COURT ARCHIVE

Calcutta High Court judgments

64,080 judgments · page 1,748 of 3,204

High Courts14 Dec 1972Allowed

Kanchanganga Co. Ltd. Vs The State of West Bengal

Calcutta High Court · AIR 1973 Cal 325 : (1973) 2 ILR (Cal) 60

Constitution of India, 1950 — Article 299Evidence Act, 1872 — Section 64Land Acquisition Act, 1894 — Section 23(2)

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High Courts14 Dec 1972

Sudhansu Sekhar Maity and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 1972 Cal 320

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 2 Rule 3Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 5A, 6

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High Courts14 Dec 1972

Subodh Singh Modak Vs The State

Calcutta High Court · (1974) CriLJ 185

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 395, 397

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High Courts14 Dec 1972

Jaladhar Metey Vs The State

Calcutta High Court · (1974) CriLJ 416

Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts13 Dec 1972Dismissed

Manindra Chandra Sen Vs Union of India (UOI) and Others

Calcutta High Court · AIR 1973 Cal 385

Constitution of India, 1950 — Article 14

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High Courts07 Dec 1972

Benode Chatterjee Vs Purnendu Nath Tagore

Calcutta High Court · AIR 1973 Cal 352

Limitation Act, 1963 — Article 136Succession Act, 1925 — Section 214(1)

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High Courts01 Dec 1972

Eastern Drug Company Limited Vs The State of West Bengal and Others

Calcutta High Court · 77 CWN 382

Bengal Excise Act, 1909 — Section 2, 86Constitution of India, 1950 — Article 226, 265, 268, 277Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 2, 2(g), 3, 4, 6

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High Courts30 Nov 1972Allowed

Jhabarmal Agarwalla and Another Vs N.B. Das Gupta and Others

Calcutta High Court · (1972) 11 CAL CK 0006

Constitution of India, 1950 — Article 14, 19(1), 19(1)(g), 304(b)Essential Commodities Act, 1955 — Section 3

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High Courts30 Nov 1972Dismissed

Paresh Chandra Roy Vs State of West Bengal and Others

Calcutta High Court · AIR 1973 Cal 559

Bengal Motor Vehicles Rules, 1940 — Rule 57Motor Vehicles Act, 1939 — Section 47, 62

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High Courts30 Nov 1972Dismissed

Royal Stationery Supply House Vs Azizul Haque and Others

Calcutta High Court · AIR 1973 Cal 363

Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(1)

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High Courts29 Nov 1972Allowed

Mahammad Nazaharul Haque and Another Vs B. Bagchi, I.P.J.P. and Others

Calcutta High Court · AIR 1974 Cal 29 : 77 CWN 695 : (1973) 2 ILR (Cal) 108

Citizenship Act, 1955 — Section 9Citizenship Rules, 2009 — Rule 3Constitution of India, 1950 — Article 6, 7, 9

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High Courts29 Nov 1972Allowed

Bibhuti Bhusan Roy Vs State of West Bengal

Calcutta High Court · (1975) 1 ILR (Cal) 99

Calcutta Thika Tenancy Act, 1949 — Section 17, 18, 20, 20(1), 20(3)Civil Procedure Code, 1908 (CPC) — Section 80, 82

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High Courts23 Nov 1972

Sm. Shyama Sundari Dasi ''Devi'' Vs Ramapati Chattopadhya and Another

Calcutta High Court · AIR 1973 Cal 319 : (1974) 2 ILR (Cal) 141

Civil Procedure Code, 1908 (CPC) — Section 17, 20

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High Courts05 Oct 1972

Talakchand Kanji Vora Vs Keshavlal Dullabajji Sheth

Calcutta High Court · AIR 1973 Cal 279 : 78 CWN 744

Partnership Act, 1932 — Section 32, 7

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High Courts05 Oct 1972Dismissed

Workmen of Jessop and Co. and Another Vs Jessop and Co. and Another

Calcutta High Court · 77 CWN 134

Constitution of India, 1950 — Article 186, 226Industrial Disputes Act, 1947 — Section 10, 19(4)

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High Courts04 Oct 1972Dismissed

Mohd. Abdul Gani Vs Shibapada Mookerjee

Calcutta High Court · (1975) 2 ILR (Cal) 348

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 7 Rule 11, 80

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High Courts04 Oct 1972

Dhemo Main Collieries and Industries Ltd. Vs Commissioner, Burdwan Division and Others

Calcutta High Court · 78 CWN 44

West Bengal Estates Acquisition Act, 1953 — Section 2, 29, 4, 5, 7

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High Courts04 Oct 1972

Messrs Sricol Chemicals Industries (P) Ltd. Vs Director of Entry-Taxes, Government of West Bengal and Others

Calcutta High Court · 77 CWN 154

Constitution of India, 1950 — Article 226

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High Courts03 Oct 1972Allowed

Mira Bose Vs Santosh Kumar Bose

Calcutta High Court · AIR 1973 Cal 483 : 77 CWN 378 : 77 CWN 376

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1Contempt of Courts Act, 1971 — Section 1Hindu Marriage Act, 1955 — Section 28

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High Courts03 Oct 1972Dismissed

Pasupati Roy Vs State of West Bengal and Others

Calcutta High Court · AIR 1974 Cal 99 : 77 CWN 157

Constitution of India, 1950 — Article 14, 19(1), 245, 31(2)West Bengal Fisheries (Requisition and Acquisition) Act, 1965 — Section 11, 2(5), 4, 8

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