High Courts18 May 1973Dismissed
Trincas Vs State of West Bengal
Calcutta High Court · (1975) 1 ILR (Cal) 212
Constitution of India, 1950 — Article 14, 19, 226, 301West Bengal Shops and Establishments Act, 1963 — Section 10, 2, 2(1), 2(3), 6
COURT ARCHIVE
Calcutta High Court judgments, 1973
321 judgments · page 10 of 17
High Courts18 May 1973
Chief Commercial Superintendent, South Eastern Railway Vs Member, Board of Revenue
Calcutta High Court · 77 CWN 774 : (1973) 32 STC 171
Bengal Finance (Sales Tax) Act, 1941 — Section 2(c)Railways Act, 1890 — Section 56
High Courts17 May 1973
Mriganka Mohan Sur Vs Commissioner of Income Tax
Calcutta High Court · 78 CWN 227 : (1974) 95 ITR 503
Income Tax Act, 1922 — Section 34(1)
High Courts15 May 1973
Clive Buildings (Calcutta) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1976) 102 ITR 650
Income Tax (Amendment) Act, 1972 — Section 4Income Tax Act, 1922 — Section 23A, 23A(1)
High Courts14 May 1973
Gyanchand Dharamchand Vs Additional Member, Board of Revenue
Calcutta High Court · 77 CWN 916
Constitution of India, 1950 — Article 226
High Courts11 May 1973
Buddhadev Bose Vs State of West Bengal
Calcutta High Court · (1974) 1 CALLT 45 : 78 CWN 469 : (1975) 1 ILR (Cal) 68
Penal Code, 1860 (IPC) — Section 292, 293
High Courts10 May 1973Partly Allowed
The State of West Bengal Vs Phanindra Kumar Kundu and Others
Calcutta High Court · AIR 1973 Cal 441
Land Acquisition Act, 1894 — Section 23
High Courts09 May 1973
Commissioner of Income Tax Vs Kanak Investments (Pvt.) Ltd.
Calcutta High Court · (1974) 95 ITR 419
Income Tax Act, 1922 — Section 12, 9(1)
High Courts09 May 1973Allowed
Pannalal Roy and Others Vs State of West Bengal and Others
Calcutta High Court · 77 CWN 830
Land Acquisition Act, 1894 — Section 4(1), 6West Bengal Land Development and Planning Act, 1948 — Section 2(e), 4, 4(1), 4A, 4A(1)
High Courts07 May 1973
Subol Mondal and Another Vs The State and Another
Calcutta High Court · (1974) CriLJ 176
Criminal Procedure Code, 1898 (CrPC) — Section 13, 202, 203, 204, 90Penal Code, 1860 (IPC) — Section 395, 397
High Courts06 May 1973Allowed
Dr. Sk. Abdur Rauf Vs West Bengal Medical Council and Others
Calcutta High Court · (1973) 05 CAL CK 0003
Bengal Medical Act, 1914 — Section 15, 17, 25, 33
High Courts05 May 1973
Sisir Kumar Dey and Others Vs State of West Bengal and Others
Calcutta High Court · 78 CWN 216
High Courts30 Apr 1973
Sm. Hemaprova Bose Vs Secretary to the Government of West Bengal Home Department (Special) and Others
Calcutta High Court · (1973) CriLJ 1503
Criminal Procedure Code, 1898 (CrPC) — Section 491Maintenance of Internal Security Act, 1971 — Section 12(1), 17A
High Courts30 Apr 1973Dismissed
Karnani Properties Ltd. Vs The Corporation of Calcutta and Others
Calcutta High Court · AIR 1973 Cal 488
Calcutta Municipal Act, 1951 — Section 165, 168, 172, 180, 181Constitution of India, 1950 — Article 226
High Courts30 Apr 1973
Madhukar Raghunath Nafday Vs Union of India and Others
Calcutta High Court · 78 CWN 408
Constitution of India, 1950 — Article 14, 16, 309, 311(2)Railways Board Act, 1905 — Section 3
High Courts27 Apr 1973Partly Allowed
Essavi India Match Mfg. Co. Vs Essabhai and Another
Calcutta High Court · AIR 1974 Cal 330
Calcutta High Court (Original Side) Rules, 1914 — Rule 9Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
High Courts27 Apr 1973
Sikharani Debi and Others Vs Nibaran Kumar Das
Calcutta High Court · 78 CWN 435
West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2), 17(3)
High Courts27 Apr 1973
Lalchand Ghosh and Others Vs State of West Bengal and Others
Calcutta High Court · (1973) 04 CAL CK 0007
West Bengal Estates Acquisition Act, 1953 — Section 5A
High Courts27 Apr 1973Allowed
Amarendra Nath Mondal Vs Noor Jahan Bibi and Others
Calcutta High Court · 77 CWN 781
Specific Relief Act, 1963 — Section 14(1)(b)