COURT ARCHIVE

Calcutta High Court judgments, 1971

280 judgments · page 8 of 14

High Courts20 May 1971

The Gaya Muzaffurpur Roadways Co. and Others Vs Fort Gloster Industries Ltd. and Another

Calcutta High Court · (1972) ACJ 362 : AIR 1971 Cal 494 : (1972) 1 CALLT 50 : 76 CWN 17

Carriers Act, 1865 — Section 2, 8Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 22 Rule 10, 20Contract Act, 1872 — Section 41

High Courts20 May 1971

Sankar Prosad Banerjee and Others Vs The State of West Bengal and Others

Calcutta High Court · (1973) CriLJ 509 : (1971) 2 ILR (Cal) 421

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 364

High Courts20 May 1971Dismissed

Dharamchand Dhiman Vs Om Prokash Mohta

Calcutta High Court · 78 CWN 342

Civil Procedure Code, 1908 (CPC) — Section 15, 20Companies Act, 1956 — Section 454

High Courts19 May 1971

Debabrata Mukherjee Vs Life Insurance Corporation of India (Eastern Zone)

Calcutta High Court · (1971) 1 CALLT 158 : (1973) 1 ILR (Cal) 499

Bengal Money Lenders Act, 1940 — Section 35Bengal Tenancy Act, 1885 — Section 158BCivil Procedure Code, 1908 (CPC) — Section 80

High Courts19 May 1971

Dulal Pal Vs Divisional Superintendent, Eastern Railway

Calcutta High Court · (1972) 2 ILR (Cal) 272

Constitution of India, 1950 — Article 311Railways Casual Laborers Rule — Rule 157

High Courts17 May 1971Dismissed

Steel and Allied Products Ltd. Vs Gerbrueder Bholar and Co.

Calcutta High Court · AIR 1973 Cal 89

Civil Procedure Code, 1908 (CPC) — Section 2(2), 33Constitution of India, 1950 — Article 133, 133(1)

High Courts14 May 1971Dismissed

Union of India (UOI) Vs Ratilal Jadavji

Calcutta High Court · AIR 1971 Cal 515 : (1971) 1 CALLT 63 : 75 CWN 634

Evidence Act, 1872 — Section 106Railways Act, 1890 — Section 72, 74A, 74C

High Courts14 May 1971

Reform Flour Mills (Pvt.) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1973) 88 ITR 150

Income Tax Act, 1922 — Section 34, 34(1)

High Courts13 May 1971

Mugneeram Bangur and Co. Vs Commissioner of Income Tax

Calcutta High Court · (1973) 87 ITR 641

Income Tax Act, 1922 — Section 66(1)

High Courts11 May 1971

Commissioner of Income Tax Vs Clive Insurance Co. Ltd.

Calcutta High Court · (1972) 85 ITR 531

Income Tax Act, 1922 — Section 18(5), 49D, 49D(1)Income Tax Act, 1952 — Section 184, 199, 493

High Courts07 May 1971Allowed

Smt. Anjali Debi Vs John Stephen

Calcutta High Court · (1971) 05 CAL CK 0024

Evidence Act, 1872 — Section 91, 92

High Courts07 May 1971Allowed

Benode Behari Mandal and Others Vs The State of West Bengal and Others

Calcutta High Court · AIR 1971 Cal 400

Civil Procedure Code, 1908 (CPC) — Section 11West Bengal Estates Acquisition Act, 1953 — Section 5A

High Courts07 May 1971

Prahladrai Agarwalla Vs Income Tax Officer, "E" Ward and Others

Calcutta High Court · (1973) 87 ITR 655

Income Tax Act, 1961 — Section 147, 147(1)

High Courts07 May 1971

Sukumar Bysack Vs Sushil Kanta Banerjee

Calcutta High Court · AIR 1972 Cal 207 : 76 CWN 116 : (1973) 2 ILR (Cal) 684

Evidence Act, 1872 — Section 91, 92Specific Relief Act, 1877 — Section 20, 22

High Courts07 May 1971Dismissed

Rabindra Nath Mukherjee Vs Abinash Chandra Chatterjee

Calcutta High Court · AIR 1972 Cal 143 : 76 CWN 48

Criminal Procedure Code, 1898 (CrPC) — Section 100Guardians and Wards Act, 1890 — Section 10(3), 11, 12

High Courts07 May 1971

S.N. Chakraborty Vs Bimalendu Mazumdar

Calcutta High Court · AIR 1972 Cal 352 : (1972) CriLJ 1299 : (1972) 1 ILR (Cal) 484

Contempt of Courts Act, 1971 — Section 1

High Courts06 May 1971

Commissioner of Income Tax Vs Rajnagar Tea Company Ltd.

Calcutta High Court · (1973) 87 ITR 669

Income Tax Act, 1922 — Section 35, 49A, 49AA, 49D(3)Income Tax Act, 1961 — Section 154

High Courts03 May 1971Allowed

Sri Sri Iswar Radhanath Jiu Thakur Vs Nilmani Sur

Calcutta High Court · (1974) 2 ILR (Cal) 167

Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Estates Acquisition Act, 1953 — Section 6(3)West Bengal Land Reforms Act, 1955 — Section 2(7), 8, 8(2)

High Courts03 May 1971Allowed

Kali Kinkar Das Vs Life Insurance Corporation of India

Calcutta High Court · (1974) 1 ILR (Cal) 494

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 141Constitution of India, 1950 — Article 226

High Courts30 Apr 1971

Union Carbide (India) Ltd. Vs Income Tax Officer and Others

Calcutta High Court · (1973) 87 ITR 529

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 147, 148