COURT ARCHIVE

Calcutta High Court judgments, 1973

321 judgments · page 2 of 17

High Courts04 Dec 1973Dismissed

Sedhendu Narayan Deb, Kumar Vs Renuka Biswas

Calcutta High Court · (1973) 1 CALLT 260 : (1974) 1 ILR (Cal) 334

Bengal Money Lenders Act, 1935 — Section 35Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 89, Order 21 Rule 90, 144, 151Transfer of Property Act, 1882 — Section 52

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High Courts04 Dec 1973

Income Tax Officer, "A" Ward and Others Vs Eastern Coal Co. Ltd. (In Liquidation)

Calcutta High Court · (1975) 101 ITR 477

Income Tax Act, 1922 — Section 10(2), 39Income Tax Act, 1961 — Section 148, 150, 150(1), 151(1), 153(3)

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High Courts04 Dec 1973

State Vs Ranada Ranjan Saha

Calcutta High Court · (1973) 12 CAL CK 0008

Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 420, 465, 471

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High Courts03 Dec 1973Dismissed

Messrs Andrew Yule and Co. Ltd. Vs Fifth Industrial Tribunal of West Bengal and Others

Calcutta High Court · (1973) 12 CAL CK 0022

Constitution of India, 1950 — Article 226

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High Courts30 Nov 1973Allowed

Sujit Singh alias Surjit Singh Vs Debala Mukherjee and Another

Calcutta High Court · 78 CWN 332

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High Courts30 Nov 1973

Sachindra Mohan Das Vs M.M. Chakraborty, Official Receiver

Calcutta High Court · (1973) 2 ILR (Cal) 700

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High Courts29 Nov 1973Allowed

Corporation of Calcutta Vs Basant Investment Corporation

Calcutta High Court · (1975) 2 ILR (Cal) 309

Calcutta Municipal Act, 1951 — Section 181, 182, 183West Bengal Premises Tenancy Act, 1956 — Section 4, 8(1)

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High Courts29 Nov 1973Allowed

Subal Chandra Tarafdar Vs Narayan Chandra Sarma and Others

Calcutta High Court · 78 CWN 771

Criminal Procedure Code, 1898 (CrPC) — Section 256, 258, 258(2), 417(3)Penal Code, 1860 (IPC) — Section 427

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High Courts27 Nov 1973Dismissed

Brijlal and Co. Vs Madhya Pradesh Electricity Board

Calcutta High Court · AIR 1975 Cal 69

Civil Procedure Code, 1908 (CPC) — Section 10

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High Courts26 Nov 1973Allowed

Radheshyam Saraf Vs Registrar of Assurance, Calcutta and Others

Calcutta High Court · AIR 1974 Cal 280 : (1974) 1 CALLT 437

Registration Act, 1908 — Section 35, 38(1), 38(2), 39, 74

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High Courts23 Nov 1973Allowed

Nirmal Kumar Khamaru Vs State of West Bengal

Calcutta High Court · (1974) 2 ILR (Cal) 270

West Bengal Estates Acquisition Act, 1953 — Section 2, 6(1)

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High Courts22 Nov 1973Allowed

Biswanath Mondal Vs State of West Bengal

Calcutta High Court · 78 CWN 277 : (1974) 1 ILR (Cal) 384

Constitution of India, 1950 — Article 227West Bengal Estates Acquisition Act, 1953 — Section 44(1), 44(2)

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High Courts21 Nov 1973

Prabhudyal Gupta Vs State of West Bengal

Calcutta High Court · 78 CWN 539 : (1974) 1 ILR (Cal) 535

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 161, 164, 197, 463, 468Penal Code, 1860 (IPC) — Section 120B, 420, 468

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High Courts20 Nov 1973Allowed