High Courts23 Jun 1967Dismissed
Bibhuti Bhusan Das Vs Brajo Bala Dutta
Calcutta High Court · (1967) 2 ILR (Cal) 340
Transfer of Property Act, 1882 — Section 109, 37
COURT ARCHIVE
Calcutta High Court judgments, 1967
306 judgments · page 8 of 16
High Courts23 Jun 1967Allowed
Union of India Vs Makhanlal Dey
Calcutta High Court · 76 CWN 868
Constitution of India, 1950 — Article 132, 133, 134, 179, 33General Clauses Act, 1897 — Section 6Limitation Act, 1963 — Section 12(2), 30(b), 31, 32
High Courts23 Jun 1967
Moni Mohan Ghosal Vs Dulli Chand Barman and Others
Calcutta High Court · 72 CWN 927
Bengal Municipal Act, 1932 — Section 138(2)
High Courts22 Jun 1967
M. M. ISPAHANI LTD Vs COMMISSIONER OF Income Tax, CENTRAL, CALCUTTA.
Calcutta High Court · (1968) 69 ITR 714
Income Tax Act, 1922 — Section 23A, 23A(1)Income Tax Act, 1961 — Section 2(6)(ii)
High Courts22 Jun 1967Allowed
Bhamar Singh Vs The State
Calcutta High Court · AIR 1968 Cal 327
Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1898 (CrPC) — Section 297, 403Penal Code, 1860 (IPC) — Section 302, 304, 326
High Courts22 Jun 1967
Mathura Prosad Rajgharia Vs Kanailal Mullick and Others
Calcutta High Court · (1968) CriLJ 478
Constitution of India, 1950 — Article 227
High Courts21 Jun 1967Dismissed
Gotham Construction Co. Vs Amulya Krishna Ghose and Others
Calcutta High Court · AIR 1968 Cal 91 : (1968) 1 CALLT 337 : 72 CWN 717
Calcutta Municipal Act, 1951 — Section 437(1), 437(6), 537, 582, 583Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 20 Rule 6, 100, 101, 9Evidence Act, 1872 — Section 45
High Courts21 Jun 1967Dismissed
National co. Ltd. Vs Bengal Boating Co.
Calcutta High Court · 71 CWN 1051
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts20 Jun 1967
Corporation of Calcutta Vs Sankar Trading Co. and Another
Calcutta High Court · (1968) CriLJ 1532
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7
High Courts19 Jun 1967
COMMISSIONER OF Income Tax, CALCUTTA Vs BOARD OF MUTWALLIS TO THE WAKF ESTATE, EBRAHIM SOLAIMAN SALEJI.
Calcutta High Court · (1969) 1 ILR (Cal) 384 : (1968) 69 ITR 758
Income Tax Act, 1922 — Section 4(3)(i), 41(1), 66(1)
High Courts15 Jun 1967
COMMISSIONER OF Income Tax, WEST BENGAL Vs WEST BENGAL MINING CO.
Calcutta High Court · (1968) 67 ITR 292
Cess Act, 1880 — Section 76, 80, 81Income Tax Act, 1922 — Section 10(4), 66(1)
High Courts14 Jun 1967Dismissed
Sitaram Sawhney Vs Kundan Lal Sahni
Calcutta High Court · (1968) 1 ILR (Cal) 257
Bankruptcy Act — Section 5(2)Bankruptcy Rules, 1915 — Rule 171Civil Procedure Code, 1882 — Section 375
High Courts13 Jun 1967Dismissed
Sitaram Sawhney and Another Vs Kundanlal Sahni and Others
Calcutta High Court · 71 CWN 1062
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 3, Order 30 Rule 6, Order 41 Rule 33, Order 43 Rule 1(m)Partnership Act, 1932 — Section 18, 19Presidency Towns Insolvency Act, 1909 — Section 10, 116, 12, 13, 16
High Courts12 Jun 1967Dismissed
Commissioners for the Port of Calcutta and Another Vs Baleswar Singh
Calcutta High Court · AIR 1968 Cal 206 : (1968) 1 CALLT 436 : 71 CWN 786 : (1969) 2 LLJ 640
Calcutta Port Act, 1890 — Section 30, 31, 32(1), 4Constitution of India, 1950 — Article 311(2)
High Courts12 Jun 1967
Gadadhar Ghosh Vs Janki Nath Ghosh and Others
Calcutta High Court · AIR 1968 Cal 509 : 72 CWN 292
Calcutta High Court (Original Side) Rules, 1914 — Rule 2, 27Limitation Act, 1963 — Section 12
High Courts12 Jun 1967Dismissed
Bishnupada Mondol Vs Ranibala Mondol and Another
Calcutta High Court · 72 CWN 238
High Courts12 Jun 1967Dismissed
Commissioners for the Port of Calcutta Vs Baleswar Singh
Calcutta High Court · 71 CWN 786 : (1968) 1 ILR (Cal) 22
Calcutta Port Act, 1890 — Section 3(2), 30, 30(1), 31, 31(1)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15, 16, 17, 18Constitution of India, 1950 — Article 136(1), 226, 311, 311(2)
High Courts08 Jun 1967Dismissed
The Great India Trading Company Ltd. Vs Mohd. Taslim
Calcutta High Court · (1969) ACJ 243
Workmens Compensation Act, 1923 — Section 12, 12(1), 12(2), 12(4)
High Courts08 Jun 1967Dismissed
Great India Trading Co. (P.) Ltd. Vs Md. Taslim
Calcutta High Court · (1968) 2 ILR (Cal) 477
Workmens Compensation Act, 1923 — Section 12, 12(1), 12(2), 12(4), 2
High Courts07 Jun 1967Dismissed
Ambika Prosad Sexena Vs Sm. Bhagirathi Debi Agarwalla and Others
Calcutta High Court · AIR 1968 Cal 242 : (1967) 2 ILR (Cal) 78
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 146