High Courts30 Jan 1967Allowed
C. Mc Lennan and Another Vs The State
Calcutta High Court · AIR 1968 Cal 195 : (1968) CriLJ 482
Criminal Procedure Code, 1898 (CrPC) — Section 202, 202(2), 202(2A), 485A, 540
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,829 of 3,204
High Courts27 Jan 1967
Shrikishan and Another Vs Dayaram and Another
Calcutta High Court · (1967) 01 CAL CK 0011
High Courts25 Jan 1967Allowed
Taraprasanna Choudhry Vs Agricultural Income Tax Officer
Calcutta High Court · AIR 1967 Cal 532
Bengal Agricultural Income Tax Act, 1944 — Section 38(1)Constitution of India, 1950 — Article 226
High Courts25 Jan 1967
NORTHERN BENGAL JUTE TRADING CO. LTD. Vs COMMISSIONER OF Income Tax.
Calcutta High Court · (1968) 70 ITR 407
Income Tax Act, 1961 — Section 66(1)
High Courts25 Jan 1967
I.H. Khan Vs V.M. Arathoon and Another
Calcutta High Court · (1969) CriLJ 242
Penal Code, 1860 (IPC) — Section 34, 425, 426
High Courts25 Jan 1967Allowed
Sri Bengal Teachest Fittings Mfg. P. Ltd. and Another Vs Corporation of Calcutta
Calcutta High Court · 72 CWN 414
Calcutta Municipal Corporation Act, 1980 — Section 437(1)(a), 440
High Courts24 Jan 1967
Sunil Majhi Vs The State
Calcutta High Court · AIR 1968 Cal 238 : (1968) CriLJ 618 : (1967) 1 ILR (Cal) 568
Criminal Procedure Code, 1898 (CrPC) — Section 200, 202, 4
High Courts20 Jan 1967Dismissed
Chandra Sekhar Prosad Vs Kamal Prosad Biswas
Calcutta High Court · 71 CWN 438
Bengal Excise Act, 1909 — Section 5, 8, 8(1), 8(3)Constitution of India, 1950 — Article 133(1)(c), 166(3)
High Courts20 Jan 1967
COMMISSIONER OF WEALTH-TAX, CALCUTTA Vs NARAYANDASS SADANI.
Calcutta High Court · (1967) 65 ITR 137
Wealth Tax Act, 1957 — Section 27(1)
High Courts19 Jan 1967Dismissed
Sidhya Gopal Misra Represented by Sm. Nalini Misra, mother, Detenu Vs State of West Bengal and Others
Calcutta High Court · AIR 1968 Cal 101 : (1968) CriLJ 307
Criminal Procedure Code, 1898 (CrPC) — Section 491Preventive Detention Act, 1950 — Section 3, 3(1), 3(2), 7
High Courts19 Jan 1967Allowed
Ghasiram Agarwalla Vs The State
Calcutta High Court · AIR 1967 Cal 568 : (1967) CriLJ 1599
Contract Act, 1872 — Section 148, 182Essential Commodities Act, 1955 — Section 3Sales of Goods Act, 1930 — Section 19, 19(2), 30(2), 4
High Courts17 Jan 1967Dismissed
National Sugar Mills Ltd. Vs The State of West Bengal
Calcutta High Court · AIR 1967 Cal 609
Industries (Development and Regulation) Act, 1951 — Section 20
High Courts12 Jan 1967
CALCUTTA LANDING and SHIPPING CO. LTD. Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1967) 65 ITR 1
Income Tax Act, 1922 — Section 10(2)(xv)
High Courts05 Jan 1967
SETABGANJ SUGAR MILLS LTD. Vs COMMISSIONER OF Income Tax.
Calcutta High Court · (1967) 2 ILR (Cal) 496 : (1967) 65 ITR 201
Income Tax Act, 1922 — Section 24(2), 66(2)
High Courts03 Jan 1967Allowed
Union of India (UOI) Vs Jatindra Narayan Majumdar and Others
Calcutta High Court · AIR 1967 Cal 613
Revenue Recovery Act, 1890 — Section 3(1), 3(3)
High Courts02 Jan 1967
JEEWANRAM GANGARAM Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1967) 2 ILR (Cal) 6 : (1967) 64 ITR 483
Income Tax Act, 1922 — Section 26A, 66(1)Partnership Act, 1932 — Section 30(3)
High Courts23 Dec 1966Dismissed
H.K. Saha Vs State and Another
Calcutta High Court · 71 CWN 246
Bills of Lading Act, 1856 — Section 1Imports and Exports (Control) Act, 1947 — Section 5
High Courts22 Dec 1966
Kshitish Chandra Sarbajna Vs The State of West Bengal and Others
Calcutta High Court · (1967) 1 ILR (Cal) 174 : (1967) 20 STC 42
Bengal Public Demands Recovery Act, 1913 — Section 7, 9Constitution of India, 1950 — Article 227
High Courts20 Dec 1966Dismissed
Howrah Chemical Works Vs Calcutta Merchants and Agents (P) Ltd.
Calcutta High Court · 73 CWN 13
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 43 Rule 1, Order 43 Rule 1(f), Order 9 Rule 8, Order 9 Rule 9