High Courts09 Feb 1979Allowed
Surendra Nath Pramanick and Others Vs State of West Bengal and Others
Calcutta High Court · 83 CWN 687 : 83 CWN 525
West Bengal Estates Acquisition Act, 1953 — Section 6
COURT ARCHIVE
Calcutta High Court judgments, 1979
314 judgments · page 15 of 16
High Courts09 Feb 1979
India Tobacco Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1979) 119 ITR 484
Constitution of India, 1950 — Article 133
High Courts08 Feb 1979
Sunil Kumar Banerjee Vs South Eastern Railway Co-Operative Credit Society and Others
Calcutta High Court · 83 CWN 639
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 21
High Courts08 Feb 1979Dismissed
Radhakanta Sreemany and Others Vs State of West Bengal
Calcutta High Court · (1979) 02 CAL CK 0005
Constitution of India, 1950 — Article 14, 19, 226Drugs and Cosmetics Act, 1940 — Section 3Essential Commodities Act, 1955 — Section 2, 3
High Courts07 Feb 1979Dismissed
Oriental Fire and Genl. Ins. Co. Ltd. Vs Sunirmal Bose
Calcutta High Court · (1979) ACJ 494
Motor Vehicles Act, 1939 — Section 110A(1)(a)
High Courts07 Feb 1979
Sundar Mondal Vs Smt. Sailabala Mondal and Others
Calcutta High Court · AIR 1979 Cal 195
Limitation Act, 1963 — Article 137West Bengal Land Reforms Act, 1955 — Section 8
High Courts07 Feb 1979
Lakshmi Narayan Prasad Bhagat Vs State of West Bengal and Others
Calcutta High Court · (1979) 118 ITR 454
Bengal Agricultural Income Tax Act, 1944 — Section 24(1), 24(2), 38(1), 45(3)
High Courts07 Feb 1979
Henry Ah Hoe and Another Vs State and Another
Calcutta High Court · 83 CWN 731
Constitution of India, 1950 — Article 254(1), 254(2)Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265, 29General Clauses Act, 1897 — Section 6, 6(ii)
High Courts06 Feb 1979Dismissed
Kamal Singh Badalia Vs State and Another
Calcutta High Court · 83 CWN 566
Criminal Procedure Code, 1973 (CrPC) — Section 179Penal Code, 1860 (IPC) — Section 499, 500
High Courts06 Feb 1979Allowed
Hindusthan Commercial Bank Ltd. Vs Probodh Kumar Mitter and Another
Calcutta High Court · AIR 1980 Cal 292
Limitation Act, 1908 — Article 36Negotiable Instruments Act, 1881 (NI) — Section 131
High Courts06 Feb 1979
Jagadish Prasad Poddar Vs Peter Robbinson and Another
Calcutta High Court · AIR 1979 Cal 348
Specific Relief Act, 1963 — Section 37
High Courts06 Feb 1979
Narendra Prasad Srivastava Vs Assistant Collector of Customs and Another
Calcutta High Court · (1979) CriLJ 451
Customs Act, 1962 — Section 105, 108, 111, 123, 135
High Courts06 Feb 1979Dismissed
Radhakanta Sreemany and Others Vs State of West Bengal
Calcutta High Court · 83 CWN 715
Constitution of India, 1950 — Article 14, 19(1)(f), 19(1)(g), 226Drugs and Cosmetics Act, 1940 — Section 3Essential Commodities Act, 1955 — Section 2, 2(a), 2(a)(v), 2(i), 3
High Courts05 Feb 1979Dismissed
Priyabrata Dasgupta and Others Vs Registrar of Co-Operative Societies and Others
Calcutta High Court · 83 CWN 519
Constitution of India, 1950 — Article 226
High Courts02 Feb 1979
Shyam Sundar Bhartia and Others Vs Gourishankar Bhartia and Others
Calcutta High Court · AIR 1980 Cal 230
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4(3)Evidence Act, 1872 — Section 115Limitation Act, 1963 — Article 65
High Courts31 Jan 1979
Dwip Chand Munda and Another Vs Pravash Kumar Chowdhury and Another
Calcutta High Court · AIR 1979 Cal 165 : (1979) 1 CALLT 317 : (1979) 1 CHN 107 : (1979) CriLJ 542 : 83 CWN 389
Calcutta High Court (Appellate Side) Rules — Rule 1, 5, 9(2)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts30 Jan 1979
Sureswar Dutta and Another Vs The State of West Bengal and Others
Calcutta High Court · (1979) 01 CAL CK 0016
Bengal Municipal Act, 1932 — Section 56(5), 56A
High Courts25 Jan 1979
Albert David Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1981) 131 ITR 192
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2(3), Order 33 Rule 2Companies Act, 1913 — Section 153Income Tax Act, 1922 — Section 10(2)
High Courts25 Jan 1979
Lachman Singh Vs Sm. Hasi Rani Singh and Others
Calcutta High Court · AIR 1979 Cal 196
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, 151