COURT ARCHIVE

Calcutta High Court judgments

64,081 judgments · page 1,666 of 3,205

High Courts12 Sept 1977

S.N. Guha Roy, Executor to The Estate of Dr. H.C. Mukherjee Vs Pratima Rani Kundu

Calcutta High Court · 82 CWN 405

Calcutta Thika Tenancy Act, 1949 — Section 9Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227

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High Courts12 Sept 1977

Sri Iswar Dashabhuja Thakurani and Others Vs Sm. Kanchanbala Dutta and Others

Calcutta High Court · AIR 1977 Cal 473

Civil Procedure Code, 1908 (CPC) — Order 31 Rule 1Evidence Act, 1872 — Section 108

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High Courts12 Sept 1977Allowed

Hindusthan Construction Company Ltd. Vs Labour Enforcement Officer (Central)

Calcutta High Court · (1977) 2 ILR (Cal) 641

Contract Labour (Regulation and Abolition) Act, 1970 — Section 2, 2(1), 27Contract Labour (Regulation and Abolition) Central Rules, 1971 — Rule 24, 25(2)Industrial Disputes Act, 1947 — Section 2(a)

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High Courts12 Sept 1977Dismissed

Pijush Deb Vs The State

Calcutta High Court · 82 CWN 370

Criminal Procedure Code, 1973 (CrPC) — Section 190, 191(1)(b), 200, 342Penal Code, 1860 (IPC) — Section 467

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High Courts09 Sept 1977

Dibakar Naskar and Others Vs Rotary Village Co-Operative Multipurpose Society Ltd. and Others

Calcutta High Court · 82 CWN 44

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 41 Rule 33, Order 7 Rule 11, 151

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High Courts07 Sept 1977Allowed

Pronati Mitra Vs Sachindra Nath Chatterjee

Calcutta High Court · AIR 1977 Cal 409

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100West Bengal Premises Tenancy Act, 1956 — Section 106, 13(6)

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High Courts07 Sept 1977Dismissed

12, I.C. Bose Road Tenants'' Association Vs Collector of Howrah and Others

Calcutta High Court · AIR 1977 Cal 437 : (1977) 1 CALLT 56 : (1977) 2 CompLJ 338 : 82 CWN 33 : (1977) 2 ILR (Cal) 398

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3(31)Land Acquisition (Amendment) Act, 1898 — Section 6(1)

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High Courts07 Sept 1977

Maloy Kumar Bera Vs Rabindra Nath Bera

Calcutta High Court · (1977) 2 ILR (Cal) 341

Bengal General Clauses Act, 1899 — Section 8Bengal Tenancy Act, 1885 — Section 26FCalcutta Thika Tenancy Act, 1949 — Section 27

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High Courts06 Sept 1977

Commissioner of Income Tax Vs Banshidhar Durgadutt

Calcutta High Court · (1978) 115 ITR 356

Income Tax Act, 1961 — Section 256

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High Courts06 Sept 1977

Arjun Tewari Vs The State

Calcutta High Court · (1977) CriLJ 1751

Evidence Act, 1872 — Section 101, 103, 106Penal Code, 1860 (IPC) — Section 279, 304A, 337

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High Courts06 Sept 1977Allowed

State of West Bengal Vs Purnendu Sen

Calcutta High Court · (1977) 2 ILR (Cal) 659

Constitution of India, 1950 — Article 226West Bengal Services Rules — Rule 75

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High Courts06 Sept 1977Dismissed

Puspabala Ray Vs Life Insurance Corporation of India

Calcutta High Court · AIR 1978 Cal 221

Contract Act, 1872 — Section 25, 29

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High Courts02 Sept 1977

Md. Akbar Ali Sardar Vs Firoze Khatoon Bibi and Others

Calcutta High Court · (1977) 1 CALLT 380 : (1977) 1 CALLT 245 : (1977) CriLJ 1654 : (1977) 2 ILR (Cal) 295

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 401, 482Land Acquisition Act, 1894 — Section 18

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High Courts02 Sept 1977

Chandi Charan Sarkar and Others Vs Commercial Tax Officer and Others

Calcutta High Court · 82 CWN 273 : (1977) 2 ILR (Cal) 322 : (1977) 40 STC 600

Constitution of India, 1950 — Article 304

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High Courts01 Sept 1977

Addl. Commissioner of Income Tax Vs A. Mukherjee and Co. (P.) Ltd.

Calcutta High Court · (1978) 113 ITR 718

Income Tax Act, 1961 — Section 154, 256(1)Transfer of Property Act, 1882 — Section 106

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High Courts01 Sept 1977

Union of India (UOI) Vs Narendra Nath Bose

Calcutta High Court · (1977) 2 ILR (Cal) 301

Central Services (Temporary) Services Rules, 1965 — Rule 5Constitution of India, 1950 — Article 226, 309Industrial Disputes Act, 1947 — Section 25F

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High Courts01 Sept 1977Dismissed

Dharmadas Chatterjee Vs Sambhukali Bhattacharjee

Calcutta High Court · (1977) 2 ILR (Cal) 666

Bengal Municipal Act, 1932 — Section 123(1), 126, 126(1), 148, 149(4)

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High Courts31 Aug 1977

Mohanlal Gangully and Others Vs The State of West Bengal and Others

Calcutta High Court · AIR 1978 Cal 12 : 82 CWN 411

West Bengal Zilla Parishad Act, 1963 — Section 42(2)West Bengal Zilla Parishad Rules, 1964 — Rule 175

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High Courts31 Aug 1977

Bhudhar Meta Vs J.L.R.O., Nanoor and Others

Calcutta High Court · AIR 1978 Cal 405

Constitution of India, 1950 — Article 226West Bengal Land Reforms Rules, 1965 — Rule 20A

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High Courts30 Aug 1977

Orient Paper Mills Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1978) 113 ITR 550

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