High Courts01 Aug 1977
The Director Of Entry Tax, Government of West Bengal and Others Vs M.P. Agarwalla and Co.
Calcutta High Court · (1978) 41 STC 255
Constitution of India, 1950 — Article 243
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,669 of 3,205
High Courts01 Aug 1977Dismissed
Bhabatosh Battacharyya and Another Vs First Industrial Tribunal and Others
Calcutta High Court · AIR 1977 Cal 446 : (1978) 37 FLR 168
Constitution of India, 1950 — Article 226
High Courts01 Aug 1977Dismissed
State Vs Motilal Ganguly
Calcutta High Court · (1977) 2 ILR (Cal) 376
Limitation Act, 1963 — Section 5
High Courts29 Jul 1977Dismissed
Daga Auto Service Pvt. Ltd. and Another Vs The Land Acquisition Collector (Special Railway Cell)
Calcutta High Court · AIR 1978 Cal 1
Land Acquisition Act, 1894 — Section 5A
High Courts28 Jul 1977
Dwijendra Lal Brahmachari and Others Vs New Central Jute Mills Co. Ltd. and Another
Calcutta High Court · (1978) 112 ITR 568
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 14, Order 11 Rule 15, 30Income Tax Act, 1961 — Section 131
High Courts28 Jul 1977Dismissed
Doman Mia Vs Kanai Lal Goswami and Others
Calcutta High Court · 82 CWN 24
High Courts28 Jul 1977Allowed
Kamruddin Sheikh Vs State
Calcutta High Court · (1977) 2 ILR (Cal) 365
Penal Code, 1860 (IPC) — Section 376, 415, 493
High Courts28 Jul 1977Allowed
Anima Mukherjee Vs State of West Bengal and Others
Calcutta High Court · 82 CWN 217
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 4, 5, 6, 7, 8Constitution of India, 1950 — Article 226
High Courts28 Jul 1977Allowed
Provash Chandra Mondal and Another Vs State of West Bengal
Calcutta High Court · 81 CWN 1026
West Bengal Estates Acquisition Act, 1953 — Section 4, 44(2A), 5, 5(A), 6
High Courts27 Jul 1977Dismissed
Saradindu Saha Vs Nripendra Kumar Roy Chowdhury
Calcutta High Court · (1977) 2 ILR (Cal) 669
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151Evidence Act, 1872 — Section 165West Bengal Premises Tenancy Act, 1956 — Section 21, 22, 23
High Courts25 Jul 1977
Sati Kanta Guha and Another Vs State of West Bengal
Calcutta High Court · (1977) CriLJ 1644
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 209, 226, 227Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 109, 120B, 201, 302, 328
High Courts25 Jul 1977
The Indian Cable Co. Ltd. Vs Lodna Colliery Co. (1920) Ltd.
Calcutta High Court · AIR 1977 Cal 402
Coal Mines (Nationalisation) Act, 1973 — Section 20, 7
High Courts22 Jul 1977Allowed
Md. Khalil Rahaman Vs Bhagabati Charan Roy
Calcutta High Court · AIR 1978 Cal 321
Partnership Act, 1932 — Section 44, 69(1), 69(3), 69(4)Presidency Small Cause Courts Act, 1882 — Section 19Provincial Small Cause Courts Act, 1887 — Section 15
High Courts22 Jul 1977Dismissed
Banshidhari Manna Vs State of West Bengal Nityonanda Shaw Vs Corporation of Calcutta and Another
Calcutta High Court · 81 CWN 1075
Bengal General Clauses Act, 1899 — Section 8Constitution of India, 1950 — Article 20, 254(1), 254(2)Criminal Procedure Code, 1973 (CrPC) — Section 16, 16(1), 16(1)(a), 177, 2
High Courts21 Jul 1977Dismissed
Siddheswar Prasad Singh Vs Bhaba Sundari Pramanick Sha and Another
Calcutta High Court · AIR 1978 Cal 4
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114, 45
High Courts21 Jul 1977Dismissed
Mira Rani Dey Vs Namita Goswami and Others
Calcutta High Court · AIR 1977 Cal 372
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, Order 5 Rule 17, Order 9 Rule 13Limitation Act, 1963 — Article 123
High Courts20 Jul 1977
Municipal Commissioners of Garulia Vs Kamala Kanta Das
Calcutta High Court · (1977) 2 ILR (Cal) 310
Bengal Municipal Act, 1932 — Section 535, 535(1), 535(2), 66Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 25(3)
High Courts20 Jul 1977Dismissed
Abdul Rauf Vs Janab Abu Mohammad and Another
Calcutta High Court · 82 CWN 5
Civil Procedure Code, 1908 (CPC) — Section 44A, 83Enemy Property Act, 1968 — Section 8, 9Reciprocity Act, 1943 — Section 3
High Courts20 Jul 1977
The Superintendent and Remerabrancei of Legal Affairs Vs Tarapada Sinha and Another
Calcutta High Court · (1977) CriLJ 1820
Criminal Procedure Code, 1973 (CrPC) — Section 253(2)
High Courts19 Jul 1977Dismissed
Alliance Jute Mills Co. Ltd. Vs Lalchand Dharamchand and Another
Calcutta High Court · AIR 1978 Cal 19
Arbitration Act, 1940 — Section 34, 35