High Courts07 Apr 1977Dismissed
Jagat Bandhu Shaw and Others Vs Ram Nagina Pandey
Calcutta High Court · AIR 1977 Cal 281
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 144, 144(1), 151
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,676 of 3,205
High Courts07 Apr 1977
Asoka Marketing and Others Vs Income Tax Officer and Others
Calcutta High Court · (1978) 111 ITR 783
Income Tax Act, 1961 — Section 147, 148
High Courts07 Apr 1977Allowed
Sastidas Mullick Vs Junior Land Reforms Officer, Barrackpore Circle and Others
Calcutta High Court · 81 CWN 752
Constitution of India, 1950 — Article 226West Bengal Estates Acquisition Act, 1953 — Section 2, 2(i), 4, 5, 6
High Courts07 Apr 1977Dismissed
S.R. Singh Vs State
Calcutta High Court · 81 CWN 724 : (1977) 1 ILR (Cal) 507
Criminal Procedure Code, 1898 (CrPC) — Section 342Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 145, 157, 159, 32, 32(2)
High Courts06 Apr 1977
Seikh Saifuddin Mondal Vs State and Another
Calcutta High Court · (1978) CriLJ 1021 : 81 CWN 858
Penal Code, 1860 (IPC) — Section 406, 408
High Courts05 Apr 1977Dismissed
Union of India (UOI) Vs Shalimar Works Ltd.
Calcutta High Court · (1977) 47 CompCas 664
Industries (Development and Regulation) Act, 1951 — Section 15A
High Courts04 Apr 1977Dismissed
State of West Bengal and Others Vs Mir Fakir Mohammad and Others
Calcutta High Court · AIR 1977 Cal 285
Calcutta High Court (Appellate Side) Rules — Rule 2Civil Procedure Code Amendment Act, 1976 — Section 38, 97(2)Civil Procedure Code, 1908 (CPC) — Section 100A
High Courts04 Apr 1977Dismissed
Collector of Customs and Another Vs Jaykrishna Saha and Another
Calcutta High Court · 81 CWN 908
Constitution of India, 1950 — Article 226, 50Land Acquisition Act, 1894 — Section 16(5)
High Courts01 Apr 1977
Dr. R.D. Anklesaria Vs Mrs. Kamala Roy
Calcutta High Court · AIR 1977 Cal 464 : (1977) 1 ILR (Cal) 521
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17West Bengal Premises Tenancy Act, 1956 — Section 13
High Courts30 Mar 1977
Gobinda Chandra Bhowmick Vs The State of West Bengal
Calcutta High Court · (1977) CriLJ 1499
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 27, 435, 439Penal Code, 1860 (IPC) — Section 304
High Courts24 Mar 1977
Pramode Kumar Mittal Vs Sri Bhuramal Chiranjilal Mittal and Others
Calcutta High Court · AIR 1977 Cal 340 : 82 CWN 574
Arbitration Act, 1940 — Section 14, 14(2), 17
High Courts22 Mar 1977Dismissed
Pran Kumar Dey Vs Paritosh Sanyal and Others
Calcutta High Court · AIR 1978 Cal 466
Civil Procedure Code, 1908 (CPC) — Section 2(2), 47
High Courts22 Mar 1977Dismissed
Bareilly Electricity Supply Co. Ltd. Vs State of Uttar Pradesh
Calcutta High Court · AIR 1977 Cal 328
Arbitration Act, 1940 — Section 30
High Courts22 Mar 1977
Union of India (UOI) and Others Vs Tulsidas Bhimji and Others
Calcutta High Court · (1977) 1 ILR (Cal) 620 : (1977) 109 ITR 557
Finance (No. 2) Act, 1965 — Section 24, 24(2), 24(4)
High Courts21 Mar 1977
Murarka Paints and Varnish Works Ltd. and Another Vs Income Tax Officer and Another
Calcutta High Court · (1978) 114 ITR 480 : (1978) 110 ITR 480
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148
High Courts21 Mar 1977
Regent Estates Limited and Another Vs Second Labour Court and Others
Calcutta High Court · 81 CWN 777
Constitution of India, 1950 — Article 136, 226, 226(1), 226(3)Industrial Disputes Act, 1947 — Section 33(2)(b), 33A, 38
High Courts18 Mar 1977Dismissed
The State of West Bengal Vs Dhanesh Bijoy Sahana and Others
Calcutta High Court · AIR 1977 Cal 457 : (1978) 1 ILR (Cal) 209
Land Acquisition Act, 1894 — Section 23(2)
High Courts18 Mar 1977
Indian City Properties Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1978) 111 ITR 19
Income Tax Act, 1961 — Section 22, 56, 56(2)
High Courts17 Mar 1977Allowed
Smt. Padma Rani Ghosal Vs Panchkari Ghosal and Another
Calcutta High Court · AIR 1978 Cal 104 : (1977) 2 ILR (Cal) 245
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 51Trusts Act, 1882 — Section 14, 32, 80, 82
High Courts17 Mar 1977Dismissed
Jiwnani Engineering Works Pvt. Ltd. Vs Union of India (UOI)
Calcutta High Court · AIR 1978 Cal 228
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11