COURT ARCHIVE

Calcutta High Court judgments, 1974

350 judgments · page 16 of 18

High Courts21 Feb 1974

Income Tax Officer, "E" Ward and Others Vs Raleigh Investment Co. Ltd.

Calcutta High Court · (1974) 1 CALLT 69 : 78 CWN 919 : (1976) 102 ITR 616

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154, 25A, 85A

High Courts20 Feb 1974Allowed

Pronab Kumar Ghosh Vs Krishna Ghosh

Calcutta High Court · AIR 1975 Cal 109 : 78 CWN 448

Evidence Act, 1872 — Section 114Hindu Marriage Act, 1955 — Section 12(1)

High Courts20 Feb 1974

Brahmanand Goyal and Another Vs N.C. Chakraborty and Others

Calcutta High Court · (1974) CriLJ 1079 : 79 CWN 60 : (1974) 2 ILR (Cal) 134

Criminal Procedure Code, 1973 (CrPC) — Section 181, 190, 200, 202Penal Code, 1860 (IPC) — Section 120B, 405, 407

High Courts20 Feb 1974

Sunderlal Rethi Vs Income Tax Officer, "R" Ward and Others

Calcutta High Court · (1974) 97 ITR 183

Income Tax Act, 1961 — Section 139(1), 139(2), 139(4), 271(1), 271(3)

High Courts19 Feb 1974Allowed

Union of India (UOI) Vs Romesh Kumar Rajgharia

Calcutta High Court · AIR 1974 Cal 345 : (1974) 1 CALLT 359

Arbitration Act, 1940 — Section 30, 33

High Courts19 Feb 1974Allowed

Reserve Bank of India and Others Vs R.N. Dutt and Sons and Others

Calcutta High Court · AIR 1975 Cal 48

Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1947 — Section 3(2)

High Courts19 Feb 1974Dismissed

Ananta Prosad Sett Vs State of West Bengal and Others

Calcutta High Court · 79 CWN 264

Government of India Act, 1935 — Section 241, 243Police Act, 1861 — Section 1, 2, 7

High Courts18 Feb 1974

In Re: Darjeeling Tea and Cinchona Association Ltd.

Calcutta High Court · (1975) 2 ILR (Cal) 520

Companies Act, 1956 — Section 146, 210, 262, 397, 398Evidence Act, 1872 — Section 3

High Courts18 Feb 1974Dismissed

Gopal Singh Vs Jagannath Prosad

Calcutta High Court · (1974) 02 CAL CK 0009

West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(4), 21(4)

High Courts15 Feb 1974Dismissed

Bholanath Shaw Vs Badrinath Shaw and Others

Calcutta High Court · AIR 1974 Cal 292 : 79 CWN 183 : (1974) 2 ILR (Cal) 350

Succession Act, 1925 — Section 211

High Courts15 Feb 1974

Union of India (UOI) Vs Excelsior Poultry and Agricultural Firm Ltd. and Others

Calcutta High Court · AIR 1974 Cal 350 : 78 CWN 794

Defence of India Act, 1939 — Section 19, 19(1)

High Courts15 Feb 1974

Sunil Kumar Mukherjee Vs State of West Bengal and Others

Calcutta High Court · 78 CWN 567

Constitution of India, 1950 — Article 226(1), 309

High Courts14 Feb 1974

Khagendra Nath Sen Vs University of Calcutta and Others

Calcutta High Court · AIR 1974 Cal 187

Calcutta University Act, 1966 — Section 3, 4, 4(11)Constitution of India, 1950 — Article 226West Bengal Societies Registration Act, 1961 — Section 19

High Courts14 Feb 1974Dismissed

Narendra Nath Tripathy and Others Vs State of West Bengal and Others

Calcutta High Court · 78 CWN 448

Constitution of India, 1950 — Article 19(1)(f), 19(5), 226(1)

High Courts13 Feb 1974Dismissed

Bejoy Ranjan Das Vs Ajit Kumar Dutta

Calcutta High Court · AIR 1974 Cal 319

Transfer of Property Act, 1882 — Section 58

High Courts13 Feb 1974

Shyam Sundar Rathi Vs The Addl. District Magistrate, Bankura and Others

Calcutta High Court · AIR 1975 Cal 58 : (1975) 1 ILR (Cal) 441

Constitution of India, 1950 — Article 226, 245, 254Mines and Minerals (Development and Regulation) Act, 1957 — Section 2West Bengal Land Reforms Act, 1955 — Section 4(1), 4(2), 4(2A), 4(2B)

High Courts13 Feb 1974Allowed

Eastern India Motion Pictures Association and Others Vs Indian Performing Right Society Ltd. and Others

Calcutta High Court · AIR 1974 Cal 257

Copyright Act, 1957 — Section 14, 17, 18, 2

High Courts13 Feb 1974Dismissed

Shri Radha Gobinda Jew and Others Vs Sm. Kewala Devi Jaiswal and Others

Calcutta High Court · AIR 1974 Cal 283 : (1974) 1 CALLT 330 : (1975) 2 ILR (Cal) 139

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Limitation Act, 1963 — Article 58, 94, 96Specific Relief Act, 1963 — Section 34

High Courts12 Feb 1974Dismissed

Regional Transport Authority, Jalpaiguri Region Vs Jalpaiguri Siliguri Bus Syndicate

Calcutta High Court · (1975) 1 ILR (Cal) 688

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 2(28A), 42, 43, 44, 45

High Courts12 Feb 1974Allowed

Hari Shankar Pant Vs Commissioner, Andaman and Nicobar Administration

Calcutta High Court · (1974) 2 ILR (Cal) 84

Andaman and Nicobar Administration Amalgamated Clerical Establishment Recruitment Rules, 1966 — Rule 7(2)Constitution of India, 1950 — Article 14, 16, 240, 309