COURT ARCHIVE

Calcutta High Court judgments

64,080 judgments · page 1,776 of 3,204

High Courts15 Sept 1970Allowed

The Asansol Electric Supply Co. and Others Vs Chunilal Daw and Others

Calcutta High Court · 75 CWN 704

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 2 Rule 2, Order 7 Rule 7, 10, 17Companies Act, 1956 — Section 101, 102, 107, 141, 155Penal Code, 1860 (IPC) — Section 398

Read judgment

High Courts14 Sept 1970Allowed

Richard B.T.H. Chow Vs James Chow Wakin

Calcutta High Court · 75 CWN 173 : (1971) 2 ILR (Cal) 535

Companies Act, 1956 — Section 2(2), 26, 260, 270, 274Company Regulations, 1956 — Regulation 82

Read judgment

High Courts14 Sept 1970Allowed

The University of North Bengal and Another Vs Sisir Kumar Ghosh and Others

Calcutta High Court · AIR 1971 Cal 293

Constitution of India, 1950 — Article 226North Bengal University Act, 1981 — Section 20(1), 23, 23(5)

Read judgment

High Courts11 Sept 1970

Official Liquidator Vs Dr. Sailendra Nath Sinha and Others

Calcutta High Court · (1973) 43 CompCas 107 : (1972) 2 ILR (Cal) 251

Companies Act, 1956 — Section 543, 543(1)

Read judgment

High Courts11 Sept 1970Dismissed

Biswanath Prasad Radhey Shyam Vs The Controller of Patents and Designs and Another

Calcutta High Court · AIR 1971 Cal 421

Constitution of India, 1950 — Article 133(1)Patents and Designs Act, 1911 — Section 64, 64(5)

Read judgment

High Courts11 Sept 1970

Balai Chandra Pakhira Vs Satish Chandra Pradhan

Calcutta High Court · (1971) 1 ILR (Cal) 608

Calcutta Municipal Act, 1923 — Section 3, 3(1)Calcutta Municipal Act, 1951 — Section 5(11), 594, 608, 610Calcutta Thika Tenancy Act, 1949 — Section 1(2), 5

Read judgment

High Courts09 Sept 1970Allowed

State of West Bengal and Others Vs National Rubber Manufacturers Ltd.

Calcutta High Court · AIR 1971 Cal 301 : (1972) 1 CALLT 78 : 76 CWN 888 : 76 CWN 883 : (1973) 32 STC 24

Bengal Public Demands Recovery Act, 1913 — Section 7West Bengal Public Demands Recovery (Validation of Certificates and Notices) Act, 1961 — Section 2

Read judgment

High Courts09 Sept 1970

University of Calcutta Vs Rabindranath Adhikari and Others

Calcutta High Court · 75 CWN 102

Constitution of India, 1950 — Article 226

Read judgment

High Courts08 Sept 1970Dismissed

Administrator, Uttarpara Kotrung Municipality Vs Girija Prosad Paul and Another

Calcutta High Court · AIR 1971 Cal 207 : (1971) 1 CALLT 370

Bengal Municipal Act, 1932 — Section 155(4), 156

Read judgment

High Courts08 Sept 1970Allowed

Ranjit Ghosh Vs Hindusthan Steel Ltd. and Others

Calcutta High Court · AIR 1971 Cal 100 : (1971) 1 CALLT 400 : 75 CWN 721 : (1971) 1 ILR (Cal) 72

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 39 Rule 1Constitution of India, 1950 — Article 226

Read judgment

High Courts01 Sept 1970Dismissed

Uma Charan Roy Vs Sm. Kajal Roy

Calcutta High Court · AIR 1971 Cal 307 : 75 CWN 303

Hindu Marriage Act, 1955 — Section 13(1), 15, 29(4)Special Marriage Act, 1954 — Section 4

Read judgment

High Courts01 Sept 1970Dismissed

Hazera Khatoon and Others Vs Abdul Latif and Another

Calcutta High Court · 75 CWN 114

Specific Relief Act, 1963 — Section 42

Read judgment

High Courts28 Aug 1970Allowed

Sri Sri Iswar Lakshmi Janardan Thakur Jew Vs State of West Bengal

Calcutta High Court · 75 CWN 184 : (1972) 1 ILR (Cal) 80

Constitution of India, 1950 — Article 13, 14, 31, 31(2)Government of India Act, 1935 — Section 299(2)Land Acquisition Act, 1894 — Section 11, 17, 18, 19, 20

Read judgment

High Courts28 Aug 1970Dismissed