High Courts02 Jul 1976
Debabrata Mukherjee Vs Gouripur Company Ltd.
Calcutta High Court · (1976) 2 ILR (Cal) 280
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1(1), Order 39 Rule 1(2)
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,689 of 3,205
High Courts02 Jul 1976
OGARHMULL CHODHURY and CO. 26, BURTOLLA STREET, CALCUTTA Vs THE COMMERCIAL TAX OFFICER, BUREAU OF INVESTIGATION, FINANCE (TAXATION) DEPARTMENT, STEPHEN HOUSE, 4TH FLOOR, DALHOUSIE SQUARE EAST, CALCUTTA-1 and Others
Calcutta High Court · (1976) 5 CTR 331B
Bengal Finance (Sales Tax) Act, 1941 — Section 14(3)
High Courts28 Jun 1976
Messrs. Wheaten Products Vs The State of West Bengal and Others
Calcutta High Court · 80 CWN 897
Constitution of India, 1950 — Article 19(1)(f)West Bengal Anti-Profiteering Act, 1958 — Section 5(1)(a)
High Courts25 Jun 1976Partly Allowed
Bijoli Prova Nandy Chowdhury Vs State of West Bengal
Calcutta High Court · AIR 1977 Cal 64
Land Acquisition Act, 1894 — Section 23(2)West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 7(2)
High Courts25 Jun 1976
Union of India Vs Jagadish Chandra Agarwal
Calcutta High Court · 80 CWN 836
Constitution of India, 1950 — Article 14, 19, 19(1)(f), 21, 22Income Tax Act, 1961 — Section 269(D)(1), 269C, 269I, 269R
High Courts25 Jun 1976Dismissed
Susama Bala Devi and others Vs Anath Nath Tarafdar and others
Calcutta High Court · AIR 1976 Cal 63
High Courts24 Jun 1976Allowed
Nazibar Rahman Molla and Another Vs Dilip Kumar Roy and Another
Calcutta High Court · 80 CWN 880
Specific Relief Act, 1963 — Section 22
High Courts23 Jun 1976
Bimal Kumar Chandra and Others Vs The State and Others
Calcutta High Court · (1976) CriLJ 1864 : (1977) 1 ILR (Cal) 407
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 156, 209, 304, 397, 484Penal Code, 1860 (IPC) — Section 148, 149, 302, 307
High Courts23 Jun 1976
Asoke Chakraborty Vs The State
Calcutta High Court · (1977) CriLJ 157 : 80 CWN 809
Criminal Procedure Code, 1973 (CrPC) — Section 16, 193, 26, 395, 474Penal Code, 1860 (IPC) — Section 395, 397
High Courts23 Jun 1976
The Employees State Insurance Corporation, West Bengal Vs Modern India Construction Company Ltd.
Calcutta High Court · (1976) 06 CAL CK 0005
Bengal Public Demands Recovery Act, 1913 — Section 37, 4, 53, 53(1)Employees State Insurance Act, 1948 — Section 73DRevenue Recovery Act, 1890 — Section 3, 5
High Courts23 Jun 1976
Ashalata Devi and Others Vs Chand Bai Dalmia and Others
Calcutta High Court · 80 CWN 771
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Tenancy Act, 1956 — Section 17D, 17E
High Courts22 Jun 1976Dismissed
State of West Bengal and Another Vs Ajit Kr. Mukherjee
Calcutta High Court · 81 CWN 36
Civil Procedure Code, 1908 (CPC) — Section 34, 80Constitution of India, 1950 — Article 299, 299(1)Government Of India Act, 1935 — Section 175(3)
High Courts22 Jun 1976
State of West Bengal and Another Vs Ajit Kumar Mukherjee
Calcutta High Court · AIR 1977 Cal 273 : 81 CWN 36
Civil Procedure Code, 1908 (CPC) — Section 107, 34, 80Constitution of India, 1950 — Article 299Government of India Act, 1935 — Section 175(3)
High Courts18 Jun 1976
Smt. Bani Roy Chowdhury Vs Competent Authority, Inspecting Assistant Commissioner of Income Tax, Acquisition Range II and Others
Calcutta High Court · (1978) 112 ITR 111
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269C, 269C(1), 269C(2), 269D
High Courts17 Jun 1976Dismissed
Anima Das Sharma and Anor Vs Rev. Dr. Lawrance Trevor Picachy and Others
Calcutta High Court · 80 CWN 788
Evidence Act, 1872 — Section 3, 65, 67, 90Land Acquisition Act, 1894 — Section 18Registration Act, 1908 — Section 52, 52(1)(a), 57, 57(5), 58
High Courts16 Jun 1976
Satyanarayan Saraf Vs Assistant Controller, "A"-Ward
Calcutta High Court · 80 CWN 813 : (1976) 2 ILR (Cal) 18 : (1978) 111 ITR 432
Constitution of India, 1950 — Article 226Estate Duty Act, 1953 — Section 34(1), 39, 64, 7(1)
High Courts16 Jun 1976
Mahammad Salem Jan Mia Vs State of West Bengal
Calcutta High Court · (1976) 2 ILR (Cal) 7
Constitution of India, 1950 — Article 227West Bengal Estates Acquisition Act, 1953 — Section 16(1), 17(1), 44(2), 45A, 53West Bengal Estates Acquisition Rules, 1954 — Rule 15D
High Courts16 Jun 1976Allowed
Saraswati Debi and Others Vs Satya Narayan Gupta
Calcutta High Court · AIR 1977 Cal 99 : 80 CWN 753
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 20 Rule 4, Order 20 Rule 8, Order 6 Rule 1, Order 6 Rule 3Contract Act, 1872 — Section 69, 70Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts15 Jun 1976
Eastern Equipment and Sales Limited Vs Mitsui and Company
Calcutta High Court · 80 CWN 1023 : (1976) 2 ILR (Cal) 407
Arbitration Act, 1940 — Section 41, 5, 9Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Jun 1976Dismissed
Monoranjan Taran Vs State of West Bengal
Calcutta High Court · (1976) 2 ILR (Cal) 261
Constitution of India, 1950 — Article 311, 311(1), 311(2)