High Courts04 Mar 1971
The State Vs Pulish Ghosh
Calcutta High Court · (1973) CriLJ 510 : (1971) 2 ILR (Cal) 401
Prevention of Food Adulteration Act, 1954 — Section 16
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,769 of 3,204
High Courts04 Mar 1971
Netai Chandra Das Vs Amarendra Nath Sen
Calcutta High Court · (1972) 1 ILR (Cal) 70
West Bengal Premises Tenancy (Amendment) Act, 1969 — Section 17(3), 17A(1)
High Courts03 Mar 1971Dismissed
Sm. Indubala Devi Vs Jitendra Nath Ghose and Another
Calcutta High Court · AIR 1971 Cal 411
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 100Contract Act, 1872 — Section 24Specific Relief Act, 1963 — Section 16, 20(2)
High Courts02 Mar 1971Allowed
Mohanlal Chokhany Vs Commercial Tax Officer, Lyons Range
Calcutta High Court · (1972) CriLJ 544 : 77 CWN 41
Bengal Finance (Sales Tax) Act, 1941 — Section 10, 10(2), 11(1), 11(4B), 14(1)Central Sales Tax (West Bengal) Rules, 1958 — Rule 12, 8, 9Central Sales Tax Act, 1956 — Section 10, 10A, 10A(2), 11, 13(3)
High Courts02 Mar 1971Allowed
Shri Mohan Lal Chokhany Vs The Commercial Tax Officer and Others
Calcutta High Court · (1971) 28 STC 367
Central Sales Tax Act, 1956 — Section 10, 10A, 11, 13, 2Constitution of India, 1950 — Article 14, 21, 226, 301, 302Income Tax Act, 1961 — Section 46
High Courts26 Feb 1971
Serajuddin and Co. Vs The State of Orissa and Others
Calcutta High Court · AIR 1971 Cal 414
Constitution of India, 1950 — Article 226(1A)Mineral Concession Rules, 1960 — Rule 31, 54
High Courts25 Feb 1971
Ganashyamdas Jatia and Others Vs Income Tax Officer, Central and Others
Calcutta High Court · (1973) 87 ITR 683
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1922 — Section 22, 24B(2), 24B(3), 27, 34(1A)Income Tax Act, 1961 — Section 220, 225(3), 225(4)
High Courts24 Feb 1971
Ratan Lal Thirani Vs Nalinaksha Dutta
Calcutta High Court · (1972) 2 ILR (Cal) 280
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 226West Bengal Premises Tenancy Act, 1956 — Section 17D, 17D(1)
High Courts24 Feb 1971Dismissed
The Asansol Electric Supply Co. and Others Vs Chunnilal Daw
Calcutta High Court · AIR 1972 Cal 19 : (1972) 1 CALLT 289
Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 172Specific Relief Act, 1877 — Section 21
High Courts24 Feb 1971
Kamal Singh Kothari and Another Vs Khemchand Rajkumar
Calcutta High Court · AIR 1971 Cal 479
Calcutta Municipal Act, 1951 — Section 201
High Courts23 Feb 1971Allowed
General Council of the Church of India and Another Vs Niranjan Ghose and Another
Calcutta High Court · AIR 1971 Cal 471 : 75 CWN 489
City Civil Court Act, 1953 — Section 21Civil Procedure Code, 1908 (CPC) — Section 2(5), 24, 3(2), 5, 6
High Courts19 Feb 1971
Tarulata Shyam and Others Vs Commissioner of Income Tax
Calcutta High Court · (1971) 82 ITR 485
Income Tax Act, 1922 — Section 2(6A), 23A, 5A(7), 66
High Courts19 Feb 1971
Duncan Brothers and Co. Ltd. Vs State of West Bengal
Calcutta High Court · 78 CWN 334 : (1973) 2 ILR (Cal) 342
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1898 (CrPC) — Section 253(1)Prevention of Food Adulteration Act, 1954 — Section 11(5), 16(1), 25, 7, 7(1)
High Courts19 Feb 1971Dismissed
Krishna Kumar Khemka and Another Vs Jagadish Narayana Bhan and Others
Calcutta High Court · AIR 1971 Cal 322 : 75 CWN 573
Calcutta High Court (Original Side) Rules, 1914 — Rule 34Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), 11, 12(2)Limitation Act, 1963 — Article 124, 17(1), 5
High Courts19 Feb 1971
Hungerford Investment Trust Limited (In Voluntary , Liquidation) Vs Haridas Mundhra and Others
Calcutta High Court · 75 CWN 955
Constitution of India, 1950 — Article 133, 133(1), 133(1)(a), 133(1)(b), 133(a)
High Courts19 Feb 1971Dismissed
Karnani Properties Ltd. Vs Corporation of Calcutta and Others
Calcutta High Court · (1971) 02 CAL CK 0003
Constitution of India, 1950 — Article 226
High Courts18 Feb 1971Dismissed
Biswapati Dey Vs Kennsington Stores and Others
Calcutta High Court · AIR 1972 Cal 172 : (1975) 1 ILR (Cal) 266
Limitation Act, 1963 — Article 136
High Courts18 Feb 1971
The Collector of Customs, Calcutta and Others Vs Biswanath Mukherjee
Calcutta High Court · AIR 1972 Cal 401 : (1971) 1 CALLT 139 : 75 CWN 797 : (1972) 1 LLJ 34
Calcutta High Court Rules, 1914 — Rule 43Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, 151Constitution of India, 1950 — Article 226
High Courts18 Feb 1971Allowed
Ganesh Chandra Dutta Vs Chunilal Mondal and Another Chunilal Mondal and Another Vs Ganesh Chandra Dutta
Calcutta High Court · AIR 1972 Cal 150 : (1972) 1 CALLT 307 : (1973) 1 ILR (Cal) 132
City Civil Court Act, 1953 — Section 8(1)West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 20, 29(6)
High Courts16 Feb 1971
Himangsu Sekhar Paul Vs Kishori Lal Paul and Others
Calcutta High Court · AIR 1972 Cal 77 : (1974) 2 ILR (Cal) 530
Calcutta High Court (Original Side) Rules, 1914 — Rule 3, 51Civil Procedure Code, 1908 (CPC) — Section 151