COURT ARCHIVE

Calcutta High Court judgments, 1975

365 judgments · page 14 of 19

High Courts29 Apr 1975Dismissed

Satyabrata Banerjee and Another. Vs Ushaprobha Sarkar and Others.

Calcutta High Court · 79 CWN 632

Succession Act, 1925 — Section 277Transfer of Property Act, 1882 — Section 13, 13(1), 5West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)(a), 13(3A)

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High Courts29 Apr 1975

Ashalata Bairagya Vs Gopal Chandra Chakraborty

Calcutta High Court · (1977) 2 ILR (Cal) 188

Bengal Tenancy Act, 1885 — Section 26C, 26FLimitation Act, 1908 — Article 181Limitation Act, 1963 — Article 137

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High Courts28 Apr 1975Dismissed

Sm. Sukla Chowdhury Vs Miss Manjolyn Tweedie and Another

Calcutta High Court · AIR 1975 Cal 427

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3Suits Valuation Act, 1887 — Section 8West Bengal Premises Tenancy Act, 1956 — Section 20

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High Courts25 Apr 1975Dismissed

Jagadish Lal Gupta Vs The Director of Rationing and Others

Calcutta High Court · AIR 1975 Cal 471

Constitution of India, 1950 — Article 14, 226Essential Commodities Act, 1955 — Section 3

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High Courts25 Apr 1975

Mangilal Baid Vs Secretary Home (Spl.) Dept., State of W.B. and Others

Calcutta High Court · (1975) CriLJ 1790

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 8, 9Constitution of India, 1950 — Article 14, 21, 22, 226, 352Criminal Procedure Code, 1973 (CrPC) — Section 438

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High Courts24 Apr 1975

Pradip Poddar Alias Bablu Alias Babu Vs District Magistrate, Darjeeling and Others

Calcutta High Court · 79 CWN 694

Constitution of India, 1950 — Article 245, 246, 246(1), 246(2), 248

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High Courts23 Apr 1975

Commissioner of Wealth Tax Vs Mrs. Leena Mukherjee

Calcutta High Court · (1976) 104 ITR 111

Wealth Tax Act, 1957 — Section 2, 3

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High Courts23 Apr 1975

Siba Prasad Jash Vs Kali Prasad Kundu

Calcutta High Court · AIR 1975 Cal 410 : (1976) 1 ILR (Cal) 369

Presidency Small Cause Courts Act, 1882 — Section 38

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High Courts22 Apr 1975

Chandi Charan De Vs Block Development Officer and Others

Calcutta High Court · 79 CWN 561

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High Courts22 Apr 1975

Chittaranjan Basu Vs Union of India (UOI) and Another

Calcutta High Court · (1975) 1 CALLT 477 : 79 CWN 690 : (1975) 2 LLJ 197

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72

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High Courts17 Apr 1975

Manindra Nath Ghose Vs Sm. Ashalata Mitra and Others

Calcutta High Court · AIR 1975 Cal 429

Calcutta Thika Tenancy Act, 1949 — Section 2(5), 30Transfer of Property Act, 1882 — Section 116

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High Courts16 Apr 1975

Tushar Kanti Mitra and Others Vs State of West Bengal and Others

Calcutta High Court · 79 CWN 605 : (1975) 2 LLJ 286

Constitution of India, 1950 — Article 12, 226, 298, 311

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High Courts11 Apr 1975

Nilkanta Jana Vs Iswar Chandra and Others

Calcutta High Court · 79 CWN 591

West Bengal Land Reforms Act, 1955 — Section 9

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High Courts11 Apr 1975

Shyama Prasanna Das Gupta Vs The State

Calcutta High Court · (1976) CriLJ 1517 : (1976) 1 ILR (Cal) 337

Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 409West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 4

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High Courts09 Apr 1975

British Electrical and Pumps (P.) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · 80 CWN 234 : (1977) 106 ITR 620

Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 37, 37(1)

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High Courts09 Apr 1975Dismissed

Union of India (UOI) Vs National Builders

Calcutta High Court · AIR 1975 Cal 332 : 80 CWN 486

Arbitration Act, 1940 — Section 30

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High Courts09 Apr 1975Dismissed

The State of West Bengal Vs Somendra Kumar Mitra and Others

Calcutta High Court · AIR 1975 Cal 335

Constitution of India, 1950 — Article 133(1)Defence of India Act, 1939 — Section 19(1)

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High Courts08 Apr 1975Allowed

Shaw Wallace and Co. Ltd. Vs Bholanath Mandanlal Sherawala and Others

Calcutta High Court · AIR 1975 Cal 411 : 79 CWN 830

Civil Procedure Code, 1908 (CPC) — Section 10

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High Courts25 Mar 1975

M/S. BANSIDHAR DURGADUTT Vs COMMISSIONER OF Income Tax, WEST BENGAL I, CALCUTTA.

Calcutta High Court · (1976) 5 CTR 28

Income Tax Act, 1922 — Section 23, 23A

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High Courts25 Mar 1975Dismissed

Subh Narain Sinha Vs Hari Singh Navalakha

Calcutta High Court · (1977) 1 ILR (Cal) 389

Constitution of India, 1950 — Article 12, 14, 16, 311(2)West Bengal Board of Secondary Education Act, 1963 — Section 2, 27(1)West Bengal Board of Secondary Education Rules — Rule 25, 28(8)

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