High Courts24 Dec 1973
Utpal Mazumdar Vs The State of West Bangal and Others
Calcutta High Court · (1975) CriLJ 175
Maintenance of Internal Security Act, 1971 — Section 10, 3(1)(a)(ii), 3(2)
COURT ARCHIVE
Calcutta High Court judgments, 1973
321 judgments · page 1 of 17
High Courts24 Dec 1973Dismissed
Haripada Mazumdar and Others Vs The State of West Bengal and Others
Calcutta High Court · AIR 1974 Cal 277 : 78 CWN 327
Constitution of India, 1950 — Article 14West Bengal Land Development and Planning Act, 1948 — Section 2, 5, 6, 7, 8
High Courts24 Dec 1973
Sunil Kumar Mukherjee and Others Vs Commissioner, South Dum Dum Municipality and Others
Calcutta High Court · 78 CWN 494
Constitution of India, 1950 — Article 226West Bengal Land Development and Planning Act, 1948 — Section 10(2), 2(a), 4, 6
High Courts20 Dec 1973
Utpal Mazumdar on Behalf of Debashis Das Gupta Vs State of West Bengal and Others
Calcutta High Court · 78 CWN 380
High Courts20 Dec 1973Dismissed
State of Bihar Vs Birla Gwalior P. Ltd. and Others
Calcutta High Court · AIR 1974 Cal 202 : 78 CWN 384
Constitution of India, 1950 — Article 132(1), 133(1)Limitation Act, 1963 — Section 5
High Courts18 Dec 1973
Bhanora Colliery, etc., Co. Vs Poda Teli
Calcutta High Court · (1974) ACJ 229 : (1974) 1 CALLT 38 : 78 CWN 512 : (1974) 2 LLJ 520
Employees Compensation Act, 1923 — Section 10, 19, 23, 30, 34
High Courts17 Dec 1973
Superintendent and Remembrancer of Legal Affairs Vs Amiya Kumar Roy Choudhury alias Dadaji
Calcutta High Court · 78 CWN 320 : (1974) 1 ILR (Cal) 304
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 491, 497, 497(5), 561APenal Code, 1860 (IPC) — Section 120B, 420, 467, 471
High Courts14 Dec 1973Allowed
Manju Devi Vs Director of Public Instruction
Calcutta High Court · 78 CWN 952 : (1975) 2 ILR (Cal) 198
West Bengal Board of Secondary Education Rules — Rule 25, 250, 28(1), 28(7), 7West Bengal Secondary Education Act, 1950 — Section 61, 62
High Courts14 Dec 1973Partly Allowed
Jagdish Prasad Tulsan Vs Sm. Manjula Tulsan
Calcutta High Court · AIR 1975 Cal 64
Hindu Marriage Act, 1955 — Section 25
High Courts14 Dec 1973Dismissed
Narayan Chandra Garai and Others Vs Matri Bhandar Pvt. Ltd. and Another
Calcutta High Court · AIR 1974 Cal 358 : 78 CWN 555
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 39 Rule 4, Order 40 Rule 1
High Courts13 Dec 1973
In Re: Dhanalal Karnawat and Another
Calcutta High Court · AIR 1975 Cal 67
Charitable and Religious Trusts Act, 1920 — Section 7Civil Procedure Code, 1908 (CPC) — Section 92Trusts Act, 1882 — Section 34
High Courts12 Dec 1973
Radharaman Das Vs Appeal Committee of The West Bengal Board of Secondary Education and Others
Calcutta High Court · 79 CWN 31
Constitution of India, 1950 — Article 227West Bengal Board Of Secondary Education Act, 1963 — Section 22
High Courts12 Dec 1973
Samir Kumar Chatterjee and Others Vs State of West Bengal and Others
Calcutta High Court · (1974) 2 LLJ 407
Payment of Wages Act, 1936 — Section 7Road Transport Corporations Act, 1950 — Section 14, 29, 34
High Courts11 Dec 1973Dismissed
Lalbhai Ramjibhai Vs A.V. Seth
Calcutta High Court · AIR 1974 Cal 362 : 79 CWN 1028
Transfer of Property Act, 1882 — Section 106
High Courts11 Dec 1973Allowed
Moti Mahal Theatre Vs Bharati Cinema Pvt. Ltd.
Calcutta High Court · (1976) 1 ILR (Cal) 282
Arbitration Act, 1940 — Section 17Limitation Act, 1908 — Article 120, 95, 96Limitation Act, 1963 — Article 59
High Courts07 Dec 1973
Ghanda Singh Motor Service Pvt. Ltd. Vs Inspector, Minimum Wages
Calcutta High Court · (1974) 1 ILR (Cal) 292
Constitution of India, 1950 — Article 227General Clauses Act, 1897 — Section 15Minimum Wages Act, 1948 — Section 13(1), 14, 2, 20, 20(1)
High Courts07 Dec 1973
Patras Hansda and Another Vs Union of India and Others
Calcutta High Court · 78 CWN 507
Constitution of India, 1950 — Article 311(2)
High Courts07 Dec 1973Allowed
Biswanath Gupta Vs Narendra K. Tandon and Others
Calcutta High Court · 78 CWN 849
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(6)
High Courts06 Dec 1973
Anthony Allen Fletcher Vs The State
Calcutta High Court · (1975) CriLJ 304 : 78 CWN 313 : (1975) 1 ILR (Cal) 145
Bar Councils Act, 1926 — Section 9Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1898 (CrPC) — Section 352
High Courts05 Dec 1973
M. Elias Private Ltd. Vs Raj Mohini Jhamb
Calcutta High Court · 78 CWN 248
Companies Act, 1956 — Section 434, 434(I)(a)Penal Code, 1860 (IPC) — Section 341, 403, 427