High Courts03 Sept 1976Dismissed
Kamal Krishna Bhattacharya and Others Vs The State of West Bengal and Others
Calcutta High Court · AIR 1977 Cal 67 : 81 CWN 128 : (1976) 2 ILR (Cal) 512
Bengal Municipal Act, 1932 — Section 552, 553, 67A(3)
COURT ARCHIVE
Calcutta High Court judgments, 1976
408 judgments · page 6 of 21
High Courts02 Sept 1976Allowed
Krishnadhone Chatterjee Vs Ajit Kumar Mitra
Calcutta High Court · (1976) 2 ILR (Cal) 423
Bengal Tenancy Act, 1885 — Section 158(3)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, Order 20 Rule 14(1), Order 41 Rule 1, 144, 2Partition Act, 1893 — Section 2, 3, 4, 8
High Courts02 Sept 1976Allowed
Sachi Nath Ghosh and Others Vs West Bengal Board of Secondary Education and Others
Calcutta High Court · (1976) 09 CAL CK 0006
Constitution of India, 1950 — Article 226, 311(2)
High Courts02 Sept 1976
Bholanath Karmakar Vs Union of India and Others
Calcutta High Court · 81 CWN 159
Constitution of India, 1950 — Article 226, 352Customs Act, 1962 — Section 110, 110(2), 124General Clauses Act, 1897 — Section 6
High Courts01 Sept 1976Dismissed
Sashi Bhusan Mitra and Others Vs Ramlal Mitra
Calcutta High Court · AIR 1977 Cal 351 : 81 CWN 18 : (1977) 2 ILR (Cal) 121 : (1976) 2 ILR (Cal) 501
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 34 Rule 5
High Courts31 Aug 1976
Commissioner of Income Tax Vs C.K. Naha and Bros.
Calcutta High Court · (1979) 117 ITR 19
Income Tax Act, 1961 — Section 271(1), 274(2)
High Courts27 Aug 1976Allowed
Kanailal Dutta Vs Sadhan Chandra Santra
Calcutta High Court · AIR 1977 Cal 173 : (1977) 2 ILR (Cal) 79
West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts27 Aug 1976Dismissed
Sub Divisional Land Reforms Officer and Others Vs Ukhara Forest and Fisheries Ltd.
Calcutta High Court · 81 CWN 361
Companies Act, 1956 — Section 43AConstitution of India, 1950 — Article 226Contract Act, 1872 — Section 56, 65
High Courts26 Aug 1976Allowed
M/s. Haripur Farmers Syndicate Ltd. Vs Union of India
Calcutta High Court · AIR 1977 Cal 12
Constitution of India, 1950 — Article 227
High Courts26 Aug 1976Dismissed
Haripore Farming Syndicate Ltd. Vs Union of India (UOI)
Calcutta High Court · AIR 1977 Cal 12
Defence of India Act, 1939 — Section 19(1)Requisitioned Land (Continuance of Powers) Act, 1947 — Section 5(1)
High Courts26 Aug 1976
Kshetra Mohan Das Vs Srihari Charan Das
Calcutta High Court · (1977) 2 ILR (Cal) 28
Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 8, 8(1)
High Courts25 Aug 1976
Prayag Deb Ganguly Vs Sm. Rama Roy
Calcutta High Court · AIR 1977 Cal 1 : 81 CWN 308 : (1976) 2 ILR (Cal) 495
Presidency Small Cause Courts Act, 1882 — Section 18, 5(4), 5(5)
High Courts25 Aug 1976
Commissioner of Income Tax (Central) Vs Jardine Henderson Ltd.
Calcutta High Court · (1978) 112 ITR 802
Income Tax Act, 1922 — Section 18A(5), 30, 66(1)
High Courts23 Aug 1976
Tridibesh Bose Vs Baladeb Basu
Calcutta High Court · (1976) 1 CALLT 281 : (1977) 2 ILR (Cal) 15
Civil Procedure Code, 1882 — Section 215, 216Civil Procedure Code, 1908 (CPC) — Order 20 Rule 16, Order 20 Rule 19, Order 47 Rule 1, 151Contract Act, 1872 — Section 73
High Courts23 Aug 1976Dismissed
Radheshyam Basak Vs Santosh Kumar Basak and Others
Calcutta High Court · AIR 1977 Cal 17 : (1978) 1 CALLT 92
Calcutta High Court (Appellate Side) Rules — Rule 7, 9Calcutta High Court Civil Rules, 1935 — Rule 317(1)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts23 Aug 1976Allowed
Ganesh Chandra Mukherji Vs Gopal Chandra Hazra
Calcutta High Court · AIR 1976 Cal 459
Partnership Act, 1932 — Section 33(1), 46
High Courts23 Aug 1976
J.K. and Sons Vs Dy. Secy., Land and Land Revenue Deptt. and Others
Calcutta High Court · AIR 1977 Cal 232
Constitution of India, 1950 — Article 226, 227West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(1)
High Courts20 Aug 1976Dismissed
Sm. Sankaribala Dutta Vs Sm. Asita Barani Dasi and Others
Calcutta High Court · AIR 1977 Cal 289
Hindu Adoptions and Maintenance Act, 1956 — Section 21, 22Hindu Succession Act, 1956 — Section 14Hindu Widows Remarriage Act, 1856 — Section 2
High Courts20 Aug 1976
Dipu Vs The State
Calcutta High Court · (1977) CriLJ 1508
Arms Act, 1959 — Section 25, 27, 35Criminal Procedure Code, 1973 (CrPC) — Section 157, 342Evidence Act, 1872 — Section 27
High Courts20 Aug 1976
Amarendra Nath Das and Another Vs Union of India (UOI) and Others
Calcutta High Court · (1977) CriLJ 493
Army Act, 1950 — Section 109, 154, 164, 165, 3Central Excises and Salt Act, 1944 — Section 36Constitution of India, 1950 — Article 136, 21, 226, 227