High Courts26 Nov 1969Dismissed
Jatindra Mohan Das Gupta Vs Sukumar Sen Gupta
Calcutta High Court · (1969) 11 CAL CK 0010
Revised School (West Bengal) Code, 1930 — Rule 25, 8
COURT ARCHIVE
Calcutta High Court judgments, 1969
380 judgments · page 3 of 19
High Courts26 Nov 1969
Indurani Saha Vs State of West Bengal
Calcutta High Court · (1971) 1 ILR (Cal) 470
Constitution of India, 1950 — Article 14, 15, 19(1)Unauthorised Occupation of Land Act, 1951 — Section 2(1), 3(1)West Bengal Public Lands (Eviction of Unauthorised Occupants) Act, 1962 — Section 10
High Courts25 Nov 1969
Ganapati Sur and Another Vs The State and Another
Calcutta High Court · (1971) CriLJ 107 : 74 CWN 660
Calcutta Police Act, 1866 — Section 66Penal Code, 1860 (IPC) — Section 109
High Courts25 Nov 1969
Mohanlal Jain Narayan Prosad Dutta Vs State of West Bengal
Calcutta High Court · 74 CWN 740 : (1972) 2 ILR (Cal) 275
Bengal Tenancy Act, 1885 — Section 168A(1)Constitution of India, 1950 — Article 227Public Demands Recovery Act — Section 9
High Courts25 Nov 1969
Goaldas Sadani Vs Sri Chand Jhawar
Calcutta High Court · 75 CWN 361 : (1971) 2 ILR (Cal) 482
High Courts25 Nov 1969Dismissed
Balmukund Lachminarayan Vs Amulya Kumar Biswas
Calcutta High Court · (1969) 11 CAL CK 0005
West Bengal Premises Tenancy Act, 1956 — Section 12(1), 13(2), 16(3)
High Courts25 Nov 1969
Prodosh Kumar Bajpaie Vs State of West Bengal and others
Calcutta High Court · 74 CWN 696
Constitution of India, 1950 — Article 31(2)Land Acquisition Act, 1894 — Section 4West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 9
High Courts25 Nov 1969
Shiva Shankarlal Mehrotra Vs Commissioner, Corporation of Calcutta and Others
Calcutta High Court · 74 CWN 981
Calcutta Municipal Act, 1951 — Section 583
High Courts25 Nov 1969Dismissed
Surendra Nath Koley Vs Suhas Chandra Mitra
Calcutta High Court · 74 CWN 586 : (1970) 2 ILR (Cal) 122
Transfer of Property Act, 1882 — Section 116
High Courts21 Nov 1969Allowed
Rabindra Nath Das Vs Sarat Chandra Parui
Calcutta High Court · AIR 1971 Cal 159 : 74 CWN 952 : (1970) 2 ILR (Cal) 117
Transfer of Property Act, 1882 — Section 52
High Courts10 Nov 1969
BROMILOW and EDWARDS LTD. Vs INLAND REVENUE COMMISSIONERS.
Calcutta High Court · (1970) 77 ITR 633
High Courts10 Oct 1969
Shanti Bose Vs State of West Bengal
Calcutta High Court · (1969) 10 CAL CK 0016
Criminal Procedure Code, 1898 (CrPC) — Section 156, 203, 252(2), 253(2), 256Evidence Act, 1872 — Section 165Imports and Exports (Control) Act, 1947 — Section 5
High Courts10 Oct 1969
Kalyani Sen Vs Sk. Enayetullah
Calcutta High Court · 75 CWN 502 : (1971) 2 ILR (Cal) 29
Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 106
High Courts10 Oct 1969
Coal Mines Provident Fund Commissioner Vs Md. Murtaza and Others
Calcutta High Court · 75 CWN 498
Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 3, 8, 8(1)
High Courts10 Oct 1969Dismissed
K.C. Paul and Company (P.) Ltd. Vs Ajayendu Paul
Calcutta High Court · (1971) 2 ILR (Cal) 22
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 133(1)
High Courts10 Oct 1969
Income Tax Officer, H-Ward and Another Vs Sudhir Kumar Bhose
Calcutta High Court · (1972) 84 ITR 60
Income Tax Act, 1961 — Section 139, 147, 147(1), 148
High Courts10 Oct 1969Dismissed
Umarani Sahoo Vs Rajani Kanto Pal
Calcutta High Court · (1971) 1 ILR (Cal) 105
Evidence Act, 1872 — Section 32, 32(3), 6
High Courts10 Oct 1969Dismissed
United Bank of India, Ltd. Vs Narayan Chandra Ghose
Calcutta High Court · 74 CWN 150
Civil Procedure Code, 1908 (CPC) — Section 115Presidency Small Cause Courts Act, 1882 — Section 38
High Courts10 Oct 1969
The West Ghusick Coal Co. Ltd. Vs The State of West Bengal
Calcutta High Court · 76 CWN 1079
Constitution of India, 1950 — Article 226
High Courts10 Oct 1969Dismissed
Ramesh Chandra Das Vs Satish Chandra Chakravarty
Calcutta High Court · (1971) 1 ILR (Cal) 169
Civil Procedure Code, 1908 (CPC) — Section 103West Bengal Estates Acquisition Act, 1953 — Section 39, 39(1), 46West Bengal Estates Acquisition Rules, 1954 — Rule 26