High Courts11 Apr 1979Dismissed
Sachindra Nath Bhanja Chowdhury Vs Labangalata Sarkar and Others
Calcutta High Court · AIR 1980 Cal 121
Evidence Act, 1872 — Section 102
COURT ARCHIVE
Calcutta High Court judgments, 1979
314 judgments · page 11 of 16
High Courts10 Apr 1979
Abdul Rashid and Others Vs Nausher Ali
Calcutta High Court · (1979) CriLJ 1158 : 83 CWN 523
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 390, 391, 395, 397
High Courts10 Apr 1979Dismissed
Bikash Kumar Mukherjee and Others Vs Smt. Nanda Rani Mukherjee and Others
Calcutta High Court · AIR 1979 Cal 358
Evidence Act, 1872 — Section 114Hindu Marriage Act, 1955 — Section 7
High Courts10 Apr 1979
Habu Mondal Vs Collector, Bankura and Others
Calcutta High Court · 83 CWN 728
West Bengal Restoration Of Alienated Land Act, 1973 — Section 4, 4(1), 4(1)(a), 4(1)(b)
High Courts09 Apr 1979Dismissed
Corporation of Calcutta Vs Gopal Das Mohta
Calcutta High Court · 88 CWN 309
Calcutta Municipal Corporation Act, 1980 — Section 191, 235, 236, 236(3), 253
High Courts06 Apr 1979
Gurupada Chanda and Others Vs State of West Bengal and Others
Calcutta High Court · 83 CWN 758
Constitution of India, 1950 — Article 14, 19, 19(1), 19(1)(f), 226
High Courts05 Apr 1979Allowed
Assam Roadways Vs National Insurance Co. and Others
Calcutta High Court · (1979) ACJ 287 : AIR 1979 Cal 178 : 83 CWN 560
Carriers Act, 1865 — Section 6, 9
High Courts05 Apr 1979
Mathura Prasad Saraf and Others Vs Company Law Board and Others
Calcutta High Court · (1979) 49 CompCas 371
Companies Act, 1956 — Section 295, 309, 310, 329, 370Constitution of India, 1950 — Article 226
High Courts05 Apr 1979
Durgapur Truck Owners'' Association Vs State of West Bengal and Others
Calcutta High Court · (1979) 04 CAL CK 0014
Constitution of India, 1950 — Article 14
High Courts05 Apr 1979Partly Allowed
The Oriental Fire and General Insurance Co. Ltd. Vs Khudiram Dutt and Another
Calcutta High Court · (1980) ACJ 136 : AIR 1979 Cal 190
Motor Vehicles Act, 1939 — Section 110B, 95(1), 95(2), 96(1)
High Courts03 Apr 1979
Lila Biswas and Others Vs State of West Bengal and Others
Calcutta High Court · 83 CWN 539
Constitution of India, 1950 — Article 19, 226, 31BEssential Commodities Act, 1955 — Section 2, 3, 5
High Courts03 Apr 1979Dismissed
Calcutta Construction Investment Co. Vs Sekhar Chand Law and Another
Calcutta High Court · AIR 1979 Cal 324
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Specific Relief Act, 1963 — Section 37
High Courts03 Apr 1979
Jethanand Tahilram Vs Union of India (UOI) and Others
Calcutta High Court · (1979) CriLJ 1468 : (1979) 4 ELT 538
Constitution of India, 1950 — Article 19, 226Customs Act, 1962 — Section 110, 124
High Courts03 Apr 1979
Rashbehari Jana and Others Vs Addl. District Magistrate, Midnapore and Others
Calcutta High Court · 83 CWN 608
West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 2(a), 3, 3(1), 3(1A), 3(2)West Bengal Land (Requisition and Acquisition) Re-enacting Act, 1977 — Section 1(4)
High Courts03 Apr 1979
Set Jethanand Tahilram Vs Union of India (UOI) and Others
Calcutta High Court · (1979) 4 ELT 538
Constitution of India, 1950 — Article 19(1), 226Customs Act, 1962 — Section 110(1), 110(2), 124
High Courts02 Apr 1979Allowed
Chitta Ranjan Ghose Vs I.G. Police, West Bengal and Others
Calcutta High Court · (1979) 04 CAL CK 0012
Constitution of India, 1950 — Article 226Police Act, 1949 — Section 7
High Courts02 Apr 1979
Dr. Abdur Rahaman Vs Makimar Rahaman and Others
Calcutta High Court · (1979) CriLJ 1471 : 83 CWN 679
Criminal Procedure Code, 1973 (CrPC) — Section 156, 2, 207, 209, 227Penal Code, 1860 (IPC) — Section 147, 201, 307, 323, 325
High Courts30 Mar 1979
Krishna Gopal Bhadra Vs Income Tax Officer, "E" Ward and Others
Calcutta High Court · (1980) 124 ITR 580
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148, 253(2)
High Courts30 Mar 1979
Indian Iron and Steel Co. Ltd. Vs Shish Ram
Calcutta High Court · (1979) ACJ 483 : (1979) 1 CALLT 90 : 83 CWN 786 : (1979) 2 LLJ 94
Civil Procedure Code, 1908 (CPC) — Section 5Constitution of India, 1950 — Article 136Employees Compensation Act, 1923 — Section 10, 19, 22, 3
High Courts29 Mar 1979
Niranjan and Co. Ltd. Vs Income Tax Appellate Tribunal and Others
Calcutta High Court · (1980) 122 ITR 519
Income Tax Act, 1961 — Section 254, 254(1), 254(2)