High Courts25 Mar 1975Dismissed
Municipal Commissioners of Baranagore Vs Paresh Chandra Banerji
Calcutta High Court · (1976) 2 ILR (Cal) 296
Bengal Municipal Act, 1932 — Section 66, 66(1), 66(2)
COURT ARCHIVE
Calcutta High Court judgments, 1975
365 judgments · page 15 of 19
High Courts24 Mar 1975Allowed
Govind Prasad Vs The State of West Bengal
Calcutta High Court · (1975) CriLJ 1249 : 79 CWN 474 : (1975) 2 ILR (Cal) 16
Constitution of India, 1950 — Article 22, 22(1), 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 167, 406, 408, 437, 437(1)Penal Code, 1860 (IPC) — Section 167, 406, 408, 409, 436(1)
High Courts21 Mar 1975Dismissed
Kumarapuram Gopalakrishnan Ananthakrishnan Vs Burdwan-Cutwa Railway Company Ltd.
Calcutta High Court · (1978) 48 CompCas 211 : 81 CWN 137
Companies Act, 1956 — Section 149(2A), 433
High Courts21 Mar 1975
Tarasundari Dassi Vs Dukha Haran Mukherjee
Calcutta High Court · 79 CWN 638 : (1976) 1 ILR (Cal) 615
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 41 Rule 27West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 — Section 11(1)West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(4)
High Courts20 Mar 1975Dismissed
Hindusthan Industrial Co. Vs Chandi Prosad More
Calcutta High Court · 79 CWN 1017
West Bengal Premises Tenancy Act, 1956 — Section 13(1)(i), 17, 17(1), 17(1), 17(2)
High Courts20 Mar 1975
N. Dutta Majumdar Vs Anil Kumar Bose
Calcutta High Court · (1975) 1 CALLT 490 : (1975) CriLJ 1595 : 79 CWN 684 : (1975) 1 ILR (Cal) 458
Advocates Act, 1961 — Section 3, 33, 34, 35, 36Constitution of India, 1950 — Article 227, 228Contempt of Courts Act, 1971 — Section 10, 3
High Courts20 Mar 1975
Richard Winn Harcos Vs The State of West Bengal and Others
Calcutta High Court · (1975) CriLJ 1256
Criminal Procedure Code, 1973 (CrPC) — Section 226, 227, 228Official Secrets Act, 1923 — Section 13, 3, 6, 9Penal Code, 1860 (IPC) — Section 120B, 437, 451, 511
High Courts20 Mar 1975
Calcutta Metropolitan Development Authority Vs K.C. Anand and Co.
Calcutta High Court · 80 CWN 328
Arbitration Act, 1940 — Section 33, 9Calcutta Metropolitan Water and Sanitation Authority Act, 1966 — Section 90(A), 90(b)
High Courts20 Mar 1975
Sm. Rina Nandi Vs The State of West Bengal and Others
Calcutta High Court · (1975) 1 CALLT 349 : (1976) CriLJ 56 : 79 CWN 946
Maintenance of Internal Security Act, 1971 — Section 3(1)(a)(ii), 3(2)
High Courts19 Mar 1975Allowed
Kalachand Nawn Vs Panchanan Banerjee
Calcutta High Court · (1976) 1 ILR (Cal) 411
Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(4), 13(6)
High Courts18 Mar 1975Allowed
Nilmoni Dassi Vs Pashupati Biswas
Calcutta High Court · (1976) 2 ILR (Cal) 28
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 15, 16Land Acquisition Act, 1894 — Section 18
High Courts17 Mar 1975
Commissioner of Income Tax Vs Indian Sugar Mills Association
Calcutta High Court · (1978) 111 ITR 429
Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 10(24), 11(1), 2(15), 256
High Courts17 Mar 1975
Premsukh Ganeshmull Vs Commissioner of Income Tax
Calcutta High Court · (1978) 1 ILR (Cal) 578 : (1977) 106 ITR 1004
Income Tax Act, 1922 — Section 2(6B), 26APartnership Act, 1932 — Section 13
High Courts17 Mar 1975Dismissed
State of West Bengal Vs Santi Ranjan Roy
Calcutta High Court · 79 CWN 1025
Constitution of India, 1950 — Article 226(1), 309West Bengal Shops and Establishments Act, 1963 — Section 21(1), 21(2)(e), 25(1), 25(2)(b)
High Courts14 Mar 1975Partly Allowed
Tarak Nath Sen and Others Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1975 Cal 337 : (1975) 2 ILR (Cal) 481
Customs Act, 1962 — Section 111, 124, 140Defence of India Rules, 1962 — Rule 126L, 126L(16), 126M, 126PGeneral Clauses Act, 1897 — Section 3(42)
High Courts14 Mar 1975Dismissed
Braja Mohan Sarkar and Another Vs State of West Bengal and Others
Calcutta High Court · 79 CWN 1035
Succession Act, 1925 — Section 227West Bengal Estates Acquisition Act, 1953 — Section 44(2a)
High Courts14 Mar 1975Dismissed
Collector of Customs and Central Excise, West Bengal and Others Vs Hindustan Motors Ltd. and Another
Calcutta High Court · AIR 1975 Cal 368 : 79 CWN 648 : (1979) 4 ELT 313 : (1976) 1 ILR (Cal) 504
Customs Act, 1962 — Section 11, 110(2), 124, 40, 47Evidence Act, 1872 — Section 115Foreign Exchange Regulation Act, 1973 — Section 19
High Courts12 Mar 1975Dismissed
Oriental Bank of Commerce Ltd. Vs Pashok Tea Co. Ltd. and Others
Calcutta High Court · AIR 1975 Cal 476
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts11 Mar 1975
Shew kumari Debi Vs Deo alias Debnarayan Pandey
Calcutta High Court · (1976) 1 ILR (Cal) 606
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts10 Mar 1975Allowed
State of West Bengal Vs Pijus Kanti Roy
Calcutta High Court · 79 CWN 556
Constitution of India, 1950 — Article 226West Bengal Estates Acquisition Act, 1953 — Section 39(1), 4, 44, 44(2a)