COURT ARCHIVE

Calcutta High Court judgments, 1982

395 judgments · page 12 of 20

High Courts07 May 1982

Mrs. Myrtle Stephenson Vs Robert Stephenson and Another

Calcutta High Court · AIR 1983 Cal 31 : (1983) 1 CALLT 9 : (1983) 1 CompLJ 69 : 86 CWN 924

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Divorce Act, 1869 — Section 10, 17, 3(3)

High Courts07 May 1982

Union of India (UOI) Vs Madar Bux and Another

Calcutta High Court · 86 CWN 1035 : (1983) 140 ITR 821 : (1983) 14 TAXMAN 103

Income Tax Act, 1922 — Section 46(2), 67

High Courts06 May 1982

Voltas Ltd. Vs Commercial Tax Officer and Others

Calcutta High Court · (1982) 51 STC 151

Central Sales Tax Act, 1956 — Section 3, 5, 6Constitution of India, 1950 — Article 226, 265, 286, 31

High Courts05 May 1982Dismissed

Sikha Singh Vs Dina Chakrabarty and Others

Calcutta High Court · AIR 1982 Cal 370 : 86 CWN 901

Calcutta High Court Rules, 1914 — Rule 10Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 3General Clauses Act, 1897 — Section 13(1)

High Courts05 May 1982Allowed

Union of India Vs Bengal Stores and Supply Agency

Calcutta High Court · 86 CWN 1070

Arbitration Act, 1940 — Section 20, 39

High Courts30 Apr 1982

Taramohnn Chowdhuri Vs Union of and India (UOI) and Others

Calcutta High Court · 86 CWN 885 : (1982) 2 LLJ 318

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33

High Courts30 Apr 1982

Shethia Mining and Manufacturing Corporation Ltd. Vs Khas Dharmaband Colliery Company Pvt. Ltd.

Calcutta High Court · AIR 1982 Cal 413 : (1982) 2 CHN 49 : 86 CWN 919

Civil Procedure Code, 1908 (CPC) — Section 148Limitation Act, 1963 — Article 122

High Courts30 Apr 1982

Oil and Natural Gas Commission Vs Tridib Nath Sanyal and Others

Calcutta High Court · AIR 1983 Cal 124 : (1981) 1 CompLJ 156

Calcutta High Court Civil Rules, 1935 — Rule 370(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 26ALimitation Act, 1963 — Section 5

High Courts30 Apr 1982Dismissed

Shethia Mining and Manufacturing Corporation Ltd. Vs Khas Dharmaband Colliery Company Private Limited

Calcutta High Court · AIR 1982 Cal 413 : (1982) 2 CHN 49 : 86 CWN 919

Limitation Act, 1963 — Article 122

High Courts29 Apr 1982

Hindusthan General Electrical Corporation Ltd. Vs Karamchand Thapar and Bros. and Others

Calcutta High Court · (1984) 55 CompCas 497

Monopolies and Restrictive Trade Practices Act, 1969 — Section 23(3)

High Courts28 Apr 1982

State of West Bengal and Ors Vs Anil Kumar Bhuiya

Calcutta High Court · 86 CWN 856

Arbitration Act, 1940 — Section 10, 14, 17, 20, 39(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1

High Courts28 Apr 1982

Central Inland Water Transport Corporation Ltd. Vs Seventh Industrial Tribunal and Others

Calcutta High Court · (1983) 1 LLJ 157

COMPANIES ACT, 1956 — Section 391, 394Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25FF, 33C, 7A

High Courts28 Apr 1982

Commissioner of Wealth Tax, Central Vs Balbhadradas Bangur

Calcutta High Court · (1983) 33 CTR 165 : (1984) 148 ITR 149

Wealth Tax Rules, 1957 — Rule 1D

High Courts26 Apr 1982Dismissed

Union of India (UOI) Vs Ganpatrai Sagarmull and Another

Calcutta High Court · AIR 1983 Cal 14

Civil Procedure Code, 1908 (CPC) — Section 20, 4, 9Contract Act, 1872 — Section 180Railways Act, 1890 — Section 50, 77, 80

High Courts23 Apr 1982

Income Tax Officer and Others Vs Burmah Shell Oil Storage and Distributing Co. of India Ltd.

Calcutta High Court · (1987) 163 ITR 496 : (1983) 12 TAXMAN 196

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 271(1)

High Courts23 Apr 1982Dismissed

Sourendra Nath Rudra Vs Ashim Kumar Bhattacharjee and Ors

Calcutta High Court · 86 CWN 819

West Bengal Premises Tenancy Act, 1956 — Section 13(1)(ff), 13(4), 13(6)

High Courts23 Apr 1982Allowed

In Re: Synthetic Wire Industries Pvt. Ltd.; Ex Parte: Adhir Ranjan De

Calcutta High Court · (1984) 56 CompCas 461

Companies Act, 1956 — Section 433, 434, 439

High Courts23 Apr 1982

Dr. A.K. Chakravarthy Vs Jagannath Kishore College and Others

Calcutta High Court · (1983) 1 CALLT 278 : (1982) 2 LLJ 427

Constitution of India, 1950 — Article 12, 136, 226, 311, 32Industrial Disputes Act, 1947 — Section 10A

High Courts23 Apr 1982

Hungerford Investment Trust Ltd. and Another Vs Income Tax Officer, ''F'' Ward and Others

Calcutta High Court · (1983) 32 CTR 42 : (1983) 142 ITR 601 : (1983) 12 TAXMAN 174

Income Tax Act, 1961 — Section 148, 2(35), 282

High Courts23 Apr 1982Allowed

Kamala Ranjan Dey Vs The State

Calcutta High Court · 86 CWN 917

Essential Commodities Act, 1955 — Section 7(1)(a)(ii)