COURT ARCHIVE

Calcutta High Court judgments

64,081 judgments · page 1,728 of 3,205

High Courts05 Apr 1974

Superintendent and Remembrancer of Legal Affairs West Bengal Vs Richard Winn Harcos and Another

Calcutta High Court · 78 CWN 762

Official Secrets Act, 1923 — Section 3, 9Penal Code, 1860 (IPC) — Section 120B, 437, 451, 511West Bengal Maintenance Of Public Order Act, 1972 — Section 14

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High Courts04 Apr 1974Dismissed

Naba Kumar De Vs Union of India and Others

Calcutta High Court · 78 CWN 713

Constitution of India, 1950 — Article 226

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High Courts03 Apr 1974

Harnath Malhotra and Another Vs Dhanoo Devi Agarwala

Calcutta High Court · AIR 1975 Cal 98

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114, 64

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High Courts02 Apr 1974Dismissed

Khusal Chand Sadani Vs Balkissen Mohta

Calcutta High Court · AIR 1975 Cal 169

Companies Act, 1956 — Section 634Presidency Towns Insolvency Act, 1909 — Section 9

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High Courts02 Apr 1974

M/S. JYOTI PAPER INDUSTRIES Vs COMMISSIONER OF COMMERCIAL TAXES and Others

Calcutta High Court · (1976) 5 CTR 301

Bengal Finance (Sales Tax) Act, 1941 — Section 4West Bengal Sales Tax Act, 1954 — Section 23, 25

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High Courts01 Apr 1974

M/s. Central India Industries Ltd., Calcutta Vs Commissioner of Income Tax, West Bengal I, Calcutta

Calcutta High Court · (1974) 04 CAL CK 0013

Companies Act, 1956 — Section 394, 82Finance (No. 2) Act, 1967 — Section 19Income Tax Act, 1961 — Section 45, 47

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High Courts28 Mar 1974Partly Allowed

Lakshmi Narayan Dutta Vs The State of West Bengal

Calcutta High Court · AIR 1975 Cal 103

Constitution of India, 1950 — Article 31BWest Bengal Land Development and Planning Act, 1948 — Section 8

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High Courts27 Mar 1974Dismissed

J. Stone Employees Association Vs J. Stone and Company (Pvt.) Ltd.

Calcutta High Court · (1975) 2 ILR (Cal) 161

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7(2)Industrial Disputes Act, 1947 — Section 10, 10(1), 12(2), 13(3), 18

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High Courts22 Mar 1974

Mahadeo Lal Tulsyan Vs Income Tax Officer and Others

Calcutta High Court · (1977) 110 ITR 637

Income Tax Act, 1961 — Section 148

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High Courts22 Mar 1974

Biswanath Mitra Vs Sm. Anjali Mitra

Calcutta High Court · AIR 1975 Cal 45

Hindu Marriage Act, 1955 — Section 10(1), 5Special Marriage Act, 1954 — Section 30

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High Courts22 Mar 1974

Dayamaya Debi and Others Vs State of West Bengal and Others

Calcutta High Court · 78 CWN 639

Constitution of India, 1950 — Article 13, 14, 15, 19, 20Hindu Succession Act, 1956 — Section 30, 6West Bengal Estates Acquisition Act, 1953 — Section 15, 16, 17, 4, 5

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High Courts21 Mar 1974

A.K. Basu Vs I.C.I. (India) Private Limited and Others

Calcutta High Court · (1975) 1 LLJ 239

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25FFPayment of Wages Act, 1936 — Section 15, 2

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High Courts21 Mar 1974

Chhogmal Agarwalla Vs Income Tax Officer, "A" Ward and Others

Calcutta High Court · (1975) 100 ITR 29

Income Tax Act, 1922 — Section 35(5)Income Tax Act, 1961 — Section 297(2)

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High Courts20 Mar 1974

Re Sanjib K. Sen Vs Director (Admn) Government of India Dept. of Supply Directorate General of Supplies and Disposals (Vigilance Dept.)

Calcutta High Court · 78 CWN 841

Constitution of India, 1950 — Article 226, 310, 311

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High Courts20 Mar 1974

Sukharanjan Sarkar Vs Mackinnon Mackenzie and Co. and Another

Calcutta High Court · 78 CWN 906

Merchant Shipping Act, 1958 — Section 145, 145(1)

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High Courts20 Mar 1974

Sukharanjan Sarkar Vs Mackinnon Mackenzie and Co. (Pvt.) Ltd. and Another

Calcutta High Court · (1974) CriLJ 1446

MERCHANT SHIPPING ACT, 1958 — Section 115, 145

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High Courts19 Mar 1974

Sripati Charan Dhar Vs Kanailal Dhar

Calcutta High Court · (1977) 2 ILR (Cal) 283

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15

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High Courts19 Mar 1974

Superintendent And Remembrancer Of Legal Affairs Vs Balai Chand Saha

Calcutta High Court · 78 CWN 757 : (1974) 2 ILR (Cal) 591

Apprentices Act, 1961 — Section 32Bengal Municipal Act, 1932 — Section 500(1)Coal Mines (Service and Safety) Rules, 1954 — Rule 40, 47, 97

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High Courts19 Mar 1974

Kanai Lal Agarwalla Vs The State and Others

Calcutta High Court · (1975) CriLJ 1143

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 159, 190Penal Code, 1860 (IPC) — Section 120B, 380, 406, 420

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High Courts18 Mar 1974

Income Tax Officer, ''M'' Ward and Others Vs Textile Mills Agents P. Ltd.

Calcutta High Court · (1981) 130 ITR 733

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148

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