High Courts06 Oct 1966
Nandlal Kasera Vs Commissioner of Income Tax
Calcutta High Court · AIR 1967 Cal 499
Income Tax Act, 1922 — Section 65(5), 66, 66(7)Income Tax Act, 1961 — Section 256, 258, 260, 265, 268
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,831 of 3,204
High Courts06 Oct 1966
Prafulla Ranjan Sarkar Vs Saroj Ranjan Sarkar and Others
Calcutta High Court · 71 CWN 548
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1(s)
High Courts05 Oct 1966
Harendra Nath De Vs Monmotha Nath De and Others
Calcutta High Court · 71 CWN 749
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103
High Courts04 Oct 1966
Ballygunge Building Society Private Ltd. Vs Munshi Farhadali
Calcutta High Court · 71 CWN 824 : (1968) 2 ILR (Cal) 346
Bengal Tenancy Act, 1885 — Section 161, 162, 163, 163(1), 164Civil Procedure Code, 1882 — Section 311Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2), Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 66(3), Order 21 Rule 66(4)
High Courts04 Oct 1966Dismissed
Surendra Nath Sinha Roy Vs State of West Bengal
Calcutta High Court · (1968) 2 ILR (Cal) 647
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 480, 481, 482West Bengal Estates Acquisition Act, 1953 — Section 15, 15A, 20, 25(2), 44(2)
High Courts04 Oct 1966
Sudhangsu Mazumdar and Others Vs C.S. Jha, Commonwealth Secretary and Others
Calcutta High Court · AIR 1967 Cal 216 : 71 CWN 82
Constitution of India, 1950 — Article 2, 226, 253, 3, 31(2)Contempt of Courts Act, 1971 — Section 3
High Courts04 Oct 1966
Bangeswari Cotton Mills Ltd. Vs Dhanrajmal Govindram and Others
Calcutta High Court · (1968) 38 CompCas 129
Calcutta High Court (Original Side) Rules, 1914 — Rule 27, 4Companies (Court) Rules, 1959 — Rule 109, 111(1), 37(1), 6, 71ACompanies Act, 1956 — Section 444, 445
High Courts03 Oct 1966
Sarat Chatterjee and Co. (Private), Ltd. Vs Khairunnessa
Calcutta High Court · (1967) ACJ 290 : (1968) 1 ILR (Cal) 366 : (1968) 1 LLJ 329
High Courts30 Sept 1966
Nimcha Coal Company Limited Vs Sriniwas Goenka
Calcutta High Court · 70 CWN 1108 : (1968) 2 ILR (Cal) 402
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115, 151Coal Mines (Conservation and Safety) Rules, 1954 — Rule 38(4), 49
High Courts30 Sept 1966
Ranjit Kr. Banerjee Vs Commissioner of Income Tax
Calcutta High Court · AIR 1967 Cal 523 : (1967) 2 ILR (Cal) 634 : (1968) 69 ITR 22
Income Tax Act, 1922 — Section 24(1)Income Tax Act, 1961 — Section 77
High Courts29 Sept 1966
National Tobacco Company of India Ltd. Vs Authority under Payment of Wages Act and Others
Calcutta High Court · 71 CWN 159 : (1967) 2 LLJ 101
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33Payment of Wages Act, 1936 — Section 15, 2
High Courts29 Sept 1966Dismissed
Aftabuddin Ahmed and Others Vs St. of W.B. and Another
Calcutta High Court · 71 CWN 300
West Bengal Estates Acquisition Act, 1953 — Section 49, 5, 52, 5A, 5B
High Courts29 Sept 1966Allowed
Somendra Mohan Bhaduri and Another Vs Regional Transport Authority and Others
Calcutta High Court · AIR 1967 Cal 525 : (1968) 1 ILR (Cal) 358
Bengal Motor Vehicles Rules, 1940 — Rule 66AMotor Vehicles Act, 1939 — Section 133, 48(3)
High Courts28 Sept 1966Dismissed
Assistant Collector of Central Excise Vs National Tobacco Co. of India Ltd.
Calcutta High Court · AIR 1967 Cal 269 : 71 CWN 1 : (1968) 2 ILR (Cal) 634
Central Excise Rules, 1944 — Rule 10, 10A, 10B, 9
High Courts28 Sept 1966Dismissed
Manindra Nath Mukherjee Vs Nitai Chandra Hazra
Calcutta High Court · 71 CWN 278
Transfer of Property Act, 1882 — Section 106
High Courts28 Sept 1966Dismissed
Trilok Chand Kapur Vs Dayaram Gupta
Calcutta High Court · AIR 1967 Cal 541 : (1966) 2 ILR (Cal) 688
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 37, 48
High Courts27 Sept 1966Dismissed
Subodh Chandra Mitra Vs Kanai Lal Mukherjee
Calcutta High Court · AIR 1968 Cal 280 : (1968) 1 ILR (Cal) 82
Limitation Act, 1908 — Article 183, 19, 20Limitation Act, 1963 — Article 136, 18, 19, 30, 31
High Courts27 Sept 1966Dismissed
Kartick Chandra Nandi Vs West Bengal Small Industries Corporation Ltd. and Others
Calcutta High Court · AIR 1967 Cal 231 : (1967) 1 CALLT 393
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 226
High Courts27 Sept 1966Dismissed
Charu Prokash Ghosh Vs State of West Bengal
Calcutta High Court · AIR 1967 Cal 631 : 72 CWN 235 : (1967) 2 ILR (Cal) 1
Land Acquisition Act, 1894 — Section 18, 25(1)