COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,871 of 3,204

High Courts25 Jul 1963Dismissed

Union of India (UOI) Vs The East Bengal River Steamer Service Ltd.

Calcutta High Court · AIR 1964 Cal 196 : (1964) 1 CALLT 376

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 6Contract Act, 1872 — Section 43Defence of India Act, 1939 — Section 17, 17(2), 19

High Courts25 Jul 1963Dismissed

Satyendu Kundu Vs Amar Nath Ghosh and Others

Calcutta High Court · AIR 1964 Cal 52 : (1964) 1 CALLT 297

Partition Act, 1893 — Section 4, 4(1)

High Courts23 Jul 1963

Birds Investments Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1965) 35 CompCas 143 : (1967) 1 ILR (Cal) 629 : (1965) 55 ITR 284

Income Tax Act, 1922 — Section 34

High Courts23 Jul 1963

The Standard Refinery and Distillery Vs Commissioner of Income Tax (Central), Calcutta

Calcutta High Court · 68 CWN 752

Income Tax Act, 1922 — Section 24(2), 66(2)

High Courts22 Jul 1963Allowed

The Indian Iron and Steel Co. Ltd. and Another Vs Treogi Nath and Others

Calcutta High Court · AIR 1964 Cal 102

Industrial Disputes Act, 1947 — Section 33, 33C(1), 33C(2), 7(1)West Bengal Industrial Disputes Rules, 1958 — Rule 74

High Courts22 Jul 1963

Jatindra Nath Maity and Others Vs Rasmoni Mahapatra and Others

Calcutta High Court · 67 CWN 934

Constitution of India, 1950 — Article 227

High Courts18 Jul 1963Dismissed

Vidyasagar Cotton Mills Ltd. Vs Mt. Nazmunnessa Begum

Calcutta High Court · AIR 1965 Cal 34 : 68 CWN 702

Companies Act, 1956 — Section 111, 155, 155(1)

High Courts09 Jul 1963Dismissed

Rajendra Nath Tikku Vs Royal Calcutta Turf Club

Calcutta High Court · 67 CWN 903

Bengal Municipal Act, 1932 — Section 15

High Courts09 Jul 1963Dismissed

Rajendra Nath Tikku Vs The Royal Calcutta Turf Club

Calcutta High Court · AIR 1964 Cal 57 : 67 CWN 903

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 8, Order 6 Rule 17

High Courts05 Jul 1963

Brahmo Samaj Educational Society and Others Vs West Bengal College Employee Association and Others

Calcutta High Court · AIR 1964 Cal 48 : 67 CWN 878 : (1963) 7 FLR 357

Industrial Disputes Act, 1947 — Section 10, 15, 2

High Courts05 Jul 1963

Rabindra N. Maitra Vs Life Insurance Corporation of India

Calcutta High Court · AIR 1964 Cal 141

Foreign Exchange Regulation Act, 1947 — Section 21, 5Pakistan Foreign Exchange Regulation Act, 1947 — Section 13Transfer of Property Act, 1882 — Section 130

High Courts05 Jul 1963

Brahmo Samaj Educational Society Vs West Bengal College Employees'' Association

Calcutta High Court · 67 CWN 878

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12, 2(f), 2(j)

High Courts05 Jul 1963

P.C. Roy and Co. (India) Private Ltd. Vs Raycom Forests Labour Union, Mayabunder

Calcutta High Court · AIR 1964 Cal 221

Industrial Disputes Act, 1947 — Section 10A, 24

High Courts03 Jul 1963

Jawala Prosad Singh Vs General Manager, Eastern Railway and Others

Calcutta High Court · 68 CWN 1112 : (1966) 2 LLJ 844

Constitution of India, 1950 — Article 226

High Courts03 Jul 1963

RENDELL Vs WENT (INSPECTOR OF TAXES).

Calcutta High Court · (1964) 51 ITR 168

Income Tax Act, 1952 — Section 161(1)

High Courts02 Jul 1963

New Found Syndicate Vs Prosanta Gopal Sikdar and Others

Calcutta High Court · 67 CWN 852

Bengal Finance (Sales Tax) Act, 1941 — Section 16, 7(3), 7(4)

High Courts02 Jul 1963

Sm. Durga Devi and Others Vs Bhagwandas Jayswal

Calcutta High Court · 67 CWN 935

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227

High Courts28 Jun 1963Dismissed

Syamapada Banerjee Vs Asst. Registrar, Co-operative Societies, Burdwan and Others

Calcutta High Court · AIR 1964 Cal 190

High Courts28 Jun 1963

COMMISSIONER OF Income Tax Vs J. THOMAS AND CO. LTD.

Calcutta High Court · (1965) 55 ITR 312

Income Tax Act, 1922 — Section 10(2)(xv), 66(2)

High Courts27 Jun 1963

Harendra Krishna Mookerjee Vs State of West Bengal

Calcutta High Court · 67 CWN 953

Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Section 29(2)