High Courts07 Apr 1982Allowed
Asoke Kumar Bose and Another Vs State of West Bengal
Calcutta High Court · 86 CWN 828
Land Acquisition Act, 1894 — Section 11West Bengal Land Development and Planning Act, 1948 — Section 2(d)(1), 4, 8
COURT ARCHIVE
Calcutta High Court judgments, 1982
395 judgments · page 14 of 20
High Courts06 Apr 1982
James Finlay and Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1983) 144 ITR 423
Income Tax Act, 1961 — Section 271(1)
High Courts06 Apr 1982
Officer-in-Charge, Customs, Berhampur Preventive Unit Vs Minati Biswas and Others
Calcutta High Court · 86 CWN 853 : (1984) 2 ECC 219 : (1983) 12 ELT 798
Bengal Criminal Law Amendment Act, 1930 — Section 4(1)Criminal Procedure Code, 1973 (CrPC) — Section 401, 451, 455, 457, 482Customs Act, 1962 — Section 104, 105, 107, 110, 110(1)
High Courts06 Apr 1982Allowed
Lt. Col. Dr. T. Banerjee Vs N.P. Shah
Calcutta High Court · AIR 1983 Cal 341 : 86 CWN 973
Civil Procedure Code, 1908 (CPC) — Section 151, 152West Bengal Premises Tenancy Act, 1956 — Section 29(6), 29B(8)
High Courts06 Apr 1982Allowed
Bhutnath Sardar and Others Vs Paresh Chandra Chakraborty and Ors
Calcutta High Court · 86 CWN 790
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5West Bengal Land Reforms Act, 1955 — Section 15A
High Courts06 Apr 1982Dismissed
Sm. Parimal Mitra and Others Vs Paresh Chandra Hazra and Others
Calcutta High Court · AIR 1982 Cal 361 : (1982) 1 CALLT 270 : 86 CWN 753
Civil Procedure Code, 1908 (CPC) — Section 16, 20
High Courts02 Apr 1982Allowed
Nikhil Kumar Saha Vs Hedayat Ali Molla and Another
Calcutta High Court · AIR 1983 Cal 401 : 86 CWN 766
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts02 Apr 1982Dismissed
Gita Devi Hariwal Vs Chitta Ranjan Sen
Calcutta High Court · AIR 1983 Cal 13
Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 13, 29B
High Courts02 Apr 1982Allowed
Chiranjib Prosad Roy Vs Union of India (UOI)
Calcutta High Court · AIR 1983 Cal 21
Civil Procedure Code, 1908 (CPC) — Section 115, 96Limitation Act, 1963 — Section 5
High Courts01 Apr 1982
Md. Yunus Vs Nabi Hossain
Calcutta High Court · AIR 1982 Cal 488 : 86 CWN 673
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 9 Rule 13Evidence Act, 1872 — Section 3
High Courts31 Mar 1982
Commissioner of Income Tax, (Central-II) Vs Oil India Ltd. Oil India Ltd. Vs Commissioner of Income Tax, (Central-II)
Calcutta High Court · (1982) 30 CTR 85 : (1983) 143 ITR 848 : (1983) 12 TAXMAN 187
Income Tax Act, 1961 — Section 32, 33, 37(1), 80I
High Courts30 Mar 1982
Indian Press Exchange Ltd. Vs Commissioner of Income Tax, Central-I
Calcutta High Court · (1982) 30 CTR 99 : (1982) 138 ITR 594 : (1983) 12 TAXMAN 85
Income Tax Act, 1961 — Section 256(2)
High Courts30 Mar 1982
Sudhir Chandra Ghosh and Others Vs Sachindra Nath Ghosh
Calcutta High Court · AIR 1982 Cal 267 : 86 CWN 635 : 86 CWN 634
West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2), 17(3)
High Courts30 Mar 1982
Commissioner of Income Tax Vs Schlumberger Seaco Ltd.
Calcutta High Court · (1982) 30 CTR 41 : (1983) 142 ITR 540 : (1982) 10 TAXMAN 248
Income Tax Act, 1961 — Section 35, 37(1)
High Courts30 Mar 1982
The State and etc. Vs Shyamal Kr. Dev and Others etc.
Calcutta High Court · (1983) CriLJ 40
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 193, 202, 220, 223, 235Explosives Act, 1884 — Section 6
High Courts30 Mar 1982
State Vs Shyamal Kr. Dey and Others Protap Ch. Mukar and Bapi and Others Vs State
Calcutta High Court · 86 CWN 702
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 193, 202, 220, 223, 235Explosives Act, 1884 — Section 6
High Courts26 Mar 1982Dismissed
Nakul Chandra Dutta Vs Ajit Kumar Chakrabarty and Others
Calcutta High Court · AIR 1982 Cal 564 : (1982) 1 CALLT 138 : (1982) 2 CHN 54 : 86 CWN 866
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90Limitation Act, 1963 — Section 17
High Courts25 Mar 1982
In Re: Sm. Ranu Sengupta and Others
Calcutta High Court · AIR 1982 Cal 420 : 86 CWN 598
Bengal Municipal Act, 1932 — Section 56AConstitution of India, 1950 — Article 226, 245
High Courts25 Mar 1982
Dhirendra Nath Chakraborty Vs Smt. Sarama Debi and Others
Calcutta High Court · (1983) CriLJ 44
Criminal Procedure Code, 1973 (CrPC) — Section 107, 112, 401
High Courts24 Mar 1982
Commissioner of Income Tax Vs International Combustion (I.) Pvt. Ltd.
Calcutta High Court · (1982) 29 CTR 35 : (1982) 137 ITR 184
Income Tax Act, 1961 — Section 256(1), 37