High Courts21 Jun 1977Dismissed
Kesoram Industries and Cotton Mills Ltd. Vs Manindra Nath Sarkar
Calcutta High Court · 81 CWN 1003
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 10, 11, 12, 12, 13
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,672 of 3,205
High Courts21 Jun 1977Allowed
Manindra Narayan Bose Vs District Magistrate, 24 Parganas, Alipore
Calcutta High Court · AIR 1978 Cal 197
Legal Practitioners Act, 1879 — Section 36, 36(1), 36(2), 36(2A)
High Courts21 Jun 1977
Pannalal Gupta Vs The Commissioner of Police and Others
Calcutta High Court · AIR 1977 Cal 382
Calcutta Police Act, 1866 — Section 39Constitution of India, 1950 — Article 226
High Courts17 Jun 1977
Greaves Foseco Ltd. Vs Chief Inspector of Factories
Calcutta High Court · (1977) 1 CALLT 388 : (1977) 2 ILR (Cal) 151
Constitution of India, 1950 — Article 226(3)Factories Act, 1948 — Section 100, 100(2), 2, 54, 6West Bengal Factories Rules, 1958 — Rule 13, 4, 7
High Courts16 Jun 1977Dismissed
Dhanrajmal Govindram and Co. and Another Vs Sri Durga Cotton Spinning and Weaving Mills Ltd. and Another
Calcutta High Court · 82 CWN 266
Contract Act, 1872 — Section 128West Bengal Relief Undertakings (special Provisions) Act, 1972 — Section 3, 4, 6
High Courts16 Jun 1977
Loken Bose Vs Sm. Ashima Dey and Another
Calcutta High Court · AIR 1977 Cal 318 : 81 CWN 948 : (1978) 1 ILR (Cal) 300
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2West Bengal Premises Tenancy Act, 1956 — Section 34
High Courts16 Jun 1977Allowed
Sunil Mukherjee Vs Union of India (UOI)
Calcutta High Court · AIR 1978 Cal 37
Arbitration Act, 1940 — Section 30, 39, 39(1), 8Limitation Act, 1963 — Article 119
High Courts16 Jun 1977
Kalidasi Nath Vs Obedulla Sheikh
Calcutta High Court · 81 CWN 866
Civil Procedure Code, 1908 (CPC) — Section 115, 8, 9General Clauses Act, 1897 — Section 3(15)Telegraph Act, 1885 — Section 10, 16, 16(4), 16(4), 3
High Courts14 Jun 1977Dismissed
The Imperial Tobacco Co. of India Ltd. Vs The Registrar of Trade Marks and Another
Calcutta High Court · AIR 1977 Cal 413 : 81 CWN 885
Trade and Merchandise Marks Act, 1958 — Section 9, 9(1), 9(4), 9(5)
High Courts09 Jun 1977
Sm. Debala Mukherjee and Another Vs Sujit Singh
Calcutta High Court · 81 CWN 1007
Limitation Act, 1963 — Section 5
High Courts09 Jun 1977Dismissed
Sadhan Chandra Chatterjee Vs Satyendra Narayan Choudhuri
Calcutta High Court · (1978) 1 ILR (Cal) 570
Civil Procedure Code, 1895 — Section 13, 2Civil Procedure Code, 1908 (CPC) — Section 11Specific Relief Act, 1963 — Section 37
High Courts08 Jun 1977
Commissioner of Income Tax (Central) Vs Burmah-Shell Oil Storage and Distribution Co. of India Ltd.
Calcutta High Court · (1978) 115 ITR 891
Appellate Tribunal Rules, 1946 — Rule 42Income Tax Act, 1961 — Section 256(1), 32(1), 33, 34(3)Income Tax Rules, 1962 — Rule 5
High Courts08 Jun 1977
Sham Roj Vs Addl. Superintendent of Police and Others
Calcutta High Court · AIR 1978 Cal 252 : 81 CWN 1090
Citizenship Act, 1955 — Section 9(2)
High Courts08 Jun 1977
Raich Ali Khan Vs Hazi Sadek Ali Sk. and Others
Calcutta High Court · AIR 1977 Cal 295 : 81 CWN 926 : (1977) 1 ILR (Cal) 638
West Bengal Land Reforms Act, 1955 — Section 21(3)
High Courts08 Jun 1977
Jyoti Prakash Mitter Vs Union of India (UOI) and Others
Calcutta High Court · (1978) 112 ITR 378
Income Tax Act, 1961 — Section 153, 153(1), 271, 271(1), 274
High Courts07 Jun 1977Dismissed
Dwarka Prosad Bajaj Vs Bisheswar Dayal Santi Swarup and Others
Calcutta High Court · AIR 1977 Cal 387
Constitution of India, 1950 — Article 133(1)
High Courts07 Jun 1977
Union of India (UOI) and Others Vs Bholanath Karmakar
Calcutta High Court · (1977) CriLJ 1819
Constitution of India, 1950 — Article 226
High Courts07 Jun 1977Dismissed
National Insurance Co. Ltd. Vs Calcutta Dock Labour Board
Calcutta High Court · (1978) ACJ 75 : AIR 1977 Cal 492 : 81 CWN 970
Contract Act, 1872 — Section 28
High Courts06 Jun 1977Allowed
Pannalal Biswas Vs Dilip Kumar Mondal and Others
Calcutta High Court · AIR 1977 Cal 297 : 81 CWN 960
Evidence Act, 1872 — Section 111Succession Act, 1925 — Section 2Transfer of Property Act, 1882 — Section 13, 19
High Courts03 Jun 1977Allowed
Haraprosad Biswas Vs Bamdeb Roy
Calcutta High Court · (1977) 2 ILR (Cal) 207
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6)