High Courts01 Aug 1973Allowed
Satish Chandra Bodhak Vs Nabani Kumar Bodhak
Calcutta High Court · (1974) 2 ILR (Cal) 584
Transfer of Property Act, 1882 — Section 60
COURT ARCHIVE
Calcutta High Court judgments, 1973
321 judgments · page 6 of 17
High Courts30 Jul 1973Dismissed
Sm. Basumati Bag Vs Collector, Howrah and Others
Calcutta High Court · AIR 1974 Cal 162 : (1974) 1 CALLT 445 : 78 CWN 29
Constitution of India, 1950 — Article 226Hooghly River Bridge Act, 1969 — Section 24West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3
High Courts30 Jul 1973Dismissed
M.N. De and Another Vs B.N. Mukherjea and Others
Calcutta High Court · 78 CWN 100
Constitution of India, 1950 — Article 11, 14, 19, 226, 32
High Courts27 Jul 1973
N.J. Nanporia Vs Brajendra Bhowmick
Calcutta High Court · 79 CWN 531 : (1975) 1 ILR (Cal) 315
Constitution of India, 1950 — Article 19, 19(1), 19(2)Penal Code, 1860 (IPC) — Section 499, 500, 501
High Courts26 Jul 1973Dismissed
Madhusudan Mandal and Others Vs State of West Bengal and Others
Calcutta High Court · 77 CWN 1002
Constitution of India, 1950 — Article 21, 216, 22, 246, 32
High Courts25 Jul 1973
The Bengal Immunity Company Ltd. and Another Vs The State of West Bengal and Others
Calcutta High Court · (1973) 32 STC 346
Bengal Finance (Sales Tax) Act, 1941 — Section 14(1)
High Courts25 Jul 1973
Lalgola Padma Fisherman''s Co-operative Society Ltd. Vs The State of West Bengal and Others
Calcutta High Court · AIR 1974 Cal 217 : 78 CWN 386
West Bengal Government Estates Manual, 1953 — Rule 273
High Courts25 Jul 1973Dismissed
Commissioners of Konnagar Municipality Vs Calcutta Electric Supply Corporation Ltd.
Calcutta High Court · (1974) 1 ILR (Cal) 12
Bengal Agricultural Debtors Act, 1936 — Section 20, 33, 34, 35, 36Bengal Municipal Act, 1932 — Section 128, 128(1), 129, 129(1), 133Lands Customs Act, 1924 — Section 188, 191
High Courts24 Jul 1973Dismissed
A.K. Ghosh, Director Enforcement Directorate, Government of India Vs State
Calcutta High Court · (1973) 1 CALLT 255 : (1973) 1 CALLT 111 : (1974) 1 ILR (Cal) 235
Adjudication Proceedings and Appeal Rules, 1957 — Rule 3(1), 5Constitution of India, 1950 — Article 134, 134(1)Foreign Exchange Regulation Act, 1973 — Section 23, 23F, 4(1), 5(1), 9
High Courts24 Jul 1973
In Re: Jalpaiguri Tea Co. Ltd.
Calcutta High Court · (1974) 44 CompCas 335
Companies Act, 1956 — Section 18(3), 391, 392, 393
High Courts24 Jul 1973
Steel Enterprises Pvt. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1977) 110 ITR 288
Income Tax Act, 1922 — Section 10(1), 24, 66(1)
High Courts23 Jul 1973Allowed
Kusumlata Khandelwal and Another Vs Land Acquisition Collector and Another
Calcutta High Court · AIR 1974 Cal 396
Land Acquisition Act, 1894 — Section 18, 31(2)
High Courts20 Jul 1973
H.S. Butalia and Others Vs Subhash Kumar Saksena and Others
Calcutta High Court · (1974) CriLJ 828 : 77 CWN 1034
Contempt of Courts Act, 1971 — Section 12, 13
High Courts18 Jul 1973
Income Tax Officer, "G" Ward Vs Dwarkadas Shah Brothers (P.) Ltd.
Calcutta High Court · (1974) 95 ITR 527
Income Tax Act, 1961 — Section 148
High Courts18 Jul 1973
Income Tax Officer and Others Vs Calcutta Chromotype Pvt. Ltd.
Calcutta High Court · (1974) 97 ITR 55
Income Tax Act, 1961 — Section 147, 148Income Tax Rules, 1962 — Rule 19
High Courts17 Jul 1973Allowed
Asadulla Chowdhury and Others Vs State of West Bengal and Others
Calcutta High Court · 79 CWN 153
Enemy Property Act, 1968 — Section 5
High Courts14 Jul 1973Dismissed
Venkatarama Krishna Kurti Vs C. V. Rama Aiyer and Another
Calcutta High Court · 78 CWN 1
Arbitration Act, 1940 — Section 15, 16, 2, 30, 33
High Courts13 Jul 1973
Bata Shoe Co. Pr. Ltd. Vs Third Industrial Tribunal and Others
Calcutta High Court · 77 CWN 906
Industrial Disputes Act, 1947 — Section 33(2), 33(2)(b)
High Courts11 Jul 1973Dismissed
Sm. Kamala Dutta and Another Vs Ballygunge Estates (P.) Ltd.
Calcutta High Court · AIR 1974 Cal 75 : 77 CWN 839
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22(2), 144
High Courts10 Jul 1973
Burdwan District Bus Association and Another Vs The Regional Transport Authority and Others
Calcutta High Court · AIR 1973 Cal 411 : 77 CWN 896
Motor Vehicles Act, 1939 — Section 57(8)