CourtKutchehry.com
HomeJudgmentsCourtKutchehry AIBlogPricing
Courts/Calcutta High Court/1982

COURT ARCHIVE

Calcutta High Court judgments, 1982

395 judgments · page 19 of 20

By year

  • 2026
  • 2025
  • 2024
  • 2023
  • 2022
  • 2021
  • 2020
  • 2019
  • 2018
  • 2017
  • 2016
  • 2015
  • 2014
  • 2013
  • 2012
  • 2011
  • 2010
  • 2009
  • 2008
  • 2007
  • 2006
  • 2005
  • 2004
  • 2003
  • 2002
  • 2001
  • 2000
  • 1999
  • 1998
  • 1997
  • 1996
  • 1995
  • 1994
  • 1993
  • 1992
  • 1991
  • 1990
  • 1989
  • 1988
  • 1987
  • 1986
  • 1985
  • 1984
  • 1983
  • 1982
  • 1981
  • 1980
  • 1979
  • 1978
  • 1977
  • 1976
  • 1975
  • 1974
  • 1973
  • 1972
  • 1971
  • 1970
  • 1969
  • 1968
  • 1967
  • 1966
  • 1965
  • 1964
  • 1963
  • 1962
  • 1961
  • 1960
  • 1959
  • 1958
  • 1957
  • 1956
  • 1955
  • 1954
  • 1953
  • 1952
  • 1951
  • 1950
  • 1949
  • 1948
  • 1947
  • 1946
  • 1945
  • 1944
  • 1943
  • 1942
  • 1941
  • 1940
  • 1939
  • 1938
  • 1937
  • 1936
  • 1935
  • 1934
  • 1933
  • 1932
  • 1931
  • 1930
  • 1929
  • 1928
  • 1927
  • 1926
  • 1925
  • 1924
  • 1923
  • 1922
  • 1921
  • 1920
  • 1919
  • 1918
  • 1917
  • 1916
  • 1915
  • 1914
  • 1913
  • 1912
  • 1911
  • 1910
  • 1909
  • 1908
  • 1907
  • 1906
  • 1905
  • 1904
  • 1903
  • 1902
  • 1901
  • 1900
  • 1899
  • 1898
  • 1897
  • 1896
  • 1895
  • 1894
  • 1893
  • 1892
  • 1891
  • 1890
  • 1889
  • 1888
  • 1887
  • 1886
  • 1885
  • 1884
  • 1883
  • 1882
  • 1881
  • 1880
  • 1879
  • 1878
  • 1877
  • 1876
  • 1875
  • 1874
  • 1873
  • 1872
  • 1871
  • 1870
  • 1869
  • 1868
  • 1867
  • 1866
  • 1865
  • 1864
  • 1863
High Courts03 Feb 1982

Parshava Properties Ltd. and Another Vs State of West Bengal and Others

Calcutta High Court · AIR 1982 Cal 202 : 86 CWN 420

Constitution of India, 1950 — Article 14, 285West Bengal Urban Land Taxation Act, 1976 — Section 4
Read judgment
High Courts03 Feb 1982Dismissed

Sk. Easin Ali Vs Sk. Abdul Odud and Another

Calcutta High Court · 86 CWN 416

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 242(2), 248(1)Penal Code, 1860 (IPC) — Section 148, 251A(7), 313, 323, 325
Read judgment
High Courts03 Feb 1982Dismissed

Biswanath Charit Vs Damodar Patra and Others

Calcutta High Court · AIR 1982 Cal 199 : 86 CWN 423

Hindu Minority and Guardianship Act, 1956 — Section 8, 8(1), 8(2)Transfer of Property Act, 1882 — Section 53A
Read judgment
High Courts03 Feb 1982Dismissed

I.T.C. Ltd. Vs George Joseph Fernandez and Another

Calcutta High Court · AIR 1982 Cal 440

Arbitration Act, 1940 — Section 34Imports and Exports (Control) Act, 1947 — Section 5Limitation Act, 1963 — Section 14
Read judgment
High Courts03 Feb 1982

Maniklal Bhagat Vs State and Another

Calcutta High Court · (1982) CriLJ 1473 : 86 CWN 477

Criminal Procedure Code, 1973 (CrPC) — Section 144, 195, 35, 476Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
Read judgment
High Courts03 Feb 1982

