Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 11, 137(3), 146, 148, 187Government of India Act, 1935 — Section 241

Read judgment

High Courts10 Sept 1982

Debabrata Tarafder Vs Biraj Mohan Bardhan

Calcutta High Court · AIR 1983 Cal 51 : 87 CWN 54

Specific Relief Act, 1963 — Section 20, 22

Read judgment

High Courts08 Sept 1982Dismissed

Ranjit Kumar Ghosh and Chandi Charan Ghosh Vs Pranab Kumar Bandapadhya and Others

Calcutta High Court · (1982) 09 CAL CK 0016

Read judgment

High Courts08 Sept 1982Allowed

Sunil Kumar Halder and Others Vs Nishikanta Bhandari and Others

Calcutta High Court · AIR 1983 Cal 266

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151

Read judgment

High Courts07 Sept 1982

Commissioner of Income Tax Vs Salkia Transport Associates

Calcutta High Court · (1983) 33 CTR 198 : (1983) 143 ITR 39 : (1983) 13 TAXMAN 191

Income Tax Act, 1961 — Section 32, 32(1A)Motor Vehicles Act, 1939 — Section 22(1)

Read judgment

High Courts07 Sept 1982

Commissioner of Income Tax Vs Steel Crete (P.) Ltd.

Calcutta High Court · (1983) 13 TAXMAN 24

Constitution of India, 1950 — Article 145, 265Income Tax Act, 1922 — Section 10(2)(vi)(b), 9Income Tax Act, 1961 — Section 32, 33

Read judgment

High Courts06 Sept 1982

Smt. Sudebi Sundari Mondal Vs State of West Bengal and Others

Calcutta High Court · AIR 1983 Cal 1 : (1983) 1 CALLT 83 : (1983) 1 CHN 169 : (1983) 1 CompLJ 108

Calcutta High Court (Appellate Side) Rules — Rule 14, 15, 35, 5Civil Procedure Code, 1908 (CPC) — Section 139, 141Constitution of India, 1950 — Article 226

Read judgment

High Courts01 Sept 1982

Manmatha Nath Maity Vs Sm. Provabati Roy and Others

Calcutta High Court · AIR 1983 Cal 198 : 87 CWN 190

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

Read judgment

High Courts01 Sept 1982

In re: Ram Badan Choubey and Another

Calcutta High Court · (1982) CriLJ 1960

Coal Mines (Nationalisation) Act, 1973 — Section 2, 30Constitution of India, 1950 — Article 14, 141, 226Criminal Procedure Code, 1973 (CrPC) — Section 157, 482

Read judgment

High Courts01 Sept 1982

In Re: Digendra Sarkar and Others

Calcutta High Court · (1982) CriLJ 2197 : 87 CWN 160

Criminal Procedure Code, 1973 (CrPC) — Section 202, 437, 438, 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324

Read judgment

High Courts30 Aug 1982

Ram Briksh Jadab Vs State of West Bengal and Others

Calcutta High Court · (1983) CriLJ 39

Criminal Procedure Code, 1973 (CrPC) — Section 167Essential Commodities Act, 1955 — Section 10, 7

Read judgment

High Courts30 Aug 1982Allowed

Sailendra Nath Roy Chowdhury Vs Md. Alim and Another

Calcutta High Court · AIR 1983 Cal 180 : 87 CWN 271

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 43 Rule 1A, 151

Read judgment

High Courts30 Aug 1982

Indian Explosives Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1983) 35 CTR 244 : (1984) 147 ITR 392 : (1983) 15 TAXMAN 232

Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 11, 12, 256(1), 36

Read judgment

High Courts30 Aug 1982Allowed

Hiralal Shaw and Others Vs Samarendra Nath Karuri and Others

Calcutta High Court · AIR 1983 Cal 185

Constitution of India, 1950 — Article 226

Read judgment

High Courts27 Aug 1982

Union of India and Others Vs Shri Ramniwas Chaudhury

Calcutta High Court · 87 CWN 184 : (1983) ECR 608D : (1987) 30 ELT 118

Constitution of India, 1950 — Article 134ACustoms Act, 1962 — Section 128(1), 131(3), 15(1), 46, 46(1)Sea Customs Act, 1878 — Section 23

Read judgment

High Courts25 Aug 1982

Amalendu Gupta and Others Vs Life Insurance Corporation of India

Calcutta High Court · (1982) 2 LLJ 332

Constitution of India, 1950 — Article 19, 226, 31Industrial Disputes Act, 1947 — Section 18, 19, 2, 22, 9ALIFE INSURANCE CORPORATION ACT, 1956 — Section 11, 25F, 48, 49

Read judgment

High Courts25 Aug 1982

Shyam Sundar Khaitan Vs State of West Bengal

Calcutta High Court · 86 CWN 1002

Essential Commodities Act, 1955 — Section 3, 6(A), 6(C), 7(1)

Read judgment