COURT ARCHIVE

Calcutta High Court judgments

64,080 judgments · page 1,778 of 3,204

High Courts28 Jul 1970Dismissed

Indu Bhusan De and Others Vs The State of West Bengal and Others

Calcutta High Court · AIR 1972 Cal 160 : 75 CWN 236 : (1973) 1 ILR (Cal) 113

Calcutta City Civil Court Act, 1953 — Section 3, 5Constitution of India, 1950 — Article 246, 247, 248Limitation Act, 1963 — Section 1

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High Courts28 Jul 1970Dismissed

Indu Bhusan De and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 1972 Cal 160 : 75 CWN 236 : (1973) 1 ILR (Cal) 113

Constitution of India, 1950 — Article 148, 226, 246, 247, 248Government of India Act, 1935 — Section 104High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 23A

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High Courts27 Jul 1970

Sashani Bala Devi Vs Kishori Mohan Das

Calcutta High Court · 74 CWN 935

Penal Code, 1860 (IPC) — Section 379, 409

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High Courts27 Jul 1970

Mahmudabad Properties (P.) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1972) 85 ITR 500

Income Tax Act, 1961 — Section 2(14), 2(22A), 45, 48, 55(2)Wealth Tax Act, 1957 — Section 7, 7(2)

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High Courts23 Jul 1970

In Re: Miss Phyllis Weber (Insolvent), Ex. Parte Miss Phyllis Weber

Calcutta High Court · (1971) 2 LLJ 162

Payment of Bonus Act, 1965 — Section 2

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High Courts23 Jul 1970

Satyanarayan Nathany and Others Vs Union of India (UOI)

Calcutta High Court · AIR 1971 Cal 167 : (1971) 1 ILR (Cal) 384

Constitution of India, 1950 — Article 227Defence of India Rules, 1939 — Rule 19

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High Courts23 Jul 1970Allowed

Sagar Narayan Bsnerjee Vs The State of West Bengal

Calcutta High Court · 75 CWN 849

West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 11

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High Courts23 Jul 1970

Bata Shoe Company Pvt. Ltd. Vs Union of India (UOI) and Others

Calcutta High Court · (1978) 2 ELT 501

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High Courts21 Jul 1970Allowed

Rash Bihari Mukherjee Vs Chief Security Officer, Eastern Railway and Others

Calcutta High Court · 74 CWN 966

Constitution of India, 1950 — Article 226, 311(2)

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High Courts20 Jul 1970

Liquidator, Mahmudabad Properties Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1972) 1 ILR (Cal) 56

Calcutta Municipal Act, 1951 — Section 168, 168(1)Income Tax Act, 1961 — Section 14, 22, 23, 23(1), 23(2)West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 12

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High Courts17 Jul 1970

Ram Chandra Sarda Vs Income Tax Officer, "B" Ward and Others

Calcutta High Court · (1970) 78 ITR 325

Income Tax Act, 1961 — Section 271, 271(1), 274(2), 28(1)

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High Courts10 Jul 1970

Calcutta Pinjrapole Society Vs Habu Chandra Ghose alias Habu Charan Ghose and others

Calcutta High Court · 77 CWN 1

Constitution of India, 1950 — Article 286, 286(2)General Clauses Act, 1897 — Section 6Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11, 24, 24(1), 24(2), 3

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High Courts10 Jul 1970

Commissioner of Income Tax Vs Textile Machinery Corporation

Calcutta High Court · (1971) 80 ITR 428

Income Tax Act, 1922 — Section 15C

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High Courts10 Jul 1970Dismissed

Hukam Chand Insurance Co. Ltd. Vs Subhashini Roy and Another

Calcutta High Court · (1971) ACJ 156 : 74 CWN 879

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4Land Acquisition Act, 1894 — Section 23Motor Vehicles Act, 1988 — Section 100, 101, 102, 103, 104

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High Courts10 Jul 1970

Lakshmi Kanta Sen Vs The State

Calcutta High Court · 75 CWN 601 : (1970) 2 ILR (Cal) 193

Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 405, 406

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High Courts08 Jul 1970

Sm. Gita Debi Bajoria Vs Harish Chandra Saw Mill and Others

Calcutta High Court · AIR 1971 Cal 202 : (1974) 2 ILR (Cal) 484

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High Courts08 Jul 1970Allowed

Santosh Kumar Bose Vs Corporation of Calcutta

Calcutta High Court · (1971) 2 ILR (Cal) 532

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High Courts08 Jul 1970

Sri Surendra Nath Achar and Another Vs Sri Ram Chandra Hazra and Others

Calcutta High Court · 75 CWN 195

Partition Act, 1893 — Section 2, 3, 4, 4(1)Transfer of Property Act, 1882 — Section 44

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High Courts08 Jul 1970Allowed

Malhati Tea Syndicate Ltd. Vs Revenue Officer, Jalpaiguri

Calcutta High Court · 74 CWN 825

Constitution of India, 1950 — Article 14, 226(1)West Bengal Estates Acquisition Act, 1953 — Section 10, 2(4), 2(i), 2(p), 4

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High Courts03 Jul 1970

Amarendra Nath Mukherjee Vs D. V. C. and Others

Calcutta High Court · 75 CWN 55

Constitution of India, 1950 — Article 226, 226(1)Damodar Valley Corporation Act, 1948 — Section 3, 6(3), 60, 7Specific Relief Act, 1963 — Section 14(1)(b)

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