High Courts09 Jul 1971
Biswanath Vs Union of India and Others
Calcutta High Court · 75 CWN 976
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments, 1971
280 judgments · page 6 of 14
High Courts09 Jul 1971Allowed
Smt. Saranalata Dasi Vs Monimohon Modak and Another
Calcutta High Court · AIR 1973 Cal 140 : 75 CWN 927
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts08 Jul 1971
Commissioner of Income Tax Vs Carew and Co. Ltd.
Calcutta High Court · (1973) 87 ITR 459
Income Tax Act, 1922 — Section 49D(3)
High Courts08 Jul 1971Allowed
Smt. Sarnalata Dasi Vs Sri Monimohan Modak and Another
Calcutta High Court · 75 CWN 927
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts07 Jul 1971
New Central Jute Mills Ltd. Vs Commissioner of Wealth Tax, Central
Calcutta High Court · (1973) 90 ITR 458
Wealth Tax Act, 1957 — Section 7, 7(2)
High Courts07 Jul 1971
Swapan Banerjee Vs The State
Calcutta High Court · (1972) CriLJ 71 : 75 CWN 939 : (1972) 1 ILR (Cal) 49
Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 Jul 1971
Mukhtar Ahmed Vs Mohammed Yacoob
Calcutta High Court · (1972) 1 ILR (Cal) 284
Penal Code, 1860 (IPC) — Section 253(2), 406
High Courts05 Jul 1971
Deputy Director of Tax Credit Vs National Company Ltd.
Calcutta High Court · 76 CWN 1 : (1972) 86 ITR 219
General Clauses Act, 1897 — Section 21Income Tax Act, 1961 — Section 280ZC, 280ZC(1), 280ZC(2), 280ZE, 280ZE(3)
High Courts05 Jul 1971
Jaidev Jain and Co. Vs The Union of India (UOI) and Another
Calcutta High Court · AIR 1972 Cal 253 : 76 CWN 153
Constitution of India, 1950 — Article 14, 19(1), 226
High Courts05 Jul 1971Dismissed
Mihir Kumar Sarkar and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1972 Cal 8 : (1971) 1 CALLT 1 : 75 CWN 831
Land Acquisition Act, 1894 — Section 5AWest Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1)
High Courts02 Jul 1971
Sudhir Chandra Mandal Vs Kali Sadhan Chandra and Others
Calcutta High Court · 75 CWN 795
West Bengal Board Of Secondary Education Act, 1963 — Section 28(2)
High Courts01 Jul 1971Dismissed
Hari Prasad Singh Vs Commissioner of Income Tax, West Bengal and Others
Calcutta High Court · AIR 1972 Cal 27
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(5)Central Civil Services (Conduct) Rules, 1955 — Rule 3Central Civil Services (Conduct) Rules, 1964 — Rule 25
High Courts01 Jul 1971
Madhusudan Debnath Vs Radharani Mondal
Calcutta High Court · (1972) 1 ILR (Cal) 659
Constitution of India, 1950 — Article 19(1), 226, 254, 254(1), 254(2)Limitation Act, 1963 — Section 5West Bengal Bargadars Act, 1950 — Section 5(1)
High Courts29 Jun 1971Dismissed
Joint Secretary to the Ministry of Home Affairs and Others Vs B.N. Chatterjee.
Calcutta High Court · 75 CWN 863
High Courts28 Jun 1971
The Great Eastern Shipping Co. Ltd. Vs The Commissioners for the Port of Calcutta and Another
Calcutta High Court · AIR 1973 Cal 287 : (1973) 1 CALLT 421 : 76 CWN 765
Calcutta Port Act, 1890 — Section 89
High Courts23 Jun 1971
Sunil Kumar Samaddar Vs The Superintendent, Hooghly Jail and Others
Calcutta High Court · AIR 1972 Cal 35 : (1971) 1 CALLT 26 : (1972) CriLJ 244 : 75 CWN 751 : (1971) 2 ILR (Cal) 595
West Bengal (Prevention of Violent Activities) Act, 1970 — Section 3, 3(2)
High Courts22 Jun 1971
Commissioner of Income Tax Vs Edward Keventer (Private) Ltd.
Calcutta High Court · (1972) 86 ITR 370
Income Tax Act, 1922 — Section 10(2), 10(4A)
High Courts21 Jun 1971
International Coal Corporation Vs Pure Sitalpur Coal Concern Ltd.
Calcutta High Court · AIR 1972 Cal 45
Arbitration Act, 1940 — Section 21Companies Act, 1956 — Section 402Partnership Act, 1932 — Section 19
High Courts17 Jun 1971
Cheedi Lal Khatik Vs The State and Another
Calcutta High Court · (1971) 1 CALLT 44 : (1971) CriLJ 1603 : 75 CWN 791
Criminal Procedure Code, 1898 (CrPC) — Section 439
High Courts17 Jun 1971Allowed
Janaki Nath Roy, Narendra Nath Roy and Co. Ltd. (in liquidation) Vs Sambhu Nath Mullick and Others
Calcutta High Court · AIR 1971 Cal 504
Civil Procedure Code, 1908 (CPC) — Section 152, 35(3)