High Courts22 Aug 1967Allowed
Moolesh Jain Vs Imumuddin Ansari and Others
Calcutta High Court · AIR 1968 Cal 364 : (1968) CriLJ 1058 : 71 CWN 851
Criminal Procedure Code, 1898 (CrPC) — Section 107, 117(3), 144(2)
COURT ARCHIVE
Calcutta High Court judgments, 1967
306 judgments · page 5 of 16
High Courts22 Aug 1967
Abani Bhusan Biswas Vs Hindusthan Cables Ltd., Burdwan and Others
Calcutta High Court · AIR 1968 Cal 124 : (1968) 38 CompCas 528 : 72 CWN 410 : (1968) 16 FLR 289 : (1968) 2 ILR (Cal) 92
Constitution of India, 1950 — Article 226, 311Industrial Employment (Standing Orders) (Amendment) Act, 1956 — Section 13AIndustrial Employment (Standing Orders) Act, 1946 — Section 5
High Courts18 Aug 1967
CONTROLLER OF ESTATE DUTY WEST BENGAL Vs BISWANATH RUNGT.
Calcutta High Court · (1968) 67 ITR 748
Estate Duty Act, 1953 — Section 64(1)
High Courts18 Aug 1967Dismissed
Lokenath Gupta and Others Vs Credits Private Ltd.
Calcutta High Court · (1968) 38 CompCas 599 : 72 CWN 624
Companies Act, 1956 — Section 136, 167, 210, 220, 439
High Courts18 Aug 1967Dismissed
Asoke Chowdhuri Vs Union of India and Others
Calcutta High Court · 71 CWN 1040
General Clauses Act, 1897 — Section 5
High Courts17 Aug 1967
Dwijendra Mohan Banerjee Vs State of West Bengal and Others
Calcutta High Court · 71 CWN 912
Civil Procedure Code, 1908 (CPC) — Section 10, 9Commissions of Inquiry Act, 1952 — Section 3, 4, 5Penal Code, 1860 (IPC) — Section 147, 379, 461
High Courts17 Aug 1967
COMMISSIONER OF WEALTH-TAX, WEST BENGAL Vs JHAGRAKHAND COLLIERIES (PRIVATE) LTD.
Calcutta High Court · (1968) 67 ITR 572
Bengal Public Demands Recovery Act, 1913 — Section 7Civil Procedure Code, 1908 (CPC) — Section 115Income Tax Act, 1961 — Section 46(2)
High Courts17 Aug 1967Allowed
Khemchand Pemchand Vs Dalhousie Jute Company Ltd.
Calcutta High Court · (1968) 1 ILR (Cal) 277
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Contract Act, 1872 — Section 230Evidence Act, 1872 — Section 159, 160, 32(2), 63, 63(5)
High Courts14 Aug 1967
Pran Krishna Das Vs Controller of Estate Duty, West Bengal, Calcutta
Calcutta High Court · AIR 1968 Cal 496 : (1968) 2 ILR (Cal) 139 : (1968) 69 ITR 139
Estate Duty Act, 1953 — Section 10, 7(4)Transfer of Property Act, 1882 — Section 8
High Courts14 Aug 1967
COMMISSIONER OF Income Tax, WEST BENGAL I Vs BANGODAYA COTTON MILLS LTD.
Calcutta High Court · 72 CWN 226 : (1967) 2 ILR (Cal) 626 : (1968) 69 ITR 812
Income Tax Act, 1922 — Section 23A, 23A(9)
High Courts10 Aug 1967
State of Punjab Vs A.K. Raha (Engineers) Ltd.
Calcutta High Court · AIR 1968 Cal 152 : (1968) 1 ILR (Cal) 475
Constitution of India, 1950 — Article 133, 133(1)
High Courts09 Aug 1967
Basanta Kumar Biswas Vs Mihirlal Biswas
Calcutta High Court · AIR 1968 Cal 604 : 71 CWN 1044
Bengal Tenancy Act, 1885 — Section 174Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 151
High Courts09 Aug 1967
KARAM CHAND THAPAR AND BROS. PRIVATE LTD. Vs COMMISSIONER OF Income Tax (CENTRAL) CALCUTTA.
Calcutta High Court · (1968) 70 ITR 328
Income Tax Act, 1961 — Section 66(1)
High Courts08 Aug 1967
Jyoti Prakash Mitter Vs Union of India
Calcutta High Court · 71 CWN 926
Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 111Constitution of India, 1950 — Article 103, 103(1), 103(2), 123, 124(2)
High Courts08 Aug 1967
Sri Sri Iswar Jagannath Deb Jiu Vs Asit Kumar Roy
Calcutta High Court · 72 CWN 827
High Courts08 Aug 1967Allowed
Gadadhar Ghose Vs Janaki Nath Ghosh and Others
Calcutta High Court · AIR 1969 Cal 59 : (1969) 1 CALLT 371 : 72 CWN 299
Partition Act, 1893 — Section 2, 6
High Courts08 Aug 1967
Badri Pr. Khemka Vs Controller of Estate Duty
Calcutta High Court · (1970) 77 ITR 552
Estate Duty Act, 1953 — Section 10
High Courts07 Aug 1967
COMMISSIONER OF Income Tax, CALCUTTA Vs TURNER MORRISON and COMPANY PRIVATE LTD.
Calcutta High Court · (1967) 2 ILR (Cal) 616 : (1968) 68 ITR 147
Income Tax Act, 1961 — Section 10(2)(xv), 66(1)
High Courts04 Aug 1967
Sahasrangshu Kanti Acharyya Vs The State
Calcutta High Court · AIR 1968 Cal 249 : (1968) CriLJ 621
Criminal Procedure Code, 1898 (CrPC) — Section 480, 482Penal Code, 1860 (IPC) — Section 228
High Courts03 Aug 1967
Chandra Sekhar Ghosh Vs Joynab Khatun
Calcutta High Court · (1968) 1 ILR (Cal) 39
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 1 Rule 9, Order 2 Rule 7, 99