COURT ARCHIVE

Calcutta High Court judgments, 1972

282 judgments · page 10 of 15

High Courts19 Apr 1972Allowed

Mewalal Agarwalla Vs State

Calcutta High Court · 76 CWN 892 : (1972) 2 ILR (Cal) 435

Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1898 (CrPC) — Section 491Maintenance of Internal Security Act, 1971 — Section 3(1), 3(2), 8

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High Courts18 Apr 1972Allowed

Tarun Kumar Sengupta Vs Union of India (UOI) and Another

Calcutta High Court · AIR 1973 Cal 56 : (1973) 1 CALLT 329

Central Reserve Police Force Act, 1949 — Section 16, 3, 6Constitution of India, 1950 — Article 226, 372

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High Courts18 Apr 1972Allowed

Arun General Industries Ltd. Vs Gunny Trading Co.

Calcutta High Court · AIR 1972 Cal 542

Arbitration Act, 1940 — Section 33Forward Contracts (Regulation) Act, 1952 — Section 2

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High Courts17 Apr 1972

Pashupati Roy and Others Vs State of West Bengal

Calcutta High Court · AIR 1972 Cal 366 : (1972) 1 CALLT 330 : 76 CWN 797 : (1972) 2 ILR (Cal) 284

Constitution of India, 1950 — Article 14, 19(1), 31(2)West Bengal Fisheries (Requisition and Acquisition) Act, 1965 — Section 2(5), 8, 8(4)

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High Courts11 Apr 1972

Sri Sri Iswar Jagannath Deb Jew and Others Vs Fatick Chand Seal and Others

Calcutta High Court · AIR 1972 Cal 489

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1

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High Courts30 Mar 1972Allowed

Dwijapada Haldar Vs Prafulla Chandra Haldar

Calcutta High Court · AIR 1972 Cal 409 : 76 CWN 784

Bengal Tenancy Act, 1885 — Section 26F(2)West Bengal Land Reforms Act, 1955 — Section 5(5), 8, 8(1), 9(1)

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High Courts30 Mar 1972Allowed

Richardson and Cruddas Ltd. Vs Haridas Mundhra and Others

Calcutta High Court · AIR 1973 Cal 119

Companies Act, 1956 — Article 120, 121, 17, 17(1), 18Limitation Act, 1963 — Section 5

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High Courts29 Mar 1972

Sukumar Deb Vs Rakhal Chandra Saha

Calcutta High Court · (1973) 1 ILR (Cal) 21

Constitution of India, 1950 — Article 19(1)West Bengal Premises Tenancy Act, 1956 — Section 13(3A), 17E

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High Courts29 Mar 1972Dismissed

The Collector of Customs and Others Vs Md. Habibul Haque

Calcutta High Court · 76 CWN 593

Constitution of India, 1950 — Article 226, 227, 309, 310, 311

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High Courts28 Mar 1972

Commissioner of Income Tax Vs Siewart and Dholakia Private Ltd.

Calcutta High Court · (1974) 95 ITR 573

Income Tax Act, 1922 — Section 10, 10(5A), 66(1)

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High Courts28 Mar 1972Allowed

Secretary to the Government of West Bengal, Home Department and Others Vs Ram Chandra Choudhury

Calcutta High Court · AIR 1973 Cal 220 : (1973) 1 CALLT 351

Constitution of India, 1950 — Article 166, 226, 311(2)Limitation Act, 1963 — Article 7

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High Courts28 Mar 1972

Commissioner of Income Tax Vs Hind Commercial Company

Calcutta High Court · (1974) 96 ITR 722

Income Tax Act, 1922 — Section 26A

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High Courts28 Mar 1972Allowed

Sm. Labanya Bala Debi Vs Sm. Parul Bala Debi and Others

Calcutta High Court · AIR 1973 Cal 367 : 77 CWN 272

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High Courts28 Mar 1972

Sitaram and others Vs Bridge Inspector, Eastern Railway, Howrah and others

Calcutta High Court · 76 CWN 645

Constitution of India, 1950 — Article 309Industrial Disputes Act, 1947 — Section 25F

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High Courts22 Mar 1972

Tirthapada Nag and Others Vs Ram Babu Gupta and Another

Calcutta High Court · AIR 1972 Cal 411 : 77 CWN 483 : (1973) 1 ILR (Cal) 1

Constitution of India, 1950 — Article 14, 19(1)West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 9(1)

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High Courts21 Mar 1972Allowed

Sm. Manjusha Debi Vs Sunil Chandra Mukherjee and Others

Calcutta High Court · AIR 1972 Cal 310 : (1972) 1 CALLT 346 : (1973) 1 ILR (Cal) 23

Transfer of Property Act, 1882 — Section 11, 54

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High Courts21 Mar 1972Dismissed

Baldeo Das Ram Narayan Vs Maina Bibi

Calcutta High Court · 76 CWN 996 : (1973) 1 ILR (Cal) 469

City Civil Court Act, 1953 — Section 8(1)Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 11, 114, 57

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High Courts17 Mar 1972

Bijoy Kumar Karnani Vs Lahori Ram Prasher

Calcutta High Court · AIR 1973 Cal 465

Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 8

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High Courts17 Mar 1972

Chanchal Kumar Chatterjee Vs Income Tax Officer, "B" Ward and Others

Calcutta High Court · 76 CWN 767 : (1974) 93 ITR 130

Income Tax Act, 1961 — Section 147, 148, 149(1), 151

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High Courts16 Mar 1972

Sushil Kumar Bagaria and Another Vs B.D. Mohta and Others

Calcutta High Court · AIR 1973 Cal 370 : 76 CWN 761

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3

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