High Courts07 Jul 1969
Sree Rajendra Mills Ltd. Vs N.V.M. Haji Hasan Dada
Calcutta High Court · (1974) 1 ILR (Cal) 248
Civil Procedure Code, 1908 (CPC) — Section 20
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,794 of 3,204
High Courts07 Jul 1969
Dhanapati Bag and Others Vs Naran Das and Others
Calcutta High Court · 75 CWN 590
Easements Act, 1882 — Section 7
High Courts03 Jul 1969Allowed
Rani Bala Debnath Vs Ram Krishna Debnath
Calcutta High Court · 73 CWN 751
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 5Contract Act, 1872 — Section 17Evidence Act, 1872 — Section 157, 47, 67
High Courts01 Jul 1969
Suhrid Kumar Roy Chowdhury Vs Kawsalla Debi Khatick
Calcutta High Court · (1971) 2 ILR (Cal) 409
High Courts01 Jul 1969Dismissed
Pandit Kartar Chand Vs Hiralal Shaw
Calcutta High Court · 73 CWN 710 : (1970) 2 ILR (Cal) 272
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 5 Rule 20(1), Order 5 Rule 20(2), Order 9 Rule 6(1), 115Limitation Act, 1963 — Article 123West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(3)
High Courts27 Jun 1969Dismissed
Haripada Moitra Vs President, Calcutta Improvement Tribunal
Calcutta High Court · AIR 1970 Cal 154
Calcutta Improvement Act, 1911 — Section 74Constitution of India, 1950 — Article 226, 227
High Courts27 Jun 1969
Sm. Aparajita Devi Vs Sri Pramatha Nath Banerjee
Calcutta High Court · (1969) 06 CAL CK 0029
Bengal Money Lenders Act, 1940 — Section 38
High Courts27 Jun 1969
Aparajita Debi Vs Pramatha Nath Banerjee
Calcutta High Court · 74 CWN 377 : (1970) 2 ILR (Cal) 100
Bengal Money Lenders Act, 1940 — Section 38
High Courts27 Jun 1969
Hanuman Sugar and Industries Ltd. Vs Commissioner of Income Tax, Central
Calcutta High Court · (1970) 76 ITR 603
Income Tax Act, 1922 — Section 10Income Tax Act, 1961 — Section 37
High Courts27 Jun 1969
Inder Chand Choraria Vs State of West Bengal
Calcutta High Court · (1973) 1 ILR (Cal) 636
Criminal Procedure Code, 1898 (CrPC) — Section 207A, 337, 338, 435, 439Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471
High Courts26 Jun 1969
Commissioner of Income Tax Vs Vegetable Products Ltd.
Calcutta High Court · (1971) 80 ITR 14
Income Tax Act, 1922 — Section 23(3), 23BIncome Tax Act, 1961 — Section 271(1)
High Courts25 Jun 1969
Commissioner of Income Tax Vs Jamnadas Sriniwas Private Ltd.
Calcutta High Court · (1970) 76 ITR 656
Income Tax Act, 1922 — Section 2(6A), 23A
High Courts25 Jun 1969
WESTMINSTER BANK EXECUTOR AND TRUSTEE COMPANY (CHANNEL ISLANDS) LTD. Vs NATIONAL BANK OF GREECE S. A.
Calcutta High Court · (1971) 81 ITR 723
Income Tax Act, 1952 — Section 122(1)(b), 123(1), 170
High Courts24 Jun 1969
Commissioner of Income Tax Vs Kawasaki Kisen Kaisha Ltd.
Calcutta High Court · (1970) 75 ITR 537
Income Tax Act, 1922 — Section 10(2)Income Tax Rules, 1962 — Rule 33
High Courts24 Jun 1969
Laduram Ramrichpal and Co. Vs Income Tax Officer, ''E'' Ward, (Income Tax-cum-Excess Profits Tax) District I and Others
Calcutta High Court · AIR 1970 Cal 440
Income Tax Act, 1961 — Section 271, 297, 297(2)
High Courts23 Jun 1969
Kaviraj Basudevananda Vs The State
Calcutta High Court · (1970) CriLJ 632
Penal Code, 1860 (IPC) — Section 406, 420
High Courts20 Jun 1969
Mst. Jhimi Bajoria Vs Commissioner of Income Tax (Central), Calcutta
Calcutta High Court · AIR 1971 Cal 13 : (1971) 80 ITR 273
Income Tax Act, 1922 — Section 12(1A)
High Courts20 Jun 1969Dismissed
Superintendent and Remembrancer of Legal Affairs, West Bengal Vs Prohlad Agarwalla
Calcutta High Court · AIR 1970 Cal 167 : (1970) CriLJ 571
Essential Commodities Act, 1955 — Section 3, 5, 7
High Courts20 Jun 1969Allowed
Chittaranjan Roy Vs The General Manager, Chittaranjan Locomotive Works and Others
Calcutta High Court · 74 CWN 473
Constitution of India, 1950 — Article 226
High Courts20 Jun 1969
Superintendent and Remembrance of Legal Affairs Vs Sk. Rahamatulla
Calcutta High Court · (1969) 2 ILR (Cal) 218
Central Excises and Salt Act, 1944 — Section 21(1), 21(2)Criminal Procedure Code, 1898 (CrPC) — Section 100, 173(1), 190, 207A, 251AEssential Commodities Act, 1955 — Section 11, 7