High Courts11 May 1972Allowed
Gogur Chandra Dholley Vs Abdul Jabbar Molla
Calcutta High Court · (1973) 2 ILR (Cal) 691
Constitution of India, 1950 — Article 15, 19(1)
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,755 of 3,204
High Courts10 May 1972
Nirmal Kumar Banerjee Vs The State
Calcutta High Court · (1972) CriLJ 1582
Constitution of India, 1950 — Article 14, 15Penal Code, 1860 (IPC) — Section 120B, 148, 149, 201, 302
High Courts10 May 1972
Munilal Bhagwat Sharan and Others Vs The Chief Commercial Superintendent, Eastern Railway and Others
Calcutta High Court · AIR 1972 Cal 405
Essential Commodities (Amendment) Act, 1967 — Section 6A, 6B
High Courts09 May 1972
Commissioner of Income Tax Vs Nawab Musharaf Hossain
Calcutta High Court · (1975) 101 ITR 36
Calcutta High Court (Original Side) Rules, 1914 — Rule 46, 6
High Courts09 May 1972
Saradindu Dutt Vs State
Calcutta High Court · 79 CWN 181
Calcutta Police Regulations, 1968 — Regulation 108(e), 5(b)Criminal Procedure Code, 1898 (CrPC) — Section 54
High Courts06 May 1972Dismissed
Keshab Chandra Dutta Vs Ballygunge Estates Private Ltd.
Calcutta High Court · 77 CWN 507
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 9 Rule 13, 144, 151Specific Relief Act, 1963 — Section 31, 39
High Courts05 May 1972Allowed
Hahnemen Publishing Co. P. Ltd. Vs Dinesh Chandra Ghosh and Others
Calcutta High Court · AIR 1972 Cal 484 : (1972) 1 CALLT 353 : 77 CWN 432 : (1973) 1 ILR (Cal) 196
West Bengal Premises Tenancy Act, 1956 — Section 12(1)
High Courts05 May 1972Allowed
Bahadurmal Sethia and Others Vs State of West Bengal
Calcutta High Court · AIR 1973 Cal 67
Essential Commodities Act, 1955 — Section 3(3), 3A
High Courts04 May 1972
Jute Investment Co. Ltd. Vs S.K. Srivastava and Others
Calcutta High Court · 77 CWN 501
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 113(1), 113(d), 114, 2(12), 2(14)
High Courts03 May 1972Dismissed
Sri. Sri. Devi Mata Vs State of West Bengal
Calcutta High Court · (1972) CriLJ 1619 : 76 CWN 930
Assimilation of Laws Act — Section 3Constitution of India, 1950 — Article 143Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts02 May 1972Dismissed
Phul Chand Ranilia Vs Ballabhadas Agarwal and Another
Calcutta High Court · AIR 1973 Cal 54
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4
High Courts02 May 1972
Shyamal Kumar Sarkar and others Vs Union of India and others
Calcutta High Court · 76 CWN 729
All India Services Act, 1951 — Section 3Constitution of India, 1950 — Article 16, 16(1), 226(1), 309, 312(1)
High Courts28 Apr 1972Allowed
Bharat Commerce and Industries Ltd. Vs Registrar of Companies and Another
Calcutta High Court · (1973) 43 CompCas 275 : 78 CWN 176
Companies Act, 1956 — Section 17
High Courts26 Apr 1972
Adhir Chandra Dey Vs Commissioner of Police and Others
Calcutta High Court · (1972) 1 CALLT 25 : (1973) CriLJ 303 : 78 CWN 346 : 76 CWN 723
Bengal General Clauses Act, 1899 — Section 22
High Courts24 Apr 1972
Pradip Lamp Works Vs Pratap Chandra Basu
Calcutta High Court · AIR 1972 Cal 361 : 77 CWN 738 : (1973) 1 ILR (Cal) 175
Industries (Development and Regulation) Act, 1951 — Section 18A, 18C
High Courts21 Apr 1972
Monoranjan Routh and Others Vs State of West Bengal
Calcutta High Court · AIR 1972 Cal 487 : 76 CWN 971 : (1972) 2 ILR (Cal) 475
Constitution of India, 1950 — Article 14, 31BLand Acquisition Act, 1894 — Section 23(2)West Bengal Land Development and Planning Act, 1948 — Section 8(2)
High Courts18 Apr 1972Allowed
Tarun Kumar Sengupta Vs Union of India (UOI) and Another
Calcutta High Court · AIR 1973 Cal 56 : (1973) 1 CALLT 329
Central Reserve Police Force Act, 1949 — Section 16, 3, 6Constitution of India, 1950 — Article 226, 372
High Courts18 Apr 1972Allowed
Arun General Industries Ltd. Vs Gunny Trading Co.
Calcutta High Court · AIR 1972 Cal 542
Arbitration Act, 1940 — Section 33Forward Contracts (Regulation) Act, 1952 — Section 2
High Courts17 Apr 1972
Pashupati Roy and Others Vs State of West Bengal
Calcutta High Court · AIR 1972 Cal 366 : (1972) 1 CALLT 330 : 76 CWN 797 : (1972) 2 ILR (Cal) 284
Constitution of India, 1950 — Article 14, 19(1), 31(2)West Bengal Fisheries (Requisition and Acquisition) Act, 1965 — Section 2(5), 8, 8(4)
High Courts11 Apr 1972
Sri Sri Iswar Jagannath Deb Jew and Others Vs Fatick Chand Seal and Others
Calcutta High Court · AIR 1972 Cal 489
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1