High Courts22 Apr 1975
Chittaranjan Basu Vs Union of India (UOI) and Another
Calcutta High Court · (1975) 1 CALLT 477 : 79 CWN 690 : (1975) 2 LLJ 197
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,712 of 3,205
High Courts17 Apr 1975
Manindra Nath Ghose Vs Sm. Ashalata Mitra and Others
Calcutta High Court · AIR 1975 Cal 429
Calcutta Thika Tenancy Act, 1949 — Section 2(5), 30Transfer of Property Act, 1882 — Section 116
High Courts16 Apr 1975
Tushar Kanti Mitra and Others Vs State of West Bengal and Others
Calcutta High Court · 79 CWN 605 : (1975) 2 LLJ 286
Constitution of India, 1950 — Article 12, 226, 298, 311
High Courts11 Apr 1975
Nilkanta Jana Vs Iswar Chandra and Others
Calcutta High Court · 79 CWN 591
West Bengal Land Reforms Act, 1955 — Section 9
High Courts11 Apr 1975
Shyama Prasanna Das Gupta Vs The State
Calcutta High Court · (1976) CriLJ 1517 : (1976) 1 ILR (Cal) 337
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 409West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 4
High Courts09 Apr 1975
British Electrical and Pumps (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · 80 CWN 234 : (1977) 106 ITR 620
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 37, 37(1)
High Courts09 Apr 1975Dismissed
The State of West Bengal Vs Somendra Kumar Mitra and Others
Calcutta High Court · AIR 1975 Cal 335
Constitution of India, 1950 — Article 133(1)Defence of India Act, 1939 — Section 19(1)
High Courts08 Apr 1975Allowed
Shaw Wallace and Co. Ltd. Vs Bholanath Mandanlal Sherawala and Others
Calcutta High Court · AIR 1975 Cal 411 : 79 CWN 830
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts25 Mar 1975
M/S. BANSIDHAR DURGADUTT Vs COMMISSIONER OF Income Tax, WEST BENGAL I, CALCUTTA.
Calcutta High Court · (1976) 5 CTR 28
Income Tax Act, 1922 — Section 23, 23A
High Courts25 Mar 1975Dismissed
Municipal Commissioners of Baranagore Vs Paresh Chandra Banerji
Calcutta High Court · (1976) 2 ILR (Cal) 296
Bengal Municipal Act, 1932 — Section 66, 66(1), 66(2)
High Courts24 Mar 1975Allowed
Govind Prasad Vs The State of West Bengal
Calcutta High Court · (1975) CriLJ 1249 : 79 CWN 474 : (1975) 2 ILR (Cal) 16
Constitution of India, 1950 — Article 22, 22(1), 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 167, 406, 408, 437, 437(1)Penal Code, 1860 (IPC) — Section 167, 406, 408, 409, 436(1)
High Courts21 Mar 1975Dismissed
Kumarapuram Gopalakrishnan Ananthakrishnan Vs Burdwan-Cutwa Railway Company Ltd.
Calcutta High Court · (1978) 48 CompCas 211 : 81 CWN 137
Companies Act, 1956 — Section 149(2A), 433
High Courts20 Mar 1975Dismissed
Hindusthan Industrial Co. Vs Chandi Prosad More
Calcutta High Court · 79 CWN 1017
West Bengal Premises Tenancy Act, 1956 — Section 13(1)(i), 17, 17(1), 17(1), 17(2)
High Courts20 Mar 1975
Richard Winn Harcos Vs The State of West Bengal and Others
Calcutta High Court · (1975) CriLJ 1256
Criminal Procedure Code, 1973 (CrPC) — Section 226, 227, 228Official Secrets Act, 1923 — Section 13, 3, 6, 9Penal Code, 1860 (IPC) — Section 120B, 437, 451, 511
High Courts20 Mar 1975
Calcutta Metropolitan Development Authority Vs K.C. Anand and Co.
Calcutta High Court · 80 CWN 328
Arbitration Act, 1940 — Section 33, 9Calcutta Metropolitan Water and Sanitation Authority Act, 1966 — Section 90(A), 90(b)
High Courts20 Mar 1975
Sm. Rina Nandi Vs The State of West Bengal and Others
Calcutta High Court · (1975) 1 CALLT 349 : (1976) CriLJ 56 : 79 CWN 946
Maintenance of Internal Security Act, 1971 — Section 3(1)(a)(ii), 3(2)
High Courts19 Mar 1975Allowed
Kalachand Nawn Vs Panchanan Banerjee
Calcutta High Court · (1976) 1 ILR (Cal) 411
Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(4), 13(6)
High Courts18 Mar 1975Allowed
Nilmoni Dassi Vs Pashupati Biswas
Calcutta High Court · (1976) 2 ILR (Cal) 28
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 15, 16Land Acquisition Act, 1894 — Section 18
High Courts17 Mar 1975
Commissioner of Income Tax Vs Indian Sugar Mills Association
Calcutta High Court · (1978) 111 ITR 429
Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 10(24), 11(1), 2(15), 256
High Courts17 Mar 1975
Premsukh Ganeshmull Vs Commissioner of Income Tax
Calcutta High Court · (1978) 1 ILR (Cal) 578 : (1977) 106 ITR 1004
Income Tax Act, 1922 — Section 2(6B), 26APartnership Act, 1932 — Section 13