High Courts12 Feb 1970Dismissed
Mahadev Shaw Vs Corporation of Calcutta
Calcutta High Court · AIR 1971 Cal 161 : 74 CWN 733 : (1971) 1 ILR (Cal) 505
Calcutta Municipal Act, 1951 — Section 608A, 608A(2), 608A(3)
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,785 of 3,204
High Courts12 Feb 1970Allowed
Beharilal Agarwalla and Another Vs The Corporation of Calcutta
Calcutta High Court · AIR 1970 Cal 450 : (1970) CriLJ 1344
Prevention of Food Adulteration Act, 1954 — Section 19(2), 19(3)
High Courts12 Feb 1970Allowed
Md. Idris Vs Smt. Lakhpati
Calcutta High Court · 74 CWN 806 : (1971) 1 ILR (Cal) 354
West Bengal Estates Acquisition Act, 1953 — Section 2, 9(1)
High Courts12 Feb 1970Dismissed
Chanda Engineers (India) Ltd., Re Arbn Vs State of West Bengal
Calcutta High Court · (1970) 02 CAL CK 0006
Arbitration Act, 1940 — Section 11, 11(1), 2, 20, 20(1)Arbitration Rules, 1940 — Rule 3, 6Contract Act, 1872 — Section 63
High Courts09 Feb 1970
Gunwantrai T. Kamdar Vs Satyanarayan Jhunjhun Walla
Calcutta High Court · 75 CWN 372 : (1971) 2 ILR (Cal) 304
Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2)
High Courts09 Feb 1970Allowed
Municipal Commissioners of Howrah Vs Calcutta Electric Supply Corporation Ltd.
Calcutta High Court · AIR 1970 Cal 414 : 74 CWN 904 : (1970) 2 ILR (Cal) 357
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 265
High Courts09 Feb 1970
Dooni Lal Seal and Another Vs Smt. Giniya Devi Rateria and Others
Calcutta High Court · AIR 1970 Cal 452 : (1971) 1 ILR (Cal) 310
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 7, Order 8 Rule 6Transfer of Property Act, 1882 — Section 111, 114A
High Courts06 Feb 1970
Hanuman Prosad Singhania Vs Commercial Tax Officer and Others
Calcutta High Court · (1971) 27 STC 289
Central Sales Tax Act, 1956 — Section 10, 10A, 13, 3, 6Constitution of India, 1950 — Article 14, 301, 302, 303
High Courts05 Feb 1970
Baidya Nath Karmakar Vs Golak Nath Karmakar
Calcutta High Court · (1971) 1 ILR (Cal) 306
High Courts05 Feb 1970Dismissed
Union of India (UOI) Vs Kamal Kumar Goswami
Calcutta High Court · (1970) 1 CALLT 225 : 74 CWN 721 : (1973) 1 ILR (Cal) 421
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11Limitation Act, 1963 — Section 12(2), 5
High Courts04 Feb 1970Allowed
Commissioners for the Port of Calcutta Vs Agarpara Co. Ltd. and Another
Calcutta High Court · AIR 1971 Cal 17 : (1971) 1 CALLT 339 : 74 CWN 900
Calcutta Port Act, 1890 — Section 142
High Courts04 Feb 1970Dismissed
Shyamlal Ghoshal Vs Income Tax Officer
Calcutta High Court · (1972) 1 ILR (Cal) 455
Income Tax Act, 1922 — Section 5(7A)Income Tax Act, 1961 — Section 14, 142(1), 143, 143(2), 147
High Courts03 Feb 1970
Commissioner of Income Tax (Central) Vs Assam Oil Company Ltd.
Calcutta High Court · (1972) 2 ILR (Cal) 418 : (1972) 83 ITR 456
Income Tax Act, 1922 — Section 66(1), 66(3)Limitation Act, 1963 — Section 5
High Courts02 Feb 1970
Union of India (UOI) Vs Bikash Chandra Ghosh and Others
Calcutta High Court · (1970) 78 ITR 524
Income Tax Act, 1961 — Section 222, 224
High Courts28 Jan 1970Allowed
Union of India (UOI) and Another Vs Baijnath Sarda
Calcutta High Court · AIR 1971 Cal 56 : (1971) 1 CALLT 380
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 299(1)
High Courts28 Jan 1970Allowed
On the death of Kanai Lal Pachal, his heirs and legal representatives Gour Mohan Pachal and others Vs Asoke Kumar Das Gupta
Calcutta High Court · 74 CWN 394
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3Constitution of India, 1950 — Article 11, 8
High Courts27 Jan 1970
Union of India Vs Black Sea Steam ship Co. and Another
Calcutta High Court · 74 CWN 803
High Courts23 Jan 1970
B. S. C. FOOTWEAR LTD. Vs RIDGWAY (INSPECTOR OF TAXES).
Calcutta High Court · (1970) 77 ITR 857
Income Tax Act, 1952 — Section 127(1)
High Courts21 Jan 1970
Indra Co. Ltd. Vs Income Tax Officer
Calcutta High Court · (1971) 80 ITR 559
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 147, 148
High Courts18 Jan 1970
Indian Tea Planters'' Association Vs Commissioner of Income Tax
Calcutta High Court · (1971) 82 ITR 322
Income Tax Act, 1922 — Section 10(6)