High Courts13 Jan 1971
Commissioner of Income Tax Vs Tea Estates India Private Ltd.
Calcutta High Court · (1972) 86 ITR 705
Income Tax Act, 1922 — Section 12B, 2(6A), 66(1)Income Tax Rules, 1922 — Rule 24
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,772 of 3,204
High Courts13 Jan 1971
Karam Chand Thapar and Bros. (Coal Sales) Vs Inder Mohan Kapoor
Calcutta High Court · AIR 1972 Cal 82
High Courts13 Jan 1971
Rajlakshmi Dassi Bechulal Das Vs Krishna Chaitanya Das Mohanta
Calcutta High Court · AIR 1972 Cal 210
Succession Act, 1925 — Section 222, 63
High Courts13 Jan 1971
Ranadeb Choudhuri Vs Land Acquisition Judge, 24-Parganas and Others
Calcutta High Court · AIR 1971 Cal 368 : (1971) 1 CALLT 419 : 75 CWN 375
Calcutta High Court (Appellate Side) Rules — Rule 14ACivil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 14, 228, 31, 31A, 31B
High Courts08 Jan 1971Dismissed
Chandra Kumar Dutta Vs Secretary, Frank Ross and Co. Ltd.
Calcutta High Court · (1972) 1 CALLT 273 : (1973) 2 ILR (Cal) 67
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F, 33, 33AWest Bengal Industrial Disputes Rules, 1958 — Rule 77
High Courts07 Jan 1971
Steel and Allied Products Ltd. Vs Gerbueder Bohlar and Co.
Calcutta High Court · 75 CWN 416
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 9 Rule 9
High Courts07 Jan 1971Dismissed
Chitta Ranjan Mondal Vs Bhupendranath Das and Others
Calcutta High Court · AIR 1971 Cal 543 : 76 CWN 779
Partition Act, 1893 — Section 4
High Courts06 Jan 1971
Ram Chandra Sundarka Vs State of West Bengal
Calcutta High Court · (1971) CriLJ 1369 : 77 CWN 437
Drugs and Cosmetics Act, 1940 — Section 13, 18, 27, 3
High Courts05 Jan 1971
Paramanand Lokumal and Others Vs Khudabadi Bhaibund Co-operative Credit Bank Ltd. and Others
Calcutta High Court · AIR 1971 Cal 261 : 75 CWN 428 : (1973) 1 ILR (Cal) 151
Displaced Persons (Debts Adjustment) Act, 1951 — Section 22
High Courts05 Jan 1971Allowed
Munshi Hossain Baksh Vs Khudiram Mukherjee Khudiram Mukherjee Vs Munshi Hossain Baksh
Calcutta High Court · AIR 1971 Cal 376 : 75 CWN 421
Transfer of Property Act, 1882 — Section 116
High Courts05 Jan 1971
Smt. Sumitra Devi Khirwal Vs Commissioner of Income Tax
Calcutta High Court · (1972) 84 ITR 26
Income Tax Act, 1922 — Section 33B, 34
High Courts24 Dec 1970
Lakshmi Kanta Jha Vs Nilkanta Ghosal and Others
Calcutta High Court · AIR 1971 Cal 224 : 75 CWN 1004 : (1972) 1 ILR (Cal) 25
Constitution of India, 1950 — Article 133(1)
High Courts24 Dec 1970
Jahangir Manaji Mehta Vs Nina Jahangir Mehta
Calcutta High Court · (1971) 2 ILR (Cal) 8
Divorce Act, 1869 — Section 41, 42, 43, 44Guardians and Wards Act, 1890 — Section 10, 17, 17(1), 19, 24Parsi Marriage and Divorce Act, 1936 — Section 49, 7
High Courts22 Dec 1970
Hemendra Nath Chowdhury Vs Sm. Archana Chowdhury
Calcutta High Court · AIR 1971 Cal 244 : (1971) CriLJ 817 : (1971) 2 ILR (Cal) 435
Calcutta High Court Criminal Rules and Order — Rule 67(2)Criminal Procedure Code, 1898 (CrPC) — Section 439, 488(6), 531, 561A, 69Merchant Shipping Act, 1958 — Section 181(1)
High Courts22 Dec 1970
Kumar P.N. Tagore Vs Tamal Lahiri, Law Assistant, Baranagar Municipality
Calcutta High Court · 76 CWN 40
Bengal Municipal Act, 1932 — Section 240(1)(b), 249(1)(b), 500, 533Criminal Procedure Code, 1898 (CrPC) — Section 242General Clauses Act, 1897 — Section 3(35), 9
High Courts18 Dec 1970
Central Calcutta Investment (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1971) 82 ITR 480
Income Tax Act, 1922 — Section 23A
High Courts18 Dec 1970
Trustees to the Debuttar Estate of Sri Sri Iswar Radha Govinda Jew Vs Commissioner of Income Tax
Calcutta High Court · (1972) 84 ITR 150
Income Tax Act, 1922 — Section 9Trusts Act, 1882 — Section 6
High Courts18 Dec 1970Dismissed
Latika Sarma Sarkar Vs The University of Calcutta and Others
Calcutta High Court · AIR 1971 Cal 436 : 75 CWN 319
Calcutta University Act, 1966 — Section 9Constitution of India, 1950 — Article 226
High Courts17 Dec 1970Allowed
Saraju Bala Basu Vs Trustees of Calcutta Insurance Staff, Provident Fund
Calcutta High Court · (1972) 2 ILR (Cal) 325
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts17 Dec 1970Allowed
Union of India (UOI) Vs Sree Narayan Agarwalla
Calcutta High Court · AIR 1971 Cal 449
Railways Act, 1890 — Section 74C(3)