High Courts26 Feb 1973Dismissed
Chandra Bhan Agarwal and Another Vs Arjundas Agarwal and Others
Calcutta High Court · AIR 1974 Cal 183
Trade and Merchandise Marks Act, 1958 — Section 107, 56
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,745 of 3,205
High Courts26 Feb 1973
Nirmal Chandra Sen alias N.C. Sen Vs State of West Bengal and Others
Calcutta High Court · 77 CWN 439
High Courts23 Feb 1973Allowed
Hetram Agarwal and Others Vs Commercial Tax Officer and Others
Calcutta High Court · (1985) 58 STC 115
Central Sales Tax Act, 1956 — Section 10, 10A, 7, 8
High Courts20 Feb 1973
Sm. Sailabala Dassi Vs Sambhunath Barik and Others
Calcutta High Court · AIR 1973 Cal 378
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts20 Feb 1973
The J.B. Williams Co., INC and Another Vs Registrar of Trade Marks and Others
Calcutta High Court · AIR 1974 Cal 19 : (1974) 1 CALLT 369
Trade and Merchandise Marks Act, 1958 — Section 49, 49(3)
High Courts19 Feb 1973Dismissed
Kedar Nath Mall Vs State of Bihar
Calcutta High Court · (1974) 2 ILR (Cal) 509
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 299Contract Act, 1872 — Section 65, 70
High Courts19 Feb 1973Allowed
Sk. Nasirul Hoque Vs Johora Khatun Bibi Johora Khatun Bibi Vs Sk. Nasirul Hoque
Calcutta High Court · AIR 1974 Cal 248 : 77 CWN 417
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts19 Feb 1973
Barendra Prosad Roy and Others Vs Income Tax Officer, "A" Ward, Foreign Section and Others
Calcutta High Court · 77 CWN 396 : (1973) 91 ITR 82
Income Tax Act, 1961 — Section 160, 163(1)
High Courts16 Feb 1973
Raja Katra Vs Corporation of Calcutta
Calcutta High Court · (1973) CriLJ 1505 : 77 CWN 681 : (1973) 2 ILR (Cal) 564
Constitution of India, 1950 — Article 19
High Courts16 Feb 1973Allowed
Habul Chandra Mullick Vs Jhimi Bajoria
Calcutta High Court · (1974) 1 ILR (Cal) 549
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Tenancy (Second Amendment) Act, 1969 — Section 17D(1)(A)West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 17D
High Courts15 Feb 1973Allowed
New Central Jute Mills Co. Ltd. Vs Triloki Nath Kaul and Others
Calcutta High Court · AIR 1974 Cal 146
Foreign Exchange Regulation Act, 1947 — Section 19(2)
High Courts13 Feb 1973Dismissed
The Rajputana Trading Co. Ltd. Vs Malay Trading Agency
Calcutta High Court · AIR 1974 Cal 152 : (1973) 77 CALLT 635
Constitution of India, 1950 — Article 133(1)Limitation Act, 1963 — Section 5
High Courts12 Feb 1973
Bakshish Singh Vs Income Tax Officer, "B" Ward and Others
Calcutta High Court · 77 CWN 403 : (1974) 93 ITR 178
Income Tax Act, 1961 — Section 148, 149, 150, 151
High Courts07 Feb 1973
Jibanitosh Ghatak Vs Assistant Controller of Estate Duty-cum-Income Tax and Others
Calcutta High Court · (1974) 95 ITR 486
Estate Duty Act, 1953 — Section 73(5)Income Tax Act, 1922 — Section 46(1)
High Courts07 Feb 1973
United Industrial Bank Ltd. Vs G.C. Dey
Calcutta High Court · AIR 1974 Cal 151
Bankers Books Evidence Act, 1891 — Section 4
High Courts06 Feb 1973Dismissed
Amarendra Nath Bhattacharjee Vs Amiya Nath Pyne and Others
Calcutta High Court · (1973) 02 CAL CK 0018
Evidence Act, 1872 — Section 110, 116Specific Relief Act, 1963 — Section 9Transfer of Property Act, 1882 — Section 114
High Courts04 Feb 1973Dismissed
State of West Bengal Vs Surendranath Mondal and Others
Calcutta High Court · 78 CWN 988
Constitution of India, 1950 — Article 14, 226, 226(1)
High Courts02 Feb 1973Dismissed
Calcutta Electric Supply Corporation Ltd. and Another Vs Ramratan Mahato Ramratan Mahato Vs Calcutta Electric Supply Corporation Ltd. and Another
Calcutta High Court · AIR 1973 Cal 258 : (1974) 1 CALLT 97 : (1973) 77 CALLT 367 : (1973) 1 CALLT 343 : 77 CWN 367 : (1974) 2 LLJ 106
Civil Procedure Code, 1908 (CPC) — Section 9Industrial Employment (Standing Orders) Act, 1946 — Section 5Specific Relief Act, 1963 — Section 14
High Courts02 Feb 1973
Bholanath Shaw Vs Badrinath Shaw and Others
Calcutta High Court · AIR 1973 Cal 524
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts02 Feb 1973
Nishakar Pan and Others Vs Mahadeb Ghosh and Others
Calcutta High Court · 77 CWN 747
Transfer of Property Act, 1882 — Section 108West Bengal Estates Acquisition Act, 1953 — Section 4, 44, 6, 6(1)(c), 6(2)West Bengal Non-Agricultural Tenancy Act, 1949 — Section 23, 24, 24(1), 3, 3(2)