High Courts22 Sept 1969
Brooke Bond and Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1970) 77 ITR 220
Income Tax Act, 1922 — Section 10, 10(2), 24(2), 35A(2)
COURT ARCHIVE
Calcutta High Court judgments, 1969
380 judgments · page 5 of 19
High Courts22 Sept 1969
Commissioner of Wealth Tax (Central) Vs Mohan Lal Nopany
Calcutta High Court · (1970) 78 ITR 435
Wealth Tax Act, 1957 — Section 5(2), 7(1)
High Courts19 Sept 1969
Batokristo Nandy Vs Ranadeb Chowdhuri
Calcutta High Court · (1970) 40 CompCas 491 : (1972) 2 ILR (Cal) 480
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(2), Order 16 Rule 9, 11, 80Companies Act, 1956 — Section 186East Bengal Club Rules — Rule 15, 17(11), 38
High Courts19 Sept 1969
Bikash Chandra Ghose Vs U.N. Bala, Income Tax Officer, "B" Ward and Others
Calcutta High Court · (1972) 84 ITR 78
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147
High Courts18 Sept 1969
Commissioner of Income Tax Vs Jasrup Baijnath and Sons (P.) Ltd.
Calcutta High Court · (1971) 82 ITR 513
Income Tax Act, 1922 — Section 16(2), 18(3D), 2(6A), 23A
High Courts18 Sept 1969
Punyananda Avadhut Vs State and Others
Calcutta High Court · AIR 1970 Cal 241 : (1970) CriLJ 806
Criminal Procedure Code, 1898 (CrPC) — Section 270, 526, 526(1), 526(3)
High Courts18 Sept 1969
Arun Kumar Boral Vs Nirmal Chandra Mukherjee
Calcutta High Court · (1971) 1 ILR (Cal) 47
Civil Procedure Code, 1908 (CPC) — Section 11Partition Act, 1893 — Section 4
High Courts18 Sept 1969
Commissioner of Income Tax Vs Jasrup Baijnath Bahety and Sons Private Ltd.
Calcutta High Court · (1972) 1 ILR (Cal) 491
Companies Act, 1956 — Section 100, 101, 102, 103Income Tax Act, 1922 — Section 16(2), 18, 18(3), 18(3D), 2(5A)
High Courts17 Sept 1969
Srimati Suniti Devi Jaipuria Vs Income Tax Officer, "A" Ward and Others
Calcutta High Court · (1971) 79 ITR 391
Income Tax Act, 1922 — Section 34, 5, 64
High Courts17 Sept 1969Allowed
Subhas Chandra Paul Vs University of Calcutta and Others
Calcutta High Court · AIR 1970 Cal 282
Calcutta University First Ordinance, 1966 — Rule 62(3)Constitution of India, 1950 — Article 226
High Courts16 Sept 1969
Pritish Kumar Mitra Vs Prosanto Kumar Mitra and Another
Calcutta High Court · AIR 1970 Cal 236 : (1970) 1 CALLT 428 : 74 CWN 272
High Courts15 Sept 1969Allowed
Narayan Chandra Ghosh Vs The State
Calcutta High Court · (1970) 2 ILR (Cal) 432
Criminal Procedure Code, 1898 (CrPC) — Section 203, 227, 259Penal Code, 1860 (IPC) — Section 34Trade and Merchandise Marks Act, 1958 — Section 2, 78, 79, 88
High Courts15 Sept 1969
Manmal Bhutoria Vs State of West Bengal and Others
Calcutta High Court · AIR 1970 Cal 253 : (1970) 1 CALLT 42 : (1974) CriLJ 92 : 74 CWN 465
Prevention of Corruption Act, 1947 — Section 5(2)West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 4(1)
High Courts15 Sept 1969
East India Construction Co. (P) Ltd. Vs Union of India (UOI)
Calcutta High Court · AIR 1970 Cal 243 : (1969) 1 CALLT 12 : (1970) 2 ILR (Cal) 422
Arbitration Act, 1940 — Section 20, 8(1), 9
High Courts15 Sept 1969
Radha Krishna Daga Vs The General Assurance Society, Ltd.
Calcutta High Court · 73 CWN 964
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 8, Order 8 Rule 2Commercial Documents Evidence Act, 1939 — Section 3Constitution of India, 1950 — Article 141, 35, 395, 47
High Courts12 Sept 1969
Md. Basir Vs Noor Jahan Begum
Calcutta High Court · (1971) CriLJ 547 : 74 CWN 99
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1)
High Courts11 Sept 1969
Gopal Das Gupta Vs Union of India (UOI) and Others
Calcutta High Court · (1970) 1 ILR (Cal) 195 : (1971) 80 ITR 200
Income Tax Act, 1961 — Section 131, 135
High Courts11 Sept 1969
Commissioner of Income Tax, W.B. III Vs Chunilal Prabhudas and Co. (Defunct Firm)
Calcutta High Court · AIR 1971 Cal 70 : (1970) 76 ITR 566
Income Tax Act, 1922 — Section 12B, 12B(1), 12B(2), 2(4A)
High Courts10 Sept 1969
Assam Consolidated Tea Estates Ltd. Vs Income Tax Officer, "A" Ward and Others
Calcutta High Court · (1971) 81 ITR 699
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148, 9
High Courts10 Sept 1969
Nitin Chakravarti Vs V.S.C. Bonarjee and Another
Calcutta High Court · AIR 1970 Cal 477 : 74 CWN 958
Bengal Board of Revenue (Amendment) Act, 1953 — Section 7Constitution of India, 1950 — Article 227, 254Contempt of Courts Act, 1971 — Section 3