High Courts03 Jul 1970
Mahabir Prasad Jatia and Others Vs Commissioner of Income Tax
Calcutta High Court · (1972) 84 ITR 143
Income Tax Act, 1922 — Section 18A(2), 18A(3), 22(1)Income Tax Act, 1961 — Section 271(1), 273
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,779 of 3,204
High Courts02 Jul 1970Dismissed
Subodh Chandra Dewan Vs Managing Committee, Belgachia Mahatma Aswini Datta Vidyapith, Belgachia and Others
Calcutta High Court · 75 CWN 21
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25FWest Bengal Board Of Secondary Education Act, 1963 — Section 2, 2(d)
High Courts01 Jul 1970
Rishi Ram Mitra Vs Prahlad Chandra Das
Calcutta High Court · (1972) 1 ILR (Cal) 72
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1898 (CrPC) — Section 205General Clauses Act, 1897 — Section 26
High Courts29 Jun 1970
Probhat Kumar Mitra Vs Sukriti Mitra
Calcutta High Court · AIR 1971 Cal 1 : 75 CWN 168
Divorce Act, 1869 — Section 14, 19(1)Evidence Act, 1872 — Section 114
High Courts26 Jun 1970Allowed
Life Insurance Corporation of India Vs Nilratan Banerjee
Calcutta High Court · 75 CWN 26 : (1971) 1 ILR (Cal) 576
Agricultural Produce (Development and Warehousing) Corporations Act, 1956 — Section 52, 54Constitution of India, 1950 — Article 12, 226, 227, 311Dock Workers (Regulation of Employment) Act, 1948 — Section 4(1)
High Courts26 Jun 1970
Narendra Nath Nandi Vs Wallamji Lalji
Calcutta High Court · 75 CWN 1010 : (1973) 2 ILR (Cal) 697
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts25 Jun 1970Allowed
Gowardhandas Rathi Vs Corporation of Calcutta and Another
Calcutta High Court · AIR 1970 Cal 539 : (1971) 1 ILR (Cal) 497
Calcutta Municipal Act, 1951 — Section 586(1), 586(4)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, 2(17), 80Specific Relief Act, 1877 — Section 54
High Courts19 Jun 1970
ASSOCIATED PIGMENT LTD. Vs Income Tax OFFICER, "H" WARD, COMPANY DISTRICT II, AND ANOTHER.
Calcutta High Court · (1971) 80 ITR 633
Income Tax Act, 1922 — Section 18(3B)
High Courts19 Jun 1970
Kalu Singh Vs Chuni Mohali
Calcutta High Court · (1970) 2 ILR (Cal) 542
Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 19B
High Courts19 Jun 1970
Associated Pigment Ltd. Vs Income Tax Officer, "H" Ward and Another
Calcutta High Court · (1971) 80 ITR 631
Income Tax Act, 1922 — Section 18(3B), 18(7), 34(3), 46(7)Income Tax Act, 1961 — Section 195, 195(1), 231
High Courts19 Jun 1970
Jatindra Nath Sasmal Vs Fanindra Nath Sasmal
Calcutta High Court · (1972) 1 ILR (Cal) 264
Civil Procedure Code, 1908 (CPC) — Section 66
High Courts19 Jun 1970Allowed
The Commissioners for the Port of Calcutta Vs Union of India
Calcutta High Court · 76 CWN 656
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts19 Jun 1970
Gopal Chandra Chowdhury and Others Vs The State
Calcutta High Court · (1971) CriLJ 1008
Penal Code, 1860 (IPC) — Section 297, 500
High Courts19 Jun 1970
Kishanlal Chug Vs Karam Chand Thapar and Bros. (Coal Sales) Ltd.
Calcutta High Court · (1971) 1 ILR (Cal) 597
Arbitration Act, 1940 — Section 28(1), 34, 8, 8(1)
High Courts17 Jun 1970
Messrs Ganges Manufacturing Co. Ltd. Vs The State of West Bengal and Another
Calcutta High Court · 76 CWN 389
Constitution of India, 1950 — Article 227West Bengal Estates Acquisition Act, 1953 — Section 42(1)(ii), 42A, 42A(1), 44, 44(2A)
High Courts16 Jun 1970
The State Vs Haridas Mundra and Another
Calcutta High Court · (1970) CriLJ 1463 : (1970) 2 ILR (Cal) 1
Civil Procedure Code, 1908 (CPC) — Section 110, 115COMPANIES ACT, 1956 — Section 397, 398Constitution of India, 1950 — Article 133
High Courts11 Jun 1970
Ram Kanai Jamini Ranjan Pal Private Ltd. Vs Member, Board of Revenue
Calcutta High Court · (1970) 26 STC 489
Bengal Finance (Sales Tax) Act, 1941 — Section 20(3)
High Courts11 Jun 1970
Ram Kanai Jamini Ranjan Pal Pvt. Ltd. Vs Board of Revenue, West Bengal
Calcutta High Court · (1972) 1 ILR (Cal) 628
Bengal Finance (Sales Tax) Act, 1941 — Section 11(1), 12, 12(2), 14, 14(1)Bengal Sales Tax Rules, 1941 — Rule 14(2), 14A, 17, 33, 74
High Courts10 Jun 1970
Nathmull Poddar Vs Salil Kumar Chakraborty
Calcutta High Court · AIR 1971 Cal 93 : (1971) CriLJ 361 : 74 CWN 792
Employees State Insurance Act, 1948 — Section 40, 85, 86General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 403, 405, 406
High Courts09 Jun 1970Allowed
Matilal Nath Vs Bengal Chemical and Pharmaceutical Works Ltd.
Calcutta High Court · (1971) 2 ILR (Cal) 454
Contract Act, 1872 — Section 74