High Courts19 Feb 1976
Amiya Kumar Mitra Vs State of West Bengal
Calcutta High Court · 80 CWN 554
Constitution of India, 1950 — Article 162, 294(c), 300, 309, 311
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,697 of 3,205
High Courts18 Feb 1976
South Karanpura Coal Company Ltd. Vs Union of India (UOI)
Calcutta High Court · (1977) 1 ILR (Cal) 347
Constitution of India, 1950 — Article 226, 311(2)Mineral Concession Rules, 1960 — Rule 37, 37(1), 37(2), 37(3)
High Courts18 Feb 1976
Katras Jherriah Coal Co. Vs Kamakhya Pal
Calcutta High Court · 80 CWN 513
Workmens Compensation Act, 1923 — Section 2(1)(g), 30, 4(1)(c)
High Courts18 Feb 1976
Union of India (UOI) Vs Shri Vijay Chemical and Celluloid Works Ltd. and Another
Calcutta High Court · AIR 1976 Cal 209 : (1976) 1 ILR (Cal) 133
Arbitration Act, 1940 — Section 39(1)City Civil Court Act, 1953 — Section 8, 8(1), 8(2)Constitution of India, 1950 — Article 14, 254, 254(1)
High Courts18 Feb 1976
Jitendra Mohan Saha Vs The District magistrate and Others
Calcutta High Court · (1976) CriLJ 1592
Maintenance of Internal Security Act, 1971 — Section 8(1)
High Courts17 Feb 1976
Sarbeswar Panda and Others Vs Bibhabasu Panda
Calcutta High Court · AIR 1977 Cal 288 : 82 CWN 28
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18(2)
High Courts16 Feb 1976
Shethia Mining and Manufacturing Corporation Ltd. Vs Commercial Tax Officer, Central Section and Others
Calcutta High Court · (1977) 39 STC 246
Central Sales Tax Act, 1956 — Section 9(2)Coal Mines (Nationalisation) Act, 1973 — Section 2, 3, 32, 5, 7Coal Mines (Taking Over of Management) Act, 1973 — Section 3
High Courts16 Feb 1976Dismissed
Sudhir Kumar Paul Vs Sm. Indu Prova Ghose and Others
Calcutta High Court · AIR 1976 Cal 274 : (1977) 1 ILR (Cal) 146
Transfer of Property Act, 1882 — Section 113West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 2(II)
High Courts16 Feb 1976
Hukumchand Sugar Mills Limited Vs State of West Bengal and Others
Calcutta High Court · 80 CWN 784 : (1976) 2 LLJ 285
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 2, 4
High Courts16 Feb 1976Dismissed
Nibaran Sarkar Vs Kamala Ranjan Hazra
Calcutta High Court · (1978) 1 ILR (Cal) 554
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts14 Feb 1976
Commissioner of Income Tax West Bengal Vs Provincial Farmers (P) Ltd.
Calcutta High Court · 81 CWN 1
Income Tax Act, 1961 — Section 256(1)Transfer of Property Act, 1882 — Section 52
High Courts12 Feb 1976Allowed
Netai Chandra Ghose and Others Vs Phani Bhusan Biswas and Another
Calcutta High Court · AIR 1977 Cal 40 : (1978) 2 ILR (Cal) 11
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 151
High Courts12 Feb 1976
K.B. Debnath Vs The State
Calcutta High Court · (1976) CriLJ 1869
Constitution of India, 1950 — Article 254Criminal Procedure Code, 1973 (CrPC) — Section 244Penal Code, 1860 (IPC) — Section 120B, 161, 165, 165A, 407
High Courts12 Feb 1976
Bimal Chand Dhandhia Vs The State
Calcutta High Court · (1976) CriLJ 1594 : (1976) 2 ILR (Cal) 549
Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 239, 240Penal Code, 1860 (IPC) — Section 380, 411, 414, 511
High Courts12 Feb 1976
Sushil Chandra Roy Chowdhury Vs Sambhu Nath Saha
Calcutta High Court · (1977) 1 ILR (Cal) 219
West Bengal Premises Tenancy (Second Amendment) Act, 1969 — Section 4West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(3A), 17D, 17E
High Courts11 Feb 1976
Mulchand Bothra Vs Union of India and Others
Calcutta High Court · 80 CWN 804
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 195(1)(b), 476, 479Penal Code, 1860 (IPC) — Section 193, 196
High Courts10 Feb 1976
Amitananda Roy Vs State of West Bengal and Others
Calcutta High Court · AIR 1976 Cal 408
Civil Procedure Code, 1908 (CPC) — Section 2(14)Constitution of India, 1950 — Article 226
High Courts09 Feb 1976
Ashoke Kumar Majumder and Others Vs State of West Bengal and Others
Calcutta High Court · 80 CWN 388
Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Estates Acquisition Act, 1953 — Section 10(2), 44, 44(2a), 53, 57
High Courts09 Feb 1976Allowed
Latika Sharma Sarkar Vs University of Calcutta and Another
Calcutta High Court · AIR 1976 Cal 212 : 80 CWN 359
Calcutta University Act, 1966 — Section 58(2), 9(6)Calcutta University First Regulations, 1966 — Regulation 32
High Courts09 Feb 1976
Sri Durga Transport Service Vs Appellate Subcommittee, State Transport Authority
Calcutta High Court · (1978) 1 ILR (Cal) 107
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 64