High Courts09 Jul 1973Allowed
Assam Railways and Trading Co. Vs S.K. Sen and Others
Calcutta High Court · 77 CWN 848
Constitution of India, 1950 — Article 226, 43Industrial Disputes Act, 1947 — Section 10, 22, 24
COURT ARCHIVE
Calcutta High Court judgments, 1973
321 judgments · page 7 of 17
High Courts05 Jul 1973
Naihati Electric Supply Co. Vs State of West Bengal and Others
Calcutta High Court · 78 CWN 609 : (1974) 2 LLJ 179
Civil Procedure Code, 1908 (CPC) — Section 11Employees Compensation Act, 1923 — Section 19, 2Industrial Disputes Act, 1947 — Section 10, 2, 7A
High Courts05 Jul 1973
Satish Chandra Mandal Vs Bhupati Bhusan Mandal and Another
Calcutta High Court · 78 CWN 576
Criminal Procedure Code, 1898 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 403
High Courts04 Jul 1973Dismissed
Kartik Chandra Banerjee Vs Sm. Manjurani Banerjee and Another
Calcutta High Court · AIR 1973 Cal 545 : 78 CWN 36
Evidence Act, 1872 — Section 101, 102, 103, 104, 114Hindu Marriage Act, 1955 — Section 12
High Courts03 Jul 1973Allowed
Hindusthan Construction Co. Ltd. Vs State of West Bengal and Others
Calcutta High Court · 78 CWN 168
Constitution of India, 1950 — Article 226, 32Contract Act, 1872 — Section 72
High Courts03 Jul 1973Allowed
Anil Baran Deoty and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1974 Cal 205 : 77 CWN 826
Constitution of India, 1950 — Article 226Howrah Improvement Act, 1956 — Section 33(2), 45, 49, 52
High Courts03 Jul 1973Allowed
Bindubala Karmakar and Others Vs Calcutta State Transport Corporation
Calcutta High Court · (1974) ACJ 125
Motor Vehicles Act, 1988 — Section 110E
High Courts02 Jul 1973
Jugal Kishore Singri Vs Bhagchas Officer, Raipur and Another
Calcutta High Court · 77 CWN 940
West Bengal Land Reforms Act, 1955 — Section 17, 18, 18(2), 19B, 21
High Courts29 Jun 1973
State and Another Vs Gurdeep Singh
Calcutta High Court · 78 CWN 220
Criminal Procedure Code, 1898 (CrPC) — Section 116, 438, 439(5), 439(6)Penal Code, 1860 (IPC) — Section 307, 326
High Courts28 Jun 1973
National Agricultural Co-operative Marketing Federation Ltd. Vs Govind Prasad Kanodia
Calcutta High Court · AIR 1974 Cal 399 : 77 CWN 914
High Courts27 Jun 1973
Girindranath Paul Vs Income Tax Officer and Others
Calcutta High Court · 78 CWN 84 : (1975) 99 ITR 426
Income Tax Act, 1922 — Section 22(2), 34, 34(1)
High Courts27 Jun 1973Dismissed
In Re: Pandam Tea Co. Ltd.
Calcutta High Court · AIR 1974 Cal 170 : (1974) 1 CALLT 454 : (1975) 45 CompCas 67
Limitation Act, 1963 — Section 18
High Courts27 Jun 1973
Nilima Banerjee Vs State of West Bengal and Others
Calcutta High Court · (1973) 06 CAL CK 0004
Civil Procedure Code, 1908 (CPC) — Section 11West Bengal Estates Acquisition Act, 1953 — Section 11, 11(2), 4, 57, 5A
High Courts26 Jun 1973Dismissed
Sakow Industries Pvt. Ltd. Vs State Bank of India
Calcutta High Court · (1974) 2 ILR (Cal) 597
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3
High Courts25 Jun 1973Dismissed
Income Tax Officer ''F'' Ward, District IV(2) and Others Vs Murlidhar Sarda and Another
Calcutta High Court · AIR 1974 Cal 272 : (1975) 99 ITR 485
Constitution of India, 1950 — Article 226Income Tax Act, 1963 — Section 254
High Courts25 Jun 1973
The Administrator Silliguri Municipality Vs Hiralal Goala
Calcutta High Court · (1973) CriLJ 1856 : 77 CWN 883
Criminal Procedure Code, 1898 (CrPC) — Section 439Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 10, 11, 13, 16, 7
High Courts22 Jun 1973Allowed
Purna Chandra Basak Vs Daulat Ali Mollah
Calcutta High Court · AIR 1973 Cal 432 : 78 CWN 352
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 10, 64
High Courts21 Jun 1973
The Paper Products Limited Vs Assistant Commissioner, Commercial Taxes and Others
Calcutta High Court · (1973) 32 STC 208
Bengal Finance (Sales Tax) Act, 1941 — Section 20(3)Bengal Finance (Sales Tax) Rules, 1941 — Rule 80(5)
High Courts18 Jun 1973
United Bank of India Ltd. Vs United India Credit and Development Company Ltd.
Calcutta High Court · (1977) 47 CompCas 689
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 6Companies Act, 1956 — Section 173, 372, 372(13), 372(14), 391Enemy Property Act, 1968 — Section 2, 7(3), 8(1)
High Courts15 Jun 1973
Dulal Chandra Ghosh Ltd. Vs District Magistrate Birbhum and Others
Calcutta High Court · (1974) CriLJ 24 : 77 CWN 727 : (1973) 2 ILR (Cal) 554
General Clauses Act, 1897 — Section 21