COURT ARCHIVE

Calcutta High Court judgments, 1979

314 judgments · page 9 of 16

High Courts04 Jun 1979

N.C. Nagpal and Others Vs The State and Another

Calcutta High Court · (1979) CriLJ 998

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204, 245, 300Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 120B, 420

High Courts01 Jun 1979

Anandam (P) Ltd. and Others Vs State of West Bengal and Others

Calcutta High Court · 83 CWN 892

Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 2, 2(d), 27, 3, 5

High Courts31 May 1979

Keshbendu Mohanto Vs Sm. Bindubashini Sarkar

Calcutta High Court · AIR 1979 Cal 384

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)

High Courts30 May 1979

B.K. Bhowmick Vs Princess Confectionery and Others

Calcutta High Court · (1979) CriLJ 1473

Criminal Procedure Code, 1973 (CrPC) — Section 341, 482Penal Code, 1860 (IPC) — Section 205Prevention of Food Adulteration Act, 1954 — Section 16, 7

High Courts28 May 1979Dismissed

Sm. Lily Ghosh and Others Vs State of West Bengal

Calcutta High Court · AIR 1979 Cal 329

Land Acquisition Act, 1894 — Section 23(2)

High Courts17 May 1979

Dr. Chaitanya Chandra Saha Vs Parimal Chandra Dutta and Others

Calcutta High Court · (1979) 05 CAL CK 0012

Civil Procedure Code, 1908 (CPC) — Section 88Evidence Act, 1872 — Section 116Specific Relief Act, 1963 — Section 34

High Courts16 May 1979

Sm. Golapmoni Roy and Others Vs Nanigopal Roy and Others

Calcutta High Court · AIR 1980 Cal 74 : 84 CWN 31

West Bengal Court Fees Act, 1970 — Article 15, 7

High Courts15 May 1979Allowed

Sm. Daya Moyee Sadhukhan Vs Dal Singer Singh

Calcutta High Court · AIR 1979 Cal 332 : 83 CWN 663

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 6(1), Order 9 Rule 7West Bengal Premises Tenancy Act, 1956 — Section 17(3)

High Courts14 May 1979Allowed

Sm. Sita Agarwalla and Others Vs Harrimally Currimbhai Lalji Sajan and Others

Calcutta High Court · AIR 1979 Cal 273 : (1979) 1 CALLT 345 : 83 CWN 669

High Courts11 May 1979

Commissioner of Income Tax Vs Anglo-Indian Jute Mills Co. Ltd.

Calcutta High Court · (1980) 124 ITR 384

Income Tax Act, 1961 — Section 215

High Courts10 May 1979

Dwarka Prasad Bajaj Vs Commissioner of Income Tax

Calcutta High Court · (1980) 126 ITR 219

Constitution of India, 1950 — Article 227Income Tax Act, 1961 — Section 254, 256, 257, 258, 259

High Courts10 May 1979

Kishori Mohan Guchhait Vs Sri Apurba Baran Mondal

Calcutta High Court · (1979) CriLJ 1099

Criminal Procedure Code, 1973 (CrPC) — Section 107, 197, 200, 203Penal Code, 1860 (IPC) — Section 500

High Courts08 May 1979

Satcowrie Dass and Co. Vs Commissioner of Commercial Taxes

Calcutta High Court · (1979) 44 STC 337

Central Sales Tax Act, 1956 — Section 3, 8A, 9

High Courts07 May 1979

Saroj Govinda Chowdhury Vs State of West Bengal and Others

Calcutta High Court · 84 CWN 19

Constitution of India, 1950 — Article 14, 226

High Courts07 May 1979Allowed

Ramanand Agarwalla Vs Richardson Hooghly Holding Ltd. and Another

Calcutta High Court · AIR 1979 Cal 335 : 83 CWN 683

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3(1)Specific Relief Act, 1963 — Section 15

High Courts04 May 1979

Bibhuti Bhusan Basu Vs Corporation of Calcutta

Calcutta High Court · 84 CWN 69

West Bengal Municipal Employees (Compulsory Retirement) Act, 1976 — Section 3, 3(1)

High Courts03 May 1979Allowed

Upendranath Pal Vs Sasthi Pal and Others

Calcutta High Court · AIR 1979 Cal 218 : 83 CWN 662

West Bengal Premises Tenancy Act, 1956 — Section 17(2A)

High Courts03 May 1979Allowed

Harchand Vs Additional Collector of Customs and Others

Calcutta High Court · (1981) 8 ELT 699

Constitution of India, 1950 — Article 226, 226(l)Criminal Procedure Code, 1973 (CrPC) — Section 476, 479ACustoms Act, 1962 — Section 155, 160, 161, 5, 6

High Courts03 May 1979Dismissed

Sambbupada and Another Vs Sobhrani Sen Sharma alias Sen Gupta and Others

Calcutta High Court · (1980) ACJ 180

Motor Vehicles Act, 1939 — Section 110A, 95(2)

High Courts02 May 1979Dismissed

West Bengal Financial Corporation and Another Vs Sarada Kanta Bhowmick

Calcutta High Court · 83 CWN 795

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Constitution of India, 1950 — Article 14State Financial Corporations Act, 1951 — Section 31, 32, 46B