COURT ARCHIVE

Calcutta High Court judgments, 1972

282 judgments · page 8 of 15

High Courts08 Jun 1972

West Bengal Financial Corporation and Another Vs Gluco Series Private Ltd.

Calcutta High Court · AIR 1973 Cal 268 : (1973) 1 CALLT 447 : (1973) 1 ILR (Cal) 434

Contract Act, 1872 — Section 39State Financial Corporations Act, 1951 — Section 31, 32, 32(11), 32(4)

High Courts08 Jun 1972

Venkatesh Das Mullick Vs Kishore Mohan Saha

Calcutta High Court · (1973) 1 ILR (Cal) 394

Criminal Procedure Code, 1898 (CrPC) — Section 165, 523, 523(1)Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471

High Courts02 Jun 1972Dismissed

The State of West Bengal Vs Mohamad Hanif

Calcutta High Court · AIR 1972 Cal 467 : 76 CWN 865

Constitution of India, 1950 — Article 133(1)Defence of India Act, 1971 — Section 19, 19(1)

High Courts02 Jun 1972Dismissed

Ramesh Prosad Agarwal Vs Union of India (UOI)

Calcutta High Court · AIR 1972 Cal 465

Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133(1), 136Defence of India Act, 1939 — Section 19(1)

High Courts02 Jun 1972

Commissioner of Income Tax and Others Vs Mahabir Prasad Poddar

Calcutta High Court · (1974) 93 ITR 215

Income Tax Act, 1961 — Section 132, 132(1), 132(10), 132(8)

High Courts02 Jun 1972

Debendra Nath Pal Vs State of West Bengal and Others

Calcutta High Court · 77 CWN 562

Penal Code, 1860 (IPC) — Section 147, 323, 379

High Courts31 May 1972

Pramila Chakraborty and Others Vs The Superintendent, Hoogly Jail and Another

Calcutta High Court · (1973) CriLJ 407

Constitution of India, 1950 — Article 13, 19, 21, 22, 246Penal Code, 1860 (IPC) — Section 307, 506

High Courts31 May 1972Dismissed

Binapani Devi Vs Sarama Devi

Calcutta High Court · (1973) 1 ILR (Cal) 452

Criminal Procedure Code, 1898 (CrPC) — Section 411A, 417, 417(3), 417(4), 421Penal Code, 1860 (IPC) — Section 323, 95

High Courts30 May 1972Dismissed

Sri Sarada Sangha Vs Asoka Sengupta

Calcutta High Court · 76 CWN 862

West Bengal Premises Tenancy Act, 1956 — Section 17, 17(2)

High Courts25 May 1972

Madanlal Jindal Vs Income Tax Officer, "C" Ward and Others

Calcutta High Court · (1973) 92 ITR 546

Income Tax Act, 1961 — Section 147, 185(1)

High Courts24 May 1972Allowed

Kartic Prosad Khettry Vs Amar Nath Khettry and Others

Calcutta High Court · AIR 1973 Cal 115 : 76 CWN 992

West Bengal Estates Acquisition Act, 1953 — Section 26

High Courts23 May 1972Dismissed

Abdul Alim Vs Commissioner of Wakfs, West Bengal and Others

Calcutta High Court · AIR 1973 Cal 117

Constitution of India, 1950 — Article 226

High Courts23 May 1972Dismissed

Corporation of Calcutta Vs Cossipore Oil Mill

Calcutta High Court · (1972) 2 ILR (Cal) 322

Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Prevention of Food Adulteration Act, 1954 — Section 16(1)

High Courts22 May 1972

Rashan Aktar Khatoon Vs Krishnadas Roy

Calcutta High Court · (1972) 05 CAL CK 0008

Calcutta Thika Tenancy Act, 1949 — Section 17, 5, 6, 7A, 7A(2)Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, 148, 151Limitation Act, 1963 — Section 29(2), 5

High Courts19 May 1972Dismissed

Oghadmal Choudhury Vs Union of India (UOI)

Calcutta High Court · (1975) 1 ILR (Cal) 420

Presidency Small Cause Courts Act, 1882 — Section 38Railways Act, 1989 — Section 76, 78

High Courts18 May 1972Allowed

Roshan Ali Mian Vs District Magistrate, Cooch Behar

Calcutta High Court · (1973) 1 ILR (Cal) 691

Maintenance of Internal Security Act, 1971 — Section 3(1), 3(2), 8(1)

High Courts18 May 1972Allowed

Chittaranjan Mondal Vs Sankar Prosad Sahani

Calcutta High Court · AIR 1972 Cal 469 : 76 CWN 781 : (1973) 1 ILR (Cal) 370

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Letters Patent Act, 1865 — Clause 15

High Courts18 May 1972Allowed

Abdul Rahim and Others Vs Kamalapati Mukherjee

Calcutta High Court · AIR 1972 Cal 541 : (1975) 1 ILR (Cal) 254

Bengal Money Lenders Act, 1940 — Section 37ATransfer of Property Act, 1882 — Section 58

High Courts15 May 1972

Chunilal Basu and Another Vs The Hon''ble Chief Justice of the High Court at Calcutta and Others

Calcutta High Court · AIR 1972 Cal 470 : (1972) 1 CALLT 31 : 76 CWN 681

Advocates Act, 1961 — Section 34(2), 50(2)Constitution of India, 1950 — Article 14, 225, 372Government of India (Amendment) Act, 1935 — Section 223

High Courts12 May 1972

Jiwandas Agarwal Vs Narayandas Deora

Calcutta High Court · (1975) 1 ILR (Cal) 520

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 32 Rule 3(1), Order 32 Rule 5(2), Order 6 Rule 4, 32Evidence Act, 1872 — Section 111, 114, 145, 17, 21Transfer of Property Act, 1882 — Section 106, 111, 116