High Courts19 Sept 1969
Bikash Chandra Ghose Vs U.N. Bala, Income Tax Officer, "B" Ward and Others
Calcutta High Court · (1972) 84 ITR 78
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,790 of 3,204
High Courts18 Sept 1969
Commissioner of Income Tax Vs Jasrup Baijnath and Sons (P.) Ltd.
Calcutta High Court · (1971) 82 ITR 513
Income Tax Act, 1922 — Section 16(2), 18(3D), 2(6A), 23A
High Courts18 Sept 1969
Punyananda Avadhut Vs State and Others
Calcutta High Court · AIR 1970 Cal 241 : (1970) CriLJ 806
Criminal Procedure Code, 1898 (CrPC) — Section 270, 526, 526(1), 526(3)
High Courts18 Sept 1969
Commissioner of Income Tax Vs Jasrup Baijnath Bahety and Sons Private Ltd.
Calcutta High Court · (1972) 1 ILR (Cal) 491
Companies Act, 1956 — Section 100, 101, 102, 103Income Tax Act, 1922 — Section 16(2), 18, 18(3), 18(3D), 2(5A)
High Courts17 Sept 1969
Srimati Suniti Devi Jaipuria Vs Income Tax Officer, "A" Ward and Others
Calcutta High Court · (1971) 79 ITR 391
Income Tax Act, 1922 — Section 34, 5, 64
High Courts17 Sept 1969Allowed
Subhas Chandra Paul Vs University of Calcutta and Others
Calcutta High Court · AIR 1970 Cal 282
Calcutta University First Ordinance, 1966 — Rule 62(3)Constitution of India, 1950 — Article 226
High Courts16 Sept 1969
Pritish Kumar Mitra Vs Prosanto Kumar Mitra and Another
Calcutta High Court · AIR 1970 Cal 236 : (1970) 1 CALLT 428 : 74 CWN 272
High Courts15 Sept 1969
Manmal Bhutoria Vs State of West Bengal and Others
Calcutta High Court · AIR 1970 Cal 253 : (1970) 1 CALLT 42 : (1974) CriLJ 92 : 74 CWN 465
Prevention of Corruption Act, 1947 — Section 5(2)West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 4(1)
High Courts15 Sept 1969
East India Construction Co. (P) Ltd. Vs Union of India (UOI)
Calcutta High Court · AIR 1970 Cal 243 : (1969) 1 CALLT 12 : (1970) 2 ILR (Cal) 422
Arbitration Act, 1940 — Section 20, 8(1), 9
High Courts11 Sept 1969
Gopal Das Gupta Vs Union of India (UOI) and Others
Calcutta High Court · (1970) 1 ILR (Cal) 195 : (1971) 80 ITR 200
Income Tax Act, 1961 — Section 131, 135
High Courts11 Sept 1969
Commissioner of Income Tax, W.B. III Vs Chunilal Prabhudas and Co. (Defunct Firm)
Calcutta High Court · AIR 1971 Cal 70 : (1970) 76 ITR 566
Income Tax Act, 1922 — Section 12B, 12B(1), 12B(2), 2(4A)
High Courts09 Sept 1969Allowed
Sm. Kanak Lata Ghose Vs Amal Kumar Ghose
Calcutta High Court · AIR 1970 Cal 328
Evidence Act, 1872 — Section 114Hindu Marriage Act, 1955 — Section 13
High Courts09 Sept 1969Allowed
Ashutosh Roy, Receiver to the Estate of Bejoy Kumar Addy and Others Vs Subodh Gopal Basu and Others
Calcutta High Court · 74 CWN 478
Evidence Act, 1872 — Section 13
High Courts08 Sept 1969Dismissed
Sasadhar Hazra and Others Vs Pulin Chandra Kayal and Others
Calcutta High Court · 74 CWN 438
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145
High Courts05 Sept 1969
Golak Behari Tewari Vs Additional District Magistrate, Bankura and Others
Calcutta High Court · 74 CWN 454
Bengal Ferries Act, 1885 — Section 13, 14, 7, 8, 9Constitution of India, 1950 — Article 136, 136(1), 226, 227
High Courts02 Sept 1969
Bankim Chandra Mitra Vs Divisional Forest Officer
Calcutta High Court · (1971) 1 ILR (Cal) 207
Constitution of India, 1950 — Article 227West Bengal Public Lands (Eviction of Unauthorised Occupants) Act, 1962 — Section 2(8), 3, 3(1), 4
High Courts29 Aug 1969
Sukamal Kanti Ghosh Vs Shoulmari Ashram and Another
Calcutta High Court · AIR 1970 Cal 248 : (1970) CriLJ 809
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 198Penal Code, 1860 (IPC) — Section 499, 500
High Courts29 Aug 1969
Dhirendra Nath Sen and Another Vs Rajat Kanti Bhadra
Calcutta High Court · AIR 1970 Cal 216 : (1970) CriLJ 662
Criminal Procedure Code, 1898 (CrPC) — Section 198Penal Code, 1860 (IPC) — Section 499, 500
High Courts28 Aug 1969
Commissioner of Income Tax Vs A.K. Das
Calcutta High Court · (1970) 77 ITR 31
Income Tax Act, 1961 — Section 143, 143(3), 147, 256, 256(1)
High Courts28 Aug 1969
Bengal Coal Company Vs Biswanath Neogi Officer-in-Charge, Asansol Police Station and Others
Calcutta High Court · 74 CWN 321
Criminal Procedure Code, 1898 (CrPC) — Section 100