High Courts01 Feb 1983Dismissed
Indra Prakash Karnani and Others Vs Registrar of Companies and Others
Calcutta High Court · (1985) 57 CompCas 662
Companies Act, 1956 — Section 209A, 209A(1), 209A(2), 209A(5), 209A(8)
COURT ARCHIVE
Calcutta High Court judgments, 1983
297 judgments · page 15 of 15
High Courts01 Feb 1983Dismissed
Scientific Instrument and Chemical Company Vs Vishwanath Poddar
Calcutta High Court · AIR 1984 Cal 235
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13
High Courts28 Jan 1983Allowed
Sailendra Nath Mukherjee Vs M/s. Stewart and Co.
Calcutta High Court · 86 CWN 395
Civil Procedure Code, 1908 (CPC) — Section 47Transfer of Property Act, 1882 — Section 108(h)
High Courts28 Jan 1983
K.K. Nandi Vs Amitabha Banerjee
Calcutta High Court · (1983) CriLJ 1479 : 87 CWN 336
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Water (Prevention and Control of Pollution) Act, 1974 — Section 25, 26, 44, 47
High Courts28 Jan 1983
Sukhanti Ram Binode Kumar Vs Bijoy Laxmi Jaiswal
Calcutta High Court · 87 CWN 368
Income Tax Act, 1961 — Section 226
High Courts28 Jan 1983Dismissed
M/s. Jajodia Estates (p) Ltd. Vs Corporation of Calcutta and Others
Calcutta High Court · 86 CWN 391
Calcutta Municipal Act, 1951 — Section 182, 183(3A)
High Courts28 Jan 1983
Industrial Fuel Marketing Co. Vs Union of India (UOI)
Calcutta High Court · AIR 1983 Cal 253
Coal Mines (Nationalisation) Act, 1973 — Section 3(3)Constitution of India, 1950 — Article 226(1)Mines and Minerals (Development and Regulation) Act, 1957 — Section 3
High Courts25 Jan 1983
CRESCENT DYES AND CHEMICALS LTD. Vs COMMISSIONER OF INCOME TAX.
Calcutta High Court · (1984) 38 CTR 365
High Courts21 Jan 1983
Union of India (UOI) Vs Subodh Kumar
Calcutta High Court · (1984) CriLJ 367
Customs Act, 1962 — Section 135, 137
High Courts20 Jan 1983
New Central Jute Mills Co. Ltd. Vs VEB Deutfracht Seereederei Rostock and Others
Calcutta High Court · AIR 1983 Cal 225
Civil Procedure Code, 1908 (CPC) — Section 86, 87, 87AConstitution of India, 1950 — Article 51
High Courts18 Jan 1983
Grindlays Bank Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1983) 36 CTR 212 : (1984) 145 ITR 119 : (1983) 15 TAXMAN 273
Income Tax Act, 1961 — Section 139(8), 163
High Courts17 Jan 1983
Hooghly Docking and Engineering Co. Ltd. Vs Commissioner, Commercial Taxes
Calcutta High Court · (1983) 53 STC 198
Central Sales Tax Act, 1956 — Section 3, 4, 9
High Courts14 Jan 1983
In Re: Madhusudan Banerjee
Calcutta High Court · (1983) 01 CAL CK 0015
Calcutta Municipal Act, 1951 — Section 505, 507
High Courts14 Jan 1983Allowed
Sm. Umarani Sen and Others Vs Sudhir Kumar Datta and Others
Calcutta High Court · AIR 1984 Cal 230
Carriers Act, 1865 — Section 5, 8Contract Act, 1872 — Section 180Partnership Act, 1932 — Section 69(2)
High Courts12 Jan 1983Dismissed
Ranu Sen Gupta and Others Vs The State of West Bengal and Others
Calcutta High Court · AIR 1983 Cal 144 : 87 CWN 330
Bengal Municipal Act, 1932 — Section 16, 56A, 56A(2), 67A
High Courts11 Jan 1983
Commissioner of Income Tax Vs Imperial Chemical Industries
Calcutta High Court · (1983) 34 CTR 224 : (1984) 145 ITR 447 : (1983) 13 TAXMAN 358
Income Tax Act, 1961 — Section 256(1)
High Courts10 Jan 1983
Commissioner of Income Tax Vs Rajendra Trading Co. (P.) Ltd.
Calcutta High Court · (1984) 41 CTR 71 : (1984) 146 ITR 637
Income Tax Act, 1961 — Section 256(1)