High Courts28 Jul 1972Allowed
Radharam Sohanlal Vs Abanindra Nath Mitter
Calcutta High Court · AIR 1973 Cal 213
West Bengal Premises Tenancy Act, 1956 — Section 17(4)
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,752 of 3,204
High Courts28 Jul 1972
Prafulla Kumar Dutta Vs Ganesh Chandra Bose and Another Ganesh Chandra Bose and Another Vs Prafulla Kumar Dutta
Calcutta High Court · AIR 1973 Cal 106 : 79 CWN 203 : (1975) 1 ILR (Cal) 230
Calcutta High Court Rules, 1914 — Rule 1West Bengal Premises Tenancy Act, 1956 — Section 13(6)
High Courts28 Jul 1972Allowed
Haran Chandra Khalo and Another Vs Gopal Das and Others
Calcutta High Court · AIR 1973 Cal 487
Bengal Tenancy Act, 1885 — Section 26F
High Courts28 Jul 1972
Sm. Sabitri Devi Saraf Vs Ramgopal Motilal Kajoria
Calcutta High Court · AIR 1972 Cal 516 : 77 CWN 122 : (1973) 1 ILR (Cal) 187
West Bengal Premises Tenancy Act, 1956 — Section 10
High Courts28 Jul 1972Allowed
Sriniwas Sureka Vs Madanlal Sekhsaria and Others
Calcutta High Court · AIR 1973 Cal 13 : (1974) 1 ILR (Cal) 1
West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(4), 2
High Courts28 Jul 1972Dismissed
Nurul Hoda and others Vs Amir Hasan and Another
Calcutta High Court · 76 CWN 1039
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 69, Order 21 Rule 90, Order 22 Rule 9, Order 9 Rule 5, 10
High Courts27 Jul 1972Dismissed
Rakhal Chandra Saha Vs Sukumar Deb
Calcutta High Court · 77 CWN 661
Constitution of India, 1950 — Article 133(1), 133(1)(a), 133(1)(b), 19(1)(f)West Bengal Premises Tenancy Act, 1956 — Section 13, 17E
High Courts25 Jul 1972Allowed
State of West Bengal and Another Vs Tarun Kumar Sen Gupta and Another
Calcutta High Court · AIR 1974 Cal 39
Central Reserve Police Force Act, 1949 — Section 1, 3, 9Constitution of India, 1950 — Article 13, 246, 372
High Courts24 Jul 1972Dismissed
Jibandhan Dey Vs United Exhibitors
Calcutta High Court · (1972) 1 CALLT 265 : (1974) 2 ILR (Cal) 107
Bengal Tenancy Act, 1885 — Section 5(1)Transfer of Property Act, 1882 — Section 108West Bengal Estates Acquisition Act, 1953 — Section 2, 6(1)
High Courts21 Jul 1972Allowed
Gopal Chandra Daw and Others Vs Smt. Bimalabala Hazra
Calcutta High Court · (1972) 07 CAL CK 0035
Limitation Act, 1963 — Section 14
High Courts21 Jul 1972
Diamond Sugar Mills Ltd. Vs Income Tax Officer, "C" Ward and Others
Calcutta High Court · (1973) 89 ITR 171
Income Tax Act, 1961 — Section 147, 148
High Courts21 Jul 1972Dismissed
Srinath Singh Vs S.K. Bhattacharjee and Others
Calcutta High Court · AIR 1973 Cal 28 : 77 CWN 84
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3
High Courts19 Jul 1972
Gouri Bala Sadhukhan Vs Jiban krishna Sadhukhan
Calcutta High Court · (1973) 2 ILR (Cal) 363
Civil Procedure Code, 1908 (CPC) — Section 151Succession Act, 1925 — Section 276, 278, 283, 284, 284(4)West Bengal Court Fees Act, 1970 — Article 1, 13
High Courts19 Jul 1972
Gouribala Sadhukhan Vs Jibankrishna Sadhukhan and Others
Calcutta High Court · 77 CWN 676
Civil Procedure Code, 1908 (CPC) — Section 151Succession Act, 1925 — Section 276, 278, 283, 284, 285
High Courts18 Jul 1972
Satsang and Another Vs Kiron Chandra Mukhopadhyay and Others
Calcutta High Court · AIR 1972 Cal 533 : (1974) 1 ILR (Cal) 498
Copyright Act, 1957 — Section 13(1), 14(1), 2, 45
High Courts18 Jul 1972Dismissed
Jagadish Chandra Sahoo Vs Santosh Kumar Nayak
Calcutta High Court · (1973) 2 ILR (Cal) 90
Civil Procedure Code, 1882 — Order 41 Rule 11, 211, 551Constitution of India, 1950 — Article 226Limitation (Amendment) Act, 1859 — Section 19 , 20
High Courts18 Jul 1972
Sm. Sarajubala Das Vs Jyoti Kamal Das
Calcutta High Court · AIR 1973 Cal 45 : (1973) 1 ILR (Cal) 579
Succession Act, 1925 — Section 223, 236
High Courts14 Jul 1972
Netai Halder Vs State
Calcutta High Court · (1973) 1 ILR (Cal) 495
Penal Code, 1860 (IPC) — Section 494
High Courts14 Jul 1972Dismissed
Union of India (UOI) Vs Hind Galvanizing and Engineering Co. Pvt. Ltd.
Calcutta High Court · AIR 1973 Cal 215 : (1974) 2 ILR (Cal) 277
Arbitration Act, 1940 — Section 34, 39
High Courts14 Jul 1972
Shri Kamal Prasanna Roy and others Vs Shri Maurice Hyam
Calcutta High Court · 77 CWN 64
Industrial Disputes Act, 1947 — Section 15, 15(1), 15(2), 25FF, 33CPayment of Wages Act, 1936 — Section 15