High Courts24 Sept 1970Dismissed
Sushil Kumar Vs Ganga Devi
Calcutta High Court · (1972) 1 ILR (Cal) 552
Arbitration Act, 1940 — Section 34English Partnership Act, 1890 — Section 35(f)Partnership Act, 1932 — Section 35, 44(c), 44(d), 44(g)
COURT ARCHIVE
Calcutta High Court judgments, 1970
340 judgments · page 4 of 17
High Courts23 Sept 1970Dismissed
Mihir Kumar Sarkar and Others Vs The State of West Bengal and Others
Calcutta High Court · AIR 1972 Cal 355 : (1972) 1 ILR (Cal) 613
Constitution of India, 1950 — Article 226
High Courts23 Sept 1970
Shakuntala Devi Vs Commissioner of Income Tax
Calcutta High Court · (1972) 2 ILR (Cal) 332
Income Tax Act, 1922 — Section 22(1), 23(2), 33B, 66(1)
High Courts23 Sept 1970
Jagabandhu Roy Chowdhury Vs Light House for The Blind
Calcutta High Court · (1972) 2 ILR (Cal) 226
Land Acquisition Act, 1894 — Section 10, 11, 16, 23
High Courts23 Sept 1970
Sm. Hemlata Basu Vs State of West Bengal and Others
Calcutta High Court · 75 CWN 94
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 12, 12(2), 18, 18(2), 4
High Courts22 Sept 1970Dismissed
State of West Bengal Vs Northbrook Jute Mills Company Ltd.
Calcutta High Court · 75 CWN 985 : (1971) 2 ILR (Cal) 222
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3, Order 41 Rule 33, 2Evidence Act, 1872 — Section 167Land Acquisition Act, 1894 — Section 18, 23, 23(1), 23(2), 24(5)
High Courts22 Sept 1970
Debendra Nath Das Vs Sm. Bimala Pal
Calcutta High Court · (1971) 1 ILR (Cal) 373
High Courts22 Sept 1970
Sm. Amiya De Vs Dhirendra Nath Mandal
Calcutta High Court · AIR 1971 Cal 263
Transfer of Property Act, 1882 — Section 114
High Courts22 Sept 1970Allowed
Ganesh Chandra Khan Vs State of West Bengal
Calcutta High Court · (1972) 1 ILR (Cal) 171
Bengal Tenancy Act, 1885 — Section 2, 3(4)Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226
High Courts21 Sept 1970Allowed
Bengal Coal Co. Ltd. Vs The Union of India (UOI)
Calcutta High Court · AIR 1971 Cal 219 : (1971) 2 ILR (Cal) 42
Constitution of India, 1950 — Article 299(1)Contract Act, 1872 — Section 196, 70Interest Act, 1839 — Section 1
High Courts21 Sept 1970
Sm. Bina Das and Another Vs Registrar, Co-operative Societies and Others
Calcutta High Court · 77 CWN 455
Bengal Co-operative Societies Act, 1940 — Section 86
High Courts18 Sept 1970
Union of India (UOI) Vs Khem Chand Raj Kumar
Calcutta High Court · (1973) 1 ILR (Cal) 529
Arbitration Act, 1940 — Section 12, 14, 14(2), 16(3), 17Civil Procedure Code, 1882 — Section 525Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, 15, 16, 17, 18
High Courts18 Sept 1970
Manabendra Nath Roy Vs Commissioner of Income Tax
Calcutta High Court · (1977) 107 ITR 959
Income Tax Act, 1922 — Section 28(1), 28(3), 33B, 5(7C), 66(1)
High Courts18 Sept 1970Allowed
Imperial Tobacco Co. of India Ltd. Vs The Authority appointed by the State of West Bengal under the Payment of Wages Act and Others
Calcutta High Court · AIR 1971 Cal 109 : (1971) 1 LLJ 350
Constitution of India, 1950 — Article 226, 227Factories Act, 1948 — Section 51, 59Payment of Wages Act, 1936 — Section 15, 2
High Courts18 Sept 1970
Union of India (UOI) Vs Khemchand Raj Kumar
Calcutta High Court · (1972) 2 ILR (Cal) 154
Arbitration Act, 1940 — Section 12, 14, 14(2), 16(3), 17Civil Procedure Code, 1882 — Section 525Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, 15, 30, 35
High Courts18 Sept 1970
In Re: Birla Jankalyan Trust
Calcutta High Court · AIR 1971 Cal 290
Charitable and Religious Trusts Act, 1920 — Section 7Finance Act, 1970 — Section 13(2)
High Courts18 Sept 1970
Hariram Agarwalla and Others Vs Nathmal Agarwalla and Others
Calcutta High Court · 75 CWN 397
Constitution of India, 1950 — Article 227
High Courts16 Sept 1970Allowed
Sukumar Banerjee Vs Indu Kumar Banerjee
Calcutta High Court · (1974) 2 ILR (Cal) 545
High Courts16 Sept 1970
Bhupen Guha Vs Dilip Kumar Bose
Calcutta High Court · 77 CWN 519 : (1971) 2 ILR (Cal) 1
Criminal Procedure Code, 1898 (CrPC) — Section 133, 133(1), 134, 135, 136
High Courts16 Sept 1970Dismissed
Santimoy Roy Choudhury Vs Chairman, Jangipur Municipality
Calcutta High Court · (1971) 2 ILR (Cal) 424
Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105West Bengal Estates Acquisition Act, 1953 — Section 44(2)