COURT ARCHIVE

Calcutta High Court judgments, 1977

393 judgments · page 19 of 20

High Courts28 Jan 1977

Prabir Kumar Pattanayak Vs State of West Bengal

Calcutta High Court · (1977) 1 CALLT 80 : (1977) 1 CALLT 291 : 82 CWN 80 : (1977) 1 ILR (Cal) 305

Criminal Procedure Code, 1973 (CrPC) — Section 145West Bengal Land Reforms (Amendment) Act, 1974 — Section 18(1), 18(2)West Bengal Land Reforms (Bargadars) Rules, 1956 — Rule 6

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High Courts21 Jan 1977

Surajmull Choteylal Vs Commissioner of Income Tax

Calcutta High Court · (1978) 114 ITR 130

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 47 Rule 1, 151, 152

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High Courts21 Jan 1977Partly Allowed

Sudhangsu Kumar Mukherjee and Others Vs Union of India (UOI)

Calcutta High Court · AIR 1978 Cal 130

Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8(2)

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High Courts20 Jan 1977

Bengal Assam Steamship Co. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1978) 114 ITR 327

Income Tax Act, 1961 — Section 154

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High Courts20 Jan 1977

Jay Krishna Saha and Another Vs D.N. Lal and Others

Calcutta High Court · AIR 1977 Cal 468 : 81 CWN 539

Gold (Control) Act, 1968 — Section 16(1), 16(5), 16(6), 7(1), 74

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High Courts19 Jan 1977

State of West Bengal and Others Vs Narendra Narayan Das

Calcutta High Court · 82 CWN 123

Constitution of India, 1950 — Article 226, 309, 31, 310(1), 311

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High Courts19 Jan 1977

The Remembrancer of Legal Affairs Vs Kedar Nath Maity and Another

Calcutta High Court · (1978) CriLJ 440

Penal Code, 1860 (IPC) — Section 501Prevention of Food Adulteration Act, 1954 — Section 20

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High Courts18 Jan 1977Dismissed

Debi Prosad Singha Roy Vs State of West Bengal and Others

Calcutta High Court · AIR 1977 Cal 117

Constitution of India, 1950 — Article 226West Bengal Panchayat Act, 1956 — Section 30, 67

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High Courts18 Jan 1977Dismissed

Mahasukrai Ramrichpal Vs Kishori Charan Law

Calcutta High Court · AIR 1977 Cal 122 : 81 CWN 376

Transfer of Property Act, 1882 — Section 106, 108, 114AWest Bengal Premises Tenancy Act, 1956 — Section 13

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High Courts18 Jan 1977

Superintendent and Remembrancer of Legal Affairs Vs Prafulla Majhi

Calcutta High Court · (1977) CriLJ 853 : 81 CWN 423 : (1978) 1 ILR (Cal) 609

Contempt of Courts Act, 1971 — Section 15Criminal Procedure Code, 1973 (CrPC) — Section 117, 121, 195, 196, 2Penal Code, 1860 (IPC) — Section 109, 302

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High Courts17 Jan 1977Dismissed

Nalini Kumar Pal Vs Khukurani Pal

Calcutta High Court · (1977) 2 ILR (Cal) 59

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4)General Clauses Act, 1897 — Section 6

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High Courts17 Jan 1977

Sri Gouri Sankar Mukherjee Vs State of West Bengal and Others

Calcutta High Court · AIR 1977 Cal 125 : 81 CWN 903

Calcutta High Court (Original Side) Rules, 1914 — Rule 13, 8(2)Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 6 Rule 15Constitution of India, 1950 — Article 226

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High Courts17 Jan 1977Allowed

Benoy Bhusan Dasgupta Vs Sm. Sabitri Banerjee

Calcutta High Court · AIR 1977 Cal 199 : (1977) 1 CALLT 26 : (1977) 1 CALLT 121 : (1977) 1 CompLJ 175 : 82 CWN 252 : (1977) 1 ILR (Cal) 245

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13

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High Courts17 Jan 1977