COURT ARCHIVE

Calcutta High Court judgments

64,080 judgments · page 1,787 of 3,204

High Courts17 Dec 1969

Corporation of Calcutta Vs Howrah Motor Company (P.) Ltd.

Calcutta High Court · (1969) 12 CAL CK 0006

Bengal Tenancy Act, 1885 — Section 22(2)Calcutta Municipal Act, 1923 — Section 127, 131, 131(2), 139, 146Calcutta Municipal Act, 1951 — Section 172, 172(1), 172(2), 178, 179

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High Courts17 Dec 1969Dismissed

R.N. Jhunjhunwalla and Co. (P) Ltd. Vs Alliance Jute Mills Co. Ltd.

Calcutta High Court · 74 CWN 510

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High Courts16 Dec 1969Dismissed

Mrs. Zerina Jamshed Kalyanvala Vs Jamshed Framroze Kalyanvala

Calcutta High Court · 74 CWN 261

Guardians and Wards Act, 1890 — Section 19(b), 24Parsi Marriage and Divorce Act, 1936 — Section 49

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High Courts16 Dec 1969

Krishna Sardar Vs Sindhu Bala Dasi

Calcutta High Court · AIR 1970 Cal 444 : 74 CWN 622 : (1970) 1 ILR (Cal) 639

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2Transfer of Property Act, 1882 — Section 53A

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High Courts12 Dec 1969Dismissed

Sailendranath Sadhukhan and Another Vs Chhotelal Shaw and Others

Calcutta High Court · AIR 1970 Cal 449 : 74 CWN 869

Easements Act, 1882 — Section 13

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High Courts12 Dec 1969Dismissed

The Union of India (UOI) and Others Vs Sashi Bhushan Biswas

Calcutta High Court · AIR 1970 Cal 545

Constitution of India, 1950 — Article 311(2)

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High Courts10 Dec 1969

Bhartiya Steel and Engineering Co. (P.) Ltd. Vs Income Tax Officer, K-Ward and Others

Calcutta High Court · (1971) 81 ITR 156

Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 23(3)Income Tax Act, 1961 — Section 271, 271(1), 274, 297(2)

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High Courts09 Dec 1969

Gopinath Misra and Another Vs The State

Calcutta High Court · 75 CWN 948

Penal Code, 1860 (IPC) — Section 134, 161, 200, 302, 34

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High Courts09 Dec 1969Allowed

James Finlay and Co. Ltd. Vs Central Labour Court at Calcutta

Calcutta High Court · (1971) 1 ILR (Cal) 480

Central Industrial Security Force Rules, 1969 — Rule 62Industrial Disputes Act, 1947 — Section 10(1), 25F, 25FF, 33C(2)West Bengal Industrial Disputes Rules, 1958 — Rule 74

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High Courts04 Dec 1969