High Courts21 Jul 1970Allowed
Rash Bihari Mukherjee Vs Chief Security Officer, Eastern Railway and Others
Calcutta High Court · 74 CWN 966
Constitution of India, 1950 — Article 226, 311(2)
COURT ARCHIVE
Calcutta High Court judgments, 1970
340 judgments · page 8 of 17
High Courts20 Jul 1970
Liquidator, Mahmudabad Properties Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1972) 1 ILR (Cal) 56
Calcutta Municipal Act, 1951 — Section 168, 168(1)Income Tax Act, 1961 — Section 14, 22, 23, 23(1), 23(2)West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 12
High Courts17 Jul 1970
Ram Chandra Sarda Vs Income Tax Officer, "B" Ward and Others
Calcutta High Court · (1970) 78 ITR 325
Income Tax Act, 1961 — Section 271, 271(1), 274(2), 28(1)
High Courts10 Jul 1970
Lakshman Hemrul Vs Mannan Molla
Calcutta High Court · (1970) 2 ILR (Cal) 519
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 115, 144, 144(1), 144(4), 144(5)Government of India Act, 1915 — Section 107
High Courts10 Jul 1970
Calcutta Pinjrapole Society Vs Habu Chandra Ghose alias Habu Charan Ghose and others
Calcutta High Court · 77 CWN 1
Constitution of India, 1950 — Article 286, 286(2)General Clauses Act, 1897 — Section 6Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11, 24, 24(1), 24(2), 3
High Courts10 Jul 1970
Commissioner of Income Tax Vs Textile Machinery Corporation
Calcutta High Court · (1971) 80 ITR 428
Income Tax Act, 1922 — Section 15C
High Courts10 Jul 1970Dismissed
Hukam Chand Insurance Co. Ltd. Vs Subhashini Roy and Another
Calcutta High Court · (1971) ACJ 156 : 74 CWN 879
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4Land Acquisition Act, 1894 — Section 23Motor Vehicles Act, 1988 — Section 100, 101, 102, 103, 104
High Courts10 Jul 1970
Lakshmi Kanta Sen Vs The State
Calcutta High Court · 75 CWN 601 : (1970) 2 ILR (Cal) 193
Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 405, 406
High Courts08 Jul 1970
Sm. Gita Debi Bajoria Vs Harish Chandra Saw Mill and Others
Calcutta High Court · AIR 1971 Cal 202 : (1974) 2 ILR (Cal) 484
High Courts08 Jul 1970Allowed
Santosh Kumar Bose Vs Corporation of Calcutta
Calcutta High Court · (1971) 2 ILR (Cal) 532
High Courts08 Jul 1970
Bimalendu Dastidar Vs The State
Calcutta High Court · (1971) 2 ILR (Cal) 372
Adaptation of Laws Order, 1950 — Section 2(1)Constitution of India, 1950 — Article 372(2)Criminal Procedure Code, 1898 (CrPC) — Section 196A, 196A(2), 441
High Courts08 Jul 1970
Sri Surendra Nath Achar and Another Vs Sri Ram Chandra Hazra and Others
Calcutta High Court · 75 CWN 195
Partition Act, 1893 — Section 2, 3, 4, 4(1)Transfer of Property Act, 1882 — Section 44
High Courts08 Jul 1970Allowed
Malhati Tea Syndicate Ltd. Vs Revenue Officer, Jalpaiguri
Calcutta High Court · 74 CWN 825
Constitution of India, 1950 — Article 14, 226(1)West Bengal Estates Acquisition Act, 1953 — Section 10, 2(4), 2(i), 2(p), 4
High Courts03 Jul 1970
Amarendra Nath Mukherjee Vs D. V. C. and Others
Calcutta High Court · 75 CWN 55
Constitution of India, 1950 — Article 226, 226(1)Damodar Valley Corporation Act, 1948 — Section 3, 6(3), 60, 7Specific Relief Act, 1963 — Section 14(1)(b)
High Courts03 Jul 1970
Mahabir Prasad Jatia and Others Vs Commissioner of Income Tax
Calcutta High Court · (1972) 84 ITR 143
Income Tax Act, 1922 — Section 18A(2), 18A(3), 22(1)Income Tax Act, 1961 — Section 271(1), 273
High Courts02 Jul 1970Dismissed
Subodh Chandra Dewan Vs Managing Committee, Belgachia Mahatma Aswini Datta Vidyapith, Belgachia and Others
Calcutta High Court · 75 CWN 21
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25FWest Bengal Board Of Secondary Education Act, 1963 — Section 2, 2(d)
High Courts01 Jul 1970
Rishi Ram Mitra Vs Prahlad Chandra Das
Calcutta High Court · (1972) 1 ILR (Cal) 72
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1898 (CrPC) — Section 205General Clauses Act, 1897 — Section 26
High Courts29 Jun 1970
Probhat Kumar Mitra Vs Sukriti Mitra
Calcutta High Court · AIR 1971 Cal 1 : 75 CWN 168
Divorce Act, 1869 — Section 14, 19(1)Evidence Act, 1872 — Section 114
High Courts29 Jun 1970
Sailaja Kanta Mitra and Others Vs State of West Bengal
Calcutta High Court · AIR 1971 Cal 137 : 75 CWN 804 : (1971) 1 ILR (Cal) 256
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 3Civil Procedure Code, 1908 (CPC) — Section 115, 141, 4Defence of India Act, 1939 — Section 19, 19(1)
High Courts26 Jun 1970Allowed
Life Insurance Corporation of India Vs Nilratan Banerjee
Calcutta High Court · 75 CWN 26 : (1971) 1 ILR (Cal) 576
Agricultural Produce (Development and Warehousing) Corporations Act, 1956 — Section 52, 54Constitution of India, 1950 — Article 12, 226, 227, 311Dock Workers (Regulation of Employment) Act, 1948 — Section 4(1)