High Courts08 Feb 1972
Sm. Nirmala Auddy Vs Sm. Monoroma Chakraborty
Calcutta High Court · AIR 1972 Cal 256
Calcutta Thika Tenancy (Amendment) Act, 1969 — Section 13Calcutta Thika Tenancy Act, 1949 — Section 4, 5(1), 5(2), 7A
COURT ARCHIVE
Calcutta High Court judgments, 1972
282 judgments · page 13 of 15
High Courts07 Feb 1972
Narandas Paramanand Das Vs Income Tax Officer and Others
Calcutta High Court · (1975) 98 ITR 453
Income Tax Act, 1961 — Section 139, 271
High Courts07 Feb 1972
Baidyanath Kundu Vs Sm. Jyotshna Rani Karmakar
Calcutta High Court · AIR 1972 Cal 443 : (1972) 1 CALLT 340 : 76 CWN 720
West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(3)
High Courts04 Feb 1972Allowed
Jahar Lal Manna Vs Sri Tarakeswar Jew''s Shebait and Others
Calcutta High Court · AIR 1972 Cal 376 : (1973) 1 ILR (Cal) 53
Bengal Tenancy Act, 1885 — Article 3
High Courts04 Feb 1972
Electrical Industries Corporation Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1972 Cal 539
Customs Act, 1962 — Section 131
High Courts03 Feb 1972
Sm. Sitala Debi Vs Man Bahadur
Calcutta High Court · AIR 1973 Cal 123 : 76 CWN 435 : (1973) 2 ILR (Cal) 672
Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Premises Tenancy Act, 1956 — Section 17
High Courts03 Feb 1972
State of West Bengal Vs Bhagirathi Silpasram Ltd.
Calcutta High Court · (1975) 1 ILR (Cal) 222
Constitution of India, 1950 — Article 227West Bengal Estates Acquisition Act, 1953 — Section 17(1), 17(3), 42, 44(2), 6(1)West Bengal Estates Acquisition Rules, 1954 — Rule 4A
High Courts03 Feb 1972Dismissed
Sailendra Nath Ghosal Vs Smt. Ena Dutta
Calcutta High Court · AIR 1973 Cal 128 : (1972) 2 ILR (Cal) 703
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 35, 100Evidence Act, 1872 — Section 110
High Courts03 Feb 1972Allowed
Amal Chakraborty Vs State of West Bengal
Calcutta High Court · (1998) 2 CALLT 257 : (1972) 1 ILR (Cal) 699
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 491High Court (Appellate Side) Rules — Rule 16, 31
High Courts02 Feb 1972
Chunilal Das Gupta Vs State of West Bengal
Calcutta High Court · (1972) 2 ILR (Cal) 230
Constitution of India, 1950 — Article 309, 310, 311, 311(1), 311(2)West Bengal Services (Classification, Control and Appeal) Rules, 1971 — Rule 10, 8
High Courts02 Feb 1972
Nishakar Pan and Others Vs Mahedeb Ghosh and Others
Calcutta High Court · AIR 1972 Cal 258 : 77 CWN 747 : (1972) 2 ILR (Cal) 442
West Bengal Estates Acquisition Act, 1953 — Section 44, 6
High Courts02 Feb 1972
New Central Jute Mills Co. Ltd. Vs Dwijendralal Brahmachari and Others
Calcutta High Court · (1973) 90 ITR 467
Civil Procedure Code, 1908 (CPC) — Section 30Income Tax Act, 1961 — Section 131
High Courts02 Feb 1972Dismissed
Tempa Landu Vs Ranjit Kundu
Calcutta High Court · AIR 1972 Cal 496 : (1975) 1 ILR (Cal) 312
West Bengal Premises Tenancy (Amendment) Act, 1968 — Section 17BWest Bengal Premises Tenancy (Amendment) Ordinance, 1967 — Section 17C
High Courts01 Feb 1972
Carew and Co. Ltd. Vs Sailaja Kanti Chatterjee and Another
Calcutta High Court · 76 CWN 774 : (1973) 1 ILR (Cal) 44 : (1972) 2 LLJ 359
Industrial Disputes Act, 1947 — Section 10Payment of Wages Act, 1936 — Section 15West Bengal Shops and Establishments Act, 1963 — Section 13, 14, 15, 24, 25F
High Courts31 Jan 1972Dismissed
Life Insurance Corporation of India Vs M.L. Dalmia and Co. Ltd.
Calcutta High Court · AIR 1972 Cal 295
Arbitration Act, 1940 — Section 2, 30
High Courts31 Jan 1972
Hungerford Investment Trust Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (1976) 102 ITR 314
Income Tax Act, 1922 — Section 34, 34(3)
High Courts31 Jan 1972Allowed
Bedana Bala Dassi and Others Vs Calcutta State Transport Corporation
Calcutta High Court · AIR 1972 Cal 305
Motor Vehicles Act, 1939 — Section 110B
High Courts28 Jan 1972Dismissed
Rangpur Tea Association Ltd. Vs Makkanlal Samaddar
Calcutta High Court · (1973) 43 CompCas 58 : 76 CWN 392
Companies Act, 1956 — Section 108(1), 111(2)
High Courts28 Jan 1972Allowed
Prem Nath Mayer Vs Registrar of Trade Marks and Another
Calcutta High Court · AIR 1972 Cal 261 : 76 CWN 459
Civil Procedure Code, 1908 (CPC) — Section 100Trade and Merchandise Marks Act, 1958 — Section 109(5), 11, 12
High Courts24 Jan 1972Dismissed
Karam Chand Thapar and Bros. (P) Ltd. Vs H.H. Jethanandani
Calcutta High Court · 76 CWN 338
Contract Act, 1872 — Section 27, 74