High Courts15 Feb 1979Dismissed
Mutri Mahatani and Others Vs Ghosal Kaibarta
Calcutta High Court · 83 CWN 750
Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 3, 54West Bengal Land Reforms Act, 1955 — Section 14C
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,633 of 3,205
High Courts15 Feb 1979Allowed
Sm. Kalimoyee Ghosh and Others Vs Narendra Nath Ghosh and Others
Calcutta High Court · AIR 1979 Cal 222
Registration Act, 1908 — Section 17, 49
High Courts15 Feb 1979Dismissed
Amit Mukherjee Vs Sm. Bibhabati Dasi and Others
Calcutta High Court · AIR 1979 Cal 344 : 83 CWN 500
Provincial Insolvency Act, 1920 — Section 28(2), 55, 59Transfer of Property Act, 1882 — Section 41
High Courts15 Feb 1979
Kumar Financing Corporation Vs Commissioner of Income Tax, Central
Calcutta High Court · (1980) 122 ITR 192
Income Tax Act, 1922 — Section 26A
High Courts13 Feb 1979
Commissioner of Income Tax Vs Bankim Chandra Dutt
Calcutta High Court · (1979) 118 ITR 456
Income Tax Act, 1961 — Section 271(1)
High Courts13 Feb 1979
Naba Krishna Chakrabarty Vs Calcutta State Transport Corporation and Others
Calcutta High Court · 83 CWN 897
Industrial Disputes Act, 1947 — Section 33
High Courts13 Feb 1979
Union of India (UOI) Vs Deben Adhicary
Calcutta High Court · AIR 1979 Cal 230 : 83 CWN 426
Constitution of India, 1950 — Article 31C, 39Defence of India Act, 1939 — Section 19, 19(1)Land Acquisition Act, 1894 — Section 23(2)
High Courts13 Feb 1979Allowed
Commissioners of Rishra Municipality Vs Anil Kumar Mustafi
Calcutta High Court · 83 CWN 888
Bengal Municipal Act, 1932 — Section 149, 149A(2), 150, 330, 330(1)Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1963 — Section 4
High Courts12 Feb 1979
Sahiram Chowdhury Vs Sm. Laxmi Devi Goel
Calcutta High Court · AIR 1980 Cal 128
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 105, 108(1)West Bengal Premises Tenancy Act, 1956 — Section 17(3)
High Courts12 Feb 1979
Commissioner of Income Tax (Central) Vs General Assurance Society Ltd.
Calcutta High Court · (1980) 121 ITR 727
Income Tax Act, 1922 — Section 10(1), 12BLife Insurance Corporation Act, 1956 — Section 16, 7, 7(2)
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
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