High Courts18 Jun 1968
Commissioner of Income Tax Vs Chowringhee Sales Bureau Private Ltd.
Calcutta High Court · (1969) 1 ILR (Cal) 234 : (1968) 22 STC 527
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 217, 218
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,808 of 3,204
High Courts18 Jun 1968
COMMISSIONER OF Income Tax WEST BENGAL Vs CHOWRINGHEE SALES BUREAU P. LTD.
Calcutta High Court · (1969) 71 ITR 131
Bengal Finance (Sales Tax) Act, 1941 — Section 2(c), 2(h)Contract Act, 1872 — Section 217, 218Income Tax Act, 1922 — Section 66(1)
High Courts18 Jun 1968
Birendra Nath Bose and Another Vs Corpn. of Calcutta and Others
Calcutta High Court · 73 CWN 6
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 92, 115, 151, 47
High Courts17 Jun 1968
Karsandas Khimji Popat Vs C.B.F. Saunders
Calcutta High Court · (1969) 1 ILR (Cal) 230
Calcutta Thika Tenancy Stay of Proceedings (Temporary Provisions) Act, 1968 — Section 3Civil Procedure Code, 1908 (CPC) — Section 151
High Courts17 Jun 1968
Commissioner of Wealth Tax Vs Rajendra Singh Singhi
Calcutta High Court · (1969) 72 ITR 245
High Courts13 Jun 1968
Indra Mohan Kapur Vs Commissioner, Corporation of Calcutta
Calcutta High Court · (1969) 1 ILR (Cal) 225
Calcutta Municipal Act, 1951 — Section 391, 414, 414(3)Limitation Act, 1963 — Section 5
High Courts13 Jun 1968Dismissed
Calcutta National Bank Ltd. (In Liquidation) Vs Rangaroon Tea Co. Ltd. and Others
Calcutta High Court · AIR 1969 Cal 578
Companies Act, 1913 — Section 100Defence of India Rules, 1939 — Rule 94A(1), 94A(10), 94A(2), 94A(7), 94A(9)Transfer of Property Act, 1882 — Section 100, 58
High Courts12 Jun 1968
Bamacharan Dhar Vs Sabita Rani Basu
Calcutta High Court · (1968) 2 ILR (Cal) 279
Bengal Money Lenders Act, 1940 — Section 36Transfer of Property Act, 1882 — Section 58C
High Courts11 Jun 1968
Smt. Mahamaya Dasi Vs Sanat Kumar Law and Others
Calcutta High Court · (1968) CriLJ 1538
Penal Code, 1860 (IPC) — Section 406
High Courts10 Jun 1968Dismissed
Lakshminarayan Ramnivas and Another Vs Dwarka Nath Ghosh
Calcutta High Court · 72 CWN 846
High Courts08 Jun 1968Dismissed
Managing Committee of Victoria Girls'' High School andOthers Vs Board of Secondary Education, West Bengal and Another
Calcutta High Court · 73 CWN 328
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 42 Rule 1, 100
High Courts07 Jun 1968
Rajendra Prosad Singh Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1968 Cal 560 : 72 CWN 787 : (1969) 1 ILR (Cal) 337
Public Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 5
High Courts07 Jun 1968Allowed
Rajendra Prasad Singh Vs Union of India and Others
Calcutta High Court · AIR 1968 Cal 560 : 72 CWN 787 : (1969) 1 ILR (Cal) 337
Constitution of India, 1950 — Article 14, 19(1)(f), 226, 246(1)
High Courts07 Jun 1968Dismissed
Anukul Chandra Ghose and others Vs The State of West Bengal and others
Calcutta High Court · 73 CWN 260
West Bengal Land Development and Planning Act, 1948 — Section 14, 4, 4A, 4A(2), 6
High Courts06 Jun 1968
Kalipada Ghosh Vs Sub-Divisional Officer, Vishnupur and Others
Calcutta High Court · AIR 1969 Cal 164
Bengal Subordinate Services (Discipline and Appeal) Rules, 1936 — Rule 10Constitution of India, 1950 — Article 226, 311, 311(2)
High Courts06 Jun 1968
Aktiebolaget Jonkoping Vulcan Vs V.S.V. Palanichamy Nadar and Others
Calcutta High Court · AIR 1969 Cal 43 : (1969) 1 CALLT 273 : 73 CWN 347
Trade and Merchandise Marks Act, 1958 — Section 1(2), 109(6), 12(3), 2, 46
High Courts06 Jun 1968
Nanalal M. Varma and Co. (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1969) 1 ILR (Cal) 195 : (1969) 73 ITR 713
Income Tax Act, 1922 — Section 24(1)
High Courts06 Jun 1968
Samaresh Chandra Mukherjee Vs Tarapada Mukherjee
Calcutta High Court · (1969) 1 ILR (Cal) 493
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 151
High Courts06 Jun 1968
Jadavji Wallamji Vs Union of India (UOI)
Calcutta High Court · (1969) 1 ILR (Cal) 210
Arbitration Act, 1940 — Section 2, 20, 20(1), 20(2), 20(4)Calcutta High Court (Original Side) Rules, 1914 — Rule 30Civil Procedure Code, 1908 (CPC) — Order 6 Rule 3, 2(16), 2(2), 20, 26
High Courts05 Jun 1968
Gorachand Kundu Vs Director, Anthropological Survey of India and Others
Calcutta High Court · 72 CWN 817 : (1969) 2 ILR (Cal) 186 : (1969) 1 LLJ 37
Constitution of India, 1950 — Article 226, 311