High Courts13 Mar 1970
Radheshyam Ladia Vs Income Tax Officer, "B" Ward and Others
Calcutta High Court · (1971) 82 ITR 247
Income Tax Act, 1922 — Section 16(3), 34(1)Income Tax Act, 1961 — Section 147, 59, 64Income Tax Rules, 1922 — Rule 19
COURT ARCHIVE
Calcutta High Court judgments, 1970
340 judgments · page 14 of 17
High Courts13 Mar 1970Dismissed
Bhabataran Bagish Vs Prahlad Chandra Mahapatra
Calcutta High Court · (1971) 1 ILR (Cal) 541
Bengal Tenancy Act, 1885 — Section 18Hindu Succession Act, 1956 — Section 14, 14(1), 15(1)
High Courts12 Mar 1970Dismissed
Santosh Kumar Bose Vs Sm. Mira Bose
Calcutta High Court · 74 CWN 689
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Constitution of India, 1950 — Article 133(1)Hindu Marriage Act, 1955 — Section 26
High Courts11 Mar 1970
Calcutta Chromotype Pvt. Ltd. Vs Income Tax Officer
Calcutta High Court · (1971) 79 ITR 442
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 131, 142(1), 143(2), 144, 271
High Courts11 Mar 1970
Must. Hasnear Khatun Vs Revenue Officer, Midnapore and Others
Calcutta High Court · AIR 1971 Cal 105 : 74 CWN 1020
Constitution of India, 1950 — Article 14, 19, 245, 31AWest Bengal Estates Acquisition Act, 1953 — Section 44, 44(2)
High Courts10 Mar 1970
Union of India (UOI) Vs Jnanada Prasanna Chakravarti
Calcutta High Court · AIR 1970 Cal 417 : 74 CWN 710 : (1970) 77 ITR 782
Income Tax Act, 1961 — Section 222, 297(2)Public Demands Recovery Act — Section 16
High Courts10 Mar 1970
Union of India (UOI) Vs Jnanada Prasanna Chakrabarti
Calcutta High Court · 74 CWN 710 : (1971) 1 ILR (Cal) 494
Income Tax Act, 1961 — Section 2(44), 297(2)Income Tax Rules, 1962 — Rule 86Public Demands Recovery Act — Section 16
High Courts09 Mar 1970
Sri Bhuban Chandra Samanta Vs Jamini Bhusan Kar and Others
Calcutta High Court · (1970) 03 CAL CK 0022
High Courts09 Mar 1970
P.C. Gupta Vs The State
Calcutta High Court · 75 CWN 402 : (1970) 2 ILR (Cal) 254
Penal Code, 1860 (IPC) — Section 109, 499, 500, 52
High Courts06 Mar 1970Dismissed
Sukesh Chandra Mallik Vs Amiyalal Mallick and others
Calcutta High Court · 74 CWN 636
Arbitration Act, 1940 — Section 16, 16(1), 16(3), 17, 19Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
High Courts06 Mar 1970
Bunge and Co. Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (1971) 79 ITR 93
Income Tax Act, 1961 — Section 160, 161, 162, 163, 164
High Courts06 Mar 1970Allowed
Shalimar Paints Ltd. Vs The Third Industrial Tribunal of West Bengal and Others
Calcutta High Court · AIR 1971 Cal 90 : (1971) 2 LLJ 58
Industrial Disputes Act, 1947 — Section 10, 2
High Courts06 Mar 1970Dismissed
Bajranglal Khemka and Others Vs Sm. Sheila Devi and Others
Calcutta High Court · 74 CWN 444
Succession Act, 1925 — Section 211, 247
High Courts06 Mar 1970Dismissed
Kalipada Saha Vs Kishore Singh Sreemal
Calcutta High Court · 74 CWN 887 : (1970) 2 ILR (Cal) 404
West Bengal Estates Acquisition (Amendment) Act, 1961 — Section 4West Bengal Estates Acquisition Act, 1953 — Section 3, 4, 5, 6
High Courts05 Mar 1970Dismissed
Usharani Sanyal Vs Sen Brothers
Calcutta High Court · (1970) 2 ILR (Cal) 417
Limitation Act, 1908 — Article 120, 56
High Courts05 Mar 1970
Bankelal Singh Vs Ganesh Narain Brijlal Pvt. Ltd.
Calcutta High Court · (1972) 2 ILR (Cal) 265
Arbitration Act, 1940 — Section 15, 16, 21, 24, 34
High Courts05 Mar 1970
Commissioner of Income Tax Vs Anil Kumar Roy Chowdhury and Others
Calcutta High Court · (1971) 1 ILR (Cal) 395 : (1971) 81 ITR 207
Income Tax Act, 1922 — Section 25A, 66(1)
High Courts05 Mar 1970Allowed
Universal Refrigeration Company Pvt. Ltd. Vs Employees'' State Insurance Corporation
Calcutta High Court · (1971) 1 CALLT 213 : 74 CWN 674 : (1974) 1 ILR (Cal) 289
Employees State Insurance Act, 1948 — Section 39, 73
High Courts04 Mar 1970
Kerorimull and Company Vs Income Tax Officer, "A" Ward and Others
Calcutta High Court · (1971) 79 ITR 270
Income Tax Act, 1961 — Section 148
High Courts03 Mar 1970Allowed
Kameswar Singh Vs Sahadeb Singh
Calcutta High Court · (1970) 2 ILR (Cal) 477
West Bengal Premises Tenancy (Second Amendment) Act, 1969 — Section 13, 7West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 18A, 3(A), 4