High Courts21 Mar 1969Allowed
Ofu Lynx Ltd. Vs Simon Carves India Ltd.
Calcutta High Court · AIR 1970 Cal 418 : (1971) 41 CompCas 174
Companies Act, 1956 — Section 434(1)
COURT ARCHIVE
Calcutta High Court judgments, 1969
380 judgments · page 16 of 19
High Courts21 Mar 1969
Mahadeb Karmakar Vs Adhir Kumar Karmakar and Another
Calcutta High Court · AIR 1970 Cal 169 : (1970) 1 CALLT 374 : (1970) CriLJ 573
Criminal Procedure Code, 1898 (CrPC) — Section 133, 192
High Courts20 Mar 1969Allowed
Charu Chandra Poali Vs Birendra Nath Dutta and Others
Calcutta High Court · AIR 1970 Cal 34 : (1970) 1 CALLT 322 : 73 CWN 645 : (1969) 2 ILR (Cal) 650
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 23 Rule 3, 47, 47(3), 9
High Courts20 Mar 1969
Anil Kumar Biswas Vs The Union of India and Others
Calcutta High Court · 73 CWN 660
Constitution of India, 1950 — Article 136, 226, 227
High Courts19 Mar 1969
Matadin Jhunjhunwalla Vs Union of India (UOI)
Calcutta High Court · (1970) 2 ILR (Cal) 492
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1989 — Section 77Sales of Goods Act, 1930 — Section 27
High Courts17 Mar 1969
Atlas and Union Jute Press Co. Ltd. Vs Commissioner of Income Tax, Central
Calcutta High Court · (1970) 77 ITR 1004
Income Tax Act, 1961 — Section 66
High Courts17 Mar 1969
Amarendra Nath Chakraborty Vs Commissioner of Income Tax
Calcutta High Court · (1971) 79 ITR 342
Income Tax Act, 1922 — Section 10, 4(3), 66(1)
High Courts17 Mar 1969Allowed
Mazirannessa alias Mizirannessa Bibi Vs Khondakar Golam Kibria and Others
Calcutta High Court · AIR 1970 Cal 387 : 74 CWN 270 : (1969) 1 ILR (Cal) 591
High Courts14 Mar 1969Allowed
Bar, Das, Dey and Co. Vs Sri Sri Ishwar Tarakeshwar Sib Thakur Jiu, Shebait Mohant Srimat Dandiswami Hrishikesh, Ashram
Calcutta High Court · AIR 1969 Cal 565 : 73 CWN 920
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 106, 107West Bengal Estates Acquisition Act, 1953 — Section 27, 28, 29, 6(1)
High Courts12 Mar 1969
Sunil Kumar Chowdhary and Another Vs Sm. Satirani Chowdhary and Another
Calcutta High Court · AIR 1969 Cal 573 : 73 CWN 721 : (1969) 2 ILR (Cal) 383
Guardians and Wards Act, 1890 — Section 17, 19, 25Hindu Marriage Act, 1955 — Section 10, 26Hindu Minority and Guardianship Act, 1956 — Section 13
High Courts11 Mar 1969
Commissioner of Income Tax Vs Shalimar Works Ltd.
Calcutta High Court · (1971) 79 ITR 21
Income Tax Act, 1922 — Section 34, 4(1)
High Courts11 Mar 1969
Sailen Ghosh Vs Land Acquisition Collector
Calcutta High Court · (1969) 1 CALLT 143 : 73 CWN 543 : (1971) 1 ILR (Cal) 562
Land Acquisition Act, 1894 — Section 11, 18, 18(1), 18(2), 3
High Courts11 Mar 1969
Sri Sudhir Kumar Dey Vs Union of India
Calcutta High Court · 73 CWN 663
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 19, Order 20 Rule 19(1), Order 8 Rule 6
High Courts07 Mar 1969Allowed
New Central Jute Mills Co. Ltd. Vs Dy. Secretary, Ministry of Finance, Dept. of Revenue and Company Law, Govt. of India and Others
Calcutta High Court · AIR 1970 Cal 183 : (1970) 1 CALLT 378 : (1966) 1 CALLT 65 : 73 CWN 557 : (1970) 1 ILR (Cal) 346
Companies Act, 1956 — Section 237
High Courts07 Mar 1969Dismissed
Aswini Kumar Dey and Another Vs Sm. Angur Bala Kundu and Others
Calcutta High Court · AIR 1970 Cal 285
Civil Procedure Code, 1908 (CPC) — Section 9West Bengal Estates Acquisition Act, 1953 — Section 6(1)
High Courts07 Mar 1969Dismissed
Mohta Bros. (P.) Ltd. and Others Vs Calcutta Landing and Shipping Co. Ltd. and Others
Calcutta High Court · (1969) 1 CALLT 263 : (1970) 40 CompCas 119 : 73 CWN 425
Companies Act, 1956 — Section 397, 398
High Courts07 Mar 1969Dismissed
Associated Electrical Industries Manufacturing Co. Private Ltd. Vs Fifth Industrial Tribunal and Others
Calcutta High Court · AIR 1969 Cal 542 : 74 CWN 892 : (1970) 1 ILR (Cal) 513
Industrial Disputes Act, 1947 — Section 18(3)
High Courts07 Mar 1969
Associated Electrical Industries Manufacturing Company Pr. Ltd. Vs Second Labour Court
Calcutta High Court · (1972) 2 ILR (Cal) 602
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)
High Courts07 Mar 1969Allowed
New Central Jute Mills Co. Ltd. Vs Deputy Secretary, Ministry of Finance, Department of Revenue and Company Law, Government of India and Others
Calcutta High Court · 73 CWN 557
Companies Act, 1956 — Section 209, 209(4), 235, 235, 236Constitution of India, 1950 — Article 14, 19(1)(g), 226Penal Code, 1860 (IPC) — Section 120B, 409, 456, 467, 477
High Courts06 Mar 1969
Deoria Sugar Mills Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1970) 77 ITR 834
Income Tax Act, 1922 — Section 10(1), 10(2)