High Courts30 Apr 1971
Hari Sankar Banerjee Vs Corporation of Calcutta
Calcutta High Court · (1973) CriLJ 1264 : (1971) 2 ILR (Cal) 396
Prevention of Food Adulteration Act, 1954 — Section 13, 16, 2, 7
COURT ARCHIVE
Calcutta High Court judgments, 1971
280 judgments · page 9 of 14
High Courts27 Apr 1971
B.K. Guha, I.C.S. (Retd.) Vs Commissioner of Income Tax
Calcutta High Court · (1972) 2 ILR (Cal) 1 : (1972) 84 ITR 592
Income Tax Act, 1961 — Section 27, 64
High Courts27 Apr 1971
Ajay Kumar Mukherji Vs The State
Calcutta High Court · (1971) 2 ILR (Cal) 249
Criminal Procedure Code, 1898 (CrPC) — Section 255, 256, 257, 342, 94Penal Code, 1860 (IPC) — Section 500, 501, 502
High Courts27 Apr 1971
Dhirendra Nath Bose Vs Additional Member, Board of Revenue
Calcutta High Court · (1971) 28 STC 19
Bengal Finance (Sales Tax) Act, 1941 — Section 21(1)
High Courts27 Apr 1971
Ajay Mukherji Vs The State and Others
Calcutta High Court · (1971) CriLJ 1329
Penal Code, 1860 (IPC) — Section 500, 501, 502
High Courts27 Apr 1971
The State Vs Sova Rani Debi
Calcutta High Court · (1973) CriLJ 784 : (1971) 2 ILR (Cal) 297
Essential Commodities Act, 1955 — Section 7
High Courts26 Apr 1971
Sisir Kumar Ghose Vs University of North Bengal and Others
Calcutta High Court · AIR 1971 Cal 402
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133(1)
High Courts23 Apr 1971
Harbans Lal Malhotra and Sons Private Ltd. Vs Income Tax Officer, "C" Ward and Another
Calcutta High Court · (1974) 1 ILR (Cal) 476 : (1972) 83 ITR 848
Income Tax Act, 1961 — Section 154, 155
High Courts23 Apr 1971Allowed
Ram Gopal Agarwala Vs State
Calcutta High Court · (1971) 2 ILR (Cal) 549
Penal Code, 1860 (IPC) — Section 411
High Courts22 Apr 1971Dismissed
Madanlal Sohanlal Vs Bhagwandas Agarwalla
Calcutta High Court · (1976) 1 ILR (Cal) 228
Contract Act, 1872 — Section 23, 46, 73Defence of India Rules, 1939 — Rule 121, 81(1), 81(2), 81(4)Evidence Act, 1872 — Section 32
High Courts21 Apr 1971
Bose Manna and Co. Pvt. Ltd. Vs Additional Land Acquisition Officer, Howrah and Another
Calcutta High Court · AIR 1971 Cal 424 : (1971) 2 ILR (Cal) 615
Land Acquisition Act, 1894 — Section 5A, 6
High Courts20 Apr 1971Dismissed
Smt. Mokshada Sundari Ghose Vs Union of India (UOI)
Calcutta High Court · (1972) ACJ 1 : AIR 1971 Cal 480 : 75 CWN 964
Railways Act, 1890 — Section 13
High Courts20 Apr 1971Allowed
Haji Mahabub Hossain and Others Vs Biswanath Nandy and Another
Calcutta High Court · AIR 1971 Cal 381 : 75 CWN 597
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 151West Bengal Land Reforms Act, 1955 — Section 57
High Courts20 Apr 1971
Haji Mahbub Hossain Vs Biswanath Nandi
Calcutta High Court · (1971) 2 ILR (Cal) 244
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(3), Order 9 Rule 13, 151West Bengal Land Reforms Act, 1955 — Section 10, 29(5), 57, 8, 9
High Courts19 Apr 1971Allowed
Probodh Kumar Mitra Vs Hindusthan Commercial Bank Ltd.
Calcutta High Court · (1973) 1 ILR (Cal) 660
Contract Act, 1872 — Section 176, 178, 19, 19ALimitation Act, 1877 — Article 120Negotiable Instruments Act, 1881 (NI) — Section 131
High Courts09 Apr 1971
Jugal Kishore Dhandhania Vs The State
Calcutta High Court · 76 CWN 959
Constitution of India, 1950 — Article 158Penal Code, 1860 (IPC) — Section 217, 221, 34
High Courts07 Apr 1971Dismissed
R.N. Aich Roy Vs Hanuman Estates (P.) Ltd. and Another
Calcutta High Court · AIR 1971 Cal 468
West Bengal Premises Tenancy Act, 1956 — Section 13(2), 16
High Courts06 Apr 1971
Ranjit Chandra Mitra Vs M. Tilak and Co.
Calcutta High Court · (1971) CriLJ 1238 : (1971) 1 ILR (Cal) 377
Penal Code, 1860 (IPC) — Section 109, 120B, 201, 406, 408
High Courts02 Apr 1971
Nand Kishore Jhajharia Vs Income Tax Officer and Another
Calcutta High Court · (1973) 89 ITR 229
Income Tax Act, 1961 — Section 148
High Courts02 Apr 1971
Union of India (UOI) Vs B.C. Nawn and Others
Calcutta High Court · (1973) 1 ILR (Cal) 138 : (1972) 84 ITR 526
Income Tax Act, 1961 — Section 144, 156, 220(1), 222, 246