COURT ARCHIVE

Calcutta High Court judgments, 1969

380 judgments · page 9 of 19

High Courts18 Jul 1969

Superintendent and Remembrancer of Legal Affairs, West Bengal on behalf of the State of West Bengal Vs D. Surya Rao and Another

Calcutta High Court · AIR 1969 Cal 594 : (1969) CriLJ 1480

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1898 (CrPC) — Section 173(4), 190(1), 251, 251(4)Railway Property (Unlawful Possession) Act, 1966 — Section 3, 5, 8

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High Courts18 Jul 1969Allowed

Manick Chand Bagri Vs The State

Calcutta High Court · (1969) 07 CAL CK 0022

Criminal Procedure Code, 1898 (CrPC) — Section 342, 540Evidence Act, 1872 — Section 47Penal Code, 1860 (IPC) — Section 109, 120A, 120B, 409, 465

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High Courts18 Jul 1969

Commissioner of Income Tax Vs Bombay Photo Stores Pvt. Ltd.

Calcutta High Court · (1970) 76 ITR 84

Finance Act, 1959 — Section 11, 19(3)Income Tax Act, 1922 — Section 23A, 23A(1), 23A(2)

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High Courts18 Jul 1969Dismissed

Lakshmi Dhar (nee Sanyal) Vs Sachit Kumar Dhar

Calcutta High Court · 73 CWN 1001

Divorce Act, 1869 — Section 19, 4

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High Courts18 Jul 1969Allowed

James Finlay and Company Ltd. Vs Corporation of Calcutta

Calcutta High Court · 73 CWN 961

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High Courts17 Jul 1969

Kshetra Mohan Nath Vs District Controller of Stores, E. Rly. Halishahar and Others

Calcutta High Court · AIR 1970 Cal 131

Constitution of India, 1950 — Article 226, 245, 311Railway Services (Conduct) Rules, 1966 — Rule 2

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High Courts16 Jul 1969

M.M. Dutta Vs Union of India (UOI) and Others

Calcutta High Court · AIR 1969 Cal 604

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High Courts16 Jul 1969

CORINTHIAN SECURITIES LTD. Vs CATO AND ANOTHER.

Calcutta High Court · (1970) 75 ITR 584

Income Tax Act, 1952 — Section 169

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High Courts15 Jul 1969

Commissioner of Wealth Tax (Central) Vs Smt. Radha Debi M. Nopany

Calcutta High Court · (1970) 77 ITR 704

Income Tax Act, 1961 — Section 10, 10(2)Wealth Tax Act, 1957 — Section 7

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High Courts15 Jul 1969Dismissed

Asiatic Society''s Employees Union Vs Asiatic Society and Others

Calcutta High Court · AIR 1970 Cal 170 : (1970) 20 FLR 54

Industrial Disputes Act, 1947 — Section 2

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High Courts15 Jul 1969

Ranjit Kumar Mondal Vs State of West Bengal and Others

Calcutta High Court · 74 CWN 259

Constitution of India, 1950 — Article 226

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High Courts15 Jul 1969

Central Inland Water Transport Corporation Ltd. Vs Second Labour Court, West Bengal and Others

Calcutta High Court · 74 CWN 246

Companies Act, 1956 — Section 391, 394, 617Industrial Disputes Act, 1947 — Section 10, 10(4), 19, 25F, 25FF

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High Courts14 Jul 1969

Coal Products Private Ltd. and Another Vs Income Tax Officer, "M" Ward and Others

Calcutta High Court · (1972) 85 ITR 347

Income Tax Act, 1922 — Section 46(5A)Income Tax Act, 1961 — Section 226(3)

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High Courts11 Jul 1969

Indian Sugar Mills Association Vs Commissioner of Income Tax

Calcutta High Court · (1970) 77 ITR 90

Companies Act, 1956 — Section 26Income Tax Act, 1922 — Section 4(3), 66(1)Trade Unions Act, 1926 — Section 15

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High Courts11 Jul 1969Allowed

Pravash Ch. Ghose and Others Vs R.T.A., Midnapore and Others

Calcutta High Court · 74 CWN 161

Motor Vehicles Act, 1939 — Section 47(3)

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High Courts11 Jul 1969

Abdul Jabar and Others Vs The State

Calcutta High Court · 74 CWN 939

Penal Code, 1860 (IPC) — Section 147, 379

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High Courts11 Jul 1969Allowed

Sm. Bijanlata Mukhopadhyaya Vs Bibhuti Bhusan Mukhopadhyaya and Others

Calcutta High Court · 74 CWN 290

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High Courts10 Jul 1969Dismissed

Economic Investment Corporation Ltd. Vs The Commissioner of Income Tax, W.B. and Others

Calcutta High Court · AIR 1970 Cal 389 : (1970) 75 ITR 233

Companies Act, 1956 — Section 23(3)Income Tax Act, 1922 — Section 46(5A)

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High Courts08 Jul 1969

Commissioner of Wealth Tax Vs Banarashi Prasad Kedia

Calcutta High Court · (1970) 77 ITR 159

Wealth Tax Act, 1957 — Section 2

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High Courts07 Jul 1969

Sri Rajendra Mills Ltd. Vs H.V.M. Hazi Hasan Dada and Another

Calcutta High Court · AIR 1970 Cal 342 : 74 CWN 226

Civil Procedure Code, 1908 (CPC) — Section 20

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