High Courts15 Mar 1967
Nandalal Pal and Another Vs The State
Calcutta High Court · (1970) CriLJ 792
Prevention of Food Adulteration Act, 1954 — Section 13, 16, 2
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,827 of 3,204
High Courts15 Mar 1967
In Re: K.K. Ray (Private) Ltd.
Calcutta High Court · AIR 1967 Cal 636 : 71 CWN 430
Calcutta High Court (Original Side) Rules, 1914 — Rule 3, 5Civil Procedure Code, 1908 (CPC) — Section 139Companies (Court) Rules, 1959 — Rule 6
High Courts15 Mar 1967Allowed
In Re: K.K. Ray (Private) Ltd. (In the matter of Franklin Square Agency Inc., U.S.A.)
Calcutta High Court · (1967) 37 CompCas 737
Notaries Act, 1952 — Section 14
High Courts14 Mar 1967Dismissed
Ramric Lal Saha Vs Sachindra Narayan Roy and Others
Calcutta High Court · AIR 1968 Cal 316
Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133(1)
High Courts14 Mar 1967
COMMISSIONER OF Income Tax Vs CALCUTTA TRAMWAYS CO. LTD.
Calcutta High Court · (1968) 69 ITR 799
Income Tax Act, 1922 — Section 10(2)(via), 10(2)(vib), 66(1)
High Courts14 Mar 1967Dismissed
Ramric Lal Saha Vs Sachindra Narayan Roy and others
Calcutta High Court · AIR 1968 Cal 316
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 132, 133, 133(1), 133(1)(b), 133(1)(b)Court Fees Act, 1870 — Section 7(11)
High Courts10 Mar 1967Dismissed
Pranesh Chandra Gupta Vs Panchanani Devi
Calcutta High Court · (1967) 1 ILR (Cal) 511
Constitution of India, 1950 — Article 133, 133(1)
High Courts10 Mar 1967Dismissed
State Trading Coloration of India Ltd. Vs General Navigation Ltd.
Calcutta High Court · (1967) 2 ILR (Cal) 85
Administration of Justice Act, 1956 — Section 1(1)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Contract Act, 1872 — Section 28
High Courts10 Mar 1967Allowed
Western Engineering Co. Vs Paul Engineering Co.
Calcutta High Court · AIR 1968 Cal 109
Patents and Designs Act, 1911 — Section 2(5), 51A
High Courts08 Mar 1967
Adelaide Mande Tobias Vs William Albert Tobias
Calcutta High Court · AIR 1968 Cal 133 : 71 CWN 605
Divorce Act, 1869 — Section 10, 22, 23, 3(9)
High Courts07 Mar 1967
Radhashyam De Vs State
Calcutta High Court · (1970) CriLJ 1046 : 73 CWN 846
Criminal Procedure Code, 1898 (CrPC) — Section 114, 476, 479A
High Courts07 Mar 1967
SRI SITANATH MUKHERJEE Vs CONTROLLER OF ESTATE DUTY, WEST BENGAL.
Calcutta High Court · (1968) 70 ITR 53
Estate Duty Act, 1953 — Section 10, 64(1)
High Courts06 Mar 1967
COMMISSIONER OF Income Tax, WEST BENGAL Vs SUDHIR KUMAR SEN. (DECEASED REPRESENTED BY HIS LEGAL HEIR).
Calcutta High Court · (1968) 70 ITR 135
Income Tax Act, 1961 — Section 23A, 34, 66(2)
High Courts04 Mar 1967
M. A. ISPAHANI Vs COMMISSIONER OF Income Tax (CENTRAL), CALCUTTA.
Calcutta High Court · (1968) 70 ITR 141
Income Tax Act, 1922 — Section 23A
High Courts03 Mar 1967
BIRLA COTTON SPINNING and WEAVING MILLS LTD. Vs COMMISSIONER OF Income Tax CALCUTTA.
Calcutta High Court · (1967) 1 ILR (Cal) 493 : (1967) 64 ITR 568
Income Tax Act, 1922 — Section 10(2)(xv), 66(1)
High Courts03 Mar 1967
Mishri Debi Agarwal Vs Asstt. Collector of Central Excise and Others
Calcutta High Court · 71 CWN 385
Constitution of India, 1950 — Article 226, 311
High Courts02 Mar 1967
Annalie Prashad Vs Romesh Proshad
Calcutta High Court · AIR 1968 Cal 48 : (1967) 1 ILR (Cal) 471
Civil Procedure Code, 1908 (CPC) — Section 115, 40Constitution of India, 1950 — Article 227Special Marriage Act, 1954 — Section 28(2), 39, 40
High Courts28 Feb 1967Dismissed
Jeewanlal (1929) Ltd. Vs Commercial Tax Officer, Lyons Range Charge and Others
Calcutta High Court · (1967) 20 STC 345
Central Sales Tax Act, 1956 — Section 3, 4, 5Constitution of India, 1950 — Article 226, 286, 301
High Courts28 Feb 1967Dismissed
Sukumar Guha Vs Naresh Chandra Ghosh and Another Naresh Chandra Ghosh and Another Vs Sukumar Guha
Calcutta High Court · AIR 1968 Cal 49
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts28 Feb 1967Dismissed
Prahlad Chandra De Vs Fatick Chand Seal and Another
Calcutta High Court · 72 CWN 106
Constitution of India, 1950 — Article 31, 31(2), 31(5)Government of India Act, 1935 — Section 299, 299(2), 8West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 10, 10(1), 3, 3(1), 3(10)