High Courts03 Aug 1972Allowed
The Commissioners for the Port of Calcutta Vs Pulin Behari Mondal and Others
Calcutta High Court · AIR 1973 Cal 537 : 77 CWN 207
Calcutta Port Act, 1890 — Section 35(8), 58, 58(1)
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,751 of 3,204
High Courts03 Aug 1972
Nishith Ranjan Mukherjee and Others Vs The State of West Bengal and Another
Calcutta High Court · AIR 1973 Cal 342
Land Acquisition Act, 1894 — Section 18
High Courts03 Aug 1972Dismissed
Ajit Kumar Roy and Others Vs Sm. Satya Bala Dutt and Others
Calcutta High Court · AIR 1973 Cal 339 : 78 CWN 19 : (1973) 2 ILR (Cal) 53
Transfer of Property Act, 1882 — Section 106
High Courts03 Aug 1972
Kamal Prasanna Roy Vs Maurice Hyam
Calcutta High Court · (1973) 1 ILR (Cal) 586
Industrial Disputes Act, 1947 — Section 25F, 25FF, 33CPayment of Wages Act, 1936 — Section 15, 15(2)
High Courts02 Aug 1972Allowed
Dulal Chandra Seal Vs Saraswati Dutta
Calcutta High Court · (1973) 1 ILR (Cal) 88
High Courts31 Jul 1972Partly Allowed
Piru Charan Pal and Another Vs Sunilmoy Nemo and Another
Calcutta High Court · AIR 1973 Cal 1 : 76 CWN 1048 : (1973) 2 ILR (Cal) 327
Bengal Tenancy Act, 1885 — Section 26CRegistration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 53A
High Courts31 Jul 1972Allowed
Piru Charan Pal and Others Vs Sunilmoy Nemo and Others
Calcutta High Court · AIR 1973 Cal 1 : 76 CWN 1048 : (1973) 2 ILR (Cal) 327
Civil Procedure Code, 1908 (CPC) — Section 11Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 123, 53A, 54
High Courts31 Jul 1972
Purusottam Lalji and Others Vs Ratan Lal Agarwalla and Others
Calcutta High Court · AIR 1972 Cal 459 : 76 CWN 983
Calcutta Municipal Act, 1951 — Section 414
High Courts31 Jul 1972
Bank of India and Another Vs The National Iron and Steel Co. Ltd. and Others
Calcutta High Court · AIR 1973 Cal 354
Imports (Control) Order, 1955 — Rule 3(1)Imports and Exports (Control) Act, 1947 — Section 5
High Courts31 Jul 1972Allowed
Ahindra Nath Mukhopadhyaya and Others Vs Manmatha Nath Kurmi and Others
Calcutta High Court · AIR 1973 Cal 168 : 77 CWN 129 : (1973) 1 ILR (Cal) 630
West Bengal Estates Acquisition Act, 1953 — Section 6(1), 6(2)
High Courts31 Jul 1972Dismissed
Nurul Hoda and Others Vs Amir Hasan and Another
Calcutta High Court · AIR 1972 Cal 449 : 76 CWN 1039
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9
High Courts31 Jul 1972Allowed
Jagannath Deb Roy Vs Byomkesh Roy and Others
Calcutta High Court · AIR 1973 Cal 397
Transfer of Property Act, 1882 — Section 8
High Courts29 Jul 1972Allowed
State of West Bengal Vs Tarun Kumar Sengupta and Another
Calcutta High Court · 77 CWN 579
Central Reserve Police Force Act, 1949 — Section 1, 1(2), 10, 10, 11, 11Constitution of India, 1950 — Article 226, 246, 248, 32, 372General Clauses Act, 1897 — Section 3(38)
High Courts28 Jul 1972
Chaitanya Charan Nayak Vs Manik Chandra Nandy and Others
Calcutta High Court · AIR 1972 Cal 520 : (1973) 1 ILR (Cal) 571
Bengal Tenancy Act, 1885 — Section 26C, 26FEvidence Act, 1872 — Section 115West Bengal Estates Acquisition Act, 1953 — Section 6(1)
High Courts28 Jul 1972
Sanjib Kumar Mukherjee and Others Vs Nathmal Rampuria and Others
Calcutta High Court · AIR 1972 Cal 524 : (1972) 1 CALLT 238 : 77 CWN 30 : (1973) 2 ILR (Cal) 306
Constitution of India, 1950 — Article 19(1), 19(5)West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(4), 5
High Courts28 Jul 1972
Sri Ganesh Properties Private Ltd. Vs Corporation of Calcutta
Calcutta High Court · (1973) 2 ILR (Cal) 99
Calcutta Municipal Act, 1923 — Section 141Calcutta Municipal Act, 1951 — Section 139, 140, 168, 172(2), 183Civil Procedure Code, 1908 (CPC) — Section 100, 115
High Courts28 Jul 1972
Madan Mohan Ghosh and Others Vs Sishu Bala Atta and Others
Calcutta High Court · AIR 1972 Cal 502 : 76 CWN 1058
Bengal Tenancy Act, 1885 — Section 26FLimitation Act, 1908 — Article 181, 18West Bengal Estates Acquisition Act, 1953 — Section 6, 6(1), 6(2)
High Courts28 Jul 1972Allowed
Jamuna Prasad Chowrasia Vs Kishorilal Poddar Kishorilal Poddar Vs Jamuna Prasad Chowrasia
Calcutta High Court · AIR 1973 Cal 204 : 77 CWN 278
West Bengal Premises Tenancy Act, 1956 — Section 17(4)
High Courts28 Jul 1972Allowed
Ram Chandra Paul Vs District Magistrate
Calcutta High Court · (1974) 1 ILR (Cal) 367
Criminal Procedure Code, 1898 (CrPC) — Section 491Maintenance of Internal Security Act, 1971 — Section 3(1), 3(2)
High Courts28 Jul 1972Dismissed
Manindra Nath Bose Vs Balaram Chandra Patni and Others
Calcutta High Court · AIR 1973 Cal 145 : (1973) 1 CALLT 371 : (1973) 2 ILR (Cal) 246
Bengal Ferries Act, 1885 — Section 16Easements Act, 1882 — Section 15, 17