COURT ARCHIVE

Calcutta High Court judgments, 1971

280 judgments · page 11 of 14

High Courts15 Mar 1971Dismissed

Bholanath Chatterjee and Another Vs Somendra Chandra Nandi and Others

Calcutta High Court · AIR 1971 Cal 425 : (1972) 2 ILR (Cal) 210

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10West Bengal Premises Tenancy Act, 1956 — Section 13, 13(2), 16(2), 30(5), 40(2)West Bengal Premises Tenancy Rules, 1958 — Rule 4

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High Courts15 Mar 1971Dismissed

Basanta Kumari Joardar and Others Vs Smt. Ila Mukherjee

Calcutta High Court · AIR 1972 Cal 149 : (1972) 1 CALLT 303

Calcutta Thika Tenancy Act, 1949 — Section 5

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High Courts06 Mar 1971Dismissed

K.P. Roy Vs D. Rudra, District Magistrate, Howrah

Calcutta High Court · AIR 1971 Cal 461 : (1971) 1 CALLT 50 : 75 CWN 691 : (1975) 1 ILR (Cal) 128

Constitution of India, 1950 — Article 19, 21Representation of the People Act, 1951 — Section 20A, 26

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High Courts05 Mar 1971

Lilooah Steel and Wire Co. Ltd. Vs Income Tax Officer, "B" Ward

Calcutta High Court · (1972) 86 ITR 611

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148

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High Courts05 Mar 1971

G.S. Shukla Vs State

Calcutta High Court · (1972) 1 ILR (Cal) 95

Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 100, 186, 200, 202, 202(1)Penal Code, 1860 (IPC) — Section 120B, 406, 407, 420

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High Courts04 Mar 1971

The State Vs Pulish Ghosh

Calcutta High Court · (1973) CriLJ 510 : (1971) 2 ILR (Cal) 401

Prevention of Food Adulteration Act, 1954 — Section 16

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High Courts04 Mar 1971

Netai Chandra Das Vs Amarendra Nath Sen

Calcutta High Court · (1972) 1 ILR (Cal) 70

West Bengal Premises Tenancy (Amendment) Act, 1969 — Section 17(3), 17A(1)

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High Courts03 Mar 1971Dismissed

Sm. Indubala Devi Vs Jitendra Nath Ghose and Another

Calcutta High Court · AIR 1971 Cal 411

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 100Contract Act, 1872 — Section 24Specific Relief Act, 1963 — Section 16, 20(2)

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High Courts02 Mar 1971Allowed

Mohanlal Chokhany Vs Commercial Tax Officer, Lyons Range

Calcutta High Court · (1972) CriLJ 544 : 77 CWN 41

Bengal Finance (Sales Tax) Act, 1941 — Section 10, 10(2), 11(1), 11(4B), 14(1)Central Sales Tax (West Bengal) Rules, 1958 — Rule 12, 8, 9Central Sales Tax Act, 1956 — Section 10, 10A, 10A(2), 11, 13(3)

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High Courts02 Mar 1971Allowed

Shri Mohan Lal Chokhany Vs The Commercial Tax Officer and Others

Calcutta High Court · (1971) 28 STC 367

Central Sales Tax Act, 1956 — Section 10, 10A, 11, 13, 2Constitution of India, 1950 — Article 14, 21, 226, 301, 302Income Tax Act, 1961 — Section 46

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High Courts26 Feb 1971

Serajuddin and Co. Vs The State of Orissa and Others

Calcutta High Court · AIR 1971 Cal 414

Constitution of India, 1950 — Article 226(1A)Mineral Concession Rules, 1960 — Rule 31, 54

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High Courts25 Feb 1971

Ganashyamdas Jatia and Others Vs Income Tax Officer, Central and Others

Calcutta High Court · (1973) 87 ITR 683

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1922 — Section 22, 24B(2), 24B(3), 27, 34(1A)Income Tax Act, 1961 — Section 220, 225(3), 225(4)

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High Courts24 Feb 1971

Ratan Lal Thirani Vs Nalinaksha Dutta

Calcutta High Court · (1972) 2 ILR (Cal) 280

Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 226West Bengal Premises Tenancy Act, 1956 — Section 17D, 17D(1)

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High Courts24 Feb 1971Dismissed

The Asansol Electric Supply Co. and Others Vs Chunnilal Daw

Calcutta High Court · AIR 1972 Cal 19 : (1972) 1 CALLT 289

Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 172Specific Relief Act, 1877 — Section 21

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High Courts24 Feb 1971

Kamal Singh Kothari and Another Vs Khemchand Rajkumar

Calcutta High Court · AIR 1971 Cal 479

Calcutta Municipal Act, 1951 — Section 201

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High Courts23 Feb 1971Allowed

General Council of the Church of India and Another Vs Niranjan Ghose and Another

Calcutta High Court · AIR 1971 Cal 471 : 75 CWN 489

City Civil Court Act, 1953 — Section 21Civil Procedure Code, 1908 (CPC) — Section 2(5), 24, 3(2), 5, 6

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High Courts19 Feb 1971

Tarulata Shyam and Others Vs Commissioner of Income Tax

Calcutta High Court · (1971) 82 ITR 485

Income Tax Act, 1922 — Section 2(6A), 23A, 5A(7), 66

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High Courts19 Feb 1971

Duncan Brothers and Co. Ltd. Vs State of West Bengal

Calcutta High Court · 78 CWN 334 : (1973) 2 ILR (Cal) 342

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1898 (CrPC) — Section 253(1)Prevention of Food Adulteration Act, 1954 — Section 11(5), 16(1), 25, 7, 7(1)

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High Courts19 Feb 1971Dismissed

Krishna Kumar Khemka and Another Vs Jagadish Narayana Bhan and Others

Calcutta High Court · AIR 1971 Cal 322 : 75 CWN 573

Calcutta High Court (Original Side) Rules, 1914 — Rule 34Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), 11, 12(2)Limitation Act, 1963 — Article 124, 17(1), 5

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High Courts19 Feb 1971

Hungerford Investment Trust Limited (In Voluntary , Liquidation) Vs Haridas Mundhra and Others

Calcutta High Court · 75 CWN 955

Constitution of India, 1950 — Article 133, 133(1), 133(1)(a), 133(1)(b), 133(a)

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