High Courts20 Mar 1984
Bikash Ch. Mondal Vs Sasanta Mondal and Others
Calcutta High Court · (1984) CriLJ 1191
Criminal Procedure Code, 1973 (CrPC) — Section 377, 386, 389, 390, 391Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
COURT ARCHIVE
Calcutta High Court judgments, 1984
387 judgments · page 16 of 20
High Courts20 Mar 1984Allowed
Benimadhab Mahrotra Vs Howrah Flour Mills Ltd. and Another
Calcutta High Court · AIR 1985 Cal 172 : 89 CWN 77 : 89 CWN 76
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10West Bengal Premises Tenancy Act, 1956 — Section 13(2), 16(1)
High Courts16 Mar 1984
Sanatan Ganguly and Others Vs Asst. Registrar of Companies
Calcutta High Court · 88 CWN 781
Companies Act, 1956 — Section 210(1), 210(5), 633(1)Criminal Procedure Code, 1973 (CrPC) — Section 295, 296, 4(2)
High Courts16 Mar 1984Allowed
Duncan Agro Industries Ltd. Vs Central Board of Excise and Customs
Calcutta High Court · 88 CWN 666 : (1985) 22 ELT 770
Central Excise Rules, 1944 — Rule 10, 11, 173J, 2Central Excises and Salt Act, 1944 — Section 11B, 35A, 4Constitution of India, 1950 — Article 226
High Courts16 Mar 1984Dismissed
Bhulan Shaw Vs Sm. Tarubala Roy
Calcutta High Court · AIR 1985 Cal 450
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 28, 100, 101
High Courts16 Mar 1984
Titagarh Paper Mills Co. Ltd. and Others Vs Union of India (UOI) and Others
Calcutta High Court · (1986) 59 CompCas 94 : 88 CWN 650
Companies Act, 1956 — Section 237
High Courts16 Mar 1984
Sanatan Ganguly Vs State and Others
Calcutta High Court · (1984) 56 CompCas 93 : 88 CWN 781
Companies Act, 1956 — Section 210(1), 210(3), 210(5), 633(1)Criminal Procedure Code, 1973 (CrPC) — Section 295, 296, 4(2)
High Courts16 Mar 1984Allowed
Duncan Agro Industries Ltd. Vs J. Banerjee
Calcutta High Court · (1984) 2 ECC 241 : (1987) 30 ELT 231
Central Excise Rules, 1944 — Rule 10, 11, 173J, 2(11)Central Excises and Salt Act, 1944 — Section 11B, 35A, 4Constitution of India, 1950 — Article 226
High Courts15 Mar 1984
Shyam Roy Vs Grindlays Bank Ltd. and Others
Calcutta High Court · (1984) 56 CompCas 371 : (1985) 44 CTR 127 : (1984) 150 ITR 263
Civil Procedure Code, 1908 (CPC) — Section 115Income Tax Rules, 1962 — Rule 16
High Courts15 Mar 1984
Union Carbide (India) Ltd. Vs Assistant Collector of Central Excise
Calcutta High Court · 88 CWN 646 : (1985) 22 ELT 729
Central Excise Rules, 1944 — Rule 10, 173C, 173C(10), 173C(3), 173C(6)Central Excises and Salt Act, 1944 — Section 4(1)
High Courts15 Mar 1984
Sunil Kumar Dey and Others Vs State and Another
Calcutta High Court · (1984) CriLJ 823 : 88 CWN 705
Criminal Procedure Code, 1973 (CrPC) — Section 349, 360, 372, 373, 374Penal Code, 1860 (IPC) — Section 323, 504Probation of Offenders Act, 1958 — Section 11, 18, 19, 3, 4
High Courts14 Mar 1984Allowed
Kandan Mandi @ Santal and Others Vs Santi Prosad Chatterjee and Others
Calcutta High Court · 88 CWN 789
West Bengal Estates Acquisition Act, 1953 — Section 44(1)
High Courts14 Mar 1984Dismissed
Pijush Kanti Guha Vs Smt. Kinnori Mullick
Calcutta High Court · AIR 1984 Cal 184 : 88 CWN 615
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 19 Rule 1, Order 19 Rule 2, Order 39 Rule 1
High Courts12 Mar 1984
Commissioner of Income Tax Vs Kusum Products Limited
Calcutta High Court · (1984) 41 CTR 357 : (1984) 149 ITR 250 : (1984) 19 TAXMAN 60
Income Tax Act, 1961 — Section 37
High Courts12 Mar 1984
Msmt. Zulekha Begum (Khatun) Vs Commissioner of Income Tax
Calcutta High Court · (1984) 41 CTR 359 : (1984) 149 ITR 398
Income Tax Act, 1961 — Section 271(1)
High Courts09 Mar 1984
Asiatic Oxygen And Acetylene Co. Ltd. and Another Vs Entry Tax Officer, Banitabla and Others
Calcutta High Court · AIR 1984 Cal 140
Constitution of India, 1950 — Article 14, 19
High Courts09 Mar 1984Allowed
Asiatic Oxygen and Acetylene Co. Ltd. and Another Vs Entry Tax Officer, Banitable and Others
Calcutta High Court · AIR 1984 Cal 140
Constitution of India, 1950 — Article 14, 245General Clauses Act, 1897 — Section 14Taxes on Entry of Goods into Calcutta Metropolitan Area Act, 1972 — Section 20, 20, 21, 21, 35
High Courts07 Mar 1984
Sudhansu Sekhar Paul Vs Ajaendu Paul and Others
Calcutta High Court · (1984) 03 CAL CK 0044
Arbitration Act, 1940 — Section 20
High Courts05 Mar 1984Dismissed
Panka Lal Bag Vs Santosh Kumar Sikdar
Calcutta High Court · AIR 1984 Cal 232 : 88 CWN 504
Calcutta High Court (Original Side) Rules, 1914 — Rule 14Calcutta High Court Civil Rules, 1935 — Rule 208Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 115, 151
High Courts05 Mar 1984Dismissed
Smt. Meghamala Roy and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1985 Cal 91
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, 151