High Courts14 Dec 1973Partly Allowed
Jagdish Prasad Tulsan Vs Sm. Manjula Tulsan
Calcutta High Court · AIR 1975 Cal 64
Hindu Marriage Act, 1955 — Section 25
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,733 of 3,205
High Courts14 Dec 1973Dismissed
Narayan Chandra Garai and Others Vs Matri Bhandar Pvt. Ltd. and Another
Calcutta High Court · AIR 1974 Cal 358 : 78 CWN 555
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 39 Rule 4, Order 40 Rule 1
High Courts13 Dec 1973
In Re: Dhanalal Karnawat and Another
Calcutta High Court · AIR 1975 Cal 67
Charitable and Religious Trusts Act, 1920 — Section 7Civil Procedure Code, 1908 (CPC) — Section 92Trusts Act, 1882 — Section 34
High Courts12 Dec 1973
Radharaman Das Vs Appeal Committee of The West Bengal Board of Secondary Education and Others
Calcutta High Court · 79 CWN 31
Constitution of India, 1950 — Article 227West Bengal Board Of Secondary Education Act, 1963 — Section 22
High Courts12 Dec 1973
Samir Kumar Chatterjee and Others Vs State of West Bengal and Others
Calcutta High Court · (1974) 2 LLJ 407
Payment of Wages Act, 1936 — Section 7Road Transport Corporations Act, 1950 — Section 14, 29, 34
High Courts11 Dec 1973Dismissed
Lalbhai Ramjibhai Vs A.V. Seth
Calcutta High Court · AIR 1974 Cal 362 : 79 CWN 1028
Transfer of Property Act, 1882 — Section 106
High Courts11 Dec 1973Allowed
Moti Mahal Theatre Vs Bharati Cinema Pvt. Ltd.
Calcutta High Court · (1976) 1 ILR (Cal) 282
Arbitration Act, 1940 — Section 17Limitation Act, 1908 — Article 120, 95, 96Limitation Act, 1963 — Article 59
High Courts07 Dec 1973
Ghanda Singh Motor Service Pvt. Ltd. Vs Inspector, Minimum Wages
Calcutta High Court · (1974) 1 ILR (Cal) 292
Constitution of India, 1950 — Article 227General Clauses Act, 1897 — Section 15Minimum Wages Act, 1948 — Section 13(1), 14, 2, 20, 20(1)
High Courts07 Dec 1973
Patras Hansda and Another Vs Union of India and Others
Calcutta High Court · 78 CWN 507
Constitution of India, 1950 — Article 311(2)
High Courts07 Dec 1973Allowed
Biswanath Gupta Vs Narendra K. Tandon and Others
Calcutta High Court · 78 CWN 849
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(6)
High Courts06 Dec 1973
Anthony Allen Fletcher Vs The State
Calcutta High Court · (1975) CriLJ 304 : 78 CWN 313 : (1975) 1 ILR (Cal) 145
Bar Councils Act, 1926 — Section 9Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1898 (CrPC) — Section 352
High Courts05 Dec 1973
M. Elias Private Ltd. Vs Raj Mohini Jhamb
Calcutta High Court · 78 CWN 248
Companies Act, 1956 — Section 434, 434(I)(a)Penal Code, 1860 (IPC) — Section 341, 403, 427
High Courts04 Dec 1973Dismissed
Sedhendu Narayan Deb, Kumar Vs Renuka Biswas
Calcutta High Court · (1973) 1 CALLT 260 : (1974) 1 ILR (Cal) 334
Bengal Money Lenders Act, 1935 — Section 35Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 89, Order 21 Rule 90, 144, 151Transfer of Property Act, 1882 — Section 52
High Courts04 Dec 1973
Income Tax Officer, "A" Ward and Others Vs Eastern Coal Co. Ltd. (In Liquidation)
Calcutta High Court · (1975) 101 ITR 477
Income Tax Act, 1922 — Section 10(2), 39Income Tax Act, 1961 — Section 148, 150, 150(1), 151(1), 153(3)
High Courts04 Dec 1973
State Vs Ranada Ranjan Saha
Calcutta High Court · (1973) 12 CAL CK 0008
Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 420, 465, 471
High Courts03 Dec 1973Dismissed
Messrs Andrew Yule and Co. Ltd. Vs Fifth Industrial Tribunal of West Bengal and Others
Calcutta High Court · (1973) 12 CAL CK 0022
Constitution of India, 1950 — Article 226
High Courts30 Nov 1973Allowed
Sujit Singh alias Surjit Singh Vs Debala Mukherjee and Another
Calcutta High Court · 78 CWN 332
High Courts29 Nov 1973Allowed
Corporation of Calcutta Vs Basant Investment Corporation
Calcutta High Court · (1975) 2 ILR (Cal) 309
Calcutta Municipal Act, 1951 — Section 181, 182, 183West Bengal Premises Tenancy Act, 1956 — Section 4, 8(1)
High Courts29 Nov 1973Allowed
Subal Chandra Tarafdar Vs Narayan Chandra Sarma and Others
Calcutta High Court · 78 CWN 771
Criminal Procedure Code, 1898 (CrPC) — Section 256, 258, 258(2), 417(3)Penal Code, 1860 (IPC) — Section 427
High Courts27 Nov 1973Dismissed
Brijlal and Co. Vs Madhya Pradesh Electricity Board
Calcutta High Court · AIR 1975 Cal 69
Civil Procedure Code, 1908 (CPC) — Section 10