Calcutta High Court Judgments 1984

High Courts21 Dec 1984Dismissed

In Re: Gopal Mondal

Calcutta High Court · 89 CWN 584

Read judgment

High Courts21 Dec 1984

State of West Bengal and Others Vs Gwal Dass Mohotta

Calcutta High Court · (1985) 59 STC 346

Central Sales Tax Act, 1956 — Section 2Constitution of India, 1950 — Article 14, 141, 226, 286

Read judgment

High Courts21 Dec 1984

Chandeswar Prosad Singh and Another Vs Sub Divisional Land Reforms Officer, Barrackpore and Others

Calcutta High Court · AIR 1986 Cal 1 : 89 CWN 414

Constitution of India, 1950 — Article 14Mines and Minerals (Development and Regulation) Act, 1957 — Section 14, 15, 15, 15(3), 2West Bengal Estates Acquisition Act, 1953 — Section 5(2)

Read judgment

High Courts21 Dec 1984Dismissed

Rose Potteries Vs West Bengal Financial Corporation

Calcutta High Court · AIR 1986 Cal 277

State Financial Corporations Act, 1951 — Section 29, 31Transfer of Property Act, 1882 — Section 69

Read judgment

High Courts21 Dec 1984Allowed

Sm. Nirupoma Basak and Others Vs Baidyanath Pramanick

Calcutta High Court · AIR 1985 Cal 406

Evidence Act, 1872 — Section 115Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 105, 44

Read judgment

High Courts20 Dec 1984

Tapash Kumar Moitra Vs Pratima Roy Choudhury

Calcutta High Court · 89 CWN 671

Hindu Marriage Act, 1955 — Section 12, 12(1), 13, 19, 8

Read judgment

High Courts20 Dec 1984Allowed

The University of Calcutta and Others Vs Sri Shyamal Kumar Das and Others

Calcutta High Court · (1984) 12 CAL CK 0023

Constitution of India, 1950 — Article 226, 227, 26

Read judgment

High Courts20 Dec 1984

Punjab National Bank Vs Sanchaita Investment and Others

Calcutta High Court · 89 CWN 509

Civil Procedure Code, 1908 (CPC) — Section 49Registration Act, 1908 — Section 17, 17(1), 17(2), 49, 54Specific Relief Act, 1963 — Section 15, 2

Read judgment

High Courts20 Dec 1984

Gosto Behari Pramanik Vs Sm. Malati Sen and Others

Calcutta High Court · AIR 1985 Cal 379 : 89 CWN 545

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 21(2)

Read judgment

High Courts20 Dec 1984

Commissioner of Income Tax Vs Remington Rand India Ltd. and Others

Calcutta High Court · (1985) 49 CTR 242 : (1986) 159 ITR 922 : (1985) 21 TAXMAN 220

Income Tax Act, 1961 — Section 37

Read judgment

High Courts19 Dec 1984Dismissed

Ana Ghosh Vs R.D. Anklesaria

Calcutta High Court · 89 CWN 675

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Companies Act, 1956 — Section 146Evidence Act, 1872 — Section 58

Read judgment

High Courts18 Dec 1984

Commissioner of Income Tax Vs Sen Mukherjee and Co.

Calcutta High Court · (1985) 49 CTR 21 : (1986) 159 ITR 793 : (1985) 21 TAXMAN 309

Income Tax Act, 1961 — Section 131, 271(1)

Read judgment

High Courts18 Dec 1984

Prabhas Kumar Roy Vs The Officer in-Charge of Raninagar Police Station and Others

Calcutta High Court · (1985) CriLJ 957 : 89 CWN 529

Constitution of India, 1950 — Article 19, 25, 26Criminal Procedure Code, 1973 (CrPC) — Section 144

Read judgment

High Courts18 Dec 1984

Commissioner of Income Tax Vs Hari Charan Shyam Sundar P. Ltd.

Calcutta High Court · (1987) 63 CTR 284 : (1986) 159 ITR 703 : (1985) 22 TAXMAN 334

Income Tax Act, 1961 — Section 52(2)

Read judgment

High Courts17 Dec 1984Dismissed

Bayer (India) Ltd Vs Vishan Roy and Others

Calcutta High Court · 89 CWN 578

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2(oo), 25F, 2A

Read judgment

High Courts17 Dec 1984

Commissioner of Income Tax Vs Delta Jute Mills Co. Ltd.

Calcutta High Court · (1986) 159 ITR 215 : (1986) 25 TAXMAN 93

Income Tax Act, 1922 — Section 12B(3)Income Tax Act, 1961 — Section 41(2), 49(1)

Read judgment

High Courts17 Dec 1984

Commissioner of Income Tax Vs Delta Jute Mills Co. Ltd. (now known as Cheviot Mills Ltd.)

Calcutta High Court · (1986) 159 ITR 220

Income Tax Act, 1961 — Section 41(2)

Read judgment

High Courts14 Dec 1984Allowed

Animesh Halder Vs State of West Bengal and Others

Calcutta High Court · 89 CWN 868

Constitution of India, 1950 — Article 12, 14, 16

Read judgment

High Courts14 Dec 1984

K. Singh Deo Vs Jenson and Nicholson India Ltd. and Another

Calcutta High Court · (1985) CriLJ 464

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 2, 200, 201, 202, 203General Clauses Act, 1897 — Section 3

Read judgment

High Courts14 Dec 1984

Vijoy Laxmi Stores Vs Commissioner of Income Tax

Calcutta High Court · (1985) 49 CTR 232 : (1986) 159 ITR 333 : (1985) 21 TAXMAN 397

Income Tax Act, 1961 — Section 271(1), 274

Read judgment

Calcutta High Court judgments, 1984