High Courts14 Jan 1974Allowed
Planters Airways Pvt. Ltd. Vs Sterling General Insurance Co. Ltd.
Calcutta High Court · AIR 1974 Cal 193
Arbitration Act, 1940 — Section 37(4)Insurance Act, 1938 — Section 45Limitation Act, 1963 — Section 5
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,732 of 3,205
High Courts14 Jan 1974
Amalesh Mukherjee Vs State Bank of India and Others
Calcutta High Court · 78 CWN 530
High Courts14 Jan 1974
R.K. Poddar Vs State
Calcutta High Court · (1975) 2 ILR (Cal) 643
Apprentices Act, 1961 — Section 2, 30(1), 30(2), 32, 8(3)
High Courts11 Jan 1974
Satyabrata Maity Vs Assistant Registrar of Co-op. Societies, Midnapore and Others
Calcutta High Court · 79 CWN 986
Banking Regulation Act, 1949 — Section 14Industrial Disputes Act, 1947 — Section 10(1)Land Acquisition Act, 1894 — Section 5A, 6
High Courts10 Jan 1974
Gouripore Co. Limited and Others Vs State of West Bengal and Another
Calcutta High Court · (1975) 1 LLJ 247
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12, 2
High Courts10 Jan 1974
Selected Dalurband Coal Co. P. Ltd. Vs Income Tax Officer, G-Ward and Another
Calcutta High Court · (1978) 113 ITR 510
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 147, 148
High Courts10 Jan 1974Partly Allowed
Amulya Gopal Majumdar Vs United Industrial Bank Ltd. and Others
Calcutta High Court · AIR 1974 Cal 323 : (1974) 1 CALLT 74 : 78 CWN 1029
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 8, Order 39 Rule 1, 151
High Courts10 Jan 1974
Shreeniwas and Sons Vs Income Tax Officer, "B" Ward and Others
Calcutta High Court · 78 CWN 561 : (1974) 96 ITR 562
Finance Act, 1965 — Section 24(7)Income Tax Act, 1961 — Section 156, 2(43), 220(2), 220(3), 221
High Courts09 Jan 1974
Sri Anthony Gomes Vs State of West Bengal and Others
Calcutta High Court · 79 CWN 301 : (1974) 2 LLJ 94
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10A, 18, 33, 33A
High Courts04 Jan 1974
Choutmall Sarogi Vs The State
Calcutta High Court · (1974) CriLJ 1134 : 78 CWN 548
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 195
High Courts04 Jan 1974
Satyanarayan Banerjee and Others Vs Charge Officer and A.S.O. Birbhum and Others
Calcutta High Court · AIR 1975 Cal 43
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts03 Jan 1974
Income Tax Officer, "C" Ward and Others Vs Panama Private Ltd.
Calcutta High Court · (1974) 97 ITR 210
Income Tax Act, 1961 — Section 147Income Tax Rules, 1962 — Rule 5
High Courts24 Dec 1973
Utpal Mazumdar Vs The State of West Bangal and Others
Calcutta High Court · (1975) CriLJ 175
Maintenance of Internal Security Act, 1971 — Section 10, 3(1)(a)(ii), 3(2)
High Courts24 Dec 1973Dismissed
Haripada Mazumdar and Others Vs The State of West Bengal and Others
Calcutta High Court · AIR 1974 Cal 277 : 78 CWN 327
Constitution of India, 1950 — Article 14West Bengal Land Development and Planning Act, 1948 — Section 2, 5, 6, 7, 8
High Courts24 Dec 1973
Sunil Kumar Mukherjee and Others Vs Commissioner, South Dum Dum Municipality and Others
Calcutta High Court · 78 CWN 494
Constitution of India, 1950 — Article 226West Bengal Land Development and Planning Act, 1948 — Section 10(2), 2(a), 4, 6
High Courts20 Dec 1973
Utpal Mazumdar on Behalf of Debashis Das Gupta Vs State of West Bengal and Others
Calcutta High Court · 78 CWN 380
High Courts20 Dec 1973Dismissed
State of Bihar Vs Birla Gwalior P. Ltd. and Others
Calcutta High Court · AIR 1974 Cal 202 : 78 CWN 384
Constitution of India, 1950 — Article 132(1), 133(1)Limitation Act, 1963 — Section 5
High Courts18 Dec 1973
Bhanora Colliery, etc., Co. Vs Poda Teli
Calcutta High Court · (1974) ACJ 229 : (1974) 1 CALLT 38 : 78 CWN 512 : (1974) 2 LLJ 520
Employees Compensation Act, 1923 — Section 10, 19, 23, 30, 34
High Courts17 Dec 1973
Superintendent and Remembrancer of Legal Affairs Vs Amiya Kumar Roy Choudhury alias Dadaji
Calcutta High Court · 78 CWN 320 : (1974) 1 ILR (Cal) 304
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 491, 497, 497(5), 561APenal Code, 1860 (IPC) — Section 120B, 420, 467, 471
High Courts14 Dec 1973Allowed
Manju Devi Vs Director of Public Instruction
Calcutta High Court · 78 CWN 952 : (1975) 2 ILR (Cal) 198
West Bengal Board of Secondary Education Rules — Rule 25, 250, 28(1), 28(7), 7West Bengal Secondary Education Act, 1950 — Section 61, 62