High Courts22 Dec 1972Dismissed
Subodh Kumar Mitra and Another Vs The Revenue Officer and Others
Calcutta High Court · AIR 1974 Cal 94 : (1973) 1 CALLT 35 : 77 CWN 410
West Bengal Estates Acquisition Act, 1953 — Section 44(2)
COURT ARCHIVE
Calcutta High Court judgments, 1972
282 judgments · page 1 of 15
High Courts22 Dec 1972
State of West Bengal Vs Asitendra Nath Mitter
Calcutta High Court · AIR 1973 Cal 478 : 77 CWN 618
Calcutta Improvement Act, 1911 — Section 77A(2)Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 23(2)
High Courts22 Dec 1972
Kanailal Ghosal and Others Vs Ena Dutta
Calcutta High Court · AIR 1974 Cal 24 : 77 CWN 572 : (1974) 1 ILR (Cal) 554
Constitution of India, 1950 — Article 19West Bengal Premises Tenancy Act, 1956 — Section 17E
High Courts21 Dec 1972Allowed
Maharam Ali Vs Dinanath Prasad Sha
Calcutta High Court · AIR 1973 Cal 379 : (1973) CriLJ 373 : 77 CWN 202
West Bengal Premises Tenancy Act, 1956 — Section 13, 17
High Courts20 Dec 1972Dismissed
Sm. Juthika Sircar and Others Vs Official Trustees of West Bengal
Calcutta High Court · AIR 1973 Cal 382
Trusts Act, 1882 — Section 56
High Courts20 Dec 1972Allowed
Maharam Ali Vs Dinanath Prasad Sha
Calcutta High Court · 77 CWN 202
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(6), 13(6), 17(3)
High Courts19 Dec 1972
Manjurani Das Vs Bibhuti Bhusan Paramanick
Calcutta High Court · (1973) 2 ILR (Cal) 704
High Courts18 Dec 1972Allowed
Vishnu Agencies Pvt. Ltd. Vs Commercial Tax Officer, Sealdah Charge and others
Calcutta High Court · 77 CWN 141
Sales of Goods Act, 1930 — Section 4WEST BENGAL CEMENT CONTROL ACT, 1948 — Section 16, 3, 6
High Courts15 Dec 1972
Sk. Bafatulla Mukhtear and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1973 Cal 148 : 77 CWN 171 : (1975) 2 ILR (Cal) 99
Constitution of India, 1950 — Article 14, 154, 154(2), 166(3), 245Rules of High Court at Calcutta Appeallate Side, 1957 — Rule 1, 9West Bengal Estates Acquisition Act, 1953 — Section 44(4), 5(5), 5A, 5A(1), 5A(3)
High Courts14 Dec 1972Allowed
Kanchanganga Co. Ltd. Vs The State of West Bengal
Calcutta High Court · AIR 1973 Cal 325 : (1973) 2 ILR (Cal) 60
Constitution of India, 1950 — Article 299Evidence Act, 1872 — Section 64Land Acquisition Act, 1894 — Section 23(2)
High Courts14 Dec 1972
Sudhansu Sekhar Maity and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1972 Cal 320
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 2 Rule 3Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 5A, 6
High Courts14 Dec 1972Dismissed
Central Inland Water Transport Corporation Vs Second Labour Court and Others
Calcutta High Court · 77 CWN 986
Companies Act, 1956 — Section 391, 394Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 10(1)(d), 18(3)(c), 19(2), 2(k)
High Courts14 Dec 1972
Subodh Singh Modak Vs The State
Calcutta High Court · (1974) CriLJ 185
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 395, 397
High Courts14 Dec 1972
Jaladhar Metey Vs The State
Calcutta High Court · (1974) CriLJ 416
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts13 Dec 1972Dismissed
Manindra Chandra Sen Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1973 Cal 385
Constitution of India, 1950 — Article 14
High Courts12 Dec 1972Allowed
Basdeo Singh and Another Vs Binode Behari Ghosal
Calcutta High Court · 77 CWN 969
West Bengal Estates Acquisition Act, 1953 — Section 49, 5, 52, 5B, 8
High Courts07 Dec 1972
Benode Chatterjee Vs Purnendu Nath Tagore
Calcutta High Court · AIR 1973 Cal 352
Limitation Act, 1963 — Article 136Succession Act, 1925 — Section 214(1)
High Courts01 Dec 1972
Eastern Drug Company Limited Vs The State of West Bengal and Others
Calcutta High Court · 77 CWN 382
Bengal Excise Act, 1909 — Section 2, 86Constitution of India, 1950 — Article 226, 265, 268, 277Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 2, 2(g), 3, 4, 6
High Courts30 Nov 1972Allowed
Jhabarmal Agarwalla and Another Vs N.B. Das Gupta and Others
Calcutta High Court · (1972) 11 CAL CK 0006
Constitution of India, 1950 — Article 14, 19(1), 19(1)(g), 304(b)Essential Commodities Act, 1955 — Section 3
High Courts30 Nov 1972Dismissed
Paresh Chandra Roy Vs State of West Bengal and Others
Calcutta High Court · AIR 1973 Cal 559
Bengal Motor Vehicles Rules, 1940 — Rule 57Motor Vehicles Act, 1939 — Section 47, 62