Calcutta High Court Judgments 1971

Constitution of India, 1950 — Article 226, 245Transfer of Territories Act, 1956 — Section 43West Bengal Estates Acquisition Act, 1953 — Section 60, 61, 61(2)

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High Courts14 Dec 1971Allowed

Sambhunath Mukherjee Vs Bimala Debi Saharia

Calcutta High Court · (1973) 1 ILR (Cal) 462

Contract Act, 1872 — Section 74Transfer of Property Act, 1882 — Section 55

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High Courts10 Dec 1971

State of West Bengal Vs Ganesh Chandra Mitra and Others

Calcutta High Court · AIR 1972 Cal 333 : (1973) 2 ILR (Cal) 635

Land Acquisition Act, 1894 — Section 23, 54

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High Courts10 Dec 1971

Bijoli Prova Banerjee Vs State of West Bengal

Calcutta High Court · (1972) 2 ILR (Cal) 675

Constitution of India, 1950 — Article 2(3), 22, 22(4)Criminal Procedure Code, 1898 (CrPC) — Section 491, 80Defence of India Rules, 1962 — Rule 30

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High Courts10 Dec 1971

A.C. Mukherjee and Others Vs Union of India (UOI) and Others

Calcutta High Court · 76 CWN 208 : (1973) 1 ILR (Cal) 155 : (1972) 2 LLJ 297

Constitution of India, 1950 — Article 19, 226, 32Trade Unions Act, 1926 — Section 1, 13

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High Courts09 Dec 1971Allowed

Rabindra Nath Sinha Roy Vs The Divisional Commissioner, Burdwan Division, at Chinsura and Others

Calcutta High Court · AIR 1972 Cal 447 : 76 CWN 378

West Bengal Land Reforms Act, 1955 — Section 4(2A)

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High Courts09 Dec 1971Dismissed

State of West Bengal Vs Secretary, Union Club, Purulia

Calcutta High Court · AIR 1972 Cal 225 : 76 CWN 296 : (1972) 2 ILR (Cal) 216

Land Acquisition Act, 1894 — Section 19(1), 23(1)

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High Courts09 Dec 1971

INLAND REVENUE COMMISSIONERS Vs PARK AND OTHERS.

Calcutta High Court · (1972) 84 ITR 446

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High Courts08 Dec 1971

Commissioner of Income Tax Vs Turner Morrison and Co. Private Ltd.

Calcutta High Court · (1974) 93 ITR 385

Income Tax Act, 1961 — Section 10(2)

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High Courts08 Dec 1971Allowed

B.K. Plastic Industries Vs Jayantilal Kalidas Sayani

Calcutta High Court · AIR 1972 Cal 339

Patents and Designs Act, 1911 — Section 51A, 51A(1)

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High Courts01 Dec 1971Allowed

Murlidhar Haspuria Vs Bansidhar Halwai

Calcutta High Court · AIR 1973 Cal 193

Partnership Act, 1932 — Section 4, 6

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High Courts01 Dec 1971

State Vs Dilip Kumar Singha

Calcutta High Court · (1972) 1 ILR (Cal) 584

Criminal Procedure Code, 1898 (CrPC) — Section 118, 342, 374Penal Code, 1860 (IPC) — Section 300, 302

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High Courts30 Nov 1971

The Union of India (UOI) Vs Radharani Ghosh

Calcutta High Court · AIR 1972 Cal 343

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8(3)

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High Courts29 Nov 1971

Karuna Kant Datt and Others Vs The Coal Board and Another

Calcutta High Court · (1973) CriLJ 1009 : 76 CWN 679

Mines Act, 1952 — Section 3, 76

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High Courts29 Nov 1971Dismissed

Durga Prasanna Gupta Vs State of West Bengal and Others

Calcutta High Court · AIR 1972 Cal 378

Constitution of India, 1950 — Article 309, 311

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Calcutta High Court judgments, 1971