High Courts14 Mar 1977Allowed
Metal Alloy Company Pvt. Ltd. Vs Commercial Tax Officer and Others
Calcutta High Court · (1977) 39 STC 404
Bengal Public Demands Recovery Act, 1913 — Section 4, 6Central Sales Tax Act, 1956 — Section 2, 8A
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,677 of 3,205
High Courts14 Mar 1977
Bidya Bhusan Mahapatra Vs State of West Bengal
Calcutta High Court · (1977) 1 CALLT 188 : 82 CWN 118 : (1977) 1 ILR (Cal) 429
Civil Procedure Code, 1908 (CPC) — Section 96West Bengal Land Reforms Act, 1955 — Section 140, 140(4), 14H, 14N, 14SWest Bengal Land Reforms Rules, 1965 — Rule 14C
High Courts11 Mar 1977
Biva''s Private Ltd. Vs West Bengal Khadi and Village Industries Board
Calcutta High Court · AIR 1977 Cal 333
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts10 Mar 1977
Income Tax Officer, ''C'' Ward and Others Vs Hongkong and Shanghai Banking Corporation
Calcutta High Court · (1978) 115 ITR 582
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts09 Mar 1977
Bengal National Chamber of Commerce and Industry Vs Commissioner of Income Tax
Calcutta High Court · (1978) 111 ITR 514
Income Tax Act, 1961 — Section 11, 2(15)
High Courts09 Mar 1977Allowed
Ishan Chandra Ghatak Vs Sasadhar Maity
Calcutta High Court · 82 CWN 182
Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 2, 8
High Courts09 Mar 1977
Indian Steel and Wire Products Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1978) 112 ITR 1
High Courts08 Mar 1977
Ram Gopal Kedia and Another Vs The State
Calcutta High Court · (1977) CriLJ 1048 : (1977) 2 ILR (Cal) 82
Criminal Procedure Code, 1973 (CrPC) — Section 133, 145, 147, 170, 173OPIUM ACT, 1878 — Section 20GPenal Code, 1860 (IPC) — Section 109, 120B, 467, 471, 477A
High Courts08 Mar 1977Dismissed
J. Mc. Gaffin and Another Vs Life Insurance Corporation of India
Calcutta High Court · AIR 1978 Cal 123 : 81 CWN 629
Evidence Act, 1872 — Section 114, 18Transfer of Property Act, 1882 — Section 105, 106West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts08 Mar 1977
Prasanna Kumar Giri Vs Gangadhar Raut
Calcutta High Court · 81 CWN 580 : (1977) 1 ILR (Cal) 498
Bengal Tenancy Act, 1885 — Section 143, 144(3)Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 8Civil Procedure Code, 1908 (CPC) — Section 141, 26
High Courts04 Mar 1977
Nepal Chandra Banerji Vs Commercial Tax Officer and Others
Calcutta High Court · 81 CWN 836 : (1977) 40 STC 23
Constitution of India, 1950 — Article 131A, 226, 226A, 265, 31
High Courts04 Mar 1977
Satya Charone Roquittee Vs A Firpo Ltd. Now Known as Ritz Continental Hotels Ltd.
Calcutta High Court · 81 CWN 913
West Bengal Premises Tenancy Act, 1956 — Section 17D
High Courts04 Mar 1977
Kusum Agarwalla Vs Biswabhusan Bose
Calcutta High Court · (1978) 2 ILR (Cal) 203
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106, 108, 111, 112, 114
High Courts04 Mar 1977Allowed
Hind Galvanising and Engineering Co. Pvt. Ltd. Vs State of West Bengal and Others
Calcutta High Court · 82 CWN 13
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)(b)
High Courts03 Mar 1977
Satikanta Guha Vs State
Calcutta High Court · (1977) 1 ILR (Cal) 495
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)
High Courts02 Mar 1977
Tarab Ali Khan Vs State
Calcutta High Court · (1977) 2 ILR (Cal) 8
Criminal Procedure Code, 1973 (CrPC) — Section 156(2), 168, 173, 173(1), 190Penal Code, 1860 (IPC) — Section 395, 397
High Courts02 Mar 1977
Narandas M. Kapadia Vs Union of India (UOI) and Others
Calcutta High Court · (1977) CriLJ 1303
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110, 111, 112, 122, 123
High Courts25 Feb 1977
Union of India (UOI) Vs Ad-hoc Claims Commissioner and Others
Calcutta High Court · AIR 1977 Cal 393 : (1977) 1 CALLT 159 : (1977) 1 CompLJ 456 : 81 CWN 649
Constitution of India, 1950 — Article 227Railways Accidents (Compensation) Rules, 1990 — Rule 2, 6, 6(2), 6(3), 6(4)Railways Act, 1890 — Section 82A, 82F(2), 86
High Courts24 Feb 1977Dismissed
State Bank of India Vs S. Wazir Singh and Others
Calcutta High Court · AIR 1977 Cal 241 : (1977) 1 CALLT 287 : (1977) 1 CompLJ 261 : 81 CWN 696
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 120
High Courts23 Feb 1977Dismissed
Syed Ali Kaiser Vs Mstt. Ayesha Begum
Calcutta High Court · AIR 1977 Cal 226 : 81 CWN 639
Contract Act, 1872 — Section 74West Bengal Premises Tenancy Act, 1956 — Section 3(1)