In Re: Khettsey Das, An Insolvent

Calcutta High Court 1 Jul 1869 (1869) 07 CAL CK 0015

Judgement Snapshot

Judgement Text

Translate:

Phear, J.@mdashI think the Commissioner has no powers, excepting those conferred by the Act. The application must, therefore, be refused.

From The Blog
Supreme Court: Time-Bound Investigations Only in Cases of Undue Delay
Dec
22
2025

Court News

Supreme Court: Time-Bound Investigations Only in Cases of Undue Delay
Read More
Noida Housing Societies Face Crores in GST Notices Over Maintenance Charges
Dec
22
2025

Court News

Noida Housing Societies Face Crores in GST Notices Over Maintenance Charges
Read More