High Courts29 Jan 1975Partly Allowed
State of West Bengal Vs Nandalal Dey
Calcutta High Court · AIR 1975 Cal 130
Arbitration Act, 1940 — Section 19, 47, 5Defence of India Act, 1939 — Section 19(1)Land Acquisition Act, 1894 — Section 23(1)
COURT ARCHIVE
Calcutta High Court judgments, 1975
365 judgments · page 18 of 19
High Courts29 Jan 1975
Jetha Laharang Vs The State of West Bengal and Others
Calcutta High Court · (1976) CriLJ 556
Constitution of India, 1950 — Article 22Penal Code, 1860 (IPC) — Section 147, 148, 149, 506
High Courts27 Jan 1975
Narayan Prasad Vijaivargiya Vs Commissioner of Income Tax
Calcutta High Court · (1976) 102 ITR 748
Partnership Act, 1932 — Section 30
High Courts24 Jan 1975
P.K. Ganguly Vs Sm. Rekha Debi and Another
Calcutta High Court · AIR 1975 Cal 299 : (1975) 1 CALLT 176 : (1975) 1 CompLJ 147 : 79 CWN 455
Calcutta Thika Tenancy Act, 1949 — Section 27(4), 3(1), 3(2), 3(3), 5
High Courts24 Jan 1975Dismissed
Falta Fort Refugee Fishermen''s Co-Operative Society Ltd. Vs Additional District Magistrate (E.A.), 24-Parganas and Others.
Calcutta High Court · 79 CWN 366
Constitution of India, 1950 — Article 226
High Courts22 Jan 1975
Delhi Cloth and General Mills Co. Ltd. Vs Commercial Tax Officer, Central Section and Others
Calcutta High Court · (1975) 36 STC 575
Bengal Finance (Sales Tax) Act, 1941 — Section 5(2)(a)(vi)Central Excises and Salt Act, 1944 — Entry 19(I)
High Courts19 Jan 1975Allowed
State of West Bengal Vs Kartick Chandra Dey
Calcutta High Court · (1975) 2 ILR (Cal) 495
Arbitration Act, 1940 — Section 12, 37, 46, 47, 5Constitution of India, 1950 — Article 226Defence of India Act, 1939 — Section 19, 19(1)
High Courts18 Jan 1975
Arun Kumar Sanyal Vs Jnanendra Nath Sanyal and Another
Calcutta High Court · 79 CWN 305
General Clauses Act, 1897 — Section 13(2)Hindu Succession Act, 1956 — Section 22, 23Partition Act, 1893 — Section 4(1)
High Courts17 Jan 1975
Charki Mica Mining Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1978) 111 ITR 193
Income Tax Act, 1922 — Section 23, 30(1), 30(2)
High Courts17 Jan 1975
Kalpa Nath Sarkar and Others Vs Anil Kumar Sarkar
Calcutta High Court · AIR 1975 Cal 478
Bengal Tenancy Act, 1885 — Section 26, 26FWest Bengal Estates Acquisition Act, 1953 — Section 6(1), 6(2)West Bengal Estates Acquisition Rules, 1954 — Rule 4
High Courts15 Jan 1975Allowed
Union of India (UOI) Vs Bararashi Lal Agarwalla
Calcutta High Court · AIR 1975 Cal 417
Limitation Act, 1963 — Article 31Railways Act, 1890 — Section 77
High Courts15 Jan 1975Partly Allowed
Arun Kumar Sanyal Vs Jnanendra Nath Sanyal and Another
Calcutta High Court · AIR 1975 Cal 232 : (1975) 1 CALLT 471 : 79 CWN 305 : (1975) 2 ILR (Cal) 189
Hindu Succession Act, 1956 — Section 23Transfer of Property Act, 1882 — Section 44
High Courts15 Jan 1975
Ram Narayan Gupta Vs District Magistrate and Others
Calcutta High Court · (1975) CriLJ 1312
Constitution of India, 1950 — Article 226
High Courts14 Jan 1975
Ramnath Sardar Vs Rekharani Sardar
Calcutta High Court · (1975) CriLJ 1139 : (1975) 2 ILR (Cal) 406
Criminal Procedure Code, 1973 (CrPC) — Section 12, 177, 40
High Courts13 Jan 1975
Madan Mohan Chowlia Vs Ashutosh Sasmal and Others
Calcutta High Court · (1975) CriLJ 959 : 79 CWN 485
Criminal Procedure Code, 1973 (CrPC) — Section 144, 401Penal Code, 1860 (IPC) — Section 136, 188
High Courts10 Jan 1975Dismissed
Bagal Tanti and Others Vs Ram Ranjan Laha and Others
Calcutta High Court · AIR 1976 Cal 13
Bengal Tenancy Act, 1885 — Section 103B(5), 3(17)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9West Bengal Land Reforms (Amendment) Act, 1974 — Section 18(1)
High Courts09 Jan 1975Dismissed
Shiba Pada Chowdhury Vs Sudhansu Kumar Sen and Others
Calcutta High Court · (1975) 01 CAL CK 0019
Civil Procedure Code, 1908 (CPC) — Section 4, 47Government of India Act, 1935 — Section 107, 108
High Courts09 Jan 1975Allowed
Rajputana Trading Co. (P) Ltd. Vs Rawatmal Bhairudan
Calcutta High Court · AIR 1976 Cal 73
Calcutta High Court (Original Side) Rules, 1914 — Rule 42CEvidence Act, 1872 — Section 115West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2)
High Courts09 Jan 1975Dismissed
Union of India Vs Matilal Agarwalla
Calcutta High Court · 79 CWN 419
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 161, 46, 73Evidence Act, 1872 — Section 114(g), 72
High Courts08 Jan 1975Dismissed
Mahananda Das Karmakar Vs Biswanath Dey and Others
Calcutta High Court · AIR 1976 Cal 185
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 14, 19West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(6), 18A(1)