High Courts12 Feb 1971
Sitaram Jindal Vs Income Tax Officer, "E" Ward and Others
Calcutta High Court · (1972) 84 ITR 162
Income Tax Act, 1961 — Section 148
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,770 of 3,204
High Courts11 Feb 1971
G. Ambalal (Export) Private Ltd. Vs The Assistant Collector of Customs, Calcutta and Others
Calcutta High Court · AIR 1971 Cal 444
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 113, 2(14)
High Courts11 Feb 1971Dismissed
Union of India (UOI) Vs Khalilur Rahman
Calcutta High Court · AIR 1971 Cal 347
Evidence Act, 1872 — Section 114Railways Act, 1890 — Section 74C
High Courts11 Feb 1971Dismissed
Mathura Prosad Rajgharia and Others Vs State of West Bengal and Another
Calcutta High Court · AIR 1973 Cal 288
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 8 Rule 5, 11Evidence Act, 1872 — Section 115Land Acquisition Act, 1894 — Section 18, 30
High Courts11 Feb 1971Allowed
Muktipada Ghosh and Others Vs The State of West Bengal and Others
Calcutta High Court · AIR 1971 Cal 451
West Bengal Estates Acquisition Act, 1953 — Section 44(2)
High Courts10 Feb 1971Allowed
Jatindra Nath Paramanick Vs Debiprasad Mitra
Calcutta High Court · AIR 1971 Cal 539 : 75 CWN 508 : (1971) 2 ILR (Cal) 76
Calcutta Thika Tenancy (Second Amendment) Act, 1969 — Section 13, 3
High Courts10 Feb 1971
Bijoy Kumar Burman Vs Income Tax Officer, "E" Ward and Others
Calcutta High Court · (1972) 84 ITR 71
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148
High Courts09 Feb 1971Allowed
Hemanta Kumar Dey Vs Taramani Devi Tibriwalla
Calcutta High Court · AIR 1973 Cal 144 : 76 CWN 710
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100Limitation Act, 1963 — Section 5
High Courts09 Feb 1971
Lalua Shaw Vs Anil Bh. Ganguly
Calcutta High Court · AIR 1971 Cal 330 : (1971) 2 ILR (Cal) 66
Calcutta Thika Tenancy Act, 1949 — Section 5, 7A
High Courts08 Feb 1971Dismissed
Bhagbati Builder Vs Karim Bux
Calcutta High Court · AIR 1971 Cal 319 : (1972) 1 ILR (Cal) 146
Constitution of India, 1950 — Article 254(2)Transfer of Property Act, 1882 — Section 115West Bengal Premises Tenancy Act, 1956 — Section 14, 14(1)
High Courts05 Feb 1971Dismissed
Trailokya Nath De Vs Biswanath Prodhan
Calcutta High Court · (1972) 2 ILR (Cal) 427
Bengal Tenancy Act, 1885 — Section 26GTransfer of Property Act, 1882 — Section 53A
High Courts05 Feb 1971
Bhupendra Nath Bose Vs Anil Kumar Mitter
Calcutta High Court · AIR 1971 Cal 351
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts04 Feb 1971
Panama Private Ltd. Vs Income Tax Officer, "C" Ward and Others
Calcutta High Court · 75 CWN 431 : (1971) 82 ITR 205
Income Tax Act, 1961 — Section 147, 148, 148(1)
High Courts03 Feb 1971Dismissed
B. Bhimrajee Vs Union of India (UOI)
Calcutta High Court · AIR 1971 Cal 336 : (1971) 2 ILR (Cal) 560
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 311(2)Evidence Act, 1872 — Section 135
High Courts03 Feb 1971Dismissed
B.P. Lahiri Vs Smt. Jyotirmayee Devi
Calcutta High Court · AIR 1972 Cal 404 : 75 CWN 301
Transfer of Property Act, 1882 — Section 114West Bengal Premises Tenancy (Second Amendment) Act, 1969 — Section 8, 9West Bengal Premises Tenancy Act, 1956 — Section 13, 17, 17(3), 18, 21
High Courts03 Feb 1971Dismissed
Kalinga Air Lines Private Ltd. Vs Income Tax Officer, Central Circle and Another
Calcutta High Court · AIR 1971 Cal 476 : (1972) 85 ITR 443
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 230
High Courts03 Feb 1971
Purshottamdas Chowdhury Vs Income Tax Officer, "A" Ward
Calcutta High Court · 75 CWN 568 : (1972) 83 ITR 907
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142(1), 147
High Courts02 Feb 1971Dismissed
Mathura Prosad Rajgharia Vs State of West Bengal
Calcutta High Court · (1972) 1 ILR (Cal) 35
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Land Acquisition Act, 1894 — Section 11, 18, 6
High Courts29 Jan 1971Dismissed
Bhabataran Chatterjee Vs Dinanath Datta
Calcutta High Court · 75 CWN 367
West Bengal Estates Acquisition Act, 1953 — Section 44
High Courts28 Jan 1971
Sailendra Nath Ghosal and Others Vs S. Ena Dutt and Others
Calcutta High Court · AIR 1971 Cal 331 : (1971) 1 CALLT 72 : 75 CWN 331
Constitution of India, 1950 — Article 14, 19, 19(1), 19(5)West Bengal Premises Tenancy (Second Amendment) Act, 1969 — Section 13West Bengal Premises Tenancy Act, 1956 — Section 13(3A)