High Courts14 Mar 1972Allowed
Shri Iswar Jagannath Deb Jew Vs Fatik Chandra Seal and Others
Calcutta High Court · AIR 1972 Cal 372
Calcutta High Court (Original Side) Rules, 1914 — Rule 44, 45, 46, 5Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,757 of 3,204
High Courts13 Mar 1972
Sm. Kanak Das Vs Ram Lakhan Shaw
Calcutta High Court · AIR 1973 Cal 183 : 76 CWN 590
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts09 Mar 1972Dismissed
Indurani Dey Vs Nandalal Dey
Calcutta High Court · (1975) 1 ILR (Cal) 300
Succession Act, 1925 — Section 281
High Courts09 Mar 1972
Commissioner of Income Tax Vs Indian Aluminium Co. Ltd.
Calcutta High Court · (1973) 88 ITR 257
Income Tax Act, 1922 — Section 15C, 15C(2)
High Courts09 Mar 1972Allowed
Gilloram Gouri Shankar Vs The Commissioners for the Port of Calcutta
Calcutta High Court · AIR 1973 Cal 69
Calcutta Port Act, 1890 — Section 109A
High Courts09 Mar 1972Dismissed
Haridas Roy and Another Vs Calcutta Commercial Bank Ltd. (In Liquidation) and Others
Calcutta High Court · AIR 1972 Cal 329 : 76 CWN 575
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 34 Rule 1, 2
High Courts08 Mar 1972
Mst. Ramdayee Vs Dhanraj Kochar and Others
Calcutta High Court · AIR 1972 Cal 313 : 76 CWN 513 : (1973) 2 ILR (Cal) 43 : (1973) 1 ILR (Cal) 374
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 5, Order 2 Rule 3West Bengal Premises Tenancy Act, 1956 — Section 20
High Courts08 Mar 1972
Mira Bose Vs Santosh Kumar Bose
Calcutta High Court · (1973) CriLJ 790 : 76 CWN 923
Civil Procedure Code, 1908 (CPC) — Section 36, 37, 38, 39, 40Guardians and Wards Act, 1890 — Section 45Hindu Marriage Act, 1955 — Section 10, 24, 26, 28
High Courts06 Mar 1972Dismissed
Sushil Kumar Dhara Vs The Election Commission of India and Others
Calcutta High Court · AIR 1973 Cal 184 : (1973) 1 CALLT 390 : (1973) CriLJ 253 : (1975) 1 ILR (Cal) 614
Constitution of India, 1950 — Article 226, 329Representation of the People Act, 1951 — Section 80
High Courts06 Mar 1972Allowed
Sushil Kumar Dhara Vs Election Commission of India
Calcutta High Court · AIR 1973 Cal 184 : (1973) 1 CALLT 390 : (1973) CriLJ 253 : (1975) 1 ILR (Cal) 614
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Representation of the People Act, 1951 — Section 15(2)
High Courts02 Mar 1972
Bharati Private Ltd. Vs R.S. Chadda and Others
Calcutta High Court · 76 CWN 604 : (1973) 89 ITR 108
Income Tax Act, 1961 — Section 132
High Courts02 Mar 1972
The Corporation of Calcutta Vs The Building Tribunal and Others
Calcutta High Court · AIR 1972 Cal 318 : (1972) 1 CALLT 325 : (1973) 1 ILR (Cal) 687
Calcutta Municipal Act, 1951 — Section 24, 34, 414, 414(3), 414A
High Courts28 Feb 1972Dismissed
Amal Chandra Chatterjee Vs Pramode Kumar Banerjee
Calcutta High Court · 76 CWN 743 : (1973) 1 ILR (Cal) 202
Civil Procedure Code, 1908 (CPC) — Section 115, 47Constitution of India, 1950 — Article 19, 19(1)Rent Control Act, 1950 — Section 18(1)
High Courts25 Feb 1972
Mrs. Eishu Chugani Vs Ranglal Agarwala and Others
Calcutta High Court · AIR 1973 Cal 64
High Courts25 Feb 1972Dismissed
Gokulananda Roy Vs Tarapada Mukharjee and Others
Calcutta High Court · AIR 1973 Cal 233 : 76 CWN 411
Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 154(1), 245, 356, 356(1)Contempt of Courts Act, 1971 — Section 3
High Courts25 Feb 1972
Radhyshyam Shaw and Others Vs The Corporation of Calcutta
Calcutta High Court · AIR 1973 Cal 278 : 76 CWN 457
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 43 Rule 1
High Courts25 Feb 1972
Subhas Chandra Awan Vs The District Magistrate and Others
Calcutta High Court · (1972) CriLJ 1089
West Bengal (Prevention of Violent Activities) Act, 1970 — Section 3(3)
High Courts21 Feb 1972Dismissed
Sm. Pratima Baul Vs Indu Bhusan Banerjee
Calcutta High Court · AIR 1972 Cal 255
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 17D
High Courts21 Feb 1972Dismissed
Malhati Tea Syndicate Limited Vs Revenue Officer, Jalpaiguri and Others
Calcutta High Court · AIR 1973 Cal 78 : (1973) 43 CompCas 337
Bengal (Rural) Primary Education Act, 1930 — Section 29(2), 30Bengal Cess Act, 1880 — Section 38, 39, 40Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts21 Feb 1972
I.S.P. Trading Co. Vs Union of India (UOI)
Calcutta High Court · AIR 1973 Cal 74
Civil Procedure Code, 1908 (CPC) — Section 20, 80Evidence Act, 1872 — Section 3, 4Limitation Act, 1963 — Section 15(2)