COURT ARCHIVE

Calcutta High Court judgments, 1971

280 judgments · page 3 of 14

High Courts17 Sept 1971Dismissed

Fatechand Mahesri and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 1972 Cal 177 : (1972) 1 CALLT 313 : 76 CWN 137 : (1972) 1 ILR (Cal) 684

General Clauses Act, 1897 — Section 3(42)West Bengal Estates Acquisition Act, 1953 — Section 14(3), 6

Read judgment

High Courts17 Sept 1971Allowed

Rawatmal Bhairudan Vs The Rajputana Trading Co. (Pvt.) Ltd.

Calcutta High Court · AIR 1973 Cal 248

West Bengal Premises Tenancy Act, 1956 — Section 17(2)

Read judgment

High Courts17 Sept 1971

Mojammal Mondal Vs Special Revenue Officer and Others

Calcutta High Court · 78 CWN 281

Specific Relief Act, 1963 — Section 13(1)(b), 6Transfer of Property Act, 1882 — Section 55(2)West Bengal Estates Acquisition Act, 1953 — Section 10(2), 4, 5, 6, 6(5)

Read judgment

High Courts17 Sept 1971

Jhajharia, N.K. and Others Vs Chandar, L.

Calcutta High Court · 78 CWN 697

Employees State Insurance Act, 1948 — Section 40, 84, 85, 86General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 40, 403, 405, 406, 420

Read judgment

High Courts17 Sept 1971

N.K. Jhajharia Vs L. Chandar

Calcutta High Court · (1975) 1 ILR (Cal) 507

Coal Mines Provident Fund and Bonus Schemes Act, 1948 — Section 40, 40(4), 9, 9(2)Criminal Procedure Code, 1898 (CrPC) — Section 195Employees State Insurance Act, 1948 — Section 40, 84, 85, 86

Read judgment

High Courts17 Sept 1971Allowed

Sitaram Jaipuria and Others Vs Banwarilal Jaipuria

Calcutta High Court · AIR 1972 Cal 105 : 76 CWN 161 : (1972) 2 ILR (Cal) 64

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Companies Act, 1956 — Section 149, 173(2), 34(2)Industries (Development and Regulation) Act, 1951 — Section 11

Read judgment

High Courts17 Sept 1971Dismissed

Rallis (India) Ltd. Vs Union of India (UOI)

Calcutta High Court · (1973) 1 ILR (Cal) 594

Carriers Act, 1865 — Section 3(1)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10, Order 21 Rule 31, Order 6 Rule 13, 80, 82Evidence Act, 1872 — Section 110

Read judgment

High Courts17 Sept 1971

Motia @ Motilal Shaw and Others Vs The State

Calcutta High Court · 76 CWN 901

Arms Act, 1959 — Section 19(f), 20, 27Explosive Substances Act, 1908 — Section 5, 7Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 307

Read judgment

High Courts16 Sept 1971

Commissioner of Income Tax Vs United Bank of India Ltd.

Calcutta High Court · (1973) 91 ITR 614

Income Tax Act, 1922 — Section 10(2), 26(2), 58K(2)

Read judgment

High Courts16 Sept 1971Dismissed

Sri Sri Iswar Madan Mohun Jiew Vs Smt. Priyamoni Dasi

Calcutta High Court · (1971) 09 CAL CK 0016

Limitation Act, 1963 — Section 10Transfer of Property Act, 1882 — Section 123Trusts Act, 1882 — Section 1, 5

Read judgment

High Courts16 Sept 1971Dismissed

Alak Prokash Jain Vs Union of India (UOI) and Others

Calcutta High Court · (1973) 43 CompCas 68

Companies Act, 1956 — Section 10E, 10E(6), 237, 388B, 388CConstitution of India, 1950 — Article 14, 226

Read judgment

High Courts16 Sept 1971

Messrs. Seorajuddin and Co. and Others Vs Union of India and Others

Calcutta High Court · 76 CWN 660

Constitution of India, 1950 — Article 14, 19(1)(g), 226, 227, 228Customs Act, 1962 — Section 123Evidence Act, 1872 — Section 106

Read judgment

High Courts16 Sept 1971Dismissed

Baldev Singh Vs Indian Explosives Ltd.

Calcutta High Court · (1972) 2 ILR (Cal) 296

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 2, 25FF, 33A

Read judgment

High Courts14 Sept 1971Allowed

Lalchand Agarwalla and Others Vs State of West Bengal and Others

Calcutta High Court · 76 CWN 120

West Bengal State Legislature (Delegation of Powers) Act, 1970 — Section 3

Read judgment

High Courts13 Sept 1971Partly Allowed

Sm. Pratima Ghosh and Others Vs The State of West Bengal

Calcutta High Court · AIR 1973 Cal 284 : (1973) 1 CALLT 428 : 77 CWN 294

Evidence Act, 1872 — Section 13Land Acquisition Act, 1894 — Section 11

Read judgment

High Courts13 Sept 1971Allowed

Madan Chandra Ghosh and Others Vs The State of West Bengal and Others

Calcutta High Court · 76 CWN 584

Land Acquisition Act, 1894 — Section 18, 23(2)

Read judgment

High Courts10 Sept 1971Allowed

Ramesh Ch. Sood Vs A.S.O. Sub-Division, Ranaghat and Others

Calcutta High Court · AIR 1972 Cal 455 : (1972) 1 CALLT 1 : 76 CWN 149

Constitution of India, 1950 — Article 226West Bengal Estates Acquisition Act, 1953 — Section 44(2), 44(3)

Read judgment

High Courts07 Sept 1971Dismissed

Sohanlal Murarka and Others Vs Mrs. Gokul Chandra Pal and Others

Calcutta High Court · (1971) 09 CAL CK 0024

Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 114

Read judgment

High Courts07 Sept 1971Dismissed

Jayanta Mohan Chatterjee Vs Jagat Mohan Chatterjee and Others

Calcutta High Court · AIR 1972 Cal 88 : (1971) 1 CALLT 146 : 76 CWN 127

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17Trusts Act, 1882 — Section 63, 64, 66

Read judgment

High Courts07 Sept 1971

Ram Kumar Kajaria Vs Chandra Engineering (India) Ltd.

Calcutta High Court · AIR 1972 Cal 381 : 76 CWN 426

Limitation Act, 1908 — Section 181Limitation Act, 1963 — Article 137, 181West Bengal Land Reforms Act, 1955 — Section 2(10), 5(5), 8(1)

Read judgment