High Courts30 Nov 1972Dismissed
Royal Stationery Supply House Vs Azizul Haque and Others
Calcutta High Court · AIR 1973 Cal 363
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(1)
COURT ARCHIVE
Calcutta High Court judgments, 1972
282 judgments · page 2 of 15
High Courts29 Nov 1972Allowed
Mahammad Nazaharul Haque and Another Vs B. Bagchi, I.P.J.P. and Others
Calcutta High Court · AIR 1974 Cal 29 : 77 CWN 695 : (1973) 2 ILR (Cal) 108
Citizenship Act, 1955 — Section 9Citizenship Rules, 2009 — Rule 3Constitution of India, 1950 — Article 6, 7, 9
High Courts29 Nov 1972Allowed
Bibhuti Bhusan Roy Vs State of West Bengal
Calcutta High Court · (1975) 1 ILR (Cal) 99
Calcutta Thika Tenancy Act, 1949 — Section 17, 18, 20, 20(1), 20(3)Civil Procedure Code, 1908 (CPC) — Section 80, 82
High Courts23 Nov 1972
Sm. Shyama Sundari Dasi ''Devi'' Vs Ramapati Chattopadhya and Another
Calcutta High Court · AIR 1973 Cal 319 : (1974) 2 ILR (Cal) 141
Civil Procedure Code, 1908 (CPC) — Section 17, 20
High Courts05 Oct 1972
Talakchand Kanji Vora Vs Keshavlal Dullabajji Sheth
Calcutta High Court · AIR 1973 Cal 279 : 78 CWN 744
Partnership Act, 1932 — Section 32, 7
High Courts05 Oct 1972Dismissed
Workmen of Jessop and Co. and Another Vs Jessop and Co. and Another
Calcutta High Court · 77 CWN 134
Constitution of India, 1950 — Article 186, 226Industrial Disputes Act, 1947 — Section 10, 19(4)
High Courts04 Oct 1972Dismissed
Mohd. Abdul Gani Vs Shibapada Mookerjee
Calcutta High Court · (1975) 2 ILR (Cal) 348
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 7 Rule 11, 80
High Courts04 Oct 1972
Dhemo Main Collieries and Industries Ltd. Vs Commissioner, Burdwan Division and Others
Calcutta High Court · 78 CWN 44
West Bengal Estates Acquisition Act, 1953 — Section 2, 29, 4, 5, 7
High Courts04 Oct 1972
Messrs Sricol Chemicals Industries (P) Ltd. Vs Director of Entry-Taxes, Government of West Bengal and Others
Calcutta High Court · 77 CWN 154
Constitution of India, 1950 — Article 226
High Courts04 Oct 1972
A.K. Ghosh Vs The State
Calcutta High Court · 77 CWN 441
Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 58
High Courts03 Oct 1972Allowed
Mira Bose Vs Santosh Kumar Bose
Calcutta High Court · AIR 1973 Cal 483 : 77 CWN 378 : 77 CWN 376
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1Contempt of Courts Act, 1971 — Section 1Hindu Marriage Act, 1955 — Section 28
High Courts03 Oct 1972Dismissed
Pasupati Roy Vs State of West Bengal and Others
Calcutta High Court · AIR 1974 Cal 99 : 77 CWN 157
Constitution of India, 1950 — Article 14, 19(1), 245, 31(2)West Bengal Fisheries (Requisition and Acquisition) Act, 1965 — Section 11, 2(5), 4, 8
High Courts03 Oct 1972
N.N. Singh and Others Vs General Manager, Chittaranjan Locomotive Works and Others
Calcutta High Court · 77 CWN 334
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 2 Rule 2, 141Constitution of India, 1950 — Article 166, 166(1), 19(1), 19(1)(c), 226
High Courts03 Oct 1972
Photo-Optical Co. Pvt. Ltd. Vs Union of India and Others
Calcutta High Court · 77 CWN 628
High Courts03 Oct 1972Allowed
Onkarnath Jajodia Vs Brijlal Jajodia
Calcutta High Court · (1974) 2 ILR (Cal) 22
Arbitration Act, 1940 — Section 2, 20, 21, 22, 23Contract Act, 1872 — Section 29Specific Relief Act, 1963 — Section 26, 31
High Courts29 Sept 1972
Scott and Saxby Ltd. Vs The Commercial Tax Officer (Lyons Range Charge) and Others
Calcutta High Court · (1973) 32 STC 86
Central Sales Tax Act, 1956 — Section 8
High Courts29 Sept 1972
Sreenarayan Shroff and Another Vs Sambhu Prosad Agarwal and Another
Calcutta High Court · 79 CWN 538
Employees State Insurance Act, 1948 — Section 40(4), 85, 86Penal Code, 1860 (IPC) — Section 403, 405, 406, 408, 409
High Courts27 Sept 1972Allowed
Priti Ranjan Ghosh Vs State
Calcutta High Court · 77 CWN 865 : (1973) 2 ILR (Cal) 354
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 154, 155, 156, 157, 158Evidence Act, 1872 — Section 73
High Courts27 Sept 1972Allowed
Shantilal Chopra Vs Prabir Ranjan Sen
Calcutta High Court · (1974) 2 ILR (Cal) 538
Criminal Procedure Code, 1898 (CrPC) — Section 205, 252, 253, 353Penal Code, 1860 (IPC) — Section 120B, 407, 420
High Courts27 Sept 1972Dismissed
Sm. Susama Bala Sur alias Susama Dasi Vs Bibhuti Bhusan Mondal
Calcutta High Court · AIR 1973 Cal 295 : 76 CWN 1091 : (1974) 1 ILR (Cal) 172
Civil Procedure Code, 1908 (CPC) — Section 47