High Courts02 Apr 1984
State of West Bengal Vs Anal Chowdhury
Calcutta High Court · (1985) 151 ITR 790
Constitution of India, 1950 — Article 19(1), 301
COURT ARCHIVE
Calcutta High Court judgments, 1984
387 judgments · page 15 of 20
High Courts30 Mar 1984Allowed
United Commercial Bank Vs Hanuman Synthetics Ltd. and Others
Calcutta High Court · AIR 1985 Cal 96 : (1987) 61 CompCas 245
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 98Contract Act, 1872 — Section 126
High Courts30 Mar 1984Dismissed
Ashutosh Seal Vs Smt. Umashasi Santra
Calcutta High Court · AIR 1984 Cal 223
Succession Act, 1925 — Section 61
High Courts30 Mar 1984
Commissioner of Income Tax Vs Birla Education Trust
Calcutta High Court · (1985) 44 CTR 263 : (1985) 153 ITR 579 : (1985) 21 TAXMAN 134
Income Tax Act, 1961 — Section 11(1), 11(3), 11(4)
High Courts29 Mar 1984Allowed
West Bengal Essential Commodities Supply Corporation Ltd. Vs International Trading Corporation of India
Calcutta High Court · AIR 1984 Cal 313 : 88 CWN 793
Arbitration Act, 1940 — Section 20, 8(1)
High Courts29 Mar 1984Dismissed
Central Warehousing Corporation Vs B.M. Pal Chowdhury
Calcutta High Court · AIR 1985 Cal 138
Arbitration Act, 1940 — Section 14(2), 30Limitation Act, 1963 — Article 119
High Courts29 Mar 1984
Shri. Gouri Sankar Panda and Others Vs The State of West Bengal and Others
Calcutta High Court · 88 CWN 712
West Bengal Estates Acquisition Act, 1953 — Section 10, 52, 6, 6(5)
High Courts29 Mar 1984
Central Manbhum Coal Co. P. Ltd. and Others Vs Assistant Registrar of Companies and Others
Calcutta High Court · (1986) 59 CompCas 176
Companies Act, 1956 — Section 162, 162(1), 220(1), 220(3)Criminal Procedure Code, 1973 (CrPC) — Section 468
High Courts29 Mar 1984
Moktar Sahani Vs The State
Calcutta High Court · (1985) CriLJ 90
Penal Code, 1860 (IPC) — Section 392, 394, 397
High Courts29 Mar 1984
Subal Chandra Das and Others Vs Dhirendra Chandra Das
Calcutta High Court · 89 CWN 618
High Courts28 Mar 1984
Purna Chandra Halder and Another Vs State of West Bengal and Others
Calcutta High Court · 88 CWN 744
West Bengal Panchayat Act, 1973 — Section 204, 8, 8(2), 8(b)
High Courts27 Mar 1984Allowed
Board of Governors St. Thomas School and Others Vs A.K. George and Another
Calcutta High Court · AIR 1984 Cal 208 : 88 CWN 799
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 92Constitution of India, 1950 — Article 225, 372St. Thomas School Act, 1923 — Section 11, 2
High Courts27 Mar 1984Allowed
Gour Hari Das Vs Bimal Kumar Giri and Others
Calcutta High Court · 88 CWN 1067
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts23 Mar 1984
Reliance Jute and Industries Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (1984) 43 CTR 168 : 88 CWN 785 : (1984) 150 ITR 643
Income Tax Act, 1961 — Section 55A
High Courts23 Mar 1984
Globe Paper Mills Ltd. Vs Printpak Machinery Ltd.
Calcutta High Court · AIR 1985 Cal 52
Arbitration Act, 1940 — Section 20, 31(4), 41
High Courts23 Mar 1984Dismissed
Mst. Fatima Khatoon Vs Swarup Singh
Calcutta High Court · AIR 1984 Cal 257 : 88 CWN 773
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 144
High Courts23 Mar 1984Dismissed
State of West Bengal and Others Vs Daughters of the Cross and Others
Calcutta High Court · AIR 1984 Cal 384a : 88 CWN 766
Constitution of India, 1950 — Article 30(1)European (now Anglo Indian) Schools in Bengal (now West Bengal) Regulations Code, 1929 — Regulation 3, 4
High Courts22 Mar 1984Dismissed
Kali Charan Chakraborty having died, his heirs Sm. Kashiswari Chakraborty and Others Vs Durgacharan Banerjee having died his heirs Smt. Anandamoyee Banerjee and Others
Calcutta High Court · (1984) 03 CAL CK 0027
Transfer of Property Act, 1882 — Section 11, 40
High Courts22 Mar 1984
Sm. Kumud Agarwalla Vs Fertilizer Corporation of India Ltd.
Calcutta High Court · AIR 1985 Cal 89
Arbitration Act, 1940 — Section 2Contract Act, 1872 — Section 28
High Courts21 Mar 1984
Nripendra Kumar Ghosh Vs Registrar of Companies and Others
Calcutta High Court · (1985) 58 CompCas 672 : 88 CWN 850
Companies Act, 1956 — Section 159, 162