High Courts17 Mar 1969
Atlas and Union Jute Press Co. Ltd. Vs Commissioner of Income Tax, Central
Calcutta High Court · (1970) 77 ITR 1004
Income Tax Act, 1961 — Section 66
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,799 of 3,204
High Courts17 Mar 1969
Amarendra Nath Chakraborty Vs Commissioner of Income Tax
Calcutta High Court · (1971) 79 ITR 342
Income Tax Act, 1922 — Section 10, 4(3), 66(1)
High Courts17 Mar 1969Allowed
Mazirannessa alias Mizirannessa Bibi Vs Khondakar Golam Kibria and Others
Calcutta High Court · AIR 1970 Cal 387 : 74 CWN 270 : (1969) 1 ILR (Cal) 591
High Courts12 Mar 1969
Sunil Kumar Chowdhary and Another Vs Sm. Satirani Chowdhary and Another
Calcutta High Court · AIR 1969 Cal 573 : 73 CWN 721 : (1969) 2 ILR (Cal) 383
Guardians and Wards Act, 1890 — Section 17, 19, 25Hindu Marriage Act, 1955 — Section 10, 26Hindu Minority and Guardianship Act, 1956 — Section 13
High Courts11 Mar 1969
Sri Sudhir Kumar Dey Vs Union of India
Calcutta High Court · 73 CWN 663
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 19, Order 20 Rule 19(1), Order 8 Rule 6
High Courts07 Mar 1969Dismissed
Aswini Kumar Dey and Another Vs Sm. Angur Bala Kundu and Others
Calcutta High Court · AIR 1970 Cal 285
Civil Procedure Code, 1908 (CPC) — Section 9West Bengal Estates Acquisition Act, 1953 — Section 6(1)
High Courts07 Mar 1969Dismissed
Associated Electrical Industries Manufacturing Co. Private Ltd. Vs Fifth Industrial Tribunal and Others
Calcutta High Court · AIR 1969 Cal 542 : 74 CWN 892 : (1970) 1 ILR (Cal) 513
Industrial Disputes Act, 1947 — Section 18(3)
High Courts07 Mar 1969
Associated Electrical Industries Manufacturing Company Pr. Ltd. Vs Second Labour Court
Calcutta High Court · (1972) 2 ILR (Cal) 602
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)
High Courts06 Mar 1969
Deoria Sugar Mills Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1970) 77 ITR 834
Income Tax Act, 1922 — Section 10(1), 10(2)
High Courts06 Mar 1969
Baleswar Ojha Vs The State of West Bengal and Others
Calcutta High Court · 75 CWN 801
Criminal Procedure Code, 1898 (CrPC) — Section 200West Bengal Premises Tenancy Act, 1956 — Section 31
High Courts06 Mar 1969Dismissed
Krishna Pada Das Vs Tejpal Jhunjhunwalla and Others
Calcutta High Court · 75 CWN 687
Evidence Act, 1872 — Section 116
High Courts05 Mar 1969
Narendra Sharma Vs Income Tax Officer and Others
Calcutta High Court · (1970) 75 ITR 781
Income Tax Act, 1961 — Section 271, 271(1), 274, 297(2)
High Courts25 Feb 1969
Union Carbide India Ltd. and Another Vs Jayanti Shipping Co. (P.) Ltd.
Calcutta High Court · 74 CWN 5
Bills of Lading Act, 1856 — Section 3
High Courts24 Feb 1969Dismissed
Soorajmull Nagarmal Vs Golden Fibre and Products
Calcutta High Court · AIR 1969 Cal 381
Arbitration Act, 1940 — Section 14(2), 17, 30Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Limitation Act, 1963 — Article 119, 158, 5
High Courts24 Feb 1969Allowed
Suresh Chandra Dey Vs Jnanendra Nath Bhattacharjee
Calcutta High Court · (1969) 02 CAL CK 0026
Specific Relief Act, 1877 — Section 13, 18, 2
High Courts24 Feb 1969
Kanailal Mondal and Others Vs State of West Bengal and Others
Calcutta High Court · 73 CWN 422
Land Acquisition Act, 1894 — Section 17, 18, 4, 5(A), 6
High Courts21 Feb 1969
Bratindra Nath Dey Vs Sukumar Ch. Dey
Calcutta High Court · AIR 1970 Cal 85
Succession Act, 1925 — Section 300(2), 57, 74
High Courts19 Feb 1969Allowed
Shib Kumar Dutta Vs Appellate Sub-Committee of the State Transport Authority, W.B. and Others
Calcutta High Court · AIR 1970 Cal 174
Bengal Motor Vehicles Rules, 1940 — Rule 108Motor Vehicles Act, 1939 — Section 59, 59(3), 60, 60(1), 60(2)
High Courts18 Feb 1969Allowed
Sohanlal Ruia and Another Vs Kedarnath Purushottamdas and Co. Private Ltd. and Others
Calcutta High Court · AIR 1969 Cal 516
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13, 96
High Courts18 Feb 1969Allowed
Upendra Chandra Dey and another Vs The State of West Bengal
Calcutta High Court · 74 CWN 430
Essential Commodities Act, 1955 — Section 7, 7(1)Penal Code, 1860 (IPC) — Section 120(B), 120B, 409, 500