High Courts07 Dec 1983Dismissed
State of West Bengal and Others Vs SM. Belarani Debi
Calcutta High Court · 88 CWN 274
Land Acquisition Act, 1894 — Section 18
COURT ARCHIVE
Calcutta High Court judgments, 1983
297 judgments · page 2 of 15
High Courts02 Dec 1983
Commissioner of Income Tax Vs National Razors and Blades Pvt. Ltd.
Calcutta High Court · (1985) 153 ITR 593 : (1984) 19 TAXMAN 40
Income Tax Act, 1961 — Section 104
High Courts28 Nov 1983Dismissed
Iswari Prasad Munuri Vs Shib Narayan Banerjee
Calcutta High Court · AIR 1984 Cal 213
Evidence Act, 1872 — Section 115Provincial Insolvency Act, 1920 — Section 11, 35
High Courts28 Nov 1983
Central Bank of India Vs Atlas Works P. Ltd. and Others
Calcutta High Court · (1985) 58 CompCas 243
Companies Act, 1956 — Section 446
High Courts28 Nov 1983
Calcutta Chemical Co. Ltd. Vs Dhiresh Chandra Roy
Calcutta High Court · (1985) 1 CALLT 60 : (1985) 58 CompCas 276 : (1985) 2 CompLJ 51
Companies Act, 1956 — Section 171, 172(3)
High Courts24 Nov 1983
Union of India (UOI) Vs Smt. Malina Ghosh and Others
Calcutta High Court · (1985) 153 ITR 263 : (1985) 20 TAXMAN 116
High Courts24 Nov 1983Allowed
Abhimanyu Mondal and Others Vs Ananda Kumar Mondal
Calcutta High Court · 88 CWN 246
High Courts17 Nov 1983
Samarendra Nath Das Vs Union Of India and Others
Calcutta High Court · 88 CWN 269
Constitution of India, 1950 — Article 309
High Courts15 Nov 1983
Benoy Chandra Dey Vs The State and Another
Calcutta High Court · (1984) 2 ACC 309 : (1984) ACJ 783 : (1984) CriLJ 1038 : 88 CWN 329
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Electricity (Supply) Act, 1948 — Section 39Penal Code, 1860 (IPC) — Section 304A, 32, 379
High Courts10 Nov 1983
Somnath Bhattacharjee Vs Tapas Kumar Bhattacharjee and The State
Calcutta High Court · 88 CWN 325
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 312, 497
High Courts10 Nov 1983Dismissed
M/s. D.S. Commercial Pvt. Ltd. Vs Shree Shewtambar Sthakbasi Jain Sabha
Calcutta High Court · 88 CWN 298
Registration Act, 1908 — Section 17, 17(1)(b)
High Courts09 Nov 1983Dismissed
Shankarlal Shaw Vs The State
Calcutta High Court · 88 CWN 205
Civil Procedure Code, 1908 (CPC) — Section 155(2), 78, 79Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(5)
High Courts09 Nov 1983
Gurman Singh Vs Union of India (UOI) and Others
Calcutta High Court · (1984) CriLJ 718 : 88 CWN 340
Army Act, 1950 — Section 101, 121, 125, 127, 132Constitution of India, 1950 — Article 14, 20, 226, 227, 33NAVY ACT, 1957 — Section 28, 29
High Courts10 Oct 1983
Saktipada Sinha Vs State of West Bengal and Others
Calcutta High Court · 88 CWN 384
West Bengal Estates Acquisition Act, 1953 — Section 2(g), 2(j), 2(k), 47West Bengal Land Reforms Act, 1955 — Section 14M, 14S, 14T, 2, 2(10)West Bengal Non-Agricultural Tenancy Act, 1949 — Section 24
High Courts09 Oct 1983
R.K. Chemical Industries Pvt. Ltd. Vs Superintendent of Central Excise
Calcutta High Court · 88 CWN 292
Central Excises and Salt Act, 1944 — Section 2(d)Constitution of India, 1950 — Article 226
High Courts05 Oct 1983Dismissed
Executive Officer, Durgapore Notified Area Authority, City Centre Vs M/s. Emergency Construction and Others
Calcutta High Court · 88 CWN 262
Arbitration Act, 1940 — Section 15(1), 17, 18, 18(1), 18(1)Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, Order 38 Rule 5
High Courts05 Oct 1983
R.K. Chemical Industries Private Ltd. Vs Superintendent of Central Excise, Calcutta-III Division and Others
Calcutta High Court · (1984) 2 ECC 341 : (1984) 15 ELT 411
Central Excise Rules, 1944 — Rule 173B, 8(1)Central Excises and Salt Act, 1944 — Section 2Constitution of India, 1950 — Article 226
High Courts04 Oct 1983
Dr. Sanat Kumar Basu Vs State of West Bengal
Calcutta High Court · (1984) CriLJ 931
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Drugs and Cosmetics Act, 1940 — Section 18, 18A, 27, 28Evidence Act, 1872 — Section 25
High Courts04 Oct 1983
Oriental Fire and General Insurance Co. Ltd. Vs Ashoke Ranjan Chakraborty and Others
Calcutta High Court · (1986) 59 CompCas 868
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Motor Vehicles Act, 1939 — Section 110C(2A), 96(2)
High Courts04 Oct 1983
Kishan Jadav and Others Vs The State
Calcutta High Court · (1984) CriLJ 1466
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 148, 149, 302, 307