High Courts10 Dec 1970
Kanu Charan Mohanti Vs Biswanath Khaitan
Calcutta High Court · (1972) 2 ILR (Cal) 463
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52, 63
COURT ARCHIVE
Calcutta High Court judgments, 1970
340 judgments · page 2 of 17
High Courts09 Dec 1970
The Indian Iron and Steel Co. Ltd. Vs Member, Board of Revenue
Calcutta High Court · (1971) 27 STC 373
Bengal Finance (Sales Tax) Act, 1941 — Section 21(1)
High Courts09 Dec 1970Allowed
State of West Bengal Vs Sm. Manish Maity and Others
Calcutta High Court · AIR 1971 Cal 281
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226
High Courts04 Dec 1970
Mahabir Prosad Poddar Vs Income Tax Officer, (B), Ward
Calcutta High Court · (1971) 82 ITR 299
Income Tax Act, 1961 — Section 148, 271(4A)
High Courts03 Dec 1970Allowed
Samarendra Kumar Gupta Vs Inspecting Assistant Commissioner of Income Tax, Range III
Calcutta High Court · (1972) 1 ILR (Cal) 558
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 14, 14(11)Central Civil Services (Conduct) Rules, 1955 — Rule 4BCentral Civil Services (Conduct) Rules, 1964 — Rule 10, 11, 12, 13, 14
High Courts03 Dec 1970Dismissed
British Paints (India) Ltd. Vs Union of India (UOI)
Calcutta High Court · AIR 1971 Cal 393 : (1972) 2 ILR (Cal) 370
Contract Act, 1872 — Section 55, 72Sales of Goods Act, 1930 — Section 11
High Courts02 Dec 1970
Probodh Ch. Seth Vs Income Tax Officer, C-Ward and Others
Calcutta High Court · (1972) 84 ITR 538
Income Tax Act, 1961 — Section 143(3), 146, 297(2)
High Courts27 Nov 1970Allowed
Gordhandas Jerambhai Vs U.D. Banerjee
Calcutta High Court · 77 CWN 70 : (1971) 2 ILR (Cal) 282
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14West Bengal Premises Tenancy Act, 1956 — Section 12(1), 13, 13(1), 17, 17(1)
High Courts25 Nov 1970
Swaika Oil Mills Vs Member, Board of Revenue
Calcutta High Court · 76 CWN 711 : (1971) 27 STC 218
Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 286Customs Act, 1962 — Section 50, 51
High Courts25 Nov 1970Dismissed
Soumendra Kumar Dutta and Another Vs Sree Sridhar Jew and Others
Calcutta High Court · AIR 1971 Cal 264 : (1971) 1 CALLT 225 : (1973) 2 ILR (Cal) 121
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts25 Nov 1970Allowed
Heavy Engineering Corporation Ltd. Vs Crompton Greaves Ltd.
Calcutta High Court · AIR 1972 Cal 217
Contract Act, 1872 — Section 7
High Courts20 Nov 1970
Birati Weaving Factory and Others Vs Employees State Insurance Corporation
Calcutta High Court · 77 CWN 79 : (1971) 2 ILR (Cal) 429 : (1973) 1 LLJ 443
Employees State Insurance Act, 1948 — Section 39, 40, 75, 82
High Courts20 Nov 1970Allowed
Surajmull Nagarmull Vs Shew Bhagwan Jalan
Calcutta High Court · (1973) 1 ILR (Cal) 207
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Companies (Amendment) Act, 1936 — Section 81(2)Companies (Consolidation) Act, 1908 — Section 67, 69, 82, 82(1)
High Courts20 Nov 1970
Sm. Lakshmi Bala Chanak Vs Brojendra Nath Pain and Others
Calcutta High Court · AIR 1971 Cal 243
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts20 Nov 1970Allowed
Aswini Kumar Roy and Another Vs Kshitish Chandra Sen Gupta and Others
Calcutta High Court · AIR 1971 Cal 252 : (1971) 2 ILR (Cal) 47
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 100Constitution of India, 1950 — Article 141
High Courts20 Nov 1970
Laxmipat Choraria Vs K.K. Ganguli and Others
Calcutta High Court · (1971) 82 ITR 306
Income Tax Act, 1961 — Section 132, 132(1), 132(5)
High Courts19 Nov 1970Dismissed
Sundardas Thackersay and Bros. Vs The New Commercial Mills Co. Ltd.
Calcutta High Court · AIR 1971 Cal 398 : (1971) 2 ILR (Cal) 366
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 22
High Courts19 Nov 1970
Malchand Surana Vs Commissioner of Income Tax
Calcutta High Court · (1971) 82 ITR 314
General Clauses Act, 1897 — Section 27Income Tax Act, 1961 — Section 22(2), 23(4), 27, 33, 33(6)
High Courts18 Nov 1970
Commissioner of Income Tax Vs Hassanally and Sons
Calcutta High Court · (1971) 81 ITR 282
Income Tax Act, 1922 — Section 26A, 66(1)
High Courts17 Nov 1970Dismissed
Dhirendra Nath Neogy Vs Satyanarayan Chakraborty
Calcutta High Court · (1972) 2 ILR (Cal) 223