COURT ARCHIVE

Calcutta High Court judgments, 1973

321 judgments · page 13 of 17

High Courts19 Mar 1973

Mac Culloch Vs The State and Another

Calcutta High Court · (1974) CriLJ 182 : 78 CWN 307 : (1973) 2 ILR (Cal) 545

Criminal Procedure Code, 1898 (CrPC) — Section 156, 190, 200, 4Penal Code, 1860 (IPC) — Section 147, 323, 341, 427, 448

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High Courts19 Mar 1973Allowed

Durgapada Pai Vs Debidas Mukherjee and Others

Calcutta High Court · AIR 1974 Cal 14 : 77 CWN 734

Partition Act, 1893 — Section 4

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High Courts16 Mar 1973Allowed

The Corporation of Calcutta and Others Vs Dhirendra Nath Sen and Others

Calcutta High Court · AIR 1973 Cal 506 : 78 CWN 183

Constitution of India, 1950 — Article 226

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High Courts14 Mar 1973Allowed

Bimalendu Bhusan Das Vs Firm Mitra and Ghosh

Calcutta High Court · AIR 1973 Cal 515

Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(1)

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High Courts13 Mar 1973Dismissed

Dr. M.N. De and Another Vs Dr. B.N. Mukherjee, Principal, Calcutta National Medical College and Others

Calcutta High Court · AIR 1973 Cal 519

Constitution of India, 1950 — Article 14West Bengal State Medical and Dental Colleges (Admission of Students) Rules, 1972 — Rule 6(4)

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High Courts13 Mar 1973

Union of India (UOI) Vs Laduram Fakirchand

Calcutta High Court · AIR 1974 Cal 207 : 77 CWN 983

Railways Act, 1890 — Section 73, 77C(1)

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High Courts12 Mar 1973Dismissed

Caprihans (India) Private Ltd. Vs Registrar of Trade Marks and Others

Calcutta High Court · 80 CWN 222

Trade and Merchandise Marks Act, 1958 — Section 10, 109, 11, 32, 38(1)

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High Courts09 Mar 1973Allowed

Aloke Chand Mitra Vs The State of West Bengal and Others

Calcutta High Court · (1973) 31 STC 474

Bengal Finance (Sales Tax) Act, 1941 — Section 6

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High Courts08 Mar 1973

Katihar Match Works (1954) (P.) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1975) 99 ITR 251

Income Tax Act, 1922 — Section 22(2), 22(2A), 30, 30(1)

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High Courts07 Mar 1973Dismissed

Ramlal Kanhaiyalal Somani a partnership firm Vs Ajit Kumar Chatterjee and Others

Calcutta High Court · AIR 1973 Cal 372

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1Judicial Officers Protection Act, 1850 — Section 1Limitation Act, 1908 — Article 29

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High Courts07 Mar 1973Dismissed

Biswanath Banerjee and Others Vs Balai Lal Mukhopadhaya and Others

Calcutta High Court · AIR 1973 Cal 345

Evidence Act, 1872 — Section 114

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High Courts06 Mar 1973

Ramnath Das and Others Vs Saha Chowdhury and Co. Ltd. and Others

Calcutta High Court · AIR 1974 Cal 246 : (1974) 1 CALLT 428

Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Article 136

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High Courts05 Mar 1973

Sarju Prosad Sharma Vs Income Tax Officer, "D" Ward and Others

Calcutta High Court · (1974) 93 ITR 36

Income Tax Act, 1961 — Section 131

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High Courts05 Mar 1973Allowed

Sriram Pasrisha Vs Jagannath Sen and Others

Calcutta High Court · AIR 1974 Cal 80 : (1974) 1 CALLT 398 : (1973) 77 CALLT 613 : 77 CWN 613

West Bengal Premises Tenancy Act, 1956 — Section 13(1)

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High Courts05 Mar 1973Allowed

Krishnadhan Chandra Vs Kanailal Ghosh and Another

Calcutta High Court · AIR 1973 Cal 422 : 77 CWN 450

Civil Procedure Code, 1908 (CPC) — Section 100, 146, 55(2), 96Transfer of Property Act, 1882 — Section 43

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High Courts02 Mar 1973Dismissed

Sudhir Chandra Nawn Vs Offcial Receiver, High Court

Calcutta High Court · (1974) 1 ILR (Cal) 410

Civil Procedure Code, 1908 (CPC) — Section 141, 34Companies Act, 1913 — Section 235Evidence Act, 1872 — Section 3

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High Courts02 Mar 1973Allowed

Dalmiya Engineering Private Limited Vs Union of India (UOI) and Others

Calcutta High Court · AIR 1975 Cal 77

Arbitration Act, 1940 — Section 20

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High Courts02 Mar 1973Dismissed

National Tobacco Co. of India Ltd. Vs State of West Bengal

Calcutta High Court · 77 CWN 556 : (1974) 2 ILR (Cal) 341

Industrial Disputes Act, 1947 — Section 33(2)Limitation Act, 1908 — Article 102Limitation Act, 1963 — Article 102, 7, 5, 6

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High Courts01 Mar 1973Allowed

Jeetendra Vs Nand Kishore Agarwal

Calcutta High Court · (1974) 1 ILR (Cal) 164

Cinematograph Act, 1952 — Section 4Criminal Procedure Code, 1898 (CrPC) — Section 192, 200, 202, 202(1), 203Penal Code, 1860 (IPC) — Section 292

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High Courts01 Mar 1973

Nitindra Nath Bose Vs National Rolling and Steel Ropes Ltd.

Calcutta High Court · (1973) 2 ILR (Cal) 508

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Contract Act, 1872 — Section 15, 16, 16(3), 17, 19Financial Hand Book Rules — Rule 12, 13, 14

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