High Courts17 Feb 1969
Smt. Santimoyee Bose and Others Vs Commissioner of Income Tax
Calcutta High Court · (1969) 74 ITR 133
Income Tax Act, 1922 — Section 41, 41(1)
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,800 of 3,204
High Courts17 Feb 1969
Hamed Mondal Vs Sudhangsu Sekhar Ghose
Calcutta High Court · (1971) 2 ILR (Cal) 302
West Bengal Land Reforms (Amendment) Act, 1981 — Section 8West Bengal Land Reforms Act, 1955 — Section 18(1), 18(2A), 18(2B)
High Courts14 Feb 1969
Commissioner of Income Tax Vs Chunilal Hemraj
Calcutta High Court · (1970) 1 ILR (Cal) 68 : (1970) 78 ITR 193
Income Tax Act, 1922 — Section 22(2), 22(3), 23(4), 27
High Courts14 Feb 1969Allowed
Bhulu Mia Vs The State
Calcutta High Court · AIR 1969 Cal 416 : (1969) CriLJ 1553
Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 2, 3, 3(1), 3(2), 7
High Courts14 Feb 1969Dismissed
S.B. Sen Vs Tejendra Chandra Bhowmik
Calcutta High Court · (1969) 1 ILR (Cal) 582
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 17, 17(1), 24
High Courts13 Feb 1969Dismissed
K.K. Kar Vs Modern Malleable Casting Works
Calcutta High Court · (1969) 02 CAL CK 0032
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 47Limitation Act, 1963 — Article 125
High Courts13 Feb 1969
Padma Lochan Bag Vs Ashutosh Maity
Calcutta High Court · (1971) 1 ILR (Cal) 639
High Courts12 Feb 1969
COMMISSIONER OF Income Tax, WEST BENGAL I Vs EAST COAST COMMERCIAL CO. LTD.
Calcutta High Court · (1970) 75 ITR 8
Income Tax Act, 1922 — Section 66(1)
High Courts12 Feb 1969
Commissioner of Income Tax Vs Kallu Babu Lalchand
Calcutta High Court · (1969) 73 ITR 138
Income Tax Act, 1922 — Section 34(1), 34(3)
High Courts12 Feb 1969
Commissioner of Income Tax Vs East Coast Commercial Co. Ltd.
Calcutta High Court · (1970) 2 ILR (Cal) 360
Income Tax Act, 1922 — Section 66, 66(1)
High Courts11 Feb 1969
Khan Chand Tarachand Samtani Vs State
Calcutta High Court · (1971) CriLJ 149 : 74 CWN 753
Criminal Procedure Code, 1898 (CrPC) — Section 186, 86, 86(1)
High Courts10 Feb 1969
Commissioner of Income Tax Vs Sinclair Murray and Co. (P.) Ltd.
Calcutta High Court · (1970) 75 ITR 494 : (1970) 25 STC 233
Constitution of India, 1950 — Article 286(2)Income Tax Act, 1922 — Section 66(1)
High Courts10 Feb 1969
Commissioner of Income Tax Vs Blackwood Hodge (India) P. Ltd.
Calcutta High Court · (1971) 81 ITR 807
Income Tax Act, 1922 — Section 18(3B), 18(7), 34(3)
High Courts07 Feb 1969
The State Vs Golam Rasul
Calcutta High Court · AIR 1970 Cal 162 : (1970) 1 ILR (Cal) 82
Civil Procedure Code, 1908 (CPC) — Section 2(7)Constitution of India, 1950 — Article 258(1)Criminal Procedure Code, 1898 (CrPC) — Section 4(1), 492, 492(1)
High Courts07 Feb 1969
Chunilal Murarka Vs Commissioner of Income Tax
Calcutta High Court · (1970) 76 ITR 49
Income Tax Act, 1922 — Section 14(2)
High Courts06 Feb 1969
Central Kooridih Colliery Company and another Vs Coal Board and others
Calcutta High Court · 73 CWN 434
Constitution of India, 1950 — Article 226
High Courts05 Feb 1969Allowed
Kartick Chandra Karmakar Vs Panchu Gopal Karmakar
Calcutta High Court · (1969) 02 CAL CK 0027
Transfer of Property Act, 1882 — Section 118
High Courts05 Feb 1969
Commissioner of Income Tax Vs B. Gupta (Tea) Private Ltd.
Calcutta High Court · (1969) 74 ITR 337
Income Tax Act, 1922 — Section 4(3)Income Tax Rules, 1922 — Rule 24
High Courts04 Feb 1969
Commissioner of Income Tax Vs Vinar (Pvt.) Ltd.
Calcutta High Court · (1970) 76 ITR 26
Income Tax Act, 1922 — Section 10(2)
High Courts04 Feb 1969
Bhojumul Sons Vs Shree Rama Trading Co. and Another
Calcutta High Court · 73 CWN 377