COURT ARCHIVE

Calcutta High Court judgments, 1974

350 judgments · page 7 of 18

High Courts16 Aug 1974Dismissed

Debi Dayal Sukhani Vs Regional Provident Fund Commissioner

Calcutta High Court · (1975) 1 ILR (Cal) 273

Constitution of India, 1950 — Article 226Employees Provident Fund and Family Pension Act, 1952 — Section 1(5), 16(1), 5, 6

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High Courts16 Aug 1974Allowed

Midnapore Commercial Co. Ltd. Vs State of West Bengal and others

Calcutta High Court · (1974) 08 CAL CK 0010

West Bengal Estates Acquisition Act, 1953 — Section 6

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High Courts13 Aug 1974

Jaiswal Coal Co. Vs Fatehganj Co-operative Marketing Society Ltd.

Calcutta High Court · AIR 1975 Cal 303 : (1975) 2 ILR (Cal) 663

Calcutta High Court (Original Side) Rules, 1914 — Rule 89, 90, 91, 92Civil Procedure Code, 1908 (CPC) — Order 26 Rule 11, Order 26 Rule 12, Order 26 Rule 18, 75Contract Act, 1872 — Section 216, 217

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High Courts13 Aug 1974

Jitendra Chandra Dey Vs Tarak Nath Mullick and Others

Calcutta High Court · 79 CWN 112

West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(3)

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High Courts12 Aug 1974

Eastern Scales (P.) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1979) 117 ITR 488

Income Tax Act, 1922 — Section 10(2), 10(4), 10(4A), 66(1), 66(2)Income Tax Act, 1961 — Section 40

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High Courts12 Aug 1974

D.N. Sinha Pvt. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1976) 102 ITR 491

Income Tax Act, 1922 — Section 10(2)

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High Courts09 Aug 1974Dismissed

Sarbeswar Ghatak Vs Executor, Estate of Aswini Kumar Das

Calcutta High Court · (1975) 1 ILR (Cal) 467

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 47Transfer of Property Act, 1882 — Section 117West Bengal Estates Acquisition Act, 1953 — Section 18, 2, 6(1)

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High Courts08 Aug 1974

Commissioner of Wealth Tax Vs Phipson and Company Private Ltd.

Calcutta High Court · (1977) 110 ITR 64

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High Courts08 Aug 1974

Badal Dhar Choudhury Vs Sisir Kana Dhar Choudhury

Calcutta High Court · 79 CWN 784 : (1975) 1 ILR (Cal) 81

Guardians and Wards Act, 1890 — Section 25, 9(1)Law Reform (Miscellaneous Provisions) Act, 1949 — Section 1(1)Representation of the People Act, 1949 — Section 4(1)

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High Courts08 Aug 1974Dismissed

Ghusick and Muslia Collieries Ltd. Vs State of West Bengal

Calcutta High Court · 78 CWN 1056

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22

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High Courts07 Aug 1974Dismissed

Deb Ranjan Chatterjee Vs Swarnarani Biswas and Another

Calcutta High Court · 78 CWN 1034

Bengal General Clauses Act, 1899 — Section 13, 14West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(1)(ff)

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High Courts05 Aug 1974

Ballabhdas Ishwardas Vs Commissioner of Income Tax

Calcutta High Court · (1979) 116 ITR 685

Income Tax Act, 1922 — Section 23(5), 35(5)

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High Courts05 Aug 1974Allowed

University of Calcutta Vs Gosta Behari Ghosh

Calcutta High Court · (1976) 1 ILR (Cal) 185

Calcutta University Act, 1966 — Section 4(11), 4(8)Constitution of India, 1950 — Article 226, 226(1)

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High Courts04 Aug 1974Dismissed

Debranjan Chatterjee Vs Swarnarani Biswas

Calcutta High Court · (1975) 2 ILR (Cal) 211

Bengal General Clauses Act, 1899 — Section 13, 14West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12, 12(1)West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(2)

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High Courts02 Aug 1974

The Motor Owners'' Insurance Co. Ltd. and Another Vs Hrishikesh Das and Others

Calcutta High Court · (1975) ACJ 295 : AIR 1975 Cal 218 : 79 CWN 517 : (1975) 1 ILR (Cal) 24

Civil Procedure Code, 1908 (CPC) — Section 98Motor Vehicles Act, 1939 — Section 110, 110D, 96

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High Courts01 Aug 1974Allowed

Narayan Chandra Das Dalal Vs State of West Bengal

Calcutta High Court · (1975) 1 ILR (Cal) 226

West Bengal Services (Classification, Control and Appeal) Rules, 1971 — Rule 10, 3, 6(1), 7, 9

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High Courts31 Jul 1974

Anantapur Textiles Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1975) 1 CALLT 259 : (1975) 1 CompLJ 240 : (1979) 116 ITR 851

Income Tax Act, 1961 — Section 256(1), 32, 32(1), 34, 34(1)Income Tax Rules, 1922 — Rule 8Income Tax Rules, 1962 — Rule 5, 5(2), 5(3)

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High Courts30 Jul 1974

Pran Ballav Saha Vs Sm. Maleka Bibi and Others

Calcutta High Court · AIR 1975 Cal 315

Land Acquisition Act, 1894 — Section 18

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High Courts30 Jul 1974Dismissed

A.J. Tulloch Vs M.P. Tulloch and Another

Calcutta High Court · AIR 1975 Cal 243 : 79 CWN 157

Divorce Act, 1869 — Section 10, 14, 3Evidence Act, 1872 — Section 101

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High Courts30 Jul 1974Allowed

Samarendra Chandra Sen Vs State of West Bengal and Others

Calcutta High Court · (1974) 07 CAL CK 0012

Constitution of India, 1950 — Article 226(1), 309Government of India Act, 1935 — Section 243Police Act, 1861 — Section 7

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