COURT ARCHIVE

Calcutta High Court judgments, 1975

365 judgments · page 3 of 19

High Courts04 Dec 1975Dismissed

Shree Madhusudan Mills Ltd. Vs Corporation of Calcutta and Others

Calcutta High Court · AIR 1976 Cal 133 : 80 CWN 273

Calcutta Municipal Act, 1951 — Section 3, 349, 350, 361, 362Constitution of India, 1950 — Article 226

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High Courts04 Dec 1975

Dwarka Prosad Mahawar Vs Gopal Das Mahawar and Others

Calcutta High Court · 80 CWN 269

Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13, 17(2), 17(2A)(b), 17(4)

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High Courts04 Dec 1975

Commissioner of Income Tax Vs Luxmi Ideal Investment and Finance Corporation Pvt. Ltd.

Calcutta High Court · (1978) 113 ITR 238

Income Tax Act, 1922 — Section 23A, 33B

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High Courts28 Nov 1975

Asoke Chatterjee Vs Sm. Manisha Mukherjee

Calcutta High Court · (1976) CriLJ 876 : 80 CWN 176

Criminal Procedure Code, 1973 (CrPC) — Section 192, 2, 202Penal Code, 1860 (IPC) — Section 417, 493

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High Courts27 Nov 1975

Cachar Plywood Ltd. Vs Income Tax Officer, "A" Ward and Others

Calcutta High Court · (1977) 109 ITR 470

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 127

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High Courts27 Nov 1975Dismissed

Santimoy Dey Vs Suriya Properties Private Ltd. and Others

Calcutta High Court · AIR 1976 Cal 81 : 80 CWN 168

Limitation Act, 1963 — Section 12(2)

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High Courts26 Nov 1975

Shriram Bearings Ltd. Vs Income Tax Officer, ''E'' Ward, Companies District III

Calcutta High Court · (1976) 2 ILR (Cal) 93

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 42, 42(1)Income Tax Act, 1961 — Section 163(1), 195(1), 195(2), 264, 9

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High Courts25 Nov 1975Allowed

Prafulla Kumar Bera Vs Basanti Panda

Calcutta High Court · (1976) 1 CALLT 355 : (1976) 1 ILR (Cal) 91

Hindu Succession Act, 1956 — Section 14, 14(1)West Bengal Estates Acquisition Act, 1953 — Section 4, 49, 5, 52, 6West Bengal Estates Acquisition Rules, 1954 — Rule 4

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High Courts25 Nov 1975Dismissed

Pandam Tea Co. Ltd. Vs Darjeeling Commercial Co. Ltd.

Calcutta High Court · (1977) 47 CompCas 15 : 80 CWN 172

Companies Act, 1956 — Section 431, 434, 439(1), 439(2)

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High Courts25 Nov 1975Allowed

Birendra Nath Gayen Vs Kali Charan Mondal

Calcutta High Court · 80 CWN 207 : (1977) 2 ILR (Cal) 380

Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 144West Bengal Land Reforms (Amendment) Act, 1974 — Section 21(3)

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High Courts25 Nov 1975

Raghunath and Son Private Ltd. Vs Pandam Tea Company Ltd.

Calcutta High Court · (1978) 48 CompCas 577

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High Courts24 Nov 1975Dismissed

Amritamaya Ghosh Vs State of West Bengal

Calcutta High Court · 80 CWN 205 : (1975) 2 ILR (Cal) 649

Civil Procedure Code, 1908 (CPC) — Section 115, 2(2)West Bengal Estates Acquisition Act, 1953 — Section 57B

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High Courts24 Nov 1975Dismissed

Sushil Ranjan Ghosh Vs Bimala Basu

Calcutta High Court · (1977) 2 ILR (Cal) 103

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Transfer of Property Act, 1882 — Section 37West Bengal Premises Tenancy Act, 1956 — Section 13, 17(1), 17(2), 17(2A), 17(3)

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High Courts24 Nov 1975Dismissed

Purusattam Das Pashari Vs First Land Acquisition Collector, Calcutta and Others

Calcutta High Court · AIR 1976 Cal 83

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 6

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High Courts24 Nov 1975

Commissioner of Income Tax Vs Bejoy Kumar Almal

Calcutta High Court · (1977) 106 ITR 743

Income Tax Act, 1961 — Section 23(2), 26

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High Courts21 Nov 1975Dismissed

Dhirendra Nath Banerjee Vs Chittaranjan Mondal

Calcutta High Court · (1976) 1 ILR (Cal) 457

Bengal Tenancy Act, 1885 — Section 182

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High Courts21 Nov 1975Dismissed

Bird and Co. (Pvt.) Ltd. Vs Kalyan Kumar Sen Gupta

Calcutta High Court · (1988) 37 ELT 70 : (1976) 2 ILR (Cal) 202

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 124, 14, 14(1), 2(41), 25(1)Foreign Exchange Regulation Act, 1947 — Section 12(1)

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High Courts20 Nov 1975