High Courts27 Feb 1963
Kooka Sidhwa and Co., Calcutta Vs The Commissioner of Income Tax, W.B.
Calcutta High Court · AIR 1964 Cal 254 : 68 CWN 281 : (1964) 54 ITR 54
Income Tax Act, 1922 — Section 23, 23(3), 30, 30(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,876 of 3,204
High Courts25 Feb 1963Dismissed
Bachha Tewari and Another Vs Divisional Forest Officer, West Midnapore Division and Others
Calcutta High Court · (1963) 14 STC 1067
High Courts25 Feb 1963
Jagdishprasad Pannalal and Co. Vs India Steamship Co. Ltd.
Calcutta High Court · AIR 1963 Cal 510
Contract Act, 1872 — Section 73
High Courts20 Feb 1963Dismissed
Farbenfebriken Bayer Aktiengesellschaft Vs Joint Controller of Patents and Designs and Another
Calcutta High Court · AIR 1963 Cal 433 : (1963) 1 CALLT 238 : 67 CWN 743
Constitution of India, 1950 — Article 133(1)Patents and Designs Act, 1911 — Section 22, 23(1), 23F
High Courts20 Feb 1963
GOPAL CHANDRA SEN Vs Income Tax OFFICER, DISTRICT III(2), CALCUTTA, AND OTHERS.
Calcutta High Court · (1963) 50 ITR 87
Income Tax Act, 1922 — Section 33A(2)
High Courts19 Feb 1963Allowed
Humayun Properties Ltd. Vs Ferrazzinis (Private) Ltd.
Calcutta High Court · AIR 1963 Cal 473
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(1)Evidence Act, 1872 — Section 101, 115
High Courts15 Feb 1963Dismissed
Kalipada Ghosh Vs Mangal Charan Bag
Calcutta High Court · 68 CWN 326
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts14 Feb 1963
N.C. Mookerjee and Co. Vs Union of India (UOI) and Another
Calcutta High Court · AIR 1963 Cal 389 : (1964) 54 ITR 286
Constitution of India, 1950 — Article 133(1), 227, 248, 254(2)Councils Act, 1892 — Section 5
High Courts14 Feb 1963
Rishikesh Mitter Vs The State of West Bengal
Calcutta High Court · AIR 1964 Cal 277 : (1965) 1 CALLT 55 : 69 CWN 287
Land Acquisition Act, 1894 — Section 12(2), 18, 18(1), 18(2)
High Courts14 Feb 1963
Workmen of Ottis Elevator (India) (Private) Ltd. Vs Fourth Industrial Tribunal and Others
Calcutta High Court · (1963) 2 LLJ 147
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11
High Courts12 Feb 1963
Messrs. Jeswani and Co. and Another Vs Corporation of Calcutta
Calcutta High Court · 67 CWN 497
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(1)
High Courts11 Feb 1963
Minarani Majumdar Vs Dasarath Majumdar
Calcutta High Court · AIR 1963 Cal 428 : 67 CWN 638
Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 14
High Courts08 Feb 1963
Grahams Trading Company (India) Ltd. Vs Second Industrial Tribunal and Others
Calcutta High Court · (1963) 2 LLJ 153
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 29, 33C
High Courts08 Feb 1963Allowed
Sm. Suhashini Dasi Vs Ahi Bhusan De and Others
Calcutta High Court · AIR 1963 Cal 520
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Evidence Act, 1872 — Section 115Limitation Act, 1908 — Article 123, 142, 144
High Courts07 Feb 1963
COMMISSIONER OF Income Tax, CALCUTTA Vs BIDHU BHUSAN SARCAR (DECEASED).
Calcutta High Court · (1966) 59 ITR 590
Income Tax (Amendment) Act, 1926 — Section 66A(2)Income Tax Act, 1961 — Section 34, 66(2)
High Courts07 Feb 1963Allowed
Shibnath Shaw Vs The State
Calcutta High Court · AIR 1964 Cal 345 : (1964) CriLJ 149
Criminal Procedure Code, 1898 (CrPC) — Section 300
High Courts07 Feb 1963
Hooghly Mills Company Ltd. Vs Fifth Industrial Tribunal and Others
Calcutta High Court · (1963) 2 LLJ 172
High Courts06 Feb 1963
Radharani Dassi and Another Vs Angurbala Dassi
Calcutta High Court · 67 CWN 501
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 9 Rule 13, Order 9 Rule 8, Order 9 Rule 9, 151Criminal Procedure Code, 1898 (CrPC) — Section 115West Bengal Premises Tenancy Act, 1956 — Section 13(1)(a), 17, 17(1), 17(3), 2(h)
High Courts06 Feb 1963
Sm. Tarak Dasi and Others Vs Batta Krishna Roy and Others
Calcutta High Court · AIR 1964 Cal 42 : 67 CWN 601
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 152Succession Act, 1925 — Section 214(1)
High Courts06 Feb 1963
Jatindra Mohan Saha Vs Asst. Director (Nursing) Directorate of Health Services and Others
Calcutta High Court · AIR 1963 Cal 638
Constitution of India, 1950 — Article 226, 309West Bengal Services Rules — Rule 174(4)