High Courts17 Jul 1974Dismissed
Bimala Devi Vs Aghore Chandra Mallick and Others
Calcutta High Court · 78 CWN 1045
Civil Procedure Code, 1908 (CPC) — Section 104, 115, 151
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,723 of 3,205
High Courts17 Jul 1974
The State Vs Haridas Mundhra and Others
Calcutta High Court · 78 CWN 929
Criminal Procedure Code, 1973 (CrPC) — Section 209, 226, 484General Clauses Act, 1897 — Section 6
High Courts17 Jul 1974
Milan Kumar Das Vs Sm. Purnasashi Dassi and Others
Calcutta High Court · AIR 1974 Cal 380 : (1975) 1 CALLT 204 : (1975) 1 CompLJ 30 : 79 CWN 9 : (1974) 2 ILR (Cal) 173
High Courts17 Jul 1974
Narain Das Paramanand Das Vs Income Tax Officer, ''E'' Ward and Others
Calcutta High Court · (1979) 117 ITR 174
Income Tax Act, 1922 — Section 18A(3), 22(1), 22(2), 22(3)Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 148
High Courts17 Jul 1974
Nanda Dulal Mahato Vs Hazari Lal Mondal
Calcutta High Court · AIR 1975 Cal 127 : 78 CWN 916
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts17 Jul 1974Dismissed
Smt. Bimla Devi Vs Aghore Chandra Mallick and Others
Calcutta High Court · AIR 1975 Cal 80 : 78 CWN 1045 : (1977) 1 ILR (Cal) 123
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 41 Rule 33, Order 43 Rule 1, 151
High Courts17 Jul 1974
Gurudas Biswas Vs Charu Panna Seal and Others
Calcutta High Court · AIR 1977 Cal 110 : 81 CWN 188 : (1975) 1 ILR (Cal) 52
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 106
High Courts17 Jul 1974
Gurudas Biswas Vs Sibasankar Seal and Others
Calcutta High Court · 81 CWN 188
Transfer of Property Act, 1882 — Section 106
High Courts16 Jul 1974Dismissed
Sm. Lagna Bhattacharjee Vs Shyamal Bhattacharjee
Calcutta High Court · AIR 1975 Cal 6 : 79 CWN 65 : (1975) 1 ILR (Cal) 176
Special Marriage Act, 1954 — Section 18, 24, 42
High Courts15 Jul 1974Dismissed
Jatia Cotton Mills Ltd. Vs Ram Prosad Bajoria and Another
Calcutta High Court · (1975) 45 CompCas 686
Specific Relief Act, 1963 — Section 34
High Courts12 Jul 1974
Methal Lal Gora Vs District Magistrate, 24- Parganas and Others
Calcutta High Court · (1974) 1 CALLT 242 : (1975) CriLJ 295
Constitution of India, 1950 — Article 141, 22Government of India Act, 1935 — Section 212Penal Code, 1860 (IPC) — Section 307, 342
High Courts10 Jul 1974Allowed
Sreeniketan Boarding House Pvt. Ltd. Vs Commercial Tax Officer and Others
Calcutta High Court · 79 CWN 155 : (1975) 35 STC 205
High Courts10 Jul 1974
Sushil Kumar Chakraborty Vs Collector of Central Excises and Others
Calcutta High Court · (1978) 2 ELT 96
Central Excise Rules, 1944 — Rule 9B, 9B(5)Central Excises and Salt Act, 1944 — Section 4, 4A
High Courts10 Jul 1974
Sikri and Co. Pvt. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1977) 106 ITR 682
Income Tax Act, 1961 — Section 2(24), 274(2), 275, 68
High Courts10 Jul 1974
Jitendra Nath Mitra and Another Vs State
Calcutta High Court · (1974) CriLJ 1441 : 79 CWN 325 : (1975) 1 ILR (Cal) 636
Criminal Procedure Code, 1973 (CrPC) — Section 200, 54Factories Act, 1948 — Section 21, 92
High Courts10 Jul 1974
Keshar Debi Boid Vs Life Insurance Corporation of India
Calcutta High Court · 79 CWN 246
Constitution of India, 1950 — Article 19(5)Penal Code, 1860 (IPC) — Section 305, 306, 309
High Courts09 Jul 1974
Ranjeet Singh and Another Vs Sardar Hardoyal Singh and Others
Calcutta High Court · 78 CWN 923
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10
High Courts09 Jul 1974
Biswanath Rungta Vs Oriental Industrial Engineering Co. Pvt. Ltd. and Others
Calcutta High Court · AIR 1975 Cal 222
Arbitration Act, 1940 — Section 34
High Courts09 Jul 1974Allowed
Sri Sri Digambareshwar Shib Thakur Vs State of West Bengal
Calcutta High Court · (1976) 1 ILR (Cal) 322
West Bengal Estates Acquisition Act, 1953 — Section 4, 44(2), 5, 6, 6(1)
High Courts09 Jul 1974
Dhirendra Nath Sen Vs State of West Bengal
Calcutta High Court · (1975) 1 ILR (Cal) 647
Bengal Finance (Sales Tax) Act, 1941 — Section 5(2), 6, 8Bengal Raw Jute Taxation Act, 1941 — Section 2(8)