High Courts08 Feb 1974Dismissed
Trailakyanath Maity and Another Vs Provabati Santra and Others
Calcutta High Court · AIR 1974 Cal 261
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Contract Act, 1872 — Section 55Evidence Act, 1872 — Section 114
COURT ARCHIVE
Calcutta High Court judgments, 1974
350 judgments · page 17 of 18
High Courts08 Feb 1974Dismissed
Raytheon Company Vs The Controller of Patents and Designs and Another
Calcutta High Court · AIR 1974 Cal 336
Atomic Energy Act, 1962 — Section 20(1), 20(6)Patents Act, 1970 — Section 116, 116(1), 65, 80Patents Rules, 2003 — Rule 21
High Courts08 Feb 1974Allowed
Commercial Tax Officer and Others Vs Dawood and Co.
Calcutta High Court · 78 CWN 604 : (1974) 34 STC 98
Bengal Finance (Sales Tax) Act, 1941 — Section 7(6)(a)
High Courts07 Feb 1974Allowed
Nirmal Kanti Kanjilal Vs Senior Manager, Post and Telegraph Motor Service
Calcutta High Court · (1974) 02 CAL CK 0024
Constitution of India, 1950 — Article 311, 311(2)
High Courts07 Feb 1974
Hansraj Dhingra Vs Union of India (UOI) and Others
Calcutta High Court · 78 CWN 824 : (1975) 98 ITR 397
Income Tax Act, 1961 — Section 141, 143, 143(3), 155, 165
High Courts07 Feb 1974Dismissed
Jai Krishna Agarwalla Vs Chandrabhan Mishra
Calcutta High Court · (1977) 1 ILR (Cal) 328
Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 476, 478, 479, 479APenal Code, 1860 (IPC) — Section 302, 304
High Courts06 Feb 1974
In Re: Marybong and Kyel Tea Estate Ltd.
Calcutta High Court · (1977) 47 CompCas 802
Companies Act, 1956 — Section 17, 372(4), 391, 392, 393English Companies Act, 1948 — Section 5Monopolies and Restrictive Trade Practices Act, 1969 — Section 23(4)
High Courts06 Feb 1974Allowed
Dharmadhar Mahasthavir, Rev. Vs Bengal Buddhist Association
Calcutta High Court · (1976) 1 ILR (Cal) 57
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Societies Registration Act, 1860 — Section 6, 7, 8Societies Registration Rules, 1860 — Rule 13, 37, 38, 39, 40
High Courts05 Feb 1974
B.P. Ghosh and Others Vs Regional Provident Fund Commissioner
Calcutta High Court · 79 CWN 129
Criminal Procedure Code, 1973 (CrPC) — Section 177, 179, 5(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 13, 14, 14(2), 14A, 2(h)
High Courts01 Feb 1974Dismissed
Hukumchand Insurance Co. Ltd. Vs Sm. Subashini Roy and Another
Calcutta High Court · AIR 1974 Cal 321
Constitution of India, 1950 — Article 133, 133(1)
High Courts25 Jan 1974Allowed
Shiba Prosad Chakravarty Vs Subodh Kumar Roy Chowdhury
Calcutta High Court · (1974) 01 CAL CK 0019
Specific Relief Act, 1963 — Section 38
High Courts22 Jan 1974Allowed
Life Insurance Corporation of India Vs Nirmal Chand Boral and Others
Calcutta High Court · AIR 1974 Cal 339
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34
High Courts22 Jan 1974Dismissed
Bank of Baroda Vs Fishco
Calcutta High Court · AIR 1975 Cal 225 : 78 CWN 535
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 11
High Courts20 Jan 1974
Pronab Kumar Ghosh Vs Krishna Ghosh
Calcutta High Court · 78 CWN 504
Hindu Marriage Act, 1955 — Section 10(1)(b), 12(1)(b), 12(1)(c), 13(1)(iii), 5(ii)
High Courts18 Jan 1974
Ramkrishna Mullick Vs State of West Bengal
Calcutta High Court · (1975) 1 CALLT 271 : (1974) 1 ILR (Cal) 60
Constitution of India, 1950 — Article 14, 19, 254(1), 31, 31AEvidence Act, 1872 — Section 4West Bengal Estates Acquisition (Second Amendment) Act, 1973 — Section 37, 38, 39, 40, 41
High Courts17 Jan 1974
Shroff Brothers Vs Bisheswar Dayal Meatle
Calcutta High Court · AIR 1974 Cal 352
Arbitration Act, 1940 — Section 34
High Courts17 Jan 1974
Chainrup and Company Vs Union of India
Calcutta High Court · 78 CWN 926
Income Tax Act, 1961 — Section 139, 264, 271(4A)
High Courts15 Jan 1974
Kishanram Saha Vs State of West Bengal and Another
Calcutta High Court · AIR 1974 Cal 157 : 78 CWN 565 : (1974) 1 ILR (Cal) 596
West Bengal Estates Acquisition Act, 1953 — Section 5A, 5A(3)
High Courts14 Jan 1974Allowed
Planters Airways Pvt. Ltd. Vs Sterling General Insurance Co. Ltd.
Calcutta High Court · AIR 1974 Cal 193
Arbitration Act, 1940 — Section 37(4)Insurance Act, 1938 — Section 45Limitation Act, 1963 — Section 5
High Courts14 Jan 1974
Amalesh Mukherjee Vs State Bank of India and Others
Calcutta High Court · 78 CWN 530