High Courts21 Dec 1967
COMMISSIONER OF Income Tax, WEST BENGAL II Vs CHRESTIAN MINING CO. LTD. (IN LIQUIDATION.).
Calcutta High Court · (1968) 70 ITR 371
Companies Act, 1956 — Section 457(1)(b)
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,816 of 3,204
High Courts20 Dec 1967Dismissed
Sardar Bhagat Singh Akali Vs Lachman Singh Akali
Calcutta High Court · AIR 1968 Cal 296 : (1968) CriLJ 759 : 73 CWN 1 : (1968) 1 ILR (Cal) 219
Penal Code, 1860 (IPC) — Section 499Press and Registration of Books Act, 1867 — Section 7
High Courts20 Dec 1967
DURGA PROSAD MORE Vs COMMISSIONER OF Income Tax, WEST BENGAL II.
Calcutta High Court · (1968) 2 ILR (Cal) 536 : (1969) 71 ITR 33
Income Tax Act, 1922 — Section 66(2)Trusts Act, 1882 — Section 92
High Courts19 Dec 1967Dismissed
G. Bhattacharjee, Dr. Vs Council of Scientific and Industrial Research
Calcutta High Court · (1969) 1 ILR (Cal) 309
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 13Central Civil Services (Temporary Service) Rules, 1949 — Rule 1(2), 1(3), 5Constitution of India, 1950 — Article 12, 14, 16, 226, 227
High Courts18 Dec 1967
Commissioner of Income Tax Vs Tarrapore Tea Company Ltd.
Calcutta High Court · (1969) 1 ILR (Cal) 69
Income Tax Act, 1922 — Section 10, 10(1), 10(2), 24, 24(1)
High Courts18 Dec 1967Dismissed
Sk. Salamat and Another Vs Equitable Coal Co. Ltd.
Calcutta High Court · 72 CWN 213
High Courts15 Dec 1967
Satish Chandra Sadhukhan and Others Vs Balaram Banerjee
Calcutta High Court · (1968) CriLJ 1534 : (1968) 1 ILR (Cal) 622
Penal Code, 1860 (IPC) — Section 211, 395
High Courts14 Dec 1967
Upendra Kumar Sanyasi on behalf of Ananda Mohan Sanyal Vs District Magistrate and Others
Calcutta High Court · (1969) CriLJ 550
Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts14 Dec 1967
Gobinda Chandra Singh Roy Vs Haru Chandra Singha Roy
Calcutta High Court · (1968) CriLJ 1352
Penal Code, 1860 (IPC) — Section 201, 302, 467, 477A, 497
High Courts13 Dec 1967
State of West Bengal Vs Pusparani Baksi
Calcutta High Court · (1968) 2 ILR (Cal) 275
West Bengal Estates Acquisition Act, 1953 — Section 52, 5A, 5B
High Courts13 Dec 1967Dismissed
Asis Kumar Mukherjee Vs Pratul Chandra Ghosh
Calcutta High Court · (1968) 2 ILR (Cal) 522
Transfer of Property Act, 1882 — Section 108
High Courts08 Dec 1967Dismissed
Khas Busra Coal Concern (P) Ltd. Vs Ram Nagina Singh
Calcutta High Court · AIR 1968 Cal 391
Constitution of India, 1950 — Article 133(1)
High Courts07 Dec 1967
N.G. Roy Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1968 Cal 524 : (1968) CriLJ 1407 : (1969) 2 ILR (Cal) 26
Sea Customs Act, 1878 — Section 167(8), 178A, 19
High Courts05 Dec 1967
GIRIDHARILAL GHASIRAM Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1968) 69 ITR 890
Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 10(4)(b)
High Courts05 Dec 1967Dismissed
Income Tax Officer, ''A'' Ward, Companies District I, Calcutta and Another Vs State Bank of India
Calcutta High Court · AIR 1968 Cal 503 : 72 CWN 218 : (1969) 2 ILR (Cal) 81 : (1968) 69 ITR 833
Income Tax Act, 1922 — Section 49AA
High Courts05 Dec 1967Allowed
Monoharlal Mehta and Others Vs Raj Mohan Pandey and Others
Calcutta High Court · 72 CWN 393
West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)(f)
High Courts28 Nov 1967Allowed
Jitendra Singh Nahar Vs Rakhahari Chatterjee
Calcutta High Court · (1968) 2 ILR (Cal) 364
Oudh Estates Act, 1869 — Section 13Transfer of Property Act, 1882 — Section 100, 41, 5, 56(6), 58
High Courts28 Nov 1967Dismissed
Avery Co. of India Private Ltd. Vs Second Industrial Tribunal and Others
Calcutta High Court · AIR 1968 Cal 287 : (1968) 1 CALLT 253 : 72 CWN 165 : (1969) 1 ILR (Cal) 415 : (1968) 2 LLJ 38
Industrial Disputes Act, 1947 — Section 10, 15Industrial Employment (Standing Orders) Act, 1946 — Section 1
High Courts28 Nov 1967
Digendra Nath Roy Vs The State
Calcutta High Court · (1970) CriLJ 529 : 74 CWN 231
Evidence Act, 1872 — Section 105, 4Penal Code, 1860 (IPC) — Section 299, 302, 304, 307, 84
High Courts21 Nov 1967
Dhanal Mantoolal Rao Vs Ajit Kumar Banerjee
Calcutta High Court · (1968) 1 ILR (Cal) 231
Calcutta Thika Tenancy Act, 1949 — Section 10Constitution of India, 1950 — Article 213, 227Transfer of Property Act, 1882 — Section 108