High Courts03 Mar 1970Dismissed
Bhabataran Kayal Vs State of West Bengal
Calcutta High Court · (1970) 2 ILR (Cal) 134
Constitution of India, 1950 — Article 254, 254(1), 254(2), 294
COURT ARCHIVE
Calcutta High Court judgments, 1970
340 judgments · page 15 of 17
High Courts02 Mar 1970Dismissed
Mihilal Majhi Vs Jatindra Nath Sasmal and Others
Calcutta High Court · 74 CWN 752
West Bengal Estates Acquisition Act, 1953 — Section 6(2)
High Courts02 Mar 1970
Commissioner of Income Tax Vs Panna Devi Saraogi
Calcutta High Court · (1970) 78 ITR 728
Income Tax Act, 1922 — Section 33B, 5(5)
High Courts02 Mar 1970
Bhabataran Koyal Vs State of West Bengal
Calcutta High Court · 75 CWN 729
Constitution of India, 1950 — Article 254, 294(b)
High Courts25 Feb 1970
Czechoslovak Ocean Shipping International Joint Stock Company and Another Vs Income Tax Officer, A-Ward and Others
Calcutta High Court · (1971) 81 ITR 162
Income Tax Act, 1961 — Section 172, 195, 195(2), 5, 5(2)
High Courts25 Feb 1970
Commissioner of Income Tax Vs Tingri Tea Company Ltd.
Calcutta High Court · (1971) 79 ITR 294
Income Tax Act, 1922 — Section 10(2)
High Courts25 Feb 1970
Build India Construction Co. Vs Union of India (UOI)
Calcutta High Court · (1970) 2 ILR (Cal) 127
Arbitration Act, 1940 — Section 20, 20(1), 20(4), 8, 8(1)Partnership Act, 1932 — Section 69
High Courts25 Feb 1970Dismissed
Sm. Mitra Saha Vs Anil Kumar Saha and Another
Calcutta High Court · 74 CWN 691
Hindu Marriage Act, 1955 — Section 24
High Courts24 Feb 1970
The Superintendent and Remembrancer of Legal Affairs, West Bengal Vs Satyen Bhowmik and Others
Calcutta High Court · AIR 1970 Cal 535 : (1970) CriLJ 1631 : 75 CWN 48
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 548Evidence Act, 1872 — Section 145
High Courts24 Feb 1970
State of West Bengal Vs Satyen Bhowmik
Calcutta High Court · (1971) 1 ILR (Cal) 330
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 161, 162, 173, 173(4), 173(5)Evidence Act, 1872 — Section 145, 74, 76
High Courts23 Feb 1970
Taragati Bhattacharyya Vs State of West Bengal
Calcutta High Court · (1971) 1 ILR (Cal) 67
Calcutta Improvement Act, 1911 — Section 72, 72(3), 72(4), 72(6)Motor Vehicles Act, 1939 — Section 58, 62
High Courts23 Feb 1970
Prem Nath Khandelwal Vs Assistant Controller of Estate Duty
Calcutta High Court · (1970) 77 ITR 949
Estate Duty Act, 1953 — Section 70Finance Act, 1894 — Section 6(6), 8(9)
High Courts20 Feb 1970
Commissioner of Wealth Tax, West Bengal II Vs U.C. Mahatab
Calcutta High Court · AIR 1970 Cal 462 : (1971) 1 ILR (Cal) 225 : (1970) 78 ITR 214
Wealth Tax Act, 1957 — Section 2West Bengal Estates Acquisition Act, 1953 — Section 14, 21, 23
High Courts20 Feb 1970
Sushil Kumar Somani Vs Baidyanath Mondal
Calcutta High Court · (1972) 2 ILR (Cal) 122
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2Estates Acquisition Act — Section 28Mineral Concession Rules, 1960 — Rule 27, 35, 37, 37(1), 37(3)
High Courts20 Feb 1970
Lakhmini Mewal Das Vs Income Tax Officer, "J" Ward and Others
Calcutta High Court · (1972) 84 ITR 649
Income Tax Act, 1961 — Section 147, 148
High Courts20 Feb 1970
Legal Remembrancer Vs Parbati Naskar
Calcutta High Court · (1971) 1 ILR (Cal) 508
Criminal Procedure Code, 1898 (CrPC) — Section 165, 516, 517, 523
High Courts19 Feb 1970
Mohanlal Chokhany Vs Commercial Tax Officer and Others
Calcutta High Court · (1970) 25 STC 413
Central Sales Tax Act, 1956 — Section 10, 10A, 6, 7, 9
High Courts19 Feb 1970Dismissed
Fakir Chandra Chakravarty Vs Pandit Sri Lakshmi Kant Jha and Others
Calcutta High Court · 75 CWN 952 : 74 CWN 946
Criminal Procedure Code, 1898 (CrPC) — Section 6West Bengal Estates Acquisition Act, 1953 — Section 2, 2(i)
High Courts19 Feb 1970Dismissed
Fakir Chandra Chakraborty Vs Lakshmi Kanta Jha
Calcutta High Court · (1971) 1 ILR (Cal) 567
West Bengal Estates Acquisition Act, 1953 — Section 2, 6(2)
High Courts18 Feb 1970Partly Allowed
Ondal Coal Co. Vs Sonepur Coal Fields Ltd. and Others
Calcutta High Court · AIR 1970 Cal 391
Coal Mines (Conservation and Safety) Rules, 1954 — Rule 39, 39(3)Coal Mines (Conservation, Safety and Development) Act, 1952 — Section 3(1)Constitution of India, 1950 — Article 14