High Courts21 Feb 1984
COMMISSIONER OF INCOME TAX Vs EASTERN ASSAM TEA COMPANY LTD.
Calcutta High Court · (1984) 41 CTR 361
Income Tax Act, 1961 — Section 40(a)(v)
COURT ARCHIVE
Calcutta High Court judgments, 1984
387 judgments · page 18 of 20
High Courts17 Feb 1984Dismissed
Smt. Swarnalata Tat Vs Chandi Charan Dey and Another
Calcutta High Court · AIR 1984 Cal 130 : 88 CWN 551
Bengal Money Lenders Act, 1940 — Section 2(12), 36, 37A, 38, 40(6)Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 58
High Courts17 Feb 1984Dismissed
D.P. Mazumdar Vs Harminder
Calcutta High Court · 88 CWN 718
Criminal Procedure Code, 1973 (CrPC) — Section 161, 190(1)(a), 193, 200, 202Penal Code, 1860 (IPC) — Section 395
High Courts16 Feb 1984
SK. Muzibul Haque Vs Sudarsan Pal and Another
Calcutta High Court · 88 CWN 538
Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 132(1), 133(1)Limitation Act, 1963 — Section 5
High Courts16 Feb 1984
Dilip Kumar Chowdhury and Another Vs Rabindra Nath Sen
Calcutta High Court · 89 CWN 56
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 11, 151, 47West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(1)(i), 17(2)
High Courts15 Feb 1984Dismissed
Krity Basu Vs Peary Mohan Sarkar and Another
Calcutta High Court · AIR 1985 Cal 162
Evidence Act, 1872 — Section 114West Bengal Premises Tenancy Act, 1956 — Section 13(6)
High Courts15 Feb 1984
Keratulla Sk. Vs Fazlur Rahaman Sardar and Others
Calcutta High Court · AIR 1984 Cal 369 : 88 CWN 612
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2
High Courts15 Feb 1984
Gour Mondal and Others Vs The State
Calcutta High Court · 88 CWN 465
Criminal Procedure Code, 1973 (CrPC) — Section 202(2)Penal Code, 1860 (IPC) — Section 147, 380, 436
High Courts14 Feb 1984
Ram Niwas Kumaria Pvt. Ltd. Vs Prem Prakash Arya
Calcutta High Court · AIR 1984 Cal 211
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 11
High Courts14 Feb 1984Allowed
Surendra Nath Mondal and Others Vs State of West Bengal and Another
Calcutta High Court · AIR 1985 Cal 53
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts13 Feb 1984
Sri Sri Radha Krishnaji Thakur Vs Sankar Lal Khettry
Calcutta High Court · 88 CWN 507
Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)
High Courts13 Feb 1984
Benoy Roy Vs E.S.I. Corporation
Calcutta High Court · 88 CWN 412
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Employees State Insurance Act, 1948 — Section 4(i)(b), 40, 85Penal Code, 1860 (IPC) — Section 2(12), 2(17), 406, 85
High Courts10 Feb 1984
Sudhansu Kumar Bose and Others Vs Commissioner of Income Tax
Calcutta High Court · (1984) 42 CTR 134 : (1984) 150 ITR 626 : (1985) 20 TAXMAN 101
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 2(6), 3, 33A, 33A(2), 34Income Tax Act, 1961 — Section 256(2), 63(2)
High Courts10 Feb 1984Allowed
Krittibus Bhattacharya and Ors Vs State of West Bengal and Others
Calcutta High Court · 88 CWN 485
Evidence Act, 1872 — Section 67, 68West Bengal Estates Acquisition Act, 1953 — Section 10(2), 10(2), 10(3), 15(5), 15A
High Courts10 Feb 1984
K.L. (P) Ltd and Others Vs The Municipal Commissioners of Kamarhati Municipality and Others
Calcutta High Court · (1985) CriLJ 26
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 133, 136, 137, 138, 141Penal Code, 1860 (IPC) — Section 188
High Courts09 Feb 1984
Mustafa Sheikh Vs Lalchand Sheikh and Others
Calcutta High Court · (1985) CriLJ 1183
Criminal Procedure Code, 1973 (CrPC) — Section 222, 360, 361, 401Penal Code, 1860 (IPC) — Section 302, 304, 320, 324, 326Probation of Offenders Act, 1958 — Section 18, 19
High Courts06 Feb 1984Dismissed
Employees'' State Insurance Corporation Vs Ganapat Lohar
Calcutta High Court · (1985) ACJ 646 : 88 CWN 445
Employees State Insurance (General) Regulations, 1950 — Regulation 72Employees State Insurance Act, 1948 — Section 54, 54A, 54A(2), 75(2A), 82
High Courts06 Feb 1984
State of West Bengal Vs Arun Kumar Mitra and Others
Calcutta High Court · 88 CWN 632
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 2(1), 23, 23(2), 25, 25(1)Limitation Act, 1963 — Section 5
High Courts03 Feb 1984Dismissed
Sumitra Singh Vs Nahar Singh
Calcutta High Court · AIR 1984 Cal 145
Evidence Act, 1872 — Section 114West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts03 Feb 1984
Indrajit Sinha Vs B.L. Rathi
Calcutta High Court · AIR 1984 Cal 281 : (1984) 1 CALLT 1 : (1984) 2 CHN 48 : (1984) 1 CompLJ 481
Arbitration Act, 1940 — Section 32, 33, 41Civil Procedure Code, 1908 (CPC) — Section 10, 151