Dr. Maya Mukherji Vs State of West Bengal and Others

Calcutta High Court · 86 CWN 526

Constitution of India, 1950 — Article 13, 14, 15, 16, 16(1)Government of India Act, 1935 — Section 241
Read judgment
High Courts02 Feb 1982Dismissed

United Investment Corpn. and Another Vs Corporation of India

Calcutta High Court · AIR 1982 Cal 388

Calcutta Municipal Act, 1951 — Section 5(53)
Read judgment
High Courts02 Feb 1982Allowed

Jugal Kishore Kundu (deceased by L.R.''s) and Others Vs Narayan Chandra Kundu and Another

Calcutta High Court · AIR 1982 Cal 342 : 86 CWN 516

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Evidence Act, 1872 — Section 32, 32(1), 32(2), 32(3), 32(4)
Read judgment
High Courts02 Feb 1982

Easin Ali Vs Abdul Obdul and Others

Calcutta High Court · (1982) CriLJ 1052

Criminal Procedure Code, 1973 (CrPC) — Section 156, 242, 248, 313Penal Code, 1860 (IPC) — Section 148, 323, 325, 379, 426
Read judgment
High Courts02 Feb 1982

Balgopal Goenka Vs State of West Bengal and Others

Calcutta High Court · (1983) CriLJ 570 : 86 CWN 540

Constitution of India, 1950 — Article 20, 226Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17
Read judgment
High Courts01 Feb 1982

R.G. Sales Pvt. Ltd. Vs Income Tax Officer and Others

Calcutta High Court · (1983) 34 CTR 189 : (1983) 140 ITR 466

Income Tax Act, 1961 — Section 80MM, 80MM(1), 80MM(2)
Read judgment
High Courts29 Jan 1982Allowed

W.W. Chitaley and Others Vs Sris Ch. Nath and Another

Calcutta High Court · 86 CWN 449

Companies Act, 1956 — Section 426Evidence Act, 1872 — Section 44Penal Code, 1860 (IPC) — Section 384, 395, 397, 397(2), 401
Read judgment
High Courts29 Jan 1982Allowed

Kameswar Singh Vs Sahadeb Singh

Calcutta High Court · 86 CWN 438

Evidence Act, 1872 — Section 114West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(1)(ff)
Read judgment
High Courts28 Jan 1982

Karam Chand Thapar and Sons Ltd. Vs Modern Agencies Ltd.

Calcutta High Court · (1984) 55 CompCas 175

Companies Act, 1956 — Section 391, 394Monopolies and Restrictive Trade Practices Act, 1969 — Section 2
Read judgment
High Courts28 Jan 1982Allowed

Ganges River Transport Vs Reliance Jute and Industries Ltd. and Others

Calcutta High Court · AIR 1982 Cal 290 : 86 CWN 443

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 149, 151
Read judgment
High Courts28 Jan 1982Dismissed

Golok Chandra Bera Vs Golapi Bewa and Others

Calcutta High Court · 86 CWN 783

Evidence Act, 1872 — Section 14(1), 50
Read judgment
High Courts27 Jan 1982

Jitendra Nath Mondal Vs State of West Bengal and Others

Calcutta High Court · 86 CWN 490

Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2)
Read judgment
High Courts27 Jan 1982

Jadabpore Tea Co. Ltd. Vs Bengal Dooars National Tea Co. Ltd.

Calcutta High Court · (1984) 55 CompCas 160

Companies Act, 1956 — Section 154, 397, 398, 81(1), 81(1A)
Read judgment
High Courts27 Jan 1982Dismissed

Lalli Alias Chiranjib Bhowmick and Others Vs State

Calcutta High Court · 86 CWN 479

Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 114, 27, 3, 8Penal Code, 1860 (IPC) — Section 201, 302, 33, 34, 395
Read judgment
High Courts21 Jan 1982Dismissed

Sudarsan Naskar Vs Anima Mondal.

Calcutta High Court · 86 CWN 395

Hindu Marriage Act, 1955 — Section 11, 12, 3, 3(f)(i), 4
Read judgment
Previous1…17181920Next

© 2026 CourtKutchehry.com · India’s Intelligent Legal Research Platform

HomeCourtKutchehry AIPrivacy PolicyRefund PolicyTerms and Conditions