High Courts16 Jun 1971Dismissed
Bhattacharjee (Agency) and Co. Pvt. Ltd. Vs Tarak Nath Banerjee
Calcutta High Court · AIR 1972 Cal 393 : (1972) 2 ILR (Cal) 104
Evidence Act, 1872 — Section 101Limitation Act, 1963 — Article 22
COURT ARCHIVE
Calcutta High Court judgments, 1971
280 judgments · page 7 of 14
High Courts16 Jun 1971Allowed
Radha Kanto Chatterjee Vs The State of West Bengal and Others
Calcutta High Court · AIR 1972 Cal 174
Constitution of India, 1950 — Article 14
High Courts16 Jun 1971Dismissed
In Re: Asiatic Oxygen Ltd.
Calcutta High Court · AIR 1972 Cal 50 : (1972) 42 CompCas 602
Companies Act, 1956 — Section 113(1)
High Courts15 Jun 1971
Gopal Vs The State of Uttar Pradesh
Calcutta High Court · AIR 1972 Cal 67
Arbitration Act, 1940 — Section 8, 9
High Courts15 Jun 1971
Ramendra Nath Dutta Vs Nalini Ranjan Das
Calcutta High Court · (1972) 1 ILR (Cal) 266
Criminal Procedure Code, 1898 (CrPC) — Section 200Electricity Act, 1910 — Section 44, 50
High Courts11 Jun 1971Allowed
Jogendra Nath Chatterjee and Others Vs State of West Bengal
Calcutta High Court · AIR 1971 Cal 458 : 75 CWN 737 : (1975) 1 ILR (Cal) 260
Land Acquisition Act, 1894 — Section 23, 4(1)
High Courts08 Jun 1971Dismissed
Chhabilal Singha and Others Vs Jharulal Singha and Another
Calcutta High Court · AIR 1971 Cal 540 : (1972) 1 ILR (Cal) 150
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7
High Courts07 Jun 1971Dismissed
Madhusudhan Debnath Vs Sm. Radharani Mondal and Others
Calcutta High Court · AIR 1971 Cal 534
Constitution of India, 1950 — Article 19(1), 226, 254(1), 254(2), 357(1)West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(2A), 17(2B), 17(3)West Bengal State Legislature (Delegation of Powers) Act, 1968 — Section 3
High Courts07 Jun 1971Allowed
Biswanath Chatterjee Vs Ajit Kumar Sarkar
Calcutta High Court · AIR 1972 Cal 52
Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Premises Tenancy Act, 1956 — Section 13(1), 17(1), 17(2)
High Courts07 Jun 1971Dismissed
Mofazzel Mondal and Another Vs Anachhaddin Sardar and Others Anachhaddin Sardar and Others Vs Mofazzel Mondal and Another
Calcutta High Court · AIR 1972 Cal 74 : 76 CWN 156
Bengal Agricultural Debtors Act, 1936 — Section 37A
High Courts31 May 1971Allowed
Ratan Lal Singh Vs Gezer Bros. (P.) Ltd.
Calcutta High Court · AIR 1971 Cal 439 : (1971) 1 CALLT 17 : 75 CWN 784
West Bengal Premises Tenancy Act, 1956 — Section 17D(1)
High Courts28 May 1971
K.L. Bhasin Vs Sundar Singh
Calcutta High Court · (1972) CriLJ 371
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 403, 406, 420
High Courts26 May 1971Allowed
D. Macropolo and Co. Vs Union of India (UOI) and Another
Calcutta High Court · AIR 1972 Cal 350
Constitution of India, 1950 — Article 14Public Premises (Eviction of Unauthorised Occupants) (Amendment) Act, 1968 — Section 4Public Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 10E, 7(2)
High Courts26 May 1971
INLAND REVENUE COMMISSIONERS Vs BROWN.
Calcutta High Court · (1972) 84 ITR 383
High Courts25 May 1971
Pran Krishna Das Vs State
Calcutta High Court · (1971) 2 ILR (Cal) 392
Criminal Procedure Code, 1898 (CrPC) — Section 231, 256, 350, 540Defence of India Rules, 1962 — Rule 126P(1)(11), 126P(2)Evidence Act, 1872 — Section 137, 154, 165
High Courts24 May 1971
A.K. Basu Vs State
Calcutta High Court · (1972) 1 ILR (Cal) 527
Criminal Procedure Code, 1898 (CrPC) — Section 209, 209(1), 437Penal Code, 1860 (IPC) — Section 330
High Courts24 May 1971Allowed
Superintendent and Remembrancer of Legal Affairs Vs Bharat Parai
Calcutta High Court · (1972) 1 ILR (Cal) 144
Criminal Procedure Code, 1898 (CrPC) — Section 251A, 251A(11), 251A(3), 251A(7)
High Courts21 May 1971
Niranjan and Co. (P.) Ltd. Vs Commissioner of Income Tax and Others
Calcutta High Court · 75 CWN 741 : (1972) 84 ITR 427
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts21 May 1971Dismissed
Rajputana Trading Co. Pvt. Ltd. Vs Iswarsingh Kripalsingh and Another
Calcutta High Court · AIR 1972 Cal 56 : (1973) 2 ILR (Cal) 80
West Bengal Premises Tenancy Act, 1956 — Section 17(1), 21, 22
High Courts21 May 1971
Usha Kumar Banerjee and Others Vs Controller of Estate Duty
Calcutta High Court · (1972) 84 ITR 6
Estate Duty Act, 1953 — Section 5