High Courts22 Sept 1975Allowed
Suresh Chandra Sarkar Vs Gosaidas Pal
Calcutta High Court · AIR 1976 Cal 87 : (1976) 2 ILR (Cal) 39
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2, Order 9 Rule 13
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,704 of 3,205
High Courts19 Sept 1975
Jyotirmoyee Debi Vs Durgadas Banerjee and Others
Calcutta High Court · AIR 1976 Cal 238
Evidence Act, 1872 — Section 3, 50, 60Specific Relief Act, 1963 — Section 34
High Courts19 Sept 1975
Prafulla Pradhan Vs State of West Bengal
Calcutta High Court · 80 CWN 287
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203
High Courts19 Sept 1975Allowed
Sm. Rekha Rani Dey Vs Shyam Sundar Dhar and Others
Calcutta High Court · AIR 1976 Cal 229
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(2), 115
High Courts19 Sept 1975Dismissed
Hirendra Nath Bakshi Vs Life Insurance Corporation of India and Others
Calcutta High Court · AIR 1976 Cal 88
Constitution of India, 1950 — Article 13, 226Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 39, 39(2), 39(3), 48Life Insurance Corporation Act, 1956 — Section 49
High Courts18 Sept 1975Allowed
Lakshmi Narayan Roy and Others Vs Land Reforms Officer and Others
Calcutta High Court · 80 CWN 42
West Bengal Estates Acquisition Act, 1953 — Section 10, 10(1), 10(2), 10(5), 4
High Courts17 Sept 1975
Samsuddin Mia Vs Munsi Adal Alim and Another
Calcutta High Court · AIR 1976 Cal 52
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Provincial Small Cause Courts Act, 1887 — Section 17(1), 25, 7
High Courts17 Sept 1975
Sm. Chand Kaur and Others Vs Sm. Nalini Roy Choudhury and Others
Calcutta High Court · AIR 1976 Cal 97 : (1975) 1 CALLT 534
Calcutta High Court Civil Rules, 1935 — Rule 14(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14West Bengal Premises Tenancy Act, 1956 — Section 17D
High Courts17 Sept 1975
Alkali and Chemical Corporation of India Limited Vs Union of India (UOI) and Others
Calcutta High Court · (1979) 4 ELT 57
Central Excise Rules, 1944 — Rule 173CCentral Excises and Salt Act, 1944 — Section 3(1), 4Constitution of India, 1950 — Article 226
High Courts16 Sept 1975
I.T.C. Ltd. Vs M.R.T.P. Commission and Others
Calcutta High Court · (1976) 46 CompCas 619
Monopolies and Restrictive Trade Practices Act, 1969 — Section 10, 11, 2, 37(1)Restrictive Trade Practices (Enquiry) Regulations, 1970 — Regulation 4, 47
High Courts16 Sept 1975
Bells Asbestos and Engineering (India) Pvt. Limited (now renamed Bestobell (India) Pvt. Limited) Vs A. Heartgrove and Others
Calcutta High Court · (1976) 1 LLJ 534
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11, 33
High Courts16 Sept 1975
Commissioner of Income Tax Vs Hindustan Motors Ltd.
Calcutta High Court · (1977) 107 ITR 164
Income Tax Act, 1922 — Section 15C(1)Income Tax Act, 1961 — Section 80J, 84
High Courts16 Sept 1975
I.T.C. Vs M.R.T.P. Commission and Others
Calcutta High Court · (1976) 46 CompCas 619
Companies Act, 1956 — Section 237(b)Constitution of India, 1950 — Article 226Monopolies and Restrictive Trade Practices Act, 1969 — Section 10, 10(a), 10(a)(i), 10(a)(iv), 10(a)(iv)
High Courts15 Sept 1975
Sukat Ali Biswas Vs State of West Bengal and Others
Calcutta High Court · (1976) CriLJ 28
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3
High Courts12 Sept 1975
Century Enka Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (1977) 107 ITR 123
Companies (Profits) Surtax Act, 1964 — Section 2(8)Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 80J, 84
High Courts11 Sept 1975Dismissed
Manindra Bhusan Sanyal Vs State of West Bengal
Calcutta High Court · AIR 1976 Cal 174
Constitution of India, 1950 — Article 14, 245West Bengal Premises Tenancy Act, 1956 — Section 25A, 25B, 25C, 25D, 25E
High Courts11 Sept 1975Dismissed
Shri Krishna Investment and Others Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1976 Cal 333
Constitution of India, 1950 — Article 14Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5
High Courts11 Sept 1975
Tarak Chandra Dholey Vs Satyanarain Singh
Calcutta High Court · (1975) 1 CALLT 339 : (1978) 2 ILR (Cal) 220
West Bengal Estates Acquisition Act, 1953 — Section 10(2), 14(1), 4, 44, 44(3)West Bengal Estates Acquisition Rules, 1954 — Rule 26, 6
High Courts09 Sept 1975Dismissed
Santosh Kumar Sarkar Vs State
Calcutta High Court · (1976) 2 ILR (Cal) 524
Criminal Procedure Code, 1973 (CrPC) — Section 107, 110, 145, 190, 190(1)Defence of India Rules, 1971 — Rule 114(11), 183
High Courts08 Sept 1975
Smt. Minoti Halder Vs Income Tax Officer, ''G'' Ward and Others
Calcutta High Court · (1978) 115 ITR 471
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148