High Courts12 Feb 1969
COMMISSIONER OF Income Tax, WEST BENGAL I Vs EAST COAST COMMERCIAL CO. LTD.
Calcutta High Court · (1970) 75 ITR 8
Income Tax Act, 1922 — Section 66(1)
COURT ARCHIVE
Calcutta High Court judgments, 1969
380 judgments · page 18 of 19
High Courts12 Feb 1969
Commissioner of Income Tax Vs Kallu Babu Lalchand
Calcutta High Court · (1969) 73 ITR 138
Income Tax Act, 1922 — Section 34(1), 34(3)
High Courts12 Feb 1969
Commissioner of Income Tax Vs East Coast Commercial Co. Ltd.
Calcutta High Court · (1970) 2 ILR (Cal) 360
Income Tax Act, 1922 — Section 66, 66(1)
High Courts11 Feb 1969
Khan Chand Tarachand Samtani Vs State
Calcutta High Court · (1971) CriLJ 149 : 74 CWN 753
Criminal Procedure Code, 1898 (CrPC) — Section 186, 86, 86(1)
High Courts10 Feb 1969
Commissioner of Income Tax Vs Sinclair Murray and Co. (P.) Ltd.
Calcutta High Court · (1970) 75 ITR 494 : (1970) 25 STC 233
Constitution of India, 1950 — Article 286(2)Income Tax Act, 1922 — Section 66(1)
High Courts10 Feb 1969
Commissioner of Income Tax Vs Blackwood Hodge (India) P. Ltd.
Calcutta High Court · (1971) 81 ITR 807
Income Tax Act, 1922 — Section 18(3B), 18(7), 34(3)
High Courts07 Feb 1969
The State Vs Golam Rasul
Calcutta High Court · AIR 1970 Cal 162 : (1970) 1 ILR (Cal) 82
Civil Procedure Code, 1908 (CPC) — Section 2(7)Constitution of India, 1950 — Article 258(1)Criminal Procedure Code, 1898 (CrPC) — Section 4(1), 492, 492(1)
High Courts07 Feb 1969
Chunilal Murarka Vs Commissioner of Income Tax
Calcutta High Court · (1970) 76 ITR 49
Income Tax Act, 1922 — Section 14(2)
High Courts07 Feb 1969
Reserve Bank of India Vs Ashis Kusum Sen and Others
Calcutta High Court · 73 CWN 388
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(n), 22Reserve Bank of India Act, 1934 — Section 8
High Courts06 Feb 1969
Central Kooridih Colliery Company and another Vs Coal Board and others
Calcutta High Court · 73 CWN 434
Constitution of India, 1950 — Article 226
High Courts05 Feb 1969Allowed
Kartick Chandra Karmakar Vs Panchu Gopal Karmakar
Calcutta High Court · (1969) 02 CAL CK 0027
Transfer of Property Act, 1882 — Section 118
High Courts05 Feb 1969
Commissioner of Income Tax Vs B. Gupta (Tea) Private Ltd.
Calcutta High Court · (1969) 74 ITR 337
Income Tax Act, 1922 — Section 4(3)Income Tax Rules, 1922 — Rule 24
High Courts04 Feb 1969
Commissioner of Income Tax Vs Vinar (Pvt.) Ltd.
Calcutta High Court · (1970) 76 ITR 26
Income Tax Act, 1922 — Section 10(2)
High Courts04 Feb 1969
Bhojumul Sons Vs Shree Rama Trading Co. and Another
Calcutta High Court · 73 CWN 377
High Courts03 Feb 1969Dismissed
Bejoy Daw Vs Sm. Aloka Daw
Calcutta High Court · AIR 1969 Cal 477 : 74 CWN 624 : (1970) 1 ILR (Cal) 53
Hindu Marriage Act, 1955 — Section 10, 9(1), 9(2)
High Courts03 Feb 1969
Commissioner of Income Tax (Central) Vs Associated Industrial Development Co. P. Ltd.
Calcutta High Court · (1969) 39 CompCas 401 : (1969) 73 ITR 50
Income Tax Act, 1922 — Section 12B, 12B(1)
High Courts03 Feb 1969
Commissioner of Income Tax Vs Blackwood Hodge India Pvt. Ltd.
Calcutta High Court · (1970) 76 ITR 107
Income Tax Act, 1922 — Section 43
High Courts02 Feb 1969Dismissed
Champalal Sethia Vs Ramprosad Karnani and Company
Calcutta High Court · (1969) 02 CAL CK 0025
High Courts31 Jan 1969Dismissed
Administrator General, West Bengal Vs Subodh Gopal Basu and Others
Calcutta High Court · 74 CWN 23
Bengal Land Revenue Sales Act, 1859 — Section 37(1)(b)(ii)
High Courts31 Jan 1969Dismissed
Shah Nanchand Nandji Vs Vegetable Products Ltd.
Calcutta High Court · (1969) 1 CALLT 38 : (1973) 2 ILR (Cal) 255
Arbitration Act, 1940 — Section 13, 21, 43Arbitration Rules, 1940 — Rule 15Defence of India Rules, 1962 — Rule 125