COURT ARCHIVE

Calcutta High Court judgments, 1982

395 judgments · page 3 of 20

High Courts13 Oct 1982Allowed

Lodna Colliery Co. (1920) Ltd. Vs Mohan Lal Goenka and Others

Calcutta High Court · 86 CWN 229

Coal Mines (Nationalisation) Act, 1973 — Section 18(5), 2(h), 2(h)(xii), 20, 23Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 55(4)

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High Courts13 Oct 1982

Sonabati Devi and Others Vs Achyutanand Dey and Another

Calcutta High Court · 86 CWN 278

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Transfer of Property Act, 1882 — Section 106, 108West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(1)(ff), 13(6), 17

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High Courts13 Oct 1982

Bhubaneshwar Singh and Another Vs Kanthal India Ltd. and Others

Calcutta High Court · (1986) 59 CompCas 46

Companies Act, 1956 — Section 397, 398, 43AForeign Exchange Regulation Act, 1973 — Section 29

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High Courts11 Oct 1982Dismissed

Mohini Mirchandani Vs K. L. M. Royal Dutch Airlines

Calcutta High Court · 86 CWN 263

Civil Procedure Code, 1908 (CPC) — Section 151, 27Constitution of India, 1950 — Article 133West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(1)(g), 13(6), 17

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High Courts06 Oct 1982

West Bengal Financial Corporation and Another Vs Bertram Scott (I) Ltd. (In Liquidation)

Calcutta High Court · AIR 1983 Cal 381

Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts05 Oct 1982

Eastern Railway Employees Co-Operative Bank Ltd. Vs Saroj Nath Dhar Gupta and Others

Calcutta High Court · 86 CWN 156

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10

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High Courts05 Oct 1982

Commissioner of Income Tax Vs Sachindramohan Nandy and Others

Calcutta High Court · (1983) 34 CTR 181 : (1984) 146 ITR 597

Income Tax Act, 1961 — Section 256

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High Courts05 Oct 1982Dismissed

M.L. Bajaj Vs Mustt. Rashika Khatoon

Calcutta High Court · AIR 1983 Cal 33 : 87 CWN 163

West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1)

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High Courts04 Oct 1982

Commissioner of Wealth Tax Vs V.K. Manseta

Calcutta High Court · (1983) 33 CTR 196 : (1983) 143 ITR 205

Wealth Tax Act, 1957 — Section 2

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High Courts04 Oct 1982

Commissioner of Income Tax Vs U.C. Mahatab

Calcutta High Court · (1983) 34 CTR 184 : (1983) 144 ITR 51 : (1983) 13 TAXMAN 16

Income Tax Act, 1961 — Section 171(2), 256(1), 260(1), 263, 27

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High Courts30 Sept 1982

Kamakshya Singh Deo Vs Modula India

Calcutta High Court · 86 CWN 405

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 18(2), Order 11 Rule 21, Order 11 Rule 6(a), Order 14 Rule 1, Order 14 Rule 1(2)Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 138

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High Courts30 Sept 1982Allowed