High Courts17 Aug 1973
Shew Bhagwan Goenka Vs Commercial Tax Officer and Others
Calcutta High Court · 77 CWN 1026 : (1973) 32 STC 368
Constitution of India, 1950 — Article 14, 19, 20
COURT ARCHIVE
Calcutta High Court judgments, 1973
321 judgments · page 5 of 17
High Courts17 Aug 1973Allowed
Superintendent and Remembrancer of Legal Affairs, Govt. of West Bengal Vs Tulshi Mondal and Others
Calcutta High Court · 80 CWN 54
Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts17 Aug 1973Dismissed
Techno Metal India (P.) Ltd. Vs Prem Nath Anand
Calcutta High Court · (1973) 43 CompCas 556 : 77 CWN 957
Companies (Court) Rules, 1959 — Rule 6Companies Act, 1956 — Section 434, 439(2), 634, 643Limitation Act, 1908 — Article 181
High Courts17 Aug 1973
Remo Morgani Vs State of West Bengal
Calcutta High Court · 77 CWN 979
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 435, 439Customs Act, 1962 — Section 111, 135, 135(a), 135(b)
High Courts17 Aug 1973
Remo Morgani Vs State of West Bengal and Others
Calcutta High Court · 79 CWN 53
Constitution of India, 1950 — Article 227Customs Act, 1962 — Section 111, 135, 135(a), 135(b)
High Courts17 Aug 1973Allowed
Superintendent and Remembrancer of Legal Affairs Vs Tulshi Mondal
Calcutta High Court · (1975) 1 ILR (Cal) 602
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Criminal Procedure Code, 1898 (CrPC) — Section 17, 193(2), 31, 31(2), 338Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts16 Aug 1973
Sudhakar Bhatta Vs State of West Bengal
Calcutta High Court · 79 CWN 56 : (1975) 1 ILR (Cal) 284
Transfer of Property Act, 1882 — Section 53West Bengal Estates Acquisition Act, 1953 — Section 44(2), 5, 5A, 5A(7)
High Courts16 Aug 1973Allowed
Surendra Nath Majhi Vs Iswar Majhi
Calcutta High Court · AIR 1974 Cal 216
High Courts14 Aug 1973Partly Allowed
Himangshu Kumar Mukherjee Vs Chairman, Calcutta State Transport Corporation
Calcutta High Court · (1974) ACJ 49 : AIR 1974 Cal 368
Motor Vehicles Act, 1939 — Section 110B
High Courts13 Aug 1973
Kerorimull and Co. Vs Income Tax Officer, "A" Ward and Others
Calcutta High Court · (1974) 95 ITR 610
Income Tax Act, 1961 — Section 148
High Courts13 Aug 1973
A.S. Narayana Vs State of West Bengal and Others
Calcutta High Court · 78 CWN 295 : (1973) 32 STC 505
Constitution of India, 1950 — Article 162Customs Act, 1962 — Section 110Income Tax Act, 1961 — Section 132
High Courts10 Aug 1973
K.E. Johnson and Others Vs Laxmipat Choraria and Another
Calcutta High Court · 77 CWN 926 : (1974) 93 ITR 489
Income Tax Act, 1961 — Section 132, 132(5)
High Courts10 Aug 1973Allowed
Registrar of The Original Side of Calcutta High Court Vs Bhupati Bhushan Dalal
Calcutta High Court · (1974) 2 ILR (Cal) 210
Advocates Act, 1961 — Section 24, 29, 30, 33, 34(1)Bar Council of India (Amendment) Rules — Rule 22Bar Councils Act, 1926 — Section 14(3), 9(4)
High Courts06 Aug 1973Dismissed
Kanailal Goswami Vs Mahesh Prasad Mal
Calcutta High Court · (1975) 1 ILR (Cal) 387
Bengal Tenancy Act, 1885 — Section 160Revenue Sales Act, 1859 — Section 37
High Courts06 Aug 1973Dismissed
Mohini Debi Vs Ramdas Banerjee
Calcutta High Court · (1974) 1 ILR (Cal) 484
Transfer of Property Act, 1882 — Section 123, 14, 54
High Courts03 Aug 1973Allowed
Sukdhis Khatick Vs State
Calcutta High Court · (1975) 1 ILR (Cal) 306
Criminal Procedure Code, 1898 (CrPC) — Section 522, 622(1)Penal Code, 1860 (IPC) — Section 341, 350, 447, 448
High Courts03 Aug 1973
Commissioner of Income Tax (Central) Vs Empire Jute Company Ltd.
Calcutta High Court · (1974) 97 ITR 581
Income Tax Act, 1922 — Section 10(2), 66(1)
High Courts03 Aug 1973
Sisir Soap Works Vs Commercial Tax Officer and Others
Calcutta High Court · AIR 1973 Cal 542
Bengal Finance (Sales Tax) Act, 1941 — Section 11(4)Bengal Public Demands Recovery Act, 1913 — Section 3(3)West Bengal Sales Tax Rules, 1954 — Rule 2, 56, 57
High Courts03 Aug 1973
Lahur Mahato Vs Giridhari Mahato and Others
Calcutta High Court · 78 CWN 210
Criminal Procedure Code, 1898 (CrPC) — Section 245(2), 258(2), 367(2), 432(1), 438Penal Code, 1860 (IPC) — Section 147, 427, 447
High Courts02 Aug 1973Dismissed
Jiwani Kumari Parakh Vs M.S. Ram Singh
Calcutta High Court · (1975) 1 ILR (Cal) 384
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 146Constitution (Thirtieth Amendment) Act, 1972 — Section 3(1), 3(2)Constitution of India, 1950 — Article 133, 133(1)