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)
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,810 of 3,204
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
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
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 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