High Courts16 Sept 1970Allowed
Durgacharan Das and others Vs Parbati Charan Das
Calcutta High Court · 75 CWN 98
Specific Relief Act, 1963 — Section 42
COURT ARCHIVE
Calcutta High Court judgments, 1970
340 judgments · page 5 of 17
High Courts16 Sept 1970Dismissed
Ram Narayan Agarwala Vs Sudhangshu Sekhar Choudhury and Others
Calcutta High Court · 75 CWN 43
High Courts15 Sept 1970
Khas Dharmaband Colliery Co. Pvt. Ltd. Vs Board of Revenue, West Bengal
Calcutta High Court · (1972) 1 ILR (Cal) 467
Bengal Finance (Sales Tax) Rules, 1941 — Rule 27AWest Bengal Finance (Sales Tax) Act, 1941 — Section 2, 20(1), 20(3), 21(3), 22
High Courts15 Sept 1970Allowed
The Asansol Electric Supply Co. and Others Vs Chunilal Daw and Others
Calcutta High Court · 75 CWN 704
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 2 Rule 2, Order 7 Rule 7, 10, 17Companies Act, 1956 — Section 101, 102, 107, 141, 155Penal Code, 1860 (IPC) — Section 398
High Courts14 Sept 1970Allowed
Richard B.T.H. Chow Vs James Chow Wakin
Calcutta High Court · 75 CWN 173 : (1971) 2 ILR (Cal) 535
Companies Act, 1956 — Section 2(2), 26, 260, 270, 274Company Regulations, 1956 — Regulation 82
High Courts14 Sept 1970Allowed
The University of North Bengal and Another Vs Sisir Kumar Ghosh and Others
Calcutta High Court · AIR 1971 Cal 293
Constitution of India, 1950 — Article 226North Bengal University Act, 1981 — Section 20(1), 23, 23(5)
High Courts14 Sept 1970Allowed
Hungerford Investment Trust Ltd. Vs Haridas Mundhra and Others
Calcutta High Court · AIR 1971 Cal 182 : (1971) 1 CALLT 267 : 75 CWN 517
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 11Constitution of India, 1950 — Article 133General Clauses Act, 1897 — Section 6
High Courts11 Sept 1970
Official Liquidator Vs Dr. Sailendra Nath Sinha and Others
Calcutta High Court · (1973) 43 CompCas 107 : (1972) 2 ILR (Cal) 251
Companies Act, 1956 — Section 543, 543(1)
High Courts11 Sept 1970Dismissed
Smt. Tilak Pakhira and Others Vs Satish Chandra Pradhan and Others
Calcutta High Court · AIR 1971 Cal 180
Calcutta Municipal Act, 1951 — Section 594Calcutta Thika Tenancy Act, 1949 — Section 1(2)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts11 Sept 1970Dismissed
Biswanath Prasad Radhey Shyam Vs The Controller of Patents and Designs and Another
Calcutta High Court · AIR 1971 Cal 421
Constitution of India, 1950 — Article 133(1)Patents and Designs Act, 1911 — Section 64, 64(5)
High Courts11 Sept 1970
Balai Chandra Pakhira Vs Satish Chandra Pradhan
Calcutta High Court · (1971) 1 ILR (Cal) 608
Calcutta Municipal Act, 1923 — Section 3, 3(1)Calcutta Municipal Act, 1951 — Section 5(11), 594, 608, 610Calcutta Thika Tenancy Act, 1949 — Section 1(2), 5
High Courts09 Sept 1970Allowed
State of West Bengal and Others Vs National Rubber Manufacturers Ltd.
Calcutta High Court · AIR 1971 Cal 301 : (1972) 1 CALLT 78 : 76 CWN 888 : 76 CWN 883 : (1973) 32 STC 24
Bengal Public Demands Recovery Act, 1913 — Section 7West Bengal Public Demands Recovery (Validation of Certificates and Notices) Act, 1961 — Section 2
High Courts09 Sept 1970
University of Calcutta Vs Rabindranath Adhikari and Others
Calcutta High Court · 75 CWN 102
Constitution of India, 1950 — Article 226
High Courts08 Sept 1970Dismissed
Administrator, Uttarpara Kotrung Municipality Vs Girija Prosad Paul and Another
Calcutta High Court · AIR 1971 Cal 207 : (1971) 1 CALLT 370
Bengal Municipal Act, 1932 — Section 155(4), 156
High Courts08 Sept 1970Allowed
Ranjit Ghosh Vs Hindusthan Steel Ltd. and Others
Calcutta High Court · AIR 1971 Cal 100 : (1971) 1 CALLT 400 : 75 CWN 721 : (1971) 1 ILR (Cal) 72
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 39 Rule 1Constitution of India, 1950 — Article 226
High Courts01 Sept 1970Dismissed
Uma Charan Roy Vs Sm. Kajal Roy
Calcutta High Court · AIR 1971 Cal 307 : 75 CWN 303
Hindu Marriage Act, 1955 — Section 13(1), 15, 29(4)Special Marriage Act, 1954 — Section 4
High Courts01 Sept 1970Dismissed
Hazera Khatoon and Others Vs Abdul Latif and Another
Calcutta High Court · 75 CWN 114
Specific Relief Act, 1963 — Section 42
High Courts28 Aug 1970Allowed
Sri Sri Iswar Lakshmi Janardan Thakur Jew Vs State of West Bengal
Calcutta High Court · 75 CWN 184 : (1972) 1 ILR (Cal) 80
Constitution of India, 1950 — Article 13, 14, 31, 31(2)Government of India Act, 1935 — Section 299(2)Land Acquisition Act, 1894 — Section 11, 17, 18, 19, 20
High Courts28 Aug 1970Dismissed
Calcutta Safe Deposit Co. Ltd. Vs Ranjit Mathuradas Sampat
Calcutta High Court · AIR 1971 Cal 78 : (1971) 41 CompCas 1063
Companies Act, 1956 — Section 434, 439, 439(1)Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts27 Aug 1970
Madanlal Maheswari Vs Income Tax Officer, "J" Ward and Others
Calcutta High Court · (1973) 87 ITR 295
Income Tax Act, 1922 — Section 16(3), 34(1)Income Tax Act, 1961 — Section 147, 64