High Courts25 Feb 1982
Suburban Industrial Works Vs Collector of Central Excise and Others
Calcutta High Court · (1983) 13 ELT 930
Central Excise Rules, 1944 — Rule 173Q
COURT ARCHIVE
Calcutta High Court judgments, 1982
395 judgments · page 17 of 20
High Courts25 Feb 1982Allowed
Ritu Sachdev Vs Anita Jindal and Others
Calcutta High Court · AIR 1982 Cal 329
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17
High Courts25 Feb 1982
A.K.M. Hassamanuzaman and Others Vs Union of India and Others
Calcutta High Court · (1982) 02 CAL CK 0025
Constitution of India, 1950 — Article 136, 226Representation of the People Act, 1951 — Section 100, 15, 16
High Courts25 Feb 1982Allowed
Mahim Chandra Pramanik Vs Pannalal Shaw and Others
Calcutta High Court · 86 CWN 498
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 5, Order 9 Rule 13, 151Criminal Procedure Code, 1973 (CrPC) — Section 151West Bengal Premises Tenancy Act, 1956 — Section 17(3)
High Courts25 Feb 1982Dismissed
Susil Kumar Mukherjee Vs University of Calcutta and Others
Calcutta High Court · 86 CWN 566
Calcutta University Act, 1966 — Section 23(1)(ix)
High Courts24 Feb 1982Dismissed
Anehakana Sur and Others Vs Abani Bhusan Sur and Others
Calcutta High Court · AIR 1982 Cal 378 : 86 CWN 523
Civil Procedure Code, 1908 (CPC) — Section 47Succession Act, 1925 — Section 214, 214(1)
High Courts24 Feb 1982Dismissed
Bidhu Bhusan Ghose and Others Vs Bimal Saha and Others
Calcutta High Court · AIR 1983 Cal 220
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 11, Order 26 Rule 12, Order 39 Rule 7, Order 43 Rule 1
High Courts23 Feb 1982
Commissioner of Income Tax, West Bengal-IV Vs Dunlop Rubber Co. Ltd. (Now Dunlop Holdings Ltd.)
Calcutta High Court · (1982) 10 TAXMAN 179
Income Tax Act, 1961 — Section 256(1)
High Courts23 Feb 1982
Commissioner of Income Tax Vs Dunlop Rubber Co. Ltd.
Calcutta High Court · (1982) 10 TAXMAN 179
Income Tax Act, 1961 — Section 256(1)
High Courts22 Feb 1982Dismissed
Kanailal Das and Others Vs Hari Sankar Dutta
Calcutta High Court · 86 CWN 549
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(1)(a), 13(2), 14
High Courts22 Feb 1982
Commissioner of Income Tax Vs Standard Pharmaceuticals Ltd.
Calcutta High Court · (1982) 29 CTR 46 : (1982) 136 ITR 98
Companies (Profits) Surtax Act, 1964 — Rule 1
High Courts22 Feb 1982Dismissed
Ranjit Kumar Jain Vs Kamal Kumar Chowdhury and Another
Calcutta High Court · AIR 1982 Cal 493
Evidence Act, 1872 — Section 65Succession Act, 1925 — Section 218, 227
High Courts19 Feb 1982
Gita Nandy Vs Satya Kinkar Patra and Others
Calcutta High Court · 86 CWN 655
Limitation Act, 1963 — Section 14WEST BENGAL LAND REFORMS ACT, 1955 — Section 8, 9
High Courts19 Feb 1982
Central Inland Water Transport Corporation Ltd. Vs Prabirendu Sen and Others
Calcutta High Court · (1982) 1 CALLT 8 : 86 CWN 609 : (1983) 1 LLJ 374
COMPANIES ACT, 1956 — Section 14, 252, 27, 33Constitution of India, 1950 — Article 12, 19, 226, 309, 32
High Courts19 Feb 1982Dismissed
Income Tax Officer Vs Official Liquidator
Calcutta High Court · (1982) 52 CompCas 629 : (1982) 138 ITR 136 : (1983) 14 TAXMAN 496
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 446(2)Income Tax Act, 1961 — Section 220(2)
High Courts18 Feb 1982Dismissed
Balaram Goswami Vs Union of India (UOI)
Calcutta High Court · AIR 1983 Cal 23
Limitation Act, 1908 — Article 102, 131
High Courts18 Feb 1982
Subrata Mukherjee Vs State of West Bengal and Others
Calcutta High Court · AIR 1982 Cal 430 : (1982) 1 CALLT 129 : (1982) 2 CompLJ 244
Constitution of India, 1950 — Article 226West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3
High Courts18 Feb 1982Allowed
In Re: Kalipada Sadhukhan
Calcutta High Court · 86 CWN 346
Civil Procedure Code, 1908 (CPC) — Section 151Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44
High Courts17 Feb 1982
Nag Book House and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 1982 Cal 245 : 87 CWN 107
Constitution of India, 1950 — Article 19(1), 226Copyright Act, 1957 — Section 13West Bengal Board of Secondary Education Act, 1963 — Section 19A(3), 27(2)
High Courts17 Feb 1982Dismissed
Sankari Prasad Mukherji and Others Vs Chandra Sekhar Mukherji and Another
Calcutta High Court · 86 CWN 693