High Courts02 Mar 1972
The Corporation of Calcutta Vs The Building Tribunal and Others
Calcutta High Court · AIR 1972 Cal 318 : (1972) 1 CALLT 325 : (1973) 1 ILR (Cal) 687
Calcutta Municipal Act, 1951 — Section 24, 34, 414, 414(3), 414A
COURT ARCHIVE
Calcutta High Court judgments, 1972
282 judgments · page 12 of 15
High Courts01 Mar 1972
Corporation of Calcutta Vs Hindusthan Construction Co. Ltd.
Calcutta High Court · AIR 1972 Cal 420
Bengal Finance (Sales Tax) Act, 1941 — Section 2Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 21, 22, 72
High Courts28 Feb 1972Dismissed
Amal Chandra Chatterjee Vs Pramode Kumar Banerjee
Calcutta High Court · 76 CWN 743 : (1973) 1 ILR (Cal) 202
Civil Procedure Code, 1908 (CPC) — Section 115, 47Constitution of India, 1950 — Article 19, 19(1)Rent Control Act, 1950 — Section 18(1)
High Courts25 Feb 1972
Mrs. Eishu Chugani Vs Ranglal Agarwala and Others
Calcutta High Court · AIR 1973 Cal 64
High Courts25 Feb 1972Dismissed
Gokulananda Roy Vs Tarapada Mukharjee and Others
Calcutta High Court · AIR 1973 Cal 233 : 76 CWN 411
Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 154(1), 245, 356, 356(1)Contempt of Courts Act, 1971 — Section 3
High Courts25 Feb 1972
Radhyshyam Shaw and Others Vs The Corporation of Calcutta
Calcutta High Court · AIR 1973 Cal 278 : 76 CWN 457
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 43 Rule 1
High Courts25 Feb 1972
Subhas Chandra Awan Vs The District Magistrate and Others
Calcutta High Court · (1972) CriLJ 1089
West Bengal (Prevention of Violent Activities) Act, 1970 — Section 3(3)
High Courts24 Feb 1972Allowed
Aswini Kumar Barik Vs Ful Kumari Dasi
Calcutta High Court · (1973) 2 ILR (Cal) 476
Limitation Act, 1908 — Article 144, 44
High Courts23 Feb 1972
Kokarmal Gurudayal Vs Sagarmal Bengani
Calcutta High Court · AIR 1972 Cal 430 : (1973) 1 CALLT 173 : (1973) CriLJ 162 : 76 CWN 486 : (1973) 2 ILR (Cal) 136
Limitation Act, 1963 — Section 29(2), 5West Bengal Premises Tenancy (Amendment) Act, 1968 — Section 1(2)West Bengal Premises Tenancy Act, 1956 — Section 17B, 17B(1), 39
High Courts21 Feb 1972Dismissed
Sm. Pratima Baul Vs Indu Bhusan Banerjee
Calcutta High Court · AIR 1972 Cal 255
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 17D
High Courts21 Feb 1972Dismissed
Malhati Tea Syndicate Limited Vs Revenue Officer, Jalpaiguri and Others
Calcutta High Court · AIR 1973 Cal 78 : (1973) 43 CompCas 337
Bengal (Rural) Primary Education Act, 1930 — Section 29(2), 30Bengal Cess Act, 1880 — Section 38, 39, 40Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts21 Feb 1972
I.S.P. Trading Co. Vs Union of India (UOI)
Calcutta High Court · AIR 1973 Cal 74
Civil Procedure Code, 1908 (CPC) — Section 20, 80Evidence Act, 1872 — Section 3, 4Limitation Act, 1963 — Section 15(2)
High Courts16 Feb 1972Allowed
Union of India (UOI) Vs Bauria Cotton Mills and Co. Ltd.
Calcutta High Court · AIR 1973 Cal 406 : 76 CWN 791 : (1975) 1 ILR (Cal) 399
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2
High Courts16 Feb 1972
Madanlal Chowdhury Vs Income Tax Officer
Calcutta High Court · (1979) 119 ITR 351
Income Tax Act, 1961 — Section 148
High Courts16 Feb 1972
Raghunandan Jalan Vs Collector of Central Excise and Others
Calcutta High Court · (1981) 8 ELT 476
Customs Act, 1962 — Section 121Foreign Exchange Regulation Act, 1947 — Section 8(1)
High Courts15 Feb 1972Allowed
Madanlal Khaitan Vs The Commercial Tax Officer and Others
Calcutta High Court · (1972) 1 CALLT 130 : 76 CWN 623 : (1972) 29 STC 625
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 2, 3Central Sales Tax Act, 1956 — Section 14, 15
High Courts15 Feb 1972Dismissed
South Eastern Railway Employees Co-operative Urban Bank Vs Presiding Officer, 1st Industrial Tribunal and Others
Calcutta High Court · 76 CWN 562
Industrial Disputes Act, 1947 — Section 10(1)(d)
High Courts15 Feb 1972Allowed
Ramesh Prosad Agarwal Vs Union of India (UOI)
Calcutta High Court · AIR 1973 Cal 12
Limitation Act, 1963 — Section 5
High Courts10 Feb 1972Dismissed
Kartick Chandra Das Vs The Twenty-four Parganas Zilla Parishad and Others
Calcutta High Court · 76 CWN 481
Constitution of India, 1950 — Article 166, 166(2), 226West Bengal Zilla Parishad Act, 1963 — Section 105, 30, 31, 31(2)
High Courts09 Feb 1972Dismissed
Hemanta Kumar Dey Vs Taramani Devi Tibriwalla
Calcutta High Court · 76 CWN 710
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 103, Order 21 Rule 21Limitation Act, 1963 — Section 5