COURT ARCHIVE

Calcutta High Court judgments, 1967

306 judgments · page 4 of 16

High Courts12 Sept 1967

Sankar Prosad Bhattagharjea Vs Dr. D.R. Marwaha

Calcutta High Court · (1968) 2 ILR (Cal) 188

Bengal Subordinate Services (Discipline and Appeal) Rules, 1936 — Rule 10, 15, 7Civil Services (Classification, Control and Appeal) Rules — Rule 55, 55AConstitution of India, 1950 — Article 226, 311, 311(2)

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High Courts07 Sept 1967

Rabindra Kumar Mitra Vs State of West Bengal

Calcutta High Court · (1968) 2 ILR (Cal) 152

Criminal Procedure Code, 1898 (CrPC) — Section 107, 114, 144, 145

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High Courts06 Sept 1967

Rama Kanta Banik Vs District School Board of Malda and Others

Calcutta High Court · AIR 1969 Cal 397 : (1969) 1 CALLT 464 : 73 CWN 803 : 73 CWN 802

Bengal (Rural) Primary Education Rules, 1930 — Rule 12Bengal Primary Education Act, 1919 — Section 66(2)Constitution of India, 1950 — Article 226, 311, 311(2)

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High Courts06 Sept 1967Allowed

Sudhir Chandra Ghosh Vs Balai Santra

Calcutta High Court · (1967) 2 ILR (Cal) 386

Bengal Tenancy Act, 1885 — Section 161, 183West Bengal Estates Acquisition Act, 1953 — Section 2, 3, 4, 5, 6

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High Courts05 Sept 1967Allowed

Smt. Gouri Gupta Chaudhury Vs Tarani Gupta Chaudhury

Calcutta High Court · AIR 1968 Cal 305

Civil Procedure Code, 1908 (CPC) — Section 151, 16Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(1)

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High Courts01 Sept 1967Dismissed

Lab Singh Vs State of West Bengal

Calcutta High Court · AIR 1968 Cal 262

Defence of India Act, 1962 — Section 6(4)Motor Vehicles Act, 1939 — Section 58, 58(1), 62, 68HH

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High Courts01 Sept 1967

Murlidhar Jhunjhunwalla Vs Commissioner of Income Tax, West Bengal II

Calcutta High Court · AIR 1968 Cal 253

Contract Act, 1872 — Section 30Income Tax Act, 1922 — Section 24(1)

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High Courts01 Sept 1967

Murlidhar Jhunjhunwalla Vs Commissioner of Income Tax

Calcutta High Court · (1969) 73 ITR 727

Contract Act, 1872 — Section 30, 62Income Tax Act, 1922 — Section 24(1), 37, 6, 66(1)

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High Courts01 Sept 1967

Mohammed Sidick Jamall Vs Ahmed Sidick Jamall

Calcutta High Court · (1968) 1 ILR (Cal) 320

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 9(2), 92Mussalman Wakf Validating Act, 1913 — Section 3Trusts Act, 1882 — Section 1, 73

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High Courts01 Sept 1967

COMMISSIONER OF Income Tax, WEST BENGAL Vs HINDUSTHAN MOTORS LTD.

Calcutta High Court · (1969) 1 ILR (Cal) 365 : (1968) 68 ITR 301

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

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High Courts31 Aug 1967

Rani Luxmi Devi Vs The Income Tax Officer

Calcutta High Court · (1968) 2 ILR (Cal) 489

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17Income Tax Act, 1922 — Section 17, 23(4), 29, 33B, 34

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High Courts30 Aug 1967Allowed

Indrapuri Studio (p.) Limited Vs Sm. Shanti Debi and Others

Calcutta High Court · 71 CWN 1034

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts30 Aug 1967

Commissioner of Income Tax (Central) Vs Asiatic Textiles Ltd.

Calcutta High Court · 72 CWN 713 : (1969) 2 ILR (Cal) 243 : (1970) 75 ITR 291

Income Tax Act, 1922 — Section 23A, 66(1), 66(2)

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High Courts30 Aug 1967

Corporation of Calcutta Vs Jatish Chandra Saha and Another

Calcutta High Court · (1968) CriLJ 987 : 72 CWN 621

Prevention of Food Adulteration Act, 1954 — Section 10, 13, 16, 2, 7

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High Courts30 Aug 1967

Sri Kamal Behari Lal Singha Vs Commissioner of Income Tax, West Bengal

Calcutta High Court · 72 CWN 321

Income Tax Act, 1961 — Section 12, 2, 2(6A), 2(6A)(a)

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High Courts29 Aug 1967Dismissed

Sripati Ranjan Biswas Vs Union of India (UOI)

Calcutta High Court · (1968) 2 ILR (Cal) 47

All India Services (Discipline and Appeal) Rules, 1955 — Rule 10, 11, 12Central Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 23, 23(2), 30, 30(2)Civil Services (Classification, Control and Appeal) Rules — Rule 57(1)

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High Courts25 Aug 1967

Lodna Colliery Co. (1920) Ltd. Vs N.B. Roy and Others

Calcutta High Court · AIR 1968 Cal 545 : 72 CWN 679

Constitution of India, 1950 — Article 226, 31(2)Petroleum and Minerals Pipelines (Acquisition of Right of User in land) Act, 1962 — Section 10, 10(1), 10(3), 10(6), 13

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High Courts25 Aug 1967

Commissioner of Wealth Tax, W. Bengal Vs Smt. Champa Kumari Singhi and Others

Calcutta High Court · AIR 1968 Cal 74 : 72 CWN 660 : (1969) 2 ILR (Cal) 131 : (1968) 67 ITR 561

Hindu Marriage Act, 1955 — Section 2(1)Hindu Succession Act, 1956 — Section 2(1)Wealth Tax Act, 1957 — Section 27, 27(1), 3

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High Courts23 Aug 1967

Tustu Charan Saha Vs Collector, District Hooghly

Calcutta High Court · (1968) 2 ILR (Cal) 217

Bengal Subordinate Services (Discipline and Appeal) Rules, 1936 — Rule 10, 10(1), 7, 8, 9Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 12(1)Civil Services (Classification, Control and Appeal) Rules — Rule 44, 54, 55

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High Courts22 Aug 1967

Biri Trading Co. Vs Member, Board of Revenue

Calcutta High Court · (1968) 21 STC 169

Bengal Finance (Sales Tax) Act, 1941 — Section 5(2)(a)(v)

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