High Courts29 Nov 1971Dismissed
Durga Prasanna Gupta Vs State of West Bengal and Others
Calcutta High Court · AIR 1972 Cal 378
Constitution of India, 1950 — Article 309, 311
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,761 of 3,204
High Courts29 Nov 1971Allowed
Manish Ranjan Biswas Vs Nemai Chandra Ghosh
Calcutta High Court · (1972) 1 ILR (Cal) 530
Criminal Procedure Code, 1898 (CrPC) — Section 190, 190(1), 200, 203, 207
High Courts26 Nov 1971
Shyam Sundar Bajaj Vs Income Tax Officer, "A" Ward and Others
Calcutta High Court · (1973) 89 ITR 317
Income Tax Act, 1961 — Section 142(1), 147, 148
High Courts23 Nov 1971
Smt. Tarubala Saha Vs Nath Bank Ltd. (In Liquidation) and Another
Calcutta High Court · (1972) 42 CompCas 588 : 76 CWN 99
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Companies Act, 1913 — Section 171
High Courts18 Nov 1971
Susila Bala Dasi Vs Karuna Bala Poddar
Calcutta High Court · (1973) 2 ILR (Cal) 321
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3Partition Act, 1893 — Section 4
High Courts16 Nov 1971
Ranjan Kumar Das Vs Ganesh Chandra Manna
Calcutta High Court · (1972) 2 ILR (Cal) 318
Estates Acquisition Act — Section 6(2)Estates Acquisition Rules — Rule 4Limitation Act, 1963 — Section 14
High Courts16 Nov 1971Dismissed
In Re: Bharat Commerce and Industries Ltd.
Calcutta High Court · (1973) 43 CompCas 162
Companies Act, 1956 — Section 17, 17(3)
High Courts15 Nov 1971Dismissed
Mahboobur Rahman Vs Public Service Commission, West Bengal and Others
Calcutta High Court · AIR 1972 Cal 348
Constitution of India, 1950 — Article 226
High Courts15 Nov 1971
Central Bank of India Vs Srish Chandra Guha and Another
Calcutta High Court · AIR 1972 Cal 345
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts10 Nov 1971Allowed
Lalchand Dharamchand Vs Alliance Jute Mills Co. Ltd.
Calcutta High Court · AIR 1973 Cal 243
Arbitration Act, 1940 — Section 34Contract Act, 1872 — Section 188, 62
High Courts09 Nov 1971
Nandy and Company Vs Union of India and Others
Calcutta High Court · 76 CWN 952
Constitution of India, 1950 — Article 19, 226, 352, 352(1), 352(2)General Clauses Act, 1897 — Section 6
High Courts09 Nov 1971
Bhyalal Sha Vs Renubala Dey
Calcutta High Court · 76 CWN 778 : (1973) 1 ILR (Cal) 39
Limitation Act, 1963 — Section 4West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1)
High Courts17 Sept 1971Dismissed
Fatechand Mahesri and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1972 Cal 177 : (1972) 1 CALLT 313 : 76 CWN 137 : (1972) 1 ILR (Cal) 684
General Clauses Act, 1897 — Section 3(42)West Bengal Estates Acquisition Act, 1953 — Section 14(3), 6
High Courts17 Sept 1971Allowed
Rawatmal Bhairudan Vs The Rajputana Trading Co. (Pvt.) Ltd.
Calcutta High Court · AIR 1973 Cal 248
West Bengal Premises Tenancy Act, 1956 — Section 17(2)
High Courts17 Sept 1971
Mojammal Mondal Vs Special Revenue Officer and Others
Calcutta High Court · 78 CWN 281
Specific Relief Act, 1963 — Section 13(1)(b), 6Transfer of Property Act, 1882 — Section 55(2)West Bengal Estates Acquisition Act, 1953 — Section 10(2), 4, 5, 6, 6(5)
High Courts17 Sept 1971
Jhajharia, N.K. and Others Vs Chandar, L.
Calcutta High Court · 78 CWN 697
Employees State Insurance Act, 1948 — Section 40, 84, 85, 86General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 40, 403, 405, 406, 420
High Courts17 Sept 1971
N.K. Jhajharia Vs L. Chandar
Calcutta High Court · (1975) 1 ILR (Cal) 507
Coal Mines Provident Fund and Bonus Schemes Act, 1948 — Section 40, 40(4), 9, 9(2)Criminal Procedure Code, 1898 (CrPC) — Section 195Employees State Insurance Act, 1948 — Section 40, 84, 85, 86
High Courts17 Sept 1971Allowed
Sitaram Jaipuria and Others Vs Banwarilal Jaipuria
Calcutta High Court · AIR 1972 Cal 105 : 76 CWN 161 : (1972) 2 ILR (Cal) 64
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Companies Act, 1956 — Section 149, 173(2), 34(2)Industries (Development and Regulation) Act, 1951 — Section 11
High Courts17 Sept 1971Dismissed
Rallis (India) Ltd. Vs Union of India (UOI)
Calcutta High Court · (1973) 1 ILR (Cal) 594
Carriers Act, 1865 — Section 3(1)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10, Order 21 Rule 31, Order 6 Rule 13, 80, 82Evidence Act, 1872 — Section 110
High Courts17 Sept 1971
Motia @ Motilal Shaw and Others Vs The State
Calcutta High Court · 76 CWN 901
Arms Act, 1959 — Section 19(f), 20, 27Explosive Substances Act, 1908 — Section 5, 7Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 307