High Courts17 Nov 1970Allowed
Sm. Shanti Devi Mehra and Others Vs Gyan Prakash Mehra
Calcutta High Court · 75 CWN 162
Civil Procedure Code, 1908 (CPC) — Section 148, 51
COURT ARCHIVE
Calcutta High Court judgments, 1970
340 judgments · page 3 of 17
High Courts12 Nov 1970Dismissed
Mst. Mabiya Khatun Bibi Vs Shaikh Anwar Ali
Calcutta High Court · AIR 1971 Cal 218 : 75 CWN 216 : (1972) 1 ILR (Cal) 626
Dissolution of Muslim Marriages Act, 1939 — Section 2
High Courts10 Nov 1970Allowed
Pares Stores Vs Kanti Kumar Bimal Prasad
Calcutta High Court · (1973) 1 ILR (Cal) 408
Arbitration Act, 1940 — Section 2
High Courts10 Nov 1970Dismissed
Haji Mokshed Mondal and Others Vs Del Rouson Bibi and Another
Calcutta High Court · AIR 1971 Cal 162 : 75 CWN 277
Civil Procedure Code, 1908 (CPC) — Section 100, 101Transfer of Property Act, 1882 — Section 53A
High Courts09 Nov 1970
H.M. Jadwet Vs Commander K.P. Nayar
Calcutta High Court · 77 CWN 19
Inland Vessels Act, 1917 — Section 10, 10, 10, 11, 11
High Courts29 Sept 1970Allowed
Narayan Choudhury Vs Radha Gobinda Dutta
Calcutta High Court · AIR 1971 Cal 53 : (1971) CriLJ 208
Criminal Procedure Code, 1898 (CrPC) — Section 417, 423Evidence Act, 1872 — Section 81Penal Code, 1860 (IPC) — Section 500
High Courts29 Sept 1970
Ratanlal Rostigi Vs Corporation of Calcutta
Calcutta High Court · 76 CWN 288 : (1971) 2 ILR (Cal) 91
Criminal Procedure Code, 1898 (CrPC) — Section 342, 351(1)Prevention of Food Adulteration Act, 1954 — Section 14, 16(1), 19(1), 19(2), 2Road Traffic Act, 1930 — Section 48(9)
High Courts29 Sept 1970Dismissed
Hindusthan General Insurance Society Ltd. Vs Punam Chand Chhajar
Calcutta High Court · AIR 1971 Cal 285 : (1974) 2 ILR (Cal) 496
Contract Act, 1872 — Section 19
High Courts29 Sept 1970Dismissed
Mahua Vs Union of India (UOI) and Another
Calcutta High Court · AIR 1971 Cal 507
Citizenship Act, 1955 — Section 5, 9(2)Citizenship Rules, 2009 — Rule 30Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 6 Rule 4
High Courts29 Sept 1970
Hashim Mohammad Jadwet Vs Commander K.P. Nair
Calcutta High Court · (1972) 1 ILR (Cal) 569
Inland Vessels Act, 1917 — Section 10, 11, 12, 13, 14
High Courts29 Sept 1970
India Tobacco Company Ltd. Vs The Deputy-Labour Commissioner, Govt. of West Bengal and Others
Calcutta High Court · 75 CWN 217
Evidence Act, 1872 — Section 114Industrial Disputes Act, 1947 — Section 12, 12(3), 18(3), 2, 2(P)Payment of Bonus Act, 1965 — Section 34(3), 9
High Courts29 Sept 1970
Panchanan Mondal Vs The State
Calcutta High Court · (1971) CriLJ 875 : (1970) 2 ILR (Cal) 577
Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 74, 76Police Act, 1861 — Section 44
High Courts28 Sept 1970Allowed
Nrishingha Murari Datta Vs Ajit Kumar Dutta and Others
Calcutta High Court · AIR 1971 Cal 213 : (1971) 1 CALLT 307 : 76 CWN 316 : (1971) 2 ILR (Cal) 79
Limitation Act, 1963 — Section 12(2)Stamp Act, 1899 — Section 29
High Courts28 Sept 1970
Union Drug Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1974) 93 ITR 91
Income Tax Act, 1922 — Section 10(2)
High Courts28 Sept 1970
Amulya Kumar Maity and Others Vs Assistant Settlement Officer and Revenue Officer, Taki, Dist. 24-Pargarias
Calcutta High Court · 75 CWN 950
Constitution of India, 1950 — Article 227West Bengal Estates Acquisition Act, 1953 — Section 5A, 5A(5)
High Courts28 Sept 1970Dismissed
Smt. Kamala Majumdar Vs Chittaranjan Sarkar
Calcutta High Court · (1971) 1 ILR (Cal) 439
Constitution of India, 1950 — Article 133Court Fees Act, 1870 — Section 4, 7Suits Valuation Act, 1887 — Section 8, 8C
High Courts25 Sept 1970Allowed
R.B. Mundul and Co. Vs Mahabir Ribs Manufacturing Co.
Calcutta High Court · (1972) 1 ILR (Cal) 1
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 6, Order 7 Rule 1Contract Act, 1872 — Section 64, 65, 70
High Courts25 Sept 1970Dismissed
Jyotirmoy Bose Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1971 Cal 122 : (1971) 2 ILR (Cal) 276
Constitution of India, 1950 — Article 356
High Courts25 Sept 1970
British Jeffrey-Diamond Ltd. Vs Hindusthan Development Corporation Ltd.
Calcutta High Court · (1974) 1 ILR (Cal) 240
High Courts24 Sept 1970
Mrs. Gouri Bose Vs Sukumar Ghosh
Calcutta High Court · 75 CWN 342
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 148, 151Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17, 17(2), 17(2A), 17(2A)(b), 17(3)