov 1967Allowed

District Magistrate of Midnapore and Others Vs Dhananjoy Nayak

Calcutta High Court · AIR 1968 Cal 549 : (1968) CriLJ 1416

Police Act, 1861 — Section 17

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High Courts13 Nov 1967

Shaikh Md. Yacoob and Another Vs Khan Bahadur S.M. Jan and Others

Calcutta High Court · 72 CWN 296

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High Courts13 Nov 1967

Arya Kumar Bal Vs Sm. Ila Bal

Calcutta High Court · AIR 1968 Cal 276

Hindu Marriage Act, 1955 — Section 12, 24

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High Courts09 Nov 1967Allowed

Gour Dev Mukherjee Vs Purnima Devi and Others

Calcutta High Court · 72 CWN 155

West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2), 17(4)

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High Courts09 Nov 1967

MAMCHAND and CO. AND OTHERS Vs COMMISSIONER OF Income Tax, WEST BENGAL II, AND OTHERS.

Calcutta High Court · 72 CWN 174 : (1968) 69 ITR 631

Income Tax Act, 1922 — Section 24(4)Income Tax Act, 1961 — Section 132

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High Courts08 Nov 1967

POOK (INSPECTOR OF TAXES) Vs OWEN.

Calcutta High Court · (1969) 74 ITR 125

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High Courts08 Nov 1967

Gunadhar Santra Vs District Magistrate

Calcutta High Court · (1969) 1 ILR (Cal) 409

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 491Preventive Detention Act, 1950 — Section 3, 3(2)

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High Courts07 Nov 1967

Bibhuti Ranjan Nandy Vs The State

Calcutta High Court · (1968) CriLJ 673

Penal Code, 1860 (IPC) — Section 409West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 4

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