High Courts01 Feb 1973
Commissioner of Income Tax Vs Trustees to the Trust Estate of Tarun Kumar Roy
Calcutta High Court · (1974) 94 ITR 361
Income Tax Act, 1922 — Section 41
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,746 of 3,204
High Courts01 Feb 1973
Pawan Kumar Gupta Vs The State of West Bengal
Calcutta High Court · (1973) 1 CALLT 300 : (1973) CriLJ 1368 : (1973) 2 ILR (Cal) 127
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1898 (CrPC) — Section 439, 87, 88Evidence Act, 1872 — Section 62, 64, 65
High Courts31 Jan 1973
Director-General of Post and Telegraphs and Others Vs N.G. Majumdar alias Nanigopal Majumdar and Another
Calcutta High Court · (1973) 1 CALLT 240 : 78 CWN 265 : 77 CWN 752 : (1974) 2 LLJ 44
Constitution of India, 1950 — Article 226, 311
High Courts31 Jan 1973Dismissed
Director-General of Posts and Telegraphs Vs N.C. Majumdar
Calcutta High Court · (1974) 2 ILR (Cal) 472
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(5)Central Civil Services (Conduct) Rules, 1955 — Rule 3Civil Services (Classification, Control and Appeal) Rules — Rule 55
High Courts31 Jan 1973
Md. Akbar Ali Gazi Vs Mt. Ambia Khatoon
Calcutta High Court · (1973) CriLJ 950 : 77 CWN 390 : (1973) 2 ILR (Cal) 238
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts30 Jan 1973
Girdharilal Ganatra Vs Union of India and Others
Calcutta High Court · (1973) 01 CAL CK 0013
Income Tax Act, 1961 — Section 295Constitution of India, 1950 — Article 226, 299, 32, 53Evidence Act, 1872 — Section 115
High Courts30 Jan 1973
Dewan Singh and Another Vs Golap Singh and Another
Calcutta High Court · AIR 1973 Cal 302 : (1973) 1 CALLT 43 : 77 CWN 566 : (1973) 2 ILR (Cal) 447
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Limitation Act, 1908 — Section 5
High Courts30 Jan 1973
X Vs Union of India (UOI)
Calcutta High Court · 77 CWN 472 : (1973) 2 ILR (Cal) 292
Constitution of India, 1950 — Article 19(1), 226, 299, 32, 53Evidence Act, 1872 — Section 115Imports and Exports (Control) Act, 1947 — Section 3
High Courts25 Jan 1973
Union of India (UOI) and Another Vs Navigation Maritime Bulgare
Calcutta High Court · AIR 1973 Cal 526
Contract Act, 1872 — Section 28
High Courts25 Jan 1973
K.L. Srivastava Vs The State of West Bengal and Others
Calcutta High Court · (1974) CriLJ 518 : 78 CWN 462
Penal Code, 1860 (IPC) — Section 120B, 420
High Courts25 Jan 1973
Alekhyadhone Ganguly Vs Sm. Anima Debi and Others
Calcutta High Court · AIR 1973 Cal 304
Transfer of Property Act, 1882 — Section 100
High Courts24 Jan 1973
Sumanlal Parekh and Others Vs Collector of Central Excise and Customs, W. Bengal and Others
Calcutta High Court · AIR 1974 Cal 158
Constitution of India, 1950 — Article 226Gold (Control) Act, 1968 — Section 2, 8(1)
High Courts22 Jan 1973Dismissed
Nishikanta Roy Vs Monmohon Sen Gupta
Calcutta High Court · AIR 1973 Cal 529 : 77 CWN 424 : (1974) 1 ILR (Cal) 46
West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts18 Jan 1973
Everest Hotels Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1978) 114 ITR 779
Income Tax Act, 1922 — Section 10, 10(2), 12, 12(4), 9
High Courts15 Jan 1973Allowed
The Khadi and Village Industries Commission and Others Vs Sudhangsu Sekhar Banerjee
Calcutta High Court · AIR 1973 Cal 534
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 70Khadi and Village Industries Commission Rules, 1957 — Rule 26(2), 26(3)
High Courts15 Jan 1973Dismissed
Rivers Steam Navigation Co. Ltd. and Others Vs Jardine Henderson Ltd. and Others
Calcutta High Court · (1973) 01 CAL CK 0004
Calcutta Port Act, 1890 — Section 142
High Courts12 Jan 1973
Stadmed (P.) Ltd. Vs Income Tax Officer, "H" Ward and Others
Calcutta High Court · (1974) 97 ITR 104
Income Tax Act, 1961 — Section 274, 274(2)
High Courts12 Jan 1973
Santosh Saha Vs State and Another
Calcutta High Court · (1973) 1 CALLT 267 : (1973) CriLJ 968 : 77 CWN 495 : (1973) 2 ILR (Cal) 173
Criminal Procedure Code, 1898 (CrPC) — Section 20, 337, 338, 438General Clauses Act, 1897 — Section 3Penal Code, 1860 (IPC) — Section 11, 120B, 34, 408, 420
High Courts11 Jan 1973
S.K. Mukherjee Vs Smt. Saila Bala Sein and Others
Calcutta High Court · AIR 1973 Cal 430 : 77 CWN 492
West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(2A)
High Courts10 Jan 1973
I.K. Merchants Ltd. Vs Indra Prakash Karnani
Calcutta High Court · AIR 1973 Cal 306 : (1973) 2 ILR (Cal) 650
Civil Procedure Code, 1908 (CPC) — Section 34, 47, 51