High Courts03 Aug 1967Dismissed
Sripati Lal Addya Vs Kanailal Halder
Calcutta High Court · 72 CWN 923
Bengal General Clauses Act, 1899 — Section 8Calcutta Thika Tenancy Act, 1949 — Section 2(5)(a), 3, 5, 5(2)Constitution of India, 1950 — Article 227
COURT ARCHIVE
Calcutta High Court judgments, 1967
306 judgments · page 6 of 16
High Courts02 Aug 1967
Sardar Ajaib Singh, Calcutta Vs Commissioner of Wealth Tax, W.B.
Calcutta High Court · AIR 1969 Cal 249
Constitution of India, 1950 — Article 141Income Tax Act, 1922 — Section 23AWealth Tax Act, 1957 — Section 24, 27, 7(1), 7(2)
High Courts01 Aug 1967
Smt. Radha Devi Saraogi Vs Controller of Estate Duty
Calcutta High Court · (1968) 38 CompCas 314 : 72 CWN 696 : (1969) 2 ILR (Cal) 70 : (1968) 68 ITR 521
Estate Duty Act, 1953 — Section 14(1), 39, 64(1)Insurance Act, 1938 — Section 38(5)
High Courts01 Aug 1967Dismissed
Commissioners for the Port of Calcutta Vs Basumati Bag
Calcutta High Court · (1968) 1 ILR (Cal) 47
Civil Procedure Code, 1882 — Section 375Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7, Order 21 Rule 12(2), Order 21 Rule 32, Order 23 Rule 3, 148Contract Act, 1872 — Section 55
High Courts01 Aug 1967
COMMISSIONER OF Income Tax, WEST BENGAL Vs ABHIJIT SEN.
Calcutta High Court · (1968) 68 ITR 23
Income Tax Act, 1922 — Section 16(3)(a)(iii), 16(3)(b), 66(1)
High Courts01 Aug 1967
Bengal Central Building Society Ltd. Vs Amulya Ratan Basu
Calcutta High Court · (1968) 1 ILR (Cal) 36
Calcutta Thika Tenancy Act, 1949 — Section 5, 5(2)Constitution of India, 1950 — Article 227
High Courts31 Jul 1967
Phelps and Co. (Private) Ltd. Vs Member, Board of Revenue
Calcutta High Court · (1967) 20 STC 511
Central Sales Tax Act, 1956 — Section 4, 8
High Courts27 Jul 1967Allowed
Durga Prasad Sarawgi Vs Fateh Chand Kanoi and Another
Calcutta High Court · AIR 1968 Cal 292 : (1968) 1 CALLT 461 : 72 CWN 416
Contract Act, 1872 — Section 25(3)Limitation Act, 1908 — Article 19, 64
High Courts25 Jul 1967Dismissed
In Re: Ruttonjee and Co. Ltd.
Calcutta High Court · AIR 1969 Cal 550
Companies Act, 1956 — Section 186, 284
High Courts25 Jul 1967Dismissed
Gadadhar Ghosh Vs Janki Nath Ghosh and Ghosh
Calcutta High Court · 72 CWN 318
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts24 Jul 1967
Kanan Devan Hills Produce Co. Ltd. Vs Commissioner of Wealth Tax, Calcutta
Calcutta High Court · AIR 1968 Cal 298 : (1968) 67 ITR 823
Wealth Tax Act, 1957 — Section 2, 24(5), 5(1)
High Courts19 Jul 1967
Nityanand Dutta Vs Caledonian Insurance Co.
Calcutta High Court · (1968) ACJ 368
Evidence Act, 1872 — Section 114
High Courts19 Jul 1967Allowed
Sashi Bhusan Roy Vs Pramathanath Banerjee
Calcutta High Court · (1966) 1 CALLT 248 : 72 CWN 50 : (1969) 1 ILR (Cal) 1
Calcutta University Act, 1951 — Section 15, 16, 16(1), 18(7), 18(8)Calcutta University Rules — Rule 1(2)Constitution of India, 1950 — Article 226, 32
High Courts19 Jul 1967
Nityananda Dutta Vs Caledonian Insurance Co.
Calcutta High Court · 72 CWN 733 : (1968) 1 ILR (Cal) 442
Evidence Act, 1872 — Section 114
High Courts18 Jul 1967Dismissed
Nemai Chand Jain Vs Smt. Lila Jain
Calcutta High Court · AIR 1968 Cal 405 : 73 CWN 78
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts18 Jul 1967
Commissioner of Income Tax (Central) Calcutta Vs Rampooria Cotton Mills Ltd.
Calcutta High Court · 72 CWN 325
Income Tax Act, 1961 — Section 10, 16(1)(b), 23(5)(b), 24, 24(1)
High Courts18 Jul 1967
Development of Industries (India) Private Ltd. Vs Commissioner of Income Tax, West Bengal
Calcutta High Court · AIR 1968 Cal 492 : (1968) 68 ITR 310
Contract Act, 1872 — Section 201Income Tax Act, 1922 — Section 10(1), 10(5A)
High Courts18 Jul 1967
Chandi Charan Lala Vs Tax Recovery Officer, 24 Parganas and Others
Calcutta High Court · AIR 1968 Cal 257 : (1968) CriLJ 732 : (1968) 68 ITR 721
Constitution of India, 1950 — Article 166(1), 245Criminal Procedure Code, 1898 (CrPC) — Section 10(2), 12(1)
High Courts18 Jul 1967Dismissed
Calcutta Tramways Co. Ltd. Vs State of West Bengal
Calcutta High Court · 72 CWN 29 : (1968) 1 ILR (Cal) 437
Calcutta Tramways Act, 1880 — Section 9Calcutta Tramways Act, 1951 — Section 6Constitution of India, 1950 — Article 226, 366
High Courts17 Jul 1967
Jogesh Chandra Roy Vs State of West Bengal and Others
Calcutta High Court · AIR 1968 Cal 528
Bengal Excise Act, 1909 — Section 20, 8(3)Bengal Excise Rules, 1993 — Rule 58Civil Procedure Code, 1908 (CPC) — Section 107, 115