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Calcutta High Court judgments, 1982

395 judgments · page 8 of 20

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High Courts09 Jul 1982Allowed

Hooghly Docking and Engineering Co. Ltd. Vs M.M.P. Lines (P) Ltd. and Others

Calcutta High Court · AIR 1983 Cal 267

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
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High Courts08 Jul 1982Allowed

The Indian Iron and Steel Co. Ltd. Vs M/s. C. G. Engineering Private Ltd.

Calcutta High Court · (1982) 07 CAL CK 0047

Arbitration Act, 1940 — Section 14, 33, 5Limitation Act, 1963 — Section 5Specific Relief Act, 1963 — Section 10, 21
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High Courts08 Jul 1982Allowed

Indian Iron and Steel Co. Ltd. Vs C.G. Engineering Private Ltd.

Calcutta High Court · AIR 1983 Cal 6 : (1982) 2 CompLJ 291 : 87 CWN 61

Arbitration Act, 1940 — Section 30Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Limitation Act, 1963 — Section 21, 5
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High Courts08 Jul 1982Allowed

Jyotsna Ranjan Chakrabarti Vs N.K. Mitra

Calcutta High Court · AIR 1982 Cal 518 : 86 CWN 1031

West Bengal Premises Tenancy Act, 1956 — Section 29B
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High Courts08 Jul 1982Allowed

Bhuth Nath Mondal and Others Vs Kalipada Mondal and Others

Calcutta High Court · AIR 1982 Cal 534

Transfer of Property Act, 1882 — Section 16, 25
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High Courts06 Jul 1982

Commissioner of Income Tax Vs Chowdhury Metal Depot

Calcutta High Court · (1982) 31 CTR 175 : (1983) 142 ITR 692

Income Tax Act, 1961 — Section 185
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High Courts06 Jul 1982

Commissioner of Income Tax Vs General Marketing and Manufacturing Co.

Calcutta High Court · (1983) 15 TAXMAN 42

Income Tax Act, 1961 — Section 256(1), 40(a)(v), 40(c)(iii)
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High Courts05 Jul 1982

Commissioner of Income Tax Vs Hercules Trading Corporation

Calcutta High Court · (1983) 143 ITR 504

Income Tax Act, 1961 — Section 256(1)
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High Courts02 Jul 1982Dismissed

Phanindra Nath Dey Vs Bholanath Banerjeee

Calcutta High Court · AIR 1982 Cal 397 : 87 CWN 102

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 154, 73
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High Courts02 Jul 1982

Smt. Tarala Hazra and Another Vs The District Magistrate and Others

Calcutta High Court · (1982) CriLJ 1874

Constitution of India, 1950 — Article 136, 14, 19, 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 107, 116National Security Act, 1980 — Section 3, 8
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High Courts02 Jul 1982Dismissed

Bisoke Kumar Dutta Chowdhury Vs Amita Dutta Chowdhury

Calcutta High Court · 86 CWN 1118

Hindu Marriage Act, 1955 — Section 24
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High Courts01 Jul 1982

Ramesh Shah Vs Union of India (UOI) and Others

Calcutta High Court · (1984) 3 ECC 196 : (1983) 13 ELT 882

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High Courts25 Jun 1982

Anandram Jiandrai Vaswani Vs Union of India (UOI) and Others

Calcutta High Court · (1983) 2 LLJ 122

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 31, 311
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High Courts25 Jun 1982Allowed

Bihar State Agro-Industries Development Corporation Ltd. Vs Ram Chand Khosla and Another

Calcutta High Court · AIR 1982 Cal 537

Civil Procedure Code, 1908 (CPC) — Section 20
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High Courts25 Jun 1982

Nripendra Kumar Mitra Vs Smt. Amiya Dasgupta and Others

Calcutta High Court · AIR 1983 Cal 47 : 86 CWN 996

West Bengal Premises Tenancy Act, 1956 — Section 29B, 29B(4)
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High Courts25 Jun 1982Dismissed

Bharati Industries and Another Vs Nirmal Kumar Bhattacherjee and Another

Calcutta High Court · (1982) 06 CAL CK 0007

West Bengal Premises Tenancy Act, 1956 — Section 13(1)(a)
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High Courts25 Jun 1982

Dr. Tauhid Hossain Vs State of West Bengal and Others

Calcutta High Court · 86 CWN 1105

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High Courts24 Jun 1982

Dr. Sivani Sarkar and Anr Vs University of Calcutta and Ors

Calcutta High Court · (1982) 06 CAL CK 0027

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High Courts22 Jun 1982

Commissioner of Income Tax Vs Steel Rolling Mills of Hindusthan Pvt. Ltd.

Calcutta High Court · (1983) 34 CTR 188 : (1983) 143 ITR 933

Income Tax Act, 1961 — Section 271(1)
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High Courts22 Jun 1982

Commissioner of Income Tax Vs Steel Rolling Mills of Hindusthan (P.) Ltd.

Calcutta High Court · (1983) 13 TAXMAN 473

Finance Act, 1965 — Section 68Income Tax Act, 1961 — Section 271(1)(c)
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