High Courts16 Sept 1971
Commissioner of Income Tax Vs United Bank of India Ltd.
Calcutta High Court · (1973) 91 ITR 614
Income Tax Act, 1922 — Section 10(2), 26(2), 58K(2)
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,762 of 3,204
High Courts16 Sept 1971Dismissed
Sri Sri Iswar Madan Mohun Jiew Vs Smt. Priyamoni Dasi
Calcutta High Court · (1971) 09 CAL CK 0016
Limitation Act, 1963 — Section 10Transfer of Property Act, 1882 — Section 123Trusts Act, 1882 — Section 1, 5
High Courts16 Sept 1971Dismissed
Alak Prokash Jain Vs Union of India (UOI) and Others
Calcutta High Court · (1973) 43 CompCas 68
Companies Act, 1956 — Section 10E, 10E(6), 237, 388B, 388CConstitution of India, 1950 — Article 14, 226
High Courts16 Sept 1971
Messrs. Seorajuddin and Co. and Others Vs Union of India and Others
Calcutta High Court · 76 CWN 660
Constitution of India, 1950 — Article 14, 19(1)(g), 226, 227, 228Customs Act, 1962 — Section 123Evidence Act, 1872 — Section 106
High Courts13 Sept 1971Partly Allowed
Sm. Pratima Ghosh and Others Vs The State of West Bengal
Calcutta High Court · AIR 1973 Cal 284 : (1973) 1 CALLT 428 : 77 CWN 294
Evidence Act, 1872 — Section 13Land Acquisition Act, 1894 — Section 11
High Courts10 Sept 1971Allowed
Ramesh Ch. Sood Vs A.S.O. Sub-Division, Ranaghat and Others
Calcutta High Court · AIR 1972 Cal 455 : (1972) 1 CALLT 1 : 76 CWN 149
Constitution of India, 1950 — Article 226West Bengal Estates Acquisition Act, 1953 — Section 44(2), 44(3)
High Courts07 Sept 1971Dismissed
Sohanlal Murarka and Others Vs Mrs. Gokul Chandra Pal and Others
Calcutta High Court · (1971) 09 CAL CK 0024
Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 114
High Courts07 Sept 1971Dismissed
Jayanta Mohan Chatterjee Vs Jagat Mohan Chatterjee and Others
Calcutta High Court · AIR 1972 Cal 88 : (1971) 1 CALLT 146 : 76 CWN 127
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17Trusts Act, 1882 — Section 63, 64, 66
High Courts07 Sept 1971
Ram Kumar Kajaria Vs Chandra Engineering (India) Ltd.
Calcutta High Court · AIR 1972 Cal 381 : 76 CWN 426
Limitation Act, 1908 — Section 181Limitation Act, 1963 — Article 137, 181West Bengal Land Reforms Act, 1955 — Section 2(10), 5(5), 8(1)
High Courts02 Sept 1971Dismissed
Sm. Sovabati Dassi Vs Kashi Nath Dey and Another
Calcutta High Court · AIR 1972 Cal 95
High Courts01 Sept 1971
Arun General Industries Ltd. Vs Rishabh Manufacturers Private Ltd. and Others
Calcutta High Court · AIR 1972 Cal 128
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts01 Sept 1971
Smt. Luxmi Devi and Others Vs Akul Mahato
Calcutta High Court · AIR 1972 Cal 104
Civil Procedure Code, 1908 (CPC) — Section 9West Bengal Land Reforms Act, 1955 — Section 21
High Courts30 Aug 1971Dismissed
Keshav Deo Tulshan Vs Jagadish Prasad Tulshan
Calcutta High Court · AIR 1973 Cal 83
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 2, Order 32 Rule 5
High Courts25 Aug 1971Allowed
Sk. Aslam and Others Vs Union of India (UOI)
Calcutta High Court · AIR 1972 Cal 292 : 76 CWN 46 : (1973) 1 ILR (Cal) 35
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8(3)
High Courts24 Aug 1971Allowed
K.C. Chatterjee Vs The Durgapur Projects Ltd.
Calcutta High Court · AIR 1972 Cal 383
Arbitration Act, 1940 — Section 20
High Courts23 Aug 1971
Syed Badruddoza Vs J.C. Talukdar
Calcutta High Court · (1972) 1 ILR (Cal) 676
Constitution of India, 1950 — Article 154(1), 166, 166(1), 166(2), 226Criminal Procedure Code, 1898 (CrPC) — Section 491Maintenance of Internal Security Ordinance, 1971 — Section 3(1)
High Courts20 Aug 1971
Mrs. Roma Bose Vs Income Tax Officer, "C" Ward and Others
Calcutta High Court · (1974) 95 ITR 299
Income Tax Act, 1922 — Section 6Income Tax Act, 1961 — Section 14, 176(4), 56, 56(1)
High Courts20 Aug 1971
Megna Mills Co. Ltd. Vs Soroggie Bros. (I) Private Ltd.
Calcutta High Court · (1973) 43 CompCas 64
Companies Act, 1956 — Section 434
High Courts20 Aug 1971Allowed
Panchanan Roy Vs Brojogopal Sarkar
Calcutta High Court · (1972) 1 ILR (Cal) 669
Evidence Act, 1872 — Section 68, 70
High Courts19 Aug 1971Dismissed
Shalimar Rope Works Limited and Another Vs The Employees State, Insurance Corporation
Calcutta High Court · 75 CWN 1005
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Constitution of India, 1950 — Article 133Employees State Insurance Act, 1948 — Section 39, 75(2), 75(2)(a), 77, 78(1)