High Courts14 Jul 1967
M.A. Ispahani Vs Commissioner of Income Tax
Calcutta High Court · (1969) 2 ILR (Cal) 18
Income Tax Act, 1922 — Section 16(2), 2(5A), 2(6A), 2(6C), 2(7A)
COURT ARCHIVE
Calcutta High Court judgments, 1967
306 judgments · page 7 of 16
High Courts14 Jul 1967Allowed
Calcutta Electric Supply Corporation Ltd. Vs Habul Chandra Das
Calcutta High Court · (1968) ACJ 270 : AIR 1968 Cal 278 : (1968) 1 CALLT 456 : (1969) 18 FLR 128 : (1968) 2 ILR (Cal) 485 : (1968) 2 LLJ 769
Workmens Compensation Act, 1923 — Section 2, 4(1)
High Courts14 Jul 1967
Narayan Prosad Ghosh Vs Corporation of Calcutta
Calcutta High Court · 71 CWN 808 : (1968) 2 ILR (Cal) 34
Calcutta Municipal Act, 1923 — Section 23A, 27, 27(1), 46Calcutta Municipal Act, 1951 — Section 45, 46, 48, 52, 52(2)Constitution of India, 1950 — Article 227
High Courts14 Jul 1967Dismissed
Inland Steam Navigation Workers'' Union and Another Vs Rivers Steam Navigation Company Ltd. and Others
Calcutta High Court · (1968) 38 CompCas 99 : 71 CWN 897
Companies Act, 1956 — Section 391, 394
High Courts12 Jul 1967
S.C. Mitter Vs Auto Service
Calcutta High Court · (1968) 1 ILR (Cal) 426
Civil Procedure Code, 1908 (CPC) — Section 100(1), 103Pepsu Urban Rent Restriction Ordinance, 2006 — Section 13(3)Premises Tenancy Act, 1956 — Section 13(1)
High Courts12 Jul 1967
Ashiruddin, Sk. Vs Pitu Majhi
Calcutta High Court · (1969) 2 ILR (Cal) 127
Bengal Tenancy Act, 1885 — Section 49H, 49KBengal Tenancy Rules — Rule 4, 4(4)
High Courts12 Jul 1967Allowed
Sm. Latika Ghosh Vs Nirmal Kumar Ghosh
Calcutta High Court · AIR 1968 Cal 68 : (1968) 2 ILR (Cal) 354
Hindu Marriage Act, 1955 — Section 24
High Courts12 Jul 1967
Dr. S.C. Sen Gupta Vs Sm. Durgabati Dasi and Others
Calcutta High Court · AIR 1967 Cal 328 : (1968) 2 ILR (Cal) 356
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 15, Order 11 Rule 18
High Courts11 Jul 1967
Askaran Kissenlal Vs Commissioner of Income Tax
Calcutta High Court · (1968) 1 ILR (Cal) 416 : (1969) 73 ITR 522
Income Tax Act, 1922 — Section 22(4), 23(4), 26A, 27
High Courts07 Jul 1967
Kanai Betal Vs State of West Bengal
Calcutta High Court · (1968) 2 ILR (Cal) 483
West Bengal Panchayat Act, 1973 — Section 27West Bengal Panchayat Rules, 1958 — Rule 22, 23, 24, 27, 27(6)
High Courts07 Jul 1967Allowed
Union of India (UOI) Vs M.S. Grewal and Co.
Calcutta High Court · AIR 1968 Cal 333
Arbitration Act, 1940 — Section 39(1)
High Courts05 Jul 1967Dismissed
Babulal Churiwala and Others Vs Sri Aurobindo Agency
Calcutta High Court · AIR 1968 Cal 396
Arbitration Act, 1940 — Section 9
High Courts03 Jul 1967
Commissioner of Income Tax Vs Dalhousie Properties Ltd.
Calcutta High Court · (1968) 38 CompCas 797 : (1968) 70 ITR 283
Income Tax Act, 1922 — Section 23A
High Courts03 Jul 1967
Indian Steel and Wire Products Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1968) 38 CompCas 660 : (1968) 69 ITR 379
Companies Act, 1956 — Section 17Income Tax Act, 1922 — Section 10(2), 34
High Courts29 Jun 1967
COMMISSIONER OF Income Tax, WEST BENGAL Vs PIONEER TRADING COMPANY PRIVATE LTD.
Calcutta High Court · (1968) 70 ITR 347
Income Tax Act, 1922 — Section 24, 24(1)
High Courts29 Jun 1967
Ajit Kumar Bose Vs Snehalata Biswas
Calcutta High Court · 72 CWN 1 : (1968) 1 ILR (Cal) 127
Evidence Act, 1872 — Section 23Limitation Act, 1963 — Article 113Specific Relief Act, 1877 — Section 12, 14, 15, 16, 17
High Courts28 Jun 1967Dismissed
Lachminarain Jute Manufacturing Co. Ltd. Vs Bangur Brothers Ltd.
Calcutta High Court · AIR 1968 Cal 330
Arbitration Act, 1940 — Section 34
High Courts27 Jun 1967
INDIAN IRON and STEEL CO. LTD. Vs COMMISSIONER OF Income Tax WEST BENGAL.
Calcutta High Court · (1967) 2 ILR (Cal) 30 : (1968) 68 ITR 561
Income Tax Act, 1961 — Section 10(1), 10(2)(xv)
High Courts27 Jun 1967Allowed
Rama Krishna Iyer Vaidyanathan Vs Fifth Industrial Tribunal of West Bengal and Others
Calcutta High Court · AIR 1968 Cal 159 : (1967) 1 CALLT 224 : 71 CWN 755 : (1968) 2 LLJ 597
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 15, 2, 25FF
High Courts27 Jun 1967Dismissed
Shree Nursing Timber Works and Another Vs Sm. Amala Bala Dassi
Calcutta High Court · AIR 1969 Cal 12 : 73 CWN 522
Contract Act, 1872 — Section 38Transfer of Property Act, 1882 — Section 106, 108(1)West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 21, 22