High Courts14 May 1962
ANDREW YULE and CO. LTD. Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1963) 49 ITR 57
Income Tax Act, 1961 — Section 10(2)(xv), 13
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,884 of 3,204
High Courts14 May 1962
Gopi Debi Memani Vs Chunilal Kothari
Calcutta High Court · AIR 1963 Cal 205
Succession Act, 1925 — Section 246, 254, 284
High Courts14 May 1962Dismissed
Richard De Souza Vs Abdul Wahed and Others
Calcutta High Court · AIR 1963 Cal 110
Easements Act, 1882 — Section 13, 8
High Courts14 May 1962
S. N. MUKHERJEE Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · 67 CWN 263 : (1963) 49 ITR 327
Income Tax Act, 1961 — Section 23A, 34
High Courts11 May 1962
Ram Lakshman Singh Vs Girindra Mohan Hazra
Calcutta High Court · AIR 1963 Cal 13
Civil Procedure Code, 1908 (CPC) — Section 105Constitution of India, 1950 — Article 133, 133(1)
High Courts11 May 1962
Adhir Chandra Bera Vs Vidyadhar Ari and Others
Calcutta High Court · 66 CWN 947
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts11 May 1962
Anjuman Tea Company Ltd. Vs State of West Bengal and Others
Calcutta High Court · (1962) 2 LLJ 461
High Courts11 May 1962
Anjuman Tea Co. Ltd. Vs State of West Bengal and Others
Calcutta High Court · (1963) CriLJ 445
High Courts10 May 1962Allowed
Shree Bajrang Jute Mills Ltd. Vs Fulchand Kanhaiyalal Co. and Another
Calcutta High Court · AIR 1963 Cal 140
Arbitration Act, 1940 — Section 33, 34
High Courts09 May 1962
Bengal Border Transport (Private) Ltd. Vs Chairman, Regional Transport Authority and Another
Calcutta High Court · AIR 1963 Cal 592
Motor Vehicles Act, 1939 — Section 43, 46, 47
High Courts09 May 1962Dismissed
Union of India Vs N.P. Singh
Calcutta High Court · 66 CWN 977 : 66 CWN 1074
Arbitration Act, 1940 — Section 17, 33, 39, 39(1)(vi)
High Courts09 May 1962Dismissed
Union of India (UOI) Vs N.P. Singh
Calcutta High Court · AIR 1963 Cal 1 : 66 CWN 1074
Arbitration Act, 1940 — Section 17, 33, 39
High Courts03 May 1962
Prafulla Kumar Sen Vs Calcutta State Transport Corporation and Others
Calcutta High Court · AIR 1963 Cal 116 : 67 CWN 361 : (1962) 5 FLR 57
Constitution of India, 1950 — Article 226, 311Road Transport Corporations Act, 1950 — Section 14, 15, 3, 34, 4
High Courts30 Apr 1962Dismissed
Kalipada Maity and Others Vs Sukumar Bose
Calcutta High Court · AIR 1962 Cal 639
Criminal Procedure Code, 1898 (CrPC) — Section 479APenal Code, 1860 (IPC) — Section 193
High Courts30 Apr 1962Dismissed
Radharani Roy and Others Vs State of West Bengal
Calcutta High Court · 67 CWN 215
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 11
High Courts19 Apr 1962Allowed
Union of India (UOI) Vs Bharat Charcoal Co. Ltd.
Calcutta High Court · AIR 1962 Cal 510
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 80
High Courts19 Apr 1962Allowed
In Re: Bengal Textiles Association (in Liquidation)
Calcutta High Court · AIR 1963 Cal 122
Provincial Insolvency Act, 1920 — Section 28, 28A
High Courts19 Apr 1962Allowed
Rivers Steam Navigation Co. Ltd. and Another Vs Inland Steam Navigation Workers'' Union
Calcutta High Court · AIR 1963 Cal 114 : (1964) 9 FLR 225
Civil Procedure Code, 1908 (CPC) — Section 9Industrial Disputes Act, 1947 — Section 36A
High Courts19 Apr 1962
Kedar Nath Agarwal Vs Jay Engineering Works Ltd. and Others
Calcutta High Court · 66 CWN 1049
Companies Act, 1956 — Section 41, 81, 81(c)Trusts Act, 1882 — Section 94
High Courts18 Apr 1962
Chittaranjan Das Vs State of West Bengal and Others
Calcutta High Court · AIR 1963 Cal 191 : (1963) CriLJ 424
Criminal Procedure Code, 1898 (CrPC) — Section 173, 173(4), 177, 180, 190(1)