COURT ARCHIVE

Calcutta High Court judgments

64,080 judgments · page 1,783 of 3,204

High Courts13 Mar 1970Allowed

Life Insurance Corporation of India Vs United Bank of India Ltd. and Another

Calcutta High Court · AIR 1970 Cal 513 : (1971) 41 CompCas 603 : (1971) 1 ILR (Cal) 548 : (1970) 2 ILR (Cal) 85

Insurance Act, 1938 — Section 2(11), 39Married Womens Property Act, 1874 — Section 6

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High Courts13 Mar 1970

Commissioner of Income Tax Vs Trustees of Sreeram-Surajmull Charity Trust

Calcutta High Court · (1971) 79 ITR 649

Income Tax Act, 1922 — Section 16(1), 4(3)

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High Courts13 Mar 1970

Radheshyam Ladia Vs Income Tax Officer, "B" Ward and Others

Calcutta High Court · (1971) 82 ITR 247

Income Tax Act, 1922 — Section 16(3), 34(1)Income Tax Act, 1961 — Section 147, 59, 64Income Tax Rules, 1922 — Rule 19

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High Courts13 Mar 1970Dismissed

Bhabataran Bagish Vs Prahlad Chandra Mahapatra

Calcutta High Court · (1971) 1 ILR (Cal) 541

Bengal Tenancy Act, 1885 — Section 18Hindu Succession Act, 1956 — Section 14, 14(1), 15(1)

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High Courts12 Mar 1970Dismissed

Santosh Kumar Bose Vs Sm. Mira Bose

Calcutta High Court · 74 CWN 689

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Constitution of India, 1950 — Article 133(1)Hindu Marriage Act, 1955 — Section 26

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High Courts11 Mar 1970

Calcutta Chromotype Pvt. Ltd. Vs Income Tax Officer

Calcutta High Court · (1971) 79 ITR 442

Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 131, 142(1), 143(2), 144, 271

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High Courts11 Mar 1970

Must. Hasnear Khatun Vs Revenue Officer, Midnapore and Others

Calcutta High Court · AIR 1971 Cal 105 : 74 CWN 1020

Constitution of India, 1950 — Article 14, 19, 245, 31AWest Bengal Estates Acquisition Act, 1953 — Section 44, 44(2)

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High Courts10 Mar 1970

Union of India (UOI) Vs Jnanada Prasanna Chakravarti

Calcutta High Court · AIR 1970 Cal 417 : 74 CWN 710 : (1970) 77 ITR 782

Income Tax Act, 1961 — Section 222, 297(2)Public Demands Recovery Act — Section 16

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High Courts10 Mar 1970

Union of India (UOI) Vs Jnanada Prasanna Chakrabarti

Calcutta High Court · 74 CWN 710 : (1971) 1 ILR (Cal) 494

Income Tax Act, 1961 — Section 2(44), 297(2)Income Tax Rules, 1962 — Rule 86Public Demands Recovery Act — Section 16

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High Courts09 Mar 1970

Sri Bhuban Chandra Samanta Vs Jamini Bhusan Kar and Others

Calcutta High Court · (1970) 03 CAL CK 0022

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High Courts06 Mar 1970Dismissed

Sukesh Chandra Mallik Vs Amiyalal Mallick and others

Calcutta High Court · 74 CWN 636

Arbitration Act, 1940 — Section 16, 16(1), 16(3), 17, 19Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151

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High Courts06 Mar 1970Allowed

Shalimar Paints Ltd. Vs The Third Industrial Tribunal of West Bengal and Others

Calcutta High Court · AIR 1971 Cal 90 : (1971) 2 LLJ 58

Industrial Disputes Act, 1947 — Section 10, 2

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High Courts06 Mar 1970Dismissed

Bajranglal Khemka and Others Vs Sm. Sheila Devi and Others

Calcutta High Court · 74 CWN 444

Succession Act, 1925 — Section 211, 247

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High Courts05 Mar 1970Dismissed

Usharani Sanyal Vs Sen Brothers

Calcutta High Court · (1970) 2 ILR (Cal) 417

Limitation Act, 1908 — Article 120, 56

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High Courts05 Mar 1970

Commissioner of Income Tax Vs Anil Kumar Roy Chowdhury and Others

Calcutta High Court · (1971) 1 ILR (Cal) 395 : (1971) 81 ITR 207

Income Tax Act, 1922 — Section 25A, 66(1)

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High Courts05 Mar 1970Allowed

Universal Refrigeration Company Pvt. Ltd. Vs Employees'' State Insurance Corporation

Calcutta High Court · (1971) 1 CALLT 213 : 74 CWN 674 : (1974) 1 ILR (Cal) 289

Employees State Insurance Act, 1948 — Section 39, 73

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High Courts04 Mar 1970

Kerorimull and Company Vs Income Tax Officer, "A" Ward and Others

Calcutta High Court · (1971) 79 ITR 270

Income Tax Act, 1961 — Section 148

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High Courts03 Mar 1970Dismissed

Bhabataran Kayal Vs State of West Bengal

Calcutta High Court · (1970) 2 ILR (Cal) 134

Constitution of India, 1950 — Article 254, 254(1), 254(2), 294

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High Courts02 Mar 1970Dismissed

Mihilal Majhi Vs Jatindra Nath Sasmal and Others

Calcutta High Court · 74 CWN 752

West Bengal Estates Acquisition Act, 1953 — Section 6(2)

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High Courts02 Mar 1970

Commissioner of Income Tax Vs Panna Devi Saraogi

Calcutta High Court · (1970) 78 ITR 728

Income Tax Act, 1922 — Section 33B, 5(5)

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