High Courts02 Aug 1982Allowed
In Re: Purshattamdas Bhiwaniwala and Others
Calcutta High Court · AIR 1982 Cal 505
West Bengal Premises Tenancy Act, 1956 — Section 22(2)
COURT ARCHIVE
Calcutta High Court judgments, 1982
395 judgments · page 6 of 20
High Courts02 Aug 1982
Commissioner of Income Tax Vs Kolbeong Co. Ltd.
Calcutta High Court · (1983) 143 ITR 512 : (1983) 12 TAXMAN 141
Income Tax Act, 1961 — Section 142(2), 142(3), 144
High Courts02 Aug 1982
Commissioner of Income Tax Vs Gillanders Arbuthnot and Co. Ltd.
Calcutta High Court · (1983) 142 ITR 598
Income Tax Act, 1961 — Section 23(1)
High Courts29 Jul 1982
Dr. Baidyanath Mukherjee Vs State of West Bengal and Others
Calcutta High Court · (1982) 07 CAL CK 0029
Constitution of India, 1950 — Article 14, 16, 226, 234
High Courts29 Jul 1982
Ganesh Chandra Mukherjee Etc., Etc. Vs National Textile Corporation and Others
Calcutta High Court · (1983) 1 LLJ 244
Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 10Constitution of India, 1950 — Article 12, 14, 16, 226, 311Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 14, 15, 16
High Courts29 Jul 1982
Narayan Chandra Dutta Vs State of West Bengal and Others
Calcutta High Court · 86 CWN 590
West Bengal Premises Tenancy Act, 1997 — Section 44(2A)
High Courts28 Jul 1982Allowed
Challapalli Sugars Ltd. Vs Swadeshi Sugar Supply Pvt. Ltd.
Calcutta High Court · AIR 1983 Cal 199
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts28 Jul 1982
Chhaganlal Mittal Vs Mohanlal Mittal
Calcutta High Court · (1982) CriLJ 2199
Contempt of Courts Act, 1971 — Section 15, 18, 19, 2
High Courts27 Jul 1982
Central Manbhum Coal Co. (P.) Ltd. and Another etc. Vs Additional Collector, Dhanbad and Others
Calcutta High Court · AIR 1983 Cal 95
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226
High Courts27 Jul 1982Dismissed
Satyendra Nath Dutta Chowdhury Vs Asutosh Bhattachrya and Another
Calcutta High Court · 86 CWN 1116
Penal Code, 1860 (IPC) — Section 115West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2A), 17(3)
High Courts27 Jul 1982Allowed
Industrial Minerals and Mill Stores Traders Vs K.M. Chemicals and Another
Calcutta High Court · AIR 1983 Cal 215
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Limitation Act, 1963 — Section 5
High Courts27 Jul 1982Allowed
Ahi Bhusan Maitra Vs Sm. Ira Bose and Another
Calcutta High Court · 86 CWN 1081
West Bengal Premises Tenancy Act, 1956 — Section 13(1)(1), 17, 17(1), 17(4), 21
High Courts26 Jul 1982Allowed
Santosh Kumar Bhattacharjee Vs Sachindra Nath Saha
Calcutta High Court · 86 CWN 938
West Bengal Premises Tenancy Act, 1956 — Section 13(1)(a), 13(1)(h), 2(d), 25C
High Courts22 Jul 1982
Arun Brothers Vs Sakti Prasanna Chaterjee
Calcutta High Court · AIR 1983 Cal 129 : 87 CWN 70
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 29(5)Constitution of India, 1950 — Article 226West Bengal Premises Tenancy Act, 1956 — Section 21, 21(1), 21(2), 26, 29
High Courts22 Jul 1982Dismissed
Sm. Dhiraj Bala Karia Vs Jethia Estate Pvt. Ltd.
Calcutta High Court · AIR 1983 Cal 166 : 87 CWN 131
Specific Relief Act, 1963 — Section 22, 22(1), 28, 28(3)
High Courts22 Jul 1982Allowed
The Commissioner of Payments (Coking Coal) Vs Sourindra Nath Basu and Others
Calcutta High Court · AIR 1982 Cal 605
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58(1), Order 21 Rule 58(3), Order 21 Rule 58(4)
High Courts22 Jul 1982Dismissed
In Re: Dilip Kumar Chatterjee
Calcutta High Court · 86 CWN 1092
Industrial Disputes Act, 1947 — Section 10, 33, 33A
High Courts22 Jul 1982Dismissed
M/s. Jathia Estate Pvt. Ltd. Vs Sm. Dhiraj Bala Karia
Calcutta High Court · (1982) 07 CAL CK 0005
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 22, 28SUITS VALUATION ACT, 1887 — Section 8
High Courts22 Jul 1982Dismissed
Subal Chandra Kundu Vs The State
Calcutta High Court · 86 CWN 1078
Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 6A(1), 6C
High Courts21 Jul 1982
Bijoli Grill Spencer''s Product Vs Spencers and Co. Ltd. and Another
Calcutta High Court · AIR 1983 Cal 175
Trade and Merchandise Marks Act, 1958 — Section 27, 33, 34