High Courts16 Nov 1984Allowed
Kali Charan Naskar Vs Sudhir Chandra Naskar and Another
Calcutta High Court · AIR 1985 Cal 66 : 89 CWN 257
Limitation Act, 1963 — Article 60Transfer of Property Act, 1882 — Section 54
COURT ARCHIVE
Calcutta High Court judgments, 1984
387 judgments · page 4 of 20
High Courts14 Nov 1984
Tridandi Swami Bhakti Kusum Shraman Maharaj and Another Vs Mayapur Srichaitanya Math and Others
Calcutta High Court · AIR 1985 Cal 176 : 89 CWN 493
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 92
High Courts14 Nov 1984Dismissed
W.C. Shaw (P) Ltd. Vs Bhagwan Das
Calcutta High Court · 89 CWN 149
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts14 Nov 1984Allowed
Md. Abdul Gani and Others Vs Election Commission and Another
Calcutta High Court · AIR 1986 Cal 124
Constitution of India, 1950 — Article 82Delimitation Act, 1972 — Section 11, 11(1)Representation of the People Act, 1950 — Section 9, 9(1)
High Courts14 Nov 1984Allowed
Ram Gopal Bhattacharyya Vs State of West Bengal and Others
Calcutta High Court · 91 CWN 716
Constitution of India, 1950 — Article 14, 19, 19(1)(f), 19(1)(g), 19(5)
High Courts12 Nov 1984
Commissioner of Income Tax Vs Straw Products Ltd.
Calcutta High Court · (1986) 56 CTR 233 : (1987) 165 ITR 225
Income Tax Act, 1961 — Section 19
High Courts12 Nov 1984
COMMISSIONER OF INCOME TAX Vs KMW JOHNSON LTD.
Calcutta High Court · (1987) 59 CTR 160
Income Tax Act, 1961 — Section 37(1), 37(2B)
High Courts09 Nov 1984Dismissed
In Re: Rabindra Nath Ghosh
Calcutta High Court · 89 CWN 350
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts09 Nov 1984
Sudhindra Nath Mondal and Others Vs State of West Bengal and Others
Calcutta High Court · 89 CWN 383
Constitution of India, 1950 — Article 162West Bengal Government Township (Extension of Civic Amenities) Act, 1975 — Section 10, 2(b), 4, 4(A), 4AWest Bengal Town And Country (planning And Development) Act, 1979 — Section 142
High Courts06 Nov 1984
State of West Bengal Vs Debabrata Moitra and Others
Calcutta High Court · (1985) CriLJ 204 : 89 CWN 324
Criminal Procedure Code, 1973 (CrPC) — Section 26, 407, 474, 482, 7Penal Code, 1860 (IPC) — Section 114, 20, 302, 34, 395
High Courts06 Nov 1984
Namdar Molla Vs Abdan Gharami and Others
Calcutta High Court · 89 CWN 811
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 42West Bengal Estates Acquisition Act, 1953 — Section 44, 44(1), 44(2), 44(4), 48
High Courts06 Nov 1984Allowed
Prafulla Kumar Khan and Others Vs Jogendra Nath Mahato and Others
Calcutta High Court · 89 CWN 594
West Bengal Estates Acquisition Act, 1953 — Section 44(2a), 57B
High Courts02 Nov 1984Allowed
Hindustan Motors Ltd. Vs State of West Bengal and Others
Calcutta High Court · 89 CWN 459
Constitution of India, 1950 — Article 226West Bengal Motor Vehicles Tax Act, 1979 — Section 2, 2(2), 3
High Courts30 Oct 1984
M/s. Todi Tea Co. Pvt. Ltd. Vs M/S. Manabarrie Tea Co. Ltd.
Calcutta High Court · 89 CWN 47
Contract Act, 1872 — Section 2(d), 2(e)Payment of Gratuity Act, 1972 — Section 2(f), 4(2), 7Transfer of Property Act, 1882 — Section 55(G)
High Courts09 Oct 1984
Pappa Rao Vs The State
Calcutta High Court · (1986) 2 ACC 116 : 88 CWN 1095
Criminal Procedure Code, 1973 (CrPC) — Section 167(5)Penal Code, 1860 (IPC) — Section 279, 304A
High Courts08 Oct 1984
Pappa Rao Vs The State
Calcutta High Court · (1985) CriLJ 546
Constitution of India, 1950 — Article 134Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 360Penal Code, 1860 (IPC) — Section 279, 304A
High Courts26 Sept 1984
Ram Niwas Chaudhary Vs Metal Scrap Trade Corporation Ltd., and Others
Calcutta High Court · 89 CWN 363 : (1985) 6 ECC 165 : (1986) 6 ECR 138 : (1986) 23 ELT 321
Constitution of India, 1950 — Article 12, 226, 286(1)Customs Act, 1962 — Section 2, 2(23), 2(27)Merchant Shipping Act, 1958 — Section 42(1)
High Courts26 Sept 1984Allowed
Industrial Fuel Marketing Co. and Others Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1985 Cal 143 : 89 CWN 263
Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 3
High Courts26 Sept 1984
Benoy Krishna Bhattacharyya Vs Dilip Kumar Bose and Others
Calcutta High Court · 89 CWN 229
Constitution of India, 1950 — Article 227
High Courts25 Sept 1984Allowed
In Re. Anjan Bhattacharya
Calcutta High Court · 89 CWN 218
Constitution of India, 1950 — Article 226