High Courts22 Mar 1968Partly Allowed
Sivapada Senapati and Others Vs The State
Calcutta High Court · AIR 1969 Cal 28 : (1969) CriLJ 160
Criminal Procedure Code, 1898 (CrPC) — Section 403, 423Penal Code, 1860 (IPC) — Section 100, 107, 147, 149, 302
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,813 of 3,204
High Courts21 Mar 1968
Jewell Filter Co. Ltd. Vs State of West Bengal and Others
Calcutta High Court · (1969) 1 CALLT 329 : (1969) 2 LLJ 221
Industrial Disputes Act, 1947 — Section 10, 25FFF
High Courts21 Mar 1968Allowed
Jyotish Chandra Mukherjee Vs Parijat Devi
Calcutta High Court · (1969) 1 ILR (Cal) 508
West Bengal Estates Acquisition Act, 1953 — Section 2, 49, 52, 6(1), 6(2)
High Courts15 Mar 1968Dismissed
Ashoka Marketing Ltd. Vs Company Law Board
Calcutta High Court · (1968) 38 CompCas 519
Companies Act, 1956 — Section 635B
High Courts15 Mar 1968Dismissed
Runchordas (Private) Ltd. Vs Vasanji Ravji Shah
Calcutta High Court · (1968) 2 ILR (Cal) 494
Electricity Act, 1910 — Section 12(1), 12(2), 2West Bengal Premises Tenancy Act, 1956 — Section 36, 36(1)
High Courts15 Mar 1968
JHABARMULL AGARWALLA Vs KASHIRAM AGARWALLA AND OTHERS.
Calcutta High Court · (1969) 71 ITR 269
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10Income Tax Act, 1961 — Section 131(1)
High Courts13 Mar 1968Allowed
Mahabir Prosad Lilha Vs Purulia Electric Supply Corporation Ltd.
Calcutta High Court · (1969) 1 ILR (Cal) 478
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts13 Mar 1968Allowed
Srilal Kajaria Vs Jiwanmal Bhutoria
Calcutta High Court · (1968) 1 CALLT 190 : (1969) 2 ILR (Cal) 248
Income Tax Act, 1922 — Section 46(5A), 59
High Courts08 Mar 1968
J.K. Industries Pvt. Ltd. Vs Ganges Manufacturing Co. Ltd.
Calcutta High Court · (1968) 38 CompCas 603 : 72 CWN 618
Companies Act, 1956 — Section 349(4)(1)
High Courts07 Mar 1968
COMMISSIONER OF Income Tax, CALCUTTA Vs KEJRIWAL TRADERS.
Calcutta High Court · (1969) 71 ITR 463
Income Tax Act, 1961 — Section 26A, 66(1)Partnership Act, 1932 — Section 39, 40
High Courts07 Mar 1968
Santi Ranjan Sen Gupta Vs A.K. Dutta and Others
Calcutta High Court · (1968) 03 CAL CK 0011
Criminal Procedure Code, 1898 (CrPC) — Section 197, 200, 203
High Courts07 Mar 1968Dismissed
Indian Standard Wagon Co. Ltd. Vs First Industrial Tribunal of West Bengal
Calcutta High Court · (1968) 2 ILR (Cal) 207
Defence of India Rules, 1962 — Rule 81A
High Courts06 Mar 1968
Hiralal Boyed Vs State of West Bengal
Calcutta High Court · (1968) 2 ILR (Cal) 202
Constitution of India, 1950 — Article 227West Bengal Estates Acquisition Act, 1953 — Section 5A, 5A(3)
High Courts05 Mar 1968Dismissed
B.A. Subramaniam Vs Union of India (UOI)
Calcutta High Court · (1969) 1 ILR (Cal) 318
Central Civil Services (Temporary Service) Rules, 1949 — Rule 2B, 3, 5, 7, 7(1)Constitution of India, 1950 — Article 16, 226, 311, 311(2)
High Courts05 Mar 1968
New Central Jute Mills Co. Ltd. Vs Union of India (UOI)
Calcutta High Court · (1968) 2 ILR (Cal) 119
Companies Act, 1956 — Section 209(4), 235, 237, 239, 240Criminal Procedure Code, 1898 (CrPC) — Section 103, 165
High Courts04 Mar 1968Allowed
Parekh Brothers Vs Kartick Chandra Saha and Others
Calcutta High Court · AIR 1968 Cal 532
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Evidence Act, 1872 — Section 1, 3, 4, 63, 65Transfer of Property Act, 1882 — Section 8
High Courts04 Mar 1968
COMMISSIONER OF GIFT-TAX, WEST BENGAL II Vs ATRILAL P. MEWAR.
Calcutta High Court · (1968) 70 ITR 225
Bengal Finance (Sales Tax) Act, 1941 — Section 4Gift Tax Act, 1958 — Section 34
High Courts01 Mar 1968
Coal Products Private Ltd. Vs Ram Autar Jalan
Calcutta High Court · (1969) 39 CompCas 223 : 72 CWN 805
Companies Act, 1956 — Section 153, 283
High Courts01 Mar 1968Allowed
Chairman, Kalimpong Municipality Vs R.M. Prosad
Calcutta High Court · (1968) 1 ILR (Cal) 649
Bengal Municipal Act, 1932 — Section 3(2), 312, 312(2), 315, 316Criminal Procedure Code, 1898 (CrPC) — Section 417(3)
High Courts29 Feb 1968Allowed
Abhoy Pada Roy Vs Excise Commissioner, West Bengal and Another
Calcutta High Court · AIR 1970 Cal 161
Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 3Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 60, 67