High Courts16 Dec 1970
Commissioner of Agricultural Income Tax Vs Achintyanath Sasmal
Calcutta High Court · (1971) 82 ITR 668
West Bengal Agricultural Income Tax Rules, 1944 — Rule 4(2)
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,773 of 3,204
High Courts16 Dec 1970Allowed
Bhaktipada Majhi Vs Sub-Divisional Officer, Kalna and Others
Calcutta High Court · AIR 1971 Cal 204 : 75 CWN 555
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5
High Courts16 Dec 1970
Hindusthan Rubber Works Ltd. Vs Income Tax Officer, L-Ward and Others
Calcutta High Court · 75 CWN 253 : (1971) 81 ITR 397
Income Tax Act, 1961 — Section 220(6)
High Courts16 Dec 1970Allowed
Maheswar Swain Vs Bidyut Probha Art Press and Another
Calcutta High Court · AIR 1971 Cal 455 : 75 CWN 944 : (1972) 1 ILR (Cal) 135
Calcutta City Civil Court Act, 1953 — Section 5(2)Civil Procedure Code, 1908 (CPC) — Section 2(4)Copyright Act, 1957 — Section 62
High Courts15 Dec 1970Dismissed
Nalini Kanta Laskar Vs Satish Chandra Rana and Others
Calcutta High Court · AIR 1971 Cal 275
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52, Order 21 Rule 90
High Courts14 Dec 1970
State of West Bengal Vs Oswal Jain and Co.
Calcutta High Court · AIR 1971 Cal 457
West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 11, 5A
High Courts11 Dec 1970
Hindusthan Stationery Works (Pvt.) Ltd. Vs Member, Board of Revenue
Calcutta High Court · (1971) 27 STC 394
Constitution of India, 1950 — Article 227
High Courts11 Dec 1970
Champalal Pandey Vs Official Trustee
Calcutta High Court · (1971) 2 ILR (Cal) 116
West Bengal Premises Tenancy Act, 1956 — Section 2, 34
High Courts10 Dec 1970
Commissioner of Income Tax Vs R. Shantilal and Co.
Calcutta High Court · (1971) 82 ITR 214
Income Tax Act, 1922 — Section 66(1)
High Courts10 Dec 1970
Kanu Charan Mohanti Vs Biswanath Khaitan
Calcutta High Court · (1972) 2 ILR (Cal) 463
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52, 63
High Courts09 Dec 1970
The Indian Iron and Steel Co. Ltd. Vs Member, Board of Revenue
Calcutta High Court · (1971) 27 STC 373
Bengal Finance (Sales Tax) Act, 1941 — Section 21(1)
High Courts09 Dec 1970Allowed
State of West Bengal Vs Sm. Manish Maity and Others
Calcutta High Court · AIR 1971 Cal 281
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226
High Courts04 Dec 1970
Mahabir Prosad Poddar Vs Income Tax Officer, (B), Ward
Calcutta High Court · (1971) 82 ITR 299
Income Tax Act, 1961 — Section 148, 271(4A)
High Courts03 Dec 1970Allowed
Samarendra Kumar Gupta Vs Inspecting Assistant Commissioner of Income Tax, Range III
Calcutta High Court · (1972) 1 ILR (Cal) 558
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 14, 14(11)Central Civil Services (Conduct) Rules, 1955 — Rule 4BCentral Civil Services (Conduct) Rules, 1964 — Rule 10, 11, 12, 13, 14
High Courts03 Dec 1970Dismissed
British Paints (India) Ltd. Vs Union of India (UOI)
Calcutta High Court · AIR 1971 Cal 393 : (1972) 2 ILR (Cal) 370
Contract Act, 1872 — Section 55, 72Sales of Goods Act, 1930 — Section 11
High Courts02 Dec 1970
Probodh Ch. Seth Vs Income Tax Officer, C-Ward and Others
Calcutta High Court · (1972) 84 ITR 538
Income Tax Act, 1961 — Section 143(3), 146, 297(2)
High Courts25 Nov 1970Dismissed
Soumendra Kumar Dutta and Another Vs Sree Sridhar Jew and Others
Calcutta High Court · AIR 1971 Cal 264 : (1971) 1 CALLT 225 : (1973) 2 ILR (Cal) 121
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts25 Nov 1970Allowed
Heavy Engineering Corporation Ltd. Vs Crompton Greaves Ltd.
Calcutta High Court · AIR 1972 Cal 217
Contract Act, 1872 — Section 7
High Courts20 Nov 1970
Sm. Lakshmi Bala Chanak Vs Brojendra Nath Pain and Others
Calcutta High Court · AIR 1971 Cal 243
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts20 Nov 1970Allowed
Aswini Kumar Roy and Another Vs Kshitish Chandra Sen Gupta and Others
Calcutta High Court · AIR 1971 Cal 252 : (1971) 2 ILR (Cal) 47
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 100Constitution of India, 1950 — Article 141