High Courts08 Jun 1972
Venkatesh Das Mullick Vs Kishore Mohan Saha
Calcutta High Court · (1973) 1 ILR (Cal) 394
Criminal Procedure Code, 1898 (CrPC) — Section 165, 523, 523(1)Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,754 of 3,204
High Courts02 Jun 1972Dismissed
The State of West Bengal Vs Mohamad Hanif
Calcutta High Court · AIR 1972 Cal 467 : 76 CWN 865
Constitution of India, 1950 — Article 133(1)Defence of India Act, 1971 — Section 19, 19(1)
High Courts02 Jun 1972Dismissed
Ramesh Prosad Agarwal Vs Union of India (UOI)
Calcutta High Court · AIR 1972 Cal 465
Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133(1), 136Defence of India Act, 1939 — Section 19(1)
High Courts02 Jun 1972
Commissioner of Income Tax and Others Vs Mahabir Prasad Poddar
Calcutta High Court · (1974) 93 ITR 215
Income Tax Act, 1961 — Section 132, 132(1), 132(10), 132(8)
High Courts02 Jun 1972
Debendra Nath Pal Vs State of West Bengal and Others
Calcutta High Court · 77 CWN 562
Penal Code, 1860 (IPC) — Section 147, 323, 379
High Courts31 May 1972
Pramila Chakraborty and Others Vs The Superintendent, Hoogly Jail and Another
Calcutta High Court · (1973) CriLJ 407
Constitution of India, 1950 — Article 13, 19, 21, 22, 246Penal Code, 1860 (IPC) — Section 307, 506
High Courts31 May 1972Dismissed
Binapani Devi Vs Sarama Devi
Calcutta High Court · (1973) 1 ILR (Cal) 452
Criminal Procedure Code, 1898 (CrPC) — Section 411A, 417, 417(3), 417(4), 421Penal Code, 1860 (IPC) — Section 323, 95
High Courts30 May 1972Dismissed
Sri Sarada Sangha Vs Asoka Sengupta
Calcutta High Court · 76 CWN 862
West Bengal Premises Tenancy Act, 1956 — Section 17, 17(2)
High Courts25 May 1972
Madanlal Jindal Vs Income Tax Officer, "C" Ward and Others
Calcutta High Court · (1973) 92 ITR 546
Income Tax Act, 1961 — Section 147, 185(1)
High Courts24 May 1972Allowed
Kartic Prosad Khettry Vs Amar Nath Khettry and Others
Calcutta High Court · AIR 1973 Cal 115 : 76 CWN 992
West Bengal Estates Acquisition Act, 1953 — Section 26
High Courts23 May 1972Dismissed
Abdul Alim Vs Commissioner of Wakfs, West Bengal and Others
Calcutta High Court · AIR 1973 Cal 117
Constitution of India, 1950 — Article 226
High Courts23 May 1972Dismissed
Corporation of Calcutta Vs Cossipore Oil Mill
Calcutta High Court · (1972) 2 ILR (Cal) 322
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts22 May 1972
Rashan Aktar Khatoon Vs Krishnadas Roy
Calcutta High Court · (1972) 05 CAL CK 0008
Calcutta Thika Tenancy Act, 1949 — Section 17, 5, 6, 7A, 7A(2)Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, 148, 151Limitation Act, 1963 — Section 29(2), 5
High Courts19 May 1972Dismissed
Oghadmal Choudhury Vs Union of India (UOI)
Calcutta High Court · (1975) 1 ILR (Cal) 420
Presidency Small Cause Courts Act, 1882 — Section 38Railways Act, 1989 — Section 76, 78
High Courts18 May 1972Allowed
Roshan Ali Mian Vs District Magistrate, Cooch Behar
Calcutta High Court · (1973) 1 ILR (Cal) 691
Maintenance of Internal Security Act, 1971 — Section 3(1), 3(2), 8(1)
High Courts18 May 1972Allowed
Chittaranjan Mondal Vs Sankar Prosad Sahani
Calcutta High Court · AIR 1972 Cal 469 : 76 CWN 781 : (1973) 1 ILR (Cal) 370
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Letters Patent Act, 1865 — Clause 15
High Courts18 May 1972Allowed
Abdul Rahim and Others Vs Kamalapati Mukherjee
Calcutta High Court · AIR 1972 Cal 541 : (1975) 1 ILR (Cal) 254
Bengal Money Lenders Act, 1940 — Section 37ATransfer of Property Act, 1882 — Section 58
High Courts15 May 1972
Chunilal Basu and Another Vs The Hon''ble Chief Justice of the High Court at Calcutta and Others
Calcutta High Court · AIR 1972 Cal 470 : (1972) 1 CALLT 31 : 76 CWN 681
Advocates Act, 1961 — Section 34(2), 50(2)Constitution of India, 1950 — Article 14, 225, 372Government of India (Amendment) Act, 1935 — Section 223
High Courts12 May 1972
Jiwandas Agarwal Vs Narayandas Deora
Calcutta High Court · (1975) 1 ILR (Cal) 520
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 32 Rule 3(1), Order 32 Rule 5(2), Order 6 Rule 4, 32Evidence Act, 1872 — Section 111, 114, 145, 17, 21Transfer of Property Act, 1882 — Section 106, 111, 116
High Courts11 May 1972
The State Vs Ananta Singh and Others
Calcutta High Court · (1972) 1 CALLT 141 : (1972) CriLJ 1327 : 76 CWN 699 : (1972) 2 ILR (Cal) 449
Evidence Act, 1872 — Section 30, 33Penal Code, 1860 (IPC) — Section 120B, 395, 396, 397