High Courts31 Jan 1975
Commissioner of Income Tax Vs Bissessar Lal Gupta
Calcutta High Court · 80 CWN 126 : (1976) 105 ITR 684
Income Tax Act, 1922 — Section 2(2), 23, 33B
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,715 of 3,205
High Courts31 Jan 1975Allowed
Sudhendu Narayan Deb Vs Mrs. Renuka Biswas
Calcutta High Court · AIR 1975 Cal 135
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 133
High Courts30 Jan 1975Dismissed
Sachindra Nath Sarkar and Others Vs Binapani Basu and Others
Calcutta High Court · 80 CWN 289
Specific Relief Act, 1877 — Section 54, 55
High Courts29 Jan 1975Allowed
Suraj Nath Prosad Kedarnath Vs Union of India (UOI)
Calcutta High Court · AIR 1975 Cal 203
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 114, 14, 18Limitation Act, 1908 — Section 14(1)
High Courts29 Jan 1975Partly Allowed
State of West Bengal Vs Nandalal Dey
Calcutta High Court · AIR 1975 Cal 130
Arbitration Act, 1940 — Section 19, 47, 5Defence of India Act, 1939 — Section 19(1)Land Acquisition Act, 1894 — Section 23(1)
High Courts27 Jan 1975
Narayan Prasad Vijaivargiya Vs Commissioner of Income Tax
Calcutta High Court · (1976) 102 ITR 748
Partnership Act, 1932 — Section 30
High Courts24 Jan 1975
P.K. Ganguly Vs Sm. Rekha Debi and Another
Calcutta High Court · AIR 1975 Cal 299 : (1975) 1 CALLT 176 : (1975) 1 CompLJ 147 : 79 CWN 455
Calcutta Thika Tenancy Act, 1949 — Section 27(4), 3(1), 3(2), 3(3), 5
High Courts24 Jan 1975Dismissed
Falta Fort Refugee Fishermen''s Co-Operative Society Ltd. Vs Additional District Magistrate (E.A.), 24-Parganas and Others.
Calcutta High Court · 79 CWN 366
Constitution of India, 1950 — Article 226
High Courts22 Jan 1975
Delhi Cloth and General Mills Co. Ltd. Vs Commercial Tax Officer, Central Section and Others
Calcutta High Court · (1975) 36 STC 575
Bengal Finance (Sales Tax) Act, 1941 — Section 5(2)(a)(vi)Central Excises and Salt Act, 1944 — Entry 19(I)
High Courts18 Jan 1975
Arun Kumar Sanyal Vs Jnanendra Nath Sanyal and Another
Calcutta High Court · 79 CWN 305
General Clauses Act, 1897 — Section 13(2)Hindu Succession Act, 1956 — Section 22, 23Partition Act, 1893 — Section 4(1)
High Courts17 Jan 1975
Charki Mica Mining Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1978) 111 ITR 193
Income Tax Act, 1922 — Section 23, 30(1), 30(2)
High Courts17 Jan 1975
Kalpa Nath Sarkar and Others Vs Anil Kumar Sarkar
Calcutta High Court · AIR 1975 Cal 478
Bengal Tenancy Act, 1885 — Section 26, 26FWest Bengal Estates Acquisition Act, 1953 — Section 6(1), 6(2)West Bengal Estates Acquisition Rules, 1954 — Rule 4
High Courts15 Jan 1975Allowed
Union of India (UOI) Vs Bararashi Lal Agarwalla
Calcutta High Court · AIR 1975 Cal 417
Limitation Act, 1963 — Article 31Railways Act, 1890 — Section 77
High Courts15 Jan 1975Partly Allowed
Arun Kumar Sanyal Vs Jnanendra Nath Sanyal and Another
Calcutta High Court · AIR 1975 Cal 232 : (1975) 1 CALLT 471 : 79 CWN 305 : (1975) 2 ILR (Cal) 189
Hindu Succession Act, 1956 — Section 23Transfer of Property Act, 1882 — Section 44
High Courts15 Jan 1975
Ram Narayan Gupta Vs District Magistrate and Others
Calcutta High Court · (1975) CriLJ 1312
Constitution of India, 1950 — Article 226
High Courts14 Jan 1975
Ramnath Sardar Vs Rekharani Sardar
Calcutta High Court · (1975) CriLJ 1139 : (1975) 2 ILR (Cal) 406
Criminal Procedure Code, 1973 (CrPC) — Section 12, 177, 40
High Courts10 Jan 1975Dismissed
Bagal Tanti and Others Vs Ram Ranjan Laha and Others
Calcutta High Court · AIR 1976 Cal 13
Bengal Tenancy Act, 1885 — Section 103B(5), 3(17)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9West Bengal Land Reforms (Amendment) Act, 1974 — Section 18(1)
High Courts09 Jan 1975Dismissed
Shiba Pada Chowdhury Vs Sudhansu Kumar Sen and Others
Calcutta High Court · (1975) 01 CAL CK 0019
Civil Procedure Code, 1908 (CPC) — Section 4, 47Government of India Act, 1935 — Section 107, 108
High Courts09 Jan 1975Allowed
Rajputana Trading Co. (P) Ltd. Vs Rawatmal Bhairudan
Calcutta High Court · AIR 1976 Cal 73
Calcutta High Court (Original Side) Rules, 1914 — Rule 42CEvidence Act, 1872 — Section 115West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2)
High Courts09 Jan 1975Dismissed
Union of India Vs Matilal Agarwalla
Calcutta High Court · 79 CWN 419
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 161, 46, 73Evidence Act, 1872 — Section 114(g), 72