High Courts28 Mar 1973Dismissed
Billeswar Kumar Vs Smt. Nirupama Debi and Others
Calcutta High Court · AIR 1973 Cal 460
Succession Act, 1925 — Section 59, 63
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,743 of 3,205
High Courts27 Mar 1973Allowed
Dilip Kumar Singha Vs Abodh Gopal Ghosh
Calcutta High Court · AIR 1973 Cal 473 : 77 CWN 515
West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts27 Mar 1973
Hindusthan Motors Ltd. Vs Monopolies and Restrictive Trade Practices Commission and Others
Calcutta High Court · AIR 1973 Cal 450 : (1973) 1 CALLT 85 : 77 CWN 711
Constitution of India, 1950 — Article 226Monopolies and Restrictive Trade Practices Act, 1969 — Section 12, 2, 30(2), 30(3)
High Courts27 Mar 1973
Borjahan Khan Vs 24-Parganas Southern Co-operative Bank
Calcutta High Court · 77 CWN 691
Constitution of India, 1950 — Article 12, 226
High Courts26 Mar 1973Allowed
Saroj Kanti Basu Vs R.T.A. and Others
Calcutta High Court · AIR 1974 Cal 182 : 77 CWN 805
Motor Vehicles Act, 1939 — Section 47
High Courts23 Mar 1973Allowed
Sm. Belarani Bhattacharyya and Others Vs Khondkar Asadar Rahaman and Others
Calcutta High Court · AIR 1975 Cal 79 : 77 CWN 633
High Courts23 Mar 1973Allowed
Commissioners for Basirhat Municipality Vs Anukul Chandra Das and Others
Calcutta High Court · 77 CWN 797
Bengal Municipal Act, 1932 — Section 102, 123, 155, 155, 156Constitution of India, 1950 — Article 13, 14Evidence Act, 1872 — Section 65
High Courts23 Mar 1973Allowed
Madan Mohan Sureka Vs Bhavani Cinema and Others
Calcutta High Court · AIR 1974 Cal 6 : (1974) 2 ILR (Cal) 258
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3
High Courts23 Mar 1973Dismissed
Umasankar Das Vs State of West Bengal
Calcutta High Court · 77 CWN 899
Civil Procedure Code, 1908 (CPC) — Section 80Government Of India Act, 1935 — Section 240, 240(3)Limitation Act, 1963 — Section 15, 23
High Courts23 Mar 1973Dismissed
Jaypal Singh Vs Sambhu Nath Barrick and Others
Calcutta High Court · 77 CWN 974
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts21 Mar 1973Dismissed
Jute Distributors Vs Sushil Kumar Gupta and Others
Calcutta High Court · AIR 1974 Cal 386 : 78 CWN 962
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Contract Act, 1872 — Section 178Forward Contracts (Regulation) Act, 1952 — Section 15(4)
High Courts21 Mar 1973Allowed
Shalimar Paints Ltd. Vs Third Industrial Tribunal and Others
Calcutta High Court · 77 CWN 666
Industrial Disputes Act, 1947 — Section 10, 10(1), 10(1)(d), 2, 2(k)
High Courts20 Mar 1973
Biswanath Samanta Vs Income Tax Officer, A-Ward and Others
Calcutta High Court · (1973) 92 ITR 331
Income Tax Act, 1961 — Section 148
High Courts20 Mar 1973Partly Allowed
Commissioners of Basirhat Municipality Vs Anukul Chandra Das and Others
Calcutta High Court · AIR 1974 Cal 9 : 77 CWN 22
Bengal Municipal Act, 1932 — Section 102, 157(1), 162(2), 162A, 524
High Courts19 Mar 1973
Mac Culloch Vs The State and Another
Calcutta High Court · (1974) CriLJ 182 : 78 CWN 307 : (1973) 2 ILR (Cal) 545
Criminal Procedure Code, 1898 (CrPC) — Section 156, 190, 200, 4Penal Code, 1860 (IPC) — Section 147, 323, 341, 427, 448
High Courts19 Mar 1973Allowed
Durgapada Pai Vs Debidas Mukherjee and Others
Calcutta High Court · AIR 1974 Cal 14 : 77 CWN 734
Partition Act, 1893 — Section 4
High Courts16 Mar 1973Allowed
The Corporation of Calcutta and Others Vs Dhirendra Nath Sen and Others
Calcutta High Court · AIR 1973 Cal 506 : 78 CWN 183
Constitution of India, 1950 — Article 226
High Courts14 Mar 1973Allowed
Bimalendu Bhusan Das Vs Firm Mitra and Ghosh
Calcutta High Court · AIR 1973 Cal 515
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts13 Mar 1973Dismissed
Dr. M.N. De and Another Vs Dr. B.N. Mukherjee, Principal, Calcutta National Medical College and Others
Calcutta High Court · AIR 1973 Cal 519
Constitution of India, 1950 — Article 14West Bengal State Medical and Dental Colleges (Admission of Students) Rules, 1972 — Rule 6(4)
High Courts13 Mar 1973
Union of India (UOI) Vs Laduram Fakirchand
Calcutta High Court · AIR 1974 Cal 207 : 77 CWN 983
Railways Act, 1890 — Section 73, 77C(1)