High Courts19 Feb 1971Dismissed
Karnani Properties Ltd. Vs Corporation of Calcutta and Others
Calcutta High Court · (1971) 02 CAL CK 0003
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments, 1971
280 judgments · page 12 of 14
High Courts18 Feb 1971Dismissed
Biswapati Dey Vs Kennsington Stores and Others
Calcutta High Court · AIR 1972 Cal 172 : (1975) 1 ILR (Cal) 266
Limitation Act, 1963 — Article 136
High Courts18 Feb 1971
The Collector of Customs, Calcutta and Others Vs Biswanath Mukherjee
Calcutta High Court · AIR 1972 Cal 401 : (1971) 1 CALLT 139 : 75 CWN 797 : (1972) 1 LLJ 34
Calcutta High Court Rules, 1914 — Rule 43Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, 151Constitution of India, 1950 — Article 226
High Courts18 Feb 1971Allowed
Ganesh Chandra Dutta Vs Chunilal Mondal and Another Chunilal Mondal and Another Vs Ganesh Chandra Dutta
Calcutta High Court · AIR 1972 Cal 150 : (1972) 1 CALLT 307 : (1973) 1 ILR (Cal) 132
City Civil Court Act, 1953 — Section 8(1)West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 20, 29(6)
High Courts16 Feb 1971
Himangsu Sekhar Paul Vs Kishori Lal Paul and Others
Calcutta High Court · AIR 1972 Cal 77 : (1974) 2 ILR (Cal) 530
Calcutta High Court (Original Side) Rules, 1914 — Rule 3, 51Civil Procedure Code, 1908 (CPC) — Section 151
High Courts12 Feb 1971
Sitaram Jindal Vs Income Tax Officer, "E" Ward and Others
Calcutta High Court · (1972) 84 ITR 162
Income Tax Act, 1961 — Section 148
High Courts11 Feb 1971
G. Ambalal (Export) Private Ltd. Vs The Assistant Collector of Customs, Calcutta and Others
Calcutta High Court · AIR 1971 Cal 444
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 113, 2(14)
High Courts11 Feb 1971Dismissed
Union of India (UOI) Vs Khalilur Rahman
Calcutta High Court · AIR 1971 Cal 347
Evidence Act, 1872 — Section 114Railways Act, 1890 — Section 74C
High Courts11 Feb 1971Dismissed
Mathura Prosad Rajgharia and Others Vs State of West Bengal and Another
Calcutta High Court · AIR 1973 Cal 288
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 8 Rule 5, 11Evidence Act, 1872 — Section 115Land Acquisition Act, 1894 — Section 18, 30
High Courts11 Feb 1971Allowed
Muktipada Ghosh and Others Vs The State of West Bengal and Others
Calcutta High Court · AIR 1971 Cal 451
West Bengal Estates Acquisition Act, 1953 — Section 44(2)
High Courts10 Feb 1971Allowed
Jatindra Nath Paramanick Vs Debiprasad Mitra
Calcutta High Court · AIR 1971 Cal 539 : 75 CWN 508 : (1971) 2 ILR (Cal) 76
Calcutta Thika Tenancy (Second Amendment) Act, 1969 — Section 13, 3
High Courts10 Feb 1971
Bijoy Kumar Burman Vs Income Tax Officer, "E" Ward and Others
Calcutta High Court · (1972) 84 ITR 71
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148
High Courts09 Feb 1971Allowed
Hemanta Kumar Dey Vs Taramani Devi Tibriwalla
Calcutta High Court · AIR 1973 Cal 144 : 76 CWN 710
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100Limitation Act, 1963 — Section 5
High Courts09 Feb 1971
Lalua Shaw Vs Anil Bh. Ganguly
Calcutta High Court · AIR 1971 Cal 330 : (1971) 2 ILR (Cal) 66
Calcutta Thika Tenancy Act, 1949 — Section 5, 7A
High Courts09 Feb 1971
Commissioner of Income Tax Vs Nawn Estate Private Ltd.
Calcutta High Court · (1972) 86 ITR 300
Income Tax Act, 1922 — Section 10, 12, 12A, 12B, 23A
High Courts08 Feb 1971Dismissed
Bhagbati Builder Vs Karim Bux
Calcutta High Court · AIR 1971 Cal 319 : (1972) 1 ILR (Cal) 146
Constitution of India, 1950 — Article 254(2)Transfer of Property Act, 1882 — Section 115West Bengal Premises Tenancy Act, 1956 — Section 14, 14(1)
High Courts05 Feb 1971Dismissed
Trailokya Nath De Vs Biswanath Prodhan
Calcutta High Court · (1972) 2 ILR (Cal) 427
Bengal Tenancy Act, 1885 — Section 26GTransfer of Property Act, 1882 — Section 53A
High Courts05 Feb 1971
Bhupendra Nath Bose Vs Anil Kumar Mitter
Calcutta High Court · AIR 1971 Cal 351
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts04 Feb 1971
Panama Private Ltd. Vs Income Tax Officer, "C" Ward and Others
Calcutta High Court · 75 CWN 431 : (1971) 82 ITR 205
Income Tax Act, 1961 — Section 147, 148, 148(1)
High Courts03 Feb 1971Dismissed
B. Bhimrajee Vs Union of India (UOI)
Calcutta High Court · AIR 1971 Cal 336 : (1971) 2 ILR (Cal) 560
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 311(2)Evidence Act, 1872 — Section 135