High Courts27 Sept 1977Allowed
Union of India (UOI) Vs Kuppuswamy Naicker
Calcutta High Court · AIR 1978 Cal 211
Constitution of India, 1950 — Article 299
COURT ARCHIVE
Calcutta High Court judgments, 1977
393 judgments · page 4 of 20
High Courts27 Sept 1977Dismissed
Hindusthan Pilkington Glass Works Ltd Vs Superintendent, Central Excise, Asansol, and Others
Calcutta High Court · 82 CWN 101
Constitution of India, 1950 — Article 226, 226(1)(a), 226(3), 31, 31(1)
High Courts27 Sept 1977
Byomkesh Bhattacharya and Others Vs Lakshmi Narayan Datta
Calcutta High Court · (1978) CriLJ 848
Criminal Procedure Code, 1973 (CrPC) — Section 245, 468, 473, 482Penal Code, 1860 (IPC) — Section 34, 341, 425, 426, 430
High Courts27 Sept 1977
Hastings Mill Limited Vs Hira Singh
Calcutta High Court · (1978) 1 CALLT 216 : (1977) 1 CALLT 262 : (1978) 2 ILR (Cal) 478
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 10, 151, 21Constitution of India, 1950 — Article 133, 136Contempt of Courts Act, 1971 — Section 15(1), 2
High Courts27 Sept 1977
Hindustan Pilkington Glass Works Limited Vs Superintendent Central Excise, Asansole and Others
Calcutta High Court · (1978) 2 ELT 229
Central Excise Rules, 1944 — Rule 11, 173Central Excises and Salt Act, 1944 — Section 2(d), 37, 4, 4(a), 4(b)Constitution of India, 1950 — Article 226
High Courts27 Sept 1977Dismissed
East Jamuria Co. (P) Ltd. Vs Collector of Customs and Another
Calcutta High Court · 82 CWN 156
Constitution of India, 1950 — Article 226(1), 226(1)Customs Act, 1962 — Section 11, 112, 130, 130(1), 152Evidence Act, 1872 — Section 101, 102, 106
High Courts25 Sept 1977
Subhasini Debi Vs State of West Bengal
Calcutta High Court · (1977) 2 ILR (Cal) 372
Bengal Municipal Act, 1932 — Section 319Constitution of India, 1950 — Article 226(1)
High Courts23 Sept 1977Dismissed
Union of India (UOI) Vs Union Builders
Calcutta High Court · AIR 1978 Cal 402
Arbitration Act, 1940 — Section 30
High Courts22 Sept 1977
Madhusudan Mistri Vs Assistant Registrar of Co-operative Societies
Calcutta High Court · (1978) CriLJ 570
West Bengal Co-operative Societies Act, 1973 — Section 124(1), 134(2)
High Courts22 Sept 1977Allowed
Kamalini Ray Vs State of West Bengal
Calcutta High Court · (1978) 2 ILR (Cal) 302
Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Estates Acquisition Act, 1953 — Section 14(1), 14(2), 15A, 16, 16(1)West Bengal Estates Acquisition Rules, 1954 — Rule 15
High Courts21 Sept 1977Dismissed
Mulchand Doshi Vs Dalam Chand Bengani and Others
Calcutta High Court · AIR 1978 Cal 352
Arbitration Act, 1940 — Section 30, 33Registration Act, 1908 — Section 17
High Courts20 Sept 1977
N.C. Moitra Vs Bhupendra Kumar Chatterjee
Calcutta High Court · 82 CWN 248
West Bengal Premises Tenancy Act, 1956 — Section 13(6), 17(3)
High Courts15 Sept 1977Dismissed
Pranenda Mohan Das Vs Central Bank of India
Calcutta High Court · AIR 1978 Cal 55
Evidence Act, 1872 — Section 45Negotiable Instruments Act, 1881 (NI) — Section 10, 85
High Courts15 Sept 1977Dismissed
Lohia Trading Co. Vs Central Bank of India and Another
Calcutta High Court · AIR 1978 Cal 468
Contract Act, 1872 — Section 72
High Courts15 Sept 1977
Commissioner of Income Tax Vs Siksha Debi Bhagat
Calcutta High Court · (1980) 124 ITR 765
Income Tax Act, 1922 — Section 23A, 30(1), 34(1)
High Courts15 Sept 1977
Birendra Nath Jana and Others Vs State of West Bengal and Others
Calcutta High Court · 82 CWN 276
Bengal General Clauses Act, 1899 — Section 19, 22Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21, 25(2), 7
High Courts15 Sept 1977Dismissed
Zohra Khatoon Vs Md. Jane Alam and Others
Calcutta High Court · 82 CWN 51
Civil Procedure Code, 1908 (CPC) — Section 16, 16(d), 21
High Courts13 Sept 1977Dismissed
Usha Rice Mill Company Ltd. Vs United Bank of India (UOI)
Calcutta High Court · 82 CWN 92 : (1977) 2 ILR (Cal) 385
Specific Relief Act, 1877 — Section 9Transfer of Property Act, 1882 — Section 54
High Courts12 Sept 1977
Commissioner of Income Tax Vs All India Tea and Trading Co. Ltd.
Calcutta High Court · (1978) 113 ITR 545
High Courts12 Sept 1977
S.N. Guha Roy, Executor to The Estate of Dr. H.C. Mukherjee Vs Pratima Rani Kundu
Calcutta High Court · 82 CWN 405
Calcutta Thika Tenancy Act, 1949 — Section 9Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227