High Courts21 Feb 1983Dismissed
Union of India (UOI) Vs Subodh Kumar U. Mehta
Calcutta High Court · (1984) 3 ECC 180
Customs Act, 1962 — Section 135, 137
COURT ARCHIVE
Calcutta High Court judgments, 1983
297 judgments · page 14 of 15
High Courts17 Feb 1983
Inspector General of Police, Cabinet (Vigilance) Department, Govt. of Bihar Vs Central Manbhum Coal Co. (Pvt.) Ltd. and Others
Calcutta High Court · 86 CWN 432
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21 Rule 52, Order 38 Rule 7
High Courts16 Feb 1983Dismissed
Nikhil Chandra Sen Vs Ajit Chandra Mullick and Others
Calcutta High Court · AIR 1984 Cal 31 : 87 CWN 426
Civil Procedure Code, 1908 (CPC) — Section 100, 101Transfer of Property Act, 1882 — Section 106, 113West Bengal Premises Tenancy Act, 1956 — Section 13, 21, 23
High Courts16 Feb 1983Dismissed
State of West Bengal Vs Mondal and Co.
Calcutta High Court · AIR 1984 Cal 14
Arbitration Act, 1940 — Section 14(2), 33Limitation Act, 1963 — Article 119
High Courts16 Feb 1983Dismissed
Union of India (UOI) Vs Nand Kishore Kansal
Calcutta High Court · (1985) 22 ELT 721
Customs Act, 1962 — Section 108, 135, 140, 140(1), 140(2)Evidence Act, 1872 — Section 25
High Courts16 Feb 1983Dismissed
Debabrata Mukherjee Vs Kalyan Kumar Ray
Calcutta High Court · AIR 1983 Cal 241 : (1983) 1 CALLT 251 : (1983) 1 CALLT 107 : 87 CWN 508
Civil Procedure Code, 1908 (CPC) — Section 11Presidency Small Cause Courts Act, 1882 — Section 41West Bengal Premises Tenancy Act, 1956 — Section 13, 13(6)
High Courts15 Feb 1983Dismissed
Bengal Electric Lamp Works Ltd. Vs Sukdev Chandra Sinha
Calcutta High Court · AIR 1983 Cal 389
Transfer of Property Act, 1882 — Section 106, 111West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)
High Courts15 Feb 1983
Jadu Nath Paul Vs Collector of Central Excise and Others
Calcutta High Court · 87 CWN 495 : (1983) ECR 793D
Customs Act, 1962 — Section 28(1)(b)
High Courts15 Feb 1983Allowed
Raj Kumar Mondal Vs State of West Bengal
Calcutta High Court · 86 CWN 534
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 481, 482Essential Commodities Act, 1955 — Section 3, 6A, 7(1)(a)(ii)
High Courts11 Feb 1983
Md. Kasimuddin Vs Yunus Ali Mondal and Others
Calcutta High Court · (1983) CriLJ 885
Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 200, 202, 401Penal Code, 1860 (IPC) — Section 120B, 420, 467
High Courts10 Feb 1983Allowed
Birendra Bahadur Pandey Vs Gramophone Co. of India Ltd. and Others
Calcutta High Court · AIR 1984 Cal 69
Constitution of India, 1950 — Article 226Copyright Act, 1957 — Section 51, 53Customs Act, 1962 — Section 11, 11(O), 2(23), 25, 53
High Courts10 Feb 1983Dismissed
Dipali Das Vs Gora Chand Das
Calcutta High Court · 86 CWN 648
Constitution of India, 1950 — Article 133, 134(A)Hindu Marriage Act, 1955 — Section 13, 13(ivii)
High Courts09 Feb 1983Allowed
Bankim Behari Maity Vs Ganesh Ch. Dhal and Another
Calcutta High Court · 86 CWN 372
West Bengal Estates Acquisition Act, 1953 — Section 6West Bengal Land Reforms Act, 1955 — Section 14M, 14X, 2(10), 2(6), 2(7)
High Courts09 Feb 1983
Saral Patwar Vs Sushila Dassi
Calcutta High Court · 87 CWN 445
Succession Act, 1925 — Section 63
High Courts09 Feb 1983Dismissed
Benode Behari Ghosal Vs Shew Kamal Singh and Others
Calcutta High Court · AIR 1984 Cal 122
Bengal Tenancy Act, 1885 — Section 49, 6West Bengal Estates Acquisition Act, 1953 — Section 4(2), 5A, 5B
High Courts07 Feb 1983
Kanai Sheet and Others Vs The State
Calcutta High Court · (1984) CriLJ 527
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Explosives Act, 1884 — Section 6Penal Code, 1860 (IPC) — Section 395, 397, 412, 80
High Courts07 Feb 1983
Bal Krishna Mishra Vs Union of India and Others
Calcutta High Court · 87 CWN 382
Constitution of India, 1950 — Article 226, 311
High Courts03 Feb 1983
Associated Pigments Limited Vs Collector of Central Excise and Others
Calcutta High Court · (1986) 9 ECC 18 : (1983) 13 ELT 876
Central Excise Rules, 1944 — Rule 11, 8(1)Central Excises and Salt Act, 1944 — Section 11B, 11B(1), 35Constitution of India, 1950 — Article 226
High Courts03 Feb 1983
Mining and Allied Machinery Corporation Ltd. Vs Hope (India) Ltd.
Calcutta High Court · AIR 1983 Cal 492
Arbitration Act, 1940 — Section 30, 31(4), 33
High Courts03 Feb 1983
Ashik Mia Vs Akbar Ali and Others
Calcutta High Court · 87 CWN 492
Civil Procedure Code, 1908 (CPC) — Section 151, 47