High Courts21 Aug 1972Dismissed
Niranjanlal Ratan Kumar Vs Kaluram Mahadeo Prosad
Calcutta High Court · (1974) 2 ILR (Cal) 194
Arbitration Act, 1940 — Section 14(1), 14(2), 2Forward Contracts (Regulation) Act, 1952 — Section 17
COURT ARCHIVE
Calcutta High Court judgments, 1972
282 judgments · page 4 of 15
High Courts18 Aug 1972
Shashanka Sekhar Nayak Vs Aloka Rani Nayak
Calcutta High Court · 77 CWN 547
Hindu Marriage Act, 1955 — Section 9
High Courts18 Aug 1972Dismissed
Ramanath Agarwalla Vs Goenka and Co. and Others
Calcutta High Court · AIR 1973 Cal 253 : (1973) 1 CALLT 15 : (1972) CriLJ 1 : 77 CWN 317 : (1974) 1 ILR (Cal) 216
Arbitration Act, 1940 — Section 13, 30
High Courts18 Aug 1972
New Beerbhoom Coal Co. Ltd. and Others Vs Joint Director of Mines, Safety and Others
Calcutta High Court · AIR 1973 Cal 17
Coal Mines Regulations, 1957 — Regulation 191(1), 191(2)Constitution of India, 1950 — Article 19(1), 19(6), 23Mines Act, 1952 — Section 57
High Courts16 Aug 1972Dismissed
Bhimraj Somani Vs State of West Bengal and Others
Calcutta High Court · 77 CWN 242
Constitution of India, 1950 — Article 226, 258(1)Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 3(ee), 4
High Courts11 Aug 1972Allowed
Sm. Aloka Dey Vs Mrinal Kanti Dey
Calcutta High Court · AIR 1973 Cal 393
Hindu Marriage Act, 1955 — Section 10
High Courts09 Aug 1972
Binoy Bhusan Mondal Vs State of West Bengal
Calcutta High Court · (1973) 1 CALLT 1 : 77 CWN 257 : (1974) 1 ILR (Cal) 194
Constitution of India, 1950 — Article 314Criminal Procedure Code, 1898 (CrPC) — Section 154, 157, 207(A), 221, 242Penal Code, 1860 (IPC) — Section 120B, 420
High Courts09 Aug 1972
Shri Sunit Pramanik Vs Santipur Industries Co-operative Society Ltd. and Another
Calcutta High Court · AIR 1973 Cal 364 : 77 CWN 118
Limitation Act, 1963 — Section 29(2)
High Courts09 Aug 1972
Asiatic Paints and Chemicals and Others Vs State of West Bengal and Others
Calcutta High Court · (1972) 08 CAL CK 0003
Constitution of India, 1950 — Article 145(3), 19(1)(f), 19(5), 226(1)
High Courts09 Aug 1972Allowed
Indian Oil Corporation Ltd. Vs Stewarts and Lloyds of India Ltd.
Calcutta High Court · (1973) 2 ILR (Cal) 485
Arbitration Act, 1940 — Section 2, 20, 20, 20(1), 31Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Contract Act, 1872 — Section 28
High Courts08 Aug 1972Dismissed
Guruprosad Mazumdar and Others Vs Railway Board and Others
Calcutta High Court · 77 CWN 249
Railway Protection Force Act, 1957 — Section 15, 15(1), 15(1), 21, 21(1)
High Courts07 Aug 1972
Rupchaya Cinema House and Others Vs District Magistrate, 24 Parganas and Others
Calcutta High Court · AIR 1973 Cal 23 : (1972) 1 CALLT 113 : 76 CWN 974
Constitution of India, 1950 — Article 226West Bengal Cinemas (Regulation of Public Exhibition) Rules, 1956 — Rule 8(2), 9(3)West Bengal Cinemas (Regulation) Act, 1954 — Section 5(1)
High Courts07 Aug 1972Dismissed
Bose Manna and Company Pvt. Ltd. Vs Additional Land Acquisition Officer and Another
Calcutta High Court · AIR 1974 Cal 1
Land Acquisition Act, 1984 — Section 11
High Courts04 Aug 1972
Murlidhar Surda Vs Income Tax Appellate Tribunal and Others
Calcutta High Court · (1973) 92 ITR 189
Income Tax Act, 1922 — Section 33(4)
High Courts04 Aug 1972
Madhusudan Goswami Vs District Magistrate
Calcutta High Court · (1973) 2 ILR (Cal) 441
Criminal Procedure Code, 1898 (CrPC) — Section 369, 491Maintenance of Internal Security Act, 1971 — Section 3(1), 3(2)
High Courts03 Aug 1972Allowed
The Commissioners for the Port of Calcutta Vs Pulin Behari Mondal and Others
Calcutta High Court · AIR 1973 Cal 537 : 77 CWN 207
Calcutta Port Act, 1890 — Section 35(8), 58, 58(1)
High Courts03 Aug 1972
Nishith Ranjan Mukherjee and Others Vs The State of West Bengal and Another
Calcutta High Court · AIR 1973 Cal 342
Land Acquisition Act, 1894 — Section 18
High Courts03 Aug 1972Dismissed
Ajit Kumar Roy and Others Vs Sm. Satya Bala Dutt and Others
Calcutta High Court · AIR 1973 Cal 339 : 78 CWN 19 : (1973) 2 ILR (Cal) 53
Transfer of Property Act, 1882 — Section 106
High Courts03 Aug 1972
Kamal Prasanna Roy Vs Maurice Hyam
Calcutta High Court · (1973) 1 ILR (Cal) 586
Industrial Disputes Act, 1947 — Section 25F, 25FF, 33CPayment of Wages Act, 1936 — Section 15, 15(2)
High Courts02 Aug 1972Allowed
Dulal Chandra Seal Vs Saraswati Dutta
Calcutta High Court · (1973) 1 ILR (Cal) 88