High Courts10 Jan 1973Allowed
Indian Aluminium Co. Ltd. Vs Third Industrial Tribunal and Others
Calcutta High Court · AIR 1973 Cal 315
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,747 of 3,204
High Courts10 Jan 1973Dismissed
Sudhangshu Sekhar Maity and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1973 Cal 475 : 77 CWN 706
Land Acquisition Act, 1894 — Section 4, 6
High Courts09 Jan 1973
Commissioner of Income Tax Vs Hindusthan Housing and Land Development Trust Ltd.
Calcutta High Court · (1977) 108 ITR 380
Requisitioned Land (Continuance of Powers) Act, 1947 — Section 5
High Courts09 Jan 1973
Bibhuti Bhusan Ray and Another Vs State of West Bengal
Calcutta High Court · AIR 1973 Cal 262
Calcutta Thika Tenancy Act, 1949 — Section 22(2)Evidence Act, 1872 — Section 114
High Courts09 Jan 1973
S.S. Garga Vs The Coal Controller and Others
Calcutta High Court · (1975) 1 CALLT 294 : 77 CWN 304 : (1973) 1 LLJ 575
Constitution of India, 1950 — Article 77Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 21
High Courts08 Jan 1973Dismissed
Satish Chandra Karmakar and Others Vs Shaikh Sahadat Hossain
Calcutta High Court · AIR 1973 Cal 264 : (1973) 1 CALLT 282 : (1973) CriLJ 102
Bengal Tenancy Act, 1885 — Section 101(2), 103Evidence Act, 1872 — Section 114West Bengal Estates Acquisition Act, 1953 — Section 44, 44(4)
High Courts08 Jan 1973
Satya Narayan Maity Vs Sunirmalendu Maity
Calcutta High Court · AIR 1973 Cal 201 : (1974) 1 ILR (Cal) 358
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts05 Jan 1973
Kailash Debi Jaiswal Vs Patit Paban Roy
Calcutta High Court · AIR 1974 Cal 91
West Bengal Premises Tenancy Act, 1956 — Section 13, 13(3A)
High Courts05 Jan 1973Allowed
Sitaram Srigopal Vs Union Carbide India Ltd.
Calcutta High Court · AIR 1973 Cal 322 : 77 CWN 525
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151, 47West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts03 Jan 1973Dismissed
Calcutta Stock Exchange Association Ltd. Vs Chanchal Singh Kothari
Calcutta High Court · AIR 1973 Cal 317 : (1973) 1 CALLT 424
High Courts02 Jan 1973Allowed
Jagdish Prasad Vs Union of India (UOI)
Calcutta High Court · 77 CWN 879 : (1977) 1 ILR (Cal) 117
Calcutta Port Act, 1890 — Section 32, 32(1), 47, 506Constitution of India, 1950 — Article 226, 94
High Courts22 Dec 1972Dismissed
Subodh Kumar Mitra and Another Vs The Revenue Officer and Others
Calcutta High Court · AIR 1974 Cal 94 : (1973) 1 CALLT 35 : 77 CWN 410
West Bengal Estates Acquisition Act, 1953 — Section 44(2)
High Courts22 Dec 1972
State of West Bengal Vs Asitendra Nath Mitter
Calcutta High Court · AIR 1973 Cal 478 : 77 CWN 618
Calcutta Improvement Act, 1911 — Section 77A(2)Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 23(2)
High Courts22 Dec 1972
Kanailal Ghosal and Others Vs Ena Dutta
Calcutta High Court · AIR 1974 Cal 24 : 77 CWN 572 : (1974) 1 ILR (Cal) 554
Constitution of India, 1950 — Article 19West Bengal Premises Tenancy Act, 1956 — Section 17E
High Courts21 Dec 1972Allowed
Maharam Ali Vs Dinanath Prasad Sha
Calcutta High Court · AIR 1973 Cal 379 : (1973) CriLJ 373 : 77 CWN 202
West Bengal Premises Tenancy Act, 1956 — Section 13, 17
High Courts20 Dec 1972Dismissed
Sm. Juthika Sircar and Others Vs Official Trustees of West Bengal
Calcutta High Court · AIR 1973 Cal 382
Trusts Act, 1882 — Section 56
High Courts20 Dec 1972Allowed
Maharam Ali Vs Dinanath Prasad Sha
Calcutta High Court · 77 CWN 202
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(6), 13(6), 17(3)
High Courts19 Dec 1972
Manjurani Das Vs Bibhuti Bhusan Paramanick
Calcutta High Court · (1973) 2 ILR (Cal) 704
High Courts18 Dec 1972Allowed
Vishnu Agencies Pvt. Ltd. Vs Commercial Tax Officer, Sealdah Charge and others
Calcutta High Court · 77 CWN 141
Sales of Goods Act, 1930 — Section 4WEST BENGAL CEMENT CONTROL ACT, 1948 — Section 16, 3, 6
High Courts15 Dec 1972
Sk. Bafatulla Mukhtear and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1973 Cal 148 : 77 CWN 171 : (1975) 2 ILR (Cal) 99
Constitution of India, 1950 — Article 14, 154, 154(2), 166(3), 245Rules of High Court at Calcutta Appeallate Side, 1957 — Rule 1, 9West Bengal Estates Acquisition Act, 1953 — Section 44(4), 5(5), 5A, 5A(1), 5A(3)