High Courts25 Sept 1970Dismissed
Jyotirmoy Bose Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1971 Cal 122 : (1971) 2 ILR (Cal) 276
Constitution of India, 1950 — Article 356
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,775 of 3,204
High Courts24 Sept 1970
Mrs. Gouri Bose Vs Sukumar Ghosh
Calcutta High Court · 75 CWN 342
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 148, 151Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17, 17(2), 17(2A), 17(2A)(b), 17(3)
High Courts24 Sept 1970Dismissed
Sushil Kumar Vs Ganga Devi
Calcutta High Court · (1972) 1 ILR (Cal) 552
Arbitration Act, 1940 — Section 34English Partnership Act, 1890 — Section 35(f)Partnership Act, 1932 — Section 35, 44(c), 44(d), 44(g)
High Courts23 Sept 1970Dismissed
Mihir Kumar Sarkar and Others Vs The State of West Bengal and Others
Calcutta High Court · AIR 1972 Cal 355 : (1972) 1 ILR (Cal) 613
Constitution of India, 1950 — Article 226
High Courts23 Sept 1970
Jagabandhu Roy Chowdhury Vs Light House for The Blind
Calcutta High Court · (1972) 2 ILR (Cal) 226
Land Acquisition Act, 1894 — Section 10, 11, 16, 23
High Courts23 Sept 1970
Sm. Hemlata Basu Vs State of West Bengal and Others
Calcutta High Court · 75 CWN 94
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 12, 12(2), 18, 18(2), 4
High Courts22 Sept 1970
Debendra Nath Das Vs Sm. Bimala Pal
Calcutta High Court · (1971) 1 ILR (Cal) 373
High Courts22 Sept 1970
Sm. Amiya De Vs Dhirendra Nath Mandal
Calcutta High Court · AIR 1971 Cal 263
Transfer of Property Act, 1882 — Section 114
High Courts21 Sept 1970Allowed
Bengal Coal Co. Ltd. Vs The Union of India (UOI)
Calcutta High Court · AIR 1971 Cal 219 : (1971) 2 ILR (Cal) 42
Constitution of India, 1950 — Article 299(1)Contract Act, 1872 — Section 196, 70Interest Act, 1839 — Section 1
High Courts21 Sept 1970
Sm. Bina Das and Another Vs Registrar, Co-operative Societies and Others
Calcutta High Court · 77 CWN 455
Bengal Co-operative Societies Act, 1940 — Section 86
High Courts18 Sept 1970
Union of India (UOI) Vs Khem Chand Raj Kumar
Calcutta High Court · (1973) 1 ILR (Cal) 529
Arbitration Act, 1940 — Section 12, 14, 14(2), 16(3), 17Civil Procedure Code, 1882 — Section 525Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, 15, 16, 17, 18
High Courts18 Sept 1970
Manabendra Nath Roy Vs Commissioner of Income Tax
Calcutta High Court · (1977) 107 ITR 959
Income Tax Act, 1922 — Section 28(1), 28(3), 33B, 5(7C), 66(1)
High Courts18 Sept 1970
In Re: Birla Jankalyan Trust
Calcutta High Court · AIR 1971 Cal 290
Charitable and Religious Trusts Act, 1920 — Section 7Finance Act, 1970 — Section 13(2)
High Courts18 Sept 1970
Hariram Agarwalla and Others Vs Nathmal Agarwalla and Others
Calcutta High Court · 75 CWN 397
Constitution of India, 1950 — Article 227
High Courts16 Sept 1970Allowed
Sukumar Banerjee Vs Indu Kumar Banerjee
Calcutta High Court · (1974) 2 ILR (Cal) 545
High Courts16 Sept 1970
Bhupen Guha Vs Dilip Kumar Bose
Calcutta High Court · 77 CWN 519 : (1971) 2 ILR (Cal) 1
Criminal Procedure Code, 1898 (CrPC) — Section 133, 133(1), 134, 135, 136
High Courts16 Sept 1970Dismissed
Santimoy Roy Choudhury Vs Chairman, Jangipur Municipality
Calcutta High Court · (1971) 2 ILR (Cal) 424
Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105West Bengal Estates Acquisition Act, 1953 — Section 44(2)
High Courts16 Sept 1970Allowed
Durgacharan Das and others Vs Parbati Charan Das
Calcutta High Court · 75 CWN 98
Specific Relief Act, 1963 — Section 42
High Courts16 Sept 1970Dismissed
Ram Narayan Agarwala Vs Sudhangshu Sekhar Choudhury and Others
Calcutta High Court · 75 CWN 43
High Courts15 Sept 1970
Khas Dharmaband Colliery Co. Pvt. Ltd. Vs Board of Revenue, West Bengal
Calcutta High Court · (1972) 1 ILR (Cal) 467
Bengal Finance (Sales Tax) Rules, 1941 — Rule 27AWest Bengal Finance (Sales Tax) Act, 1941 — Section 2, 20(1), 20(3), 21(3), 22