High Courts12 Apr 1973
Union of India (UOI) Vs Tapendra Krishna Mondal
Calcutta High Court · (1971) 1 ILR (Cal) 64
Defence of India Act, 1939 — Section 19Defence of India Rules, 1962 — Rule 19Land Acquisition Act, 1894 — Section 23, 23(1), 23(2)
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,742 of 3,205
High Courts12 Apr 1973Dismissed
Tinkari Das Vs Jamuna Bala Dasi
Calcutta High Court · AIR 1973 Cal 448 : (1973) CriLJ 90 : 77 CWN 997
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17West Bengal Estates Acquisition Act, 1953 — Section 2
High Courts12 Apr 1973
Union of India (UOI) and Others Vs Asit Kumar Mondal and Another
Calcutta High Court · AIR 1974 Cal 180 : (1974) 2 ILR (Cal) 64
Defence of India Rules, 1939 — Rule 19Land Acquisition Act, 1894 — Section 23, 23(2), 24
High Courts11 Apr 1973
Balaram Chatterjee Vs Hindustan Steel Ltd.
Calcutta High Court · (1975) 1 LLJ 23
High Courts11 Apr 1973Allowed
Sm. Panna Banerjee and Others Vs Kali Kinkor Ganguli
Calcutta High Court · AIR 1974 Cal 126 : (1975) 2 ILR (Cal) 32
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4Limitation Act, 1963 — Article 65Succession Act, 1925 — Section 218
High Courts11 Apr 1973
Savitri Motor Service Pvt. Ltd. Vs State of West Bengal
Calcutta High Court · (1973) 2 ILR (Cal) 470
Industrial Disputes Act, 1947 — Section 10(1), 2, 36
High Courts11 Apr 1973Allowed
Sudhanaya Charan Pal Vs Manick Chandra Pal
Calcutta High Court · 77 CWN 783
West Bengal Land Reforms Act, 1955 — Section 8
High Courts10 Apr 1973Allowed
Moti Lal Das Vs Suresh Chandra Das
Calcutta High Court · 77 CWN 921
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6)
High Courts09 Apr 1973
New Chhatabar Coal Co. Ltd. and Another Vs J.G. Kumarmangalam and Others
Calcutta High Court · AIR 1974 Cal 242 : (1974) 1 CALLT 419
Coal Mines (Taking Over of Management) Ordinance, 1973 — Section 17(1), 2, 3, 3(1), 3(2)
High Courts09 Apr 1973
Calcutta Chromotype (Private) Ltd. Vs Income Tax Officer and Another
Calcutta High Court · (1974) 95 ITR 595
Income Tax Act, 1961 — Section 131, 139, 142(1), 143(3)
High Courts06 Apr 1973
Ajit Kumar Das Mazumdar Vs State
Calcutta High Court · (1973) 2 ILR (Cal) 593
Criminal Procedure Code, 1898 (CrPC) — Section 235Penal Code, 1860 (IPC) — Section 409
High Courts06 Apr 1973Dismissed
Anglo India Jute Mills Co. Ltd. Vs Sarjoo Prasad Singh Sarjoo Prasad Singh Vs Anglo India Jute Mills Co. Ltd.
Calcutta High Court · AIR 1973 Cal 419 : 77 CWN 530
West Bengal Land Reforms Act, 1955 — Section 18, 18(1), 21
High Courts06 Apr 1973Dismissed
S.K. Ghosh Vs State of West Bengal
Calcutta High Court · (1974) 1 ILR (Cal) 327
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 386Penal Code, 1860 (IPC) — Section 70
High Courts06 Apr 1973Dismissed
Superbuilt Machineries Vs Commercial Tax Officer and Others
Calcutta High Court · (1973) 31 STC 557
Bengal Finance (Sales Tax) Act, 1941 — Section 11(1)
High Courts06 Apr 1973Dismissed
Mahabirprasad Birhiwala Vs State of West Bengal and Others
Calcutta High Court · 77 CWN 543 : (1973) 31 STC 628
West Bengal Sales Tax Act, 1954 — Section 2(b)
High Courts06 Apr 1973Allowed
Kripa Sindhu Biswas Vs Sudha Sindhu Biswas and Others
Calcutta High Court · AIR 1973 Cal 496 : 77 CWN 760 : (1974) 1 ILR (Cal) 263
Arbitration Act, 1940 — Section 14(2), 30, 32Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Stamp Act, 1899 — Section 2(15)
High Courts04 Apr 1973
Lincoln J. Willis Vs Shanisul Haque and Others
Calcutta High Court · (1974) CriLJ 23 : 77 CWN 704
Criminal Procedure Code, 1898 (CrPC) — Section 476Penal Code, 1860 (IPC) — Section 114, 427
High Courts02 Apr 1973Dismissed
Gopal Chandra Biswas Vs State of West Bengal and Others
Calcutta High Court · AIR 1974 Cal 3 : (1973) 1 CALLT 58 : 77 CWN 642
Contempt of Courts Act, 1971 — Section 3
High Courts30 Mar 1973
Rukmani Debi Kashuka Vs Jadu Nath Misra and Others
Calcutta High Court · (1974) CriLJ 1139 : 77 CWN 570
Criminal Procedure Code, 1898 (CrPC) — Section 160
High Courts28 Mar 1973Dismissed
Ramgopal Lath Vs The Commonwealth Assurance Co. Ltd.
Calcutta High Court · AIR 1973 Cal 504
Arbitration Act, 1940 — Section 20(4)