COURT ARCHIVE

Calcutta High Court judgments, 1970

340 judgments · page 16 of 17

High Courts18 Feb 1970Allowed

Kali Kinkar Kundu Vs Sadhan Chandra Dey and Others

Calcutta High Court · AIR 1971 Cal 171 : 75 CWN 143

Bengal Motor Vehicles Rules, 1940 — Rule 53Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 46, 47

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High Courts18 Feb 1970

A.K. Banerjee Vs Deputy Secretary to the Government of India and Others

Calcutta High Court · (1971) 79 ITR 707

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 13, 13(10), 15(10), 16(9), 29(2)Central Civil Services (Conduct) Rules, 1955 — Rule 14, 15(2), 15(3)

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High Courts16 Feb 1970

Swapan Kumar Banerjee Vs Sahabuddin Sardar and Others

Calcutta High Court · (1971) CriLJ 715 : 76 CWN 279

Criminal Procedure Code, 1898 (CrPC) — Section 494Penal Code, 1860 (IPC) — Section 148, 323, 379

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High Courts16 Feb 1970Allowed

Piteswari Dassy Vs Mrityunjoy Nandy

Calcutta High Court · 76 CWN 568

Limitation Act, 1908 — Section 26

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High Courts13 Feb 1970

Sailendra Nath Neogy Vs Purnendu Sen and Others

Calcutta High Court · AIR 1971 Cal 169 : 74 CWN 897

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 141

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High Courts13 Feb 1970

Amiya Kumar Sengupta Vs General Manager, Eastern Railway

Calcutta High Court · (1971) 2 ILR (Cal) 411

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High Courts13 Feb 1970Dismissed

Sm. Parul Bala Chandra and Others Vs Jamuna Bala Dasi and Others

Calcutta High Court · 74 CWN 749

Civil Procedure Code, 1908 (CPC) — Section 113Contract Act, 1872 — Section 23West Bengal Premises Tenancy Act, 1956 — Section 17(3)

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High Courts12 Feb 1970Dismissed

Commissioners for the Port of Calcutta Vs Ajit Kumar Gosh

Calcutta High Court · (1970) ACJ 320 : 76 CWN 639

Workmens Compensation Act, 1923 — Section 2(1), 4(1), 4C

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High Courts12 Feb 1970Dismissed

Mahadev Shaw Vs Corporation of Calcutta

Calcutta High Court · AIR 1971 Cal 161 : 74 CWN 733 : (1971) 1 ILR (Cal) 505

Calcutta Municipal Act, 1951 — Section 608A, 608A(2), 608A(3)

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High Courts12 Feb 1970Allowed

Beharilal Agarwalla and Another Vs The Corporation of Calcutta

Calcutta High Court · AIR 1970 Cal 450 : (1970) CriLJ 1344

Prevention of Food Adulteration Act, 1954 — Section 19(2), 19(3)

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High Courts12 Feb 1970Allowed

Md. Idris Vs Smt. Lakhpati

Calcutta High Court · 74 CWN 806 : (1971) 1 ILR (Cal) 354

West Bengal Estates Acquisition Act, 1953 — Section 2, 9(1)

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High Courts12 Feb 1970Dismissed

Chanda Engineers (India) Ltd., Re Arbn Vs State of West Bengal

Calcutta High Court · (1970) 02 CAL CK 0006

Arbitration Act, 1940 — Section 11, 11(1), 2, 20, 20(1)Arbitration Rules, 1940 — Rule 3, 6Contract Act, 1872 — Section 63

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High Courts09 Feb 1970

Gunwantrai T. Kamdar Vs Satyanarayan Jhunjhun Walla

Calcutta High Court · 75 CWN 372 : (1971) 2 ILR (Cal) 304

Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2)

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High Courts09 Feb 1970Allowed

Municipal Commissioners of Howrah Vs Calcutta Electric Supply Corporation Ltd.

Calcutta High Court · AIR 1970 Cal 414 : 74 CWN 904 : (1970) 2 ILR (Cal) 357

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 265

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High Courts09 Feb 1970

Dooni Lal Seal and Another Vs Smt. Giniya Devi Rateria and Others

Calcutta High Court · AIR 1970 Cal 452 : (1971) 1 ILR (Cal) 310

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 7, Order 8 Rule 6Transfer of Property Act, 1882 — Section 111, 114A

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High Courts06 Feb 1970

Hanuman Prosad Singhania Vs Commercial Tax Officer and Others

Calcutta High Court · (1971) 27 STC 289

Central Sales Tax Act, 1956 — Section 10, 10A, 13, 3, 6Constitution of India, 1950 — Article 14, 301, 302, 303

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High Courts05 Feb 1970

Baidya Nath Karmakar Vs Golak Nath Karmakar

Calcutta High Court · (1971) 1 ILR (Cal) 306

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High Courts05 Feb 1970Dismissed

Sankar Dome Vs Kalidasi Dasi

Calcutta High Court · AIR 1970 Cal 461 : 74 CWN 932 : (1970) 2 ILR (Cal) 119

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High Courts05 Feb 1970Dismissed

Union of India (UOI) Vs Kamal Kumar Goswami

Calcutta High Court · (1970) 1 CALLT 225 : 74 CWN 721 : (1973) 1 ILR (Cal) 421

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11Limitation Act, 1963 — Section 12(2), 5

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High Courts04 Feb 1970Allowed

Commissioners for the Port of Calcutta Vs Agarpara Co. Ltd. and Another

Calcutta High Court · AIR 1971 Cal 17 : (1971) 1 CALLT 339 : 74 CWN 900

Calcutta Port Act, 1890 — Section 142

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