High Courts26 Mar 1965
Commissioner of Income Tax Vs Sm. Bani Rani Rudra
Calcutta High Court · AIR 1967 Cal 293 : (1966) 59 ITR 216
Income Tax Act, 1922 — Section 9(1), 9(3)Income Tax Act, 1961 — Section 22, 26
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,851 of 3,204
High Courts26 Mar 1965
The State and Another Vs Maharajkumar Saday Chand Mahtab and Others
Calcutta High Court · AIR 1966 Cal 217 : (1966) CriLJ 530
Criminal Procedure Code, 1898 (CrPC) — Section 207A, 209, 423, 437, 439
High Courts26 Mar 1965
SHREE RAMESH COTTON MILLS LTD. Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1966) 1 ILR (Cal) 415 : (1967) 64 ITR 317
Income Tax Act, 1922 — Section 24(2)
High Courts23 Mar 1965
Smt. Sona Devi Pugalia and Others Vs Calcutta Iron Steel and Non-ferrous Metal Works and Another
Calcutta High Court · AIR 1966 Cal 281 : 69 CWN 621
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2(2), Order 5 Rule 17, Order 5 Rule 19, Order 5 Rule 19ALimitation Act, 1963 — Article 118
High Courts23 Mar 1965
Anil Krishna Basak and Another Vs Sailendra Nath Paul and Others
Calcutta High Court · 69 CWN 593
Contract Act, 1872 — Section 10, 11, 2Evidence Act, 1872 — Section 31, 32, 32(3), 32(5), 35Transfer of Property Act, 1882 — Section 103, 4, 5, 54, 58(a)
High Courts23 Mar 1965Allowed
Krishna Kumar Mukherjee and Others Vs The State of West Bengal and Others
Calcutta High Court · 69 CWN 1067
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 4(1), 6, 6(1)West Bengal Land Development and Planning Act, 1948 — Section 2, 4, 4(1), 4A, 6
High Courts22 Mar 1965
Fani Dutta Vs The Corporation of Calcutta and Others
Calcutta High Court · 69 CWN 521
Calcutta Municipal Act, 1951 — Section 58
High Courts19 Mar 1965
Jay Narayan Misra Vs The State and Others
Calcutta High Court · (1966) CriLJ 207
Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B
High Courts19 Mar 1965Allowed
State of West Bengal Vs Messrs. A.C. Mohammad
Calcutta High Court · 69 CWN 513
Constitution of India, 1950 — Article 17, 226Court Fees Act, 1870 — Section 11(1)(b), 3(3), 6, 8
High Courts18 Mar 1965Dismissed
Amritraj Kothari Vs Golecha Financiers
Calcutta High Court · AIR 1966 Cal 315
Arbitration Act, 1940 — Section 34, 41Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts18 Mar 1965
Bhola Singh and Others Vs Gosto Behari Sarkar
Calcutta High Court · AIR 1966 Cal 199
Presidency Small Cause Courts Act, 1882 — Section 53, 69
High Courts18 Mar 1965
SRIRAM JHABARMULL (KALIMPONG) LTD. Vs COMMISSIONER OF Income Tax.
Calcutta High Court · (1967) 64 ITR 314
Income Tax Act, 1922 — Section 66(2)
High Courts18 Mar 1965
BENGAL ENAMEL WORKS LTD. Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1966) 59 ITR 472
Income Tax Act, 1922 — Section 10(2)(xv), 66(2)
High Courts17 Mar 1965
Amritalal Chatterjee Vs Haralal Chatterjee
Calcutta High Court · (1966) 1 CALLT 185 : (1966) 1 ILR (Cal) 427
Court Fees (West Bengal Amendment) Act, 1963 — Section 3(2)Court Fees Act, 1870 — Section 7(v), 7(v)A(b)(ii), 8C
High Courts15 Mar 1965
Golam Robbani Vs Tazehar Gazi
Calcutta High Court · 69 CWN 468
Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 16, 16(3), 2(7)
High Courts10 Mar 1965Dismissed
Kamala Kunwar Vs Lakshan Goala and Another
Calcutta High Court · AIR 1967 Cal 105 : (1967) 1 CALLT 335
Civil Procedure Code, 1908 (CPC) — Section 9Land Acquisition Act, 1894 — Section 12, 12(2), 31
High Courts09 Mar 1965
Khaje Ahmmed Sheikh Vs Abdul Mannan Mridday and Others
Calcutta High Court · (1967) CriLJ 1228
Criminal Procedure Code, 1898 (CrPC) — Section 107, 117(3), 119, 247
High Courts08 Mar 1965Allowed
Pherumal and Co. Vs Union of India (UOI)
Calcutta High Court · AIR 1966 Cal 461 : (1966) 1 ILR (Cal) 208
Arbitration Act, 1940 — Section 30
High Courts05 Mar 1965Dismissed
State of West Bengal and Others Vs Hirendra Nath Banerjee
Calcutta High Court · AIR 1967 Cal 285
Constitution of India, 1950 — Article 309, 311West Bengal Premises Tenancy Act, 1956 — Section 26
High Courts04 Mar 1965
Radhakrishna Hazra Vs Joykrishna Hazra
Calcutta High Court · AIR 1967 Cal 204
Civil Procedure Code, 1908 (CPC) — Section 100, 101Easements Act, 1882 — Section 60