High Courts07 Nov 1967
Commissioner of Income Tax Vs Sardar Bahadur Sardar Indra Singh Trust
Calcutta High Court · (1971) 82 ITR 567
Income Tax Act, 1922 — Section 4(3), 66(1)
COURT ARCHIVE
Calcutta High Court judgments, 1967
306 judgments · page 3 of 16
High Courts07 Nov 1967
In Re: Hiren Bose
Calcutta High Court · AIR 1969 Cal 1 : (1968) 1 CALLT 235 : (1969) CriLJ 40 : 72 CWN 82
Constitution of India, 1950 — Article 19, 19(1), 19(2), 215Contempt of Courts Act, 1971 — Section 2, 3, 4Criminal Procedure Code, 1898 (CrPC) — Section 480
High Courts01 Nov 1967
WISEMAN AND ANOTHER Vs BORNEMAN AND OTHERS.
Calcutta High Court · (1969) 71 ITR 651
Finance Act, 1960 — Section 28, 28(4)
High Courts29 Sept 1967Allowed
Metal Press Works Limited Vs Ram Pratap Kayan
Calcutta High Court · 72 CWN 594
Civil Procedure Code, 1908 (CPC) — Section 139Companies Act, 1956 — Section 10D(1)(b), 111(3), 111(4)(a), 111(4)(b), 155Income Tax Act, 1961 — Section 10(2)(vii), 66, 66(1), 66(2), 66(5)
High Courts28 Sept 1967
Union of India Vs Promode Kumar Agarwalla and Another
Calcutta High Court · 75 CWN 767
Arbitration Act, 1940 — Section 34, 34(5), 37(1), 37(5)Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Constitution of India, 1950 — Article 299
High Courts28 Sept 1967
Tirtharaj Pandey Vs Amar Credit Corpn. and Others
Calcutta High Court · 72 CWN 243
Contract Act, 1872 — Section 13, 18, 18(2), 2, 74Evidence Act, 1872 — Section 82, 92
High Courts27 Sept 1967
Sunilakhya Chowdhury Vs H.M. Jadwet and Another
Calcutta High Court · AIR 1968 Cal 266 : (1968) CriLJ 736
Criminal Procedure Code, 1898 (CrPC) — Section 177, 204(1A), 435, 439, 561APenal Code, 1860 (IPC) — Section 499, 500
High Courts27 Sept 1967
Mrs. Marie Baker Vs Melville Baker
Calcutta High Court · AIR 1968 Cal 144
Divorce Act, 1869 — Section 10, 14
High Courts27 Sept 1967
Rajendra Kumar Ruia Vs State of West Bengal
Calcutta High Court · (1969) CriLJ 243
Penal Code, 1860 (IPC) — Section 406, 411Sales of Goods Act, 1930 — Section 4
High Courts26 Sept 1967Dismissed
Rama Prosad Roy Chowdhury Vs Baidyanath Bandopadhya
Calcutta High Court · (1968) 2 ILR (Cal) 281
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Representation of the People Act, 1951 — Section 100(1), 117, 123, 123(2), 123(3)
High Courts22 Sept 1967
Sunil Kumar Ghosh Vs Ajit Kumar Das and Others
Calcutta High Court · AIR 1969 Cal 492 : (1969) CriLJ 1234 : 73 CWN 212
Constitution of India, 1950 — Article 22, 226Criminal Procedure Code, 1898 (CrPC) — Section 340, 350, 423, 439
High Courts21 Sept 1967Allowed
Rank Film Distributors of India Ltd. Vs The Registrar of Companies, West Bengal and Another
Calcutta High Court · AIR 1969 Cal 32 : (1969) 1 CALLT 501 : 72 CWN 384
Companies Act, 1956 — Section 17, 17(3), 17(4)
High Courts21 Sept 1967
Pankaj Kumar Pakhira Vs Nani Bala Pakhira
Calcutta High Court · (1968) 1 ILR (Cal) 43
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 89, Order 21 Rule 90, 47Limitation Act, 1908 — Article 166Limitation Act, 1963 — Article 127
High Courts15 Sept 1967Dismissed
In Re: Arbn. Indian Mutual General Society
Calcutta High Court · AIR 1968 Cal 340 : (1968) 1 ILR (Cal) 212
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 9
High Courts15 Sept 1967Dismissed
Oil and Natural Gas Commission Vs Sohan Lal Sharma
Calcutta High Court · (1969) 2 ILR (Cal) 392
Arbitration Act, 1940 — Section 2, 20, 20(1C)Constitution of India, 1950 — Article 149, 245, 246, 257, 258Oil and Natural Gas Commission Act, 1959 — Section 11, 15, 19, 20, 21
High Courts14 Sept 1967Allowed
Dhirendra Nath Sen and Others Vs Santa Shila Devi and Others
Calcutta High Court · AIR 1968 Cal 336 : 72 CWN 86
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14, Order 34 Rule 15, 47Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 100
High Courts13 Sept 1967Dismissed
Abinash Pramanick Vs Harekrishna Das
Calcutta High Court · (1968) 1 ILR (Cal) 478
Conduct of Elections Rules, 1961 — Rule 38, 39, 54A, 56(3), 56A(2)Constitution of India, 1950 — Article 326Representation of the People Act, 1950 — Section 19
High Courts13 Sept 1967Dismissed
Kanailal Bhattacharjee Vs Nikhil Das and Another
Calcutta High Court · AIR 1969 Cal 267 : (1968) 1 ILR (Cal) 522
Constitution of India, 1950 — Article 173, 326, 327, 328, 329Registration of Electors Rules, 1960 — Rule 13(2)Representation of the People (Amendment) Act, 1956 — Section 100(1)
High Courts12 Sept 1967
Din Md. Gazi and Others Vs State and Another
Calcutta High Court · 71 CWN 1039
Civil Procedure Code, 1908 (CPC) — Section 107, 114Criminal Procedure Code, 1898 (CrPC) — Section 107, 114, 144
High Courts12 Sept 1967Dismissed
In Re: Bholanath Chatterjee and Ex parte: Ratnakar Misra
Calcutta High Court · AIR 1968 Cal 521 : 72 CWN 35
Presidency Towns Insolvency Act, 1909 — Section 9