High Courts30 May 1973
Jyotirmoyee Debi Vs Assistant Settlement Officer and Others
Calcutta High Court · AIR 1973 Cal 486
West Bengal Estates Acquisition Act, 1953 — Section 44(2A), 5A
COURT ARCHIVE
Calcutta High Court judgments, 1973
321 judgments · page 9 of 17
High Courts30 May 1973
New Empire Hosiery Mills Vs Additional Member, Board of Revenue
Calcutta High Court · (1974) 33 STC 21
Central Sales Tax Act, 1956 — Section 9
High Courts30 May 1973
Commissioner of Income Tax Vs Rajnagar Tea Co. Ltd.
Calcutta High Court · (1974) 97 ITR 405
Income Tax Act, 1922 — Section 49A, 49D(3)
High Courts30 May 1973
Chira Ranjan Das Vs Electric Lamp Manufacturer''s India (Pvt) Ltd.
Calcutta High Court · AIR 1974 Cal 119 : 78 CWN 285 : (1974) 2 ILR (Cal) 70
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227
High Courts29 May 1973
Omprakash Agarwal Vs Income Tax Officer, "B" Ward and Others
Calcutta High Court · (1976) 102 ITR 432
Income Tax Act, 1961 — Section 124, 126, 206, 276Income Tax Rules, 1962 — Rule 32(2)
High Courts28 May 1973
Commissioner of Wealth Tax Vs Smt. Sumitra Devi Jalan
Calcutta High Court · (1974) 96 ITR 35
Wealth Tax Act, 1957 — Section 2
High Courts25 May 1973
Bhagyalaksmi Dey and Others Vs Nanda Dulal Kundu and Others
Calcutta High Court · 77 CWN 817
Evidence Act, 1872 — Section 116Trusts Act, 1882 — Section 82West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(1)(f), 17
High Courts25 May 1973Allowed
Ujjal Chandra Ghose Vs The State of West Bengal and Others
Calcutta High Court · AIR 1974 Cal 124
Land Acquisition Act, 1894 — Section 4, 5A, 6
High Courts25 May 1973Dismissed
Pankoj Kumar Bhattacharjee Vs Manmatha Nath Vidyabhushan Bhattacharjee
Calcutta High Court · AIR 1973 Cal 439
Specific Relief Act, 1877 — Section 35, 38
High Courts24 May 1973
Gold Co. Ltd. Vs Commissioner of Income Tax (Central)
Calcutta High Court · (1973) 92 ITR 121
Income Tax Act, 1922 — Section 66
High Courts23 May 1973
Commissioner of Income Tax Vs Orient Paper Mills Ltd.
Calcutta High Court · 78 CWN 255 : (1974) 94 ITR 73
Income Tax Act, 1922 — Section 15C, 15C(1)
High Courts23 May 1973
Commissioner of Income Tax Vs Raghunath Pr. Poddar
Calcutta High Court · (1974) 96 ITR 316
Income Tax Act, 1922 — Section 34(1)
High Courts22 May 1973
Hind Ceramics Limited Vs Member, Board of Revenue
Calcutta High Court · (1973) 32 STC 419
Central Sales Tax Act, 1956 — Section 7, 8
High Courts22 May 1973Allowed
State of West Bengal Vs Jute and Jute Goods Buffer Stock Association and Others
Calcutta High Court · 77 CWN 809
Constitution of India, 1950 — Article 14, 19(1)(c), 226Industrial Disputes Act, 1947 — Section 10, 10(1), 10(1), 12, 12(5)
High Courts22 May 1973Dismissed
Union of India (UOI) Vs Kamal Kumar Goswami and Others
Calcutta High Court · AIR 1974 Cal 231 : 78 CWN 154
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 8 Rule 2, 20, 35Contract Act, 1872 — Section 182, 70Government of India Act, 1935 — Section 175
High Courts21 May 1973
Gora Chand Sardar Vs Sunil Kumar Purkait
Calcutta High Court · (1974) 1 ILR (Cal) 372
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 144, 145, 145(1), 145(1B), 145(4)
High Courts21 May 1973Allowed
Ram Krishna Tarafdar Vs Nemai Krishna Tarafdar and Others
Calcutta High Court · AIR 1974 Cal 173
Civil Procedure Code, 1908 (CPC) — Section 11, 47Limitation Act, 1908 — Article 182
High Courts18 May 1973
Income Tax Officer and Another Vs National Rubber Manufacturers Ltd.
Calcutta High Court · (1975) 98 ITR 377
Income Tax Act, 1961 — Section 154
High Courts18 May 1973Allowed
Phani Bhusan Roy Vs Ratan Krishna Roy
Calcutta High Court · (1975) 2 ILR (Cal) 513
Court Fees Act, 1880 — Section 7, 7(4), 8CLimitation Act, 1963 — Article 141, 19, 91