High Courts02 Mar 1970
Bhabataran Koyal Vs State of West Bengal
Calcutta High Court · 75 CWN 729
Constitution of India, 1950 — Article 254, 294(b)
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,784 of 3,204
High Courts25 Feb 1970
Czechoslovak Ocean Shipping International Joint Stock Company and Another Vs Income Tax Officer, A-Ward and Others
Calcutta High Court · (1971) 81 ITR 162
Income Tax Act, 1961 — Section 172, 195, 195(2), 5, 5(2)
High Courts25 Feb 1970
Build India Construction Co. Vs Union of India (UOI)
Calcutta High Court · (1970) 2 ILR (Cal) 127
Arbitration Act, 1940 — Section 20, 20(1), 20(4), 8, 8(1)Partnership Act, 1932 — Section 69
High Courts25 Feb 1970Dismissed
Sm. Mitra Saha Vs Anil Kumar Saha and Another
Calcutta High Court · 74 CWN 691
Hindu Marriage Act, 1955 — Section 24
High Courts23 Feb 1970
Taragati Bhattacharyya Vs State of West Bengal
Calcutta High Court · (1971) 1 ILR (Cal) 67
Calcutta Improvement Act, 1911 — Section 72, 72(3), 72(4), 72(6)Motor Vehicles Act, 1939 — Section 58, 62
High Courts23 Feb 1970
Prem Nath Khandelwal Vs Assistant Controller of Estate Duty
Calcutta High Court · (1970) 77 ITR 949
Estate Duty Act, 1953 — Section 70Finance Act, 1894 — Section 6(6), 8(9)
High Courts20 Feb 1970
Lakhmini Mewal Das Vs Income Tax Officer, "J" Ward and Others
Calcutta High Court · (1972) 84 ITR 649
Income Tax Act, 1961 — Section 147, 148
High Courts20 Feb 1970
Legal Remembrancer Vs Parbati Naskar
Calcutta High Court · (1971) 1 ILR (Cal) 508
Criminal Procedure Code, 1898 (CrPC) — Section 165, 516, 517, 523
High Courts19 Feb 1970
Mohanlal Chokhany Vs Commercial Tax Officer and Others
Calcutta High Court · (1970) 25 STC 413
Central Sales Tax Act, 1956 — Section 10, 10A, 6, 7, 9
High Courts19 Feb 1970Dismissed
Fakir Chandra Chakravarty Vs Pandit Sri Lakshmi Kant Jha and Others
Calcutta High Court · 75 CWN 952 : 74 CWN 946
Criminal Procedure Code, 1898 (CrPC) — Section 6West Bengal Estates Acquisition Act, 1953 — Section 2, 2(i)
High Courts19 Feb 1970Dismissed
Fakir Chandra Chakraborty Vs Lakshmi Kanta Jha
Calcutta High Court · (1971) 1 ILR (Cal) 567
West Bengal Estates Acquisition Act, 1953 — Section 2, 6(2)
High Courts18 Feb 1970Partly Allowed
Ondal Coal Co. Vs Sonepur Coal Fields Ltd. and Others
Calcutta High Court · AIR 1970 Cal 391
Coal Mines (Conservation and Safety) Rules, 1954 — Rule 39, 39(3)Coal Mines (Conservation, Safety and Development) Act, 1952 — Section 3(1)Constitution of India, 1950 — Article 14
High Courts18 Feb 1970Allowed
Kali Kinkar Kundu Vs Sadhan Chandra Dey and Others
Calcutta High Court · AIR 1971 Cal 171 : 75 CWN 143
Bengal Motor Vehicles Rules, 1940 — Rule 53Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 46, 47
High Courts18 Feb 1970
A.K. Banerjee Vs Deputy Secretary to the Government of India and Others
Calcutta High Court · (1971) 79 ITR 707
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 13, 13(10), 15(10), 16(9), 29(2)Central Civil Services (Conduct) Rules, 1955 — Rule 14, 15(2), 15(3)
High Courts16 Feb 1970
Swapan Kumar Banerjee Vs Sahabuddin Sardar and Others
Calcutta High Court · (1971) CriLJ 715 : 76 CWN 279
Criminal Procedure Code, 1898 (CrPC) — Section 494Penal Code, 1860 (IPC) — Section 148, 323, 379
High Courts16 Feb 1970Allowed
Piteswari Dassy Vs Mrityunjoy Nandy
Calcutta High Court · 76 CWN 568
Limitation Act, 1908 — Section 26
High Courts13 Feb 1970
Sailendra Nath Neogy Vs Purnendu Sen and Others
Calcutta High Court · AIR 1971 Cal 169 : 74 CWN 897
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 141
High Courts13 Feb 1970
Amiya Kumar Sengupta Vs General Manager, Eastern Railway
Calcutta High Court · (1971) 2 ILR (Cal) 411
High Courts13 Feb 1970Dismissed
Sm. Parul Bala Chandra and Others Vs Jamuna Bala Dasi and Others
Calcutta High Court · 74 CWN 749
Civil Procedure Code, 1908 (CPC) — Section 113Contract Act, 1872 — Section 23West Bengal Premises Tenancy Act, 1956 — Section 17(3)
High Courts12 Feb 1970Dismissed
Commissioners for the Port of Calcutta Vs Ajit Kumar Gosh
Calcutta High Court · (1970) ACJ 320 : 76 CWN 639
Workmens Compensation Act, 1923 — Section 2(1), 4(1), 4C