High Courts31 May 1968
Commissioner of Income Tax Vs Bengal Assam Investors Ltd.
Calcutta High Court · (1969) 72 ITR 319
Income Tax Act, 1922 — Section 12B(2)
COURT ARCHIVE
Calcutta High Court judgments, 1968
307 judgments · page 9 of 16
High Courts31 May 1968Dismissed
Mohammed Seraj Vs Adibar Rahaman Sheikh and Others
Calcutta High Court · AIR 1968 Cal 550 : 72 CWN 867
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 41 Rule 1Evidence Act, 1872 — Section 145, 17, 21, 31
High Courts31 May 1968Dismissed
Bangeswari Cotton Mills Ltd Vs Dhanraj Govindram and Others
Calcutta High Court · 78 CWN 414
Companies Act, 1956 — Section 163(1), 422, 433, 433(f), 434
High Courts31 May 1968
M/s. Kanak Kr. and Ashok Kr. and Another Vs Corporation of Calcutta
Calcutta High Court · 73 CWN 32
Constitution of India, 1950 — Article 19(1)(g)Evidence Act, 1872 — Section 114(g)
High Courts30 May 1968
State of West Bengal Vs Mangal Chandra Burman
Calcutta High Court · (1969) 1 ILR (Cal) 114
Constitution of India, 1950 — Article 227West Bengal Estates Acquisition Act, 1953 — Section 2, 44(2)
High Courts30 May 1968
Mohd. Pearoo Vs The State and Others
Calcutta High Court · AIR 1969 Cal 157 : (1969) CriLJ 405 : (1968) 1 ILR (Cal) 680
Preventive Detention Act, 1950 — Section 3, 3(2)
High Courts28 May 1968Dismissed
Imperial Tobacco Co. of India Ltd. Vs Registrar of Trade Marks and Another
Calcutta High Court · AIR 1968 Cal 582 : 73 CWN 169
Trade and Merchandise Marks Act, 1958 — Section 1, 28(1), 29, 29(2), 32
High Courts28 May 1968Allowed
Kartic Chandra Pal and Another Vs Noakhali Union Bank Ltd., (In Liquidation)
Calcutta High Court · AIR 1969 Cal 158 : (1969) 1 CALLT 411 : (1969) 39 CompCas 309 : (1969) 1 ILR (Cal) 109
Banking Companies Act, 1949 — Section 45BCivil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 47Companies Act, 1913 — Section 171
High Courts28 May 1968Dismissed
Imperial Tobacco Co. of India Ltd. Vs Registrar of Trade Marks and another
Calcutta High Court · 73 CWN 169
Trade and Merchandise Marks Act, 1958 — Section 109, 2(v), 28(1), 29, 29(2)
High Courts28 May 1968
Sakti Ranjan Chatterjee Vs Hindusthan Steel Ltd. Hindusthan Steel Ltd. Vs Sakti Ranjan Chatterjee
Calcutta High Court · 73 CWN 228
Bengal Municipal Act, 1932 — Section 104, 93ACivil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Transfer of Property Act, 1882 — Section 108(h), 108(j), 108(m), 108(o), 108(p)
High Courts24 May 1968
M/s. Superintendence Company of India (P) Ltd. Vs State of West Bengal and Others
Calcutta High Court · 73 CWN 934
Industrial Disputes Act, 1947 — Section 33(2)(b)
High Courts24 May 1968Dismissed
J.M. Dutta and Others Vs United Industrial Bank Limited
Calcutta High Court · 72 CWN 860
Arbitration Act, 1940 — Section 34Securities Contracts (Regulation) Act, 1956 — Section 15, 21, 22, 23(2), 9
High Courts23 May 1968
Pulin Behari Bhattacharjee Vs Jadavpur University
Calcutta High Court · (1969) 1 ILR (Cal) 103
Jadavpur University Act — Section 12, 12(1), 14, 2, 5Jadavpur University Rules, 1956 — Rule 53
High Courts23 May 1968
SUNIL KRISHNA PAUL AND ANOTHER Vs COMMISSIONER OF Income Tax, WEST BENGAL II.
Calcutta High Court · (1969) 71 ITR 618
Income Tax Act, 1922 — Section 26A, 66(1)
High Courts23 May 1968
Paritosh Kumar Basak Vs The State
Calcutta High Court · 73 CWN 746 : (1969) 2 ILR (Cal) 230
Criminal Procedure Code, 1898 (CrPC) — Section 491Preventive Detention Act, 1950 — Section 3(1), 3(2)
High Courts21 May 1968
Jewell Filter Company Limited Vs The State of West Bengal and Others
Calcutta High Court · 73 CWN 315
Industrial Disputes Act, 1947 — Section 10, 10(1), 10(3), 10(4), 25FFF
High Courts20 May 1968
INLAND REVENUE COMMISSIONERS Vs LAND SECURITIES INVESTMENT TRUST LTD.
Calcutta High Court · (1969) 73 ITR 105
Income Tax Act, 1952 — Section 177Law of Property Act, 1925 — Section 121(4)
High Courts20 May 1968Dismissed
Santosh Sardar and another Vs Surendranath Karmakar
Calcutta High Court · 73 CWN 852
High Courts20 May 1968
COMMISSIONER OF Income Tax WEST BENGAL I Vs J. K. INDUSTRIES (PRIVATE) LTD.
Calcutta High Court · (1969) 71 ITR 594
Income Tax Act, 1922 — Section 10(2)(xv), 66(1)
High Courts17 May 1968
Ajit Kumar Kundu, Dr. Vs State of West Bengal
Calcutta High Court · (1969) 1 ILR (Cal) 97
West Bengal Employees State Insurance (Medical Benefits) Rules, 1955 — Rule 23, 23(1), 23(2), 23(3), 24