COURT ARCHIVE

Calcutta High Court judgments

64,081 judgments · page 1,722 of 3,205

High Courts09 Aug 1974Dismissed

Sarbeswar Ghatak Vs Executor, Estate of Aswini Kumar Das

Calcutta High Court · (1975) 1 ILR (Cal) 467

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 47Transfer of Property Act, 1882 — Section 117West Bengal Estates Acquisition Act, 1953 — Section 18, 2, 6(1)

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High Courts08 Aug 1974

Commissioner of Wealth Tax Vs Phipson and Company Private Ltd.

Calcutta High Court · (1977) 110 ITR 64

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High Courts08 Aug 1974

Badal Dhar Choudhury Vs Sisir Kana Dhar Choudhury

Calcutta High Court · 79 CWN 784 : (1975) 1 ILR (Cal) 81

Guardians and Wards Act, 1890 — Section 25, 9(1)Law Reform (Miscellaneous Provisions) Act, 1949 — Section 1(1)Representation of the People Act, 1949 — Section 4(1)

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High Courts08 Aug 1974Dismissed

Ghusick and Muslia Collieries Ltd. Vs State of West Bengal

Calcutta High Court · 78 CWN 1056

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22

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High Courts07 Aug 1974Dismissed

Deb Ranjan Chatterjee Vs Swarnarani Biswas and Another

Calcutta High Court · 78 CWN 1034

Bengal General Clauses Act, 1899 — Section 13, 14West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(1)(ff)

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High Courts05 Aug 1974

Ballabhdas Ishwardas Vs Commissioner of Income Tax

Calcutta High Court · (1979) 116 ITR 685

Income Tax Act, 1922 — Section 23(5), 35(5)

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High Courts05 Aug 1974Allowed

University of Calcutta Vs Gosta Behari Ghosh

Calcutta High Court · (1976) 1 ILR (Cal) 185

Calcutta University Act, 1966 — Section 4(11), 4(8)Constitution of India, 1950 — Article 226, 226(1)

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High Courts04 Aug 1974Dismissed

Debranjan Chatterjee Vs Swarnarani Biswas

Calcutta High Court · (1975) 2 ILR (Cal) 211

Bengal General Clauses Act, 1899 — Section 13, 14West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12, 12(1)West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(2)

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High Courts02 Aug 1974

The Motor Owners'' Insurance Co. Ltd. and Another Vs Hrishikesh Das and Others

Calcutta High Court · (1975) ACJ 295 : AIR 1975 Cal 218 : 79 CWN 517 : (1975) 1 ILR (Cal) 24

Civil Procedure Code, 1908 (CPC) — Section 98Motor Vehicles Act, 1939 — Section 110, 110D, 96

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High Courts01 Aug 1974Allowed

Narayan Chandra Das Dalal Vs State of West Bengal

Calcutta High Court · (1975) 1 ILR (Cal) 226

West Bengal Services (Classification, Control and Appeal) Rules, 1971 — Rule 10, 3, 6(1), 7, 9

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High Courts31 Jul 1974

Anantapur Textiles Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1975) 1 CALLT 259 : (1975) 1 CompLJ 240 : (1979) 116 ITR 851

Income Tax Act, 1961 — Section 256(1), 32, 32(1), 34, 34(1)Income Tax Rules, 1922 — Rule 8Income Tax Rules, 1962 — Rule 5, 5(2), 5(3)

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High Courts30 Jul 1974

Pran Ballav Saha Vs Sm. Maleka Bibi and Others

Calcutta High Court · AIR 1975 Cal 315

Land Acquisition Act, 1894 — Section 18

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High Courts30 Jul 1974Dismissed

A.J. Tulloch Vs M.P. Tulloch and Another

Calcutta High Court · AIR 1975 Cal 243 : 79 CWN 157

Divorce Act, 1869 — Section 10, 14, 3Evidence Act, 1872 — Section 101

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High Courts30 Jul 1974Allowed

Samarendra Chandra Sen Vs State of West Bengal and Others

Calcutta High Court · (1974) 07 CAL CK 0012

Constitution of India, 1950 — Article 226(1), 309Government of India Act, 1935 — Section 243Police Act, 1861 — Section 7

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High Courts29 Jul 1974Dismissed

Dhirendra Mohan Ghosh Vs Chief Secretary, Govt. of West Bengal and Others

Calcutta High Court · 79 CWN 117

Constitution of India, 1950 — Article 14, 16(1), 309, 310, 311(2)

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High Courts25 Jul 1974

Abdus Sattar Biswas and Another Vs Union of India and Others

Calcutta High Court · 79 CWN 425

Constitution of India, 1950 — Article 199(1), 200, 201, 213, 301

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High Courts25 Jul 1974

Banga Luxmi Hosiery Mills Private Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1977) 106 ITR 644

Income Tax Act, 1922 — Section 13, 23AIncome Tax Act, 1961 — Section 104, 145

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High Courts25 Jul 1974Allowed

Satyendra Nath Ghosh Vs Union of India (UOI)

Calcutta High Court · (1976) 1 ILR (Cal) 34

All India Services Act, 1951 — Section 2A, 3, 3(2)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 14, 16

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High Courts22 Jul 1974Dismissed

Board of Trustees for the Improvement of Calcutta Vs Calcutta Improvement Tribunal and Others

Calcutta High Court · AIR 1975 Cal 87

Calcutta Improvement Act, 1911 — Section 69, 70Constitution of India, 1950 — Article 14, 226, 31(2)Land Acquisition Act, 1894 — Section 23(1), 23(2)

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High Courts17 Jul 1974

Hiru Sepai Vs Sultan Sepai

Calcutta High Court · AIR 1975 Cal 1 : 79 CWN 1 : (1974) 2 ILR (Cal) 302

Bengal Tenancy Act, 1885 — Section 26(F)West Bengal Land Reforms Act, 1955 — Section 4(1), 8(1)

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