COURT ARCHIVE

Calcutta High Court judgments

64,081 judgments · page 1,727 of 3,205

High Courts02 May 1974Partly Allowed

Jabbalpore Electric Supply Co. Ltd. Vs The Madhya Pradesh Electricity Board and Others

Calcutta High Court · AIR 1974 Cal 309 : (1974) 1 CALLT 379

Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 29, 34, 47

Read judgment

High Courts30 Apr 1974

Krishnapada Biswas Vs Usha Rani Naskar

Calcutta High Court · 78 CWN 779

West Bengal Land Reforms Act, 1955 — Section 4, 5, 8

Read judgment

High Courts30 Apr 1974Allowed

Kishori Mohan Pal Vs D.M. Birbhum and Others

Calcutta High Court · 78 CWN 694

Essential Commodities Act, 1955 — Section 7(1)(a)(ii)Maintenance of Internal Security Act, 1971 — Section 3(1)(2)

Read judgment

High Courts29 Apr 1974Dismissed

Walamji Lalji Vs Anil Charan Bangal and Others Anil Charan Bangal and Others Vs Walamji Lalji

Calcutta High Court · AIR 1975 Cal 92 : 78 CWN 735 : (1976) 2 ILR (Cal) 283

Contract Act, 1872 — Section 56, 65Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 3, 54

Read judgment

High Courts26 Apr 1974

Sm. Baby Kar Roy Vs Ram Rati Devi and Another

Calcutta High Court · (1975) CriLJ 836 : 78 CWN 799

Penal Code, 1860 (IPC) — Section 109, 114, 494Special Marriage Act, 1954 — Section 11, 13, 15, 16, 18

Read judgment

High Courts26 Apr 1974

Bhartia Steel and Engineering Co. Pvt. Ltd. Vs Income Tax Officer, ''K'' Ward and Others

Calcutta High Court · (1974) 97 ITR 154

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 254, 255, 271(1)

Read judgment

High Courts25 Apr 1974

Punam Chand Jain Vs The General Assurance Society Ltd. and Another

Calcutta High Court · AIR 1974 Cal 335

Arbitration Act, 1940 — Section 20

Read judgment

High Courts24 Apr 1974Allowed

Hemanta Kumar Mallick and Others Vs State of West Bengal

Calcutta High Court · 79 CWN 378

Evidence Act, 1872 — Section 11, 13Land Acquisition Act, 1894 — Section 11, 18, 23, 25, 25(1)

Read judgment

High Courts23 Apr 1974

Assam Oil Company Vs Income Tax Officer and Others

Calcutta High Court · (1977) 110 ITR 681

Constitution of India, 1950 — Article 136Income Tax Act, 1961 — Section 147, 148

Read judgment

High Courts20 Apr 1974

Sankar Prasad Banerjee Vs Central Government, Labour Court and Others

Calcutta High Court · 78 CWN 780 : (1975) 1 LLJ 71

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C

Read judgment

High Courts11 Apr 1974Allowed

Calcutta Country Spirit Opium and Drug Association Ltd. Vs State of West Bengal and Others

Calcutta High Court · (1974) 34 STC 161

BENGAL EXCISE ACT, 1909 — Section 13, 16, 18, 19, 20Constitution of India, 1950 — Article 265, 301, 304

Read judgment

High Courts11 Apr 1974Allowed

Ramdas Ramanju Das and Others Vs State of West Bengal and Others

Calcutta High Court · 78 CWN 835

West Bengal Panchayat Act, 1957 — Section 67

Read judgment

High Courts11 Apr 1974

Sanat Kumar Gupta Vs Union of India and Others

Calcutta High Court · 78 CWN 706

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts11 Apr 1974

Indian Statistical Institute Vs State of West Bengal and Others

Calcutta High Court · (1975) 2 LLJ 283

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10

Read judgment

High Courts11 Apr 1974Dismissed

Union of India and Others Vs K. S. Takhar alias Keshab Singh Takhar

Calcutta High Court · 78 CWN 772

Constitution of India, 1950 — Article 14, 16, 226(1), 311, 311(2)

Read judgment

High Courts11 Apr 1974

Durgadevi Gonoriwalla Vs Radha Krishna Rajgharia

Calcutta High Court · (1975) 1 ILR (Cal) 104

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 145(6), 146

Read judgment

High Courts10 Apr 1974

Central India Industries Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1975) 45 CompCas 229 : 78 CWN 893 : (1975) 99 ITR 211

Companies Act, 1956 — Section 82Income Tax Act, 1922 — Section 12BSales of Goods Act, 1930 — Section 2

Read judgment

High Courts10 Apr 1974Dismissed

Goberdhan Polisy and Others Vs Union of India (UOI) and Others

Calcutta High Court · (1978) 2 ELT 228

Central Excise Rules, 1944 — Rule 10, 10A, 9(1), 9(2)

Read judgment

High Courts08 Apr 1974Dismissed

Indra Bala Dutta Vs Baneswar Pal

Calcutta High Court · (1975) 2 ILR (Cal) 697

Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13, 13(6)

Read judgment

High Courts05 Apr 1974

Jyoti Prasad Banerjee and Others Vs Union of India (UOI) and Others

Calcutta High Court · (1975) 1 CALLT 215 : (1975) 1 LLJ 477

Constitution of India, 1950 — Article 191, 192, 217, 22, 226Industrial Disputes Act, 1947 — Section 3, 33

Read judgment