High Courts08 Nov 1979Dismissed
Kalipado Ghosh and Another Vs Sm. Abhoyabala Dassi and Others
Calcutta High Court · AIR 1980 Cal 73
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4, Order 9 Rule 9, 151
COURT ARCHIVE
Calcutta High Court judgments, 1979
314 judgments · page 3 of 16
High Courts08 Nov 1979Dismissed
Sm. Chhabi Barui and Others Vs Debendra Nath Das
Calcutta High Court · AIR 1980 Cal 16
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts07 Nov 1979
West Bengal Primary Teachers Association and Ors Vs State of West Bengal and Others
Calcutta High Court · 84 CWN 430
Constitution of India, 1950 — Article 19(1)(a), 226, 32
High Courts07 Nov 1979Allowed
Nripendra Nath Chakraborty Vs Brojendra Gopal Sen
Calcutta High Court · AIR 1980 Cal 15
West Bengal Premises Tenancy Act, 1956 — Section 17(3)
High Courts31 Oct 1979
Pratap Ch. Sukhoni Vs Regional Provident Fund Commissioner
Calcutta High Court · (1980) 2 LLJ 296
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 16, 7A
High Courts31 Oct 1979Dismissed
Chittranjan Das and Another Vs State of West Bengal and Others
Calcutta High Court · 84 CWN 478
Constitution of India, 1950 — Article 14, 226, 257, 276Income Tax Act, 1961 — Section 2, 3
High Courts30 Oct 1979Dismissed
Promode Kumar Mittal and Others Vs Southern Steel Ltd. and Others
Calcutta High Court · (1980) 50 CompCas 555
High Courts30 Oct 1979Dismissed
Mohan Lal Mittal and Others Vs Universal Wires Ltd. and Others
Calcutta High Court · (1983) 53 CompCas 36
Companies (Court) Rules, 1959 — Rule 21, 70, 88Companies Act, 1956 — Section 2(45), 291, 292, 293, 397
High Courts24 Oct 1979Allowed
Bibhuti Bhusan Chakra-Borty Vs State of West Bengal and Others
Calcutta High Court · 84 CWN 359
Companies Act, 1956 — Section 235, 236, 237Constitution of India, 1950 — Article 14, 20, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 128, 132, 159, 197, 197(1)
High Courts24 Oct 1979
Naba Kumar Manna Vs State of West Bongal and Others
Calcutta High Court · 84 CWN 250
Constitution of India, 1950 — Article 226West Bengal Panchayat Act, 1957 — Section 11, 14, 25, 3, 3(2)West Bengal Panchayat Act, 1973 — Section 3, 3(1)(2)(3), 4, 4(2)
High Courts23 Oct 1979
Smt. Mahadevi Lohariwalla Vs Union of India (UOI)
Calcutta High Court · (1988) 38 ELT 585
Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(3), 165, 165, 165(2)Customs Act, 1962 — Section 105, 105(1), 105(2), 107, 110Gold (Control) Act, 1968 — Section 58, 71, 71(1), 99
High Courts23 Oct 1979
Priyalal Das Vs Sadhana Kar
Calcutta High Court · 84 CWN 322
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 47Evidence Act, 1872 — Section 114
High Courts19 Sept 1979
T.K. Das Vs Union of India (UOI)
Calcutta High Court · (1980) 2 LLJ 105
Constitution of India, 1950 — Article 11, 133, 226, 311
High Courts19 Sept 1979
Parbati Shankar Seal and Another Vs Subal Charan Seal
Calcutta High Court · (1979) 09 CAL CK 0015
Civil Procedure Code, 1908 (CPC) — Section 115Easements Act, 1882 — Section 52, 53, 57Trusts Act, 1882 — Section 10, 73, 74, 77
High Courts19 Sept 1979
Rabindra Nath Mukherjee Vs S.R. Das and Another
Calcutta High Court · (1979) 09 CAL CK 0013
Constitution of India, 1950 — Article 124, 141, 15, 16, 162
High Courts19 Sept 1979Allowed
T.K. Das, I.P.S. Vs Union of India and Others
Calcutta High Court · (1980) 2 LLJ 105
Constitution of India, 1950 — Article 133, 226, 311
High Courts19 Sept 1979Dismissed
Sm. Renuka Pal and Others Vs Prahaladrai Aggarwalla and Others
Calcutta High Court · (1979) 09 CAL CK 0006
Presidency Small Cause Courts Act, 1882 — Section 18, 19, 19A, 41Provincial Small Cause Courts Act, 1887 — Section 23
High Courts19 Sept 1979Allowed
State of West Bengal Vs Bidhu Bhusan Mitra Chowdhury
Calcutta High Court · AIR 1980 Cal 175
Constitution of India, 1950 — Article 226, 227, 228West Bengal Estates Acquisition Act, 1953 — Section 4, 5A, 5A(1), 5A(6), 5A(7)West Bengal Estates Acquisition Rules, 1954 — Rule 9
High Courts18 Sept 1979
East India Photographic Traders Association Vs Camera Exchange
Calcutta High Court · (1979) 09 CAL CK 0016
Civil Procedure Code, 1908 (CPC) — Section 115, 15COMPANIES ACT, 1956 — Section 11, 115
High Courts18 Sept 1979
Smt. Maya Basak Vs Smt. Kalidasi Dassi and Another
Calcutta High Court · AIR 1980 Cal 45
Specific Relief Act, 1963 — Section 34, 39