High Courts17 May 1984
Tollygunge Club Ltd. Vs Fifth Industrial Tribunal and Others
Calcutta High Court · 89 CWN 35 : (1985) 1 LLJ 258
Constitution of India, 1950 — Article 141, 142, 226Industrial Disputes Act, 1947 — Section 10, 2, 2A
COURT ARCHIVE
Calcutta High Court judgments, 1984
387 judgments · page 12 of 20
High Courts17 May 1984
N.L Sen Vs A.M.E. and Others
Calcutta High Court · 88 CWN 963
Constitution of India, 1950 — Article 311
High Courts16 May 1984
Ajit Kumar Nandy Vs Sholapur Municipal Corporation
Calcutta High Court · 88 CWN 999
Civil Procedure Code, 1908 (CPC) — Section 104, 151
High Courts16 May 1984Dismissed
Sm. Krishna Sarbadhikary Vs Alok Ranjan Sarbadhikary
Calcutta High Court · AIR 1985 Cal 431 : 89 CWN 156
Hindu Marriage Act, 1955 — Section 13(1)
High Courts16 May 1984Dismissed
Mrs. R.G. Vakil and Another Vs Ramendra Nath Banerjee
Calcutta High Court · 88 CWN 905
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 27, 107, 151Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(1)(ff), 13(6)
High Courts16 May 1984
Regional Provident Fund Commissioner West Bengal Vs The Commissioner of Payments and Others
Calcutta High Court · 88 CWN 1017
General Clauses Act, 1897 — Section 3(25)National Company Limited (Acquisition and Transfer of Undertakings) Act, 1980 — Section 21, 21(7)Succession Act, 1925 — Section 301
High Courts15 May 1984Allowed
Sm. Bharati Majumdar Vs Biswanath Mukherjee
Calcutta High Court · (1984) 05 CAL CK 0020
Transfer of Property Act, 1882 — Section 54
High Courts14 May 1984
Sushanta Kumar Basak Vs State of West Bengal and Others
Calcutta High Court · (1984) 05 CAL CK 0016
Constitution of India, 1950 — Article 226West Bengal Government Premises (Tenancy Regulation) Act, 1976 — Section 3, 4
High Courts14 May 1984
Sadhu Mondal Vs Sarathi Bala Mondal
Calcutta High Court · (1985) CriLJ 979
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 397Evidence Act, 1872 — Section 50
High Courts11 May 1984
Bharat Coking Coal Limited Vs Aman Minerals Corporation and Others
Calcutta High Court · AIR 1985 Cal 448
Constitution of India, 1950 — Article 225, 226
High Courts11 May 1984Allowed
Shyam Behari Lohar Vs Ram Charan Lohar and Others
Calcutta High Court · AIR 1985 Cal 80
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts11 May 1984Dismissed
Saligram Ahir Vs The State
Calcutta High Court · 88 CWN 941
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 156(3), 167(5)Essential Commodities Act, 1955 — Section 7(i)(a)(ii)Penal Code, 1860 (IPC) — Section 114, 144, 150, 341, 427
High Courts09 May 1984
Kalipada Banerjee and Another Vs State of West Bengal and Others
Calcutta High Court · 89 CWN 89
Constitution of India, 1950 — Article 134A, 137, 310
High Courts04 May 1984Dismissed
Bachhraj Baid and Another Vs Commercial Tax Officer and Others
Calcutta High Court · (1985) 58 STC 370
Bengal General Clauses Act, 1899 — Section 3Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3
High Courts04 May 1984
C.V. Enterprises Vs Braithwaite and Co. Ltd. and Others
Calcutta High Court · AIR 1984 Cal 306 : 88 CWN 840
Contract Act, 1872 — Section 4Evidence Act, 1872 — Section 115
High Courts04 May 1984Dismissed
M/s. C.V. Enterprises Vs M/s. Braithwaite and Co. Ltd.
Calcutta High Court · 88 CWN 840
Constitution of India, 1950 — Article 12, 226
High Courts04 May 1984
Shankarlal Keriwal Alias Sharma Vs Moolchand Prosad and Others
Calcutta High Court · 89 CWN 224
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2), 17(2A), 21
High Courts04 May 1984
Hindusthan Sugar Mills and Others Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1985 Cal 17
Constitution of India, 1950 — Article 226
High Courts04 May 1984
Govt. of West Bengal Vs Nitya Gopal Basak and Others
Calcutta High Court · (1985) CriLJ 202
Copyright Act, 1957 — Section 44, 45, 63Trade and Merchandise Marks Act, 1958 — Section 50, 78, 79
High Courts03 May 1984Allowed
R.K. Mittal Vs Dr. B. Roy Chowdhuri and Others
Calcutta High Court · 88 CWN 969
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(ii), 2(v)