High Courts25 Aug 1976
Prayag Deb Ganguly Vs Sm. Rama Roy
Calcutta High Court · AIR 1977 Cal 1 : 81 CWN 308 : (1976) 2 ILR (Cal) 495
Presidency Small Cause Courts Act, 1882 — Section 18, 5(4), 5(5)
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,686 of 3,205
High Courts25 Aug 1976
Commissioner of Income Tax (Central) Vs Jardine Henderson Ltd.
Calcutta High Court · (1978) 112 ITR 802
Income Tax Act, 1922 — Section 18A(5), 30, 66(1)
High Courts23 Aug 1976
Tridibesh Bose Vs Baladeb Basu
Calcutta High Court · (1976) 1 CALLT 281 : (1977) 2 ILR (Cal) 15
Civil Procedure Code, 1882 — Section 215, 216Civil Procedure Code, 1908 (CPC) — Order 20 Rule 16, Order 20 Rule 19, Order 47 Rule 1, 151Contract Act, 1872 — Section 73
High Courts23 Aug 1976Dismissed
Radheshyam Basak Vs Santosh Kumar Basak and Others
Calcutta High Court · AIR 1977 Cal 17 : (1978) 1 CALLT 92
Calcutta High Court (Appellate Side) Rules — Rule 7, 9Calcutta High Court Civil Rules, 1935 — Rule 317(1)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts23 Aug 1976
J.K. and Sons Vs Dy. Secy., Land and Land Revenue Deptt. and Others
Calcutta High Court · AIR 1977 Cal 232
Constitution of India, 1950 — Article 226, 227West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(1)
High Courts20 Aug 1976Dismissed
Sm. Sankaribala Dutta Vs Sm. Asita Barani Dasi and Others
Calcutta High Court · AIR 1977 Cal 289
Hindu Adoptions and Maintenance Act, 1956 — Section 21, 22Hindu Succession Act, 1956 — Section 14Hindu Widows Remarriage Act, 1856 — Section 2
High Courts20 Aug 1976
Dipu Vs The State
Calcutta High Court · (1977) CriLJ 1508
Arms Act, 1959 — Section 25, 27, 35Criminal Procedure Code, 1973 (CrPC) — Section 157, 342Evidence Act, 1872 — Section 27
High Courts20 Aug 1976
Amarendra Nath Das and Another Vs Union of India (UOI) and Others
Calcutta High Court · (1977) CriLJ 493
Army Act, 1950 — Section 109, 154, 164, 165, 3Central Excises and Salt Act, 1944 — Section 36Constitution of India, 1950 — Article 136, 21, 226, 227
High Courts19 Aug 1976Dismissed
The State of West Bengal and Others Vs Oriental Rubber Works
Calcutta High Court · (1977) 39 STC 333
Bengal Finance (Sales Tax) Act, 1941 — Section 14(3)
High Courts18 Aug 1976Dismissed
Nakul Chandra Roy Karmakar Vs Pankajini Biswas
Calcutta High Court · (1976) 2 ILR (Cal) 603
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 17, 17(1), 17(4), 21
High Courts18 Aug 1976
Kamal Krishna De Vs State and Another
Calcutta High Court · (1977) CriLJ 1492 : 81 CWN 976
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204, 207, 208Penal Code, 1860 (IPC) — Section 147, 307, 323, 325
High Courts12 Aug 1976Dismissed
Balai Chandra Hazra Vs Shewdhari Jadav
Calcutta High Court · AIR 1977 Cal 136 : (1977) 1 ILR (Cal) 370
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1)West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts12 Aug 1976
Union of India (UOI) and Others Vs Titaghur Paper Mills Co.
Calcutta High Court · 81 CWN 226 : (1978) 112 ITR 100
Central Excises and Salt Act, 1944 — Section 2Income Tax Act, 1961 — Section 280ZD, 286ZD
High Courts12 Aug 1976Dismissed
Mamuda Khateen and Others Vs Beniyan Bibi and Others
Calcutta High Court · AIR 1976 Cal 415 : 81 CWN 111
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 115, 2(2)Limitation Act, 1963 — Section 5
High Courts11 Aug 1976
The Bengal Paper Mills Co. Ltd. Vs The Collector of Calcutta and Others
Calcutta High Court · AIR 1976 Cal 416 : (1976) 1 CALLT 271 : (1976) 2 CompLJ 357 : (1976) 2 ILR (Cal) 479
Stamp Act, 1899 — Article 15, 2(5)
High Courts11 Aug 1976
Kandhan Keora Vs Gopal Chandra Ghose
Calcutta High Court · 80 CWN 994 : (1977) 1 ILR (Cal) 633
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Succession Act, 1956 — Section 22, 22(1)Partition Act, 1893 — Section 4
High Courts10 Aug 1976
Moni Prosad Singh and Another Vs State of West Bengal and Others
Calcutta High Court · 81 CWN 340 : (1977) 39 STC 131
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3Partnership Act, 1932 — Section 4
High Courts09 Aug 1976Allowed
Durga Charan Sonar and Others Vs Kaliprosad Sonar and Others
Calcutta High Court · AIR 1977 Cal 46
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 9, 151
High Courts08 Aug 1976
General Manager, Eastern Railway and Others Vs Bibhuti Bhusan Roy Sachindra Nath Maity and Another Vs Union of India and Others
Calcutta High Court · 81 CWN 587
Constitution of India, 1950 — Article 311, 311(2)
High Courts08 Aug 1976Dismissed
Jayantilal Morakhia Vs Union of India and Others
Calcutta High Court · 82 CWN 270
Customs Act, 1962 — Section 110, 110(2), 124, 153General Clauses Act, 1897 — Section 27