High Courts24 Aug 1983
Gopal Mukherjee and Others Vs Upendra Nath Mukherjee and Another
Calcutta High Court · (1984) CriLJ 858
Criminal Procedure Code, 1973 (CrPC) — Section 156, 190, 200, 203, 245Penal Code, 1860 (IPC) — Section 34, 379
COURT ARCHIVE
Calcutta High Court judgments, 1983
297 judgments · page 5 of 15
High Courts24 Aug 1983Allowed
Employees State Insurance Corporation Vs M/s. Saha Soap Factory and Others
Calcutta High Court · 88 CWN 170
Constitution of India, 1950 — Article 137, 181, 62Criminal Procedure Code, 1973 (CrPC) — Section 195, 77, 78(2)Employees State Insurance Act, 1948 — Section 33, 74(1), 77, 78, 80
High Courts24 Aug 1983Dismissed
Radharani Mondal Vs Bhima Bharna Dey and Others
Calcutta High Court · 86 CWN 1047
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(3), Order 26 Rule 13, Order 26 Rule 3, Order 39 Rule 7, 115
High Courts24 Aug 1983Dismissed
Brojobala Debi and Another Vs Renuka Ghosal and Others
Calcutta High Court · 86 CWN 1089
High Courts23 Aug 1983Allowed
Teharoonchand Vs Surajmull Nagarmull
Calcutta High Court · AIR 1984 Cal 82 : 87 CWN 1100
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Limitation Act, 1963 — Article 123
High Courts23 Aug 1983
Chittaranjan Dhara Vs B. D. O. Udaynarayanpore Howrah and Others
Calcutta High Court · 86 CWN 1001
West Bengal Restoration Of Alienated Land Act, 1973 — Section 4(1)(a)
High Courts19 Aug 1983Dismissed
Amal Deb Vs Biswanath Mitter and Others
Calcutta High Court · AIR 1984 Cal 85
High Courts19 Aug 1983Dismissed
Surya Kumar Maity Vs Subodh Chandra Sasmal and Others
Calcutta High Court · 88 CWN 162
West Bengal Estates Acquisition Act, 1953 — Section 44(1)
High Courts18 Aug 1983
Atul Singh and Others Vs The State and Others
Calcutta High Court · 88 CWN 336
Criminal Procedure Code, 1973 (CrPC) — Section 221, 379, 426, 447Penal Code, 1860 (IPC) — Section 379, 426, 447
High Courts18 Aug 1983
Sandip Kumar Ghosh Vs Brojobala Das and Others
Calcutta High Court · 88 CWN 249
Criminal Procedure Code, 1973 (CrPC) — Section 144, 188, 482
High Courts17 Aug 1983Allowed
West Bengal Board of Examination for Admission to Engineering, Medical and Technological Degree Colleges and Others Vs Dr. Jitendra Lal Banerjee and Others
Calcutta High Court · AIR 1984 Cal 52 : 87 CWN 1050
Calcutta University Act, 1979 — Section 52, 52(2)Constitution of India, 1950 — Article 14, 154, 154(2), 162, 226
High Courts12 Aug 1983
Prasun Kumar Bhattacharjee and Others Vs India Machinery Co. Ltd. and Others
Calcutta High Court · (1986) 59 CompCas 411 : 87 CWN 995 : (1987) 1 LLJ 168
Constitution of India, 1950 — Article 12, 14Industries (Development and Regulation) Act, 1951 — Section 16, 18A, 18B, 18E
High Courts11 Aug 1983Allowed
Aparna Basu Mallick Vs Bar Council of India and Others
Calcutta High Court · AIR 1983 Cal 461 : 87 CWN 936
Advocates Act, 1961 — Section 24(1), 49(1), 6, 7, 7(1)Bar Council of India Rules, 1975 — Rule 1(1)Calcutta University First Regulations, 1951 — Regulation 35
High Courts11 Aug 1983
Amalendu Santra Vs University of Calcutta and Others
Calcutta High Court · AIR 1984 Cal 330
Constitution of India, 1950 — Article 226
High Courts11 Aug 1983Dismissed
Kalipada Roy Vs District Controller, Food and Supplies, Hooghly and Others
Calcutta High Court · 88 CWN 5
High Courts10 Aug 1983
Inspector General of Police, Cabinet (Vigilance) Dept. Govt. of Bihar Vs Central Manbhum Coal Co. (P) Ltd. and Others
Calcutta High Court · (1984) 1 CALLT 135 : (1984) CriLJ 1703 : 87 CWN 1026
Central Excises and Salt Act, 1944 — Section 11Constitution of India, 1950 — Article 134ACriminal Procedure Code, 1973 (CrPC) — Section 468, 470
High Courts09 Aug 1983
M.K. Guha Vs Union of India
Calcutta High Court · 88 CWN 173
Constitution of India, 1950 — Article 12, 14, 16, 226, 310
High Courts04 Aug 1983Dismissed
In Re: Community Services Society and Others
Calcutta High Court · 86 CWN 1095
Constitution of India, 1950 — Article 226
High Courts04 Aug 1983Dismissed
Mohammadbhai Sk. Mohsinbhoy and Others Vs Trustees for the Improvement of Calcutta and Others
Calcutta High Court · AIR 1984 Cal 219
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts03 Aug 1983
Sajder Rahman Vs Election Officer and Others
Calcutta High Court · 86 CWN 1112
Constitution of India, 1950 — Article 227West Bengal Panchayat Act, 1973 — Section 204