COURT ARCHIVE

Calcutta High Court judgments, 1974

350 judgments · page 5 of 18

High Courts19 Sept 1974Dismissed

Amar Krishna Ghose Vs Rajat Kanti Banerjee

Calcutta High Court · (1977) 1 ILR (Cal) 351

West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 13, 13(2)West Bengal Premises Tenancy Act, 1956 — Section 12, 13, 16, 16(3), 17B

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High Courts18 Sept 1974

The Superintendent and Remembrancer of Legal Affairs Vs Anthony Alten Fletcher and Another

Calcutta High Court · (1975) CriLJ 832

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 200, 202, 204Penal Code, 1860 (IPC) — Section 120B, 437, 451, 511

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High Courts18 Sept 1974Allowed

Nirmal Bose Vs State

Calcutta High Court · (1976) 2 ILR (Cal) 353

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 190(1), 251A(3), 441Penal Code, 1860 (IPC) — Section 120B, 384, 420

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High Courts17 Sept 1974Allowed

Ram Chandra Bhattacharjee Vs Manju Bhattacharjee

Calcutta High Court · AIR 1975 Cal 118 : (1975) 1 ILR (Cal) 110

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 6 Rule 2

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High Courts16 Sept 1974

Mohatta Brothers Vs Additional Member, Board of Revenue

Calcutta High Court · (1975) 36 STC 582

Central Sales Tax Act, 1956 — Section 13, 8Civil Procedure Code, 1908 (CPC) — Section 41

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High Courts16 Sept 1974

Great Pyramid Insurance Co. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1976) 102 ITR 394

Income Tax Act, 1961 — Section 104, 105, 109Insurance Act, 1938 — Section 2D, 3(4)

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High Courts13 Sept 1974

Amaresh Chandra Sanyal Vs Robindra Nath Moitra and Another

Calcutta High Court · 79 CWN 546

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 14, Order 21 Rule 17, Order 6 Rule 17, 115

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High Courts13 Sept 1974

Debi Prosad Poddar Vs Commissioner of Wealth Tax

Calcutta High Court · (1977) 109 ITR 760

Wealth Tax Act, 1957 — Section 7

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High Courts11 Sept 1974

Sewaram Ridhkaran Vs Commissioner of Income Tax

Calcutta High Court · (1978) 114 ITR 612

Income Tax Act, 1961 — Section 184(7), 185, 185(3)

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High Courts11 Sept 1974

Commissioner of Income Tax Vs Belgachi Tea Co. Ltd.

Calcutta High Court · (1975) 99 ITR 99

Income Tax Act, 1961 — Section 37(1)

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High Courts11 Sept 1974Dismissed

All-India General Transport Corporation Vs Collector of Central Customs and Others

Calcutta High Court · 79 CWN 663

Customs Act, 1962 — Section 110, 110(2), 111, 111(d), 112

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High Courts10 Sept 1974Dismissed

The Food Corporation of India Vs Srish Chandra Guha

Calcutta High Court · AIR 1975 Cal 215

Arbitration Act, 1940 — Section 34

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High Courts06 Sept 1974Dismissed

Haridas Mundhra Vs Mahabir Prasad Juthalal and Others

Calcutta High Court · AIR 1975 Cal 357

Arbitration Act, 1940 — Section 21Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 40 Rule 1, 47Presidency Towns Insolvency Act, 1909 — Section 13(4), 9

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High Courts06 Sept 1974

Commissioner of Income Tax (Central) Vs Asiatic Textiles Co. Ltd.

Calcutta High Court · (1976) 103 ITR 166

Income Tax Act, 1922 — Section 23A

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High Courts04 Sept 1974Allowed

Shyamdhan Chakraborty Vs Presidency Nursing Home Pvt. Ltd.

Calcutta High Court · (1975) 2 ILR (Cal) 219

Companies Act, 1913 — Section 2(13)Companies Act, 1956 — Section 155, 27(3), 3(1)

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High Courts03 Sept 1974Dismissed

Hiralal Chatterjee Vs Indra Narayan Chatterjee and Another

Calcutta High Court · AIR 1975 Cal 171 : (1975) 1 CALLT 514

Constitution of India, 1950 — Article 39Motor Vehicles Act, 1939 — Section 47, 47(1)

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High Courts02 Sept 1974Dismissed

Dhruba Pradhan Vs State

Calcutta High Court · (1976) 1 ILR (Cal) 341

Criminal Procedure Code, 1973 (CrPC) — Section 155(2)Railway Property (Unlawful Possession) Act, 1966 — Section 3, 5, 6, 7, 8(1)

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High Courts02 Sept 1974

Tarapada alias Khokan Chatterjee Vs The State of West Bengal and Others

Calcutta High Court · (1975) CriLJ 1263

Maintenance of Internal Security Act, 1971 — Section 3(1)(a)(ii)

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High Courts30 Aug 1974

Behari Lal Santaia Vs Bishnupada Pattanayak and Others

Calcutta High Court · 79 CWN 103

Civil Procedure Code, 1908 (CPC) — Section 146, 151Constitution of India, 1950 — Article 227, 27West Bengal Land Reforms Act, 1955 — Section 19, 21, 8, 9, 9(6)

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High Courts30 Aug 1974

Jatindra Kumar Dass Vs Dhirajlal Vrajlal Kanakia

Calcutta High Court · AIR 1975 Cal 123

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 6, Order 6 Rule 17Contract Act, 1872 — Section 43Partnership Act, 1932 — Section 2, 25

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