High Courts30 Sept 1983
Saral Patwar Vs Smt. Sushila Dassi
Calcutta High Court · (1983) 09 CAL CK 0031
Succession Act, 1925 — Section 283, 63
COURT ARCHIVE
Calcutta High Court judgments, 1983
297 judgments · page 3 of 15
High Courts30 Sept 1983Allowed
Dhirendra Nath Sadhukhan Vs Tinkari Sadhukhan and Others
Calcutta High Court · AIR 1984 Cal 397 : (1983) 2 CHN 343 : (1983) 2 CompLJ 297 : 88 CWN 147
Partition Act, 1893 — Section 4
High Courts29 Sept 1983
United Bank of India Officers'' Association and Others Vs United Bank of India and Another
Calcutta High Court · 89 CWN 649
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12, 12(2), 19, 19(1), 19(2)(a)Constitution of India, 1950 — Article 14, 19, 19(1)(a), 22(3), 226Penal Code, 1860 (IPC) — Section 21
High Courts29 Sept 1983Dismissed
Bholanath Karmakar Vs Sailendra Nath Pramanik
Calcutta High Court · AIR 1984 Cal 319 : 88 CWN 228
Partition Act, 1893 — Section 2, 3, 4
High Courts29 Sept 1983Dismissed
A.C. Paul Agricultural Co. Pvt. Ltd. and Others Vs State of West Bengal and Others
Calcutta High Court · 88 CWN 279 : (1984) 3 ECC 200
Constitution of India, 1950 — Article 14, 19, 304
High Courts27 Sept 1983Allowed
Nirmal Karmakar and Others Vs The State
Calcutta High Court · 88 CWN 150
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 11, 34Penal Code, 1860 (IPC) — Section 304, 34
High Courts27 Sept 1983Dismissed
Deb Prokash Set Vs Hariprosad Mallick
Calcutta High Court · 88 CWN 222
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97, 115General Clauses Act, 1897 — Section 6
High Courts26 Sept 1983Allowed
Hiralal Gupta Vs The State
Calcutta High Court · 88 CWN 289
Bengal Municipal Act, 1932 — Section 7, 7(i)(a)
High Courts23 Sept 1983
Indo-Japanese Industries Limited Vs Assistant Collector, Central Excise
Calcutta High Court · (1986) 24 ELT 527
Central Excise Rules, 1944 — Rule 8(1)Factories Act, 1948 — Section 2Industries (Development and Regulation) Act, 1951 — Section 10, 29B
High Courts23 Sept 1983Allowed
State of West Bengal and Others Vs Bholanath Khasnabis and Others
Calcutta High Court · 88 CWN 194
Constitution of India, 1950 — Article 134A
High Courts22 Sept 1983Dismissed
Bhusan Das Vs Tulsi Ganguli and Others
Calcutta High Court · (1983) 09 CAL CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 144, 258, 482Penal Code, 1860 (IPC) — Section 188
High Courts22 Sept 1983Dismissed
In Re: Jain Shudh Vanaspati Ltd. and Another and Jain Exports Pvt. Ltd. and Anr
Calcutta High Court · 88 CWN 144
Import and Export Control Order, 1955 — Clause 10(e)
High Courts22 Sept 1983Dismissed
Dodo Majhi Vs The State
Calcutta High Court · 88 CWN 312
Criminal Procedure Code, 1973 (CrPC) — Section 215, 302, 313, 34, 464Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Sept 1983
In Re: Bengal National Textile Mills Ltd.
Calcutta High Court · (1986) 59 CompCas 956
Companies (Court) Rules, 1959 — Rule 67Companies Act, 1956 — Section 391(6), 518
High Courts21 Sept 1983
Gour Lal Mitra and Another Vs Tripura Prosanna Basu and Others
Calcutta High Court · 88 CWN 928
Trusts Act, 1882 — Section 34, 7, 9
High Courts20 Sept 1983Dismissed
Basudeb Mondal and Others Vs Dud Kumar Pramanik
Calcutta High Court · 88 CWN 327
Criminal Procedure Code, 1973 (CrPC) — Section 397, 398, 399, 401Penal Code, 1860 (IPC) — Section 379, 447
High Courts19 Sept 1983
Union of India (UOI) Vs Ram Peary Debi Kanoria
Calcutta High Court · AIR 1984 Cal 215 : (1984) 150 ITR 719
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 14 Rule 1Income Tax Act, 1961 — Section 281Transfer of Property Act, 1882 — Section 53
High Courts16 Sept 1983Dismissed
Nishit Chandra Ghosh Vs Bidhu Bhusan Ghosh and Others
Calcutta High Court · 88 CWN 167
Constitution of India, 1950 — Article 134A
High Courts15 Sept 1983Dismissed
G. Cariappa Vs Mrs. Leila Sinha Roy
Calcutta High Court · AIR 1984 Cal 105 : 88 CWN 83
Transfer of Property Act, 1882 — Section 105
High Courts13 Sept 1983Allowed
Krishna Kumar Damani Vs Ramnarain Agarwal and Another
Calcutta High Court · AIR 1984 Cal 162
Civil Procedure Code, 1908 (CPC) — Section 24West Bengal Premises Tenancy Act, 1956 — Section 13, 20, 24(1), 24(2), 24(5)