High Courts23 Feb 1976
Hara Sankar Chatterjee Vs Bela Rani Chatterjee
Calcutta High Court · (1976) CriLJ 1867
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 109, 494
COURT ARCHIVE
Calcutta High Court judgments, 1976
408 judgments · page 18 of 21
High Courts20 Feb 1976Allowed
Mahendra Nath Mandal and Others Vs Banamali Mondal and Others
Calcutta High Court · (1976) 02 CAL CK 0034
Limitation Act, 1963 — Section 5
High Courts20 Feb 1976
Nagendra Lal Saha Vs Ajit Kumar Baisya Saha
Calcutta High Court · (1976) 1 ILR (Cal) 201
Calcutta Thika Tenancy Act, 1949 — Section 10, 10(2), 2(1), 27(6), 3(1)
High Courts20 Feb 1976
Sitaram Sree Gopal Vs Certificate Officer
Calcutta High Court · (1977) 40 STC 124
Bengal Public Demands Recovery Act, 1913 — Section 4, 5, 6, 7, 9Central Sales Tax Act, 1956 — Section 3, 6, 8, 9Constitution of India, 1950 — Article 226, 269
High Courts20 Feb 1976Dismissed
Gurdial Singh Vs Animesh Chandra Roy Gupta
Calcutta High Court · (1976) 1 ILR (Cal) 463
Cantonments (Extension of Rent Control Laws) Act, 1957 — Section 3Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 107Government of India Act, 1935 — Section 205, 209(1)
High Courts19 Feb 1976Allowed
Union of India (UOI) Vs Brooke Bond India Pvt. Ltd.
Calcutta High Court · (1976) 1 ILR (Cal) 332
Calcutta Port Act, 1890 — Section 142Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1908 — Article 21, 31
High Courts19 Feb 1976Dismissed
Indra Narayan Laik and Another Vs Commercial Tax Officer and Others
Calcutta High Court · (1977) 40 STC 230
Constitution of India, 1950 — Article 226
High Courts19 Feb 1976
Amiya Kumar Mitra Vs State of West Bengal
Calcutta High Court · 80 CWN 554
Constitution of India, 1950 — Article 162, 294(c), 300, 309, 311
High Courts18 Feb 1976
Jeewanlal (1929) Ltd. Vs Income Tax Officer, J-Ward and Another
Calcutta High Court · (1979) 118 ITR 946
Finance Act, 1965 — Section 2(5)Income Tax Act, 1961 — Section 154
High Courts18 Feb 1976
South Karanpura Coal Company Ltd. Vs Union of India (UOI)
Calcutta High Court · (1977) 1 ILR (Cal) 347
Constitution of India, 1950 — Article 226, 311(2)Mineral Concession Rules, 1960 — Rule 37, 37(1), 37(2), 37(3)
High Courts18 Feb 1976
Katras Jherriah Coal Co. Vs Kamakhya Pal
Calcutta High Court · 80 CWN 513
Workmens Compensation Act, 1923 — Section 2(1)(g), 30, 4(1)(c)
High Courts18 Feb 1976
Union of India (UOI) Vs Shri Vijay Chemical and Celluloid Works Ltd. and Another
Calcutta High Court · AIR 1976 Cal 209 : (1976) 1 ILR (Cal) 133
Arbitration Act, 1940 — Section 39(1)City Civil Court Act, 1953 — Section 8, 8(1), 8(2)Constitution of India, 1950 — Article 14, 254, 254(1)
High Courts18 Feb 1976
Jitendra Mohan Saha Vs The District magistrate and Others
Calcutta High Court · (1976) CriLJ 1592
Maintenance of Internal Security Act, 1971 — Section 8(1)
High Courts17 Feb 1976
Sarbeswar Panda and Others Vs Bibhabasu Panda
Calcutta High Court · AIR 1977 Cal 288 : 82 CWN 28
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18(2)
High Courts16 Feb 1976
Shethia Mining and Manufacturing Corporation Ltd. Vs Commercial Tax Officer, Central Section and Others
Calcutta High Court · (1977) 39 STC 246
Central Sales Tax Act, 1956 — Section 9(2)Coal Mines (Nationalisation) Act, 1973 — Section 2, 3, 32, 5, 7Coal Mines (Taking Over of Management) Act, 1973 — Section 3
High Courts16 Feb 1976Dismissed
Sudhir Kumar Paul Vs Sm. Indu Prova Ghose and Others
Calcutta High Court · AIR 1976 Cal 274 : (1977) 1 ILR (Cal) 146
Transfer of Property Act, 1882 — Section 113West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 2(II)
High Courts16 Feb 1976
Hukumchand Sugar Mills Limited Vs State of West Bengal and Others
Calcutta High Court · 80 CWN 784 : (1976) 2 LLJ 285
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 2, 4
High Courts16 Feb 1976Dismissed
Nibaran Sarkar Vs Kamala Ranjan Hazra
Calcutta High Court · (1978) 1 ILR (Cal) 554
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts14 Feb 1976
Commissioner of Income Tax West Bengal Vs Provincial Farmers (P) Ltd.
Calcutta High Court · 81 CWN 1
Income Tax Act, 1961 — Section 256(1)Transfer of Property Act, 1882 — Section 52
High Courts12 Feb 1976Allowed
Netai Chandra Ghose and Others Vs Phani Bhusan Biswas and Another
Calcutta High Court · AIR 1977 Cal 40 : (1978) 2 ILR (Cal) 11
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 151