High Courts20 Jan 1972Dismissed
Sambhu Das Pyne Vs Corporation of Calcutta
Calcutta High Court · AIR 1972 Cal 273 : 76 CWN 373
Constitution of India, 1950 — Article 133(1)
COURT ARCHIVE
Calcutta High Court judgments, 1972
282 judgments · page 14 of 15
High Courts19 Jan 1972
India Foils Ltd. Vs The 5th Industrial Tribunal, West Bengal and Others
Calcutta High Court · AIR 1972 Cal 308 : 76 CWN 404
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14
High Courts19 Jan 1972Dismissed
Banwarilal Pasari Vs D.R. Kohli and Others
Calcutta High Court · AIR 1972 Cal 306
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 115(2)
High Courts19 Jan 1972Allowed
Kaileswar Singh Vs Upendra Nath Koyal
Calcutta High Court · AIR 1972 Cal 276 : 76 CWN 381 : (1972) 2 ILR (Cal) 692
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts19 Jan 1972
Kartick Das Vs The State
Calcutta High Court · (1972) 01 CAL CK 0005
Penal Code, 1860 (IPC) — Section 302, 34
High Courts13 Jan 1972Allowed
Commercial Tax Officer, Central Vs B.C. Nawn and Bros. Pvt. Ltd.
Calcutta High Court · (1973) 2 ILR (Cal) 429
Bengal Finance (Sales Tax) Act, 1941 — Section 10, 11, 11(1), 2, 26(1)Bengal Finance (Sales Tax) Rules, 1941 — Rule 17, 19, 21, 24, 30Constitution of India, 1950 — Article 133, 225, 226, 372(1), 395
High Courts13 Jan 1972
Haji Munna Mia and Co. Pvt. Ltd. Vs Union of India (UOI)
Calcutta High Court · AIR 1972 Cal 185 : 76 CWN 301 : (1972) 2 ILR (Cal) 683
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 151
High Courts13 Jan 1972
Lakhmani Mewal Das Vs Income Tax Officer, ''I'' Ward and Others
Calcutta High Court · (1975) 99 ITR 296
Income Tax Act, 1961 — Section 147, 148, 151(2)
High Courts13 Jan 1972
The State of West Bengal Vs The Eighth Industrial Tribunal and Others
Calcutta High Court · 76 CWN 408
Industrial Disputes Act, 1947 — Section 10(1), 2(J)West Bengal Shops and Establishments Act, 1963 — Section 15, 2(13), 24
High Courts11 Jan 1972
Shyamlal Sen and Co. and Others Vs The State
Calcutta High Court · (1972) CriLJ 942
Constitution of India, 1950 — Article 20Customs Act, 1962 — Section 135
High Courts11 Jan 1972Dismissed
Shovakak Kanta Vs Life Insurance Corporation of India
Calcutta High Court · (1972) 2 ILR (Cal) 468
Constitution of India, 1950 — Article 226, 311Life Insurance Corporation Act, 1956 — Section 11, 11(1), 11(2)
High Courts10 Jan 1972Allowed
Pradeep and Co. Vs Collector of Customs and Others
Calcutta High Court · AIR 1973 Cal 131 : 76 CWN 746
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 115, 124Evidence Act, 1872 — Section 115
High Courts10 Jan 1972Dismissed
Shovakar Kanta Vs The Life Insurance Corporation of India and others
Calcutta High Court · 76 CWN 633
Constitution of India, 1950 — Article 226, 311Life Insurance Corporation Act, 1956 — Section 11, 11(1), 11(2)
High Courts07 Jan 1972
Sheikh Hossain Vs Mst. Naubahar Bibi
Calcutta High Court · AIR 1972 Cal 446 : 76 CWN 397
Evidence Act, 1872 — Section 116, 17West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(3)
High Courts07 Jan 1972
Sisir Kumar Chandra and Another Vs Sm. Monorama Chandra and Others
Calcutta High Court · AIR 1972 Cal 283 : (1975) 1 ILR (Cal) 35
Specific Relief Act, 1963 — Section 34Succession Act, 1925 — Section 283
High Courts07 Jan 1972Allowed
Raymon Engineering Works Ltd. Vs Union of India (UOI)
Calcutta High Court · AIR 1972 Cal 281
Arbitration Act, 1940 — Section 34
High Courts07 Jan 1972Dismissed
Benarasi Prosad Sharma and Others Vs Bhagwan Choudhury and Others
Calcutta High Court · AIR 1972 Cal 291
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts06 Jan 1972
Keshab Chandra Datta Vs Ballygunge Estate Pvt. Ltd.
Calcutta High Court · AIR 1972 Cal 221 : (1972) 1 CALLT 87 : 76 CWN 281 : (1973) 1 ILR (Cal) 166
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts06 Jan 1972
Commissioner of Income Tax Vs Hoosen Kasam Dada (India) Ltd.
Calcutta High Court · (1973) 91 ITR 453
Companies Act, 1956 — Section 210Income Tax Act, 1922 — Section 34(1)
High Courts06 Jan 1972Allowed
Madhuri Sarkar Vs Corporation of Calcutta
Calcutta High Court · (1972) 2 ILR (Cal) 115
Calcutta Municipal Act, 1951 — Section 30, 34, 537, 552Calcutta Municipal Rules, 1951 — Rule 5(1), 5(2), 5(3)Criminal Procedure Code, 1898 (CrPC) — Section 200