High Courts26 Aug 1977
Brinda Bala Debi Vs Gour Mahato
Calcutta High Court · 82 CWN 187
Bengal Money Lenders Act, 1940 — Section 2, 2(9), 28, 29, 33
COURT ARCHIVE
Calcutta High Court judgments, 1977
393 judgments · page 6 of 20
High Courts26 Aug 1977Dismissed
Smt. Anusua Dhirajlal Kanakia Vs Promode Kumar Banerjee and Others
Calcutta High Court · AIR 1978 Cal 249 : 82 CWN 313
Civil Procedure Code Amendment Act, 1976 — Section 100A, 97(2)
High Courts26 Aug 1977
New India Construction Co. Vs Commissioner of Income Tax
Calcutta High Court · (1979) 120 ITR 763
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 9(1), 9(2)Income Tax Act, 1961 — Section 253, 253(5), 268
High Courts26 Aug 1977Dismissed
H. Taneja alias Haris Taneja Vs State
Calcutta High Court · (1977) 2 ILR (Cal) 446
Criminal Procedure Code, 1973 (CrPC) — Section 203, 245
High Courts26 Aug 1977
Bhudar Mete Vs Junior Land Record Officer and Others
Calcutta High Court · 82 CWN 526
Constitution of India, 1950 — Article 226, 265, 286, 32Contract Act, 1872 — Section 72
High Courts25 Aug 1977
Amal Kumar Roy Vs Biswanath Seal
Calcutta High Court · 82 CWN 30
Civil Procedure Code, 1908 (CPC) — Section 105(1), 115West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(2)(A), 17(3)
High Courts25 Aug 1977
Sm. Brinda Bala Debi Vs Gour Mahoto and Others
Calcutta High Court · AIR 1977 Cal 441 : 82 CWN 187
High Courts24 Aug 1977
Mahasukhrai Ramrichpal and Others Vs Tax Recovery Officer and Others
Calcutta High Court · (1980) 124 ITR 332
Income Tax Act, 1961 — Section 182(4)
High Courts24 Aug 1977Allowed
Atal Behari Gurai Vs State of West Bengal
Calcutta High Court · 82 CWN 484
Civil Procedure Code, 1908 (CPC) — Section 11, 80Constitution of India, 1950 — Article 226, 32West Bengal Estates Acquisition Act, 1953 — Section 3, 4, 5A, 5A(7)(i), 5A(7)(iii)
High Courts24 Aug 1977Dismissed
Tinkori Ghose Vs Kamala Kanta Ghose
Calcutta High Court · (1977) 2 ILR (Cal) 288
Bengal Rent Recovery (Under Tenures) Act, 1865 — Section 11, 13, 14, 39Civil Procedure Code, 1908 (CPC) — Section 2(16), 3, 66, 66(1)
High Courts22 Aug 1977Dismissed
The Abu Road Electricity and Industries Co. Ltd. Vs Industrial Gases Ltd.
Calcutta High Court · AIR 1977 Cal 482 : 81 CWN 1101
Arbitration Act, 1940 — Section 20, 20(4), 34
High Courts19 Aug 1977
Indo-Burma Petroleum Co. Ltd. Vs Commissioner of Income Tax, Central
Calcutta High Court · (1980) 124 ITR 719
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts19 Aug 1977
Corporation of Calcutta Vs Pulin Chandra Daw and Others
Calcutta High Court · AIR 1977 Cal 443
Limitation Act, 1908 — Section 14
High Courts18 Aug 1977
Vishnupur Electric Supply and Industrial Development Co. Ltd. and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1978 Cal 88 : 82 CWN 377
Electricity Act, 1910 — Section 4, 4(1), 5, 5(1), 6
High Courts17 Aug 1977Dismissed
Satis Chandra Naskar Vs Upendra Nath Biswas
Calcutta High Court · (1977) 2 ILR (Cal) 264
Bengal Tenancy Act, 1885 — Section 159, 161, 162, 163, 166West Bengal Estates Acquisition Act, 1953 — Section 2, 3, 4, 5, 5(1)West Bengal Estates Acquisition Rules, 1954 — Rule 4(3)
High Courts17 Aug 1977Dismissed
Lancelot Melvils D''cruz Vs Union of India (UOI)
Calcutta High Court · (1977) 1 CALLT 356 : 82 CWN 19 : (1977) 2 ILR (Cal) 238
Constitution of India, 1950 — Article 131A, 132(1), 217, 228A, 233(1)Penal Code, 1860 (IPC) — Section 120B, 161, 165Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts17 Aug 1977Allowed
Ram Charan Sikdar Vs Sm. Jogamaya Basu and Another
Calcutta High Court · AIR 1978 Cal 193
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1), Order 21 Rule 32(5), 47
High Courts17 Aug 1977Dismissed
General Enterprises and Others Vs Jardine Handerson Ltd.
Calcutta High Court · AIR 1978 Cal 407 : 82 CWN 437
Arbitration Act, 1940 — Section 34
High Courts17 Aug 1977
Mannalal Bari Vs Inspecting Assistant Commissioner of Income Tax, Acquisition Range-I and Others
Calcutta High Court · (1978) 114 ITR 329
Income Tax Act, 1961 — Section 269D