High Courts07 Jun 1967Dismissed
Bhakti Bh. Mondal Vs Khagendra K. Bandopadhya and Others
Calcutta High Court · AIR 1968 Cal 69
Limitation Act, 1963 — Section 2(6), 29(2), 5Representation of the People Act, 1951 — Section 116A, 67, 67A, 81, 87
COURT ARCHIVE
Calcutta High Court judgments, 1967
306 judgments · page 9 of 16
High Courts06 Jun 1967
COMMISSIONER OF Income Tax, WEST BENGAL Vs K. K. ROY.
Calcutta High Court · (1968) 1 ILR (Cal) 400 : (1967) 66 ITR 179
Income Tax Act, 1961 — Section 10(2)(xv), 66(1), 7(1)(2)
High Courts02 Jun 1967Allowed
Coal Products Ltd. Vs Prafulla Chandra Mitra
Calcutta High Court · (1968) 1 ILR (Cal) 1
Defence of India Rules, 1939 — Rule 81(2), 89(2)Essential Supplies (Temporary Powers) Act, 1946 — Section 17(2)Essential Supplies (Temporary Powers) Ordinance, 1946 — Section 5
High Courts02 Jun 1967
Sudhir Chandra Manna Vs Srish Chandra Dhara
Calcutta High Court · 71 CWN 838
Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 56Evidence Act, 1872 — Section 116
High Courts02 Jun 1967Dismissed
Amita Biswas Vs Alwin Atindra Biswas
Calcutta High Court · (1968) 1 ILR (Cal) 390
Calcutta High Court (Appellate Side) Rules — Rule 11, 16Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 9 Rule 13Constitution of India, 1950 — Article 14
High Courts02 Jun 1967
Prafulla Kumar Mukherjee Vs Probhat Kumar Mukherjee
Calcutta High Court · 71 CWN 648 : (1967) 2 ILR (Cal) 312
Limitation Act, 1963 — Section 5
High Courts01 Jun 1967
Anant Kumar Hazra Vs Controller of Estate Duty
Calcutta High Court · AIR 1967 Cal 629 : (1968) 1 ILR (Cal) 617
Estate Duty Act, 1953 — Section 36, 41Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts01 Jun 1967
ASHOKA VINIYOGA LTD. Vs COMMISSIONER OF Income Tax.
Calcutta High Court · (1969) 1 ILR (Cal) 631 : (1968) 70 ITR 381
Income Tax Act, 1922 — Section 23A, 34, 34(1)(b)
High Courts31 May 1967
K.N. Singh Vs State of West Bengal
Calcutta High Court · (1969) 2 ILR (Cal) 498
Criminal Procedure Code, 1898 (CrPC) — Section 200, 204, 253, 259, 367Penal Code, 1860 (IPC) — Section 295, 297, 352, 355, 406
High Courts30 May 1967
Rashbehari Dutta and Others Vs Panchanan De and Others
Calcutta High Court · AIR 1967 Cal 627
Civil Procedure Code, 1908 (CPC) — Section 115, 2Partition Act, 1893 — Section 2, 8
High Courts30 May 1967Dismissed
Sunil Kumar Debnath and Others Vs Mining and Allied Machinery Corporation Ltd.
Calcutta High Court · AIR 1968 Cal 322 : (1968) 1 CALLT 470 : 72 CWN 144 : (1968) 1 ILR (Cal) 608 : (1968) 1 LLJ 643
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 226, 311
High Courts30 May 1967
Punamchand Daga Vs Subhkaran Dosani
Calcutta High Court · AIR 1968 Cal 186 : 71 CWN 686 : (1967) 1 ILR (Cal) 342
West Bengal Premises Tenancy Act, 1956 — Section 13(6)
High Courts29 May 1967
Shri Anil Kumar Dutta and Others Vs Additional Member, Board of Revenue
Calcutta High Court · (1967) 20 STC 528
Bengal Finance (Sales Tax) Act, 1941 — Section 5(2)(a)(ii)
High Courts29 May 1967Dismissed
Major General Mahabir Shum Sher Jung Bahadur Rana Vs Lloyds Bank Ltd. and Another
Calcutta High Court · AIR 1968 Cal 371 : 72 CWN 94
Air Corporations Act, 1953 — Section 1, 17, 17(1), 17(3), 22Constitution of India, 1950 — Article 14, 31Contract Act, 1872 — Section 126, 171
High Courts26 May 1967Dismissed
Ashutosh Gupta Vs Union of India (UOI)
Calcutta High Court · (1969) 2 ILR (Cal) 289
Civil Procedure Code, 1908 (CPC) — Section 80Fundamental Rules — Rule 56(b)(i)
High Courts24 May 1967
Peary Debi Vs Dakhineswar Samanta
Calcutta High Court · (1967) 2 ILR (Cal) 75
Calcutta Thika Tenancy Act, 1949 — Section 5, 6Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 171, 172, 176
High Courts24 May 1967
CONTROLLER OF ESTATE DUTY, WEST BENGAL Vs RADHA DEVI JALAN.
Calcutta High Court · (1968) 67 ITR 761
Calcutta Municipal Act, 1923 — Section 127aEstate Duty Act, 1953 — Section 6(3)
High Courts24 May 1967
Kilburn and Co. Ltd. Vs Pure Searsole Collieries "B" and Others
Calcutta High Court · 71 CWN 642
Companies Act, 1956 — Section 433Limitation Act, 1963 — Section 19, 20
High Courts23 May 1967Partly Allowed
Manick Lal Singh Vs Gouri Shankar Shah
Calcutta High Court · AIR 1968 Cal 245 : (1968) 1 CALLT 449
Partition Act, 1893 — Section 4(1)
High Courts23 May 1967Dismissed
Ganeshnarayan Brijlal (P.) Ltd. Vs Bakelal Singh
Calcutta High Court · (1968) 1 ILR (Cal) 223
Arbitration Act, 1940 — Section 34