CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments

64,081 judgments · page 1,702 of 3,205

High Courts25 Nov 1975Allowed

Birendra Nath Gayen Vs Kali Charan Mondal

Calcutta High Court · 80 CWN 207 : (1977) 2 ILR (Cal) 380

Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 144West Bengal Land Reforms (Amendment) Act, 1974 — Section 21(3)
Read judgment
High Courts24 Nov 1975Dismissed

Sushil Ranjan Ghosh Vs Bimala Basu

Calcutta High Court · (1977) 2 ILR (Cal) 103

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Transfer of Property Act, 1882 — Section 37West Bengal Premises Tenancy Act, 1956 — Section 13, 17(1), 17(2), 17(2A), 17(3)
Read judgment
High Courts17 Nov 1975

Amulya Kumar Chakravarti Vs Nirmalya Kumar Mukherji

Calcutta High Court · (1976) 1 ILR (Cal) 157

Calcutta Municipal Act, 1951 — Section 82(2)Calcutta Municipal Act, 1953 — Section 81(2), 81(3), 81(4), 81(5), 81(6)Calcutta Municipal Service Commission Rules, 1953 — Rule 29, 30, 31, 32, 33
Read judgment
High Courts03 Oct 1975Allowed

Amulya Kumar Sur Vs Prosanta Kumar Sur

Calcutta High Court · (1976) 1 ILR (Cal) 476

Evidence Act, 1872 — Section 91Transfer of Property Act, 1882 — Section 106, 107, 114, 53AWest Bengal Estates Acquisition Act, 1953 — Section 2, 2(1), 44(1)
Read judgment