High Courts25 Mar 1971
Reliance Jute Mills Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1972) 86 ITR 570
Finance (No. 2) Act, 1957 — Section 8Finance Act, 1955 — Section 16Income Tax Act, 1922 — Section 24(2)
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,768 of 3,204
High Courts25 Mar 1971Dismissed
Akram Sheikh and Others Vs Makid Sheikh and Others
Calcutta High Court · AIR 1971 Cal 405
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts25 Mar 1971Allowed
Nrimal Kumar Moulik and Others Vs Sm. Champabala Roy and Others
Calcutta High Court · AIR 1971 Cal 407 : (1972) 1 CALLT 122 : 76 CWN 556
Evidence Act, 1872 — Section 115
High Courts25 Mar 1971
P.C. Naskar Vs Salil Kumar Chakravorty
Calcutta High Court · (1971) 2 ILR (Cal) 294
Criminal Procedure Code, 1898 (CrPC) — Section 181(2), 439Employees State Insurance Act, 1948 — Section 40(2)Penal Code, 1860 (IPC) — Section 403, 405, 406
High Courts24 Mar 1971
I.C.I. (India) Private Ltd. Vs The 2nd Industrial Tribunal and Others
Calcutta High Court · (1971) 2 LLJ 462
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 36AIndustrial Employment (Standing Orders) Act, 1946 — Section 13A
High Courts24 Mar 1971
Baijnath Prasad Surajlal Vs Union of India (UOI)
Calcutta High Court · AIR 1971 Cal 321
Railways Act, 1890 — Section 72
High Courts24 Mar 1971
Robert Hudson (India) Ltd. Vs The Fifth Industrial Tribunal of West Bengal and Others
Calcutta High Court · 75 CWN 626
Payment of Bonus Act, 1965 — Section 4, 5, 6, 7
High Courts24 Mar 1971
Barun Ganguli Vs District Magistrate
Calcutta High Court · (1971) 2 ILR (Cal) 619
Defence of India Rules, 1962 — Rule 30(1)Penal Code, 1860 (IPC) — Section 107Preventive Detention Act, 1950 — Section 3, 3(1), 7
High Courts22 Mar 1971Allowed
Union of India (UOI) Vs Gangabishan Banshilal
Calcutta High Court · (1971) ACJ 483 : AIR 1973 Cal 141 : (1973) 1 CALLT 441 : 75 CWN 730
Contract Act, 1872 — Section 41Marine Insurance Act, 1963 — Section 79(1), 79(2)Transfer of Property Act, 1882 — Section 135A(1), 135A(2)
High Courts19 Mar 1971Allowed
Union of India (UOI) Vs Durgagati Bhattacharyya
Calcutta High Court · 76 CWN 67 : (1973) 2 ILR (Cal) 1
All India Services Act, 1951 — Section 3(1)All India Services Manual Rules — Rule 7Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3
High Courts18 Mar 1971
Debidas Ghosh Vs Ramani Mohan Roy
Calcutta High Court · 75 CWN 399 : (1974) 2 ILR (Cal) 266
High Courts18 Mar 1971
Dhaniram Gupta Vs Union of India (UOI) and Another (No. 1)
Calcutta High Court · (1973) 89 ITR 281
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 139(1), 142(1), 143(2), 146
High Courts18 Mar 1971
Dhaniram Gupta and Co. Vs Union of India (UOI) and Another (No. 2)
Calcutta High Court · (1973) 89 ITR 288
Income Tax Act, 1961 — Section 132, 132(10), 132(9), 142, 142(1)
High Courts16 Mar 1971Allowed
Banwarilal Jaipuria Vs Sitaram Jaipuria and Others
Calcutta High Court · (1972) 42 CompCas 29
Companies Act, 1956 — Section 173Industries (Development and Regulation) Act, 1951 — Section 11, 11(1)Monopolies and Restrictive Trade Practices Act, 1969 — Section 2, 20, 22, 22(1)
High Courts15 Mar 1971
Akhtar Mirza Vs Commissioner of Wakfs and Others
Calcutta High Court · 75 CWN 969 : (1971) 2 LLJ 439
Constitution of India, 1950 — Article 299Contract Act, 1872 — Section 70Government of India Act, 1935 — Section 175, 256
High Courts15 Mar 1971Dismissed
Bholanath Chatterjee and Another Vs Somendra Chandra Nandi and Others
Calcutta High Court · AIR 1971 Cal 425 : (1972) 2 ILR (Cal) 210
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10West Bengal Premises Tenancy Act, 1956 — Section 13, 13(2), 16(2), 30(5), 40(2)West Bengal Premises Tenancy Rules, 1958 — Rule 4
High Courts15 Mar 1971Dismissed
Basanta Kumari Joardar and Others Vs Smt. Ila Mukherjee
Calcutta High Court · AIR 1972 Cal 149 : (1972) 1 CALLT 303
Calcutta Thika Tenancy Act, 1949 — Section 5
High Courts06 Mar 1971Dismissed
K.P. Roy Vs D. Rudra, District Magistrate, Howrah
Calcutta High Court · AIR 1971 Cal 461 : (1971) 1 CALLT 50 : 75 CWN 691 : (1975) 1 ILR (Cal) 128
Constitution of India, 1950 — Article 19, 21Representation of the People Act, 1951 — Section 20A, 26
High Courts05 Mar 1971
Lilooah Steel and Wire Co. Ltd. Vs Income Tax Officer, "B" Ward
Calcutta High Court · (1972) 86 ITR 611
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148
High Courts05 Mar 1971
G.S. Shukla Vs State
Calcutta High Court · (1972) 1 ILR (Cal) 95
Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 100, 186, 200, 202, 202(1)Penal Code, 1860 (IPC) — Section 120B, 406, 407, 420