High Courts26 Nov 1973Allowed
Radheshyam Saraf Vs Registrar of Assurance, Calcutta and Others
Calcutta High Court · AIR 1974 Cal 280 : (1974) 1 CALLT 437
Registration Act, 1908 — Section 35, 38(1), 38(2), 39, 74
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,734 of 3,205
High Courts23 Nov 1973Allowed
Nirmal Kumar Khamaru Vs State of West Bengal
Calcutta High Court · (1974) 2 ILR (Cal) 270
West Bengal Estates Acquisition Act, 1953 — Section 2, 6(1)
High Courts22 Nov 1973Allowed
Biswanath Mondal Vs State of West Bengal
Calcutta High Court · 78 CWN 277 : (1974) 1 ILR (Cal) 384
Constitution of India, 1950 — Article 227West Bengal Estates Acquisition Act, 1953 — Section 44(1), 44(2)
High Courts20 Nov 1973Allowed
Gora Chand Dey Vs Chhaya Bagchi
Calcutta High Court · 78 CWN 377
West Bengal Premises Tenancy Act, 1956 — Section 13
High Courts19 Nov 1973Allowed
Noor Mahammad, SK. Vs District Magistrate
Calcutta High Court · (1974) 2 ILR (Cal) 665
High Courts19 Nov 1973Dismissed
Kalyan Bhadra Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1975 Cal 72
Constitution of India, 1950 — Article 123(1), 19
High Courts19 Nov 1973
West Bengal Press Workers and Employees Union Vs Eighth Industrial Tribunal and Others
Calcutta High Court · (1974) 2 LLJ 404
Industrial Disputes Act, 1947 — Section 10, 25FFF
High Courts16 Nov 1973
Jatia Estates Private Ltd. Vs Tax Recovery Officer and Others
Calcutta High Court · 78 CWN 200 : (1974) 95 ITR 343
Income Tax Act, 1961 — Rule 53
High Courts14 Nov 1973
Ram Chandra Banerjee and Another Vs A.K. Chatterjee and The State
Calcutta High Court · 78 CWN 397
Drugs and Cosmetics Act, 1940 — Section 25Prevention of Food Adulteration Act, 1954 — Section 10(1), 11, 13, 13(2), 13(2)
High Courts08 Nov 1973
Sudhir Chatterjee and Co. (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1978) 111 ITR 911
Income Tax Act, 1922 — Section 23A, 66
High Courts08 Nov 1973Dismissed
Commissioner of Income Tax and Others Vs Santosh Debi Chamaria
Calcutta High Court · AIR 1974 Cal 295
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1
High Courts25 Sept 1973
Assistant Collector of Customs Vs India-Ferro-Alloy Industries (P.) Ltd. and Others
Calcutta High Court · 78 CWN 369
Constitution of India, 1950 — Article 14, 19, 226Customs Act, 1962 — Section 105, 113
High Courts25 Sept 1973Dismissed
Kazi Abdul Hossain alias Abul Hossain Vs Fazlur Rahaman and Brothers
Calcutta High Court · 78 CWN 579
West Bengal Premises Tenancy Act, 1956 — Section 17, 17(2), 17(2A), 37(2A)
High Courts25 Sept 1973Allowed
Sailendra Nath Bhowmik and Others Vs The State of West Bengal and Others
Calcutta High Court · AIR 1974 Cal 363 : 78 CWN 686 : 78 CWN 1011
Bengal Municipal Act, 1932 — Section 553, 67A, 67A(3)Constitution of India, 1950 — Article 14
High Courts25 Sept 1973Dismissed
Kazi Abul Hossain Vs Fazlur Rahaman and Bros.
Calcutta High Court · 79 CWN 549
West Bengal Premises Tenancy Act, 1956 — Section 17, 17(2), 17(2A)
High Courts24 Sept 1973Allowed
Phanindra Nath Manna and Company Vs Commercial Tax Officer and Others
Calcutta High Court · 78 CWN 440 : (1974) 33 STC 292
Bengal Finance (Sales Tax) Act, 1941 — Section 5(2)(a)(ii)
High Courts24 Sept 1973
S.S. Roy Vs Damodar Valley Corporation and Others
Calcutta High Court · AIR 1974 Cal 69 : 78 CWN 144 : (1975) 2 ILR (Cal) 170
Contempt of Courts Act, 1971 — Section 1
High Courts24 Sept 1973
Ashok Singh Vs Assistant Controller, Estate Duty, A Ward
Calcutta High Court · (1974) 2 ILR (Cal) 314
Constitution of India, 1950 — Article 12, 226, 32Estate Duty Act, 1953 — Section 52, 53(3), 56(2), 58(2), 73AIncome Tax Act, 1922 — Section 22(1), 22(2), 22(2A), 22(3), 34(3)
High Courts24 Sept 1973Dismissed
Eurasian Equipment and Chemical Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1974 Cal 208
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 135, 144, 147