High Courts25 Sept 1984
M/S Engineers Collaborated Vs Indian Statistical Institute
Calcutta High Court · 89 CWN 70
Arbitration Act, 1940 — Section 30, 31, 33, 39
COURT ARCHIVE
Calcutta High Court judgments, 1984
387 judgments · page 5 of 20
High Courts21 Sept 1984Allowed
Gulabchand Harekchand and Another Vs State of West Bengal and Others
Calcutta High Court · (1985) 5 ECC 235 : (1986) 23 ELT 306 : (1985) 59 STC 224
Bengal Finance (Sales Tax) Act, 1941 — Section 4, 5, 8(3)Bengal Finance (Sales Tax) Rules, 1941 — Rule 3, 3(28)Constitution of India, 1950 — Article 226
High Courts21 Sept 1984
Dipak Singh Vs The State
Calcutta High Court · 89 CWN 320
Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Sept 1984
In Re: Debdas Haldar and Others
Calcutta High Court · 89 CWN 153
Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 138, 138(1), 141(1)Penal Code, 1860 (IPC) — Section 138
High Courts21 Sept 1984
The Eastern Bank Ltd. Vs Parts Services of India Ltd. and Others
Calcutta High Court · AIR 1986 Cal 61 : 89 CWN 1021
Civil Procedure Code, 1908 (CPC) — Section 11Contract Act, 1872 — Section 141Evidence Act, 1872 — Section 114
High Courts20 Sept 1984Allowed
Monmotha Nath Ghosh Vs Syed Chand Ali and Others
Calcutta High Court · 89 CWN 313
High Courts20 Sept 1984
Sm. Manisha Mukherjee Vs Asoke Chatterjee
Calcutta High Court · (1985) CriLJ 1224 : 89 CWN 1
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 11, 12, 13, 14, 15Penal Code, 1860 (IPC) — Section 493
High Courts19 Sept 1984Allowed
National Project Construction Corporation Ltd. Vs G. Ranjan
Calcutta High Court · AIR 1985 Cal 23 : (1986) 60 CompCas 966 : 89 CWN 186
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 126, 20, 41
High Courts19 Sept 1984Allowed
Tapan Kumar Chatterjee Vs Kalyani Debi
Calcutta High Court · AIR 1985 Cal 243 : 89 CWN 27
Specific Relief Act, 1963 — Section 28
High Courts19 Sept 1984
Sm. Anita Dasgupta Vs A.C. Sett
Calcutta High Court · 89 CWN 242
West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A)(b)
High Courts19 Sept 1984Allowed
National Project Construction Corpn. Ltd. Vs M/s. G. Ranjan
Calcutta High Court · AIR 1985 Cal 23 : (1986) 60 CompCas 966 : 89 CWN 186
Arbitration Act, 1940 — Section 20, 41
High Courts19 Sept 1984
In Re: S.S. Kothari
Calcutta High Court · (1985) 6 ECC 81 : (1987) 30 ELT 156
Customs Act, 1962 — Section 111, 112, 115(1), 115(2), 125Customs Tariff Act, 1975 — Section 3Imports and Exports (Control) Act, 1947 — Section 3, 3(2)
High Courts18 Sept 1984Allowed
Sudhir Kumar Roy and Others Vs State
Calcutta High Court · 89 CWN 42
Criminal Procedure Code, 1973 (CrPC) — Section 354Explosives Act, 1884 — Section 6(3)Penal Code, 1860 (IPC) — Section 390, 395, 397, 399, 402
High Courts14 Sept 1984Dismissed
Chloride India Limited Vs Ganeshdas Ramgopal
Calcutta High Court · AIR 1985 Cal 229
West Bengal Premises Tenancy Act, 1956 — Section 13(6)
High Courts14 Sept 1984
Tarini Mohan Dutta Vs S.E. Cal. Central Elec. Circle and Another
Calcutta High Court · 89 CWN 145
Penal Code, 1860 (IPC) — Section 409, 477
High Courts13 Sept 1984
Bijoy Kumar Karnani and Another Vs Assistant Registrar of Companies, Wet Bengal and Another
Calcutta High Court · 88 CWN 1073
COMPANIES ACT, 1956 — Section 166, 168, 210
High Courts13 Sept 1984
Bejoy Kumar Karnani and Another Vs Assistant Registrar of Companies and Another
Calcutta High Court · (1985) 58 CompCas 293 : (1985) 1 CompLJ 98 : 88 CWN 1073
Companies Act, 1956 — Section 166, 166(1), 168, 210, 210(1)
High Courts12 Sept 1984Dismissed
Sudhir Kumar Saha and Others Vs J.N. Chemicals Private Ltd. and Others
Calcutta High Court · AIR 1985 Cal 454
Arbitration Act, 1940 — Section 2West Bengal Premises Tenancy Act, 1956 — Section 13, 34
High Courts12 Sept 1984Dismissed
S.M. Mafizan Bibi Vs S.K. Panchu
Calcutta High Court · 88 CWN 1090
Bengal Money Lenders Act, 1940 — Section 2(12), 37ATransfer of Property Act, 1882 — Section 58, 58(c)
High Courts11 Sept 1984
Balish Singh and Co. Vs Commissioner of Income Tax
Calcutta High Court · (1986) 28 TAXMAN 456
Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 139(4)(5)