High Courts23 Dec 1983Dismissed
Hirendra Nath Mondal Vs Rajendra Nath Satpathi and Others
Calcutta High Court · 88 CWN 304
West Bengal Land Reforms Act, 1955 — Section 15, 15A, 18, 18(1), 18(1)
COURT ARCHIVE
Calcutta High Court judgments, 1983
297 judgments · page 1 of 15
High Courts23 Dec 1983
Macneill and Barry Ltd. Vs Union of India (UOI)
Calcutta High Court · (1984) 2 ECC 57 : (1986) 6 ECR 526 : (1985) 22 ELT 391
Central Excise Rules, 1944 — Rule 10, 173ACentral Excises and Salt Act, 1944 — Section 36(2)Constitution of India, 1950 — Article 226
High Courts22 Dec 1983Dismissed
Sushil Kumar Das and Others Vs Reserve Bank of India and Others
Calcutta High Court · (1983) 12 CAL CK 0022
Constitution of India, 1950 — Article 14, 226Payment of Wages Act, 1936 — Section 2Reserve Bank of India Act, 1934 — Section 34, 58
High Courts21 Dec 1983Allowed
Dilip Ranjan Das Vs Sm. Renuka Sengupta
Calcutta High Court · 88 CWN 402
Penal Code, 1860 (IPC) — Section 30, 403, 406, 420
High Courts20 Dec 1983
M/s. Bankura China Clay Industries Vs Union of India and Others
Calcutta High Court · 88 CWN 404
Mineral Concession Rules, 1960 — Rule 55Mines and Minerals (Development and Regulation) Act, 1957 — Section 30
High Courts16 Dec 1983
Man Mohan Khemka Vs Dr. Kailash Kumar Sharma
Calcutta High Court · (1983) 12 CAL CK 0020
Civil Procedure Code, 1908 (CPC) — Section 115SUITS VALUATION ACT, 1887 — Section 8
High Courts16 Dec 1983
Jainarain Agarwala Vs S. Banerjee
Calcutta High Court · 90 CWN 279
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)(i), 17(1), 17(3), 17B
High Courts15 Dec 1983
Shankar Construction Co. Pvt. Ltd. Vs Union of India (UOI)
Calcutta High Court · AIR 1984 Cal 317
Arbitration Act, 1940 — Section 20, 20(1)Limitation Act, 1963 — Article 137
High Courts14 Dec 1983
Biswanath Pasari Vs Income Tax Officer, ''B'' Ward and Others
Calcutta High Court · 88 CWN 318 : (1985) 154 ITR 419
Income Tax Act, 1961 — Section 147, 148
High Courts14 Dec 1983Dismissed
Dwarka Prosad Sharma Vs J.N. Neogi
Calcutta High Court · 88 CWN 331
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(1)(i), 13(6), 17, 17(2)
High Courts13 Dec 1983
Commissioner of Income Tax Vs Jaskaran Sohanlal P. Ltd.
Calcutta High Court · (1984) 39 CTR 239 : (1985) 154 ITR 291
Income Tax Act, 1961 — Section 271(1)
High Courts13 Dec 1983
D.S. Commercial Pvt. Ltd. Vs Shree Shewtambar Sthanakbasi Jain Sabha
Calcutta High Court · AIR 1984 Cal 194
Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 111
High Courts13 Dec 1983
Kailash Saving Units Pvt. Ltd. Vs Santi Ranjan Ghosh and Another
Calcutta High Court · 88 CWN 338
Arbitration Act, 1940 — Section 28
High Courts12 Dec 1983
Bharat Sugar Mills Limited Vs Commissioner of Income Tax
Calcutta High Court · (1984) 41 CTR 364 : (1985) 153 ITR 802 : (1985) 21 TAXMAN 141
Companies (Profits) Surtax Act, 1964 — Rule 2, 18, 2(8)Income Tax Act, 1961 — Section 261
High Courts12 Dec 1983
COMMISSIONER OF INCOME TAX Vs SWADESHI SUGAR SUPPLIERS PVT. LTD.
Calcutta High Court · (1984) 39 CTR 240
High Courts09 Dec 1983Allowed
Bishnupada Khatua and Another Vs State of West Bengal
Calcutta High Court · 89 CWN 168
Civil Procedure Code, 1908 (CPC) — Section 80West Bengal Estates Acquisition Act, 1953 — Section 10(2), 57B, 6, 6(5)
High Courts08 Dec 1983
Kailas Prosad Musaddi Vs The State
Calcutta High Court · (1984) CriLJ 1259
Essential Commodities Act, 1955 — Section 10, 3
High Courts08 Dec 1983
Ghose Estates Vs Commissioner of Income Tax
Calcutta High Court · (1985) 153 ITR 673
Income Tax Act, 1961 — Section 256(1)
High Courts08 Dec 1983Dismissed
Satyabrata Bose Vs Sm. Amiya Bala Bose (dead) and in her place Anil Kr. Basu and Others
Calcutta High Court · AIR 1984 Cal 392 : 88 CWN 367
Evidence Act, 1872 — Section 116West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts08 Dec 1983
COMMISSIONER OF INCOME TAX Vs PARVATI DEVI KALVANI.
Calcutta High Court · (1984) 39 CTR 241
Income Tax Act, 1961 — Section 171