High Courts28 Aug 1969
Supriya Sarkar Vs Sunil Ranjan Sarkar and Another
Calcutta High Court · 75 CWN 548
Penal Code, 1860 (IPC) — Section 114, 292, 293
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,791 of 3,204
High Courts27 Aug 1969
The New Great Insurance Company of India Ltd. Vs United Equipments and Stores (Pvt.) Ltd.
Calcutta High Court · AIR 1970 Cal 221 : (1970) 2 ILR (Cal) 339
Arbitration Act, 1940 — Section 34Contract Act, 1872 — Section 28
High Courts26 Aug 1969
Indra Co. Ltd. Vs Income Tax Officer
Calcutta High Court · (1971) 1 ILR (Cal) 345 : (1971) 80 ITR 400
Income Tax Act, 1922 — Section 35Income Tax Act, 1961 — Section 154, 154(1), 297(2)
High Courts22 Aug 1969Allowed
Messrs. Narkeldanga Roller Flour Mills and Another Vs Corporation of Calcutta
Calcutta High Court · 73 CWN 848
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 2, 7(i)
High Courts21 Aug 1969
Smt. Fulzoria Dasi Vs Smt. Tarubala Bose
Calcutta High Court · AIR 1970 Cal 240 : (1970) 2 ILR (Cal) 277
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts20 Aug 1969Dismissed
Dalim Kumar Sain and Others Vs Smt. Nandarani Dassi and Another
Calcutta High Court · AIR 1970 Cal 292 : (1969) 1 CALLT 163 : 73 CWN 877 : (1970) 2 ILR (Cal) 31
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 3, Order 18 Rule 15, Order 49 Rule 3(4), Order 6 Rule 2Evidence Act, 1872 — Section 115, 3, 33, 35, 47Limitation Act, 1908 — Article 120, 91
High Courts20 Aug 1969
Dalim Kumar Sain and Others Vs Nandarani Dassi and Others
Calcutta High Court · 73 CWN 877
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 3, Order 18 Rule 15, Order 49 Rule 3, Order 6 Rule 2Evidence Act, 1872 — Section 134, 31, 33, 35, 39Trusts Act, 1882 — Section 34, 35, 36, 68
High Courts20 Aug 1969Dismissed
Sree Kalimata Thakurani of Kalighat and Another Vs Ram Chandra Chatterjee and Others
Calcutta High Court · AIR 1970 Cal 373 : 75 CWN 1
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 32 Rule 4(1), Order 32 Rule 4(2), 115, 2(2)Doctrine of Representation of the People Act, 1951 — Section 81
High Courts18 Aug 1969
Registrar of Trade Unions Vs Dum Dum Cantonment Businessmen''s and Traders'' Union
Calcutta High Court · (1970) 2 ILR (Cal) 334
Constitution of India, 1950 — Article 227Trade Unions Act, 1926 — Section 10, 11, 20, 28(1), 28(2)
High Courts18 Aug 1969
Shankar Industries Private Ltd. Vs East Jamuria Co. Private Ltd.
Calcutta High Court · (1970) 2 ILR (Cal) 102
Arbitration Act, 1940 — Section 20
High Courts14 Aug 1969Allowed
Calcutta Ready snd Forward Market Association Vs State
Calcutta High Court · (1972) 1 ILR (Cal) 647
Contract Act, 1872 — Section 30Forward Contracts (Regulation) Act, 1952 — Section 11, 2, 5, 6Penal Code, 1860 (IPC) — Section 294A
High Courts14 Aug 1969Dismissed
Zerina Jamshed Kalyanvala Vs Jamshed Framroze Kalyanvala
Calcutta High Court · 74 CWN 51
High Courts14 Aug 1969Dismissed
Lal Behari Prosad Chowdhury Vs Parasmull Jain and Others
Calcutta High Court · 74 CWN 972
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3, Order 43 Rule 1Companies Act, 1956 — Section 202Limitation Act, 1963 — Section 5
High Courts13 Aug 1969
The Consolidated Tea and Lands Co. (India) Ltd., Calcutta Vs The Commissioner of Wealth-Tax, West Bengal II, Calcutta
Calcutta High Court · AIR 1970 Cal 335 : (1971) 1 ILR (Cal) 1 : (1970) 76 ITR 589
High Courts13 Aug 1969
Corpn. of Calcutta Vs Messrs. Rathi and Co. and Another
Calcutta High Court · 73 CWN 1012
Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 16(1)(a)(ii), 2, 7(i)
High Courts13 Aug 1969Allowed
Biraj Mohan Bhattacharjee Vs Ajit Kumar Basu and Another Ajit Kumar Basu and Another Vs Biraj Mohan Bhattacharjee
Calcutta High Court · AIR 1971 Cal 266 : 75 CWN 156
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 21(1), 4(2), 40(2)
High Courts08 Aug 1969
Bijoyanand Patnaik Vs Mrs. K.A.A. Brinnand Mrs. K.A.A. Brinnand Vs Bijoyanand Patnaik
Calcutta High Court · AIR 1970 Cal 110 : (1970) CriLJ 332
Criminal Procedure Code, 1898 (CrPC) — Section 177, 202Penal Code, 1860 (IPC) — Section 109, 120B, 406
High Courts08 Aug 1969Allowed
Kirty Basu Vs Peary Mohan Sarkar
Calcutta High Court · (1969) 08 CAL CK 0011
West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(3)
High Courts08 Aug 1969Dismissed
Shew Bhagwan Goenka Vs The Collector of Customs and another
Calcutta High Court · (1969) 08 CAL CK 0002
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 11, 111(d), 112, 122, 124Imports and Exports (Control) Act, 1947 — Section 3, 3(1), 3(2)
High Courts07 Aug 1969
Sachidananda Banerji Vs Motichand Verma
Calcutta High Court · AIR 1970 Cal 428 : (1970) CriLJ 1334 : (1970) 1 ILR (Cal) 141
Criminal Procedure Code, 1898 (CrPC) — Section 417, 417(3), 423Sea Customs Act, 1878 — Section 167(81)