High Courts24 May 1967
Kilburn and Co. Ltd. Vs Pure Searsole Collieries "B" and Others
Calcutta High Court · 71 CWN 642
Companies Act, 1956 — Section 433Limitation Act, 1963 — Section 19, 20
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,824 of 3,204
High Courts23 May 1967Partly Allowed
Manick Lal Singh Vs Gouri Shankar Shah
Calcutta High Court · AIR 1968 Cal 245 : (1968) 1 CALLT 449
Partition Act, 1893 — Section 4(1)
High Courts23 May 1967Dismissed
Ganeshnarayan Brijlal (P.) Ltd. Vs Bakelal Singh
Calcutta High Court · (1968) 1 ILR (Cal) 223
Arbitration Act, 1940 — Section 34
High Courts19 May 1967Allowed
Sunil Kumar Mukhopadhaya and Another Vs Provash Chandra Majumdar and Others
Calcutta High Court · AIR 1969 Cal 88 : (1968) 1 ILR (Cal) 189
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Partition Act, 1893 — Section 4
High Courts19 May 1967
State of West Bengal Vs Gopeswar Satiar
Calcutta High Court · 71 CWN 677
West Bengal Estates Acquisition Act, 1953 — Section 44(2a), 6
High Courts19 May 1967Dismissed
Debesh Chandra Das Vs Union of India (UOI)
Calcutta High Court · (1968) 2 ILR (Cal) 445
Administrative Service (Cadre) Rules, 1954 — Rule 3, 4(1), 6All India Services (Discipline and Appeal) Rules, 1955 — Rule 3All India Services Act, 1951 — Section 3, 3(1), 4
High Courts19 May 1967
Jayanta Kumar Ghose Vs Sovana Rani Deb
Calcutta High Court · (1968) 1 ILR (Cal) 385
High Courts17 May 1967
TEXTILE MACHINERY CORPORATION LTD. Vs COMMISSIONER OF WEALTH-TAX, CALCUTTA.
Calcutta High Court · (1967) 2 ILR (Cal) 582 : (1968) 67 ITR 122
Wealth Tax Act, 1957 — Section 27(1), 7(2)(a)
High Courts17 May 1967
Kishen Pershad Vs The Chief Conservator of Forests, Andaman and Nicober Islands and Others
Calcutta High Court · 72 CWN 32
Constitution of India, 1950 — Article 225Specific Relief Act, 1963 — Section 12Stamp Act, 1899 — Section 60
High Courts16 May 1967
Satyendra Nath Chattopadhyaya Vs Narendra Nath Ghose
Calcutta High Court · (1967) 2 ILR (Cal) 383
Civil Procedure Code, 1908 (CPC) — Section 115Stamp Act, 1899 — Section 2(24)
High Courts12 May 1967
Charandas Malhotra Vs Assistant Collector of Customs and Superintendent Preventive Service and Others
Calcutta High Court · AIR 1968 Cal 28
Customs Act, 1962 — Section 110(2), 112, 123(1), 124
High Courts11 May 1967Dismissed
Collector of Central Excise and Others Vs Shankarlal Agarwalla and Dinanath Agarwalla
Calcutta High Court · AIR 1968 Cal 154 : (1968) 2 ILR (Cal) 506
Central Excise Rules, 1944 — Rule 10, 10B, 10B(2)Central Excises and Salt Act, 1944 — Section 4Constitution of India, 1950 — Article 226
High Courts11 May 1967Allowed
Bijoli Prova Nandy Chowdhury Vs H.C. Dutta and Others
Calcutta High Court · 71 CWN 681
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 53AWest Bengal Estates Acquisition Act, 1953 — Section 10(2), 10(2), 4, 4(1), 5
High Courts10 May 1967Allowed
Panchanan Pal Vs Commrs. of Champdany Municipality
Calcutta High Court · 72 CWN 38
Evidence Act, 1872 — Section 74
High Courts10 May 1967
Nalini Kanta Gumtia Vs Manmatha Nath Manna
Calcutta High Court · (1967) 2 ILR (Cal) 379
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 6Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 16, 17, 18(1), 57
High Courts08 May 1967
Wazi Ahmed Vs State of West Bengal and Others
Calcutta High Court · (1967) 20 STC 254
High Courts08 May 1967Dismissed
Shri Shiv Lal Vs Income Tax Officer
Calcutta High Court · (1969) 1 ILR (Cal) 327
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 22(4), 23(2), 33B
High Courts03 May 1967
COMMISSIONER OF Income Tax, WEST BENGAL Vs BENGAL RIVER SERVICE CO. LTD., CALCUTTA.
Calcutta High Court · 72 CWN 705 : (1968) 1 ILR (Cal) 599 : (1968) 70 ITR 100
Income Tax Act, 1922 — Section 49AA
High Courts02 May 1967
BAJRANGBALI ENGINEERING CO. PVT. LTD. Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1967) 66 ITR 82
Income Tax Act, 1961 — Section 13, 66(2)
High Courts02 May 1967
MASON (INSPECTOR OF TAXES) Vs INNES.
Calcutta High Court · (1968) 70 ITR 491
Income Tax Act, 1952 — Section 471