High Courts14 Feb 1975
Gour Hari Dutta Vs State of West Bengal
Calcutta High Court · (1976) 1 ILR (Cal) 107
Bengal (Rural) Primary Education Act, 1930 — Section 66(2)Bengal (Rural) Primary Education Rules, 1930 — Rule 3, 3(1), 3(2), 3A, 3B(1)
COURT ARCHIVE
Calcutta High Court judgments, 1975
365 judgments · page 17 of 19
High Courts13 Feb 1975Dismissed
Samar Som Vs Sm. Sadhana Som
Calcutta High Court · AIR 1975 Cal 413
Hindu Marriage Act, 1955 — Section 12(1)
High Courts13 Feb 1975
Jagadish Prasad Tulshan Vs Manjula Tulshan
Calcutta High Court · 79 CWN 543
Constitution of India, 1950 — Article 133Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 23
High Courts13 Feb 1975
In Re: Nikhilesh Nanda
Calcutta High Court · (1975) CriLJ 1137 : 79 CWN 879
Defence of India Rules, 1962 — Rule 30
High Courts12 Feb 1975
Md. Qamruddin Vs Sueba Khatoon
Calcutta High Court · (1975) 2 ILR (Cal) 359
Criminal Procedure Code, 1973 (CrPC) — Section 429, 439(1), 488, 488(3), 488(5)
High Courts12 Feb 1975
Commissioner of Income Tax Vs Electric Construction and Equipment Company Ltd.
Calcutta High Court · 79 CWN 861 : (1976) 104 ITR 101
Income Tax Act, 1922 — Section 15C(1), 15C(2)
High Courts12 Feb 1975Allowed
Lord S.P. Sinha and Others Vs Labour Enforcement Officer
Calcutta High Court · 79 CWN 923
High Courts12 Feb 1975
S.P. Sinha and Others Vs Labour Enforcement Officer (Central)
Calcutta High Court · (1976) CriLJ 76
Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 10B, 9Criminal Procedure Code, 1973 (CrPC) — Section 190, 205, 242, 243, 247
High Courts11 Feb 1975
Netal Das and Others Vs The State
Calcutta High Court · (1975) CriLJ 957
Penal Code, 1860 (IPC) — Section 143, 379
High Courts11 Feb 1975
In Re: Dulal Chand Auddy
Calcutta High Court · AIR 1975 Cal 341
Presidency Towns Insolvency Act, 1909 — Section 12(2), 9
High Courts11 Feb 1975Dismissed
State of West Bengal Vs A.K. Ghosh and Bros
Calcutta High Court · AIR 1975 Cal 227 : 79 CWN 349 : (1975) 2 ILR (Cal) 565
Arbitration Act, 1940 — Section 21, 30, 34Evidence Act, 1872 — Section 115
High Courts06 Feb 1975
Namita Roy Chowdhury Vs State of West Bengal
Calcutta High Court · (1975) 1 ILR (Cal) 714
West Bengal Estates Acquisition Act, 1953 — Section 44(1), 44(2), 44(3), 45, 6(1)
High Courts06 Feb 1975Allowed
Additional Collector of Customs Vs Toolsidas Jewraj
Calcutta High Court · (1975) 1 ILR (Cal) 652
Constitution of India, 1950 — Article 226(1)Customs Act, 1962 — Section 11Foreign Exchange Regulation Act, 1947 — Section 12(1), 23, 23A, 23B
High Courts05 Feb 1975
Sm. Shanti Neogy Vs 1st Land Acquisition Collector, Calcutta and Another
Calcutta High Court · AIR 1975 Cal 415 : (1975) 2 ILR (Cal) 507
Land Acquisition Act, 1894 — Section 16, 31, 48, 55Land Acquisition Rules — Rule 10
High Courts05 Feb 1975
Tapan Kumar Ganguly Vs The State of West Bengal and Others
Calcutta High Court · (1975) CriLJ 1521
Constitution of India, 1950 — Article 226
High Courts05 Feb 1975Allowed
Kanti Mohan Mondal Vs Naba Kumar Pal and Others
Calcutta High Court · AIR 1975 Cal 347 : (1976) 1 ILR (Cal) 396
Bengal Money Lenders Act, 1940 — Section 36, 37, 38
High Courts31 Jan 1975
Commissioner of Income Tax Vs Bissessar Lal Gupta
Calcutta High Court · 80 CWN 126 : (1976) 105 ITR 684
Income Tax Act, 1922 — Section 2(2), 23, 33B
High Courts31 Jan 1975Allowed
Sudhendu Narayan Deb Vs Mrs. Renuka Biswas
Calcutta High Court · AIR 1975 Cal 135
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 133
High Courts30 Jan 1975Dismissed
Sachindra Nath Sarkar and Others Vs Binapani Basu and Others
Calcutta High Court · 80 CWN 289
Specific Relief Act, 1877 — Section 54, 55
High Courts29 Jan 1975Allowed
Suraj Nath Prosad Kedarnath Vs Union of India (UOI)
Calcutta High Court · AIR 1975 Cal 203
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 114, 14, 18Limitation Act, 1908 — Section 14(1)