High Courts16 Jan 1970
P.K. Trading Company Vs Income Tax Officer, "K" Ward
Calcutta High Court · (1970) 78 ITR 427
Income Tax Act, 1961 — Section 226(3)
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,786 of 3,204
High Courts14 Jan 1970Dismissed
Sital Prosad Shaw Vs The Corporation of Calcutta
Calcutta High Court · 74 CWN 676
Prevention of Food Adulteration Act, 1954 — Section 16(1), 20
High Courts12 Jan 1970Allowed
Asifar Rahman Vs Sufal Chandra Mullick
Calcutta High Court · (1970) 2 ILR (Cal) 354
Bengal Tenancy Act, 1885 — Section 160, 48F
High Courts12 Jan 1970Dismissed
Mrs. I. David Vs State Bank of India Staff Association
Calcutta High Court · 74 CWN 585 : (1971) 1 ILR (Cal) 185
West Bengal Premises Tenancy (Amendment) Act, 1969 — Section 13(2), 4
High Courts09 Jan 1970Dismissed
Azizul Haque Vs State of West Bengal
Calcutta High Court · (1973) 2 ILR (Cal) 167
Defence of India Act, 1939 — Section 10, 2(5), 3Defence of India Rules, 1939 — Rule 116, 75AGeneral Clauses Act, 1897 — Section 6
High Courts09 Jan 1970
Mahabir Prosad Poddar Vs Commissioner of Income Tax and Others
Calcutta High Court · (1970) 77 ITR 343
Income Tax Act, 1961 — Section 132(1), 132(10), 132(8)
High Courts09 Jan 1970Dismissed
Sisir Kumar Mukherjee and Others Vs Kanyalal Jhewar and Others
Calcutta High Court · AIR 1971 Cal 87 : (1971) 1 CALLT 345 : (1970) 1 CALLT 97 : 74 CWN 469 : (1971) 1 ILR (Cal) 488
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Limitation Act, 1963 — Section 18
High Courts07 Jan 1970
Manik Chand Nahata Vs Income Tax Officer, "K" Ward and Another
Calcutta High Court · (1970) 78 ITR 204
Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 148, 297(2)
High Courts24 Dec 1969Dismissed
Chhotabhai Jethabhai Patel and Co. Vs The Union of India (UOI)
Calcutta High Court · AIR 1971 Cal 221
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 3
High Courts23 Dec 1969
Jyoti Prakash Sen Vs The State and Others
Calcutta High Court · 74 CWN 839
Criminal Procedure Code, 1898 (CrPC) — Section 242Penal Code, 1860 (IPC) — Section 323, 37, 392
High Courts23 Dec 1969Dismissed
Indrajit Choubey and Another Vs Sitaram Agarwalla and Others
Calcutta High Court · AIR 1971 Cal 160 : 74 CWN 938 : (1971) 1 ILR (Cal) 85
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 12
High Courts23 Dec 1969
The Administrator, 24 Parganas Zilla Parishad Vs The State of West Bengal and Others
Calcutta High Court · AIR 1970 Cal 346
Constitution of India, 1950 — Article 154, 166West Bengal Zilla Parishad Act, 1963 — Section 105, 30, 31(2)
High Courts22 Dec 1969Dismissed
Union of India Vs Biri Trading Company
Calcutta High Court · (1969) 12 CAL CK 0033
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts22 Dec 1969Allowed
Karibala Dasi Vs Lakshman Chandra Das
Calcutta High Court · 74 CWN 1051
Criminal Procedure Code, 1898 (CrPC) — Section 145Limitation Act, 1908 — Article 47, 22
High Courts22 Dec 1969
Union of India (UOI) Vs Biri Trading Co.
Calcutta High Court · 74 CWN 877 : (1970) 2 ILR (Cal) 27
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Article 30, 31
High Courts19 Dec 1969Dismissed
Srimati Seuli Choudhury Vs Srimati Maydha Rajnath and Others
Calcutta High Court · 74 CWN 647
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 3, 2, 47Decrees and Orders Validating Act, 1936 — Section 2
High Courts18 Dec 1969
Calcutta Credit Corporation Ltd. Vs Income Tax Officer, Central and Others
Calcutta High Court · (1971) 79 ITR 483
Income Tax Act, 1922 — Section 34(1)Income Tax Act, 1961 — Section 147, 148
High Courts18 Dec 1969
Keshore Deo Goenka Accused Vs The State and Satyanarayan Dhanuka
Calcutta High Court · 75 CWN 325
Penal Code, 1860 (IPC) — Section 420
High Courts17 Dec 1969
Samir Khan and Others Vs The State
Calcutta High Court · 75 CWN 315
Penal Code, 1860 (IPC) — Section 352, 427
High Courts17 Dec 1969Dismissed
Shaikh Shahzada Vs The Union of India and Others
Calcutta High Court · 74 CWN 843