High Courts21 Apr 1970
Chandi Charan Paul Vs State
Calcutta High Court · (1971) 2 ILR (Cal) 414
Criminal Procedure Code, 1898 (CrPC) — Section 253(1), 253(2)Penal Code, 1860 (IPC) — Section 409
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,782 of 3,204
High Courts20 Apr 1970
Bengal Linn (Industrial Furnace) Ltd. Vs R.G. Keshwani and Company Private Ltd.
Calcutta High Court · (1971) 2 ILR (Cal) 38
Arbitration Act, 1940 — Section 34Companies Act, 1956 — Section 434
High Courts20 Apr 1970
Chandra Sekhar Pathak Vs Jogesh Chandra Dey and others Amulya Chandra Bhattacharjee Vs State of West Bengal and others
Calcutta High Court · 74 CWN 816
Constitution of India, 1950 — Article 226, 226(1)West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 6
High Courts17 Apr 1970
Keshtra Mohan Roy Vs Income Tax Officer, "A" Ward and Others
Calcutta High Court · (1971) 81 ITR 15
Income Tax Act, 1961 — Section 148
High Courts16 Apr 1970
Commissioner of Income Tax Vs Srimati Minabati Agarwalla
Calcutta High Court · (1971) 79 ITR 278
Income Tax Act, 1922 — Section 22(2), 22(3), 33B, 34, 34(3)
High Courts16 Apr 1970Dismissed
Hindusthan Heavy Chemicals Ltd. Vs Krebs and Cie S.A., Paris
Calcutta High Court · (1972) 1 ILR (Cal) 506
Companies Act, 1956 — Section 434, 434(1)Evidence Act, 1872 — Section 38, 45, 84
High Courts08 Apr 1970
Fort Gloster Industries Ltd. Vs Member, Board of Revenue
Calcutta High Court · (1970) 26 STC 141
Constitution of India, 1950 — Article 226, 246Factories Act, 1948 — Section 46
High Courts08 Apr 1970Dismissed
Dwarka Nath Bayen Vs Satan Bayen
Calcutta High Court · (1971) 2 ILR (Cal) 26
West Bengal Alienation of Land (Temporary Provisions) Act, 1954 — Section 4, 7
High Courts07 Apr 1970Dismissed
Kumati Bala Roy and another Vs Nirmal Chandra Roy and others
Calcutta High Court · 74 CWN 680
High Courts25 Mar 1970Dismissed
Aditya Kumar De Chowdhury Vs Narayandas De Chowdhury
Calcutta High Court · AIR 1971 Cal 65 : 75 CWN 439 : (1972) 2 ILR (Cal) 608
Arbitration Act, 1940 — Section 17Registration Act, 1908 — Section 17(1), 25, 49
High Courts25 Mar 1970
National Company Limited Vs Deputy Director of Tax Credit (Exports)
Calcutta High Court · (1971) 1 ILR (Cal) 357
Central Excises and Salt Act, 1944 — Section 12, 3, 35Central Sales Tax Act, 1956 — Section 13, 15, 8(4)Customs Act, 1962 — Section 129
High Courts25 Mar 1970
The Minerals and Metals Trading Corporation of India Ltd. Vs Surajbalaram Sethi and Another
Calcutta High Court · 74 CWN 991
Constitution of India, 1950 — Article 133(1)Contract Act, 1872 — Section 126
High Courts24 Mar 1970Dismissed
Pijush Kanti Ghosh Vs Sm. Maya Rani Chatterjee and Others
Calcutta High Court · (1971) ACJ 267 : AIR 1971 Cal 229
Constitution of India, 1950 — Article 245Limitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 110, 110A, 110A(3), 110B, 110C
High Courts24 Mar 1970
Md. Abul Hasnath Vs The State
Calcutta High Court · (1970) 03 CAL CK 0012
Penal Code, 1860 (IPC) — Section 114, 34, 420
High Courts24 Mar 1970
Dilip Kumar Dutta Vs The Regional Transport Authority, Hooghly and Others
Calcutta High Court · 75 CWN 346
Constitution of India, 1950 — Article 226
High Courts20 Mar 1970Allowed
Rajendra Nath Sarkar Vs Gour Gopal Ghosh and Another Gour Gopal Ghosh and Another Vs Rajendra Nath Sarkar
Calcutta High Court · AIR 1971 Cal 163 : 75 CWN 106
Bengal Tenancy Act, 1885 — Section 26CCivil Procedure Code, 1908 (CPC) — Section 100, 101Registration Act, 1908 — Section 49
High Courts18 Mar 1970
Jiban Krishna Chatterjee Vs Dilip Kumar Chakrabarty
Calcutta High Court · (1971) 2 ILR (Cal) 491
High Courts16 Mar 1970Allowed
Monomohan Dutta Vs Sm. Uttama Datta
Calcutta High Court · 75 CWN 558
West Bengal Premises Tenancy Act, 1956 — Section 17, 17(2)
High Courts16 Mar 1970Dismissed
Union of India (UOI) Vs The Great American Insurance Co. Ltd. and Another
Calcutta High Court · (1971) ACJ 291 : AIR 1971 Cal 491 : (1972) 1 CALLT 219 : 75 CWN 563
Marine Insurance Act, 1963 — Section 52(2), 79, 91Transfer of Property Act, 1882 — Section 135A, 135A(2), 135A(3)
High Courts13 Mar 1970
Dunlop Rubber Company Ltd. Vs Income Tax Officer "A"-Ward and Others
Calcutta High Court · (1971) 79 ITR 349
Income Tax Act, 1922 — Section 34(1)