High Courts09 Jun 1970Allowed
Gangaram Dey Vs Narayan Chandra Dey and Others
Calcutta High Court · 74 CWN 734
Limitation Act, 1963 — Section 28Transfer of Property Act, 1882 — Section 53ATrusts Act, 1882 — Section 91
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,780 of 3,204
High Courts05 Jun 1970
Premji Bhimji Vs Commissioner of Income Tax
Calcutta High Court · 75 CWN 454 : (1971) 81 ITR 179
Income Tax Act, 1922 — Section 2(4), 66(1), 66(2), 66(4)
High Courts03 Jun 1970Dismissed
Dr. Akalanka Bhandari Vs Sm. Aruna Bhandari
Calcutta High Court · 74 CWN 924
Hindu Marriage Act, 1955 — Section 10, 12, 13, 9, 9(1)
High Courts03 Jun 1970
Omprakash Agarwalla Vs Agricultural Income Tax Officer and Others
Calcutta High Court · (1972) 84 ITR 340
Bengal Agricultural Income Tax Act, 1944 — Section 8, 8(2)Income Tax Rules, 1962 — Rule 8
High Courts29 May 1970
Calcutta State Transport Corporation Vs First Industrial Tribunal, West Bengal and Others
Calcutta High Court · AIR 1971 Cal 206 : (1971) 1 CALLT 297
Road Transport Corporations Act, 1950 — Section 30
High Courts29 May 1970
Commissioner of Income Tax Vs Indian Chamber of Commerce
Calcutta High Court · (1971) 81 ITR 147
Income Tax Act, 1961 — Section 11, 2(15)
High Courts29 May 1970
Mohamed Valli Patel Vs Western Indian Oil Distributing Co. Ltd.
Calcutta High Court · 74 CWN 1026
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 21 Rule 50(2), Order 22 Rule 2, Order 30 Rule 1, Order 30 Rule 2Contract Act, 1872 — Section 45Limitation Act, 1963 — Section 21(1), 21(2), 22, 22(1), 22(2)
High Courts28 May 1970Allowed
Suresh Chandra Datta Vs Arabinda Kar
Calcutta High Court · (1972) 2 ILR (Cal) 361
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 20, 21Calcutta City Civil Court Act, 1953 — Section 8West Bengal Premises Tenancy (First Amendment) Act, 1969 — Section 1(2)
High Courts28 May 1970
Rameshwarlal Harlalka Vs Union of India (UOI)
Calcutta High Court · AIR 1970 Cal 520
Constitution of India, 1950 — Article 14, 19(1), 19(2), 226Prevention of Food Adulteration Act, 1954 — Section 12, 19, 2
High Courts27 May 1970
Srish Chandra Chatterjee Vs Sankalparani Mandal
Calcutta High Court · 75 CWN 928
Limitation Act, 1963 — Section 12, 15, 2
High Courts26 May 1970Dismissed
Deben Adhicary Vs State of West Bengal and Others
Calcutta High Court · AIR 1972 Cal 84
Contempt of Courts Act, 1971 — Section 3
High Courts25 May 1970Allowed
Sachindra Mohan Nandi Vs Gour Mohan Sadhukhan
Calcutta High Court · (1971) 1 ILR (Cal) 571
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Contract Act, 1872 — Section 51
High Courts24 May 1970
R.S. Baweja Vs Mahabir Prasad Agarwala
Calcutta High Court · (1974) 2 ILR (Cal) 189
Criminal Procedure Code, 1898 (CrPC) — Section 156(1), 173, 84
High Courts21 May 1970
Gouri Shankar Awasthi Vs Income Tax Officer, "B" Ward and Others
Calcutta High Court · (1970) 78 ITR 784
Income Tax Act, 1961 — Section 124, 156, 220, 220(6)
High Courts20 May 1970Dismissed
Bhupati Charan Bag and another Vs Manmatha Nath Majumdar and others
Calcutta High Court · 76 CWN 368
Bengal Money Lenders Act, 1940 — Section 35, 38Civil Procedure Code, 1908 (CPC) — Section 47
High Courts20 May 1970
Raibahadur Chowdhury Vs Income Tax Officer, "B" Ward and Others
Calcutta High Court · (1971) 79 ITR 274
Income Tax Act, 1922 — Section 34(1)Income Tax Act, 1961 — Section 147
High Courts20 May 1970
CHITPORE GOLABARI CO. P. LTD. Vs COMMISSIONER OF Income Tax WEST BENGAL.
Calcutta High Court · (1972) 1 ILR (Cal) 600 : (1971) 82 ITR 753
Income Tax Act, 1922 — Section 12, 12(4), 66(1)
High Courts16 May 1970Dismissed
Sagir Khan Vs Gul Mahammad
Calcutta High Court · (1972) 1 ILR (Cal) 545
Civil Procedure Code, 1908 (CPC) — Section 92, 92(1), 92(2)
High Courts15 May 1970Allowed
New India Assurance Co. Ltd. and Another Vs Rajendra Nath Banerjee and Another
Calcutta High Court · 75 CWN 468
High Courts15 May 1970
Aminchand Payarilal Vs Income Tax Officer and Others
Calcutta High Court · (1973) 87 ITR 305
Finance Act, 1965 — Section 68, 68(6)Income Tax Act, 1961 — Section 86