High Courts19 Jul 1967
Nityananda Dutta Vs Caledonian Insurance Co.
Calcutta High Court · 72 CWN 733 : (1968) 1 ILR (Cal) 442
Evidence Act, 1872 — Section 114
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,821 of 3,204
High Courts18 Jul 1967Dismissed
Nemai Chand Jain Vs Smt. Lila Jain
Calcutta High Court · AIR 1968 Cal 405 : 73 CWN 78
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts18 Jul 1967
Commissioner of Income Tax (Central) Calcutta Vs Rampooria Cotton Mills Ltd.
Calcutta High Court · 72 CWN 325
Income Tax Act, 1961 — Section 10, 16(1)(b), 23(5)(b), 24, 24(1)
High Courts18 Jul 1967
Development of Industries (India) Private Ltd. Vs Commissioner of Income Tax, West Bengal
Calcutta High Court · AIR 1968 Cal 492 : (1968) 68 ITR 310
Contract Act, 1872 — Section 201Income Tax Act, 1922 — Section 10(1), 10(5A)
High Courts18 Jul 1967
Chandi Charan Lala Vs Tax Recovery Officer, 24 Parganas and Others
Calcutta High Court · AIR 1968 Cal 257 : (1968) CriLJ 732 : (1968) 68 ITR 721
Constitution of India, 1950 — Article 166(1), 245Criminal Procedure Code, 1898 (CrPC) — Section 10(2), 12(1)
High Courts18 Jul 1967Dismissed
Calcutta Tramways Co. Ltd. Vs State of West Bengal
Calcutta High Court · 72 CWN 29 : (1968) 1 ILR (Cal) 437
Calcutta Tramways Act, 1880 — Section 9Calcutta Tramways Act, 1951 — Section 6Constitution of India, 1950 — Article 226, 366
High Courts17 Jul 1967
Jogesh Chandra Roy Vs State of West Bengal and Others
Calcutta High Court · AIR 1968 Cal 528
Bengal Excise Act, 1909 — Section 20, 8(3)Bengal Excise Rules, 1993 — Rule 58Civil Procedure Code, 1908 (CPC) — Section 107, 115
High Courts14 Jul 1967Allowed
Calcutta Electric Supply Corporation Ltd. Vs Habul Chandra Das
Calcutta High Court · (1968) ACJ 270 : AIR 1968 Cal 278 : (1968) 1 CALLT 456 : (1969) 18 FLR 128 : (1968) 2 ILR (Cal) 485 : (1968) 2 LLJ 769
Workmens Compensation Act, 1923 — Section 2, 4(1)
High Courts14 Jul 1967
Narayan Prosad Ghosh Vs Corporation of Calcutta
Calcutta High Court · 71 CWN 808 : (1968) 2 ILR (Cal) 34
Calcutta Municipal Act, 1923 — Section 23A, 27, 27(1), 46Calcutta Municipal Act, 1951 — Section 45, 46, 48, 52, 52(2)Constitution of India, 1950 — Article 227
High Courts12 Jul 1967
S.C. Mitter Vs Auto Service
Calcutta High Court · (1968) 1 ILR (Cal) 426
Civil Procedure Code, 1908 (CPC) — Section 100(1), 103Pepsu Urban Rent Restriction Ordinance, 2006 — Section 13(3)Premises Tenancy Act, 1956 — Section 13(1)
High Courts12 Jul 1967
Ashiruddin, Sk. Vs Pitu Majhi
Calcutta High Court · (1969) 2 ILR (Cal) 127
Bengal Tenancy Act, 1885 — Section 49H, 49KBengal Tenancy Rules — Rule 4, 4(4)
High Courts12 Jul 1967Allowed
Sm. Latika Ghosh Vs Nirmal Kumar Ghosh
Calcutta High Court · AIR 1968 Cal 68 : (1968) 2 ILR (Cal) 354
Hindu Marriage Act, 1955 — Section 24
High Courts12 Jul 1967
Dr. S.C. Sen Gupta Vs Sm. Durgabati Dasi and Others
Calcutta High Court · AIR 1967 Cal 328 : (1968) 2 ILR (Cal) 356
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 15, Order 11 Rule 18
High Courts11 Jul 1967
Askaran Kissenlal Vs Commissioner of Income Tax
Calcutta High Court · (1968) 1 ILR (Cal) 416 : (1969) 73 ITR 522
Income Tax Act, 1922 — Section 22(4), 23(4), 26A, 27
High Courts07 Jul 1967
Kanai Betal Vs State of West Bengal
Calcutta High Court · (1968) 2 ILR (Cal) 483
West Bengal Panchayat Act, 1973 — Section 27West Bengal Panchayat Rules, 1958 — Rule 22, 23, 24, 27, 27(6)
High Courts07 Jul 1967Allowed
Union of India (UOI) Vs M.S. Grewal and Co.
Calcutta High Court · AIR 1968 Cal 333
Arbitration Act, 1940 — Section 39(1)
High Courts03 Jul 1967
Commissioner of Income Tax Vs Dalhousie Properties Ltd.
Calcutta High Court · (1968) 38 CompCas 797 : (1968) 70 ITR 283
Income Tax Act, 1922 — Section 23A
High Courts03 Jul 1967
Indian Steel and Wire Products Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1968) 38 CompCas 660 : (1968) 69 ITR 379
Companies Act, 1956 — Section 17Income Tax Act, 1922 — Section 10(2), 34
High Courts29 Jun 1967
COMMISSIONER OF Income Tax, WEST BENGAL Vs PIONEER TRADING COMPANY PRIVATE LTD.
Calcutta High Court · (1968) 70 ITR 347
Income Tax Act, 1922 — Section 24, 24(1)
High Courts29 Jun 1967
Ajit Kumar Bose Vs Snehalata Biswas
Calcutta High Court · 72 CWN 1 : (1968) 1 ILR (Cal) 127
Evidence Act, 1872 — Section 23Limitation Act, 1963 — Article 113Specific Relief Act, 1877 — Section 12, 14, 15, 16, 17