High Courts31 Aug 1973
Pabitra Kumar Mitra Vs Secretary, Home Department and Others
Calcutta High Court · (1974) CriLJ 1177 : 77 CWN 1054
Constitution of India, 1950 — Article 22
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,736 of 3,205
High Courts31 Aug 1973
Sarat Lakshmi Deb Vs Sisir Kumar Deb
Calcutta High Court · 78 CWN 357
Hindu Succession Act, 1956 — Section 14, 14(1)Land Acquisition Act, 1894 — Section 16
High Courts28 Aug 1973Allowed
Sib Narayan Mukherjee Vs Janak Upadhya
Calcutta High Court · AIR 1974 Cal 203 : (1974) 1 CALLT 434
Stamp Act, 1899 — Section 36, 61
High Courts27 Aug 1973
United Bank of India Vs Tatanagar Foundry Co. Ltd.
Calcutta High Court · AIR 1974 Cal 213 : (1975) 45 CompCas 171
Civil Procedure Code, 1908 (CPC) — Section 80Companies Act, 1956 — Section 453
High Courts24 Aug 1973Dismissed
Chunilal Basu and Another Vs The Hon''ble Chief Justice High Court, Calcutta and Others
Calcutta High Court · AIR 1974 Cal 326 : 78 CWN 719
Constitution of India, 1950 — Article 132(1), 141Limitation Act, 1963 — Section 14, 2(1), 5
High Courts24 Aug 1973
Mohon Koiri and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1974 Cal 167 : (1974) 1 CALLT 23
Constitution of India, 1950 — Article 154, 166(2), 166(3)Land Acquisition Act, 1894 — Section 4, 5A, 6Rules of Business Government of West Bengal — Rule 19, 20
High Courts24 Aug 1973Allowed
Piramal Banwarilal Vs Union of India (UOI)
Calcutta High Court · AIR 1974 Cal 107 : (1974) 1 CALLT 392
Railways Act, 1890 — Section 74C(3)
High Courts17 Aug 1973
Shew Bhagwan Goenka Vs Commercial Tax Officer and Others
Calcutta High Court · 77 CWN 1026 : (1973) 32 STC 368
Constitution of India, 1950 — Article 14, 19, 20
High Courts17 Aug 1973Allowed
Superintendent and Remembrancer of Legal Affairs, Govt. of West Bengal Vs Tulshi Mondal and Others
Calcutta High Court · 80 CWN 54
Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts17 Aug 1973Dismissed
Techno Metal India (P.) Ltd. Vs Prem Nath Anand
Calcutta High Court · (1973) 43 CompCas 556 : 77 CWN 957
Companies (Court) Rules, 1959 — Rule 6Companies Act, 1956 — Section 434, 439(2), 634, 643Limitation Act, 1908 — Article 181
High Courts17 Aug 1973
Remo Morgani Vs State of West Bengal and Others
Calcutta High Court · 79 CWN 53
Constitution of India, 1950 — Article 227Customs Act, 1962 — Section 111, 135, 135(a), 135(b)
High Courts17 Aug 1973Allowed
Superintendent and Remembrancer of Legal Affairs Vs Tulshi Mondal
Calcutta High Court · (1975) 1 ILR (Cal) 602
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Criminal Procedure Code, 1898 (CrPC) — Section 17, 193(2), 31, 31(2), 338Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts16 Aug 1973
Sudhakar Bhatta Vs State of West Bengal
Calcutta High Court · 79 CWN 56 : (1975) 1 ILR (Cal) 284
Transfer of Property Act, 1882 — Section 53West Bengal Estates Acquisition Act, 1953 — Section 44(2), 5, 5A, 5A(7)
High Courts16 Aug 1973Allowed
Surendra Nath Majhi Vs Iswar Majhi
Calcutta High Court · AIR 1974 Cal 216
High Courts14 Aug 1973Partly Allowed
Himangshu Kumar Mukherjee Vs Chairman, Calcutta State Transport Corporation
Calcutta High Court · (1974) ACJ 49 : AIR 1974 Cal 368
Motor Vehicles Act, 1939 — Section 110B
High Courts13 Aug 1973
Kerorimull and Co. Vs Income Tax Officer, "A" Ward and Others
Calcutta High Court · (1974) 95 ITR 610
Income Tax Act, 1961 — Section 148
High Courts13 Aug 1973
A.S. Narayana Vs State of West Bengal and Others
Calcutta High Court · 78 CWN 295 : (1973) 32 STC 505
Constitution of India, 1950 — Article 162Customs Act, 1962 — Section 110Income Tax Act, 1961 — Section 132
High Courts10 Aug 1973
K.E. Johnson and Others Vs Laxmipat Choraria and Another
Calcutta High Court · 77 CWN 926 : (1974) 93 ITR 489
Income Tax Act, 1961 — Section 132, 132(5)
High Courts10 Aug 1973Allowed
Registrar of The Original Side of Calcutta High Court Vs Bhupati Bhushan Dalal
Calcutta High Court · (1974) 2 ILR (Cal) 210
Advocates Act, 1961 — Section 24, 29, 30, 33, 34(1)Bar Council of India (Amendment) Rules — Rule 22Bar Councils Act, 1926 — Section 14(3), 9(4)
High Courts06 Aug 1973Dismissed
Kanailal Goswami Vs Mahesh Prasad Mal
Calcutta High Court · (1975) 1 ILR (Cal) 387
Bengal Tenancy Act, 1885 — Section 160Revenue Sales Act, 1859 — Section 37