High Courts07 May 1968
Ram Kumar Agarwala and Bros. Vs Proggan Chandra Dey
Calcutta High Court · (1969) 1 ILR (Cal) 76
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,811 of 3,204
High Courts07 May 1968
WESTWARD TELEVISION LTD. Vs HART (INSPECTOR OF TAXES).
Calcutta High Court · (1969) 71 ITR 489
Income Tax Act, 1952 — Section 341, 341Income Tax Act, 1961 — Section 26A
High Courts06 May 1968
Dilip Kumar Dutta Vs R.T.A. Hooghly
Calcutta High Court · (1968) 1 CALLT 149 : 74 CWN 524 : (1969) 1 ILR (Cal) 172
Central Motor Vehicles Rules, 1989 — Rule 57, 57(3), 57(5), 59Motor Vehicles Act, 1988 — Section 47, 47(3), 48, 57, 57(2)
High Courts06 May 1968
G.K. Bagchi and Another Vs Corporation of Calcutta and Another
Calcutta High Court · (1969) CriLJ 686
Calcutta Municipal Act, 1923 — Section 437, 437(1)Calcutta Municipal Act, 1951 — Section 437(1)(d)West Bengal Fire Services Act, 1950 — Section 38
High Courts03 May 1968
COMMISSIONER OF Income Tax, WEST BENGAL II Vs SATISH CHURN LAW.
Calcutta High Court · (1969) 71 ITR 275
Income Tax Act, 1922 — Section 28(1)(c), 66(1)
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)
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 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 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