High Courts28 Mar 1963
Bengal Box Manufacturing Company Vs Second Industrial Tribunal and Others
Calcutta High Court · (1963) 2 LLJ 475
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,875 of 3,204
High Courts28 Mar 1963Allowed
Dilip Kumar Mukherjee Vs Commercial Tax Officer and Others
Calcutta High Court · AIR 1965 Cal 498
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 7Bengal Finance (Sales Tax) Act, 1941 — Section 11(1), 5(1)Bengal Finance (Sales Tax) Rules, 1941 — Rule 3(28)
High Courts27 Mar 1963Dismissed
Benukar Mahata Vs State of West Bengal and Others
Calcutta High Court · AIR 1963 Cal 563
Constitution of India, 1950 — Article 226, 309, 311, 311(2)
High Courts27 Mar 1963Allowed
Shyamapada Bhattacherjee and Others Vs Satya Gopal Majumdar
Calcutta High Court · 67 CWN 599
Transfer of Property Act, 1882 — Section 44West Bengal Non-Agricultural Tenancy Act, 1949 — Section 2(4), 24, 4, 71
High Courts27 Mar 1963Dismissed
Manoranjan Sen Sarma Vs State of West Bengal
Calcutta High Court · 67 CWN 859
Constitution of India, 1950 — Article 154(1), 163(1), 163(2), 166, 166(1)Government of India Act, 1935 — Section 49, 49(1), 50(1), 50(3), 59
High Courts24 Mar 1963
ANIL KUMAR KUNDU Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1965) 55 ITR 366
Income Tax Act, 1922 — Section 34(1)(a), 66(1)
High Courts23 Mar 1963
STANDARD REFINERY and DISTILLERY LTD Vs COMMISSIONER OF Income Tax (CENTRAL), CALCUTTA.
Calcutta High Court · (1965) 55 ITR 139
Income Tax Act, 1922 — Section 24(2), 66(2)
High Courts22 Mar 1963
Sachindra Nath Banerjee and Others Vs Hari Bhusan Banerjee and Others
Calcutta High Court · 67 CWN 792
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Succession Act, 1956 — Section 22Partition Act, 1893 — Section 4
High Courts21 Mar 1963Dismissed
Juggilal Kamlapat Vs Sew Chand Bagri and Others
Calcutta High Court · AIR 1963 Cal 505 : (1963) 1 CALLT 441
Partnership Act, 1932 — Section 32, 45, 45(1)
High Courts21 Mar 1963
Benoy Kumar Moulik Vs Presidency Postmaster and Others
Calcutta High Court · 67 CWN 722 : (1963) 2 LLJ 477
Constitution of India, 1950 — Article 226
High Courts19 Mar 1963
Sohan Singh Vs Commanding Works Engineer and Others
Calcutta High Court · 67 CWN 607
Constitution of India, 1950 — Article 226, 309, 310, 311, 311(2)
High Courts19 Mar 1963
Ukhra Forest and Fisheries (P) Ltd. Vs State of West Bengal and Others
Calcutta High Court · AIR 1964 Cal 223 : (1964) 1 CALLT 407
Land Acquisition Act, 1894 — Section 11, 18
High Courts19 Mar 1963
Shib Prosad Ghosh Vs District Judge (Authority under the Minimum Wages Act)
Calcutta High Court · (1963) 2 LLJ 184
Industrial Disputes Act, 1947 — Section 25JMinimum Wages Act, 1948 — Section 2, 3, 4
High Courts19 Mar 1963
Balai Chandra Saha Vs Biswanath Saha and Others
Calcutta High Court · 67 CWN 529
Bengal Excise Act, 1909 — Section 8, 8(3)
High Courts11 Mar 1963Dismissed
Sachindra Chandra Chakravarti Vs Jnanendra Narayan Singh Roy and Another
Calcutta High Court · AIR 1963 Cal 417 : (1963) 1 CALLT 420
Calcutta High Court (Original Side) Rules, 1914 — Rule 2Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 4(3), Order 41 Rule 1, 153Limitation Act, 1963 — Article 151, 181, 12(2)
High Courts06 Mar 1963
Kamal Singh Dugar Vs Corporated Engineers (India) Pr. Ltd.
Calcutta High Court · AIR 1963 Cal 464
Contract Act, 1872 — Section 227, 237
High Courts06 Mar 1963
Golam Rasul Vs Public Service Commission and Others
Calcutta High Court · (1963) 2 LLJ 174
Constitution of India, 1950 — Article 226
High Courts04 Mar 1963Allowed
Aswini Kumar Pan Vs Sm. Parimal Debi and Others
Calcutta High Court · AIR 1964 Cal 354 : 67 CWN 1051
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Limitation Act, 1908 — Section 6, 8Majority Act, 1875 — Section 3
High Courts28 Feb 1963
Lahoriram Prashar Vs State of West Bengal and Others
Calcutta High Court · 67 CWN 732
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226
High Courts28 Feb 1963Allowed
Shyam Sundar Derey and Others Vs Union of India (UOI)
Calcutta High Court · AIR 1965 Cal 281 : 68 CWN 1028 : (1965) 2 LLJ 321
Constitution of India, 1950 — Article 226, 311