High Courts29 Jul 1974Dismissed
Dhirendra Mohan Ghosh Vs Chief Secretary, Govt. of West Bengal and Others
Calcutta High Court · 79 CWN 117
Constitution of India, 1950 — Article 14, 16(1), 309, 310, 311(2)
COURT ARCHIVE
Calcutta High Court judgments, 1974
350 judgments · page 8 of 18
High Courts25 Jul 1974
Abdus Sattar Biswas and Another Vs Union of India and Others
Calcutta High Court · 79 CWN 425
Constitution of India, 1950 — Article 199(1), 200, 201, 213, 301
High Courts25 Jul 1974
Banga Luxmi Hosiery Mills Private Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1977) 106 ITR 644
Income Tax Act, 1922 — Section 13, 23AIncome Tax Act, 1961 — Section 104, 145
High Courts25 Jul 1974
Commissioner of Income Tax Vs Associated Electrical Industries (India) Private Ltd.
Calcutta High Court · (1975) 101 ITR 844
Income Tax Act, 1961 — Section 37
High Courts25 Jul 1974Allowed
Satyendra Nath Ghosh Vs Union of India (UOI)
Calcutta High Court · (1976) 1 ILR (Cal) 34
All India Services Act, 1951 — Section 2A, 3, 3(2)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 14, 16
High Courts22 Jul 1974Dismissed
Board of Trustees for the Improvement of Calcutta Vs Calcutta Improvement Tribunal and Others
Calcutta High Court · AIR 1975 Cal 87
Calcutta Improvement Act, 1911 — Section 69, 70Constitution of India, 1950 — Article 14, 226, 31(2)Land Acquisition Act, 1894 — Section 23(1), 23(2)
High Courts17 Jul 1974
Hiru Sepai Vs Sultan Sepai
Calcutta High Court · AIR 1975 Cal 1 : 79 CWN 1 : (1974) 2 ILR (Cal) 302
Bengal Tenancy Act, 1885 — Section 26(F)West Bengal Land Reforms Act, 1955 — Section 4(1), 8(1)
High Courts17 Jul 1974Dismissed
Bimala Devi Vs Aghore Chandra Mallick and Others
Calcutta High Court · 78 CWN 1045
Civil Procedure Code, 1908 (CPC) — Section 104, 115, 151
High Courts17 Jul 1974
The State Vs Haridas Mundhra and Others
Calcutta High Court · 78 CWN 929
Criminal Procedure Code, 1973 (CrPC) — Section 209, 226, 484General Clauses Act, 1897 — Section 6
High Courts17 Jul 1974
Milan Kumar Das Vs Sm. Purnasashi Dassi and Others
Calcutta High Court · AIR 1974 Cal 380 : (1975) 1 CALLT 204 : (1975) 1 CompLJ 30 : 79 CWN 9 : (1974) 2 ILR (Cal) 173
High Courts17 Jul 1974
Narain Das Paramanand Das Vs Income Tax Officer, ''E'' Ward and Others
Calcutta High Court · (1979) 117 ITR 174
Income Tax Act, 1922 — Section 18A(3), 22(1), 22(2), 22(3)Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 148
High Courts17 Jul 1974
Nanda Dulal Mahato Vs Hazari Lal Mondal
Calcutta High Court · AIR 1975 Cal 127 : 78 CWN 916
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts17 Jul 1974Dismissed
Smt. Bimla Devi Vs Aghore Chandra Mallick and Others
Calcutta High Court · AIR 1975 Cal 80 : 78 CWN 1045 : (1977) 1 ILR (Cal) 123
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 41 Rule 33, Order 43 Rule 1, 151
High Courts17 Jul 1974
Gurudas Biswas Vs Charu Panna Seal and Others
Calcutta High Court · AIR 1977 Cal 110 : 81 CWN 188 : (1975) 1 ILR (Cal) 52
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 106
High Courts17 Jul 1974
Gurudas Biswas Vs Sibasankar Seal and Others
Calcutta High Court · 81 CWN 188
Transfer of Property Act, 1882 — Section 106
High Courts16 Jul 1974Dismissed
Sm. Lagna Bhattacharjee Vs Shyamal Bhattacharjee
Calcutta High Court · AIR 1975 Cal 6 : 79 CWN 65 : (1975) 1 ILR (Cal) 176
Special Marriage Act, 1954 — Section 18, 24, 42
High Courts15 Jul 1974Dismissed
Jatia Cotton Mills Ltd. Vs Ram Prosad Bajoria and Another
Calcutta High Court · (1975) 45 CompCas 686
Specific Relief Act, 1963 — Section 34
High Courts12 Jul 1974
Methal Lal Gora Vs District Magistrate, 24- Parganas and Others
Calcutta High Court · (1974) 1 CALLT 242 : (1975) CriLJ 295
Constitution of India, 1950 — Article 141, 22Government of India Act, 1935 — Section 212Penal Code, 1860 (IPC) — Section 307, 342
High Courts10 Jul 1974Allowed
Sreeniketan Boarding House Pvt. Ltd. Vs Commercial Tax Officer and Others
Calcutta High Court · 79 CWN 155 : (1975) 35 STC 205
High Courts10 Jul 1974
Sushil Kumar Chakraborty Vs Collector of Central Excises and Others
Calcutta High Court · (1978) 2 ELT 96
Central Excise Rules, 1944 — Rule 9B, 9B(5)Central Excises and Salt Act, 1944 — Section 4, 4A