COURT ARCHIVE

Calcutta High Court judgments

64,080 judgments · page 1,763 of 3,204

High Courts18 Aug 1971

Parbati Lal Sharma Vs Sadhan Rampuria

Calcutta High Court · (1972) 1 ILR (Cal) 277

Criminal Procedure Code, 1898 (CrPC) — Section 239, 497Penal Code, 1860 (IPC) — Section 302, 34West Bengal Children Act, 1959 — Section 22, 28, 28(1), 28(2), 40

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High Courts17 Aug 1971Allowed

Sachindra Nath Mahapatra Vs The State of West Bengal and Others

Calcutta High Court · AIR 1972 Cal 385 : 76 CWN 33 : (1972) 1 LLJ 368

Bengal Police Regulations, 1943 — Regulation 883, 884

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High Courts12 Aug 1971

Arati Rani Paul Vs Balai Chandra Paul

Calcutta High Court · (1971) 1 CALLT 176 : (1973) 1 ILR (Cal) 64

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 12, Order 26 Rule 16, Order 26 Rule 17Constitution of India, 1950 — Article 226Trusts Act, 1882 — Section 34

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High Courts10 Aug 1971

West Laikdihi Coal Co. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1973) 87 ITR 501

Income Tax Act, 1922 — Section 10(2)

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High Courts10 Aug 1971Dismissed

Kutubuddin Ahammed and Others Vs Kashim Ali and Another

Calcutta High Court · AIR 1972 Cal 293 : 76 CWN 57

Transfer of Property Act, 1882 — Section 122West Bengal Land Reforms Act, 1955 — Section 8(1), 8(2)

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High Courts06 Aug 1971

Rameswar Sirkar Vs Income Tax Officer, "A" Ward and Others

Calcutta High Court · (1973) 88 ITR 374

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 25AIncome Tax Act, 1961 — Section 148, 170, 171, 177, 187

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High Courts06 Aug 1971Dismissed

Dhanomoy Thapa Vs The State of West Bengal and Others

Calcutta High Court · AIR 1972 Cal 1 : (1972) 1 CALLT 283

Constitution of India, 1950 — Article 14, 19(1)West Bengal Public Lands (Eviction of Unauthorised Occupants) Act, 1962 — Section 4

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High Courts06 Aug 1971

Gostha Behar Ghose Vs University of Calcutta

Calcutta High Court · AIR 1972 Cal 61

Calcutta University Act, 1966 — Section 58Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 17

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High Courts05 Aug 1971

Kalyanji Mavji and Co. Vs Commissioner of Income Tax

Calcutta High Court · (1973) 87 ITR 228

Income Tax Act, 1922 — Section 66(2)

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High Courts30 Jul 1971

Binoy Kumar Saha and Another Vs The Revenue Officer, Malda and Others

Calcutta High Court · AIR 1972 Cal 458 : 76 CWN 367

West Bengal Estates Acquisition Act, 1953 — Section 2

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High Courts30 Jul 1971Dismissed

Damodar Valley Corporation Vs Ikrah Nandi Coal Co.

Calcutta High Court · AIR 1972 Cal 153

Arbitration Act, 1940 — Section 2, 30, 39

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High Courts30 Jul 1971

Esam Sk. and Others Vs Sattar Mullick and Others

Calcutta High Court · AIR 1972 Cal 141

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9

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High Courts30 Jul 1971

Chunilal Damani Vs Collector of Central Excise and Customs

Calcutta High Court · (1973) 1 ILR (Cal) 707

Customs Act, 1962 — Section 110(2), 111, 112, 123, 123(2)Foreign Exchange Regulation Act, 1947 — Section 8(1)

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High Courts28 Jul 1971

Jute and Jute Goods Buffer Stock Association Vs The Second Industrial Tribunal of West Bengal and Others

Calcutta High Court · 76 CWN 196

Constitution of India, 1950 — Article 13, 14, 19(1)(c), 226, 248Industrial Disputes Act, 1947 — Section 10, 10(1), 10(1), 10(2), 18(1)

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High Courts26 Jul 1971

Sisir Kumar Kundu Vs Smt. Sabita Rani Mandal

Calcutta High Court · AIR 1972 Cal 4 : (1971) 1 CALLT 130 : 75 CWN 932

Hindu Marriage Act, 1955 — Section 12, 12(1), 13, 25

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High Courts20 Jul 1971Dismissed

P.C. Ray and Co. (India) Pvt. Ltd. Vs Union of India (UOI)

Calcutta High Court · AIR 1971 Cal 512

Arbitration Act, 1940 — Section 17Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts19 Jul 1971Allowed

Sahadeb Chandra Paul and Others Vs Manmatha Nath Mondal and Another

Calcutta High Court · 75 CWN 979

Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13, 13(6), 18A, 21(1)

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High Courts16 Jul 1971

A. Akooji Jadwat Pvt. Ltd. Vs Oriental Fire and General Insurance Co. Ltd. and Others

Calcutta High Court · AIR 1972 Cal 228 : 76 CWN 236 : (1973) 2 ILR (Cal) 182

Marine Insurance Act, 1963 — Section 55(1), 57, 60

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High Courts14 Jul 1971Dismissed

Nazla Rob Vs The Commissioner of Wakf, West Bengal and Others

Calcutta High Court · AIR 1972 Cal 389

Bengal General Clauses Act, 1899 — Section 17Bengal Wakf Act, 1934 — Section 27(2), 29, 32Bengal Wakf Rules, 1934 — Rule 1, 4

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High Courts13 Jul 1971Dismissed

Biswanath Charit Vs Damodar Patra

Calcutta High Court · (1972) 2 ILR (Cal) 347

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 83Guardians and Wards Act, 1890 — Section 27, 29, 7Hindu Minority and Guardianship Act, 1956 — Section 1(3), 5, 6, 8, 8(1)

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