COURT ARCHIVE

Calcutta High Court judgments, 1982

395 judgments · page 13 of 20

High Courts22 Apr 1982

A.K. Saha and Others Vs Central Bank of India and Others

Calcutta High Court · 86 CWN 823 : (1982) 2 LLJ 177

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19Constitution of India, 1950 — Article 12, 13, 134A, 14, 16

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High Courts21 Apr 1982

Corporation of Calcutta Vs East India Commercial Company Pvt. Ltd.

Calcutta High Court · AIR 1982 Cal 479 : 86 CWN 926

Calcutta Municipal Act, 1951 — Section 168West Bengal Premises Tenancy Act, 1956 — Section 8(1)

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High Courts21 Apr 1982Partly Allowed

Hari Satya Banerjee and Others Vs Mahadev Banerjee and Others

Calcutta High Court · AIR 1983 Cal 76

Contract Act, 1872 — Section 11Evidence Act, 1872 — Section 101Hindu Minority and Guardianship Act, 1956 — Section 8

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High Courts21 Apr 1982Dismissed

Anderson Wright and Co. Vs State of West Bengal and Others

Calcutta High Court · AIR 1982 Cal 522

West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(1), 4(1)

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High Courts21 Apr 1982Dismissed

Serajuddin and Co. Vs Union of India (UOI) and Others

Calcutta High Court · AIR 1982 Cal 400 : 86 CWN 772

Mineral Concession Rules, 1960 — Rule 22Mines and Minerals (Development and Regulation) Act, 1957 — Section 30, 8

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High Courts21 Apr 1982Allowed

Snehalata Bhowmik and Ors Vs Land Acquisition Collector, West Dinajpur

Calcutta High Court · 86 CWN 813

Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 12, 18, 18(2), 19, 20West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 7, 7(1), 7(2)(a), 8(2), 8A

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High Courts20 Apr 1982Allowed

Praga Tools Ltd. Vs Official Liquidator of Bengal Engineering Co. (P.) Ltd. (In liquidation)

Calcutta High Court · (1984) 56 CompCas 214

Companies Act, 1956 — Section 125Registration Act, 1908 — Section 17(1), 17(2)

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High Courts20 Apr 1982Allowed

Dr. Ashis Ranjan Das Vs Rajendra Nath Mullick

Calcutta High Court · AIR 1982 Cal 529

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

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High Courts19 Apr 1982

Shaw Wallace and Co. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1983) 32 CTR 46 : (1983) 143 ITR 885 : (1982) 11 TAXMAN 230

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High Courts19 Apr 1982Dismissed

Sanat Kumar Mukherjee Vs State and Another

Calcutta High Court · 86 CWN 769

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 239, 482Penal Code, 1860 (IPC) — Section 145, 146, 161, 323, 324

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High Courts19 Apr 1982

Commissioner of Income Tax Vs Clive Mills Co. Ltd. (In Liquidation)

Calcutta High Court · (1982) 30 CTR 98 : (1982) 27 CTR 300 : (1982) 138 ITR 182 : (1983) 12 TAXMAN 192

Income Tax Act, 1922 — Section 28(1)

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High Courts13 Apr 1982

Hindustan Aluminium Corporation Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Hindustan Aluminium Corporation Ltd.

Calcutta High Court · (1982) 30 CTR 363 : (1983) 144 ITR 474

Income Tax Act, 1961 — Section 40A(7)

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High Courts13 Apr 1982Dismissed

State of West Bengal and Another Vs Dilip Kumar Saha and Others

Calcutta High Court · AIR 1983 Cal 213

Arbitration Act, 1940 — Section 17, 19, 39

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High Courts12 Apr 1982Allowed

Union of India (UOI) and Others Vs Free India Dry Accumulators Ltd.

Calcutta High Court · (1983) 12 ELT 733

Constitution of India, 1950 — Article 226

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High Courts12 Apr 1982

Hindustan Aluminium Corpn. Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Hindustan Aluminium Corpn. Ltd.

Calcutta High Court · (1982) 11 TAXMAN 129

Income Tax Act, 1961 — Section 1, 2, 256(1), 3, 3(c)

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High Courts08 Apr 1982Dismissed

Sushil Chandra Sur and Others Vs Smt. Sadhana Bakobi and Another

Calcutta High Court · AIR 1982 Cal 417 : (1982) 1 CALLT 170 : (1982) 2 CHN 739 : 86 CWN 739

Civil Procedure Code, 1908 (CPC) — Section 47West Bengal Premises Tenancy Act, 1956 — Section 13(1)

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High Courts07 Apr 1982

Commissioner of Income Tax Vs R. McDill and Co. (P.) Ltd.

Calcutta High Court · (1982) 30 CTR 36 : (1983) 144 ITR 415 : (1982) 10 TAXMAN 302

Income Tax Act, 1922 — Section 23A, 23A(1)

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High Courts07 Apr 1982

Sibani Debi Vs Lakshmi Narayan Shaw

Calcutta High Court · 86 CWN 883

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 16, 20, 20(b)

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High Courts07 Apr 1982Dismissed

Ram Awatar Agarwal and Others Vs Corporation of Calcutta and Others

Calcutta High Court · AIR 1982 Cal 314 : 86 CWN 793

Calcutta Municipal Act, 1951 — Section 392, 414, 414(1), 414(3), 414(5)Calcutta Municipal Rules, 1951 — Rule 59, 60Constitution of India, 1950 — Article 19(1), 21, 226, 300A

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High Courts07 Apr 1982Allowed

Prosad Kumar Dhara Vs Kamala Kanta Dikshit and Others

Calcutta High Court · AIR 1982 Cal 532 : (1982) 1 CALLT 99 : (1982) 2 CHN 1 : (1982) 2 CompLJ 164 : 86 CWN 848

West Bengal Restoration of Alienated Land Act, 1973 — Section 2(2), 4

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