COURT ARCHIVE

Calcutta High Court judgments, 1974

350 judgments · page 13 of 18

High Courts20 Apr 1974

Sankar Prasad Banerjee Vs Central Government, Labour Court and Others

Calcutta High Court · 78 CWN 780 : (1975) 1 LLJ 71

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C

High Courts11 Apr 1974Allowed

Calcutta Country Spirit Opium and Drug Association Ltd. Vs State of West Bengal and Others

Calcutta High Court · (1974) 34 STC 161

BENGAL EXCISE ACT, 1909 — Section 13, 16, 18, 19, 20Constitution of India, 1950 — Article 265, 301, 304

High Courts11 Apr 1974Allowed

Ramdas Ramanju Das and Others Vs State of West Bengal and Others

Calcutta High Court · 78 CWN 835

West Bengal Panchayat Act, 1957 — Section 67

High Courts11 Apr 1974

Sanat Kumar Gupta Vs Union of India and Others

Calcutta High Court · 78 CWN 706

Constitution of India, 1950 — Article 226, 227

High Courts11 Apr 1974

Indian Statistical Institute Vs State of West Bengal and Others

Calcutta High Court · (1975) 2 LLJ 283

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10

High Courts11 Apr 1974Dismissed

Union of India and Others Vs K. S. Takhar alias Keshab Singh Takhar

Calcutta High Court · 78 CWN 772

Constitution of India, 1950 — Article 14, 16, 226(1), 311, 311(2)

High Courts11 Apr 1974

Durgadevi Gonoriwalla Vs Radha Krishna Rajgharia

Calcutta High Court · (1975) 1 ILR (Cal) 104

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 145(6), 146

High Courts10 Apr 1974

Central India Industries Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1975) 45 CompCas 229 : 78 CWN 893 : (1975) 99 ITR 211

Companies Act, 1956 — Section 82Income Tax Act, 1922 — Section 12BSales of Goods Act, 1930 — Section 2

High Courts10 Apr 1974Dismissed

Goberdhan Polisy and Others Vs Union of India (UOI) and Others

Calcutta High Court · (1978) 2 ELT 228

Central Excise Rules, 1944 — Rule 10, 10A, 9(1), 9(2)

High Courts08 Apr 1974Dismissed

Indra Bala Dutta Vs Baneswar Pal

Calcutta High Court · (1975) 2 ILR (Cal) 697

Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13, 13(6)

High Courts05 Apr 1974

Jyoti Prasad Banerjee and Others Vs Union of India (UOI) and Others

Calcutta High Court · (1975) 1 CALLT 215 : (1975) 1 LLJ 477

Constitution of India, 1950 — Article 191, 192, 217, 22, 226Industrial Disputes Act, 1947 — Section 3, 33

High Courts05 Apr 1974

Superintendent and Remembrancer of Legal Affairs West Bengal Vs Richard Winn Harcos and Another

Calcutta High Court · 78 CWN 762

Official Secrets Act, 1923 — Section 3, 9Penal Code, 1860 (IPC) — Section 120B, 437, 451, 511West Bengal Maintenance Of Public Order Act, 1972 — Section 14

High Courts04 Apr 1974Dismissed

Naba Kumar De Vs Union of India and Others

Calcutta High Court · 78 CWN 713

Constitution of India, 1950 — Article 226

High Courts03 Apr 1974

Harnath Malhotra and Another Vs Dhanoo Devi Agarwala

Calcutta High Court · AIR 1975 Cal 98

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114, 64

High Courts02 Apr 1974Dismissed

Khusal Chand Sadani Vs Balkissen Mohta

Calcutta High Court · AIR 1975 Cal 169

Companies Act, 1956 — Section 634Presidency Towns Insolvency Act, 1909 — Section 9

High Courts02 Apr 1974

M/S. JYOTI PAPER INDUSTRIES Vs COMMISSIONER OF COMMERCIAL TAXES and Others

Calcutta High Court · (1976) 5 CTR 301

Bengal Finance (Sales Tax) Act, 1941 — Section 4West Bengal Sales Tax Act, 1954 — Section 23, 25

High Courts01 Apr 1974

M/s. Central India Industries Ltd., Calcutta Vs Commissioner of Income Tax, West Bengal I, Calcutta

Calcutta High Court · (1974) 04 CAL CK 0013

Companies Act, 1956 — Section 394, 82Finance (No. 2) Act, 1967 — Section 19Income Tax Act, 1961 — Section 45, 47

High Courts29 Mar 1974Allowed

Ratan Kumar Poddar and Others Vs The Howrah Motor Co. Pvt. Ltd. and Others

Calcutta High Court · AIR 1975 Cal 180

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5

High Courts28 Mar 1974Partly Allowed

Lakshmi Narayan Dutta Vs The State of West Bengal

Calcutta High Court · AIR 1975 Cal 103

Constitution of India, 1950 — Article 31BWest Bengal Land Development and Planning Act, 1948 — Section 8

High Courts27 Mar 1974Dismissed

J. Stone Employees Association Vs J. Stone and Company (Pvt.) Ltd.

Calcutta High Court · (1975) 2 ILR (Cal) 161

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7(2)Industrial Disputes Act, 1947 — Section 10, 10(1), 12(2), 13(3), 18