High Courts07 Jun 1982Dismissed
Alok Kumar Aich Vs Asoke Kumar Aich and Others
Calcutta High Court · AIR 1982 Cal 599
Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 101, 3Succession Act, 1925 — Section 284, 299, 61, 63, 68
COURT ARCHIVE
Calcutta High Court judgments, 1982
395 judgments · page 10 of 20
High Courts06 Jun 1982
Commissioner of Income Tax Vs General Marketing and Manufacturing Co.
Calcutta High Court · (1987) 165 ITR 566
Income Tax Act, 1961 — Section 40
High Courts04 Jun 1982Allowed
Biswajit Bhattacharya and Others Vs Calcutta University and Others
Calcutta High Court · (1982) 06 CAL CK 0043
Calcutta University (Temporary and Supersession) Act, 1978 — Section 3, 4, 8Constitution of India, 1950 — Article 226
High Courts04 Jun 1982Dismissed
Smt. Sudha Mukherjee Vs Sankar Chatterjee
Calcutta High Court · AIR 1982 Cal 407 : 86 CWN 841
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17West Bengal Premises Tenancy Act, 1956 — Section 13(3A)
High Courts04 Jun 1982Allowed
Prof. A.K. Sanyal Vs Dr. Chitta Ranjan Basistha and Others
Calcutta High Court · AIR 1982 Cal 412
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1
High Courts04 Jun 1982
Sm .Krishna Pal and Another Vs Ashok Kumar Pal
Calcutta High Court · 86 CWN 1088
Hindu Marriage Act, 1955 — Section 12, 13, 19, 3, 7
High Courts03 Jun 1982Dismissed
Administrator, West Bengal Board of Secondary Education and Others Vs Dr. Abinash Chandra Bhadra and Others
Calcutta High Court · AIR 1983 Cal 203
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 226
High Courts03 Jun 1982
Kantilal Somehand Shah and Another Vs Collector of Customs and Central Excise and Another
Calcutta High Court · (1985) 4 ECC 41 : (1982) 10 ELT 902
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 104, 110, 110(1), 110(2), 111Sea Customs Act, 1878 — Section 180A, 188
High Courts02 Jun 1982
Pramod Kumar Mittal Vs Andhra Steel Corporation Ltd. and Others
Calcutta High Court · (1985) 58 CompCas 772
Companies Act, 1956 — Section 293, 397
High Courts02 Jun 1982
Purna Chandra Jana and Others Vs The State and Another
Calcutta High Court · 86 CWN 896
Penal Code, 1860 (IPC) — Section 147, 148, 209, 228(1)(a), 23
High Courts02 Jun 1982Dismissed
Purna Investment Ltd. Vs Bank of India Ltd. and Others
Calcutta High Court · (1984) 55 CompCas 737
Income Tax Act, 1918 — Section 5, 5(1), 5(3)
High Courts01 Jun 1982
Royal Calcutta Turf Club Vs Commissioner of Income Tax
Calcutta High Court · (1983) 33 CTR 208 : (1983) 144 ITR 709
Income Tax Act, 1961 — Section 10, 10(27), 70
High Courts01 Jun 1982Dismissed
Ashutosh Bhattacharya Vs S.V. Provakar Rao
Calcutta High Court · 86 CWN 979
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(6), 17(1), 17(2A)(b), 17(3), 2(h)
High Courts01 Jun 1982Allowed
Ram Narayan Shaw Vs Sumera Goali and Others
Calcutta High Court · 86 CWN 851
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 146Limitation Act, 1963 — Section 3, 5
High Courts01 Jun 1982Dismissed
Administrator, West Bengal Board of Secondary Education and Others Vs Abinash Chandra Bhadra and Others
Calcutta High Court · (1982) 06 CAL CK 0028
Constitution of India, 1950 — Article 14, 226
High Courts31 May 1982Allowed
Sushil Majumdar Vs Sova Rani Biswas
Calcutta High Court · AIR 1983 Cal 57 : 86 CWN 947
Arbitration Act, 1940 — Section 20
High Courts31 May 1982
Bengal Coal Co. Ltd. Vs Barhan Gope
Calcutta High Court · (1983) ACJ 615 : (1983) 2 LLJ 86
High Courts31 May 1982
Sm. Santoshini Bose-Trustee Vs Shib Sankar Das
Calcutta High Court · AIR 1983 Cal 123 : (2004) 2 CALLT 122 : 86 CWN 941
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A, Order 43 Rule 1, 115(2)
High Courts31 May 1982
Commissioner of Income Tax Vs Saradeswar Siva Linga and Others
Calcutta High Court · (1983) 32 CTR 8 : (1983) 140 ITR 953 : (1983) 14 TAXMAN 34
Income Tax Act, 1922 — Section 9(1)Income Tax Act, 1961 — Section 24(1)
High Courts28 May 1982
Union of India (UOI) Vs Manton Company Ltd.
Calcutta High Court · AIR 1982 Cal 461 : 86 CWN 832
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2(2), 4(1)