High Courts06 May 1977
Shibapada Tripathy and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1977 Cal 322
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments, 1977
393 judgments · page 14 of 20
High Courts05 May 1977Allowed
S.N. Singh Vs P.B. Venkatasubramaniam
Calcutta High Court · (1978) 2 ILR (Cal) 232
Foreign Exchange Regulation Act, 1947 — Section 23, 23(1), 23E, 4, 4(1)
High Courts05 May 1977
Babulal Singhania Vs Pirudan Ojha
Calcutta High Court · AIR 1977 Cal 503
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 115
High Courts05 May 1977
Kshitindra Narayan Roy Chowdhury Vs West Bengal Board of Secondary Education and Others
Calcutta High Court · (1977) 05 CAL CK 0027
West Bengal Board of Secondary Education Act, 1963 — Section 37
High Courts05 May 1977Dismissed
Sachindra Nath Seal Vs Sudam Chandra Pal and Another
Calcutta High Court · AIR 1978 Cal 202 : 81 CWN 739 : (1977) 1 ILR (Cal) 588
Evidence Act, 1872 — Section 114West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts04 May 1977Allowed
Tushar Kanti Banerjee Vs State
Calcutta High Court · 82 CWN 652 : (1977) 1 ILR (Cal) 600
Criminal Procedure Code, 1973 (CrPC) — Section 193, 194, 209, 226, 227Penal Code, 1860 (IPC) — Section 304
High Courts03 May 1977Dismissed
Pashupati Nath De Vs Murari Mohan De
Calcutta High Court · 81 CWN 762 : (1977) 1 ILR (Cal) 583
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(3), 195(4), 340, 340(1)Penal Code, 1860 (IPC) — Section 109, 120B, 205
High Courts03 May 1977
Panchanan Bhandari Vs Kaliprasad Barman and Another
Calcutta High Court · 81 CWN 922
West Bengal Land Reforms Act, 1955 — Section 18, 18(1), 18(2), 18(2), 21
High Courts02 May 1977Dismissed
Kedarnath Purusattamdas and Co. (P) Ltd. Vs Authority under The Payment of Wages Act, West Bengal and Others
Calcutta High Court · 81 CWN 849
Constitution of India, 1950 — Article 131A, 226, 226(1), 226(1), 226(3)Industrial Disputes Act, 1947 — Section 2(kkk), 33, 33(3)Payment of Wages Act, 1936 — Section 14, 15, 15(2), 17, 5
High Courts01 May 1977Allowed
Corporation of Calcutta Vs Balkrishna Rajghoria
Calcutta High Court · (1977) 2 ILR (Cal) 353
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 148, 151Constitution of India, 1950 — Article 226
High Courts29 Apr 1977
Cachar Plywood Ltd. Vs Income Tax Officer, "A" Ward and Another
Calcutta High Court · 81 CWN 699 : (1977) 1 ILR (Cal) 572 : (1978) 114 ITR 379
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 153(1), 153(2), 153(3)
High Courts29 Apr 1977Allowed
Shibdas Gopalji Patel Vs Ram Chandra Mookerjee
Calcutta High Court · (1977) 2 ILR (Cal) 142
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(1), Order 20 Rule 12(2)
High Courts29 Apr 1977Dismissed
Arjun Ranjit and Others Vs State of West Bengal and Others
Calcutta High Court · (1977) 04 CAL CK 0006
West Bengal Land Reforms Act, 1955 — Section 19, 50
High Courts28 Apr 1977Partly Allowed
Shibdas Gopalji Patel Vs Ram Chandra Mookerjee
Calcutta High Court · AIR 1977 Cal 319
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(1)
High Courts28 Apr 1977
Kali Sankar Chatterjee Vs Sarat Chandra Dey
Calcutta High Court · (1977) 1 CALLT 350 : 81 CWN 797 : (1977) 2 ILR (Cal) 94
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(3), Order 6 Rule 15, Order 6 Rule 16, Order 8 Rule 2, 151Criminal Procedure Code, 1973 (CrPC) — Section 195, 245, 245(2), 476Penal Code, 1860 (IPC) — Section 182, 191, 193, 199, 200
High Courts26 Apr 1977
Ekbaljan Peshwari Vs Tarabai Baiji
Calcutta High Court · 81 CWN 735 : (1977) 1 ILR (Cal) 541
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts25 Apr 1977
Jay Engg. Works Ltd. Vs IV Industrial Tribunal and Others
Calcutta High Court · (1978) 1 LLJ 282
Industrial Disputes Act, 1947 — Section 10, 12, 15, 17A, 2
High Courts25 Apr 1977Dismissed
Bejoy K. Swaika Vs Shyam Sunder Swaika and Others
Calcutta High Court · AIR 1977 Cal 455
Arbitration Act, 1940 — Section 39, 41
High Courts22 Apr 1977Dismissed
Abani Chowdhury Vs State
Calcutta High Court · 82 CWN 522 : 81 CWN 773
Criminal Procedure Code, 1973 (CrPC) — Section 306Penal Code, 1860 (IPC) — Section 109, 120B, 21, 409, 420West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 10, 4
High Courts22 Apr 1977
Commissioner of Income Tax Vs Indian Oxygen Ltd.
Calcutta High Court · (1978) 113 ITR 109
Income Tax Act, 1961 — Section 35(1), 37(1), 80J, 80J(1), 84Income Tax Rules, 1962 — Rule 19, 19(1)