High Courts20 May 1971
Sankar Prosad Banerjee and Others Vs The State of West Bengal and Others
Calcutta High Court · (1973) CriLJ 509 : (1971) 2 ILR (Cal) 421
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 364
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,766 of 3,204
High Courts20 May 1971Dismissed
Dharamchand Dhiman Vs Om Prokash Mohta
Calcutta High Court · 78 CWN 342
Civil Procedure Code, 1908 (CPC) — Section 15, 20Companies Act, 1956 — Section 454
High Courts19 May 1971
Debabrata Mukherjee Vs Life Insurance Corporation of India (Eastern Zone)
Calcutta High Court · (1971) 1 CALLT 158 : (1973) 1 ILR (Cal) 499
Bengal Money Lenders Act, 1940 — Section 35Bengal Tenancy Act, 1885 — Section 158BCivil Procedure Code, 1908 (CPC) — Section 80
High Courts19 May 1971
Dulal Pal Vs Divisional Superintendent, Eastern Railway
Calcutta High Court · (1972) 2 ILR (Cal) 272
Constitution of India, 1950 — Article 311Railways Casual Laborers Rule — Rule 157
High Courts17 May 1971Dismissed
Steel and Allied Products Ltd. Vs Gerbrueder Bholar and Co.
Calcutta High Court · AIR 1973 Cal 89
Civil Procedure Code, 1908 (CPC) — Section 2(2), 33Constitution of India, 1950 — Article 133, 133(1)
High Courts14 May 1971Dismissed
Union of India (UOI) Vs Ratilal Jadavji
Calcutta High Court · AIR 1971 Cal 515 : (1971) 1 CALLT 63 : 75 CWN 634
Evidence Act, 1872 — Section 106Railways Act, 1890 — Section 72, 74A, 74C
High Courts14 May 1971
Reform Flour Mills (Pvt.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1973) 88 ITR 150
Income Tax Act, 1922 — Section 34, 34(1)
High Courts13 May 1971
Mugneeram Bangur and Co. Vs Commissioner of Income Tax
Calcutta High Court · (1973) 87 ITR 641
Income Tax Act, 1922 — Section 66(1)
High Courts07 May 1971Allowed
Smt. Anjali Debi Vs John Stephen
Calcutta High Court · (1971) 05 CAL CK 0024
Evidence Act, 1872 — Section 91, 92
High Courts07 May 1971Allowed
Benode Behari Mandal and Others Vs The State of West Bengal and Others
Calcutta High Court · AIR 1971 Cal 400
Civil Procedure Code, 1908 (CPC) — Section 11West Bengal Estates Acquisition Act, 1953 — Section 5A
High Courts07 May 1971
Prahladrai Agarwalla Vs Income Tax Officer, "E" Ward and Others
Calcutta High Court · (1973) 87 ITR 655
Income Tax Act, 1961 — Section 147, 147(1)
High Courts07 May 1971
Sukumar Bysack Vs Sushil Kanta Banerjee
Calcutta High Court · AIR 1972 Cal 207 : 76 CWN 116 : (1973) 2 ILR (Cal) 684
Evidence Act, 1872 — Section 91, 92Specific Relief Act, 1877 — Section 20, 22
High Courts07 May 1971Dismissed
Rabindra Nath Mukherjee Vs Abinash Chandra Chatterjee
Calcutta High Court · AIR 1972 Cal 143 : 76 CWN 48
Criminal Procedure Code, 1898 (CrPC) — Section 100Guardians and Wards Act, 1890 — Section 10(3), 11, 12
High Courts07 May 1971
S.N. Chakraborty Vs Bimalendu Mazumdar
Calcutta High Court · AIR 1972 Cal 352 : (1972) CriLJ 1299 : (1972) 1 ILR (Cal) 484
Contempt of Courts Act, 1971 — Section 1
High Courts06 May 1971
Commissioner of Income Tax Vs Rajnagar Tea Company Ltd.
Calcutta High Court · (1973) 87 ITR 669
Income Tax Act, 1922 — Section 35, 49A, 49AA, 49D(3)Income Tax Act, 1961 — Section 154
High Courts03 May 1971Allowed
Sri Sri Iswar Radhanath Jiu Thakur Vs Nilmani Sur
Calcutta High Court · (1974) 2 ILR (Cal) 167
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Estates Acquisition Act, 1953 — Section 6(3)West Bengal Land Reforms Act, 1955 — Section 2(7), 8, 8(2)
High Courts03 May 1971Allowed
Kali Kinkar Das Vs Life Insurance Corporation of India
Calcutta High Court · (1974) 1 ILR (Cal) 494
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 141Constitution of India, 1950 — Article 226
High Courts30 Apr 1971
Union Carbide (India) Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (1973) 87 ITR 529
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 147, 148
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