High Courts24 Dec 1979Allowed
Excalcer Vs The State of West Bengal
Calcutta High Court · AIR 1980 Cal 86
Arbitration Act, 1940 — Section 8, 9
COURT ARCHIVE
Calcutta High Court judgments, 1979
314 judgments · page 1 of 16
High Courts20 Dec 1979
Binapani Dutta and Others Vs Sri Nirmal Kumar Das
Calcutta High Court · (1979) 12 CAL CK 0005
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts20 Dec 1979Allowed
Amar Chandra Roy and Another Vs Abanidhar Roy and Others
Calcutta High Court · 84 CWN 267
Civil Procedure Code, 1908 (CPC) — Section 2Succession Act, 1925 — Section 251
High Courts20 Dec 1979Dismissed
Kamalakanta De and Others Vs Radhaballav Kundu and Others
Calcutta High Court · 84 CWN 624
Bengal Municipal Act, 1932 — Section 3(15), 3(2), 3(22)
High Courts19 Dec 1979
Sm. Harimati Sen and Others Vs Commercial Tax Officer
Calcutta High Court · 84 CWN 507 : (1980) 45 STC 252
Constitution of India, 1950 — Article 133, 226
High Courts18 Dec 1979Dismissed
Sm. Pengu Bala Dasi Vs Sm. Nirada Bala Dasi and Others
Calcutta High Court · AIR 1980 Cal 106 : (1981) 1 CALLT 10 : (1981) 1 CompLJ 252
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts18 Dec 1979
Arun Bikash Chaudhuri Vs Union of India and Others
Calcutta High Court · 84 CWN 514
Bengal General Clauses Act, 1899 — Section 3Calcutta University Act, 1979 — Section 2(k), 9(6)Constitution of India, 1950 — Article 226
High Courts13 Dec 1979
Commissioner of Income Tax Vs K.L. Knight
Calcutta High Court · (1980) 123 ITR 734
Income Tax Act, 1961 — Rule 8, 8(ii)
High Courts13 Dec 1979Dismissed
Kartick Chandra Sadhukhan Vs Calcutta Electric Supply Corpn.
Calcutta High Court · 84 CWN 262
Electricity Act, 1910 — Section 24
High Courts13 Dec 1979Allowed
Abhay Chand Mahatab Vs State of West Bengal
Calcutta High Court · AIR 1980 Cal 170 : (1980) 1 CALLT 297 : 84 CWN 332
Land Acquisition Act, 1894 — Section 11, 25(2), 9, 9(1), 9(2)
High Courts13 Dec 1979
Narayan Dutta Vs The State
Calcutta High Court · (1980) CriLJ 264
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162, 164Penal Code, 1860 (IPC) — Section 376, 511
High Courts13 Dec 1979
Amal Kumar Ghatak Vs Regional Provident Fund Commissioner and Others
Calcutta High Court · (1980) 1 CALLT 21 : 84 CWN 490 : (1980) 2 LLJ 308
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 5, 6, 7APROVIDENT FUNDS ACT, 1925 — Section 2
High Courts12 Dec 1979
Sibapada Roy Chowdhury Vs Sudhangsu Kumar Sen
Calcutta High Court · AIR 1980 Cal 90
Civil Procedure Code, 1908 (CPC) — Section 47West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(4)
High Courts12 Dec 1979
Tarak Das Ghosh Vs Sunil Kumar Ghosh
Calcutta High Court · AIR 1980 Cal 53
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 9Hindu Succession Act, 1956 — Section 22Limitation Act, 1963 — Article 97
High Courts12 Dec 1979
Miss Tashi Dorji Vs Birendra Kumar Roy
Calcutta High Court · AIR 1980 Cal 51
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 4, Order 10 Rule 4(1), Order 10 Rule 4(2), Order 5 Rule 3
High Courts12 Dec 1979
Commissioner of Income Tax Vs L.H. Hall
Calcutta High Court · (1980) 123 ITR 738
Income Tax Act, 1961 — Section 10(5)
High Courts12 Dec 1979
Debabrata Banerjee Vs Suptd. of Police, 24 Pgs.
Calcutta High Court · 85 CWN 417
Constitution of India, 1950 — Article 311West Bengal Home Guards Act, 1962 — Section 5, 9
High Courts11 Dec 1979Dismissed
Madan Murari Verma Vs Choudhuri Charan Singh and Another
Calcutta High Court · AIR 1980 Cal 95 : (1980) 1 CALLT 126 : 84 CWN 145
Constitution of India, 1950 — Article 164(1), 226, 74(1), 75, 75(3)
High Courts10 Dec 1979Allowed
Koppers India Pvt. Ltd. Vs Bal Raj Chawla and Others
Calcutta High Court · AIR 1980 Cal 173
Arbitration Act, 1940 — Section 34
High Courts07 Dec 1979
Abani Chowdhury Vs The State
Calcutta High Court · (1980) CriLJ 614 : 84 CWN 256
Criminal Procedure Code, 1973 (CrPC) — Section 19, 193, 199, 2, 209Penal Code, 1860 (IPC) — Section 109, 120B, 409, 467, 471