COURT ARCHIVE

Calcutta High Court judgments, 1969

380 judgments · page 12 of 19

High Courts10 Jun 1969

Shri Krishnagopal Dutta Vs Regional Transport Authority, Burdwan and Others

Calcutta High Court · AIR 1970 Cal 104 : 73 CWN 714

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47, 62

High Courts10 Jun 1969

Omprokash Niranwal Vs A. Basu, O.C., Titagarh Police Station

Calcutta High Court · (1969) 06 CAL CK 0030

Criminal Procedure Code, 1898 (CrPC) — Section 100, 156, 157, 54Penal Code, 1860 (IPC) — Section 342

High Courts10 Jun 1969

Krishna Gopal Dutta Vs R.T.A. and Others

Calcutta High Court · 73 CWN 714

Motor Vehicles Act, 1939 — Section 62

High Courts09 Jun 1969Allowed

Supriyo Sarkar Vs Sunil Ranjan Sarkar

Calcutta High Court · AIR 1970 Cal 81 : (1970) CriLJ 208 : 75 CWN 548

Criminal Procedure Code, 1898 (CrPC) — Section 185(1), 185(2)

High Courts09 Jun 1969Dismissed

The State of West Bengal and Others Vs Mohammed Murtuza Khan

Calcutta High Court · 74 CWN 953

Constitution of India, 1950 — Article 226, 311(2)

High Courts06 Jun 1969Dismissed

Ratindra Nath Pal Vs Subodh Gopal Bose

Calcutta High Court · (1969) 2 ILR (Cal) 315

West Bengal Estates Acquisition Act, 1953 — Section 4, 46, 5, 5(1), 6West Bengal Premises Tenancy Act, 1956 — Section 1

High Courts06 Jun 1969Dismissed

Corporation of Calcutta Vs Calcutta Wholesale Consumers Co-operative Society Ltd. and Others

Calcutta High Court · AIR 1970 Cal 120 : (1970) CriLJ 340

Calcutta Municipal Act, 1951 — Section 30, 585Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 200Evidence Act, 1872 — Section 3, 5

High Courts06 Jun 1969Allowed

Sohanlal Sampatlal Vs Union of India (UOI)

Calcutta High Court · (1969) 06 CAL CK 0028

High Courts06 Jun 1969Dismissed

Bhusan Chandra Sau Vs Keshari Chand Daga

Calcutta High Court · (1969) 2 ILR (Cal) 308

West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(3), 17A, 17B

High Courts05 Jun 1969Allowed

Trilochan Mal Vs Sripati Mal

Calcutta High Court · (1969) 2 ILR (Cal) 301

Criminal Procedure Code, 1898 (CrPC) — Section 252, 259, 367, 417(3)Penal Code, 1860 (IPC) — Section 147, 447

High Courts05 Jun 1969Dismissed

Sheikh Mohammed Sayeed Vs Assistant Collector of Customs for Preventive (I) and Others

Calcutta High Court · AIR 1970 Cal 134

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110(1), 110(2), 111, 124, 130

High Courts05 Jun 1969

United Asian Traders Ltd. Vs Commissioner of Income Tax (Central)

Calcutta High Court · (1970) 77 ITR 711

Income Tax Act, 1922 — Section 18A(2), 18A(9), 28(1)

High Courts04 Jun 1969

Commissioner of Income Tax Vs Fort Gloster Industries Ltd.

Calcutta High Court · (1971) 79 ITR 48

Income Tax Act, 1922 — Section 10(2)

High Courts04 Jun 1969

Moulin Rouge Private Ltd. Vs New Delhi Municipal Committee

Calcutta High Court · (1969) 06 CAL CK 0011

Arbitration Act, 1940 — Section 33

High Courts03 Jun 1969Dismissed

Radhika Prosad Saha and Another Vs Sm. Katyayani Dasi and Others

Calcutta High Court · 75 CWN 63

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 12Evidence Act, 1872 — Section 15Registration Act, 1908 — Section 34(3), 51

High Courts03 Jun 1969

Jatadhar Mitra and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 1970 Cal 90

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 101, 102, 103, 104Land Acquisition Act, 1894 — Section 17(1), 17(4), 4, 40, 5A

High Courts03 Jun 1969

Moosa S. Madha and Azam S. Madha Vs Commissioner of Income Tax

Calcutta High Court · (1973) 89 ITR 70

Income Tax Act, 1922 — Section 34(1), 4(1), 4A, 66(1)

High Courts29 May 1969Dismissed

Jatindra Nath Kamila Vs Junior Land Reforms Officer

Calcutta High Court · (1969) 05 CAL CK 0009

Constitution of India, 1950 — Article 14, 226West Bengal Public Lands (Eviction of Unauthorised Occupants) Act, 1962 — Section 3, 4(1), 5

High Courts29 May 1969Dismissed

Sunil Kumar Ghosh Vs State of West Bengal and Others

Calcutta High Court · 73 CWN 627

Constitution of India, 1950 — Article 311, 311(2)Police Act, 1861 — Section 29, 34

High Courts27 May 1969

Dwarikadas Arora Vs The State

Calcutta High Court · (1969) 2 ILR (Cal) 214

Calcutta Industrial Area Rationing Regulations, 1964 — Regulation 43(1)Essential Commodities Act, 1955 — Section 3, 5, 7(1)General Clauses Act, 1897 — Section 24