High Courts24 Dec 1982Allowed
Krishna Gopal Saha Vs Nityananda Saha and Others
Calcutta High Court · (1982) 12 CAL CK 0025
Civil Procedure Code, 1908 (CPC) — Section 47, 60West Bengal Premises Tenancy Act, 1956 — Section 14, 30
COURT ARCHIVE
Calcutta High Court judgments, 1982
395 judgments · page 1 of 20
High Courts24 Dec 1982Allowed
Basudeb Biswas and Others Vs Radhanath Maity and Others
Calcutta High Court · (1982) 12 CAL CK 0002
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)Transfer of Property Act, 1882 — Section 10, 11
High Courts23 Dec 1982
In Re: Ebadat Ali
Calcutta High Court · (1982) 12 CAL CK 0026
Essential Commodities Act, 1955 — Section 3, 6A, 6C, 6E, 7
High Courts23 Dec 1982Allowed
Collector of Customs and Others Vs Md. Habibul Haque
Calcutta High Court · (1982) 12 CAL CK 0023
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 3, 4
High Courts23 Dec 1982Allowed
Union of India (UOI) and Others Vs Hindustan Aluminium Corporation Limited and Another
Calcutta High Court · AIR 1983 Cal 307 : (1983) 1 CALLT 299 : 87 CWN 450
Aluminium Control Order, 1970 — Section 4ACivil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 14, 19(1), 226, 265, 266
High Courts23 Dec 1982Dismissed
Samaresh Mukherjee and Others Vs State of West Bengal and Others
Calcutta High Court · (1982) 12 CAL CK 0003
Bengal Municipal Act, 1932 — Section 134, 16, 2, 3, 6Constitution of India, 1950 — Article 14
High Courts23 Dec 1982Allowed
Ujjal Kumar Sing and Others Vs Lakshman Chandra Singh and Others
Calcutta High Court · 87 CWN 441
Hindu Succession Act, 1956 — Section 18
High Courts22 Dec 1982
Tulsidas Mundhra Vs The Official Liquidator and Others
Calcutta High Court · AIR 1983 Cal 403
Civil Procedure Code, 1908 (CPC) — Section 51
High Courts21 Dec 1982
Commissioner of Income Tax Vs Amalendu Paul
Calcutta High Court · (1983) 34 CTR 174 : (1984) 145 ITR 439 : (1983) 13 TAXMAN 325
Income Tax Act, 1961 — Section 131, 271(1)
High Courts21 Dec 1982
In Re : Satish Chandra Banik
Calcutta High Court · (1983) CriLJ 491
Bengal Public Demands Recovery Act, 1913 — Section 34, 51Constitution of India, 1950 — Article 227Essential Commodities Act, 1955 — Section 6A, 6C, 7
High Courts21 Dec 1982
Arun Kumar Ghosh Vs The Competent Authority
Calcutta High Court · (1982) 12 CAL CK 0007
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 35, 74Urban Land (Ceiling and Regulation) Act, 1976 — Section 2(0), 33, 6(1), 9
High Courts21 Dec 1982
Commissioner of Income Tax Vs Shaw Wallace and Co. Ltd.
Calcutta High Court · (1983) 34 CTR 172 : (1983) 143 ITR 207 : (1983) 15 TAXMAN 450
Income Tax Act, 1961 — Section 5(1)
High Courts14 Dec 1982Dismissed
The Great India Trading Co. Pvt. Ltd. Vs Nowrangrai Ramniwas and Another
Calcutta High Court · AIR 1983 Cal 237
Carriers Act, 1865 — Section 8Evidence Act, 1872 — Section 110Sales of Goods Act, 1930 — Section 23, 25
High Courts14 Dec 1982Dismissed
The Great India Trading Co. Pvt. Ltd. Vs The Angus Co. Ltd. and Another
Calcutta High Court · AIR 1983 Cal 408
Bills of Lading Act, 1856 — Section 1, 2, 3Carriers Act, 1865 — Section 10, 8Evidence Act, 1872 — Section 110
High Courts14 Dec 1982
Commissioner of Income Tax Vs Hind Construction and Engineering Co. Ltd.
Calcutta High Court · (1983) 34 CTR 196 : (1984) 147 ITR 513 : (1983) 13 TAXMAN 218
High Courts13 Dec 1982
Calcutta Investment Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1983) 35 CTR 200 : (1983) 142 ITR 120 : (1983) 13 TAXMAN 422
High Courts13 Dec 1982
Sundardas Thackersay and Bros Vs Commissioner of Income Tax
Calcutta High Court · (1983) 34 CTR 177 : (1984) 147 ITR 524 : (1983) 13 TAXMAN 125
Income Tax Act, 1961 — Section 154, 154(3), 271(1), 271(2)
High Courts10 Dec 1982Dismissed
Tarachand Agarwalla Vs Union of India (UOI)
Calcutta High Court · AIR 1983 Cal 268
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 80Limitation Act, 1908 — Article 31
High Courts10 Dec 1982Dismissed
American Pipe Company Vs State of Uttar Pradesh
Calcutta High Court · (1982) 12 CAL CK 0027
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 20Contract Act, 1872 — Section 3, 4, 55, 73Sales of Goods Act, 1930 — Section 11
High Courts08 Dec 1982
Sk. Saifuddin Mondal Vs State and Another
Calcutta High Court · (1983) 1 CALLT 93 : (1983) CriLJ 109 : 87 CWN 181
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 406, 408