High Courts20 May 1974
Chiranjilal Bahri Vs Income Tax Officer, "D" Ward and Others
Calcutta High Court · (1977) 108 ITR 646
Income Tax Act, 1922 — Section 34
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,726 of 3,205
High Courts20 May 1974Dismissed
Assam Bengal Roadways (P) Ltd. Vs New India Assurance Co. Ltd. and Another
Calcutta High Court · AIR 1975 Cal 322
Arbitration Act, 1940 — Section 20
High Courts20 May 1974Dismissed
Assam Bengal Roadways Pvt. Ltd. Vs The New India Assurance Company Ltd. and Another
Calcutta High Court · AIR 1975 Cal 322
Arbitration Act, 1940 — Section 20
High Courts20 May 1974
The Commissioner of Wakfs Vs Asraful Alam Shami and Another
Calcutta High Court · AIR 1975 Cal 162
High Courts17 May 1974Dismissed
Sisir Kumar Roy Vs Amiya Roy
Calcutta High Court · (1975) 1 ILR (Cal) 326
Evidence Act, 1872 — Section 67, 68Succession Act, 1925 — Section 281, 59, 63
High Courts17 May 1974
Burdwan Zilla Motor Mazdoor Mandali Co-operative Society Ltd. and Others Vs The Regional Transport Authority, Burdwan and Others
Calcutta High Court · AIR 1975 Cal 280
Bengal Motor Vehicles Rules, 1940 — Rule 55A, 57Motor Vehicles Act, 1939 — Section 47, 57(3)
High Courts17 May 1974Partly Allowed
Mugneeram Bangur and Co. Vs State of West Bengal
Calcutta High Court · AIR 1974 Cal 369 : (1974) 1 CALLT 344 : 78 CWN 725
Land Acquisition Act, 1894 — Section 18, 23, 54
High Courts17 May 1974Allowed
Sm. Swarna Lata Devi Vs Krishna Iron Foundry and Metal Works (P) Ltd.
Calcutta High Court · AIR 1974 Cal 393 : 78 CWN 1039
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 6 Rule 4Evidence Act, 1872 — Section 35
High Courts17 May 1974Dismissed
The Pench Valley Coal Co. Ltd. Vs The Indian Cable Co. Ltd.
Calcutta High Court · AIR 1975 Cal 284
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
High Courts17 May 1974Dismissed
Commissioners for The Port of Calcutta Vs Alliance Jute Mills
Calcutta High Court · 79 CWN 188
High Courts14 May 1974Allowed
Jasodalal Ghosal Pvt. Ltd. Vs Commercial Tax Officer and Others
Calcutta High Court · (1974) 2 ILR (Cal) 629 : (1975) 35 STC 383
Constitution of India, 1950 — Article 226
High Courts14 May 1974Dismissed
Maheswari and Co. Pvt. Ltd. and Another Vs The Corporation of Calcutta
Calcutta High Court · AIR 1975 Cal 165
Arbitration Act, 1940 — Section 20, 41Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Sales of Goods Act, 1930 — Section 58
High Courts13 May 1974Dismissed
Jalpaiguri Cinema Co. Ltd. and Another Vs Promotha Nath Mukherjee and Others
Calcutta High Court · (1978) 48 CompCas 131
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Companies Act, 1956 — Section 397, 398
High Courts10 May 1974
In Re: United Collieries Ltd.
Calcutta High Court · (1975) 45 CompCas 226
Companies Act, 1956 — Section 17
High Courts10 May 1974
Atlantis (East Limited) Vs Additional Member, Board of Revenue
Calcutta High Court · (1975) 36 STC 210
Bengal Finance (Sales Tax) Act, 1941 — Section 21(1)
High Courts10 May 1974
Ahadi Shaikh and Others Vs State of West Bengal and Others
Calcutta High Court · 78 CWN 819
West Bengal Land Reforms Act, 1955 — Section 14S(3), 14T, 49
High Courts06 May 1974Allowed
Bholanath Goswami Vs Divisional Personnel Officer, S.E. Railway
Calcutta High Court · (1974) 2 ILR (Cal) 620
Constitution of India, 1950 — Article 14, 309Railway Establishment Code, Vol. 1 — Rule 145(3), 157, 158
High Courts03 May 1974Dismissed
Annapurna Debi Vs Sm. Harsundari Dassi and Others
Calcutta High Court · AIR 1975 Cal 12
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(4), Order 22 Rule 9
High Courts02 May 1974Allowed
Jubbalpore Electric Supply Co. Ltd. Vs Madhya Pradesh Electricity Board
Calcutta High Court · (1974) 2 ILR (Cal) 117
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 18, 2(4), 28, 29, 32
High Courts02 May 1974Dismissed
Ramendra Narayan Deb Vs Eighth Industrial Tribunal and Others
Calcutta High Court · 78 CWN 787
Constitution of India, 1950 — Article 226(1)Evidence Act, 1872 — Section 101, 102Industrial Disputes Act, 1947 — Section 2(s), 33, 33(2), 33A