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
COURT ARCHIVE
Calcutta High Court judgments, 1971
280 judgments · page 2 of 14
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)
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
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
High Courts29 Nov 1971Allowed
Manish Ranjan Biswas Vs Nemai Chandra Ghosh
Calcutta High Court · (1972) 1 ILR (Cal) 530
Criminal Procedure Code, 1898 (CrPC) — Section 190, 190(1), 200, 203, 207
High Courts26 Nov 1971
Shyam Sundar Bajaj Vs Income Tax Officer, "A" Ward and Others
Calcutta High Court · (1973) 89 ITR 317
Income Tax Act, 1961 — Section 142(1), 147, 148
High Courts23 Nov 1971
Smt. Tarubala Saha Vs Nath Bank Ltd. (In Liquidation) and Another
Calcutta High Court · (1972) 42 CompCas 588 : 76 CWN 99
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Companies Act, 1913 — Section 171
High Courts22 Nov 1971Dismissed
The Chartered Bank Vs The Commissioner for the Port of Calcutta
Calcutta High Court · AIR 1972 Cal 198
Arbitration Act, 1940 — Section 34, 40
High Courts19 Nov 1971
T.C. Donze Vs Superintendent, Alipore Central Jail
Calcutta High Court · (1972) 1 CALLT 7 : 76 CWN 362 : (1972) 1 ILR (Cal) 538
Prisons Act, 1894 — Section 59, 59(5)West Bengal Jail Code — Rule 591, 591(10), 591(11), 591(12), 591(13)
High Courts18 Nov 1971
Susila Bala Dasi Vs Karuna Bala Poddar
Calcutta High Court · (1973) 2 ILR (Cal) 321
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3Partition Act, 1893 — Section 4
High Courts17 Nov 1971
Re. Md. Abdul Rahim Vs Dy. Controller of Rationing (Establishment) and Others
Calcutta High Court · 76 CWN 229
West Bengal Rationing Order, 1964 — Clause 10(iii)
High Courts16 Nov 1971
Ranjan Kumar Das Vs Ganesh Chandra Manna
Calcutta High Court · (1972) 2 ILR (Cal) 318
Estates Acquisition Act — Section 6(2)Estates Acquisition Rules — Rule 4Limitation Act, 1963 — Section 14
High Courts16 Nov 1971Dismissed
In Re: Bharat Commerce and Industries Ltd.
Calcutta High Court · (1973) 43 CompCas 162
Companies Act, 1956 — Section 17, 17(3)
High Courts15 Nov 1971Dismissed
Mahboobur Rahman Vs Public Service Commission, West Bengal and Others
Calcutta High Court · AIR 1972 Cal 348
Constitution of India, 1950 — Article 226
High Courts15 Nov 1971
Central Bank of India Vs Srish Chandra Guha and Another
Calcutta High Court · AIR 1972 Cal 345
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts13 Nov 1971
HINCHCLIFFE (INSPECTOR OF TAXES) Vs CRABTREE.
Calcutta High Court · (1971) 81 ITR 677
Finance Act, 1965 — Section 44, 44(3)
High Courts10 Nov 1971Allowed
Lalchand Dharamchand Vs Alliance Jute Mills Co. Ltd.
Calcutta High Court · AIR 1973 Cal 243
Arbitration Act, 1940 — Section 34Contract Act, 1872 — Section 188, 62
High Courts10 Nov 1971Dismissed
Saroj Kumar Kundu Vs Lina Saha
Calcutta High Court · (1972) 2 ILR (Cal) 118
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2), 17(3)
High Courts09 Nov 1971
Nandy and Company Vs Union of India and Others
Calcutta High Court · 76 CWN 952
Constitution of India, 1950 — Article 19, 226, 352, 352(1), 352(2)General Clauses Act, 1897 — Section 6
High Courts09 Nov 1971
Bhyalal Sha Vs Renubala Dey
Calcutta High Court · 76 CWN 778 : (1973) 1 ILR (Cal) 39
Limitation Act, 1963 — Section 4West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1)