COURT ARCHIVE

Calcutta High Court judgments, 1983

297 judgments · page 9 of 15

High Courts03 Jun 1983

Baidyanath Basak and Others Vs Union of India (UOI) and Others

Calcutta High Court · (1986) 9 ECC 109 : (1988) 17 ECR 781 : (1987) 30 ELT 198

Constitution of India, 1950 — Article 19, 20, 20(1), 20(2), 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(1), 161(2), 175, 218Customs Act, 1962 — Section 108, 111, 112, 116, 119

Read judgment

High Courts03 Jun 1983

Baidyanath Basak and etc. Vs Union of India (UOI) and Others

Calcutta High Court · (1983) CriLJ 1542

Constitution of India, 1950 — Article 19, 20, 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 161, 175, 218, 219, 220Customs Act, 1962 — Section 108, 111, 112, 119, 121

Read judgment

High Courts02 Jun 1983

T.S. Satyanath Vs J. Thomas and Co.

Calcutta High Court · (1985) 57 CompCas 648 : 87 CWN 850

Companies Act, 1956 — Section 2(30), 630(1)Criminal Procedure Code, 1973 (CrPC) — Section 177, 181, 4

Read judgment

High Courts02 Jun 1983

Nirmal Kumar Vs B.K. Basu and Others

Calcutta High Court · 88 CWN 10

Civil Procedure Code, 1908 (CPC) — Section 2(17)Companies Act, 1956 — Section 13, 13(1), 2, 2(f), 21Constitution of India, 1950 — Article 12, 124, 124(2), 124(3), 226

Read judgment

High Courts01 Jun 1983

Chatter Singh Baid and Others Vs Corporation of Calcutta and Others

Calcutta High Court · AIR 1984 Cal 283 : (1983) 2 CHN 330 : (1983) 2 CompLJ 205 : 88 CWN 89

Calcutta Municipal Act, 1951 — Section 181, 182, 182(2), 183(1), 183(3A)Constitution of India, 1950 — Article 14

Read judgment

High Courts01 Jun 1983Dismissed

In Re: Sri Subrata Chatterjee

Calcutta High Court · AIR 1983 Cal 436

Constitution of India, 1950 — Article 226, 329Representation of the People Act, 1951 — Section 80

Read judgment

High Courts30 May 1983

Union of India (UOI) Vs Calcutta Hardware and Iron Syndicate and Others Union of India (UOI) and Another Vs Monilal Shaw

Calcutta High Court · (1984) 39 CTR 226 : (1984) 145 ITR 115 : (1984) 18 TAXMAN 117

Constitution of India, 1950 — Article 227Income Tax Act, 1922 — Section 22Income Tax Act, 1961 — Section 297(2)

Read judgment

High Courts30 May 1983

Royal Calcutta Turf Club Vs Wealth Tax Officer, "B" Ward VIII and Others

Calcutta High Court · (1983) 1 CALLT 38 : (1983) 1 CALLT 162 : (1983) 2 CHN 53 : (1983) 2 CompLJ 345 : (1984) 43 CTR 195 : (1984) 148 ITR 790 : (1985) 22 TAXMAN 438

Income Tax Act, 1961 — Section 2(31)Wealth Tax Act, 1957 — Section 2, 3, 4(1)Wealth Tax Rules, 1957 — Rule 2

Read judgment

High Courts20 May 1983Dismissed

Calcutta Chemical Co. Ltd. Vs Krishna Das Pal and Others

Calcutta High Court · (1985) 57 CompCas 503 : 87 CWN 945

Companies Act, 1956 — Section 397, 398, 483

Read judgment

High Courts20 May 1983Dismissed

Remington Rand of India Ltd. Vs Sohanlal Rajgharia and Others

Calcutta High Court · AIR 1984 Cal 153 : 87 CWN 922

Contract Act, 1872 — Section 29West Bengal Premises Tenancy Act, 1956 — Section 17(2), 8, 8(1)

Read judgment

High Courts20 May 1983

Karali Bauri Vs Subhas Das Musib and Others

Calcutta High Court · (1983) CriLJ 1474 : 87 CWN 844

Criminal Procedure Code, 1973 (CrPC) — Section 145, 313, 439Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324

Read judgment

High Courts19 May 1983

New India Investment Corporation Ltd. Vs Income Tax Officer and Others

Calcutta High Court · (1983) 37 CTR 311 : (1983) 143 ITR 909

Income Tax Act, 1961 — Section 144B

Read judgment

High Courts19 May 1983Dismissed

Santosh Santra Alias Bachu Vs The State

Calcutta High Court · 86 CWN 879

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 34, 366A, 372

Read judgment

High Courts18 May 1983Dismissed

Hindusthan Petrolium Corporation Ltd. Vs Sashi Bhusan Mondal

Calcutta High Court · AIR 1984 Cal 81

Read judgment

High Courts17 May 1983

STRAW PRODUCTS LTD. Vs Income Tax OFFICER.

Calcutta High Court · (1983) 6 ITD 35

Income Tax Act, 1961 — Section 263

Read judgment

High Courts12 May 1983

Sushil Kumar Chakraborty and Others Vs LIC of India and Others

Calcutta High Court · (1988) 1 CALLT 372 : 87 CWN 734 : (1984) 1 LLJ 503

Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 2Insurance Act, 1938 — Section 2A

Read judgment

High Courts12 May 1983

Purushottam Das Bangur Vs Wealth Tax Officer and Others

Calcutta High Court · (1984) 39 CTR 106 : (1984) 148 ITR 651

Wealth Tax Act, 1957 — Section 17

Read judgment

High Courts12 May 1983

Mr. Ranjit Kumar Chatterjee Vs Union of India (UOI) and Others

Calcutta High Court · 87 CWN 713 : (1984) 1 LLJ 402

Constitution of India, 1950 — Article 14

Read judgment

High Courts12 May 1983Dismissed

Niranjan Roy Vs Dist. Panchayat Officer and Others

Calcutta High Court · 86 CWN 808

Constitution of India, 1950 — Article 246, 276, 276(1), 276(2)West Bengal Panchayat Act, 1957 — Section 57(1), 57(1)(b)West Bengal Panchayat Act, 1973 — Section 46, 46(1), 47(1)(b)

Read judgment

High Courts11 May 1983Dismissed

In Re: Amal Krishna Das

Calcutta High Court · 86 CWN 795

Constitution of India, 1950 — Article 226

Read judgment