High Courts30 Jan 1969
Bokaro and Ramgur Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1969) 74 ITR 334
Income Tax Act, 1922 — Section 30, 31
COURT ARCHIVE
Calcutta High Court judgments, 1969
380 judgments · page 19 of 19
High Courts29 Jan 1969
Commissioner of Gift Tax Vs Biswanath Paul
Calcutta High Court · (1970) 76 ITR 39
Gift Tax Act, 1958 — Section 6
High Courts29 Jan 1969Dismissed
Eastern Agency Vs Life Insurance Corporation of India
Calcutta High Court · AIR 1970 Cal 193
Insurance Act, 1938 — Section 31A, 31A(1), 40, 40(1)Life Insurance Corporation Act, 1956 — Section 36, 7
High Courts28 Jan 1969
Shewkissen Bhatter Vs Commissioner of Income Tax, West Bengal
Calcutta High Court · AIR 1970 Cal 441 : (1969) 74 ITR 331
Income Tax Act, 1922 — Section 9(1)Income Tax Act, 1961 — Section 24(1)
High Courts27 Jan 1969Allowed
Gordhandas Jerambhai and Others Vs The Assistant Collector of Customs and Others
Calcutta High Court · AIR 1970 Cal 204 : (1970) 1 CALLT 393
Foreign Exchange Regulation Act, 1947 — Section 12(1)
High Courts27 Jan 1969Dismissed
Paresh Chandra Roy and Another Vs The Zonal Manager, L.I.C. of India and Others
Calcutta High Court · 73 CWN 381
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 13(2), 19(2), 33(1)(a), 9A
High Courts24 Jan 1969
Birendra Kumar Das Vs West Bengal State Electricity Board and Others
Calcutta High Court · 73 CWN 632
Electricity Act, 1910 — Section 15, 16, 5(1)
High Courts24 Jan 1969Allowed
Union of India (UOI) Vs G.S. Misra
Calcutta High Court · (1969) 2 ILR (Cal) 199
Constitution of India, 1950 — Article 154, 309, 310, 311(2)Government of India Act, 1935 — Section 240(3)Railway Services (Conduct) Rules, 1966 — Rule 134, 135, 148(1), 148(4)
High Courts21 Jan 1969
Serajuddin and Company Vs Commercial Tax Officer, Sealdah Charge and Others
Calcutta High Court · (1973) 1 ILR (Cal) 30 : (1969) 23 STC 258
Constitution of India, 1950 — Article 286(1)(b)
High Courts20 Jan 1969
Mohini Debi Malpani Vs Income Tax Officer, "D"-Ward and Another
Calcutta High Court · (1970) 77 ITR 674
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 143, 143(2), 144
High Courts16 Jan 1969
Tulsi Charan Das Adhikary Vs Ram Hari Mandal
Calcutta High Court · (1972) 1 ILR (Cal) 19
Limitation Act, 1963 — Section 12, 5
High Courts14 Jan 1969Allowed
Atul Chandra Pal and Others Vs The State
Calcutta High Court · 73 CWN 651
Essential Commodities Act, 1955 — Section 2, 4, 7, 7(1)(a)(ii)
High Courts13 Jan 1969
Associated Power Co. Limited Vs Ram Taran Roy
Calcutta High Court · 73 CWN 701
Constitution of India, 1950 — Article 366(12), 52General Clauses Act, 1897 — Section 3(36)Sales of Goods Act, 1930 — Section 2(7)
High Courts13 Jan 1969
Associated Power Co. Ltd. Vs Ram Taran Roy
Calcutta High Court · AIR 1970 Cal 75 : 73 CWN 701
Calcutta City Civil Court Act, 1953 — Section 5General Clauses Act, 1897 — Section 3(36)
High Courts10 Jan 1969Dismissed
Bidyut Kr. Biswas and others Vs West Bengal Board of Secondary Education and others
Calcutta High Court · 73 CWN 417
West Bengal Board Of Secondary Education Act, 1963 — Section 27, 28, 28(2), 29, 29(6)
High Courts09 Jan 1969
Jiban Krishna Chatterjee Vs State Transport Authority, W.B. and Others
Calcutta High Court · AIR 1969 Cal 607
Motor Vehicles Act, 1939 — Section 31(1), 59(3), 60(1)
High Courts08 Jan 1969
Sarbananda Sarkar and Others Vs State Service, Department of Food and Supply and Others
Calcutta High Court · AIR 1969 Cal 474 : (1969) CriLJ 1221
Constitution of India, 1950 — Article 19(1), 226Defence of India Rules, 1962 — Rule 125(2)
High Courts07 Jan 1969Dismissed
Jadabendra Narayan Choudhury Vs Commissioner, Jalpaiguri Divn. and Others
Calcutta High Court · AIR 1969 Cal 539 : (1969) CriLJ 1364
Arms Act, 1959 — Section 17(3), 22, 22(1)Constitution of India, 1950 — Article 226
High Courts06 Jan 1969
D.N. Bhattacharjee and Others Vs The State of West Bengal
Calcutta High Court · 74 CWN 808
Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 409, 467, 468, 477A
High Courts02 Jan 1969Allowed
Sohanlal Salman Vs Smt. Shyama Debi and Others
Calcutta High Court · AIR 1970 Cal 192 : (1971) 2 ILR (Cal) 489
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Evidence Act, 1872 — Section 91