High Courts16 Sept 1976Allowed
Kalipada Dinda and Others Vs Kartick Chandra Hait and Others
Calcutta High Court · AIR 1977 Cal 3
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 27, Order 41 Rule 28, 115, 151
COURT ARCHIVE
Calcutta High Court judgments, 1976
408 judgments · page 5 of 21
High Courts15 Sept 1976
Bishnupada Kunkri Vs District Controller, Food and Supply and Others
Calcutta High Court · 81 CWN 212
Constitution of India, 1950 — Article 226, 245, 246, 254
High Courts13 Sept 1976
State Vs Prakash Ch. De and Another
Calcutta High Court · (1977) CriLJ 863 : 81 CWN 261
Industrial Disputes Act, 1947 — Section 33CLimitation Act, 1963 — Section 29Penal Code, 1860 (IPC) — Section 149, 302, 304, 324, 326
High Courts12 Sept 1976
Subir Ghosh Vs Indian Iron and Steel Co.
Calcutta High Court · (1977) 1 CALLT 312 : (1976) 1 CALLT 346 : (1977) 2 LLJ 120
Contract Act, 1872 — Section 74
High Courts10 Sept 1976
Kartik Chandra Bera Vs Bhusan Chandra Guria
Calcutta High Court · AIR 1977 Cal 52 : (1978) 1 ILR (Cal) 154
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Contract Act, 1872 — Section 55
High Courts09 Sept 1976Dismissed
K.M. Wahi Vs State of West Bengal and Others
Calcutta High Court · 81 CWN 155
Constitution of India, 1950 — Article 226, 254Criminal Procedure Code, 1973 (CrPC) — Section 5, 5(2)Penal Code, 1860 (IPC) — Section 161, 165, 165A
High Courts09 Sept 1976
Superintendent and Remembrancer of Legal Affairs Vs Deonandan Roy
Calcutta High Court · (1977) 1 ILR (Cal) 382
Constitution of India, 1950 — Article 19Opium Act, 1878 — Section 11West Bengal Cattle Licensing Act, 1959 — Section 12, 12(1), 12(1), 12(3)
High Courts08 Sept 1976Allowed
Md. Haider Vs Nuran Ahmed
Calcutta High Court · (1978) 1 ILR (Cal) 196
Civil Procedure Code, 1908 (CPC) — Section 15, 92, 92(1)Religious Endowments Act, 1863 — Section 14, 18
High Courts08 Sept 1976
L. Madanlal (Aluminium) P. Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (1976) 2 ILR (Cal) 531 : (1978) 115 ITR 293
Income Tax Act, 1961 — Section 147, 148
High Courts08 Sept 1976
Satyanarayan Agarwalla Vs State
Calcutta High Court · (1976) 2 ILR (Cal) 572
Criminal Procedure Code, 1973 (CrPC) — Section 457Essential Commodities Act, 1955 — Section 3, 6A, 7
High Courts07 Sept 1976
Sova Rani Dasi Vs Parul Rani Chowdhury
Calcutta High Court · (1977) 1 ILR (Cal) 172
Calcutta Thika Tenancy Act, 1949 — Section 3(1), 5(3), 7AConstitution of India, 1950 — Article 227
High Courts07 Sept 1976
Pradip Kumar Saha Vs Laksmi Narayan Dutta
Calcutta High Court · AIR 1977 Cal 171
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, 115
High Courts07 Sept 1976Dismissed
State of West Bengal and Others Vs Sarda and Sons
Calcutta High Court · 81 CWN 312 : (1977) 40 STC 419
Constitution of India, 1950 — Article 166, 226Income Tax Act, 1961 — Section 127
High Courts07 Sept 1976Allowed
United Bank of India Vs Prabhas Ch. Deb and Others
Calcutta High Court · AIR 1977 Cal 55 : 81 CWN 48 : (1977) 2 ILR (Cal) 326
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 6 Rule 15
High Courts07 Sept 1976
Durgapada Chakraborty Vs State
Calcutta High Court · 81 CWN 249 : (1978) 1 ILR (Cal) 17
Criminal Procedure Code, 1973 (CrPC) — Section 161, 207(6), 209, 323, 347Penal Code, 1860 (IPC) — Section 147, 323, 380, 395, 427
High Courts06 Sept 1976Dismissed
Serampore Bandel Bus Association Route No. 2 Vs Serampore Bandel Bus Association Route No. 3
Calcutta High Court · 81 CWN 322 : (1977) 1 ILR (Cal) 154
Motor Vehicles Act, 1939 — Section 44(4), 47, 47(1), 47(3), 48(3)West Bengal Motor Vehicles Rules, 1989 — Rule 55A, 81
High Courts04 Sept 1976
Kanailal Chattapadhya Vs Satyendra Nath Mazumdar
Calcutta High Court · (1976) 09 CAL CK 0026
Constitution of India, 1950 — Article 227
High Courts03 Sept 1976
Sonapore Tea Co. Pvt. Ltd. and Others Vs Central Bureau of Investigation and Others
Calcutta High Court · (1977) CriLJ 151
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 438, 93Penal Code, 1860 (IPC) — Section 120B
High Courts03 Sept 1976
Raipada Pramanik Vs The State of West Bengal
Calcutta High Court · AIR 1977 Cal 7
Constitution of India, 1950 — Article 299(1)Evidence Act, 1872 — Section 106
High Courts03 Sept 1976Dismissed
Naresh Chandra Mallick Vs State
Calcutta High Court · (1977) 1 ILR (Cal) 267
Criminal Procedure Code, 1973 (CrPC) — Section 342Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 109, 467