High Courts16 Apr 1969
Commissioner of Income Tax (Central) Vs Hindusthan General Electrical Corporation Ltd.
Calcutta High Court · (1971) 81 ITR 243
Income Tax Act, 1922 — Section 10(2)
COURT ARCHIVE
Calcutta High Court judgments, 1969
380 judgments · page 15 of 19
High Courts14 Apr 1969
Commissioner of Income Tax Vs Darbhanga Marketing Co. Ltd.
Calcutta High Court · (1971) 80 ITR 72
Income Tax Act, 1961 — Section 99, 99(1)
High Courts04 Apr 1969
Kamal Krishna Dhur Vs Ashutosh Dhur
Calcutta High Court · (1969) 04 CAL CK 0015
Partition Act, 1893 — Section 2, 3, 3(1), 3(2), 4
High Courts03 Apr 1969Allowed
Hiralal Seal Vs Sankar Lal Sharma
Calcutta High Court · (1969) 2 ILR (Cal) 503
Transfer of Property Act, 1882 — Section 68, 68(1)
High Courts03 Apr 1969Allowed
Hemangini Dasi Vs Rashmoni Dasi
Calcutta High Court · 73 CWN 625
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts03 Apr 1969Allowed
Smt. Hemangini Dassi Vs Sm. Rashmoni Dassi
Calcutta High Court · AIR 1970 Cal 37 : 73 CWN 625 : (1970) 1 ILR (Cal) 242
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts03 Apr 1969
Burn and Co. Ltd. Vs The State of W. Bengal and Others
Calcutta High Court · 73 CWN 519
Bengal Public Demands Recovery Act, 1913 — Section 16A
High Courts02 Apr 1969
Commissioner of Income Tax Vs Deoria Sugar Mills Ltd.
Calcutta High Court · (1971) 80 ITR 408
High Courts01 Apr 1969
State Vs D. Rudra, A.D.M. and Another
Calcutta High Court · AIR 1969 Cal 602 : (1969) CriLJ 1487
Calcutta High Court Criminal Rules and Order — Rule 43(5)Contempt of Courts Act, 1971 — Section 1, 4
High Courts01 Apr 1969Dismissed
The Metal Corporation of India Ltd. and Another Vs Union of India (UOI) and Another
Calcutta High Court · AIR 1970 Cal 15 : 73 CWN 676
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 245, 246, 31, 31(2)Land Acquisition Act, 1894 — Section 23, 24, 28
High Courts01 Apr 1969
Nitai Pada Roy Vs District Magistrate
Calcutta High Court · (1969) 04 CAL CK 0016
Constitution of India, 1950 — Article 227Essential Commodities Act, 1955 — Section 3, 5General Clauses Act, 1897 — Section 24
High Courts01 Apr 1969
The Metal Corpn. of India Ltd. and Others Vs Union of India and Others
Calcutta High Court · 73 CWN 676
Constitution of India, 1950 — Article 14, 19, 19(1)(f), 226, 31Land Acquisition Act, 1894 — Section 11, 13, 17(4), 3, 4
High Courts29 Mar 1969
IN RE LYNALL, DECD.
Calcutta High Court · (1970) 75 ITR 564
Finance Act, 1894 — Section 7(5)
High Courts28 Mar 1969
B.M. Chatterjee Vs The State of West Bengal and Another
Calcutta High Court · AIR 1970 Cal 290 : (1970) CriLJ 954
Employees State Insurance (General) Regulations, 1950 — Regulation 26Employees State Insurance Act, 1948 — Section 2(17), 85
High Courts27 Mar 1969
Bidyut Kumar Chatterjee and Others Vs Commissioner for the Port of Calcutta
Calcutta High Court · (1970) 2 LLJ 148
Calcutta Port Act, 1890 — Section 4Civil Procedure Code, 1908 (CPC) — Section 9
High Courts26 Mar 1969Dismissed
Mihir Kumar Sarkar Vs Income Tax Officer
Calcutta High Court · (1972) 1 ILR (Cal) 521
Civil Procedure Code, 1908 (CPC) — Section 2(17)Evidence Act, 1872 — Section 74Income Tax Act, 1922 — Section 2(13), 34, 34(1), 5(7A), 54
High Courts26 Mar 1969Dismissed
Bikash Chandra Syam Vs Macneill and Barry Ltd.
Calcutta High Court · (1972) 1 ILR (Cal) 157
Evidence Act, 1872 — Section 91, 92
High Courts26 Mar 1969
Probhat Kumar Sett Vs Corporation of Calcutta
Calcutta High Court · (1973) 2 ILR (Cal) 597
Calcutta Municipal Act, 1951 — Section 28, 33, 36, 5(15), 537Calcutta Municipal Rules, 1951 — Rule 4(1), 5, 5(1), 5(2), 6
High Courts25 Mar 1969Allowed
Nagendra Nath Mukherjee Vs The Bengal Iron and Co. Ltd. and Another
Calcutta High Court · (1969) 03 CAL CK 0017
Civil Procedure Code, 1908 (CPC) — Section 100(1)Companies Act, 1956 — Section 457, 512
High Courts24 Mar 1969Allowed
Ram Raj Singh and Others Vs State of West Bengal
Calcutta High Court · AIR 1969 Cal 481 : (1969) CriLJ 1224
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 196A, 197, 233, 235Penal Code, 1860 (IPC) — Section 120B, 34, 420, 467, 471West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 5(1), 9(2)