High Courts02 Jul 1975
Bhupendra Nath Barik Vs Brahmachari Giri and Others
Calcutta High Court · (1976) CriLJ 552 : 80 CWN 22
Penal Code, 1860 (IPC) — Section 420, 423, 467
COURT ARCHIVE
Calcutta High Court judgments, 1975
365 judgments · page 11 of 19
High Courts01 Jul 1975Dismissed
Sadhan Kumar Das Vs Amiya Bhusan Ghosh
Calcutta High Court · (1976) 1 ILR (Cal) 139
Calcutta Thika Tenancy Act, 1949 — Section 28Civil Procedure Code, 1908 (CPC) — Section 105(2), 115, 23Constitution of India, 1950 — Article 226, 227
High Courts27 Jun 1975
Singho Mica Mining Co. Ltd. Vs Commissioner of Income Tax, Central
Calcutta High Court · (1978) 111 ITR 231
Income Tax Act, 1922 — Section 18A(3), 18A(8)Income Tax Act, 1961 — Section 215(4), 217, 263
High Courts27 Jun 1975
Paschimbanga Mofussil Mistanna Babosayee Samity Vs State of West Bengal
Calcutta High Court · (1976) 1 ILR (Cal) 289
Calcutta Municipal Act, 1923 — Section 442, 442(1)Constitution of India, 1950 — Article 226Prevention of Food Adulteration Act, 1954 — Section 25
High Courts27 Jun 1975
Suprovat Bose Vs The State
Calcutta High Court · (1975) 1 CALLT 308 : (1976) CriLJ 313
Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 386, 428, 482
High Courts26 Jun 1975Dismissed
Calcutta State Transport Corporation, Calcutta Vs Kamal Prakash De
Calcutta High Court · AIR 1976 Cal 2 : (1975) 2 ILR (Cal) 577
Motor Vehicles Act, 1939 — Section 110B
High Courts25 Jun 1975
Hasimara Industries Ltd. and Another Vs The Company Law Board and Others
Calcutta High Court · (1976) CriLJ 50 : 79 CWN 865 : (1975) 1 ILR (Cal) 676
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 4, 64, 94, 95, 96Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 468
High Courts25 Jun 1975
In Re: Purna Chandra Chatterjee
Calcutta High Court · (1975) CriLJ 1815 : 79 CWN 890 : (1975) 2 ILR (Cal) 693
Criminal Procedure Code, 1973 (CrPC) — Section 144, 438Penal Code, 1860 (IPC) — Section 465, 467, 471
High Courts24 Jun 1975Dismissed
Surana Properties and Finance Pvt. Ltd. Vs First Land Acquisition Collector
Calcutta High Court · (1977) 2 ILR (Cal) 160
Constitution of India, 1950 — Article 14West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3, 4(1)
High Courts22 Jun 1975Dismissed
Calcutta State Transport Corporation Vs Kamal Prakash De
Calcutta High Court · (1976) ACJ 58
Motor Vehicles Act, 1939 — Section 110
High Courts20 Jun 1975
In Re: F. and C. Osler (India) Ltd. (In Liquidation)
Calcutta High Court · (1978) 48 CompCas 698
Companies Act, 1956 — Section 543, 543(1)
High Courts19 Jun 1975Allowed
Haripada Ray Vs Union of India and Others
Calcutta High Court · 79 CWN 834
Constitution of India, 1950 — Article 16, 16(4), 335
High Courts19 Jun 1975
Reform Flour Mills (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1978) 111 ITR 852
Income Tax Act, 1922 — Section 23A
High Courts18 Jun 1975
Cooch Behar Trading Co. Pvt. Ltd. Vs Commissioner of Income Tax, Central
Calcutta High Court · (1978) 112 ITR 150
Income Tax Act, 1922 — Section 23A
High Courts18 Jun 1975
Scotts (P) Ltd. and Others Vs Corporation of Calcutta and Others
Calcutta High Court · 79 CWN 883
Calcutta Municipal Act, 1951 — Section 361(c)
High Courts18 Jun 1975
Rama Devi Agarwalla and Others Vs Commissioner of Income Tax
Calcutta High Court · (1979) 117 ITR 256
Income Tax Act, 1922 — Section 2(12), 3, 34Income Tax Act, 1961 — Section 144, 147, 148, 282
High Courts18 Jun 1975Allowed
Shyamaprasad Mandal Vs Indra Narayan Dan and Others
Calcutta High Court · 81 CWN 6
Criminal Procedure Code, 1973 (CrPC) — Section 145, 484
High Courts17 Jun 1975Partly Allowed
Hiralal Agarwala Vs Bhagirathi Gore and Others
Calcutta High Court · AIR 1975 Cal 445
Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 17(2)Specific Relief Act, 1963 — Section 15
High Courts17 Jun 1975
Jokai (Assam) Tea Co. Ltd. and Another Vs Bhawani Shankar Bagaria
Calcutta High Court · AIR 1976 Cal 18
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts17 Jun 1975Allowed
Susanta Mukherjee Vs Union of India (UOI)
Calcutta High Court · (1975) 1 CALLT 170 : 79 CWN 797 : (1975) 2 ILR (Cal) 590
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 10(2), 20Constitution of India, 1950 — Article 13, 20, 20(1), 366, 366(1)General Clauses Act, 1897 — Section 3(29), 3(38)