High Courts23 Jun 1983
Hiralal Roy and Others Vs Smt. Mati Rani Ghosh and Others
Calcutta High Court · AIR 1984 Cal 151
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 6 Rule 17, Order 6 Rule 18
COURT ARCHIVE
Calcutta High Court judgments, 1983
297 judgments · page 8 of 15
High Courts23 Jun 1983
Bejoy Mondal and Others Vs State of West Bengal and Others
Calcutta High Court · (1984) CriLJ 518
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 27, 8Penal Code, 1860 (IPC) — Section 411
High Courts22 Jun 1983
Md. Akram Vs The State
Calcutta High Court · (1984) CriLJ 520
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 342Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Jun 1983
Monoranjan Sinha and Others Vs G.C. Barretto and Others
Calcutta High Court · 86 CWN 892
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Presidency Small Cause Courts Act, 1882 — Section 8
High Courts21 Jun 1983Dismissed
Kanai Bhowmick and Others Vs President Board of Secondary Education, West Bengal and Others
Calcutta High Court · 86 CWN 902
West Bengal Board Of Secondary Education Act, 1963 — Section 19A, 19A(3)(iv), 28, 28(2)
High Courts20 Jun 1983
Commissioner of Wealth Tax Vs Sri Naurangrai Agarwalla
Calcutta High Court · (1985) 155 ITR 752 : (1986) 28 TAXMAN 630
Wealth Tax Act, 1957 — Section 2, 3, 4(1), 5(1)Wealth Tax Rules, 1957 — Rule 2
High Courts20 Jun 1983
Manoj Majumdar Vs State of West Bengal
Calcutta High Court · (1984) CriLJ 28 : 87 CWN 914
Criminal Procedure Code, 1973 (CrPC) — Section 225, 228, 230, 231, 237Explosive Substances Act, 1908 — Section 3Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Jun 1983Allowed
Radeshyam Saha Vs Ramani Mohan Chakraborty
Calcutta High Court · 86 CWN 868
West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2), 17(2A), 17(2A)(b)
High Courts17 Jun 1983
M/s. S. Lal and Co. Ltd. Vs Senior Mining Officer Orissa and Others
Calcutta High Court · 88 CWN 156
Mines and Minerals (Development and Regulation) Act, 1957 — Section 13, 9A
High Courts16 Jun 1983Allowed
Makhan Lal Bose Vs Charupama Debi and Others
Calcutta High Court · AIR 1984 Cal 44 : 87 CWN 897
West Bengal Premises Tenancy Act, 1956 — Section 17(2)
High Courts16 Jun 1983
Jayanti Rani Panda Vs State of West Bengal and Another
Calcutta High Court · (1984) CriLJ 1535
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 376, 90
High Courts14 Jun 1983Allowed
Nayek Associate alias Nayek Paper and Board Mills and Another Vs Additional Commissioner of Commercial Taxes and Others
Calcutta High Court · (1985) 59 STC 295
West Bengal Sales Tax Act, 1954 — Section 4AA
High Courts10 Jun 1983Allowed
Chabbila Roy and Others Vs The State
Calcutta High Court · 86 CWN 774
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 133(1)(b), 134, 136Penal Code, 1860 (IPC) — Section 188
High Courts10 Jun 1983
Sadhan Chandra Samanta and Others Vs The State of West Bengal and Others
Calcutta High Court · 86 CWN 865
High Courts10 Jun 1983Dismissed
M/s. Koley Properties (P) Ltd. Vs Methai Lal Shaw and Others
Calcutta High Court · 86 CWN 872
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 35, Order 22 Rule 10, 115, 47Constitution of India, 1950 — Article 133(i)Contract Act, 1872 — Section 23
High Courts09 Jun 1983Dismissed
In Re: Bharat Sugar Mills Ltd. and Another
Calcutta High Court · AIR 1984 Cal 102 : (1984) 18 ELT 725
Constitution of India, 1950 — Article 226(2)Essential Commodities Act, 1955 — Section 3(3C)
High Courts08 Jun 1983Dismissed
State of West Bengal Vs Statish Sharma and Another
Calcutta High Court · (1985) ACJ 271
Motor Vehicles Act, 1988 — Section 110A, 110A(1), 110D
High Courts08 Jun 1983
Subir Kumar Basu Vs New Central Group Engineering P. Ltd. and Others
Calcutta High Court · (1986) 59 CompCas 222
Companies Act, 1956 — Section 397, 398
High Courts08 Jun 1983Allowed
Balaram Roy Vs The State
Calcutta High Court · 88 CWN 238
Penal Code, 1860 (IPC) — Section 302, 313, 34
High Courts06 Jun 1983
Sri Sri Iswar Durgamata Thakurani and Another Vs The State of West Bengal and Others
Calcutta High Court · 86 CWN 912
West Bengal Land Reforms Act, 1955 — Section 14(M)(5), 14(Q), 14(Q)(3), 14Q