High Courts06 Feb 1963Allowed
Rai Saheb Chandramull Indrakumar Vs J.M. Goenka and Others
Calcutta High Court · 67 CWN 482
Criminal Procedure Code, 1898 (CrPC) — Section 195Limitation Act, 1908 — Section 5
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,877 of 3,204
High Courts04 Feb 1963Allowed
Bengal Jute Mill Co. Ltd. Vs Lalchand Dugar
Calcutta High Court · AIR 1963 Cal 405
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 2, Order 6 Rule 4Evidence Act, 1872 — Section 91, 92
High Courts04 Feb 1963Dismissed
Rebati Ranjan Chakravarti Vs Suranjan Chakravarti and Others
Calcutta High Court · AIR 1963 Cal 642
Arbitration Act, 1940 — Section 31, 39, 39(1), 41, 41(2)
High Courts29 Jan 1963Dismissed
Sunil Kumar Sinha Ray Vs State of West Bengal and Others
Calcutta High Court · AIR 1963 Cal 614
Advocates (Amendment) Act, 1962 — Section 4Advocates Act, 1961 — Section 50(2), 58(4)Constitution of India, 1950 — Article 19, 19(1), 19(6)
High Courts22 Jan 1963
Pramatha Nath Talukdar Vs State of West Bengal and Others
Calcutta High Court · AIR 1963 Cal 554 : (1963) 1 CALLT 101 : 67 CWN 387
Land Acquisition Act, 1894 — Section 3, 40, 40(1), 41, 6(3)
High Courts15 Jan 1963
Kanailal Dutta Vs Kanailal Patra
Calcutta High Court · 67 CWN 334
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 9, Order 41 Rule 11, Order 41 Rule 23, Order 41 Rule 25, Order 41 Rule 9West Bengal Premises Tenancy Act, 1956 — Section 13, 17, 17(1), 17(3), 17(3)
High Courts10 Jan 1963
East Indian Railway Employees'' Co-operative Credit Society Ltd. Vs Arbitrator and District Auditor, Co-operative Credit Societies and Others
Calcutta High Court · (1963) 2 LLJ 167
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts08 Jan 1963Allowed
Jajneswar Majumdar Vs Panchanan Porey and Others
Calcutta High Court · 67 CWN 456
Contract Act, 1872 — Section 15Transfer of Property Act, 1882 — Section 116
High Courts08 Jan 1963Allowed
Matia Goala and Others Vs The State
Calcutta High Court · 68 CWN 260
Criminal Procedure Code, 1898 (CrPC) — Section 342, 540
High Courts04 Jan 1963Dismissed
Shiva Sankar Gupta and Others Vs Ajit Kumar Ganguly and Others
Calcutta High Court · 67 CWN 916
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts04 Jan 1963
COMMISSIONER OF Income Tax, CALCUTTA Vs P. C. RAY and CO. (INDIA) LTD.
Calcutta High Court · (1965) 55 ITR 41
Income Tax Act, 1961 — Section 22(2A), 66(1)
High Courts03 Jan 1963
Guru Gobinda Basu Vs Sankari Prosad Ghosal and Others
Calcutta High Court · AIR 1963 Cal 364
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 102, 133(1)Representation of the People Act, 1951 — Section 116A
High Courts21 Dec 1962
Union of India (UOI) Vs Salween Timber and Construction Co. (India) Ltd. and Another
Calcutta High Court · AIR 1963 Cal 307
Arbitration Act, 1940 — Section 15, 30Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6Constitution of India, 1950 — Article 299(2)
High Courts20 Dec 1962
MORGAN Vs INLAND REVENUE COMMISSIONERS.
Calcutta High Court · (1963) 49 ITR 59
Finance Act, 1894 — Section 2(1)(d), 22(2)(a)
High Courts19 Dec 1962Dismissed
Ram Kumar Agarwalla and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1963 Cal 534
Companies Act, 1956 — Section 2(35)Land Acquisition (Amendment) Act, 1962 — Section 7Land Acquisition Act, 1894 — Section 3, 39, 4, 40(1), 41
High Courts19 Dec 1962
COMMISSIONER OF Income Tax, WEST BENGAL Vs KESHARI SINGH NAHAR.
Calcutta High Court · (1964) 51 ITR 699
Income Tax Act, 1961 — Section 4(3)(i), 66(2)
High Courts17 Dec 1962Dismissed
Golden Soap Factory (P) Ltd. Vs Nakul Chandra Mondal
Calcutta High Court · AIR 1964 Cal 217 : 67 CWN 728 : (1963) 2 LLJ 580
Workmens Compensation Act, 1923 — Section 1, 12(1), 12(2), 2(1), 3
High Courts14 Dec 1962
COMMISSIONER OF Income Tax (CENTRAL), CALCUTTA Vs PRODUCE EXCHANGE CORPORATION LTD.
Calcutta High Court · (1963) 50 ITR 308
Income Tax Act, 1961 — Section 66(1)
High Courts14 Dec 1962Allowed
Mackinnon Mackenzie and Co. Ltd. Vs Miss Velma Williams
Calcutta High Court · AIR 1964 Cal 94 : (1965) 1 LLJ 632
Workmens Compensation Act, 1923 — Section 17, 19, 21, 21(1), 3
High Courts14 Dec 1962
Bibhash Chandra Gon and Others Vs State of West Bengal and Another
Calcutta High Court · AIR 1963 Cal 578 : 67 CWN 510 : (1964) 15 STC 277
Bengal Finance (Sales Tax) Act, 1941 — Section 16, 17, 22Constitution of India, 1950 — Article 19(1), 19(5)