COURT ARCHIVE

Calcutta High Court judgments

64,080 judgments · page 1,749 of 3,204

High Courts03 Oct 1972

N.N. Singh and Others Vs General Manager, Chittaranjan Locomotive Works and Others

Calcutta High Court · 77 CWN 334

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 2 Rule 2, 141Constitution of India, 1950 — Article 166, 166(1), 19(1), 19(1)(c), 226

High Courts03 Oct 1972

Photo-Optical Co. Pvt. Ltd. Vs Union of India and Others

Calcutta High Court · 77 CWN 628

High Courts03 Oct 1972Allowed

Onkarnath Jajodia Vs Brijlal Jajodia

Calcutta High Court · (1974) 2 ILR (Cal) 22

Arbitration Act, 1940 — Section 2, 20, 21, 22, 23Contract Act, 1872 — Section 29Specific Relief Act, 1963 — Section 26, 31

High Courts29 Sept 1972

Scott and Saxby Ltd. Vs The Commercial Tax Officer (Lyons Range Charge) and Others

Calcutta High Court · (1973) 32 STC 86

Central Sales Tax Act, 1956 — Section 8

High Courts29 Sept 1972

Sreenarayan Shroff and Another Vs Sambhu Prosad Agarwal and Another

Calcutta High Court · 79 CWN 538

Employees State Insurance Act, 1948 — Section 40(4), 85, 86Penal Code, 1860 (IPC) — Section 403, 405, 406, 408, 409

High Courts27 Sept 1972Allowed

Priti Ranjan Ghosh Vs State

Calcutta High Court · 77 CWN 865 : (1973) 2 ILR (Cal) 354

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 154, 155, 156, 157, 158Evidence Act, 1872 — Section 73

High Courts27 Sept 1972Allowed

Shantilal Chopra Vs Prabir Ranjan Sen

Calcutta High Court · (1974) 2 ILR (Cal) 538

Criminal Procedure Code, 1898 (CrPC) — Section 205, 252, 253, 353Penal Code, 1860 (IPC) — Section 120B, 407, 420

High Courts27 Sept 1972Dismissed

Sm. Susama Bala Sur alias Susama Dasi Vs Bibhuti Bhusan Mondal

Calcutta High Court · AIR 1973 Cal 295 : 76 CWN 1091 : (1974) 1 ILR (Cal) 172

Civil Procedure Code, 1908 (CPC) — Section 47

High Courts27 Sept 1972Dismissed

Sm. Susama Bala Sur Vs Bibhuti Bhusan Mondal

Calcutta High Court · AIR 1973 Cal 295 : 76 CWN 1091 : (1974) 1 ILR (Cal) 172

Chandernagore (Administration) Regulations, 1952 — Regulation 8Chandernagore Merger Act, 1954 — Section 18(2)Civil Procedure Code, 1908 (CPC) — Section 2(2)

High Courts26 Sept 1972

Goutam Goswami Vs The District Magistarte and Others

Calcutta High Court · (1973) CriLJ 1010 : 77 CWN 102 : (1973) 1 ILR (Cal) 382

Criminal Procedure Code, 1898 (CrPC) — Section 491Maintenance of Internal Security Act, 1971 — Section 10, 3(1)(a)(iii)

High Courts21 Sept 1972

Sarvamangala Properties Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1973) 90 ITR 267

General Clauses Act, 1897 — Section 3(42)Income Tax Act, 1922 — Section 9(3)

High Courts20 Sept 1972

Hiralal Deb Gupta Vs Salil Kumar Paul and Another

Calcutta High Court · AIR 1973 Cal 320 : 77 CWN 374

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 4, 104

High Courts19 Sept 1972Dismissed

Chameli Bibi Vs Kanhaiyalal Agarwalla and Others

Calcutta High Court · AIR 1973 Cal 328

Civil Procedure Code, 1908 (CPC) — Section 11, 92

High Courts15 Sept 1972

T.I. and M. Sales Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1985) 151 ITR 286

Income Tax Act, 1961 — Section 9

High Courts14 Sept 1972

Superintendent and Remembrancer of Legal Affairs Vs Eastern Silk Manufacturing Company (P) Ltd.

Calcutta High Court · (1973) 1 ILR (Cal) 519

Criminal Procedure Code, 1898 (CrPC) — Section 155(2), 173, 251ACustoms Act, 1962 — Section 132, 133, 134, 135, 137Foreign Exchange Regulation Act, 1947 — Section 12(1), 23, 23(1), 23(3), 23D

High Courts12 Sept 1972

Kalidas Chowdhury Vs Wealth Tax Officer, "G" Ward and Others

Calcutta High Court · 77 CWN 61 : (1973) 91 ITR 388

Income Tax Act, 1922 — Section 16(3)Wealth Tax Act, 1957 — Section 17, 17(1)

High Courts07 Sept 1972

Muktipada Mondal Vs Abdul Jabbar and Others

Calcutta High Court · (1973) CriLJ 1246 : 76 CWN 1103 : (1973) 2 ILR (Cal) 579

Penal Code, 1860 (IPC) — Section 325, 379

High Courts07 Sept 1972

Sisir Kumar Chattopadhaya Vs The State of West Bengal and Others

Calcutta High Court · 77 CWN 300

Constitution of India, 1950 — Article 226(1), 311(2)

High Courts01 Sept 1972Dismissed

Federation of Bus Syndicate and Others Vs The State of West Bengal and Others

Calcutta High Court · AIR 1973 Cal 389

Central Motor Vehicles Rules, 1989 — Rule 66AMotor Vehicles Act, 1939 — Section 43, 48, 48(3)

High Courts28 Aug 1972

Sarala Birla Vs Durga Prosad Shastri

Calcutta High Court · (1973) 1 ILR (Cal) 456

Criminal Procedure Code, 1898 (CrPC) — Section 439, 561APenal Code, 1860 (IPC) — Section 499, 500, 95