High Courts08 Nov 1973
Sudhir Chatterjee and Co. (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1978) 111 ITR 911
Income Tax Act, 1922 — Section 23A, 66
COURT ARCHIVE
Calcutta High Court judgments, 1973
321 judgments · page 3 of 17
High Courts08 Nov 1973Dismissed
Commissioner of Income Tax and Others Vs Santosh Debi Chamaria
Calcutta High Court · AIR 1974 Cal 295
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1
High Courts26 Sept 1973Dismissed
S.S. Roy Vs Damodar Valley Corporation and Others
Calcutta High Court · 78 CWN 144
Air Corporations Act, 1953 — Section 45Civil Procedure Code, 1908 (CPC) — Section 115, 151Contempt of Courts Act, 1971 — Section 3, 4
High Courts25 Sept 1973
Assistant Collector of Customs Vs India-Ferro-Alloy Industries (P.) Ltd. and Others
Calcutta High Court · 78 CWN 369
Constitution of India, 1950 — Article 14, 19, 226Customs Act, 1962 — Section 105, 113
High Courts25 Sept 1973Dismissed
Kazi Abdul Hossain alias Abul Hossain Vs Fazlur Rahaman and Brothers
Calcutta High Court · 78 CWN 579
West Bengal Premises Tenancy Act, 1956 — Section 17, 17(2), 17(2A), 37(2A)
High Courts25 Sept 1973Allowed
Sailendra Nath Bhowmik and Others Vs The State of West Bengal and Others
Calcutta High Court · AIR 1974 Cal 363 : 78 CWN 686 : 78 CWN 1011
Bengal Municipal Act, 1932 — Section 553, 67A, 67A(3)Constitution of India, 1950 — Article 14
High Courts25 Sept 1973Dismissed
Kazi Abul Hossain Vs Fazlur Rahaman and Bros.
Calcutta High Court · 79 CWN 549
West Bengal Premises Tenancy Act, 1956 — Section 17, 17(2), 17(2A)
High Courts24 Sept 1973Allowed
Phanindra Nath Manna and Company Vs Commercial Tax Officer and Others
Calcutta High Court · 78 CWN 440 : (1974) 33 STC 292
Bengal Finance (Sales Tax) Act, 1941 — Section 5(2)(a)(ii)
High Courts24 Sept 1973
S.S. Roy Vs Damodar Valley Corporation and Others
Calcutta High Court · AIR 1974 Cal 69 : 78 CWN 144 : (1975) 2 ILR (Cal) 170
Contempt of Courts Act, 1971 — Section 1
High Courts24 Sept 1973Dismissed
Tara Sundari Sen Vs Pasupati Kumar Banerjee
Calcutta High Court · (1976) 1 ILR (Cal) 551
Limitation Act, 1908 — Article 120, 142, 144Specific Relief Act, 1877 — Section 42Transfer of Property Act, 1882 — Section 51
High Courts24 Sept 1973
Ashok Singh Vs Assistant Controller, Estate Duty, A Ward
Calcutta High Court · (1974) 2 ILR (Cal) 314
Constitution of India, 1950 — Article 12, 226, 32Estate Duty Act, 1953 — Section 52, 53(3), 56(2), 58(2), 73AIncome Tax Act, 1922 — Section 22(1), 22(2), 22(2A), 22(3), 34(3)
High Courts24 Sept 1973Dismissed
Eurasian Equipment and Chemical Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1974 Cal 208
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 135, 144, 147
High Courts24 Sept 1973
Kesoram Industries and Cotton Mills Ltd. Vs S.K. Rattan and Others
Calcutta High Court · 78 CWN 121
COMPANIES ACT, 1956 — Section 220Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 120B, 342, 353, 406, 420
High Courts21 Sept 1973
Superintendent and Remembrancer of Legal Affairs Vs Madhablal Mehta and Another
Calcutta High Court · (1974) 1 CALLT 14 : (1974) CriLJ 1330
COMPANIES ACT, 1956 — Section 592Criminal Procedure Code, 1898 (CrPC) — Section 242, 243, 244, 245, 249Factories Act, 1948 — Section 100, 18, 2, 22, 5
High Courts21 Sept 1973
Ajit Kumar Mahanti Vs Managing Committee of Jhilimili High School and Another
Calcutta High Court · (1973) 09 CAL CK 0005
Constitution of India, 1950 — Article 12, 226, 311
High Courts19 Sept 1973Dismissed
Sunil Kumar Banerjee Vs State of West Bengal
Calcutta High Court · (1974) 2 ILR (Cal) 373
All India Services (Conduct) Rules, 1968 — Rule 15(3), 15(4), 18All India Services (Discipline and Appeal) Rules, 1955 — Rule 4, 5(2), 5(5), 5(6)All India Services (Discipline and Appeal) Rules, 1969 — Rule 6, 8(12), 8(13), 8(17), 8(19)
High Courts19 Sept 1973Dismissed
Satish Chandra Mullick Vs Jagat Chandra Dutta and Others
Calcutta High Court · AIR 1974 Cal 266
Penal Code, 1860 (IPC) — Section 408
High Courts19 Sept 1973
Biswanath Agarwalla and Others Vs The State
Calcutta High Court · 80 CWN 141
Penal Code, 1860 (IPC) — Section 109, 120B, 207(A), 251(A), 420
High Courts18 Sept 1973Dismissed
Shibnath Saha Vs District Magistrate, Murshidabad and Others
Calcutta High Court · (1973) 09 CAL CK 0001
Criminal Procedure Code, 1898 (CrPC) — Section 491Maintenance of Internal Security Act, 1971 — Section 3(1)(a)(ii)