High Courts28 Apr 1967
Ram Gopal Neotia Vs State of West Bengal
Calcutta High Court · AIR 1969 Cal 316 : (1969) CriLJ 723
Criminal Procedure Code, 1898 (CrPC) — Section 161, 173, 190(1), 350
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,825 of 3,204
High Courts27 Apr 1967Dismissed
Anshuman Lath Vs Dy. Supdt. of Central Excise, H.Q., Calcutta IV Division and Others
Calcutta High Court · 71 CWN 814
Constitution of India, 1950 — Article 19(1)(f)Customs Act, 1962 — Section 105, 105(1), 110, 110(2), 124
High Courts27 Apr 1967
COMMISSIONER OF Income Tax, WEST BENGAL Vs BRIJLAL LOHIA AND ANOTHER.
Calcutta High Court · (1967) 66 ITR 97
Income Tax Act, 1922 — Section 26A, 34Partnership Act, 1932 — Section 65
High Courts27 Apr 1967
Santilata Mitter Vs Kartick Kumar Dhur
Calcutta High Court · (1968) 1 ILR (Cal) 180
Civil Procedure Code, 1882 — Section 318Civil Procedure Code, 1908 (CPC) — Order 21 Rule 94, Order 21 Rule 95, Order 21 Rule 96Transfer of Property Act, 1882 — Section 2, 44, 57
High Courts25 Apr 1967
Dayamoy Chatterji Vs Corporation of Calcutta
Calcutta High Court · (1968) 1 ILR (Cal) 235
Calcutta Municipal Act, 1951 — Section 10, 11, 12, 13, 14Civil Procedure Code, 1908 (CPC) — Section 100(1), 103Constitution of India, 1950 — Article 13, 19(1)
High Courts24 Apr 1967
In Re: Indo Burma Wood Products (P) Ltd.
Calcutta High Court · AIR 1968 Cal 198 : (1968) 38 CompCas 558 : (1972) 1 ILR (Cal) 438
Companies (Court) Rules, 1959 — Rule 233Companies Act, 1956 — Section 137, 448, 449, 456, 456(1A)
High Courts20 Apr 1967
Jugal Kishore More Vs Chief Presidency Magistrate Calcutta and Others
Calcutta High Court · AIR 1968 Cal 220 : (1968) CriLJ 604 : 71 CWN 508
Constitution of India, 1950 — Article 21, 227, 394, 73Criminal Procedure Code, 1898 (CrPC) — Section 186, 187, 188, 189, 403Extradition Act, 1962 — Section 19, 2, 3(1), 35, 37
High Courts19 Apr 1967
Samarendra Nath Roy and Others Vs State of West Bengal and Others
Calcutta High Court · 71 CWN 592
Constitution of India, 1950 — Article 131(c), 162, 226, 245, 245(1)Government of India Act, 1935 — Section 172(1)(a)
High Courts17 Apr 1967
Sone Valley Portland Cement Co. Ltd. Vs The Genera Mining Syndicate Pr. Ltd.
Calcutta High Court · 73 CWN 572 : (1967) 2 ILR (Cal) 450
Contract Act, 1872 — Section 108, 69Mines and Minerals (Development and Regulation) Act, 1957 — Section 13, 16, 16(1), 18, 2Mines and Minerals (Regulation and Development) Act, 1948 — Section 5, 7, 9
High Courts10 Apr 1967
Krisnalal Basak Vs Corporation of Calcutta
Calcutta High Court · (1967) 2 ILR (Cal) 57
Calcutta Municipal Act, 1951 — Section 376, 387, 388, 396, 397Calcutta Municipal Rules, 1951 — Rule 52, 53, 54, 55, 56Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80
High Courts10 Apr 1967
MURRAY (INSPECTOR OF TAXES) Vs IMPERIAL CHEMICAL INDUSTRIES LTD.
Calcutta High Court · (1969) 71 ITR 661
Income Tax Act, 1952 — Section 318, 341
High Courts06 Apr 1967
Kali Gopal Chatterjee Vs T. Banerjee and Others
Calcutta High Court · AIR 1968 Cal 365 : 71 CWN 662
Court Fees Act, 1870 — Article 1, 11, 17, 8Land Acquisition Act, 1894 — Section 12, 54
High Courts06 Apr 1967Allowed
A.C. Roy and Co. (Private) Ltd. Vs Taslim and Another
Calcutta High Court · (1967) ACJ 194 : AIR 1968 Cal 114 : 71 CWN 531 : (1968) 1 ILR (Cal) 375 : (1967) 2 LLJ 307
Workmens Compensation Act, 1923 — Section 2(1), 3
High Courts06 Apr 1967Dismissed
The Standard Literature Company Private Limited and Others Vs Union of India
Calcutta High Court · 71 CWN 719
Constitution of India, 1950 — Article 13, 14, 19, 19(1)(a), 19(1)(f)
High Courts06 Apr 1967Dismissed
Standard Literature Co. Private Ltd. and Others Vs Union of India (UOI)
Calcutta High Court · AIR 1968 Cal 1 : (1968) 1 CALLT 510 : 71 CWN 719
Constitution of India, 1950 — Article 14, 19, 19(1), 19(5), 226Public Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 2(1), 3, 4, 4(1), 4(2)
High Courts06 Apr 1967Allowed
Director of Rationing and Others Vs Basudeo Gupta and Others
Calcutta High Court · AIR 1967 Cal 620 : 71 CWN 576
Constitution of India, 1950 — Article 14, 226
High Courts06 Apr 1967
Sourendra Mohan Banerjee Vs Manick Lal Banerjee and Others
Calcutta High Court · AIR 1967 Cal 617 : 71 CWN 673
Court Fees Act, 1870 — Article 1, 11, 5, 8Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11
High Courts05 Apr 1967Allowed
Sourendra Mohan Banerjee Vs Manick Lal Banerjee And Others
Calcutta High Court · 71 CWN 673
Court Fees Act, 1870 — Section 5, 8Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11, 24, 3, 8
High Courts05 Apr 1967Dismissed
Kali Gopal Chatterjee (Referring Claimant) Vs T. Banerjee and Others
Calcutta High Court · 71 CWN 662
Court Fees Act, 1870 — Section 5, 5(1), 7(iv)(c), 8Land Acquisition Act, 1894 — Section 11, 12, 18, 30, 31
High Courts05 Apr 1967
COMMISSIONER OF WEALTH-TAX, WEST BENGAL Vs BALLY JUTE CO. LTD.
Calcutta High Court · (1967) 1 ILR (Cal) 653 : (1968) 67 ITR 188
Wealth Tax Act, 1957 — Section 27(1)