High Courts19 Sept 1963
INDIAN CITY PROPERTIES LIMITED Vs COMMISSIONER OF Income Tax (CENTRAL), CALCUTTA.
Calcutta High Court · (1965) 55 ITR 262
Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 10(2)(iii)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,869 of 3,204
High Courts19 Sept 1963
In Re: Sindhri Iron Foundry (P) Ltd.
Calcutta High Court · 68 CWN 118
Companies Act, 1956 — Section 146, 397, 398, 398(1)(b), 399Constitution of India, 1950 — Article 32
High Courts18 Sept 1963Dismissed
State of Punjab Vs A.K. Raha (Engineers) Ltd.
Calcutta High Court · AIR 1964 Cal 418
Contract Act, 1872 — Section 49
High Courts18 Sept 1963
Rash Mohan Chatterjee and Others Vs The Controller of Estate Duty, W. Bengal
Calcutta High Court · AIR 1964 Cal 160 : 68 CWN 152 : (1964) 52 ITR 1
Estate Duty Act, 1953 — Section 10
High Courts18 Sept 1963
Muneshwar Ram Vs The Second Land Acquisition Collector
Calcutta High Court · 71 CWN 292
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 26, 39, 4, 5A, 6
High Courts18 Sept 1963Dismissed
Dr. T.S. Gupta Vs Kanahialal Ruia
Calcutta High Court · 68 CWN 353
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)
High Courts16 Sept 1963Allowed
Sudhanshu Sekhar Roy and Others Vs Regional Transport Authority, Howrah and Others
Calcutta High Court · AIR 1964 Cal 345 : AIR 1964 Cal 344
Motor Vehicles Act, 1939 — Section 57(3), 57(4), 57(7)
High Courts16 Sept 1963
Jibaneswar Bose and Others Vs A.B. Mukherjee and Others
Calcutta High Court · AIR 1964 Cal 45
Constitution of India, 1950 — Article 19, 19(5), 19(6), 31, 31(1)
High Courts13 Sept 1963
Mahananda Dutt and Co. (P) Ltd. Vs Uma Charan Law and Others
Calcutta High Court · 68 CWN 179
Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13(1), 17, 17(1), 17(2), 17(3)
High Courts12 Sept 1963
Kamal Singh Rampuria Vs Commissioner of Income Tax
Calcutta High Court · (1970) 75 ITR 162
Income Tax Act, 1922 — Section 16(3), 22, 34, 34(1), 66
High Courts10 Sept 1963
Madanlal Mahawar and Others Vs The Commercial Tax Officer, Central Section and Others
Calcutta High Court · (1965) 16 STC 1071
Constitution of India, 1950 — Article 226
High Courts09 Sept 1963Allowed
Dulin Chand Dutta Vs Sm. Renuka Banerjee
Calcutta High Court · 68 CWN 296
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6)
High Courts09 Sept 1963Allowed
Subodh Chandra Singha Vs Santosh Kumar Srimani
Calcutta High Court · 68 CWN 184
Civil Procedure Code, 1908 (CPC) — Section 80West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6), 14(3), 17(3), 17(3)
High Courts09 Sept 1963Allowed
Rajkumari Dutta Vs Ashalata Debi and Others
Calcutta High Court · 68 CWN 299
West Bengal Premises Tenancy Act, 1956 — Section 13(1)(i), 13(6)
High Courts09 Sept 1963Dismissed
Jayantilal Ojha and Co. Vs Dalhousie Properties Ltd.
Calcutta High Court · 70 CWN 55
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Court Fees Act, 1870 — Section 7(i), 7(xi)(ccc)Suits Valuation Act, 1887 — Section 8
High Courts04 Sept 1963Dismissed
Sugan Chand Suraogi Vs The Commissioner of Income Tax, Calcutta and Another
Calcutta High Court · AIR 1964 Cal 399 : AIR 1964 Cal 396 : 68 CWN 84 : (1964) 53 ITR 717
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 33A, 33A(2)
High Courts03 Sept 1963Dismissed
Iswar Singh Kripal Singh and Co. Vs Kiron Chandra Roy
Calcutta High Court · 69 CWN 232
Transfer of Property Act, 1882 — Section 106
High Courts02 Sept 1963
Tarak Nath Gupta Vs The Commercial Tax Officer, Shambazar Charge, and Others
Calcutta High Court · 67 CWN 1066
Bengal Finance (Sales Tax) Act, 1941 — Section 10(2)
High Courts28 Aug 1963
Ambujakhya Mukherjee Vs The State
Calcutta High Court · (1966) 1 ILR (Cal) 495
Ajmer Abolition of Intermediaries and Land Reforms Act, 1955 — Section 8Bengal Land Revenue Sales Act, 1859 — Section 1, 5(2), 5(3)Bengal Tenancy Act, 1885 — Section 3(4)
High Courts28 Aug 1963
Madhab Chandra Charchari Vs Nalini Manna and Another
Calcutta High Court · 67 CWN 1029
Penal Code, 1860 (IPC) — Section 147, 323, 339, 340, 341