COURT ARCHIVE

Calcutta High Court judgments, 1971

280 judgments · page 13 of 14

High Courts03 Feb 1971Dismissed

B.P. Lahiri Vs Smt. Jyotirmayee Devi

Calcutta High Court · AIR 1972 Cal 404 : 75 CWN 301

Transfer of Property Act, 1882 — Section 114West Bengal Premises Tenancy (Second Amendment) Act, 1969 — Section 8, 9West Bengal Premises Tenancy Act, 1956 — Section 13, 17, 17(3), 18, 21

High Courts03 Feb 1971Dismissed

Kalinga Air Lines Private Ltd. Vs Income Tax Officer, Central Circle and Another

Calcutta High Court · AIR 1971 Cal 476 : (1972) 85 ITR 443

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 230

High Courts03 Feb 1971

Purshottamdas Chowdhury Vs Income Tax Officer, "A" Ward

Calcutta High Court · 75 CWN 568 : (1972) 83 ITR 907

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142(1), 147

High Courts02 Feb 1971Dismissed

Mathura Prosad Rajgharia Vs State of West Bengal

Calcutta High Court · (1972) 1 ILR (Cal) 35

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Land Acquisition Act, 1894 — Section 11, 18, 6

High Courts29 Jan 1971Dismissed

Bhabataran Chatterjee Vs Dinanath Datta

Calcutta High Court · 75 CWN 367

West Bengal Estates Acquisition Act, 1953 — Section 44

High Courts28 Jan 1971

Sailendra Nath Ghosal and Others Vs S. Ena Dutt and Others

Calcutta High Court · AIR 1971 Cal 331 : (1971) 1 CALLT 72 : 75 CWN 331

Constitution of India, 1950 — Article 14, 19, 19(1), 19(5)West Bengal Premises Tenancy (Second Amendment) Act, 1969 — Section 13West Bengal Premises Tenancy Act, 1956 — Section 13(3A)

High Courts27 Jan 1971

Gouri Shankar Nevatia Vs Sm. Mrinalini Gupta and Others

Calcutta High Court · AIR 1973 Cal 410

West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(3)

High Courts27 Jan 1971

Bhupati Bhusan Dalal Vs Registrar of the Original Side

Calcutta High Court · AIR 1971 Cal 519

Advocates Act, 1961 — Section 50(3)Bar Councils Act, 1926 — Section 14, 14(3), 9(4)Calcutta High Court (Original Side) Rules, 1914 — Rule 1, 22

High Courts27 Jan 1971Dismissed

Commissioner of Naihati Municipalitiy and Others Vs Kanchan Thakur Mistri alias Kanchan Thakur

Calcutta High Court · (1971) 01 CAL CK 0002

Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Estates Acquisition Act, 1953 — Section 2(2), 4, 5, 6, 6(1)(h)

High Courts25 Jan 1971

Bhagbati Devi Goenka and Another Vs Sunil Kumar Ganguly

Calcutta High Court · (1971) CriLJ 1003

COMPANIES ACT, 1956 — Section 303, 628Penal Code, 1860 (IPC) — Section 109, 120B

High Courts25 Jan 1971Dismissed

E.H. Tippoo and Another Vs The Hon''ble The Chief Justice of India and Others

Calcutta High Court · AIR 1971 Cal 354

Constitution of India, 1950 — Article 14, 226, 245(1)

High Courts25 Jan 1971Dismissed

Radheshyam Kamila Vs Sm. Kiran Bala Dasi and Others Sm. Kiran Bala Dasi and Others Vs Radheshyam Kamila

Calcutta High Court · AIR 1971 Cal 341 : (1971) 1 CALLT 92 : 75 CWN 391

Hindu Minority and Guardianship Act, 1956 — Section 8(2)Specific Relief Act, 1963 — Section 20(4)

High Courts25 Jan 1971

K.K. Kar Vs Damodar Valley Corporation

Calcutta High Court · (1972) 1 ILR (Cal) 28

Arbitration Act, 1940 — Section 33, 9

High Courts22 Jan 1971Allowed

Sushil Chandra Ghosh Vs The State of West Bengal

Calcutta High Court · AIR 1971 Cal 389

Calcutta Improvement Act, 1911 — Section 9Land Acquisition Act, 1894 — Section 6

High Courts22 Jan 1971Allowed

Chinmoy Das Vs University of Calcutta

Calcutta High Court · AIR 1971 Cal 428

Calcutta University Act, 1966 — Section 22, 23, 23(1), 52, 58(2)Calcutta University First Ordinance, 1966 — Rule 62, 62(4)

High Courts22 Jan 1971

Dwarka Shaw Vs Ram Chabika Mishra

Calcutta High Court · AIR 1973 Cal 362 : 75 CWN 314

Presidency Small Cause Courts Act, 1882 — Section 38, 41

High Courts21 Jan 1971

Josoda Nandan Mukherjee Vs The State and Another

Calcutta High Court · (1971) CriLJ 1332

Penal Code, 1860 (IPC) — Section 338

High Courts20 Jan 1971

Bengal Luxmi Cotton Mills Ltd. Vs Income Tax Officer, M-Ward and Others

Calcutta High Court · (1973) 87 ITR 618

Income Tax Act, 1961 — Section 148

High Courts20 Jan 1971Allowed

Life Pharmaceuticals (Private) Ltd. Vs Bengal Medical Hall

Calcutta High Court · AIR 1971 Cal 345

Civil Procedure Code, 1908 (CPC) — Section 10

High Courts20 Jan 1971Dismissed

Ananda Behari Mehrotra Vs Tarachand Agarwalla

Calcutta High Court · (1971) 01 CAL CK 0019

West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A)