High Courts22 May 1975
Federal Republic of Germany Vs S. Dey and Associates and Another
Calcutta High Court · AIR 1976 Cal 291
Arbitration Act, 1940 — Section 14, 17, 18, 19, 31
COURT ARCHIVE
Calcutta High Court judgments, 1975
365 judgments · page 13 of 19
High Courts21 May 1975
Commissioner of Income Tax Vs Sarpi Kajoria Coal Mines P. Ltd.
Calcutta High Court · (1977) 106 ITR 858
Income Tax Act, 1922 — Section 23A
High Courts20 May 1975
Municipal Commissioners of Howrah Vs Satyanarayan Poddar
Calcutta High Court · (1976) 1 ILR (Cal) 525
Calcutta Municipal Act, 1923 — Section 10, 141, 141(1), 141(2), 141(3)Calcutta Municipal Act, 1932 — Section 142(3)Calcutta Thika Tenancy Act, 1949 — Section 27, 27(4)
High Courts20 May 1975
Commissioner of Income Tax Vs Ram Kumar Agarwalla and Bros.
Calcutta High Court · 80 CWN 129 : (1977) 108 ITR 457
Companies Act, 1913 — Section 211Companies Act, 1956 — Section 511Income Tax Act, 1922 — Section 2(4), 5A(7), 66(1), 66(2)
High Courts16 May 1975
Dipti Kumar Basu Vs Commissioner of Wealth Tax
Calcutta High Court · 80 CWN 153 : 80 CWN 152 : (1976) 105 ITR 450
Transfer of Property Act, 1882 — Section 130Wealth Tax Act, 1957 — Section 2, 3, 7(1)
High Courts16 May 1975Dismissed
Gour Gopal Dutt and Others Vs Satyendra Nath Mitra
Calcutta High Court · AIR 1976 Cal 8
Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17
High Courts15 May 1975Dismissed
Dinesh Chandra Banerjee and Others Vs Corporation of Calcutta and Others
Calcutta High Court · AIR 1976 Cal 44
Calcutta Municipal Rules, 1951 — Rule 51, 51(1), 51(2)Calcutta Municipalities Act, 1951 — Section 378, 379, 380
High Courts14 May 1975Dismissed
Puloke Chandra Paul Vs Commercial Tax Officer and Others
Calcutta High Court · (1976) 1 CALLT 201 : (1975) 36 STC 98
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3
High Courts14 May 1975Allowed
Chief Mechanical Engineer, Eastern Railway Vs Jyoti Prosad Banerjee
Calcutta High Court · 79 CWN 709 : (1975) 2 ILR (Cal) 237
Constitution of India, 1950 — Article 124, 133(1), 148, 217, 218Defence of India Rules, 1971 — Rule 118Government of India Act, 1935 — Section 240
High Courts14 May 1975
Amalendu Ghosh and Others Vs Prem Pathak
Calcutta High Court · 80 CWN 933
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111
High Courts13 May 1975
K.N. Daftary Vs Commissioner of Income Tax
Calcutta High Court · 80 CWN 181 : (1977) 106 ITR 998
Income Tax Act, 1961 — Section 45, 48
High Courts13 May 1975Allowed
Furushottam Das Murarka Vs Harendra Krishna Mukherjee
Calcutta High Court · 79 CWN 852
Transfer of Property Act, 1882 — Section 108(p)
High Courts08 May 1975
Narayan Chandra Ghosh and Another Vs Sanat Kumar Das and Others
Calcutta High Court · AIR 1975 Cal 290
Constitution of India, 1950 — Article 19(1)West Bengal Land Reforms Act, 1955 — Section 8(1)
High Courts07 May 1975
Anil Kumar Roy Vs Mansanath Shaw Mansanath Shaw Vs Anil Kumar Roy
Calcutta High Court · AIR 1975 Cal 293
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, 21, 9Provincial Small Cause Courts Act, 1887 — Section 15, 16
High Courts02 May 1975
Nirad Baran Mukherji Vs University of Calcutta and Others
Calcutta High Court · 79 CWN 621
Constitution of India, 1950 — Article 226
High Courts30 Apr 1975Allowed
Amitava Roy and Others Vs Sm. Jyotsna Prova Roy and Others
Calcutta High Court · AIR 1975 Cal 323
Succession Act, 1925 — Section 102, 103, 140, 30
High Courts30 Apr 1975
Ramendra Nath Nandi and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1975 Cal 325 : (1975) 1 CALLT 125 : (1975) 1 CompLJ 452 : 79 CWN 593
Constitution of India, 1950 — Article 14, 31(2), 31BLand Acquisition Act, 1894 — Section 23(2)West Bengal Land Development and Planning (Amendment) Act, 1955 — Section 8(1)
High Courts29 Apr 1975Allowed
Ramendra Nath Nandi and Others In F.A. 391 Sushil Chandra Sur and Others In F.A. No. 13 Vs State of West Bengal and Others In Both
Calcutta High Court · 79 CWN 593
Constitution of India, 1950 — Article 13(3), 14, 31(2), 31A, 31BLand Acquisition Act, 1894 — Section 11, 23, 23(2), 4(1), 8
High Courts29 Apr 1975Allowed
Amitabha Roy and Others Vs Jyotsna Prabha Roy and Others
Calcutta High Court · 79 CWN 616
Succession Act, 1925 — Section 102, 103, 108, 140, 30
High Courts29 Apr 1975Allowed
Achala Prova Nandi Vs State of West Bengal
Calcutta High Court · (1976) 1 ILR (Cal) 265
Constitution of India, 1950 — Article 13(3), 14, 31(2), 31A, 31BLand Acquisition Act, 1894 — Section 11, 23, 23(1), 23(2), 8(2)West Bengal Land Development and Planning (Amendment) Act, 1955 — Section 8(1), 8(1)(b)