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
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,628 of 3,205
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 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 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
High Courts02 May 1979Dismissed
Gobinda Lal Dey Vs Paran Kumar Raha
Calcutta High Court · AIR 1979 Cal 215 : 83 CWN 657
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 17(2A)
High Courts02 May 1979
Ayesha Khatoon and Others Vs Union of India (UOI)
Calcutta High Court · (1979) 1 CALLT 82 : (1979) 1 CHN 426 : 83 CWN 776 : (1980) 126 ITR 489
Bengal Wakf Act, 1934 — Section 6(10)
High Courts27 Apr 1979
National Planning and Construction Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1980) 122 ITR 197
Finance Act, 1974 — Section 2(8)
High Courts27 Apr 1979
Sm. Annapurna Chatterjee Vs Sm. Sabita Guha and Others
Calcutta High Court · AIR 1979 Cal 338 : (1979) 1 CALLT 88 : 83 CWN 783
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts27 Apr 1979
Ranjit Kumar Hore Vs Smt. Parul Hore and Another
Calcutta High Court · 83 CWN 536
Criminal Procedure Code, 1973 (CrPC) — Section 182, 188, 195, 197Penal Code, 1860 (IPC) — Section 494, 496
High Courts27 Apr 1979Dismissed
Abdul Razak Vs Abdul Rahman
Calcutta High Court · 83 CWN 821
West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)
High Courts27 Apr 1979
Pijush Kanti Basak and Others Vs State of West Bengal and Others
Calcutta High Court · 83 CWN 764
Constitution of India, 1950 — Article 14, 162, 19(0), 19(1)(f), 19(1)(g)Essential Commodities Act, 1955 — Section 3Industries (Development and Regulation) Act, 1951 — Section 18G, 2, 25