High Courts23 Dec 1977
Saidun Nessa Hoque and Others Vs Calcutta Vyapar Pratisthan Ltd.
Calcutta High Court · AIR 1978 Cal 285
Contract Act, 1872 — Section 74Transfer of Property Act, 1882 — Section 55, 55(6)
COURT ARCHIVE
Calcutta High Court judgments, 1977
393 judgments · page 1 of 20
High Courts23 Dec 1977Dismissed
Akshay Kumar Mukharji Vs Union of India (UOI)
Calcutta High Court · (1978) 1 ILR (Cal) 161
Central Civil Services (Temporary Service) Rules, 1965 — Rule 3, 5, 5(1)Constitution of India, 1950 — Article 14, 16, 311
High Courts23 Dec 1977Allowed
Union of India (UOI) Vs Kalipada Das Gupta
Calcutta High Court · (1978) 1 ILR (Cal) 472
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 17, 18, 19, 34, 35BConstitution of India, 1950 — Article 148(5), 309, 311(2)
High Courts20 Dec 1977Dismissed
United Bank of India Ltd. Vs A.T. Ali Hussain and Co., a firm and Others
Calcutta High Court · AIR 1978 Cal 169 : (1978) 1 CompLJ 70 : 82 CWN 234 : (1978) 2 ILR (Cal) 564
Contract Act, 1872 — Section 72
High Courts20 Dec 1977
The Institution of Engineers (India) and Another Vs Bishnu Pada Bag and Another
Calcutta High Court · AIR 1978 Cal 296 : 82 CWN 210
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7
High Courts20 Dec 1977Dismissed
Deokaran Nevatia Vs Renuka Sarkar
Calcutta High Court · 82 CWN 306
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27West Bengal Premises Tenancy Act, 1956 — Section 13, 17(1)
High Courts20 Dec 1977Dismissed
United Bank of India Ltd. Vs A. T. Ali Hussain and Co. and Others
Calcutta High Court · AIR 1978 Cal 169 : (1978) 1 CompLJ 70 : 82 CWN 234 : (1978) 2 ILR (Cal) 564
Contract Act, 1872 — Section 72
High Courts20 Dec 1977Allowed
Mahendra Yashwant Bal Vs Juthika Mullick
Calcutta High Court · (1978) 2 ILR (Cal) 363
Transfer of Property Act, 1882 — Section 111West Bengal Premises Tenancy Act, 1956 — Section 2, 3, 3(2), 5(2)
High Courts20 Dec 1977
Institution of Engineers (India) and Another Vs Bishnupada Bag and Another
Calcutta High Court · (1977) 12 CAL CK 0006
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts20 Dec 1977
Ram Nath Jadar Vs The State
Calcutta High Court · (1978) CriLJ 439
West Bengal Cattle Licensing Act, 1959 — Section 12, 2, 3, 4, 9
High Courts19 Dec 1977
General Fibre Dealers Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (1979) 116 ITR 40
Constitution of India, 1950 — Article 226, 226(3), 32Income Tax Act, 1961 — Section 143, 154, 214, 214(1), 264
High Courts16 Dec 1977
Sudhir Kumar Sarkar Vs P. C. Gupta
Calcutta High Court · 82 CWN 515
Limitation Act, 1963 — Section 5
High Courts16 Dec 1977
Bhabatosh Pati Vs State of West Bengal and Others
Calcutta High Court · (1977) 12 CAL CK 0021
Constitution of India, 1950 — Article 226
High Courts16 Dec 1977
S.K. Jwala and Another Vs Lama Helem Ian Haong Lee and Others
Calcutta High Court · AIR 1978 Cal 247 : 82 CWN 245
Civil Procedure Code Amendment Act, 1968 — Section 16, 20, 20(1)
High Courts16 Dec 1977
Kartick Chandra Das Vs The State
Calcutta High Court · 82 CWN 550
Calcutta Police Act, 1866 — Section 54A, 62ACriminal Procedure Code, 1973 (CrPC) — Section 242, 249, 251
High Courts16 Dec 1977Dismissed
Anil Kumar Lahiri Vs Jagat Bandhu Chatterjee
Calcutta High Court · (1978) 1 ILR (Cal) 642
Bengal Tenancy Act, 1885 — Section 26Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts15 Dec 1977Allowed
I.T.C. Limited Vs M.M.P. Lines Pvt. Ltd. and Others
Calcutta High Court · AIR 1978 Cal 298
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Article 44, 58
High Courts13 Dec 1977Allowed
Dr. Animesh Halder Vs Union of India (UOI)
Calcutta High Court · 82 CWN 536 : (1978) 2 ELT 587
Baggage Rules, 1970 — Rule 2, 3, 5Customs Act, 1962 — Section 11, 111, 125(2), 130, 131
High Courts12 Dec 1977Dismissed
Sm. Hafijan Bibi and Others Vs S. K. Abdul Jabbar and Others
Calcutta High Court · (1977) 12 CAL CK 0019
Civil Procedure Code, 1908 (CPC) — Section 2, 47, 49, 50
High Courts12 Dec 1977Dismissed
State of West Bengal Vs Manindra Nath Roy
Calcutta High Court · (1977) 2 ILR (Cal) 593
West Bengal Agricultural Produce Marketing (Regulation) Act, 1972 — Section 10, 11, 13, 17, 2(1)West Bengal Market Regulation Act, 1970 — Section 39, 39(2)