COURT ARCHIVE

Calcutta High Court judgments, 1972

282 judgments · page 5 of 15

High Courts31 Jul 1972Partly Allowed

Piru Charan Pal and Another Vs Sunilmoy Nemo and Another

Calcutta High Court · AIR 1973 Cal 1 : 76 CWN 1048 : (1973) 2 ILR (Cal) 327

Bengal Tenancy Act, 1885 — Section 26CRegistration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 53A

High Courts31 Jul 1972Allowed

Piru Charan Pal and Others Vs Sunilmoy Nemo and Others

Calcutta High Court · AIR 1973 Cal 1 : 76 CWN 1048 : (1973) 2 ILR (Cal) 327

Civil Procedure Code, 1908 (CPC) — Section 11Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 123, 53A, 54

High Courts31 Jul 1972

Purusottam Lalji and Others Vs Ratan Lal Agarwalla and Others

Calcutta High Court · AIR 1972 Cal 459 : 76 CWN 983

Calcutta Municipal Act, 1951 — Section 414

High Courts31 Jul 1972

Bank of India and Another Vs The National Iron and Steel Co. Ltd. and Others

Calcutta High Court · AIR 1973 Cal 354

Imports (Control) Order, 1955 — Rule 3(1)Imports and Exports (Control) Act, 1947 — Section 5

High Courts31 Jul 1972Allowed

Ahindra Nath Mukhopadhyaya and Others Vs Manmatha Nath Kurmi and Others

Calcutta High Court · AIR 1973 Cal 168 : 77 CWN 129 : (1973) 1 ILR (Cal) 630

West Bengal Estates Acquisition Act, 1953 — Section 6(1), 6(2)

High Courts31 Jul 1972Dismissed

Nurul Hoda and Others Vs Amir Hasan and Another

Calcutta High Court · AIR 1972 Cal 449 : 76 CWN 1039

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9

High Courts31 Jul 1972Allowed

Jagannath Deb Roy Vs Byomkesh Roy and Others

Calcutta High Court · AIR 1973 Cal 397

Transfer of Property Act, 1882 — Section 8

High Courts29 Jul 1972Allowed

State of West Bengal Vs Tarun Kumar Sengupta and Another

Calcutta High Court · 77 CWN 579

Central Reserve Police Force Act, 1949 — Section 1, 1(2), 10, 10, 11, 11Constitution of India, 1950 — Article 226, 246, 248, 32, 372General Clauses Act, 1897 — Section 3(38)

High Courts28 Jul 1972

Chaitanya Charan Nayak Vs Manik Chandra Nandy and Others

Calcutta High Court · AIR 1972 Cal 520 : (1973) 1 ILR (Cal) 571

Bengal Tenancy Act, 1885 — Section 26C, 26FEvidence Act, 1872 — Section 115West Bengal Estates Acquisition Act, 1953 — Section 6(1)

High Courts28 Jul 1972

Sanjib Kumar Mukherjee and Others Vs Nathmal Rampuria and Others

Calcutta High Court · AIR 1972 Cal 524 : (1972) 1 CALLT 238 : 77 CWN 30 : (1973) 2 ILR (Cal) 306

Constitution of India, 1950 — Article 19(1), 19(5)West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(4), 5

High Courts28 Jul 1972

Sri Ganesh Properties Private Ltd. Vs Corporation of Calcutta

Calcutta High Court · (1973) 2 ILR (Cal) 99

Calcutta Municipal Act, 1923 — Section 141Calcutta Municipal Act, 1951 — Section 139, 140, 168, 172(2), 183Civil Procedure Code, 1908 (CPC) — Section 100, 115

High Courts28 Jul 1972

Madan Mohan Ghosh and Others Vs Sishu Bala Atta and Others

Calcutta High Court · AIR 1972 Cal 502 : 76 CWN 1058

Bengal Tenancy Act, 1885 — Section 26FLimitation Act, 1908 — Article 181, 18West Bengal Estates Acquisition Act, 1953 — Section 6, 6(1), 6(2)

High Courts28 Jul 1972Allowed

Jamuna Prasad Chowrasia Vs Kishorilal Poddar Kishorilal Poddar Vs Jamuna Prasad Chowrasia

Calcutta High Court · AIR 1973 Cal 204 : 77 CWN 278

West Bengal Premises Tenancy Act, 1956 — Section 17(4)

High Courts28 Jul 1972Allowed

Ram Chandra Paul Vs District Magistrate

Calcutta High Court · (1974) 1 ILR (Cal) 367

Criminal Procedure Code, 1898 (CrPC) — Section 491Maintenance of Internal Security Act, 1971 — Section 3(1), 3(2)

High Courts28 Jul 1972Dismissed

Manindra Nath Bose Vs Balaram Chandra Patni and Others

Calcutta High Court · AIR 1973 Cal 145 : (1973) 1 CALLT 371 : (1973) 2 ILR (Cal) 246

Bengal Ferries Act, 1885 — Section 16Easements Act, 1882 — Section 15, 17

High Courts28 Jul 1972Allowed

Radharam Sohanlal Vs Abanindra Nath Mitter

Calcutta High Court · AIR 1973 Cal 213

West Bengal Premises Tenancy Act, 1956 — Section 17(4)

High Courts28 Jul 1972

Prabhu Dayal Marwari Vs Tinkari Bala Dassi and Another

Calcutta High Court · AIR 1974 Cal 35 : 77 CWN 110

Transfer of Property Act, 1882 — Section 111

High Courts28 Jul 1972

Prafulla Kumar Dutta Vs Ganesh Chandra Bose and Another Ganesh Chandra Bose and Another Vs Prafulla Kumar Dutta

Calcutta High Court · AIR 1973 Cal 106 : 79 CWN 203 : (1975) 1 ILR (Cal) 230

Calcutta High Court Rules, 1914 — Rule 1West Bengal Premises Tenancy Act, 1956 — Section 13(6)

High Courts28 Jul 1972Allowed

Haran Chandra Khalo and Another Vs Gopal Das and Others

Calcutta High Court · AIR 1973 Cal 487

Bengal Tenancy Act, 1885 — Section 26F

High Courts28 Jul 1972

Sm. Sabitri Devi Saraf Vs Ramgopal Motilal Kajoria

Calcutta High Court · AIR 1972 Cal 516 : 77 CWN 122 : (1973) 1 ILR (Cal) 187

West Bengal Premises Tenancy Act, 1956 — Section 10