COURT ARCHIVE

Calcutta High Court judgments

64,081 judgments · page 1,735 of 3,205

High Courts24 Sept 1973

Kesoram Industries and Cotton Mills Ltd. Vs S.K. Rattan and Others

Calcutta High Court · 78 CWN 121

COMPANIES ACT, 1956 — Section 220Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 120B, 342, 353, 406, 420

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High Courts21 Sept 1973

Superintendent and Remembrancer of Legal Affairs Vs Madhablal Mehta and Another

Calcutta High Court · (1974) 1 CALLT 14 : (1974) CriLJ 1330

COMPANIES ACT, 1956 — Section 592Criminal Procedure Code, 1898 (CrPC) — Section 242, 243, 244, 245, 249Factories Act, 1948 — Section 100, 18, 2, 22, 5

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High Courts21 Sept 1973

Ajit Kumar Mahanti Vs Managing Committee of Jhilimili High School and Another

Calcutta High Court · (1973) 09 CAL CK 0005

Constitution of India, 1950 — Article 12, 226, 311

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High Courts19 Sept 1973Dismissed

Sunil Kumar Banerjee Vs State of West Bengal

Calcutta High Court · (1974) 2 ILR (Cal) 373

All India Services (Conduct) Rules, 1968 — Rule 15(3), 15(4), 18All India Services (Discipline and Appeal) Rules, 1955 — Rule 4, 5(2), 5(5), 5(6)All India Services (Discipline and Appeal) Rules, 1969 — Rule 6, 8(12), 8(13), 8(17), 8(19)

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High Courts19 Sept 1973Dismissed

Satish Chandra Mullick Vs Jagat Chandra Dutta and Others

Calcutta High Court · AIR 1974 Cal 266

Penal Code, 1860 (IPC) — Section 408

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High Courts19 Sept 1973

Biswanath Agarwalla and Others Vs The State

Calcutta High Court · 80 CWN 141

Penal Code, 1860 (IPC) — Section 109, 120B, 207(A), 251(A), 420

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High Courts18 Sept 1973Dismissed

Shibnath Saha Vs District Magistrate, Murshidabad and Others

Calcutta High Court · (1973) 09 CAL CK 0001

Criminal Procedure Code, 1898 (CrPC) — Section 491Maintenance of Internal Security Act, 1971 — Section 3(1)(a)(ii)

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High Courts14 Sept 1973

Kashi Nath Pal Vs State

Calcutta High Court · (1974) 1 ILR (Cal) 391

Essential Commodities Act, 1955 — Section 7, 8

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High Courts14 Sept 1973Dismissed

Nandalal Karmakar Vs Sudhirlal Das

Calcutta High Court · (1975) 2 ILR (Cal) 183

Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(2A)

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High Courts13 Sept 1973

Gouri Rani Ghosh Vs Morai Rai and Another

Calcutta High Court · 78 CWN 394

Calcutta Thika Tenancy Act, 1949 — Section 10, 13, 18, 3, 5Constitution of India, 1950 — Article 19(1)(f), 227

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High Courts13 Sept 1973

Pran Jivan Jaitha Vs State of West Bengal and Others

Calcutta High Court · AIR 1974 Cal 210

Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 65Land Acquisition Act, 1894 — Section 4(1), 55, 5A, 6

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High Courts13 Sept 1973

Anjali Pramanick and Another Vs Rampyari Vadehra

Calcutta High Court · 78 CWN 208

Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Premises Tenancy Act, 1956 — Section 13, 17, 17(1), 17(3)

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High Courts13 Sept 1973

Shankarlal Ramjana and Another Vs Krishnabhabini Dasi

Calcutta High Court · 78 CWN 81

Constitution of India, 1950 — Article 1, 227Suits Valuation Act, 1887 — Section 9West Bengal Premises Tenancy Act, 1956 — Section 29, 34

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High Courts12 Sept 1973Allowed

Dr. S.C. Law Vs Dr. K.S. Roy and Others

Calcutta High Court · AIR 1974 Cal 274

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts11 Sept 1973

Braithwaite and Co. (India) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1978) 111 ITR 729

Super Profits Tax Act, 1963 — Rule 1

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High Courts09 Sept 1973

Kartick Chandra Jana and Others Vs State of West Bengal and Others

Calcutta High Court · 78 CWN 271

Central Excises and Salt Act, 1944 — Section 35(2)Civil Procedure Code, 1908 (CPC) — Section 19, 20, 21, 34, 36

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High Courts07 Sept 1973

Sukumar Majhi Vs Pran Krishna Majhi

Calcutta High Court · (1974) 2 ILR (Cal) 333

Criminal Procedure Code, 1898 (CrPC) — Section 173(1), 173(4), 190(1), 251A(2)Penal Code, 1860 (IPC) — Section 323, 324, 325, 326, 34

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High Courts07 Sept 1973Allowed

Serajuddin and Co. Vs State of Orissa and Others

Calcutta High Court · AIR 1974 Cal 296 : 78 CWN 61

Constitution of India, 1950 — Article 226Mineral Concession (Amendment) Rules, 1949 — Rule 28Mineral Concession Rules, 1960 — Rule 54

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High Courts07 Sept 1973

Haradhan Mandal Vs State of West Bengal and Others

Calcutta High Court · 78 CWN 236

Minimum Wages Act, 1948 — Section 27West Bengal Land Reforms Act, 1955 — Section 10, 12, 13, 13(2), 15West Bengal Non-Agricultural Tenancy Act, 1949 — Section 72

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High Courts03 Sept 1973

Braithwaite and Co. (India) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1978) 111 ITR 542

Income Tax Act, 1922 — Section 66(1)Transfer of Property Act, 1882 — Section 105, 108, 111, 54, 58

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