High Courts03 Feb 1969Dismissed
Bejoy Daw Vs Sm. Aloka Daw
Calcutta High Court · AIR 1969 Cal 477 : 74 CWN 624 : (1970) 1 ILR (Cal) 53
Hindu Marriage Act, 1955 — Section 10, 9(1), 9(2)
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,801 of 3,204
High Courts03 Feb 1969
Commissioner of Income Tax (Central) Vs Associated Industrial Development Co. P. Ltd.
Calcutta High Court · (1969) 39 CompCas 401 : (1969) 73 ITR 50
Income Tax Act, 1922 — Section 12B, 12B(1)
High Courts03 Feb 1969
Commissioner of Income Tax Vs Blackwood Hodge India Pvt. Ltd.
Calcutta High Court · (1970) 76 ITR 107
Income Tax Act, 1922 — Section 43
High Courts02 Feb 1969Dismissed
Champalal Sethia Vs Ramprosad Karnani and Company
Calcutta High Court · (1969) 02 CAL CK 0025
High Courts31 Jan 1969Dismissed
Administrator General, West Bengal Vs Subodh Gopal Basu and Others
Calcutta High Court · 74 CWN 23
Bengal Land Revenue Sales Act, 1859 — Section 37(1)(b)(ii)
High Courts31 Jan 1969Dismissed
Shah Nanchand Nandji Vs Vegetable Products Ltd.
Calcutta High Court · (1969) 1 CALLT 38 : (1973) 2 ILR (Cal) 255
Arbitration Act, 1940 — Section 13, 21, 43Arbitration Rules, 1940 — Rule 15Defence of India Rules, 1962 — Rule 125
High Courts30 Jan 1969
Bokaro and Ramgur Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1969) 74 ITR 334
Income Tax Act, 1922 — Section 30, 31
High Courts29 Jan 1969
Commissioner of Gift Tax Vs Biswanath Paul
Calcutta High Court · (1970) 76 ITR 39
Gift Tax Act, 1958 — Section 6
High Courts29 Jan 1969Dismissed
Eastern Agency Vs Life Insurance Corporation of India
Calcutta High Court · AIR 1970 Cal 193
Insurance Act, 1938 — Section 31A, 31A(1), 40, 40(1)Life Insurance Corporation Act, 1956 — Section 36, 7
High Courts28 Jan 1969
Shewkissen Bhatter Vs Commissioner of Income Tax, West Bengal
Calcutta High Court · AIR 1970 Cal 441 : (1969) 74 ITR 331
Income Tax Act, 1922 — Section 9(1)Income Tax Act, 1961 — Section 24(1)
High Courts27 Jan 1969Allowed
Gordhandas Jerambhai and Others Vs The Assistant Collector of Customs and Others
Calcutta High Court · AIR 1970 Cal 204 : (1970) 1 CALLT 393
Foreign Exchange Regulation Act, 1947 — Section 12(1)
High Courts27 Jan 1969Dismissed
Paresh Chandra Roy and Another Vs The Zonal Manager, L.I.C. of India and Others
Calcutta High Court · 73 CWN 381
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 13(2), 19(2), 33(1)(a), 9A
High Courts24 Jan 1969
Birendra Kumar Das Vs West Bengal State Electricity Board and Others
Calcutta High Court · 73 CWN 632
Electricity Act, 1910 — Section 15, 16, 5(1)
High Courts24 Jan 1969Allowed
Union of India (UOI) Vs G.S. Misra
Calcutta High Court · (1969) 2 ILR (Cal) 199
Constitution of India, 1950 — Article 154, 309, 310, 311(2)Government of India Act, 1935 — Section 240(3)Railway Services (Conduct) Rules, 1966 — Rule 134, 135, 148(1), 148(4)
High Courts21 Jan 1969
Serajuddin and Company Vs Commercial Tax Officer, Sealdah Charge and Others
Calcutta High Court · (1973) 1 ILR (Cal) 30 : (1969) 23 STC 258
Constitution of India, 1950 — Article 286(1)(b)
High Courts20 Jan 1969
Mohini Debi Malpani Vs Income Tax Officer, "D"-Ward and Another
Calcutta High Court · (1970) 77 ITR 674
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 143, 143(2), 144
High Courts16 Jan 1969
Tulsi Charan Das Adhikary Vs Ram Hari Mandal
Calcutta High Court · (1972) 1 ILR (Cal) 19
Limitation Act, 1963 — Section 12, 5
High Courts14 Jan 1969Allowed
Atul Chandra Pal and Others Vs The State
Calcutta High Court · 73 CWN 651
Essential Commodities Act, 1955 — Section 2, 4, 7, 7(1)(a)(ii)
High Courts13 Jan 1969
Associated Power Co. Limited Vs Ram Taran Roy
Calcutta High Court · 73 CWN 701
Constitution of India, 1950 — Article 366(12), 52General Clauses Act, 1897 — Section 3(36)Sales of Goods Act, 1930 — Section 2(7)
High Courts13 Jan 1969
Associated Power Co. Ltd. Vs Ram Taran Roy
Calcutta High Court · AIR 1970 Cal 75 : 73 CWN 701
Calcutta City Civil Court Act, 1953 — Section 5General Clauses Act, 1897 — Section 3(36)