High Courts21 Jul 1976
Suburban Industrial Works Vs Collector of Central Excise
Calcutta High Court · (1979) 4 ELT 155
COURT ARCHIVE
Calcutta High Court judgments, 1976
408 judgments · page 9 of 21
High Courts20 Jul 1976
Bhola Nath Nayek Vs The State and Another
Calcutta High Court · (1977) CriLJ 154 : (1977) 1 ILR (Cal) 104
Criminal Procedure Code, 1973 (CrPC) — Section 164Prevention of Food Adulteration Act, 1954 — Section 13, 16, 23, 4
High Courts19 Jul 1976Dismissed
Sambhu Charan Saha Vs Indu Bala Saha
Calcutta High Court · (1978) 1 ILR (Cal) 534
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts19 Jul 1976
Sourindra Lal Das and Another Vs Latika Das
Calcutta High Court · (1977) CriLJ 405
High Courts16 Jul 1976Dismissed
Union of India (UOI) Vs P.C. Choudhury
Calcutta High Court · 80 CWN 946 : (1976) 2 ILR (Cal) 316
Constitution of India, 1950 — Article 226(1), 309, 311(1)Income Tax Act, 1961 — Section 127Penal Code, 1860 (IPC) — Section 420
High Courts12 Jul 1976
Jyotish Chandra Rakhit Vs Smt. Parbati Bala
Calcutta High Court · AIR 1977 Cal 235 : 81 CWN 357
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90Limitation Act, 1963 — Article 127
High Courts09 Jul 1976Dismissed
Chandradip Prosad Vs Jagannath Agarwalla
Calcutta High Court · AIR 1978 Cal 157 : (1978) 1 ILR (Cal) 522
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts09 Jul 1976
F. Cohen Vs W.W. Gayraud
Calcutta High Court · (1977) 1 ILR (Cal) 286
Civil Procedure Code, 1908 (CPC) — Section 151, 152West Bengal Premises Tenancy Act, 1956 — Section 29(5)West Bengal Premises Tenancy Rules, 1958 — Rule 10
High Courts09 Jul 1976Allowed
Hossain Bibi Vs Enayatulla Khan
Calcutta High Court · (1978) 1 ILR (Cal) 419
Companies Act, 1956 — Section 4Evidence Act, 1872 — Section 18(1), 18(2)
High Courts09 Jul 1976
Union of India (UOI) Vs S. Lachman
Calcutta High Court · (1976) 2 ILR (Cal) 328
Constitution of India, 1950 — Article 311, 311(2)Evidence Act, 1872 — Section 32, 32(5), 67Railway Establishment Code — Rule 144(3), 145, 145(3)
High Courts09 Jul 1976Allowed
Gobinda Lal Shaw and Another Vs Tarak Nath Paul and Others
Calcutta High Court · AIR 1977 Cal 178
Transfer of Property Act, 1882 — Section 114
High Courts08 Jul 1976
P.K. Roy Vs Bimala Mukherjee
Calcutta High Court · (1977) 2 ILR (Cal) 407
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 38, 38(3)West Bengal Premises Tenancy Act, 1956 — Section 14(4), 17(1), 17(2), 17(2A), 17(3)
High Courts07 Jul 1976
Nripendra Mohan Ghosh Chowdhury Vs Tripti Rani Chakraborty
Calcutta High Court · (1976) 2 ILR (Cal) 359
Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Premises Tenancy Act, 1956 — Section 13(1), 17, 17(1), 17(2), 17(2A)
High Courts07 Jul 1976
Madan Mohan Ghosh Vs Madan Mohan Ghosh
Calcutta High Court · (1977) 2 ILR (Cal) 112
Bengal Tenancy Act, 1885 — Section 26FConstitution of India, 1950 — Article 227West Bengal Estates Acquisition Rules, 1954 — Rule 4(3)
High Courts06 Jul 1976
State of West Bengal and Others Vs A.S. Narayana
Calcutta High Court · 80 CWN 901 : (1977) 40 STC 404
Constitution of India, 1950 — Article 162, 226
High Courts05 Jul 1976Dismissed
Shyam Sundar Jalan and Another Vs The State and Others
Calcutta High Court · AIR 1977 Cal 57 : (1978) 1 ILR (Cal) 175
Constitution of India, 1950 — Article 134(1)
High Courts05 Jul 1976Dismissed
Chinta Haran Dutta Vs The State of West Bengal and Others
Calcutta High Court · AIR 1977 Cal 237
Constitution of India, 1950 — Article 14, 19, 246, 33Police Forces (Restriction of Rights) Act, 1966 — Section 1, 3
High Courts05 Jul 1976
Samarendrajit Shaw Vs The Collector of Excise, Calcutta and Others
Calcutta High Court · AIR 1977 Cal 221 : (1977) CriLJ 178
Constitution of India, 1950 — Article 227
High Courts02 Jul 1976
Luxmi Salt Pvt. Ltd. Vs Bhanwarlal Bijay Kumar and Another
Calcutta High Court · AIR 1976 Cal 422
West Bengal Premises Tenancy Act, 1956 — Section 8(1)
High Courts02 Jul 1976
Debabrata Mukherjee Vs Gouripur Company Ltd.
Calcutta High Court · (1976) 2 ILR (Cal) 280
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1(1), Order 39 Rule 1(2)