High Courts12 Sept 1962Allowed
Mahadeo (Prosad) Saraf Vs S.K. Srivastava and Others
Calcutta High Court · AIR 1963 Cal 152
Constitution of India, 1950 — Article 226, 32
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,880 of 3,204
High Courts12 Sept 1962Dismissed
Jyotirmoy Dey Vs Dacca Picture Palace Ltd.
Calcutta High Court · (1970) 2 ILR (Cal) 147
Companies Act, 1956 — Article 88, 90, 2(24), 2(26), 269Foreign Exchange Regulation Act, 1973 — Section 13, 13(4)
High Courts10 Sept 1962
Jamnadas Agarwalla and Another Vs The Regional Provident Fund, Commissioner, West Bengal and Others
Calcutta High Court · AIR 1963 Cal 518 : AIR 1963 Cal 513 : (1962) 5 FLR 336 : (1963) 1 LLJ 96
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1)
High Courts10 Sept 1962
JANKI RAM BAHADUR RAM Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1963) 50 ITR 350
Income Tax Act, 1961 — Section 66(2)
High Courts07 Sept 1962Dismissed
District Licensed Deed-Writers'' Association, Murshidabad Vs State of West Bengal and Others
Calcutta High Court · AIR 1963 Cal 124 : (1963) 1 CALLT 54 : 67 CWN 290
Constitution of India, 1950 — Article 14, 19(1)Registration Act, 1908 — Section 80GRegistration Rules, 1908 — Rule 11
High Courts05 Sept 1962
Chakravarty (R.C.) Vs Divisional Superintendent, Eastern Railway and Others
Calcutta High Court · (1963) 2 LLJ 177
Constitution of India, 1950 — Article 226
High Courts05 Sept 1962Dismissed
Sudhanshu Bhusan Pal and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1963 Cal 61 : (1963) CriLJ 49 : 67 CWN 159
Constitution of India, 1950 — Article 19(6), 226, 245Essential Commodities Act, 1955 — Section 16(1), 3, 3(1), 5
High Courts31 Aug 1962
N. C. SEN AND B. C. SEN Vs Income Tax OFFICER, DISTT. III (1), AND ANOTHER.
Calcutta High Court · 66 CWN 1065 : (1964) 51 ITR 218
Constitution of India, 1950 — Article 226Public Demands Recovery Act — Section 7
High Courts30 Aug 1962Dismissed
Sachindra Mohan Nandy and Others Vs The State of West Bengal and Others
Calcutta High Court · AIR 1963 Cal 373
Chandernagore (Administration) Regulations, 1952 — Section 8Chandernagore Merger Act, 1954 — Section 17, 18Constitution of India, 1950 — Article 14, 19(1), 31(1), 31(2)
High Courts28 Aug 1962
Gadadhar Ghosh Vs State of West Bengal
Calcutta High Court · AIR 1963 Cal 565 : 67 CWN 460
Constitution of India, 1950 — Article 162, 226, 48, 73Land Acquisition Act, 1894 — Section 4, 6
High Courts27 Aug 1962
SHELL CO. OF INDIA LTD. Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1964) 51 ITR 669
Income Tax Act, 1961 — Section 48, 49A, 49AA, 50
High Courts27 Aug 1962
Dharani Mohan Roy Vs State of West Bengal
Calcutta High Court · 67 CWN 376
West Bengal Estates Acquisition Act, 1953 — Section 3, 45(1), 5, 7, 7(1)
High Courts22 Aug 1962Dismissed
Registrar of Trade Unions, West Bengal Vs Mihir Kumar Gooha
Calcutta High Court · AIR 1963 Cal 56 : (1962) 5 FLR 339 : (1963) 1 LLJ 100
Trade Unions Act, 1926 — Section 11(1), 2, 22, 6
High Courts22 Aug 1962
UNITED BANK OF INDIA LTD. (FOR COMILLA BANKING CORPORATION LTD.) Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1963) 50 ITR 258
Income Tax Act, 1961 — Section 66(2)Reserve Bank of India Act, 1934 — Section 42
High Courts21 Aug 1962Dismissed
Barada Kanta Adhikary Vs The State of West Bengal and Others
Calcutta High Court · AIR 1963 Cal 161 : (1962) 5 FLR 272 : (1963) 1 LLJ 149
Constitution of India, 1950 — Article 226, 311, 311(1)
High Courts21 Aug 1962Partly Allowed
Bijoy Ranjan Dey Vs Atin Kumar Ghosh Atin Kumar Ghosh Vs Bijoy Ranjan Dey
Calcutta High Court · AIR 1963 Cal 531
Limitation Act, 1908 — Article 110, 120West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 10, 17(3)
High Courts21 Aug 1962Dismissed
Haranath Ghosh Vs State of West Bengal and Others
Calcutta High Court · 67 CWN 129
Constitution of India, 1950 — Article 14, 19, 19(1)(f), 226West Bengal Estates Acquisition Act, 1953 — Section 2(f), 2(i), 2(p), 3(11), 38
High Courts21 Aug 1962
SARDAR SURJIT SINGH Vs COMMISSIONER OF Income Tax, WEST BENGAL.
Calcutta High Court · (1963) 50 ITR 417
Government of India Act, 1935 — Entry 54Income Tax Act, 1961 — Section 23A, 34
High Courts20 Aug 1962
Tarapada Mondal and Another Vs Addl. District Magistrate and Others
Calcutta High Court · 67 CWN 193
Bengal Municipal Act, 1932 — Section 16, 18, 24(4), 26, 36Constitution of India, 1950 — Article 226
High Courts17 Aug 1962Dismissed
Santosh Kumar Mondal and Others Vs Nandalal Chakrapani and Others
Calcutta High Court · AIR 1963 Cal 289 : (1963) 1 CALLT 371
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 9, Order 41 Rule 33