High Courts17 Apr 1969
COMMISSIONER OF Income Tax, WEST BENGAL II Vs SAINTHIA RICE AND OIL MILLS.
Calcutta High Court · (1971) 82 ITR 778
Income Tax Act, 1922 — Section 15C, 15C(i)
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,798 of 3,204
High Courts17 Apr 1969
Anil Kumar Singh and Others Vs Commissioner of Income Tax
Calcutta High Court · (1972) 84 ITR 307
Income Tax Act, 1922 — Section 23(3), 34, 66, 66(1), 66(2)
High Courts17 Apr 1969
Shanker Tobacco Stores Vs Commissioner of Income Tax
Calcutta High Court · (1970) 77 ITR 884
Income Tax Act, 1922 — Section 26A
High Courts14 Apr 1969
Commissioner of Income Tax Vs Darbhanga Marketing Co. Ltd.
Calcutta High Court · (1971) 80 ITR 72
Income Tax Act, 1961 — Section 99, 99(1)
High Courts03 Apr 1969Allowed
Hemangini Dasi Vs Rashmoni Dasi
Calcutta High Court · 73 CWN 625
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts03 Apr 1969Allowed
Smt. Hemangini Dassi Vs Sm. Rashmoni Dassi
Calcutta High Court · AIR 1970 Cal 37 : 73 CWN 625 : (1970) 1 ILR (Cal) 242
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts03 Apr 1969
Burn and Co. Ltd. Vs The State of W. Bengal and Others
Calcutta High Court · 73 CWN 519
Bengal Public Demands Recovery Act, 1913 — Section 16A
High Courts02 Apr 1969
Commissioner of Income Tax Vs Deoria Sugar Mills Ltd.
Calcutta High Court · (1971) 80 ITR 408
High Courts01 Apr 1969
State Vs D. Rudra, A.D.M. and Another
Calcutta High Court · AIR 1969 Cal 602 : (1969) CriLJ 1487
Calcutta High Court Criminal Rules and Order — Rule 43(5)Contempt of Courts Act, 1971 — Section 1, 4
High Courts01 Apr 1969Dismissed
The Metal Corporation of India Ltd. and Another Vs Union of India (UOI) and Another
Calcutta High Court · AIR 1970 Cal 15 : 73 CWN 676
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 245, 246, 31, 31(2)Land Acquisition Act, 1894 — Section 23, 24, 28
High Courts01 Apr 1969
Nitai Pada Roy Vs District Magistrate
Calcutta High Court · (1969) 04 CAL CK 0016
Constitution of India, 1950 — Article 227Essential Commodities Act, 1955 — Section 3, 5General Clauses Act, 1897 — Section 24
High Courts01 Apr 1969
The Metal Corpn. of India Ltd. and Others Vs Union of India and Others
Calcutta High Court · 73 CWN 676
Constitution of India, 1950 — Article 14, 19, 19(1)(f), 226, 31Land Acquisition Act, 1894 — Section 11, 13, 17(4), 3, 4
High Courts28 Mar 1969
B.M. Chatterjee Vs The State of West Bengal and Another
Calcutta High Court · AIR 1970 Cal 290 : (1970) CriLJ 954
Employees State Insurance (General) Regulations, 1950 — Regulation 26Employees State Insurance Act, 1948 — Section 2(17), 85
High Courts26 Mar 1969Dismissed
Mihir Kumar Sarkar Vs Income Tax Officer
Calcutta High Court · (1972) 1 ILR (Cal) 521
Civil Procedure Code, 1908 (CPC) — Section 2(17)Evidence Act, 1872 — Section 74Income Tax Act, 1922 — Section 2(13), 34, 34(1), 5(7A), 54
High Courts26 Mar 1969Dismissed
Bikash Chandra Syam Vs Macneill and Barry Ltd.
Calcutta High Court · (1972) 1 ILR (Cal) 157
Evidence Act, 1872 — Section 91, 92
High Courts25 Mar 1969Allowed
Nagendra Nath Mukherjee Vs The Bengal Iron and Co. Ltd. and Another
Calcutta High Court · (1969) 03 CAL CK 0017
Civil Procedure Code, 1908 (CPC) — Section 100(1)Companies Act, 1956 — Section 457, 512
High Courts24 Mar 1969Allowed
Ram Raj Singh and Others Vs State of West Bengal
Calcutta High Court · AIR 1969 Cal 481 : (1969) CriLJ 1224
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 196A, 197, 233, 235Penal Code, 1860 (IPC) — Section 120B, 34, 420, 467, 471West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 5(1), 9(2)
High Courts21 Mar 1969
Mahadeb Karmakar Vs Adhir Kumar Karmakar and Another
Calcutta High Court · AIR 1970 Cal 169 : (1970) 1 CALLT 374 : (1970) CriLJ 573
Criminal Procedure Code, 1898 (CrPC) — Section 133, 192
High Courts20 Mar 1969Allowed
Charu Chandra Poali Vs Birendra Nath Dutta and Others
Calcutta High Court · AIR 1970 Cal 34 : (1970) 1 CALLT 322 : 73 CWN 645 : (1969) 2 ILR (Cal) 650
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 23 Rule 3, 47, 47(3), 9
High Courts20 Mar 1969
Anil Kumar Biswas Vs The Union of India and Others
Calcutta High Court · 73 CWN 660
Constitution of India, 1950 — Article 136, 226, 227