COURT ARCHIVE

Calcutta High Court judgments

64,081 judgments · page 1,711 of 3,205

High Courts14 May 1975Allowed

Chief Mechanical Engineer, Eastern Railway Vs Jyoti Prosad Banerjee

Calcutta High Court · 79 CWN 709 : (1975) 2 ILR (Cal) 237

Constitution of India, 1950 — Article 124, 133(1), 148, 217, 218Defence of India Rules, 1971 — Rule 118Government of India Act, 1935 — Section 240

High Courts14 May 1975

Amalendu Ghosh and Others Vs Prem Pathak

Calcutta High Court · 80 CWN 933

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111

High Courts13 May 1975

K.N. Daftary Vs Commissioner of Income Tax

Calcutta High Court · 80 CWN 181 : (1977) 106 ITR 998

Income Tax Act, 1961 — Section 45, 48

High Courts13 May 1975Allowed

Furushottam Das Murarka Vs Harendra Krishna Mukherjee

Calcutta High Court · 79 CWN 852

Transfer of Property Act, 1882 — Section 108(p)

High Courts08 May 1975

Narayan Chandra Ghosh and Another Vs Sanat Kumar Das and Others

Calcutta High Court · AIR 1975 Cal 290

Constitution of India, 1950 — Article 19(1)West Bengal Land Reforms Act, 1955 — Section 8(1)

High Courts07 May 1975

Anil Kumar Roy Vs Mansanath Shaw Mansanath Shaw Vs Anil Kumar Roy

Calcutta High Court · AIR 1975 Cal 293

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, 21, 9Provincial Small Cause Courts Act, 1887 — Section 15, 16

High Courts02 May 1975

Nirad Baran Mukherji Vs University of Calcutta and Others

Calcutta High Court · 79 CWN 621

Constitution of India, 1950 — Article 226

High Courts30 Apr 1975Allowed

Amitava Roy and Others Vs Sm. Jyotsna Prova Roy and Others

Calcutta High Court · AIR 1975 Cal 323

Succession Act, 1925 — Section 102, 103, 140, 30

High Courts30 Apr 1975

Ramendra Nath Nandi and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 1975 Cal 325 : (1975) 1 CALLT 125 : (1975) 1 CompLJ 452 : 79 CWN 593

Constitution of India, 1950 — Article 14, 31(2), 31BLand Acquisition Act, 1894 — Section 23(2)West Bengal Land Development and Planning (Amendment) Act, 1955 — Section 8(1)

High Courts29 Apr 1975Allowed

Ramendra Nath Nandi and Others In F.A. 391 Sushil Chandra Sur and Others In F.A. No. 13 Vs State of West Bengal and Others In Both

Calcutta High Court · 79 CWN 593

Constitution of India, 1950 — Article 13(3), 14, 31(2), 31A, 31BLand Acquisition Act, 1894 — Section 11, 23, 23(2), 4(1), 8

High Courts29 Apr 1975Allowed

Amitabha Roy and Others Vs Jyotsna Prabha Roy and Others

Calcutta High Court · 79 CWN 616

Succession Act, 1925 — Section 102, 103, 108, 140, 30

High Courts29 Apr 1975Allowed

Achala Prova Nandi Vs State of West Bengal

Calcutta High Court · (1976) 1 ILR (Cal) 265

Constitution of India, 1950 — Article 13(3), 14, 31(2), 31A, 31BLand Acquisition Act, 1894 — Section 11, 23, 23(1), 23(2), 8(2)West Bengal Land Development and Planning (Amendment) Act, 1955 — Section 8(1), 8(1)(b)

High Courts29 Apr 1975Dismissed

Satyabrata Banerjee and Another. Vs Ushaprobha Sarkar and Others.

Calcutta High Court · 79 CWN 632

Succession Act, 1925 — Section 277Transfer of Property Act, 1882 — Section 13, 13(1), 5West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)(a), 13(3A)

High Courts29 Apr 1975

Ashalata Bairagya Vs Gopal Chandra Chakraborty

Calcutta High Court · (1977) 2 ILR (Cal) 188

Bengal Tenancy Act, 1885 — Section 26C, 26FLimitation Act, 1908 — Article 181Limitation Act, 1963 — Article 137

High Courts28 Apr 1975Dismissed

Sm. Sukla Chowdhury Vs Miss Manjolyn Tweedie and Another

Calcutta High Court · AIR 1975 Cal 427

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3Suits Valuation Act, 1887 — Section 8West Bengal Premises Tenancy Act, 1956 — Section 20

High Courts25 Apr 1975Dismissed

Jagadish Lal Gupta Vs The Director of Rationing and Others

Calcutta High Court · AIR 1975 Cal 471

Constitution of India, 1950 — Article 14, 226Essential Commodities Act, 1955 — Section 3

High Courts24 Apr 1975

Pradip Poddar Alias Bablu Alias Babu Vs District Magistrate, Darjeeling and Others

Calcutta High Court · 79 CWN 694

Constitution of India, 1950 — Article 245, 246, 246(1), 246(2), 248

High Courts23 Apr 1975

Commissioner of Wealth Tax Vs Mrs. Leena Mukherjee

Calcutta High Court · (1976) 104 ITR 111

Wealth Tax Act, 1957 — Section 2, 3

High Courts23 Apr 1975

Siba Prasad Jash Vs Kali Prasad Kundu

Calcutta High Court · AIR 1975 Cal 410 : (1976) 1 ILR (Cal) 369

Presidency Small Cause Courts Act, 1882 — Section 38

High Courts22 Apr 1975

Chandi Charan De Vs Block Development Officer and Others

Calcutta High Court · 79 CWN 561