COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,841 of 3,204

High Courts31 Jan 1966

Pramatha Nath Mukherjee and Others Vs St. of W.B. and Others

Calcutta High Court · 70 CWN 503

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6Negotiable Instruments Act, 1881 (NI) — Section 103, 13, 14, 15

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High Courts31 Jan 1966

Amiya Kumar Mukherjee Vs St. of W.B. and Others

Calcutta High Court · 70 CWN 499

Constitution of India, 1950 — Article 226West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1)

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High Courts25 Jan 1966

Commissioner of Income Tax (Central), Calcutta Vs Jewanram Gangaram, Calcutta

Calcutta High Court · (1967) 1 ILR (Cal) 669

Income Tax Act, 1922 — Section 16(1), 16(2), 16(3), 18, 18(5)

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High Courts20 Jan 1966

Sonepur Coal Fields Ltd. Vs The Coal Board and Others

Calcutta High Court · 70 CWN 1074

Industries (Development and Regulation) Act, 1951 — Section 11

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High Courts19 Jan 1966Allowed

Brojomohan Sabui and others Vs Binapani sur and Others

Calcutta High Court · 71 CWN 12

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Criminal Procedure Code, 1898 (CrPC) — Section 148, 149, 151

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High Courts17 Jan 1966

In Re: Tara Chand Podder

Calcutta High Court · AIR 1968 Cal 310

Companies (Court) Rules, 1959 — Rule 67, 68, 71Companies Act, 1956 — Section 391, 391(1), 391(2), 391(6), 394A

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High Courts17 Jan 1966

In Re: Bangeswari Cotton Mills Ltd.

Calcutta High Court · (1967) 37 CompCas 195 : 70 CWN 486

Companies (Court) Rules, 1959 — Rule 67, 68, 69, 70, 71Companies Act, 1956 — Section 391, 391(1), 391(2), 394A

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High Courts14 Jan 1966Allowed

North Adjai Coal Co. (P) Ltd. Vs Commercial Tax Officer and Others

Calcutta High Court · AIR 1966 Cal 629 : (1967) 1 ILR (Cal) 540 : (1966) 17 STC 514

Bengal Finance (Sales Tax) Act, 1941 — Section 2, 4, 5(2)Constitution of India, 1950 — Article 226, 286(1)

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High Courts14 Jan 1966Dismissed

The Union of India (UOI) Vs Alliance Assurance Co. Ltd. and Another

Calcutta High Court · AIR 1967 Cal 47 : (1967) 1 CALLT 301

Railways Act, 1890 — Section 140, 77

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High Courts10 Jan 1966Dismissed

Abdul Kader Laskar and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 1967 Cal 99 : 70 CWN 623 : (1967) 2 ILR (Cal) 100

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Contract Act, 1872 — Section 10Land Acquisition Act, 1894 — Section 17(4), 40, 40(1), 41, 41(4A)

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High Courts10 Jan 1966Dismissed

Angurbala Dassi Vs Radharani Dassi and Another

Calcutta High Court · 70 CWN 618

West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6), 17(3)

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High Courts10 Jan 1966Dismissed

Sudhir Kumar Ratneswar Saha Vs Additional Commissioner of Commercial Taxes and Others

Calcutta High Court · (1967) 20 STC 9

Constitution of India, 1950 — Article 226, 265

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High Courts07 Jan 1966

Khas Kajora Coal Co. Limited Vs Member, Board of Revenue

Calcutta High Court · 70 CWN 643 : (1966) 18 STC 79

Bengal Finance (Sales Tax) Act, 1941 — Section 10(3)

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High Courts07 Jan 1966Dismissed

Nakuleswar Banerjee Vs Sakhisona Dassi

Calcutta High Court · (1966) 2 ILR (Cal) 498

Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(6)

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High Courts07 Jan 1966

Commissioner of Income Tax (Central) Vs Birla Bros. (Private) Ltd.

Calcutta High Court · (1968) 2 ILR (Cal) 416 : (1969) 72 ITR 44

Income Tax Act, 1922 — Section 10(2)

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High Courts05 Jan 1966Dismissed

Swarnalata Bagchi and Others Vs Kanta Bala Dass

Calcutta High Court · 70 CWN 615

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High Courts05 Jan 1966Dismissed

Nathmall Jalan Vs Additional Collector of Customs (Preventive)

Calcutta High Court · 70 CWN 349 : (1966) 2 ILR (Cal) 486

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 120Foreign Exchange Regulation Act, 1947 — Section 23A

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High Courts04 Jan 1966

Malik Ram Vs Hindusthan Cables Ltd. and Others

Calcutta High Court · (1968) 38 CompCas 500 : 72 CWN 398 : (1968) 2 LLJ 371

Constitution of India, 1950 — Article 226, 311

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High Courts04 Jan 1966

OFFICIAL TRUSTEE OF WEST BENGAL Vs COMMISSIONER OF Income Tax, WEST BENGAL.

Calcutta High Court · (1968) 67 ITR 218

Civil Procedure Code, 1908 (CPC) — Section 92Income Tax Act, 1922 — Section 66(1)

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High Courts04 Jan 1966Dismissed

Bisakh Dassi Vs Radharani Biswas

Calcutta High Court · 70 CWN 336 : (1966) 2 ILR (Cal) 481

West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(2), 13(3), 13(4)

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