COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,854 of 3,204

High Courts27 Jan 1965Dismissed

Krishnalal Sadhu and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 1967 Cal 275 : (1966) 1 ILR (Cal) 14

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 41 Rule 4, 141Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 3, 4, 45, 47, 6

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High Courts27 Jan 1965

Sarkar Estates (P) Ltd. Vs Gostho Behari Sarkar

Calcutta High Court · (1967) 1 ILR (Cal) 360

Companies Act, 1878 — Section 278Companies Act, 1913 — Section 177ACompanies Act, 1956 — Section 454, 454(1), 454(5), 454(5A), 455

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High Courts27 Jan 1965

Shri Kishan Rathi Vs Mondal Brothers and Co. (Private) Ltd. and Another

Calcutta High Court · (1967) 37 CompCas 256 : 70 CWN 164

Companies Act, 1956 — Section 292(1), 292(2), 47, 9

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High Courts25 Jan 1965Dismissed

Gulsan Bibi and Others Vs Sabaratan Bibi and Others

Calcutta High Court · AIR 1966 Cal 213 : 69 CWN 416

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 115Limitation Act, 1908 — Section 18

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High Courts21 Jan 1965

Commissioner of Income Tax Vs Sudhir Kumar Laha and Another

Calcutta High Court · AIR 1965 Cal 476

Income Tax Act, 1922 — Section 34(1), 41

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High Courts21 Jan 1965

Sudhir Kumar Laha and Manindra Kumar Laha shebaits legal representatives of Anath Krishna Laha (deceased) Vs The Commissioner of Income Tax

Calcutta High Court · (1966) 1 ILR (Cal) 384

Income Tax (Amendment) Act, 1939 — Section 30Income Tax Act, 1961 — Section 22, 22(2), 22(4), 23, 23(2)

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High Courts20 Jan 1965Allowed

Chunilal Kothari and Others Vs Sm. Gopi Devi Mimani and Others

Calcutta High Court · AIR 1965 Cal 630 : (1968) 2 ILR (Cal) 19

Constitution of India, 1950 — Article 133, 133(1)Limitation Act, 1963 — Article 132, 134, 179, 12, 12(2)

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High Courts20 Jan 1965

Surendra (Overseas) P.R. Ltd. Vs Far East Enterprising Co. (H.K.) Ltd.

Calcutta High Court · (1966) 1 ILR (Cal) 255

Carriage of Goods by Sea Act, 1925 — Article 3Carriage of Goods by Sea Rules — Rule 3, 8New Found Land Carriage of Goods by Sea Act, 1932 — Section 3

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High Courts19 Jan 1965Dismissed

Sunila Sundari Dasi Vs Sailendra Nath Dey

Calcutta High Court · (1966) 1 ILR (Cal) 252

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

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High Courts18 Jan 1965

Phanindra Nath Lahiri and Others Vs State of West Bengal and Others

Calcutta High Court · 69 CWN 410

Bengal Municipal Act, 1932 — Section 123, 15, 20, 23, 6

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High Courts15 Jan 1965Allowed

Sambhunath Auddy Vs Tarak Nath Auddy and Others

Calcutta High Court · AIR 1965 Cal 450 : (1965) 1 CALLT 417

Calcutta High Court (Original Side) Rules, 1914 — Rule 13Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 34 Rule 7, Order 34 Rule 8

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High Courts15 Jan 1965Dismissed

In Re: New Monkhooshi Tea Co. Ltd. and Others

Calcutta High Court · AIR 1967 Cal 196 : (1967) 1 CALLT 385

Companies Act, 1956 — Section 155, 155(1), 155(3), 84(1)Evidence Act, 1872 — Section 115Succession Act, 1925 — Section 370, 381

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High Courts15 Jan 1965Allowed

Nalin Ghosh Vs Ananta Pada Modak

Calcutta High Court · 69 CWN 503

Registration Act, 1908 — Section 17(1), 2(6)Stamp Act, 1899 — Section 35Transfer of Property Act, 1882 — Section 123, 40, 54, 6(c)

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High Courts14 Jan 1965

Commissioner of Wealth Tax Vs Hindusthan National Glass Manufacturing Co.

Calcutta High Court · (1966) 1 ILR (Cal) 179

Wealth Tax Act, 1957 — Section 27(1), 45, 5(1)

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High Courts14 Jan 1965Dismissed

Md. Taha and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 1966 Cal 359 : (1966) 1 CALLT 428 : 69 CWN 801 : (1966) 1 ILR (Cal) 188

Constitution of India, 1950 — Article 254(2)

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High Courts14 Jan 1965

STATE BANK OF INDIA Vs Income Tax OFFICER, "A" WARD.

Calcutta High Court · 69 CWN 640 : (1967) 1 ILR (Cal) 514 : (1965) 57 ITR 235

Constitution of India, 1950 — Article 51Income Tax Act, 1922 — Section 49AA

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High Courts14 Jan 1965Dismissed

Durga Prosad Saraogi and others Vs Manick Chand Saraogi

Calcutta High Court · 69 CWN 242

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11, Order 11 Rule 12, Order 11 Rule 19, 121, 122

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High Courts13 Jan 1965

Minabala De alias Minabala Kayal Vs Badalbala Kayal

Calcutta High Court · (1966) 1 ILR (Cal) 382

Criminal Procedure Code, 1898 (CrPC) — Section 522Penal Code, 1860 (IPC) — Section 448

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High Courts13 Jan 1965Allowed

Sterling Investment Corporation Pvt. Ltd. Vs Sm. Sushila Devi Rampuria and Others

Calcutta High Court · AIR 1966 Cal 1

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High Courts12 Jan 1965Dismissed

Jiban Ram Agarwalla Vs Union of India

Calcutta High Court · 69 CWN 692

Civil Procedure Code, 1908 (CPC) — Section 21, 80Constitution of India, 1950 — Article 13, 294, 366, 372Government of India Act, 1935 — Section 6

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