COURT ARCHIVE

Calcutta High Court judgments, 1974

350 judgments · page 15 of 18

High Courts11 Mar 1974Dismissed

Calcutta Electric Supply Corporation Vs Ramratan Mahato

Calcutta High Court · 78 CWN 628

Constitution of India, 1950 — Article 311, 311(2)Industrial Disputes Act, 1947 — Section 10, 10(1), 2(kkk), 25F(b)Specific Relief Act, 1963 — Section 14(b), 21, 21(b)

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High Courts07 Mar 1974

Kumud Ranjan Banerjee Vs Manabendra Banerjee

Calcutta High Court · AIR 1974 Cal 342

Specific Relief Act, 1963 — Section 34

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High Courts07 Mar 1974

Harendra Nath Ghosh Vs Commissioner of Corporation, Calcutta and Others

Calcutta High Court · 78 CWN 590

Constitution of India, 1950 — Article 19, 19(1)(f), 265, 31

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High Courts06 Mar 1974

Baijnath Agarwal Vs Ram Kumar Agarwalla and Others

Calcutta High Court · AIR 1975 Cal 286

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Negotiable Instruments Act, 1881 (NI) — Section 30

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High Courts06 Mar 1974Dismissed

Mohan Koiri and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 1974 Cal 253 : (1974) 1 CALLT 410 : 78 CWN 583

Constitution of India, 1950 — Article 166, 166(3)Land Acquisition Act, 1894 — Section 6

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High Courts06 Mar 1974Dismissed

Auckland Jute Company Ltd. Vs State of West Bengal

Calcutta High Court · (1975) 2 ILR (Cal) 80

Industrial Disputes Act, 1947 — Section 33(2)

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High Courts05 Mar 1974

Asim Kumar Roy, Chief Enforcement Officer Vs Shree Bajrang Electric Steel Co. Pvt. Ltd.

Calcutta High Court · (1976) 1 ILR (Cal) 259

Criminal Procedure Code, 1973 (CrPC) — Section 417(1), 417(3)Emergency Risks (Factories) Insurance Act, 1962 — Section 5(4)Limitation Act, 1963 — Section 10, 11, 12, 13, 14

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High Courts05 Mar 1974Dismissed

In Re: Unique Cardboard Box Mfg. Co. P. Ltd.

Calcutta High Court · (1978) 48 CompCas 599

Companies Act, 1956 — Section 434, 434(1)

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High Courts04 Mar 1974

Mahabir Prasad Poddar Vs Income Tax Officer, "B" Ward and Others

Calcutta High Court · (1976) 102 ITR 478

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 131(2), 139(2), 143(2), 148

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High Courts04 Mar 1974

Indra Narayan Bera Vs Narendra Nath Patra and Another

Calcutta High Court · 78 CWN 712

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12

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High Courts01 Mar 1974Allowed

Mst. Chameli Debi and Another Vs Purusattam Singh and Another

Calcutta High Court · AIR 1974 Cal 316

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101, 102, 103, 104

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High Courts01 Mar 1974

Golak Nath Burman Vs State of West Bengal and Others

Calcutta High Court · 78 CWN 618 : (1975) 2 ILR (Cal) 1 : (1974) 2 LLJ 98

Constitution of India, 1950 — Article 309, 311

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High Courts01 Mar 1974

Aluminium Corporation of India Ltd. Vs Commissioner, Burdwan Division

Calcutta High Court · 78 CWN 626

Constitution of India, 1950 — Article 226

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High Courts28 Feb 1974

Oriental Rubber Works Vs A.K. Sinha and Others

Calcutta High Court · 78 CWN 526 : (1974) 34 STC 30

Civil Procedure Code, 1908 (CPC) — Section 30Constitution of India, 1950 — Article 14, 19, 226Income Tax Act, 1961 — Section 131

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High Courts28 Feb 1974Dismissed

Palang Khan and Another Vs Abdur Rahaman

Calcutta High Court · 78 CWN 829

Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152, 2Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(3), 18(1), 22(1)

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High Courts28 Feb 1974

Champalal Bhudarmal Jain Vs State of West Bengal

Calcutta High Court · 78 CWN 614 : (1974) 1 ILR (Cal) 346

Penal Code, 1860 (IPC) — Section 109, 120B, 406, 411, 420West Bengal Maintenance of Public Order Act, 1972 — Section 14

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High Courts27 Feb 1974Dismissed

Jessop and Co. Vs M. Mukherjee

Calcutta High Court · (1975) 1 ILR (Cal) 704

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17, 17A, 33C(1), 33C(2)

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High Courts27 Feb 1974Dismissed

Sudhanshu Mohan Koley Vs Mathura Mohan Adak

Calcutta High Court · (1975) 1 ILR (Cal) 182

Contract Act, 1872 — Section 2Sales of Goods Act, 1930 — Section 4Transfer of Property Act, 1882 — Section 54

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High Courts27 Feb 1974

Jogendra Nath Biswas Vs Nityananda Haldar and Others

Calcutta High Court · (1975) CriLJ 1266

Criminal Procedure Code, 1973 (CrPC) — Section 258, 259, 342, 439Penal Code, 1860 (IPC) — Section 147, 379, 427

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High Courts22 Feb 1974

Mukti Kumar Ghosh Vs State of West Bengal

Calcutta High Court · (1975) CriLJ 838 : 78 CWN 973

Criminal Procedure Code, 1973 (CrPC) — Section 252, 254, 255, 256, 257Evidence Act, 1872 — Section 136, 137, 138, 165Penal Code, 1860 (IPC) — Section 161

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