High Courts14 Sept 1973
Kashi Nath Pal Vs State
Calcutta High Court · (1974) 1 ILR (Cal) 391
Essential Commodities Act, 1955 — Section 7, 8
COURT ARCHIVE
Calcutta High Court judgments, 1973
321 judgments · page 4 of 17
High Courts14 Sept 1973Dismissed
Nandalal Karmakar Vs Sudhirlal Das
Calcutta High Court · (1975) 2 ILR (Cal) 183
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(2A)
High Courts13 Sept 1973
Gouri Rani Ghosh Vs Morai Rai and Another
Calcutta High Court · 78 CWN 394
Calcutta Thika Tenancy Act, 1949 — Section 10, 13, 18, 3, 5Constitution of India, 1950 — Article 19(1)(f), 227
High Courts13 Sept 1973
Pran Jivan Jaitha Vs State of West Bengal and Others
Calcutta High Court · AIR 1974 Cal 210
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 65Land Acquisition Act, 1894 — Section 4(1), 55, 5A, 6
High Courts13 Sept 1973
Anjali Pramanick and Another Vs Rampyari Vadehra
Calcutta High Court · 78 CWN 208
Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Premises Tenancy Act, 1956 — Section 13, 17, 17(1), 17(3)
High Courts13 Sept 1973
Shankarlal Ramjana and Another Vs Krishnabhabini Dasi
Calcutta High Court · 78 CWN 81
Constitution of India, 1950 — Article 1, 227Suits Valuation Act, 1887 — Section 9West Bengal Premises Tenancy Act, 1956 — Section 29, 34
High Courts12 Sept 1973Allowed
Dr. S.C. Law Vs Dr. K.S. Roy and Others
Calcutta High Court · AIR 1974 Cal 274
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts11 Sept 1973
Braithwaite and Co. (India) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1978) 111 ITR 729
Super Profits Tax Act, 1963 — Rule 1
High Courts09 Sept 1973
Kartick Chandra Jana and Others Vs State of West Bengal and Others
Calcutta High Court · 78 CWN 271
Central Excises and Salt Act, 1944 — Section 35(2)Civil Procedure Code, 1908 (CPC) — Section 19, 20, 21, 34, 36
High Courts07 Sept 1973
Sukumar Majhi Vs Pran Krishna Majhi
Calcutta High Court · (1974) 2 ILR (Cal) 333
Criminal Procedure Code, 1898 (CrPC) — Section 173(1), 173(4), 190(1), 251A(2)Penal Code, 1860 (IPC) — Section 323, 324, 325, 326, 34
High Courts07 Sept 1973Allowed
Serajuddin and Co. Vs State of Orissa and Others
Calcutta High Court · AIR 1974 Cal 296 : 78 CWN 61
Constitution of India, 1950 — Article 226Mineral Concession (Amendment) Rules, 1949 — Rule 28Mineral Concession Rules, 1960 — Rule 54
High Courts07 Sept 1973
Haradhan Mandal Vs State of West Bengal and Others
Calcutta High Court · 78 CWN 236
Minimum Wages Act, 1948 — Section 27West Bengal Land Reforms Act, 1955 — Section 10, 12, 13, 13(2), 15West Bengal Non-Agricultural Tenancy Act, 1949 — Section 72
High Courts03 Sept 1973
Braithwaite and Co. (India) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1978) 111 ITR 542
Income Tax Act, 1922 — Section 66(1)Transfer of Property Act, 1882 — Section 105, 108, 111, 54, 58
High Courts31 Aug 1973
Pabitra Kumar Mitra Vs Secretary, Home Department and Others
Calcutta High Court · (1974) CriLJ 1177 : 77 CWN 1054
Constitution of India, 1950 — Article 22
High Courts31 Aug 1973
Sarat Lakshmi Deb Vs Sisir Kumar Deb
Calcutta High Court · 78 CWN 357
Hindu Succession Act, 1956 — Section 14, 14(1)Land Acquisition Act, 1894 — Section 16
High Courts28 Aug 1973Allowed
Sib Narayan Mukherjee Vs Janak Upadhya
Calcutta High Court · AIR 1974 Cal 203 : (1974) 1 CALLT 434
Stamp Act, 1899 — Section 36, 61
High Courts27 Aug 1973
United Bank of India Vs Tatanagar Foundry Co. Ltd.
Calcutta High Court · AIR 1974 Cal 213 : (1975) 45 CompCas 171
Civil Procedure Code, 1908 (CPC) — Section 80Companies Act, 1956 — Section 453
High Courts24 Aug 1973Dismissed
Chunilal Basu and Another Vs The Hon''ble Chief Justice High Court, Calcutta and Others
Calcutta High Court · AIR 1974 Cal 326 : 78 CWN 719
Constitution of India, 1950 — Article 132(1), 141Limitation Act, 1963 — Section 14, 2(1), 5
High Courts24 Aug 1973
Mohon Koiri and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1974 Cal 167 : (1974) 1 CALLT 23
Constitution of India, 1950 — Article 154, 166(2), 166(3)Land Acquisition Act, 1894 — Section 4, 5A, 6Rules of Business Government of West Bengal — Rule 19, 20
High Courts24 Aug 1973Allowed
Piramal Banwarilal Vs Union of India (UOI)
Calcutta High Court · AIR 1974 Cal 107 : (1974) 1 CALLT 392
Railways Act, 1890 — Section 74C(3)