High Courts16 Jan 1962
Workmen of Standard Pharmaceutical Works, Limited Vs Standard Pharmaceutical Works, Limited, and Others
Calcutta High Court · (1962) 1 LLJ 616
Factories Act, 1948 — Section 2, 59Industrial Disputes Act, 1947 — Section 10
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,889 of 3,204
High Courts16 Jan 1962
COMMISSIONER OF Income Tax, CENTRAL, CALCUTTA Vs MOON MILLS LIMITED, CALCUTTA.
Calcutta High Court · (1962) 46 ITR 771
Income Tax Act, 1961 — Section 10(2)(vii), 66(1)
High Courts12 Jan 1962
West Bengal Press Workers'' and Employees'' Union Vs Art Union Printing Works Private Ltd.
Calcutta High Court · AIR 1962 Cal 607 : (1962) 4 FLR 338 : (1962) 2 LLJ 70
Industrial Disputes Act, 1947 — Section 19(6)
High Courts11 Jan 1962
SHIVRAM PODDAR Vs Income Tax OFFICER, CENTRAL CIRCLE II, CALCUTTA, AND ANOTHER.
Calcutta High Court · (1962) 46 ITR 1076
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 44Income Tax Act, 1940 — Section 34
High Courts11 Jan 1962Allowed
Commissioner of Police Vs Lakshmi Chand Gupta
Calcutta High Court · AIR 1962 Cal 556 : 66 CWN 487
Calcutta Police Act, 1866 — Section 39Constitution of India, 1950 — Article 14, 19, 226
High Courts10 Jan 1962Dismissed
Thackers Press and Directories Ltd. and Another Vs Gopinath Auddy
Calcutta High Court · AIR 1962 Cal 591 : 66 CWN 449
Transfer of Property Act, 1882 — Section 114
High Courts10 Jan 1962Dismissed
Gour Mohan Sen Vs Ganesh Chandra Sen and Others
Calcutta High Court · 66 CWN 810
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts10 Jan 1962
COMMISSIONER OF Income Tax, WEST BENGAL Vs SHEWBUX JAHURILAL.
Calcutta High Court · (1962) 46 ITR 688
Income Tax Act, 1961 — Section 13, 66(1)
High Courts10 Jan 1962
Ram Sankar Tripathy Vs State of West Bengal and Others
Calcutta High Court · (1962) 1 LLJ 613
Industrial Disputes Act, 1947 — Section 33A, 33C
High Courts10 Jan 1962Allowed
Prokash Chandra Kishenlal Vs Kays Constructions Co. and Another
Calcutta High Court · AIR 1962 Cal 654 : (1962) 1 CALLT 23 : 66 CWN 483
Stamp Act, 1899 — Article 1, 40(1)Transfer of Property Act, 1882 — Section 130
High Courts10 Jan 1962
GILLANDERS ARBUTHNOT and CO. LTD. Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1962) 46 ITR 847
Contract Act, 1872 — Section 27Income Tax Act, 1961 — Section 24(2)
High Courts10 Jan 1962
BIDHU BHUSAN SARCAR (DECEASED) Vs COMMISSIONER OF Income Tax, CALCUTTA.
Calcutta High Court · (1966) 59 ITR 531
Income Tax Act, 1961 — Section 34, 5(7A), 5(7C)
High Courts05 Jan 1962Partly Allowed
Swedish East Asia Company Ltd. Vs B.P. Herman and Mohatta (India) Private Ltd.
Calcutta High Court · AIR 1962 Cal 601 : 66 CWN 538
Arbitration Act, 1940 — Section 34Contract Act, 1872 — Section 28
High Courts05 Jan 1962Dismissed
Sk. Alimuddin and Others Vs The State
Calcutta High Court · AIR 1962 Cal 251
Criminal Procedure Code, 1898 (CrPC) — Section 307
High Courts05 Jan 1962Allowed
Swedish East Asia Company Ltd. Vs B. R. Herman and Mohatta (India) Private Ltd.
Calcutta High Court · 66 CWN 538
Arbitration Act, 1940 — Section 34
High Courts04 Jan 1962
Rajdeo Prasad Vs State of West Bengal and Others
Calcutta High Court · (1962) 1 LLJ 618
Industrial Disputes Act, 1947 — Section 10, 2, 36
High Courts03 Jan 1962Dismissed
Jyoti Prokash Mitter Vs H.K. Bose, Chief Justice of the High Court, Calcutta
Calcutta High Court · AIR 1963 Cal 178 : (1963) 1 CALLT 197 : 66 CWN 211
Constitution of India, 1950 — Article 220, 225
High Courts02 Jan 1962
Sk. Fazluddin Vs Sm. Zubeida Khanam
Calcutta High Court · 66 CWN 849
West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2), 17(3)
High Courts22 Dec 1961Dismissed
Daulatram Agarwalla Vs Champalal Jugraj
Calcutta High Court · AIR 1963 Cal 337 : 66 CWN 364
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts21 Dec 1961
West Bengal Press Workers'' and Employees'' Union Vs Art Union Printing Works Private Ltd. and Others
Calcutta High Court · AIR 1962 Cal 649 : 66 CWN 395 : (1962) 4 FLR 89 : (1962) 2 LLJ 62
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 36