High Courts03 May 1968
GOVINDA CHANDRA DAS AND OTHERS Vs COMMISSIONER OF WEALTH-TAX, WEST BENGAL III.
Calcutta High Court · (1969) 71 ITR 20
Hindu Womens Right to Property Act, 1937 — Section 3(1)Wealth Tax Act, 1957 — Section 27(1)
COURT ARCHIVE
Calcutta High Court judgments, 1968
307 judgments · page 11 of 16
High Courts02 May 1968
ELECTRO HOUSE Vs COMMISSIONER OF Income Tax, WEST BENGAL II.
Calcutta High Court · (1969) 1 ILR (Cal) 183 : (1968) 70 ITR 421
Income Tax Act, 1922 — Section 33B, 66(1)
High Courts02 May 1968
Deshbandhu Co-operative Powerloom Society Ltd. Vs Collector of Central Excise
Calcutta High Court · (1969) 2 ILR (Cal) 223
Central Excise Rules, 1944 — Rule 2, 201, 8(1)Central Excises and Salt Act, 1944 — Section 12, 18, 3Criminal Procedure Code, 1898 (CrPC) — Section 165
High Courts02 May 1968
COMMISSIONER OF WEALTH-TAX, WEST BENGAL III Vs HALL AND ANDERSON LTD.
Calcutta High Court · (1968) 69 ITR 534
Income Tax Act, 1922 — Section 2(11)Wealth Tax Act, 1957 — Section 2(q)
High Courts02 May 1968
Md. Golam Ali Mina and Another Vs Land Acquisition Collector and Another
Calcutta High Court · AIR 1969 Cal 221 : (1968) 2 ILR (Cal) 321
Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18
High Courts02 May 1968Dismissed
M. Gulamali Abdul Hossain and Co. Vs Binani Properties Private Ltd. and Others
Calcutta High Court · 73 CWN 591
Bengal General Clauses Act, 1899 — Section 8Civil Procedure Code, 1908 (CPC) — Order 6 Rule 6Evidence Act, 1872 — Section 101, 106, 17, 18, 31
High Courts02 May 1968
Budge Budge Municipality (by Municipal Commissioners) Vs Seventh Industrial Tribunal and Others
Calcutta High Court · (1969) 1 LLJ 812
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33, 33A
High Courts30 Apr 1968
Rashbehari Pramanick Vs The State of West Bengal
Calcutta High Court · (1969) 1 ILR (Cal) 519
Constitution of India, 1950 — Article 311(2)
High Courts30 Apr 1968
Abdul Gani Haji Habib and Others Vs Commissioner of Income Tax
Calcutta High Court · (1969) 72 ITR 6
Income Tax Act, 1922 — Section 24(2)
High Courts30 Apr 1968
Srinarayan Mukherjee and Another Vs Collector and District Magistrate of Burdwan and Others
Calcutta High Court · AIR 1969 Cal 446 : (1968) 2 ILR (Cal) 621
Defence of India Rules, 1939 — Rule 75AWest Bengal Requisitioned Land (Continuation of Powers) Act, 1951 — Section 3
High Courts28 Apr 1968
Mahendralal Ambalal Gandhi Vs Samastipur Central Sugar Company Ltd.
Calcutta High Court · (1968) 1 CALLT 1
Bengal Tenancy Act, 1885 — Section 48C, 49BCivil Procedure Code, 1908 (CPC) — Section 80Transfer of Property Act, 1882 — Section 111, 112, 114, 5
High Courts26 Apr 1968
Commissioner of Income Tax Vs Kalyanji Mavji and Co.
Calcutta High Court · (1969) 74 ITR 107
Income Tax Act, 1922 — Section 34(1)
High Courts25 Apr 1968
NATIONAL TRADING COMPANY Vs COMMISSIONER OF Income Tax, WEST BENGAL I.
Calcutta High Court · (1969) 71 ITR 513
Income Tax Act, 1922 — Section 26A, 33B, 66(1)Partnership Act, 1932 — Section 30
High Courts24 Apr 1968
Commissioner of Income Tax, West Bengal-1 Vs Sandersons and Morgans
Calcutta High Court · AIR 1969 Cal 211 : (1970) 75 ITR 433
Contract Act, 1872 — Section 171Income Tax Act, 1922 — Section 2(6C), 4Trusts Act, 1882 — Section 88
High Courts24 Apr 1968Dismissed
Prem N. Mayor and Others Vs Registrar of Trade Marks and Others
Calcutta High Court · AIR 1969 Cal 80 : (1969) 1 CALLT 385
Evidence Act, 1872 — Section 13, 43Trade and Merchandise Marks Act, 1958 — Section 12(1), 133, 18, 18(4), 19Trade Marks Rules, 2002 — Rule 37, 38, 39, 40, 41
High Courts24 Apr 1968
Commissioner of Wealth Tax Vs Kesoram Industries and Cotton Mills Ltd.
Calcutta High Court · (1968) 2 ILR (Cal) 174
Wealth Tax Act, 1957 — Section 27(1), 45, 5(1), 7(1), 7(2)
High Courts23 Apr 1968Allowed
James David Crighton and Others Vs S.K. Srivastava
Calcutta High Court · AIR 1969 Cal 260
Customs Act, 1962 — Section 111, 112, 30
High Courts23 Apr 1968
Jayantilal O''shah Vs Chief Presidency Magistrate and Others
Calcutta High Court · (1969) 1 CALLT 351 : (1970) CriLJ 282 : 73 CWN 496 : (1969) 2 ILR (Cal) 10
Constitution of India, 1950 — Article 228, 352, 353
High Courts22 Apr 1968
Guest Keen Williams Ltd. Vs The Additional Member, Board of Revenue
Calcutta High Court · (1968) 22 STC 198
Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts11 Apr 1968
Commissioner of Income Tax Vs Ellerman Lines Ltd.
Calcutta High Court · (1970) 75 ITR 47
Income Tax Act, 1961 — Section 5(8)Income Tax Rules, 1922 — Rule 33