High Courts24 Jan 1973
Sumanlal Parekh and Others Vs Collector of Central Excise and Customs, W. Bengal and Others
Calcutta High Court · AIR 1974 Cal 158
Constitution of India, 1950 — Article 226Gold (Control) Act, 1968 — Section 2, 8(1)
COURT ARCHIVE
Calcutta High Court judgments, 1973
321 judgments · page 16 of 17
High Courts22 Jan 1973Dismissed
Nishikanta Roy Vs Monmohon Sen Gupta
Calcutta High Court · AIR 1973 Cal 529 : 77 CWN 424 : (1974) 1 ILR (Cal) 46
West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts18 Jan 1973
Everest Hotels Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1978) 114 ITR 779
Income Tax Act, 1922 — Section 10, 10(2), 12, 12(4), 9
High Courts15 Jan 1973Allowed
The Khadi and Village Industries Commission and Others Vs Sudhangsu Sekhar Banerjee
Calcutta High Court · AIR 1973 Cal 534
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 70Khadi and Village Industries Commission Rules, 1957 — Rule 26(2), 26(3)
High Courts15 Jan 1973Dismissed
Rivers Steam Navigation Co. Ltd. and Others Vs Jardine Henderson Ltd. and Others
Calcutta High Court · (1973) 01 CAL CK 0004
Calcutta Port Act, 1890 — Section 142
High Courts12 Jan 1973
Stadmed (P.) Ltd. Vs Income Tax Officer, "H" Ward and Others
Calcutta High Court · (1974) 97 ITR 104
Income Tax Act, 1961 — Section 274, 274(2)
High Courts12 Jan 1973
Santosh Saha Vs State and Another
Calcutta High Court · (1973) 1 CALLT 267 : (1973) CriLJ 968 : 77 CWN 495 : (1973) 2 ILR (Cal) 173
Criminal Procedure Code, 1898 (CrPC) — Section 20, 337, 338, 438General Clauses Act, 1897 — Section 3Penal Code, 1860 (IPC) — Section 11, 120B, 34, 408, 420
High Courts11 Jan 1973
S.K. Mukherjee Vs Smt. Saila Bala Sein and Others
Calcutta High Court · AIR 1973 Cal 430 : 77 CWN 492
West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(2A)
High Courts10 Jan 1973
I.K. Merchants Ltd. Vs Indra Prakash Karnani
Calcutta High Court · AIR 1973 Cal 306 : (1973) 2 ILR (Cal) 650
Civil Procedure Code, 1908 (CPC) — Section 34, 47, 51
High Courts10 Jan 1973Allowed
Indian Aluminium Co. Ltd. Vs Third Industrial Tribunal and Others
Calcutta High Court · AIR 1973 Cal 315
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9Constitution of India, 1950 — Article 226
High Courts10 Jan 1973Dismissed
Sudhangshu Sekhar Maity and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1973 Cal 475 : 77 CWN 706
Land Acquisition Act, 1894 — Section 4, 6
High Courts09 Jan 1973
Commissioner of Income Tax Vs Hindusthan Housing and Land Development Trust Ltd.
Calcutta High Court · (1977) 108 ITR 380
Requisitioned Land (Continuance of Powers) Act, 1947 — Section 5
High Courts09 Jan 1973
Bibhuti Bhusan Ray and Another Vs State of West Bengal
Calcutta High Court · AIR 1973 Cal 262
Calcutta Thika Tenancy Act, 1949 — Section 22(2)Evidence Act, 1872 — Section 114
High Courts09 Jan 1973
S.S. Garga Vs The Coal Controller and Others
Calcutta High Court · (1975) 1 CALLT 294 : 77 CWN 304 : (1973) 1 LLJ 575
Constitution of India, 1950 — Article 77Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 21
High Courts08 Jan 1973Dismissed
Satish Chandra Karmakar and Others Vs Shaikh Sahadat Hossain
Calcutta High Court · AIR 1973 Cal 264 : (1973) 1 CALLT 282 : (1973) CriLJ 102
Bengal Tenancy Act, 1885 — Section 101(2), 103Evidence Act, 1872 — Section 114West Bengal Estates Acquisition Act, 1953 — Section 44, 44(4)
High Courts08 Jan 1973
Satya Narayan Maity Vs Sunirmalendu Maity
Calcutta High Court · AIR 1973 Cal 201 : (1974) 1 ILR (Cal) 358
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Jan 1973Allowed
Hemendu Bikash Nag Vs Union of India (UOI)
Calcutta High Court · (1973) 1 CALLT 226 : (1974) 1 ILR (Cal) 514
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(1), 14(11), 14(3), 14(8), 15Central Civil Services (Conduct) Rules, 1964 — Rule 15(2)Constitution of India, 1950 — Article 311(2)
High Courts05 Jan 1973
Kailash Debi Jaiswal Vs Patit Paban Roy
Calcutta High Court · AIR 1974 Cal 91
West Bengal Premises Tenancy Act, 1956 — Section 13, 13(3A)
High Courts05 Jan 1973Allowed
Sitaram Srigopal Vs Union Carbide India Ltd.
Calcutta High Court · AIR 1973 Cal 322 : 77 CWN 525
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151, 47West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts03 Jan 1973Dismissed
Calcutta Stock Exchange Association Ltd. Vs Chanchal Singh Kothari
Calcutta High Court · AIR 1973 Cal 317 : (1973) 1 CALLT 424