High Courts21 Aug 1970
Ganga Saran and Sons (Private) Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (1971) 82 ITR 29
Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 147, 148
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,777 of 3,204
High Courts21 Aug 1970Allowed
Chandipur Fisheries (P.) Ltd. Vs Revenue Officer
Calcutta High Court · 75 CWN 270 : (1971) 2 ILR (Cal) 107
West Bengal Estates Acquisition Act, 1953 — Section 39, 4, 41, 42, 42A
High Courts20 Aug 1970Allowed
Upendra Kumar Nandi and Another Vs Union of India (UOI)
Calcutta High Court · AIR 1971 Cal 174 : 75 CWN 511 : (1971) 1 ILR (Cal) 631
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 6, 7, 8(2), 8(3)
High Courts18 Aug 1970Dismissed
Biraja Bilash Paul Vs Prem Engineering Works
Calcutta High Court · (1973) 1 ILR (Cal) 715
High Courts18 Aug 1970
Phani Shah alias Goala Vs Major Singh
Calcutta High Court · (1972) 1 ILR (Cal) 22
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 2
High Courts14 Aug 1970
Marry Vincent Vs State of West Bengal
Calcutta High Court · (1971) 1 ILR (Cal) 621
Motor Vehicles Act, 1939 — Section 110, 110A, 110F
High Courts14 Aug 1970
Great Eastern Shipping Co. Ltd. Vs Union of India (UOI)
Calcutta High Court · AIR 1971 Cal 150 : (1973) 2 ILR (Cal) 371
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2Constitution of India, 1950 — Article 299Contract Act, 1872 — Section 70, 73
High Courts14 Aug 1970
Union Jute Company Ltd. Vs Commissioners, Garden Reach Municipality
Calcutta High Court · 76 CWN 194 : (1971) 2 ILR (Cal) 69
High Courts13 Aug 1970
Commissioner of Income Tax, West Bengal II Vs Ukhara Estate Zamindaries (Pvt.) Ltd.
Calcutta High Court · AIR 1971 Cal 125 : (1971) 82 ITR 103
Income Tax Act, 1922 — Section 10, 4
High Courts12 Aug 1970Dismissed
Debendra Nath Kar Vs Commissioner of Tamluk Municipality
Calcutta High Court · (1973) 2 ILR (Cal) 708
High Courts07 Aug 1970
Hari Sankar Prosad Vs District Magistrate Darjeeling and Others
Calcutta High Court · 75 CWN 470
Constitution of India, 1950 — Article 21, 227Extradition Act, 1962 — Section 15, 24, 25, 29, 5
High Courts06 Aug 1970Dismissed
Sm. Ranibala Bhar and Others Vs Banga Laxmi Cotton Mills and Another
Calcutta High Court · 75 CWN 628
Land Acquisition Act, 1894 — Section 11, 20, 21, 23, 25(1)West Bengal Non-Agricultural Tenancy Act, 1949 — Section 7
High Courts06 Aug 1970
Ganesh Chandra Dey and Another Vs Kamal Kumar Agarwalla
Calcutta High Court · AIR 1971 Cal 317
Arbitration Act, 1940 — Section 34Partnership Act, 1932 — Section 44
High Courts05 Aug 1970Allowed
Ram Satya Goswami Vs Sambhunath Sarkar
Calcutta High Court · (1973) 1 ILR (Cal) 50
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts04 Aug 1970
Hind Ceramics Ltd. Vs Company Law Board and Others
Calcutta High Court · (1972) 42 CompCas 610
Companies Act, 1956 — Section 198(1), 198(4), 309, 309(4), 310
High Courts04 Aug 1970Allowed
Krishna Chandra Santra (Defdt. No. 7) Vs Tarak Dassi and Others
Calcutta High Court · 75 CWN 148
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts03 Aug 1970
Paresh Chandra Dey Vs The Regional Transport Authority, Calcutta and Another
Calcutta High Court · AIR 1971 Cal 510
Motor Vehicles Act, 1939 — Section 61
High Courts31 Jul 1970Allowed
Shanti Ranjan Bhattacharya Vs The State
Calcutta High Court · AIR 1970 Cal 557 : (1971) 41 CompCas 234 : (1970) CriLJ 1635
Companies Act, 1956 — Section 2(7), 6Penal Code, 1860 (IPC) — Section 21West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 4
High Courts30 Jul 1970
Bibhuti Bhusan Dey Vs Bankim Chandra Ghosh and Others
Calcutta High Court · AIR 1971 Cal 203
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66(4), Order 21 Rule 90
High Courts30 Jul 1970
Ram Saran Misra Vs Harinarayan Dutta
Calcutta High Court · (1971) 2 ILR (Cal) 71
West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 18West Bengal Premises Tenancy Act, 1956 — Section 17, 17(2), 17(2A), 17(2B)