High Courts20 Aug 1976Dismissed
Nurjahan Bibi Vs Md. Kajim Ali
Calcutta High Court · AIR 1977 Cal 90
Dissolution of Muslim Marriages Act, 1939 — Section 2
COURT ARCHIVE
Calcutta High Court judgments, 1976
408 judgments · page 7 of 21
High Courts19 Aug 1976Dismissed
The State of West Bengal and Others Vs Oriental Rubber Works
Calcutta High Court · (1977) 39 STC 333
Bengal Finance (Sales Tax) Act, 1941 — Section 14(3)
High Courts18 Aug 1976Dismissed
Nakul Chandra Roy Karmakar Vs Pankajini Biswas
Calcutta High Court · (1976) 2 ILR (Cal) 603
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 17, 17(1), 17(4), 21
High Courts18 Aug 1976
Kamal Krishna De Vs State and Another
Calcutta High Court · (1977) CriLJ 1492 : 81 CWN 976
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204, 207, 208Penal Code, 1860 (IPC) — Section 147, 307, 323, 325
High Courts13 Aug 1976
Bipad Bhanjan Sarkar Vs State of West Bengal
Calcutta High Court · (1977) 1 ILR (Cal) 180
Civil Services (Classification, Control and Appeal) Rules — Rule 15, 15(5), 55Constitution of India, 1950 — Article 226, 311, 311(2)Government of India Act, 1935 — Section 240(3), 241(2), 243
High Courts13 Aug 1976Dismissed
General Manager, Eastern Railway and Others Vs Bibhuti Bhusan Roy Sachindra Nath Maity and Another Vs Union of India and Others
Calcutta High Court · (1976) 08 CAL CK 0005
Constitution of India, 1950 — Article 311, 311(2)
High Courts12 Aug 1976Dismissed
Balai Chandra Hazra Vs Shewdhari Jadav
Calcutta High Court · AIR 1977 Cal 136 : (1977) 1 ILR (Cal) 370
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1)West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts12 Aug 1976
Union of India (UOI) and Others Vs Titaghur Paper Mills Co.
Calcutta High Court · 81 CWN 226 : (1978) 112 ITR 100
Central Excises and Salt Act, 1944 — Section 2Income Tax Act, 1961 — Section 280ZD, 286ZD
High Courts12 Aug 1976Dismissed
Mamuda Khateen and Others Vs Beniyan Bibi and Others
Calcutta High Court · AIR 1976 Cal 415 : 81 CWN 111
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 115, 2(2)Limitation Act, 1963 — Section 5
High Courts11 Aug 1976
The Bengal Paper Mills Co. Ltd. Vs The Collector of Calcutta and Others
Calcutta High Court · AIR 1976 Cal 416 : (1976) 1 CALLT 271 : (1976) 2 CompLJ 357 : (1976) 2 ILR (Cal) 479
Stamp Act, 1899 — Article 15, 2(5)
High Courts11 Aug 1976
Kandhan Keora Vs Gopal Chandra Ghose
Calcutta High Court · 80 CWN 994 : (1977) 1 ILR (Cal) 633
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Succession Act, 1956 — Section 22, 22(1)Partition Act, 1893 — Section 4
High Courts10 Aug 1976
Moni Prosad Singh and Another Vs State of West Bengal and Others
Calcutta High Court · 81 CWN 340 : (1977) 39 STC 131
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3Partnership Act, 1932 — Section 4
High Courts09 Aug 1976Allowed
Durga Charan Sonar and Others Vs Kaliprosad Sonar and Others
Calcutta High Court · AIR 1977 Cal 46
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 9, 151
High Courts08 Aug 1976
General Manager, Eastern Railway and Others Vs Bibhuti Bhusan Roy Sachindra Nath Maity and Another Vs Union of India and Others
Calcutta High Court · 81 CWN 587
Constitution of India, 1950 — Article 311, 311(2)
High Courts08 Aug 1976Dismissed
Jayantilal Morakhia Vs Union of India and Others
Calcutta High Court · 82 CWN 270
Customs Act, 1962 — Section 110, 110(2), 124, 153General Clauses Act, 1897 — Section 27
High Courts08 Aug 1976
Moni Prosad Singh and Another Vs State of West Bengal and Others
Calcutta High Court · 81 CWN 11
Constitution of India, 1950 — Article 226
High Courts06 Aug 1976Allowed
Hindustan Steel Ltd. Vs K.S. Nair
Calcutta High Court · 81 CWN 236
Constitution of India, 1950 — Article 12, 14, 16, 311Industrial Disputes Act, 1947 — Section 2(k), 2A, 33C
High Courts06 Aug 1976Dismissed
Mahananda Mazumdar and Others Vs Kunja Behari Achari and Others
Calcutta High Court · 81 CWN 25
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92
High Courts05 Aug 1976
Arabinda Ghosh Vs State of West Bengal
Calcutta High Court · (1976) 2 ILR (Cal) 491
West Bengal Services (Classification, Control and Appeal) Rules, 1971 — Rule 7(1), 7(3)
High Courts03 Aug 1976Allowed
Union of India (UOI) Vs Builders Association of India
Calcutta High Court · 82 CWN 84 : (1976) 2 ILR (Cal) 462
Constitution of India, 1950 — Article 14, 19(1), 21, 22, 245