High Courts01 Sept 1967
COMMISSIONER OF Income Tax, WEST BENGAL Vs HINDUSTHAN MOTORS LTD.
Calcutta High Court · (1969) 1 ILR (Cal) 365 : (1968) 68 ITR 301
Income Tax Act, 1922 — Section 10(2)(xv), 66(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,819 of 3,204
High Courts31 Aug 1967
Rani Luxmi Devi Vs The Income Tax Officer
Calcutta High Court · (1968) 2 ILR (Cal) 489
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17Income Tax Act, 1922 — Section 17, 23(4), 29, 33B, 34
High Courts30 Aug 1967Allowed
Indrapuri Studio (p.) Limited Vs Sm. Shanti Debi and Others
Calcutta High Court · 71 CWN 1034
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts30 Aug 1967
Commissioner of Income Tax (Central) Vs Asiatic Textiles Ltd.
Calcutta High Court · 72 CWN 713 : (1969) 2 ILR (Cal) 243 : (1970) 75 ITR 291
Income Tax Act, 1922 — Section 23A, 66(1), 66(2)
High Courts30 Aug 1967
Corporation of Calcutta Vs Jatish Chandra Saha and Another
Calcutta High Court · (1968) CriLJ 987 : 72 CWN 621
Prevention of Food Adulteration Act, 1954 — Section 10, 13, 16, 2, 7
High Courts30 Aug 1967
Sri Kamal Behari Lal Singha Vs Commissioner of Income Tax, West Bengal
Calcutta High Court · 72 CWN 321
Income Tax Act, 1961 — Section 12, 2, 2(6A), 2(6A)(a)
High Courts29 Aug 1967Dismissed
Sripati Ranjan Biswas Vs Union of India (UOI)
Calcutta High Court · (1968) 2 ILR (Cal) 47
All India Services (Discipline and Appeal) Rules, 1955 — Rule 10, 11, 12Central Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 23, 23(2), 30, 30(2)Civil Services (Classification, Control and Appeal) Rules — Rule 57(1)
High Courts25 Aug 1967
Lodna Colliery Co. (1920) Ltd. Vs N.B. Roy and Others
Calcutta High Court · AIR 1968 Cal 545 : 72 CWN 679
Constitution of India, 1950 — Article 226, 31(2)Petroleum and Minerals Pipelines (Acquisition of Right of User in land) Act, 1962 — Section 10, 10(1), 10(3), 10(6), 13
High Courts23 Aug 1967
Tustu Charan Saha Vs Collector, District Hooghly
Calcutta High Court · (1968) 2 ILR (Cal) 217
Bengal Subordinate Services (Discipline and Appeal) Rules, 1936 — Rule 10, 10(1), 7, 8, 9Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 12(1)Civil Services (Classification, Control and Appeal) Rules — Rule 44, 54, 55
High Courts22 Aug 1967
Biri Trading Co. Vs Member, Board of Revenue
Calcutta High Court · (1968) 21 STC 169
Bengal Finance (Sales Tax) Act, 1941 — Section 5(2)(a)(v)
High Courts22 Aug 1967Allowed
Moolesh Jain Vs Imumuddin Ansari and Others
Calcutta High Court · AIR 1968 Cal 364 : (1968) CriLJ 1058 : 71 CWN 851
Criminal Procedure Code, 1898 (CrPC) — Section 107, 117(3), 144(2)
High Courts22 Aug 1967
Abani Bhusan Biswas Vs Hindusthan Cables Ltd., Burdwan and Others
Calcutta High Court · AIR 1968 Cal 124 : (1968) 38 CompCas 528 : 72 CWN 410 : (1968) 16 FLR 289 : (1968) 2 ILR (Cal) 92
Constitution of India, 1950 — Article 226, 311Industrial Employment (Standing Orders) (Amendment) Act, 1956 — Section 13AIndustrial Employment (Standing Orders) Act, 1946 — Section 5
High Courts18 Aug 1967
CONTROLLER OF ESTATE DUTY WEST BENGAL Vs BISWANATH RUNGT.
Calcutta High Court · (1968) 67 ITR 748
Estate Duty Act, 1953 — Section 64(1)
High Courts18 Aug 1967Dismissed
Lokenath Gupta and Others Vs Credits Private Ltd.
Calcutta High Court · (1968) 38 CompCas 599 : 72 CWN 624
Companies Act, 1956 — Section 136, 167, 210, 220, 439
High Courts18 Aug 1967Dismissed
Asoke Chowdhuri Vs Union of India and Others
Calcutta High Court · 71 CWN 1040
General Clauses Act, 1897 — Section 5
High Courts17 Aug 1967
Dwijendra Mohan Banerjee Vs State of West Bengal and Others
Calcutta High Court · 71 CWN 912
Civil Procedure Code, 1908 (CPC) — Section 10, 9Commissions of Inquiry Act, 1952 — Section 3, 4, 5Penal Code, 1860 (IPC) — Section 147, 379, 461
High Courts17 Aug 1967
COMMISSIONER OF WEALTH-TAX, WEST BENGAL Vs JHAGRAKHAND COLLIERIES (PRIVATE) LTD.
Calcutta High Court · (1968) 67 ITR 572
Bengal Public Demands Recovery Act, 1913 — Section 7Civil Procedure Code, 1908 (CPC) — Section 115Income Tax Act, 1961 — Section 46(2)
High Courts14 Aug 1967
Pran Krishna Das Vs Controller of Estate Duty, West Bengal, Calcutta
Calcutta High Court · AIR 1968 Cal 496 : (1968) 2 ILR (Cal) 139 : (1968) 69 ITR 139
Estate Duty Act, 1953 — Section 10, 7(4)Transfer of Property Act, 1882 — Section 8
High Courts14 Aug 1967
COMMISSIONER OF Income Tax, WEST BENGAL I Vs BANGODAYA COTTON MILLS LTD.
Calcutta High Court · 72 CWN 226 : (1967) 2 ILR (Cal) 626 : (1968) 69 ITR 812
Income Tax Act, 1922 — Section 23A, 23A(9)
High Courts10 Aug 1967
State of Punjab Vs A.K. Raha (Engineers) Ltd.
Calcutta High Court · AIR 1968 Cal 152 : (1968) 1 ILR (Cal) 475
Constitution of India, 1950 — Article 133, 133(1)