High Courts20 Jun 1969
Mst. Jhimi Bajoria Vs Commissioner of Income Tax (Central), Calcutta
Calcutta High Court · AIR 1971 Cal 13 : (1971) 80 ITR 273
Income Tax Act, 1922 — Section 12(1A)
COURT ARCHIVE
Calcutta High Court judgments, 1969
380 judgments · page 11 of 19
High Courts20 Jun 1969Dismissed
Superintendent and Remembrancer of Legal Affairs, West Bengal Vs Prohlad Agarwalla
Calcutta High Court · AIR 1970 Cal 167 : (1970) CriLJ 571
Essential Commodities Act, 1955 — Section 3, 5, 7
High Courts20 Jun 1969Allowed
Chittaranjan Roy Vs The General Manager, Chittaranjan Locomotive Works and Others
Calcutta High Court · 74 CWN 473
Constitution of India, 1950 — Article 226
High Courts20 Jun 1969
Superintendent and Remembrance of Legal Affairs Vs Sk. Rahamatulla
Calcutta High Court · (1969) 2 ILR (Cal) 218
Central Excises and Salt Act, 1944 — Section 21(1), 21(2)Criminal Procedure Code, 1898 (CrPC) — Section 100, 173(1), 190, 207A, 251AEssential Commodities Act, 1955 — Section 11, 7
High Courts20 Jun 1969
Li Yun Chen Vs Chang Chi Hua and another
Calcutta High Court · 74 CWN 336
Penal Code, 1860 (IPC) — Section 499, 500, 503, 504
High Courts20 Jun 1969Dismissed
State of West Bengal Vs Prolhad Agarwalla
Calcutta High Court · (1969) 06 CAL CK 0003
Essential Commodities Act, 1955 — Section 3, 5, 7, 9
High Courts20 Jun 1969Dismissed
Osman Gazi and Others Vs Hemanta Kumar Halder and Others
Calcutta High Court · 74 CWN 355
Transfer of Property Act, 1882 — Section 118, 40, 53A, 54
High Courts19 Jun 1969
Commissioner of Income Tax Vs Royal Boot House
Calcutta High Court · (1970) 75 ITR 507 : (1970) 25 STC 243
Income Tax Act, 1922 — Section 10(2)
High Courts19 Jun 1969Allowed
Manindra Chandra De Vs Sm. Gita Sen
Calcutta High Court · 73 CWN 856
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 59, Order 21 Rule 66, 103Evidence Act, 1872 — Section 116Registration Act, 1908 — Section 23
High Courts17 Jun 1969
Commissioner of Income Tax Vs Ganga Properties Ltd.
Calcutta High Court · (1970) 1 ILR (Cal) 305 : (1970) 77 ITR 637
Income Tax Act, 1922 — Section 6, 9
High Courts16 Jun 1969Dismissed
Sunil Kumar Roy Vs Assistant superintendent, Commercial Taxes
Calcutta High Court · (1972) 2 ILR (Cal) 406
Central Sales Tax Act, 1956 — Section 2, 6, 6(1), 9(1), 9(3)Constitution of India, 1950 — Article 226
High Courts16 Jun 1969Dismissed
Puranlal Lakhanpal Vs Dr. P.C. Ghosh and Others
Calcutta High Court · AIR 1970 Cal 118 : (1970) 1 CALLT 360 : 74 CWN 228
Constitution of India, 1950 — Article 226
High Courts13 Jun 1969Allowed
Kanailal Manna and Others Vs Bhabataran Santra and Others
Calcutta High Court · AIR 1970 Cal 99 : (1970) 1 CALLT 351
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 3, Order 22 Rule 9
High Courts13 Jun 1969
Md. Yusuf Vs Golam Jilani
Calcutta High Court · 73 CWN 736
West Bengal Premises Tenancy Act, 1956 — Section 1(2), 17, 17(3), 17A, 17A(1)
High Courts13 Jun 1969
Tarak Kumar Karki and Another Vs The State of West Bengal and Others
Calcutta High Court · 73 CWN 952
Bengal Municipal Act, 1932 — Section 102, 105, 108, 108(1), 2Constitution of India, 1950 — Article 226
High Courts12 Jun 1969Allowed
The New Central Jute Mills Co. Ltd. Vs The Assistant Collector of Customs and Others
Calcutta High Court · AIR 1970 Cal 212 : (1970) 1 CALLT 399
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 105
High Courts12 Jun 1969
Dhrubadeo Tewari and Another Vs Thakolal Ganguly and Another
Calcutta High Court · (1970) CriLJ 1687 : 75 CWN 856
Criminal Procedure Code, 1898 (CrPC) — Section 226
High Courts12 Jun 1969Dismissed
Asit Nath Das Vs Sm. Snehalata Debi and Others
Calcutta High Court · 73 CWN 820
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, Order 19 Rule 3Evidence Act, 1872 — Section 119, 154, 47, 63, 68Succession Act, 1925 — Section 101, 102, 229, 235, 263
High Courts11 Jun 1969Dismissed
Mahabir Prosad Sharma Vs Esso Standard Eastern Inc.
Calcutta High Court · (1969) 06 CAL CK 0012
Arbitration Act, 1940 — Section 34Motor Vehicles Act, 1939 — Section 96, 96(1), 96(2), 96(4)Road Traffic Act, 1930 — Section 36(4), 36(5)
High Courts10 Jun 1969
The Jeewanlal (1929) Ltd., Calcutta Vs Commissioner of Income Tax, West Bengal II Calcutta
Calcutta High Court · AIR 1971 Cal 258 : (1971) 79 ITR 147
Income Tax Act, 1922 — Section 49D