High Courts07 Sept 1976
Sova Rani Dasi Vs Parul Rani Chowdhury
Calcutta High Court · (1977) 1 ILR (Cal) 172
Calcutta Thika Tenancy Act, 1949 — Section 3(1), 5(3), 7AConstitution of India, 1950 — Article 227
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,685 of 3,205
High Courts07 Sept 1976
Pradip Kumar Saha Vs Laksmi Narayan Dutta
Calcutta High Court · AIR 1977 Cal 171
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, 115
High Courts07 Sept 1976Dismissed
State of West Bengal and Others Vs Sarda and Sons
Calcutta High Court · 81 CWN 312 : (1977) 40 STC 419
Constitution of India, 1950 — Article 166, 226Income Tax Act, 1961 — Section 127
High Courts07 Sept 1976Allowed
United Bank of India Vs Prabhas Ch. Deb and Others
Calcutta High Court · AIR 1977 Cal 55 : 81 CWN 48 : (1977) 2 ILR (Cal) 326
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 6 Rule 15
High Courts07 Sept 1976
Durgapada Chakraborty Vs State
Calcutta High Court · 81 CWN 249 : (1978) 1 ILR (Cal) 17
Criminal Procedure Code, 1973 (CrPC) — Section 161, 207(6), 209, 323, 347Penal Code, 1860 (IPC) — Section 147, 323, 380, 395, 427
High Courts04 Sept 1976
Kanailal Chattapadhya Vs Satyendra Nath Mazumdar
Calcutta High Court · (1976) 09 CAL CK 0026
Constitution of India, 1950 — Article 227
High Courts03 Sept 1976
Sonapore Tea Co. Pvt. Ltd. and Others Vs Central Bureau of Investigation and Others
Calcutta High Court · (1977) CriLJ 151
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 438, 93Penal Code, 1860 (IPC) — Section 120B
High Courts03 Sept 1976
Raipada Pramanik Vs The State of West Bengal
Calcutta High Court · AIR 1977 Cal 7
Constitution of India, 1950 — Article 299(1)Evidence Act, 1872 — Section 106
High Courts03 Sept 1976Dismissed
Naresh Chandra Mallick Vs State
Calcutta High Court · (1977) 1 ILR (Cal) 267
Criminal Procedure Code, 1973 (CrPC) — Section 342Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 109, 467
High Courts03 Sept 1976Dismissed
Kamal Krishna Bhattacharya and Others Vs The State of West Bengal and Others
Calcutta High Court · AIR 1977 Cal 67 : 81 CWN 128 : (1976) 2 ILR (Cal) 512
Bengal Municipal Act, 1932 — Section 552, 553, 67A(3)
High Courts02 Sept 1976Allowed
Krishnadhone Chatterjee Vs Ajit Kumar Mitra
Calcutta High Court · (1976) 2 ILR (Cal) 423
Bengal Tenancy Act, 1885 — Section 158(3)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, Order 20 Rule 14(1), Order 41 Rule 1, 144, 2Partition Act, 1893 — Section 2, 3, 4, 8
High Courts02 Sept 1976Allowed
Sachi Nath Ghosh and Others Vs West Bengal Board of Secondary Education and Others
Calcutta High Court · (1976) 09 CAL CK 0006
Constitution of India, 1950 — Article 226, 311(2)
High Courts02 Sept 1976
Bholanath Karmakar Vs Union of India and Others
Calcutta High Court · 81 CWN 159
Constitution of India, 1950 — Article 226, 352Customs Act, 1962 — Section 110, 110(2), 124General Clauses Act, 1897 — Section 6
High Courts01 Sept 1976Dismissed
Sashi Bhusan Mitra and Others Vs Ramlal Mitra
Calcutta High Court · AIR 1977 Cal 351 : 81 CWN 18 : (1977) 2 ILR (Cal) 121 : (1976) 2 ILR (Cal) 501
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 34 Rule 5
High Courts31 Aug 1976
Commissioner of Income Tax Vs C.K. Naha and Bros.
Calcutta High Court · (1979) 117 ITR 19
Income Tax Act, 1961 — Section 271(1), 274(2)
High Courts27 Aug 1976Allowed
Kanailal Dutta Vs Sadhan Chandra Santra
Calcutta High Court · AIR 1977 Cal 173 : (1977) 2 ILR (Cal) 79
West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts27 Aug 1976Dismissed
Sub Divisional Land Reforms Officer and Others Vs Ukhara Forest and Fisheries Ltd.
Calcutta High Court · 81 CWN 361
Companies Act, 1956 — Section 43AConstitution of India, 1950 — Article 226Contract Act, 1872 — Section 56, 65
High Courts26 Aug 1976Allowed
M/s. Haripur Farmers Syndicate Ltd. Vs Union of India
Calcutta High Court · AIR 1977 Cal 12
Constitution of India, 1950 — Article 227
High Courts26 Aug 1976Dismissed
Haripore Farming Syndicate Ltd. Vs Union of India (UOI)
Calcutta High Court · AIR 1977 Cal 12
Defence of India Act, 1939 — Section 19(1)Requisitioned Land (Continuance of Powers) Act, 1947 — Section 5(1)
High Courts26 Aug 1976
Kshetra Mohan Das Vs Srihari Charan Das
Calcutta High Court · (1977) 2 ILR (Cal) 28
Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 8, 8(1)