High Courts06 Aug 1970
Ganesh Chandra Dey and Another Vs Kamal Kumar Agarwalla
Calcutta High Court · AIR 1971 Cal 317
Arbitration Act, 1940 — Section 34Partnership Act, 1932 — Section 44
COURT ARCHIVE
Calcutta High Court judgments, 1970
340 judgments · page 7 of 17
High Courts05 Aug 1970Allowed
Ram Satya Goswami Vs Sambhunath Sarkar
Calcutta High Court · (1973) 1 ILR (Cal) 50
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts04 Aug 1970
Hind Ceramics Ltd. Vs Company Law Board and Others
Calcutta High Court · (1972) 42 CompCas 610
Companies Act, 1956 — Section 198(1), 198(4), 309, 309(4), 310
High Courts04 Aug 1970Allowed
Krishna Chandra Santra (Defdt. No. 7) Vs Tarak Dassi and Others
Calcutta High Court · 75 CWN 148
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts03 Aug 1970
Paresh Chandra Dey Vs The Regional Transport Authority, Calcutta and Another
Calcutta High Court · AIR 1971 Cal 510
Motor Vehicles Act, 1939 — Section 61
High Courts31 Jul 1970
M.G. Poddar Vs Regional Provident Fund Commissioner
Calcutta High Court · (1971) 1 ILR (Cal) 389
Constitution of India, 1950 — Article 14, 19Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16, 16(3), 17, 4
High Courts31 Jul 1970Allowed
Shanti Ranjan Bhattacharya Vs The State
Calcutta High Court · AIR 1970 Cal 557 : (1971) 41 CompCas 234 : (1970) CriLJ 1635
Companies Act, 1956 — Section 2(7), 6Penal Code, 1860 (IPC) — Section 21West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 4
High Courts30 Jul 1970
Bibhuti Bhusan Dey Vs Bankim Chandra Ghosh and Others
Calcutta High Court · AIR 1971 Cal 203
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66(4), Order 21 Rule 90
High Courts30 Jul 1970
Ram Saran Misra Vs Harinarayan Dutta
Calcutta High Court · (1971) 2 ILR (Cal) 71
West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 18West Bengal Premises Tenancy Act, 1956 — Section 17, 17(2), 17(2A), 17(2B)
High Courts28 Jul 1970Dismissed
Indu Bhusan De and Others Vs The State of West Bengal and Others
Calcutta High Court · AIR 1972 Cal 160 : 75 CWN 236 : (1973) 1 ILR (Cal) 113
Calcutta City Civil Court Act, 1953 — Section 3, 5Constitution of India, 1950 — Article 246, 247, 248Limitation Act, 1963 — Section 1
High Courts28 Jul 1970Dismissed
Indu Bhusan De and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1972 Cal 160 : 75 CWN 236 : (1973) 1 ILR (Cal) 113
Constitution of India, 1950 — Article 148, 226, 246, 247, 248Government of India Act, 1935 — Section 104High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 23A
High Courts27 Jul 1970
Sashani Bala Devi Vs Kishori Mohan Das
Calcutta High Court · 74 CWN 935
Penal Code, 1860 (IPC) — Section 379, 409
High Courts27 Jul 1970
Mahmudabad Properties (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1972) 85 ITR 500
Income Tax Act, 1961 — Section 2(14), 2(22A), 45, 48, 55(2)Wealth Tax Act, 1957 — Section 7, 7(2)
High Courts24 Jul 1970
Naziruddin Khan Vs Sripati Biswas and Others
Calcutta High Court · 76 CWN 106
Civil Procedure Code, 1908 (CPC) — Section 115, 151Criminal Procedure Code, 1898 (CrPC) — Section 439West Bengal Court Fees Act, 1970 — Section 13, 14, 14, 15, 50(2)
High Courts24 Jul 1970
Muni Lal Shaw Vs The State and Another
Calcutta High Court · (1971) CriLJ 147 : 74 CWN 948
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302
High Courts24 Jul 1970
Assam Oil Co. Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (1971) 82 ITR 62
Income Tax Act, 1961 — Section 147, 147(1), 148
High Courts23 Jul 1970
In Re: Miss Phyllis Weber (Insolvent), Ex. Parte Miss Phyllis Weber
Calcutta High Court · (1971) 2 LLJ 162
Payment of Bonus Act, 1965 — Section 2
High Courts23 Jul 1970
Satyanarayan Nathany and Others Vs Union of India (UOI)
Calcutta High Court · AIR 1971 Cal 167 : (1971) 1 ILR (Cal) 384
Constitution of India, 1950 — Article 227Defence of India Rules, 1939 — Rule 19
High Courts23 Jul 1970Allowed
Sagar Narayan Bsnerjee Vs The State of West Bengal
Calcutta High Court · 75 CWN 849
West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 11
High Courts23 Jul 1970
Bata Shoe Company Pvt. Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (1978) 2 ELT 501