COURT ARCHIVE

Calcutta High Court judgments, 1972

282 judgments · page 3 of 15

High Courts27 Sept 1972Dismissed

Sm. Susama Bala Sur Vs Bibhuti Bhusan Mondal

Calcutta High Court · AIR 1973 Cal 295 : 76 CWN 1091 : (1974) 1 ILR (Cal) 172

Chandernagore (Administration) Regulations, 1952 — Regulation 8Chandernagore Merger Act, 1954 — Section 18(2)Civil Procedure Code, 1908 (CPC) — Section 2(2)

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High Courts26 Sept 1972

Goutam Goswami Vs The District Magistarte and Others

Calcutta High Court · (1973) CriLJ 1010 : 77 CWN 102 : (1973) 1 ILR (Cal) 382

Criminal Procedure Code, 1898 (CrPC) — Section 491Maintenance of Internal Security Act, 1971 — Section 10, 3(1)(a)(iii)

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High Courts25 Sept 1972

Chittaranjan Roy Vs Damodar Valley Corporation and Others

Calcutta High Court · 77 CWN 48 : (1973) 1 LLJ 563

Constitution of India, 1950 — Article 226, 311Damodar Valley Corporation Act, 1948 — Section 60

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High Courts21 Sept 1972

Sarvamangala Properties Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1973) 90 ITR 267

General Clauses Act, 1897 — Section 3(42)Income Tax Act, 1922 — Section 9(3)

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High Courts20 Sept 1972

Hiralal Deb Gupta Vs Salil Kumar Paul and Another

Calcutta High Court · AIR 1973 Cal 320 : 77 CWN 374

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 4, 104

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High Courts20 Sept 1972Dismissed

Atma Ram Kanoria Vs Mahabir Prasad Bagrodia

Calcutta High Court · (1975) 1 ILR (Cal) 424

Companies Act, 1956 — Section 193, 270(1), 283, 287(2)

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High Courts19 Sept 1972Dismissed

Chameli Bibi Vs Kanhaiyalal Agarwalla and Others

Calcutta High Court · AIR 1973 Cal 328

Civil Procedure Code, 1908 (CPC) — Section 11, 92

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High Courts15 Sept 1972

T.I. and M. Sales Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1985) 151 ITR 286

Income Tax Act, 1961 — Section 9

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High Courts14 Sept 1972

Superintendent and Remembrancer of Legal Affairs Vs Eastern Silk Manufacturing Company (P) Ltd.

Calcutta High Court · (1973) 1 ILR (Cal) 519

Criminal Procedure Code, 1898 (CrPC) — Section 155(2), 173, 251ACustoms Act, 1962 — Section 132, 133, 134, 135, 137Foreign Exchange Regulation Act, 1947 — Section 12(1), 23, 23(1), 23(3), 23D

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High Courts12 Sept 1972

Kalidas Chowdhury Vs Wealth Tax Officer, "G" Ward and Others

Calcutta High Court · 77 CWN 61 : (1973) 91 ITR 388

Income Tax Act, 1922 — Section 16(3)Wealth Tax Act, 1957 — Section 17, 17(1)

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High Courts07 Sept 1972

Muktipada Mondal Vs Abdul Jabbar and Others

Calcutta High Court · (1973) CriLJ 1246 : 76 CWN 1103 : (1973) 2 ILR (Cal) 579

Penal Code, 1860 (IPC) — Section 325, 379

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High Courts07 Sept 1972

Sisir Kumar Chattopadhaya Vs The State of West Bengal and Others

Calcutta High Court · 77 CWN 300

Constitution of India, 1950 — Article 226(1), 311(2)

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High Courts01 Sept 1972Dismissed

Federation of Bus Syndicate and Others Vs The State of West Bengal and Others

Calcutta High Court · AIR 1973 Cal 389

Central Motor Vehicles Rules, 1989 — Rule 66AMotor Vehicles Act, 1939 — Section 43, 48, 48(3)

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High Courts28 Aug 1972

Sarala Birla Vs Durga Prosad Shastri

Calcutta High Court · (1973) 1 ILR (Cal) 456

Criminal Procedure Code, 1898 (CrPC) — Section 439, 561APenal Code, 1860 (IPC) — Section 499, 500, 95

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High Courts25 Aug 1972

Shyamapada Bhattacharyya Vs Ajit Kumar Basu Mallick and Others

Calcutta High Court · AIR 1973 Cal 336

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99

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High Courts25 Aug 1972

Kamalabala Devi Vs Durgacharan Dutta and Another

Calcutta High Court · 77 CWN 870

Contract Act, 1872 — Section 23, 5West Bengal Premises Tenancy Act, 1956 — Section 21

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High Courts25 Aug 1972Dismissed

Assistant Controller of Customs for Prevention and Others Vs The New Central Jute Mills Co. Ltd.

Calcutta High Court · AIR 1973 Cal 91 : 77 CWN 14

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Criminal Procedure Code, 1898 (CrPC) — Section 165(1)Customs Act, 1962 — Section 105, 105(1), 105(2)

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High Courts24 Aug 1972