COURT ARCHIVE

Calcutta High Court judgments

64,081 judgments · page 1,731 of 3,205

High Courts13 Feb 1974Dismissed

Shri Radha Gobinda Jew and Others Vs Sm. Kewala Devi Jaiswal and Others

Calcutta High Court · AIR 1974 Cal 283 : (1974) 1 CALLT 330 : (1975) 2 ILR (Cal) 139

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Limitation Act, 1963 — Article 58, 94, 96Specific Relief Act, 1963 — Section 34

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High Courts12 Feb 1974Dismissed

Regional Transport Authority, Jalpaiguri Region Vs Jalpaiguri Siliguri Bus Syndicate

Calcutta High Court · (1975) 1 ILR (Cal) 688

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 2(28A), 42, 43, 44, 45

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High Courts12 Feb 1974Allowed

Hari Shankar Pant Vs Commissioner, Andaman and Nicobar Administration

Calcutta High Court · (1974) 2 ILR (Cal) 84

Andaman and Nicobar Administration Amalgamated Clerical Establishment Recruitment Rules, 1966 — Rule 7(2)Constitution of India, 1950 — Article 14, 16, 240, 309

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High Courts08 Feb 1974Dismissed

Trailakyanath Maity and Another Vs Provabati Santra and Others

Calcutta High Court · AIR 1974 Cal 261

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Contract Act, 1872 — Section 55Evidence Act, 1872 — Section 114

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High Courts08 Feb 1974Dismissed

Raytheon Company Vs The Controller of Patents and Designs and Another

Calcutta High Court · AIR 1974 Cal 336

Atomic Energy Act, 1962 — Section 20(1), 20(6)Patents Act, 1970 — Section 116, 116(1), 65, 80Patents Rules, 2003 — Rule 21

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High Courts07 Feb 1974Allowed

Nirmal Kanti Kanjilal Vs Senior Manager, Post and Telegraph Motor Service

Calcutta High Court · (1974) 02 CAL CK 0024

Constitution of India, 1950 — Article 311, 311(2)

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High Courts07 Feb 1974

Hansraj Dhingra Vs Union of India (UOI) and Others

Calcutta High Court · 78 CWN 824 : (1975) 98 ITR 397

Income Tax Act, 1961 — Section 141, 143, 143(3), 155, 165

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High Courts07 Feb 1974Dismissed

Jai Krishna Agarwalla Vs Chandrabhan Mishra

Calcutta High Court · (1977) 1 ILR (Cal) 328

Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 476, 478, 479, 479APenal Code, 1860 (IPC) — Section 302, 304

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High Courts06 Feb 1974

In Re: Marybong and Kyel Tea Estate Ltd.

Calcutta High Court · (1977) 47 CompCas 802

Companies Act, 1956 — Section 17, 372(4), 391, 392, 393English Companies Act, 1948 — Section 5Monopolies and Restrictive Trade Practices Act, 1969 — Section 23(4)

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High Courts06 Feb 1974Allowed

Dharmadhar Mahasthavir, Rev. Vs Bengal Buddhist Association

Calcutta High Court · (1976) 1 ILR (Cal) 57

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Societies Registration Act, 1860 — Section 6, 7, 8Societies Registration Rules, 1860 — Rule 13, 37, 38, 39, 40

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High Courts05 Feb 1974

B.P. Ghosh and Others Vs Regional Provident Fund Commissioner

Calcutta High Court · 79 CWN 129

Criminal Procedure Code, 1973 (CrPC) — Section 177, 179, 5(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 13, 14, 14(2), 14A, 2(h)

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High Courts01 Feb 1974Dismissed

Hukumchand Insurance Co. Ltd. Vs Sm. Subashini Roy and Another

Calcutta High Court · AIR 1974 Cal 321

Constitution of India, 1950 — Article 133, 133(1)

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High Courts25 Jan 1974Allowed

Shiba Prosad Chakravarty Vs Subodh Kumar Roy Chowdhury

Calcutta High Court · (1974) 01 CAL CK 0019

Specific Relief Act, 1963 — Section 38

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High Courts22 Jan 1974Allowed

Life Insurance Corporation of India Vs Nirmal Chand Boral and Others

Calcutta High Court · AIR 1974 Cal 339

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34

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High Courts22 Jan 1974Dismissed

Bank of Baroda Vs Fishco

Calcutta High Court · AIR 1975 Cal 225 : 78 CWN 535

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 11

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High Courts20 Jan 1974

Pronab Kumar Ghosh Vs Krishna Ghosh

Calcutta High Court · 78 CWN 504

Hindu Marriage Act, 1955 — Section 10(1)(b), 12(1)(b), 12(1)(c), 13(1)(iii), 5(ii)

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High Courts18 Jan 1974

Ramkrishna Mullick Vs State of West Bengal

Calcutta High Court · (1975) 1 CALLT 271 : (1974) 1 ILR (Cal) 60

Constitution of India, 1950 — Article 14, 19, 254(1), 31, 31AEvidence Act, 1872 — Section 4West Bengal Estates Acquisition (Second Amendment) Act, 1973 — Section 37, 38, 39, 40, 41

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High Courts17 Jan 1974