High Courts15 May 1968
MAPP (INSPECTOR OF TAXES) Vs ORAM.
Calcutta High Court · (1969) 71 ITR 354
Income Tax Act, 1952 — Section 212(1), 212(1A), 212(4)Finance Act, 1920 — Section 20(1), 22
COURT ARCHIVE
Calcutta High Court judgments, 1968
307 judgments · page 10 of 16
High Courts14 May 1968Allowed
Mac. Laboratories Private Ltd. Vs American Home Products Corporation and Another
Calcutta High Court · AIR 1969 Cal 342
Trade and Merchandise Marks Act, 1958 — Section 109, 56, 56(2)
High Courts13 May 1968
BOWATER PAPER CORPORATION Vs MURGATROYD (INSPECTOR OF TAXES).
Calcutta High Court · (1969) 71 ITR 480
Income Tax Act, 1952 — Section 347
High Courts10 May 1968
Ajayendu Paul Vs K.C. Paul and Company (P.) Ltd.
Calcutta High Court · (1969) 1 ILR (Cal) 85
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 47, 47(2)
High Courts10 May 1968Allowed
Raj Kishore Rabidas Vs The State
Calcutta High Court · AIR 1969 Cal 321 : (1969) CriLJ 860
Constitution of India, 1950 — Article 22(1), 226Criminal Procedure Code, 1898 (CrPC) — Section 10(2), 154, 270, 286, 290Evidence Act, 1872 — Section 114, 3, 45, 56, 57
High Courts10 May 1968Dismissed
Dhananjoy Pal Vs Mahadeb Chandra Sadhukhan
Calcutta High Court · (1969) 1 ILR (Cal) 92
High Courts10 May 1968Dismissed
Khanta Kali Bhattacharya and Others Vs Radharani Debi and Others
Calcutta High Court · 72 CWN 837
Partition Act, 1893 — Section 2, 3, 4, 9
High Courts10 May 1968Dismissed
Madho Prosad Sukul Vs Gangaram Saraogi
Calcutta High Court · (1968) 2 ILR (Cal) 183
West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(6)
High Courts09 May 1968
Ganesh Sugar Mills Ltd. Vs Commissioner of Income Tax, West Bengal, III
Calcutta High Court · AIR 1969 Cal 92 : (1969) 73 ITR 395
Income Tax Act, 1922 — Section 10(2)Income Tax Rules, 1922 — Rule 8
High Courts09 May 1968
Smt. Shovana Bhowmick Vs Birendra Kumar Bhowmick
Calcutta High Court · AIR 1969 Cal 167 : (1969) 2 ILR (Cal) 152
Arbitration Act, 1940 — Section 2, 3
High Courts09 May 1968
Sett Shome and Company Vs Surendra Nath Ghosh and Company
Calcutta High Court · (1968) 2 ILR (Cal) 630
Presidency Small Cause Courts Act, 1882 — Section 41Transfer of Property Act, 1882 — Section 112, 113West Bengal Premises Tenancy Act, 1956 — Section 1(3)
High Courts09 May 1968Allowed
Surajmull Ghanshyamdas Vs Samadarshan Sur
Calcutta High Court · AIR 1969 Cal 109 : (1969) 1 ILR (Cal) 379
Calcutta Thika Tenancy Act, 1949 — Section 4Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 114
High Courts09 May 1968
Nadia District Bus Owners Association Vs District Magistrate, Nadia and Others
Calcutta High Court · AIR 1969 Cal 458
Bengal Motor Vehicles Rules, 1940 — Rule 101Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts09 May 1968
Panchanan Das Adhikary Vs Beni Prosad Shaw
Calcutta High Court · (1968) 2 ILR (Cal) 502
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 13Calcutta Thika Tenancy Act, 1949 — Section 5Civil Procedure Code, 1908 (CPC) — Section 24, 47
High Courts07 May 1968Partly Allowed
Piriska Rozario and Others Vs The Ford Foundation and Another
Calcutta High Court · AIR 1969 Cal 394 : (1968) 2 ILR (Cal) 496
Central Motor Vehicles Rules, 1989 — Rule 238Civil Procedure Code, 1908 (CPC) — Section 20Motor Vehicles Act, 1939 — Section 110A, 110C
High Courts07 May 1968
Ram Kumar Agarwala and Bros. Vs Proggan Chandra Dey
Calcutta High Court · (1969) 1 ILR (Cal) 76
Constitution of India, 1950 — Article 227
High Courts07 May 1968
WESTWARD TELEVISION LTD. Vs HART (INSPECTOR OF TAXES).
Calcutta High Court · (1969) 71 ITR 489
Income Tax Act, 1952 — Section 341, 341Income Tax Act, 1961 — Section 26A
High Courts06 May 1968
Dilip Kumar Dutta Vs R.T.A. Hooghly
Calcutta High Court · (1968) 1 CALLT 149 : 74 CWN 524 : (1969) 1 ILR (Cal) 172
Central Motor Vehicles Rules, 1989 — Rule 57, 57(3), 57(5), 59Motor Vehicles Act, 1988 — Section 47, 47(3), 48, 57, 57(2)
High Courts06 May 1968
G.K. Bagchi and Another Vs Corporation of Calcutta and Another
Calcutta High Court · (1969) CriLJ 686
Calcutta Municipal Act, 1923 — Section 437, 437(1)Calcutta Municipal Act, 1951 — Section 437(1)(d)West Bengal Fire Services Act, 1950 — Section 38
High Courts03 May 1968
COMMISSIONER OF Income Tax, WEST BENGAL II Vs SATISH CHURN LAW.
Calcutta High Court · (1969) 71 ITR 275
Income Tax Act, 1922 — Section 28(1)(c), 66(1)