High Courts09 Sept 1969Allowed
Sm. Kanak Lata Ghose Vs Amal Kumar Ghose
Calcutta High Court · AIR 1970 Cal 328
Evidence Act, 1872 — Section 114Hindu Marriage Act, 1955 — Section 13
COURT ARCHIVE
Calcutta High Court judgments, 1969
380 judgments · page 6 of 19
High Courts09 Sept 1969Allowed
Ashutosh Roy, Receiver to the Estate of Bejoy Kumar Addy and Others Vs Subodh Gopal Basu and Others
Calcutta High Court · 74 CWN 478
Evidence Act, 1872 — Section 13
High Courts08 Sept 1969Dismissed
Sasadhar Hazra and Others Vs Pulin Chandra Kayal and Others
Calcutta High Court · 74 CWN 438
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145
High Courts08 Sept 1969Dismissed
Sukla Rani Maitra Vs Nripal Krishna Maitra
Calcutta High Court · 74 CWN 118
Criminal Procedure Code, 1898 (CrPC) — Section 488(4)Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 10(1)(f), 13(1), 14
High Courts05 Sept 1969Dismissed
Bhagirathi Debi Kirti Krishna Ladia Vs Free India Pictures Private Ltd.
Calcutta High Court · (1969) 1 CALLT 1 : (1970) 2 ILR (Cal) 630
Arbitration Act, 1940 — Section 21Partnership Act, 1932 — Section 18, 19, 19(1), 19(2), 20
High Courts05 Sept 1969
Golak Behari Tewari Vs Additional District Magistrate, Bankura and Others
Calcutta High Court · 74 CWN 454
Bengal Ferries Act, 1885 — Section 13, 14, 7, 8, 9Constitution of India, 1950 — Article 136, 136(1), 226, 227
High Courts05 Sept 1969
Subol Chandra Mullick Vs Dwarka Prosad Jhunjhunwalla
Calcutta High Court · (1970) 2 ILR (Cal) 218
Transfer of Property Act, 1882 — Section 106, 108, 116
High Courts02 Sept 1969
Bankim Chandra Mitra Vs Divisional Forest Officer
Calcutta High Court · (1971) 1 ILR (Cal) 207
Constitution of India, 1950 — Article 227West Bengal Public Lands (Eviction of Unauthorised Occupants) Act, 1962 — Section 2(8), 3, 3(1), 4
High Courts01 Sept 1969
Sourindra Narayan Sinha Vs Corporation of Calcutta
Calcutta High Court · (1970) 2 ILR (Cal) 199
Calcutta Municipal Act, 1951 — Section 115, 165, 166, 167, 168Calcutta Police Act, 1866 — Section 10A, 62Constitution of India, 1950 — Article 14, 226
High Courts29 Aug 1969
Sukamal Kanti Ghosh Vs Shoulmari Ashram and Another
Calcutta High Court · AIR 1970 Cal 248 : (1970) CriLJ 809
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 198Penal Code, 1860 (IPC) — Section 499, 500
High Courts29 Aug 1969
Dhirendra Nath Sen and Another Vs Rajat Kanti Bhadra
Calcutta High Court · AIR 1970 Cal 216 : (1970) CriLJ 662
Criminal Procedure Code, 1898 (CrPC) — Section 198Penal Code, 1860 (IPC) — Section 499, 500
High Courts28 Aug 1969
Commissioner of Income Tax Vs A.K. Das
Calcutta High Court · (1970) 77 ITR 31
Income Tax Act, 1961 — Section 143, 143(3), 147, 256, 256(1)
High Courts28 Aug 1969
Amulya Ratan Choudhury Vs Municipal Commissioners, Bongaon Municipality
Calcutta High Court · (1969) 2 ILR (Cal) 516
Bengal Municipal Act, 1932 — Section 15(2), 3(15), 3(22), 317, 321Calcutta Municipal Act, 1923 — Section 363
High Courts28 Aug 1969
Bengal Coal Company Vs Biswanath Neogi Officer-in-Charge, Asansol Police Station and Others
Calcutta High Court · 74 CWN 321
Criminal Procedure Code, 1898 (CrPC) — Section 100
High Courts28 Aug 1969
Supriya Sarkar Vs Sunil Ranjan Sarkar and Another
Calcutta High Court · 75 CWN 548
Penal Code, 1860 (IPC) — Section 114, 292, 293
High Courts27 Aug 1969
The New Great Insurance Company of India Ltd. Vs United Equipments and Stores (Pvt.) Ltd.
Calcutta High Court · AIR 1970 Cal 221 : (1970) 2 ILR (Cal) 339
Arbitration Act, 1940 — Section 34Contract Act, 1872 — Section 28
High Courts26 Aug 1969
Indra Co. Ltd. Vs Income Tax Officer
Calcutta High Court · (1971) 1 ILR (Cal) 345 : (1971) 80 ITR 400
Income Tax Act, 1922 — Section 35Income Tax Act, 1961 — Section 154, 154(1), 297(2)
High Courts26 Aug 1969Allowed
Amulya Ratan Mukherjee Vs The State
Calcutta High Court · 74 CWN 378
Penal Code, 1860 (IPC) — Section 201, 304, 312, 314
High Courts22 Aug 1969Allowed
Narkeldanga Roller Flour Mills and Another Vs The Corporation of Calcutta
Calcutta High Court · AIR 1970 Cal 333 : (1970) CriLJ 1073 : 73 CWN 848
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7
High Courts22 Aug 1969Allowed
Messrs. Narkeldanga Roller Flour Mills and Another Vs Corporation of Calcutta
Calcutta High Court · 73 CWN 848
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 2, 7(i)