High Courts16 Mar 1972
Probodh Chandra Sett Vs Income Tax Officer, ''C'' Ward and Others
Calcutta High Court · AIR 1972 Cal 417 : (1975) 98 ITR 273
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 297(2)
COURT ARCHIVE
Calcutta High Court judgments, 1972
282 judgments · page 11 of 15
High Courts15 Mar 1972
Babulal N. Shukla Vs Jeshankar N. Shukla
Calcutta High Court · AIR 1972 Cal 494 : (1972) 1 ILR (Cal) 709
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4(1)
High Courts15 Mar 1972Dismissed
Mukunda Murari Shaw Vs K. Sen, Member, Board of Revenue, West Bengal and others
Calcutta High Court · 76 CWN 581
Constitution of India, 1950 — Article 16, 16(4), 226, 311, 311(2)
High Courts15 Mar 1972
Amola Bhattacharjee Vs Commercial Tax Officer and Others
Calcutta High Court · (1973) 30 STC 482
Central Sales Tax Act, 1956 — Section 3, 9
High Courts15 Mar 1972
Saktipada Karmakar Vs West Bengal Board of Secondary Education and Others
Calcutta High Court · (1972) 03 CAL CK 0004
High Courts14 Mar 1972Allowed
Shri Iswar Jagannath Deb Jew Vs Fatik Chandra Seal and Others
Calcutta High Court · AIR 1972 Cal 372
Calcutta High Court (Original Side) Rules, 1914 — Rule 44, 45, 46, 5Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts13 Mar 1972Allowed
Hiralal Ghose Vs Lal Behary Ghose
Calcutta High Court · (1973) 2 ILR (Cal) 584
Limitation Act, 1908 — Article 145, 48, 49
High Courts13 Mar 1972
Sm. Kanak Das Vs Ram Lakhan Shaw
Calcutta High Court · AIR 1973 Cal 183 : 76 CWN 590
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts09 Mar 1972Dismissed
Indurani Dey Vs Nandalal Dey
Calcutta High Court · (1975) 1 ILR (Cal) 300
Succession Act, 1925 — Section 281
High Courts09 Mar 1972
Commissioner of Income Tax Vs Indian Aluminium Co. Ltd.
Calcutta High Court · (1973) 88 ITR 257
Income Tax Act, 1922 — Section 15C, 15C(2)
High Courts09 Mar 1972Allowed
Gilloram Gouri Shankar Vs The Commissioners for the Port of Calcutta
Calcutta High Court · AIR 1973 Cal 69
Calcutta Port Act, 1890 — Section 109A
High Courts09 Mar 1972
Gobinda Bakshi and Others Vs State of West Bengal and Others
Calcutta High Court · 76 CWN 508
Bengal Municipal Act, 1932 — Section 24, 24B, 24B(2), 24B(3), 56Constitution of India, 1950 — Article 226(1)
High Courts09 Mar 1972Dismissed
Haridas Roy and Another Vs Calcutta Commercial Bank Ltd. (In Liquidation) and Others
Calcutta High Court · AIR 1972 Cal 329 : 76 CWN 575
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 34 Rule 1, 2
High Courts08 Mar 1972
Mst. Ramdayee Vs Dhanraj Kochar and Others
Calcutta High Court · AIR 1972 Cal 313 : 76 CWN 513 : (1973) 2 ILR (Cal) 43 : (1973) 1 ILR (Cal) 374
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 5, Order 2 Rule 3West Bengal Premises Tenancy Act, 1956 — Section 20
High Courts08 Mar 1972
Girija Singh and Another Vs The Corporation of Calcutta and Others
Calcutta High Court · 76 CWN 613
Calcutta Police Act, 1866 — Section 66Constitution of India, 1950 — Article 226
High Courts08 Mar 1972
Mira Bose Vs Santosh Kumar Bose
Calcutta High Court · (1973) CriLJ 790 : 76 CWN 923
Civil Procedure Code, 1908 (CPC) — Section 36, 37, 38, 39, 40Guardians and Wards Act, 1890 — Section 45Hindu Marriage Act, 1955 — Section 10, 24, 26, 28
High Courts06 Mar 1972
Income Tax Officer, "G" Ward and Another Vs India Foils Ltd.
Calcutta High Court · 76 CWN 549 : (1973) 91 ITR 72
Income Tax Act, 1961 — Section 154, 155
High Courts06 Mar 1972Dismissed
Sushil Kumar Dhara Vs The Election Commission of India and Others
Calcutta High Court · AIR 1973 Cal 184 : (1973) 1 CALLT 390 : (1973) CriLJ 253 : (1975) 1 ILR (Cal) 614
Constitution of India, 1950 — Article 226, 329Representation of the People Act, 1951 — Section 80
High Courts06 Mar 1972Allowed
Sushil Kumar Dhara Vs Election Commission of India
Calcutta High Court · AIR 1973 Cal 184 : (1973) 1 CALLT 390 : (1973) CriLJ 253 : (1975) 1 ILR (Cal) 614
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Representation of the People Act, 1951 — Section 15(2)
High Courts02 Mar 1972
Bharati Private Ltd. Vs R.S. Chadda and Others
Calcutta High Court · 76 CWN 604 : (1973) 89 ITR 108
Income Tax Act, 1961 — Section 132