High Courts09 Oct 1969
Jyotish Chandra Sardar Vs Hira Lal Sardar
Calcutta High Court · (1974) 1 ILR (Cal) 151
Bengal Tenancy Act, 1885 — Section 26FConstitution of India, 1950 — Article 15, 19(1), 31A, 31A(2), 31BRegistration Act, 1908 — Section 47
COURT ARCHIVE
Calcutta High Court judgments, 1969
380 judgments · page 4 of 19
High Courts07 Oct 1969Allowed
Rabindra Nath Ganguly and Others Vs Calcutta Dock Labour Board
Calcutta High Court · AIR 1970 Cal 227 : 74 CWN 313 : (1970) 1 ILR (Cal) 520
City Civil Court Act, 1953 — Section 5(4)Dock Workers (Regulation of Employment) Act, 1948 — Section 3, 5B
High Courts07 Oct 1969
Jyotish Chandra Sardar Vs Hira Lal Sardar
Calcutta High Court · (1971) 1 ILR (Cal) 213
Bengal Tenancy Act, 1885 — Section 26F, 26F(2)Constitution of India, 1950 — Article 15, 19, 19(1), 31A, 31A(2)Registration Act, 1908 — Section 47
High Courts07 Oct 1969Allowed
Kishori Mohan Das Vs Uma Sashi Dasi
Calcutta High Court · (1969) 10 CAL CK 0017
West Bengal Premises Tenancy Act, 1956 — Section 13(6)
High Courts07 Oct 1969
The Administrator General of West Bengal Vs Kumar Purnendu Nath Tagore
Calcutta High Court · AIR 1970 Cal 231 : (1970) 1 ILR (Cal) 604
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 4, Order 9 Rule 35, Order 9 Rule 35ALimitation Act, 1963 — Article 124
High Courts07 Oct 1969
Haripada Pramanik Vs Gopal Chandra Maity
Calcutta High Court · 74 CWN 400
West Bengal Estates Acquisition Act, 1953 — Section 49, 5B, 6West Bengal Land Reforms Act, 1955 — Section 18, 19
High Courts06 Oct 1969
Eastern Coal Co. Ltd. Vs Income Tax Officer, "A" Ward and Others
Calcutta High Court · (1970) 78 ITR 700
Income Tax Act, 1922 — Section 34(1)Income Tax Act, 1961 — Section 147, 148
High Courts03 Oct 1969Dismissed
Bibhuti Bhusan Roy Vs Raja Janaki Nath Roy
Calcutta High Court · (1970) 2 ILR (Cal) 347
Civil Procedure Code, 1882 — Order 34 Rule 11, 209Limitation Act, 1963 — Article 181
High Courts03 Oct 1969Dismissed
Jyotish Chandra Guha Vs Sm. Meera Guha
Calcutta High Court · AIR 1970 Cal 266
Divorce Act, 1869 — Section 14Hindu Marriage Act, 1955 — Section 13, 23Special Marriage (Calcutta High Court) Rules, 1955 — Rule 340A
High Courts03 Oct 1969
Suranjan Kanjilal Vs Malati Dutt
Calcutta High Court · AIR 1970 Cal 229
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 151
High Courts03 Oct 1969
Dungarmall Sarewalla Jain and Others Vs Rukma Kumar Jalal
Calcutta High Court · AIR 1970 Cal 443 : 74 CWN 318
Limitation Act, 1963 — Section 12, 12(2)
High Courts03 Oct 1969Dismissed
Banka Prosad Vs Ukhra Forest and Fisheries Ltd.
Calcutta High Court · 75 CWN 606
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 1(3), 13(6)
High Courts03 Oct 1969Allowed
Prestige Pictures Vs Sree Krishna Cinema (P) Ltd.
Calcutta High Court · (1970) 2 ILR (Cal) 109
Specific Relief Act, 1877 — Section 57Specific Relief Act, 1963 — Section 38(2), 41, 42
High Courts30 Sept 1969
Kamal Mukharji Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1970 Cal 250
Constitution of India, 1950 — Article 14, 16, 226
High Courts30 Sept 1969Dismissed
Dwijapada Chattopadhaya Vs Sadananda Bhattacharjee
Calcutta High Court · (1971) 1 ILR (Cal) 16
High Courts30 Sept 1969Dismissed
Sambhu Das Pyne Vs Corporation of Calcutta
Calcutta High Court · 74 CWN 346 : (1970) 2 ILR (Cal) 166
Calcutta Municipal Act, 1923 — Section 12, 12(3), 127, 131, 131(2)
High Courts29 Sept 1969Dismissed
Karam Chand Thapar and Bros. Pvt. Ltd. Vs A.B. Guzral
Calcutta High Court · (1970) 2 ILR (Cal) 153
West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts26 Sept 1969
Calcutta Chromotype Pvt. Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (1971) 80 ITR 627
Super Profits Tax Act, 1963 — Section 10, 6, 6(1), 6(3)
High Courts25 Sept 1969
Narsingdas Bangur Vs Income Tax Officer, Central and Others
Calcutta High Court · (1973) 87 ITR 340
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 10(2), 16(2), 18(3D), 18(5), 2Income Tax Act, 1961 — Section 151, 154
High Courts25 Sept 1969
Ragunath Prasad Jhunjhunwala and Another Vs Hind Overseas Private Ltd.
Calcutta High Court · (1971) 41 CompCas 308
Companies (Amendment) Act, 1948 — Section 210, 222Companies (Amendment) Act, 1956 — Section 169Companies Act, 1862 — Section 129, 79(5)