COURT ARCHIVE

Calcutta High Court judgments, 1970

340 judgments · page 10 of 17

High Courts05 Jun 1970Dismissed

State of West Bengal Vs L.M. Das

Calcutta High Court · (1971) 1 ILR (Cal) 187

Arbitration Act, 1940 — Section 14(2), 44Calcutta High Court (Original Side) Rules, 1914 — Rule 13, 14, 15Limitation Act, 1963 — Article 119, 123

High Courts05 Jun 1970

Premji Bhimji Vs Commissioner of Income Tax

Calcutta High Court · 75 CWN 454 : (1971) 81 ITR 179

Income Tax Act, 1922 — Section 2(4), 66(1), 66(2), 66(4)

High Courts03 Jun 1970Dismissed

Dr. Akalanka Bhandari Vs Sm. Aruna Bhandari

Calcutta High Court · 74 CWN 924

Hindu Marriage Act, 1955 — Section 10, 12, 13, 9, 9(1)

High Courts03 Jun 1970

Omprakash Agarwalla Vs Agricultural Income Tax Officer and Others

Calcutta High Court · (1972) 84 ITR 340

Bengal Agricultural Income Tax Act, 1944 — Section 8, 8(2)Income Tax Rules, 1962 — Rule 8

High Courts03 Jun 1970Allowed

Syed Hamid Hossain Vs Jonab Md. Karim Khaleeli and Others

Calcutta High Court · AIR 1970 Cal 505 : 75 CWN 256

Bengal Wakf Act, 1934 — Section 78Religious Endowments Act, 1863 — Section 10, 14, 23A, 5

High Courts29 May 1970

Calcutta State Transport Corporation Vs First Industrial Tribunal, West Bengal and Others

Calcutta High Court · AIR 1971 Cal 206 : (1971) 1 CALLT 297

Road Transport Corporations Act, 1950 — Section 30

High Courts29 May 1970

Commissioner of Income Tax Vs Indian Chamber of Commerce

Calcutta High Court · (1971) 81 ITR 147

Income Tax Act, 1961 — Section 11, 2(15)

High Courts29 May 1970

Mohamed Valli Patel Vs Western Indian Oil Distributing Co. Ltd.

Calcutta High Court · 74 CWN 1026

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 21 Rule 50(2), Order 22 Rule 2, Order 30 Rule 1, Order 30 Rule 2Contract Act, 1872 — Section 45Limitation Act, 1963 — Section 21(1), 21(2), 22, 22(1), 22(2)

High Courts28 May 1970Allowed

Suresh Chandra Datta Vs Arabinda Kar

Calcutta High Court · (1972) 2 ILR (Cal) 361

Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 20, 21Calcutta City Civil Court Act, 1953 — Section 8West Bengal Premises Tenancy (First Amendment) Act, 1969 — Section 1(2)

High Courts28 May 1970

Rameshwarlal Harlalka Vs Union of India (UOI)

Calcutta High Court · AIR 1970 Cal 520

Constitution of India, 1950 — Article 14, 19(1), 19(2), 226Prevention of Food Adulteration Act, 1954 — Section 12, 19, 2

High Courts27 May 1970

Srish Chandra Chatterjee Vs Sankalparani Mandal

Calcutta High Court · 75 CWN 928

Limitation Act, 1963 — Section 12, 15, 2

High Courts26 May 1970Dismissed

Deben Adhicary Vs State of West Bengal and Others

Calcutta High Court · AIR 1972 Cal 84

Contempt of Courts Act, 1971 — Section 3

High Courts26 May 1970

Feroz M. Bhasania Vs United Breweries Ltd.

Calcutta High Court · (1971) 1 ILR (Cal) 367

Companies Act, 1956 — Section 174(4), 174(5), 186, 193, 194

High Courts25 May 1970Allowed

Sachindra Mohan Nandi Vs Gour Mohan Sadhukhan

Calcutta High Court · (1971) 1 ILR (Cal) 571

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Contract Act, 1872 — Section 51

High Courts24 May 1970

R.S. Baweja Vs Mahabir Prasad Agarwala

Calcutta High Court · (1974) 2 ILR (Cal) 189

Criminal Procedure Code, 1898 (CrPC) — Section 156(1), 173, 84

High Courts21 May 1970

Gouri Shankar Awasthi Vs Income Tax Officer, "B" Ward and Others

Calcutta High Court · (1970) 78 ITR 784

Income Tax Act, 1961 — Section 124, 156, 220, 220(6)

High Courts20 May 1970Dismissed

Bhupati Charan Bag and another Vs Manmatha Nath Majumdar and others

Calcutta High Court · 76 CWN 368

Bengal Money Lenders Act, 1940 — Section 35, 38Civil Procedure Code, 1908 (CPC) — Section 47

High Courts20 May 1970Allowed

Tata Iron and Steel Company Ltd. Vs Ramanlal Kandoi

Calcutta High Court · (1971) 2 ILR (Cal) 493

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5Supreme Court Rules, 1966 — Rule 2

High Courts20 May 1970

Biswanath Mukherjee and Others Vs Union of India and Others

Calcutta High Court · 75 CWN 284

Constitution of India, 1950 — Article 12, 13, 14, 16, 226Industrial Disputes Act, 1947 — Section 25F

High Courts20 May 1970

Raibahadur Chowdhury Vs Income Tax Officer, "B" Ward and Others

Calcutta High Court · (1971) 79 ITR 274

Income Tax Act, 1922 — Section 34(1)Income Tax Act, 1961 — Section 147