High Courts04 Feb 1970Dismissed
Shyamlal Ghoshal Vs Income Tax Officer
Calcutta High Court · (1972) 1 ILR (Cal) 455
Income Tax Act, 1922 — Section 5(7A)Income Tax Act, 1961 — Section 14, 142(1), 143, 143(2), 147
COURT ARCHIVE
Calcutta High Court judgments, 1970
340 judgments · page 17 of 17
High Courts03 Feb 1970
Commissioner of Income Tax (Central) Vs Assam Oil Company Ltd.
Calcutta High Court · (1972) 2 ILR (Cal) 418 : (1972) 83 ITR 456
Income Tax Act, 1922 — Section 66(1), 66(3)Limitation Act, 1963 — Section 5
High Courts02 Feb 1970
Union of India (UOI) Vs Bikash Chandra Ghosh and Others
Calcutta High Court · (1970) 78 ITR 524
Income Tax Act, 1961 — Section 222, 224
High Courts30 Jan 1970
Midnapur Zilla Parishad and Others, Howrah Zilla Parishad and Another, Jalpaiguri Zilla Parishad and Another, Murshidabad Zilla Parishad and Another, 24-Parganas Zilla Parishad, Burdwan Zilla Parishad Vs State of West Bengal and Others
Calcutta High Court · 74 CWN 596
West Bengal Panchayat Act, 1957 — Section 22, 25, 26(1)(b)West Bengal Zilla Parishad Act, 1963 — Section 10, 10(2), 107, 108, 108(1)
High Courts28 Jan 1970Allowed
Union of India (UOI) and Another Vs Baijnath Sarda
Calcutta High Court · AIR 1971 Cal 56 : (1971) 1 CALLT 380
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 299(1)
High Courts28 Jan 1970Allowed
On the death of Kanai Lal Pachal, his heirs and legal representatives Gour Mohan Pachal and others Vs Asoke Kumar Das Gupta
Calcutta High Court · 74 CWN 394
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3Constitution of India, 1950 — Article 11, 8
High Courts27 Jan 1970
Union of India Vs Black Sea Steam ship Co. and Another
Calcutta High Court · 74 CWN 803
High Courts23 Jan 1970
B. S. C. FOOTWEAR LTD. Vs RIDGWAY (INSPECTOR OF TAXES).
Calcutta High Court · (1970) 77 ITR 857
Income Tax Act, 1952 — Section 127(1)
High Courts21 Jan 1970
Indra Co. Ltd. Vs Income Tax Officer
Calcutta High Court · (1971) 80 ITR 559
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 147, 148
High Courts20 Jan 1970
Pran Krishna Chatterjee Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1970 Cal 411
High Courts20 Jan 1970Dismissed
Monoranjan Basu Vs Rebecca Mukherjee
Calcutta High Court · (1971) 1 ILR (Cal) 23
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32(1), 115Constitution of India, 1950 — Article 136, 227Contempt of Courts Act, 1971 — Section 3, 3(2)
High Courts18 Jan 1970
Indian Tea Planters'' Association Vs Commissioner of Income Tax
Calcutta High Court · (1971) 82 ITR 322
Income Tax Act, 1922 — Section 10(6)
High Courts16 Jan 1970
P.K. Trading Company Vs Income Tax Officer, "K" Ward
Calcutta High Court · (1970) 78 ITR 427
Income Tax Act, 1961 — Section 226(3)
High Courts14 Jan 1970Dismissed
Sital Prosad Shaw Vs The Corporation of Calcutta
Calcutta High Court · 74 CWN 676
Prevention of Food Adulteration Act, 1954 — Section 16(1), 20
High Courts12 Jan 1970Allowed
Asifar Rahman Vs Sufal Chandra Mullick
Calcutta High Court · (1970) 2 ILR (Cal) 354
Bengal Tenancy Act, 1885 — Section 160, 48F
High Courts12 Jan 1970Dismissed
Mrs. I. David Vs State Bank of India Staff Association
Calcutta High Court · 74 CWN 585 : (1971) 1 ILR (Cal) 185
West Bengal Premises Tenancy (Amendment) Act, 1969 — Section 13(2), 4
High Courts09 Jan 1970Dismissed
Azizul Haque Vs State of West Bengal
Calcutta High Court · (1973) 2 ILR (Cal) 167
Defence of India Act, 1939 — Section 10, 2(5), 3Defence of India Rules, 1939 — Rule 116, 75AGeneral Clauses Act, 1897 — Section 6
High Courts09 Jan 1970
Mahabir Prosad Poddar Vs Commissioner of Income Tax and Others
Calcutta High Court · (1970) 77 ITR 343
Income Tax Act, 1961 — Section 132(1), 132(10), 132(8)
High Courts09 Jan 1970Dismissed
Sisir Kumar Mukherjee and Others Vs Kanyalal Jhewar and Others
Calcutta High Court · AIR 1971 Cal 87 : (1971) 1 CALLT 345 : (1970) 1 CALLT 97 : 74 CWN 469 : (1971) 1 ILR (Cal) 488
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Limitation Act, 1963 — Section 18
High Courts07 Jan 1970
Manik Chand Nahata Vs Income Tax Officer, "K" Ward and Another
Calcutta High Court · (1970) 78 ITR 204
Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 148, 297(2)