COURT ARCHIVE

Calcutta High Court judgments

64,080 judgments · page 1,788 of 3,204

High Courts28 Nov 1969Allowed

The State of West Bengal and Others Vs Sm. Kalyani Chowdhury and Others

Calcutta High Court · AIR 1970 Cal 225 : (1970) 1 CALLT 414

Civil Services (Classification, Control and Appeal) Rules — Rule 49, 56Constitution of India, 1950 — Article 226

High Courts28 Nov 1969Allowed

Uday Chand Mahatab Vs Hulasman Bokrie

Calcutta High Court · 74 CWN 658 : (1970) 2 ILR (Cal) 125

Bengal Agricultural Income Tax Act, 1944 — Section 18, 18(1)

High Courts27 Nov 1969

Gobindlal Bangur Vs Income Tax Officer, Central

Calcutta High Court · (1971) 79 ITR 364

Income Tax Act, 1961 — Section 160, 168

High Courts26 Nov 1969

Nitai Pada Das and Others Vs Srimati Deepika Rani Bhattacharjee

Calcutta High Court · 74 CWN 619

Civil Procedure Code, 1908 (CPC) — Section 115, 16, 16(d), 17, 19Registration Act, 1908 — Section 7Specific Relief Act, 1963 — Section 39

High Courts26 Nov 1969

Messrs. Kumar Engineering Works (Private) Ltd. Vs Sri Dinabandhu Koley and Others

Calcutta High Court · AIR 1970 Cal 343 : 74 CWN 589 : (1971) 1 ILR (Cal) 532

Industrial Disputes Act, 1947 — Section 33(2), 33APayment of Wages Act, 1936 — Section 15

High Courts26 Nov 1969Dismissed

Jatindra Mohan Das Gupta Vs Sukumar Sen Gupta

Calcutta High Court · (1969) 11 CAL CK 0010

Revised School (West Bengal) Code, 1930 — Rule 25, 8

High Courts26 Nov 1969

Indurani Saha Vs State of West Bengal

Calcutta High Court · (1971) 1 ILR (Cal) 470

Constitution of India, 1950 — Article 14, 15, 19(1)Unauthorised Occupation of Land Act, 1951 — Section 2(1), 3(1)West Bengal Public Lands (Eviction of Unauthorised Occupants) Act, 1962 — Section 10

High Courts25 Nov 1969

Mohanlal Jain Narayan Prosad Dutta Vs State of West Bengal

Calcutta High Court · 74 CWN 740 : (1972) 2 ILR (Cal) 275

Bengal Tenancy Act, 1885 — Section 168A(1)Constitution of India, 1950 — Article 227Public Demands Recovery Act — Section 9

High Courts25 Nov 1969Dismissed

Balmukund Lachminarayan Vs Amulya Kumar Biswas

Calcutta High Court · (1969) 11 CAL CK 0005

West Bengal Premises Tenancy Act, 1956 — Section 12(1), 13(2), 16(3)

High Courts25 Nov 1969

Prodosh Kumar Bajpaie Vs State of West Bengal and others

Calcutta High Court · 74 CWN 696

Constitution of India, 1950 — Article 31(2)Land Acquisition Act, 1894 — Section 4West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 9

High Courts25 Nov 1969

Shiva Shankarlal Mehrotra Vs Commissioner, Corporation of Calcutta and Others

Calcutta High Court · 74 CWN 981

Calcutta Municipal Act, 1951 — Section 583

High Courts25 Nov 1969Dismissed

Surendra Nath Koley Vs Suhas Chandra Mitra

Calcutta High Court · 74 CWN 586 : (1970) 2 ILR (Cal) 122

Transfer of Property Act, 1882 — Section 116

High Courts21 Nov 1969Allowed

Rabindra Nath Das Vs Sarat Chandra Parui

Calcutta High Court · AIR 1971 Cal 159 : 74 CWN 952 : (1970) 2 ILR (Cal) 117

Transfer of Property Act, 1882 — Section 52

High Courts10 Nov 1969

BROMILOW and EDWARDS LTD. Vs INLAND REVENUE COMMISSIONERS.

Calcutta High Court · (1970) 77 ITR 633

High Courts10 Oct 1969

Shanti Bose Vs State of West Bengal

Calcutta High Court · (1969) 10 CAL CK 0016

Criminal Procedure Code, 1898 (CrPC) — Section 156, 203, 252(2), 253(2), 256Evidence Act, 1872 — Section 165Imports and Exports (Control) Act, 1947 — Section 5

High Courts10 Oct 1969

Kalyani Sen Vs Sk. Enayetullah

Calcutta High Court · 75 CWN 502 : (1971) 2 ILR (Cal) 29

Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 106

High Courts10 Oct 1969

Coal Mines Provident Fund Commissioner Vs Md. Murtaza and Others

Calcutta High Court · 75 CWN 498

Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 3, 8, 8(1)

High Courts10 Oct 1969Dismissed

K.C. Paul and Company (P.) Ltd. Vs Ajayendu Paul

Calcutta High Court · (1971) 2 ILR (Cal) 22

Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 133(1)

High Courts10 Oct 1969

Income Tax Officer, H-Ward and Another Vs Sudhir Kumar Bhose

Calcutta High Court · (1972) 84 ITR 60

Income Tax Act, 1961 — Section 139, 147, 147(1), 148

High Courts10 Oct 1969Dismissed

United Bank of India, Ltd. Vs Narayan Chandra Ghose

Calcutta High Court · 74 CWN 150

Civil Procedure Code, 1908 (CPC) — Section 115Presidency Small Cause Courts Act, 1882 — Section 38