High Courts29 Sept 1975
Grahams Trading Co. (India) Ltd. Vs Income Tax Officer, Central and Others
Calcutta High Court · (1976) 105 ITR 1
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
COURT ARCHIVE
Calcutta High Court judgments, 1975
365 judgments · page 5 of 19
High Courts29 Sept 1975
Abul Azad Vs The State
Calcutta High Court · (1975) 1 CALLT 529 : (1976) CriLJ 315 : 80 CWN 239
Criminal Procedure Code, 1973 (CrPC) — Section 418, 426, 428, 433Penal Code, 1860 (IPC) — Section 111, 116, 302, 55, 57
High Courts26 Sept 1975
Commissioner of Income Tax Vs Dipak Corporation Pvt. Ltd.
Calcutta High Court · (1978) 48 CompCas 80 : (1978) 111 ITR 452
Companies Act, 1956 — Section 314, 360, 363Contract Act, 1872 — Section 62
High Courts26 Sept 1975
Wine, Spirit And Beer Association of India and Others and Carew and Company Ltd. and Another Vs The State of West Bengal and Others
Calcutta High Court · (1978) 42 STC 113
BENGAL EXCISE ACT, 1909 — Section 2, 20, 43, 44AConstitution of India, 1950 — Article 226
High Courts26 Sept 1975Allowed
Eastern Galvo-Aluminizing and Engineering Works Vs Additional Member, Board of Revenue
Calcutta High Court · (1976) 37 STC 262
Constitution of India, 1950 — Article 226
High Courts26 Sept 1975Dismissed
Superintendent and Remembrancer of Legal Affairs Vs Srikrishna Biri Factory
Calcutta High Court · 80 CWN 744 : (1976) 1 ILR (Cal) 366
Criminal Procedure Code, 1973 (CrPC) — Section 245(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 13, 2(1), 4
High Courts24 Sept 1975
Sambhu Nath Falit Vs Corporation of Calcutta and Another
Calcutta High Court · 80 CWN 148
Constitution of India, 1950 — Article 14, 226(1)
High Courts23 Sept 1975Allowed
Manick Lal Seal and Another Vs K.P. Chowdhury
Calcutta High Court · AIR 1976 Cal 115
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 6 Rule 17, Order 8 Rule 2Limitation Act, 1908 — Article 113Specific Relief Act, 1877 — Section 12, 22
High Courts23 Sept 1975Dismissed
Chapala Bala Adhikary Vs Monoranjan Das
Calcutta High Court · (1975) 2 ILR (Cal) 620
Citizenship Act, 1955 — Section 9, 9(2)Citizenship Rules, 2009 — Rule 30(2)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1
High Courts22 Sept 1975Allowed
Suresh Chandra Sarkar Vs Gosaidas Pal
Calcutta High Court · AIR 1976 Cal 87 : (1976) 2 ILR (Cal) 39
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2, Order 9 Rule 13
High Courts19 Sept 1975
Jyotirmoyee Debi Vs Durgadas Banerjee and Others
Calcutta High Court · AIR 1976 Cal 238
Evidence Act, 1872 — Section 3, 50, 60Specific Relief Act, 1963 — Section 34
High Courts19 Sept 1975
Prafulla Pradhan Vs State of West Bengal
Calcutta High Court · 80 CWN 287
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203
High Courts19 Sept 1975
Biswanath Agarwalla and Others Vs The State
Calcutta High Court · (1975) 1 CALLT 497 : (1976) CriLJ 1901
Criminal Procedure Code, 1973 (CrPC) — Section 173, 397, 482Penal Code, 1860 (IPC) — Section 109, 120B, 420
High Courts19 Sept 1975Allowed
Sm. Rekha Rani Dey Vs Shyam Sundar Dhar and Others
Calcutta High Court · AIR 1976 Cal 229
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(2), 115
High Courts19 Sept 1975Dismissed
Hirendra Nath Bakshi Vs Life Insurance Corporation of India and Others
Calcutta High Court · AIR 1976 Cal 88
Constitution of India, 1950 — Article 13, 226Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 39, 39(2), 39(3), 48Life Insurance Corporation Act, 1956 — Section 49
High Courts18 Sept 1975Allowed
Lakshmi Narayan Roy and Others Vs Land Reforms Officer and Others
Calcutta High Court · 80 CWN 42
West Bengal Estates Acquisition Act, 1953 — Section 10, 10(1), 10(2), 10(5), 4
High Courts17 Sept 1975
Samsuddin Mia Vs Munsi Adal Alim and Another
Calcutta High Court · AIR 1976 Cal 52
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Provincial Small Cause Courts Act, 1887 — Section 17(1), 25, 7
High Courts17 Sept 1975
Sm. Chand Kaur and Others Vs Sm. Nalini Roy Choudhury and Others
Calcutta High Court · AIR 1976 Cal 97 : (1975) 1 CALLT 534
Calcutta High Court Civil Rules, 1935 — Rule 14(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14West Bengal Premises Tenancy Act, 1956 — Section 17D
High Courts17 Sept 1975
Alkali and Chemical Corporation of India Limited Vs Union of India (UOI) and Others
Calcutta High Court · (1979) 4 ELT 57
Central Excise Rules, 1944 — Rule 173CCentral Excises and Salt Act, 1944 — Section 3(1), 4Constitution of India, 1950 — Article 226
High Courts16 Sept 1975
I.T.C. Ltd. Vs M.R.T.P. Commission and Others
Calcutta High Court · (1976) 46 CompCas 619
Monopolies and Restrictive Trade Practices Act, 1969 — Section 10, 11, 2, 37(1)Restrictive Trade Practices (Enquiry) Regulations, 1970 — Regulation 4, 47