High Courts13 Feb 1964Allowed
Shalagram Jhajharia Vs National Co. Ltd. and Others
Calcutta High Court · (1965) 35 CompCas 706 : 69 CWN 369
Companies Act, 1956 — Section 173, 217, 217(1), 294
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,866 of 3,204
High Courts12 Feb 1964
Hem Chandra Kar Bishnupur Vs Commissioner Income Tax, West Bengal, Calcutta
Calcutta High Court · (1967) 2 ILR (Cal) 397
Income Tax Act, 1922 — Section 22, 34, 34(1), 66(1)
High Courts12 Feb 1964
Gopal Chandra Sadhukhan Vs Sheikh Jamsed and Another
Calcutta High Court · AIR 1965 Cal 51 : 68 CWN 806
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99
High Courts11 Feb 1964Dismissed
Shri Bajrang Jute Mills Ltd. Vs Lalchand Dugar
Calcutta High Court · 68 CWN 749
Forward Contracts (Regulation) Act, 1952 — Section 15(1), 15(3A), 15(4), 15(4), 17
High Courts11 Feb 1964
Sk. Kansar Ali Vs Sk. Saukat Ali and Others
Calcutta High Court · 68 CWN 601
Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 16, 16(2), 16(3), 17, 17(1)
High Courts11 Feb 1964
COMMISSIONER OF Income Tax, WEST BENGAL Vs NETHERLANDS STEAM NAVIGATION CO. LTD.
Calcutta High Court · (1965) 57 ITR 774
Income Tax Act, 1922 — Section 10(2), 66(1)
High Courts07 Feb 1964Dismissed
Rabi Narayan Upadhyaya Vs Kanak Prova Debi
Calcutta High Court · AIR 1965 Cal 444
Limitation Act, 1963 — Article 44
High Courts06 Feb 1964
Doongarshi Das Vs The State
Calcutta High Court · AIR 1965 Cal 215 : (1965) CriLJ 426
Criminal Procedure Code, 1898 (CrPC) — Section 242Motor Vehicles Act, 1939 — Section 130(1)
High Courts06 Feb 1964
Shaikh Abbas Ali Mondal Vs Administrator General of West Bengal
Calcutta High Court · 68 CWN 473
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12, 12(1)(c)
High Courts04 Feb 1964
Gour Chandra Garai Vs The State
Calcutta High Court · AIR 1965 Cal 363 : (1965) CriLJ 84
Criminal Procedure Code, 1898 (CrPC) — Section 238Motor Vehicles Act, 1988 — Section 112, 115, 116, 131, 17
High Courts03 Feb 1964
Commissioner of Income Tax (Central), Calcutta Vs Gobindlal Bangur
Calcutta High Court · (1967) 1 ILR (Cal) 236
Income Tax Act, 1922 — Section 66(1)
High Courts31 Jan 1964
The State Vs Raghu Ram and Another
Calcutta High Court · AIR 1964 Cal 445 : (1964) CriLJ 407
Criminal Procedure Code, 1898 (CrPC) — Section 190, 190(1), 242, 260Motor Vehicles Act, 1939 — Section 112, 123, 130
High Courts30 Jan 1964Dismissed
Dharindhar Guin Vs Netai Chandra Haldar and Others
Calcutta High Court · 69 CWN 960
Limitation Act, 1908 — Section 26
High Courts30 Jan 1964Dismissed
Prafulla Kumar Niogy Vs Nilratan Ghosh and Others
Calcutta High Court · 68 CWN 532 : 68 CWN 500
Evidence Act, 1872 — Section 114, 31
High Courts29 Jan 1964Dismissed
Shree Hanuman Cotton Mills and Others Vs Tata Air Craft Ltd.
Calcutta High Court · 68 CWN 476
Contract Act, 1872 — Section 64, 65, 74
High Courts29 Jan 1964
Balarani Kali Vs Jagannath Kali and Another
Calcutta High Court · AIR 1967 Cal 203 : (1967) CriLJ 462
Criminal Procedure Code, 1898 (CrPC) — Section 198, 203
High Courts29 Jan 1964Dismissed
Textiles and Yarn (P) Ltd. Vs Indian National Steamship Co. Ltd.
Calcutta High Court · AIR 1964 Cal 362
Carriage of Goods by Sea Act, 1925 — Article 3Carriage of Goods by Sea Rules — Rule 6Contract Act, 1872 — Section 41
High Courts28 Jan 1964Dismissed
Chaturbhuj Sohanlal Vs Clive Mills Co. Ltd.
Calcutta High Court · AIR 1965 Cal 145 : (1965) 1 CALLT 230 : (1966) 1 ILR (Cal) 448
Arbitration Act, 1940 — Section 28Bengal Chamber of Commerce Tribunal of Arbitration Rules, 1956 — Rule 14, 5(2), 7
High Courts28 Jan 1964
Rungta Sons Ltd. Vs Commissioner of Income Tax, (Central) Calcutta
Calcutta High Court · AIR 1964 Cal 495 : 68 CWN 847 : (1964) 54 ITR 447
Income Tax Act, 1922 — Section 1, 4(1)
High Courts28 Jan 1964Dismissed
Sekh Nurul Islam and Another Vs Esrail Munshi and Others
Calcutta High Court · 68 CWN 379
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 133(1)(c)