High Courts01 Aug 1984Allowed
Kemco Chemicals and Another Vs The Commercial Tax Officer, Central Section and Others
Calcutta High Court · (1984) 57 STC 337
West Bengal Sales Tax Act, 1954 — Section 13(1)
COURT ARCHIVE
Calcutta High Court judgments, 1984
387 judgments · page 8 of 20
High Courts01 Aug 1984Allowed
State of West Bengal Vs A. Mondal
Calcutta High Court · AIR 1985 Cal 12 : 89 CWN 82
Arbitration Act, 1940 — Section 13, 14(2), 8Limitation Act, 1963 — Article 119
High Courts01 Aug 1984
S.B. Foundry Limited Vs Shree Gopi Kissen Steel Works Private Ltd. and Others
Calcutta High Court · AIR 1985 Cal 157
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts31 Jul 1984Dismissed
Durga Charan Vs Sm. Bhudibala Naskar and Others
Calcutta High Court · AIR 1985 Cal 264
Succession Act, 1925 — Section 218, 232, 234
High Courts31 Jul 1984Allowed
Harbans Singh Saluja Vs Building Tribunal, Corporation of Calcutta and Others
Calcutta High Court · AIR 1985 Cal 168
Calcutta Corporation Tribunal (Conduct of Business) Rules, 1965 — Rule 15(4), 15(5)Calcutta Municipal Act, 1951 — Section 414Evidence Act, 1872 — Section 114
High Courts30 Jul 1984Allowed
Barnik Ray alias Harekrishna Ray Vs West Bengal Housing Board and Another
Calcutta High Court · AIR 1985 Cal 362 : 88 CWN 1025 : 88 CWN 1024
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 16
High Courts27 Jul 1984
Bamandas Mukherjee Vs State of West Bengal and Others
Calcutta High Court · AIR 1985 Cal 159
Evidence Act, 1872 — Section 56Land Acquisition Act, 1894 — Section 16, 4, 6
High Courts27 Jul 1984Allowed
Central Bank of India Vs Tauras Foundry Pvt. Ltd. and Others
Calcutta High Court · AIR 1985 Cal 35
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts27 Jul 1984Allowed
Sm. Chinmoyee Saha Vs Debendra Lal Saha and Others
Calcutta High Court · AIR 1985 Cal 349 : 89 CWN 832
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10Evidence Act, 1872 — Section 68, 69Succession Act, 1925 — Section 59, 61, 63
High Courts26 Jul 1984Dismissed
In Re: Snehalata Paul and Others
Calcutta High Court · 89 CWN 303
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, Order 39 Rule 1, Order 39 Rule 2, 115, 47
High Courts26 Jul 1984Dismissed
Guest Keen Williams Ltd. Vs Controller of Patents and Designs
Calcutta High Court · AIR 1985 Cal 334
Constitution of India, 1950 — Article 226Patents Act, 1970 — Section 116, 6, 77, 79Patents Rules, 1972 — Rule 41, 77, 79
High Courts25 Jul 1984
Mangal Chand and Sons Vs Central Board of Direct Taxes and Others
Calcutta High Court · (1985) 47 CTR 32 : (1985) 155 ITR 344 : (1985) 22 TAXMAN 535
Income Tax Act, 1961 — Section 127
High Courts25 Jul 1984
Lalit Mohan Basu Vs State of West Bengal and Others
Calcutta High Court · 89 CWN 827
Constitution of India, 1950 — Article 226West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1), 4, 4(1), 4(2)
High Courts24 Jul 1984Dismissed
Manick Lal Khan Vs State of West Bengal
Calcutta High Court · 88 CWN 986
Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 304, 482Penal Code, 1860 (IPC) — Section 120B, 409
High Courts24 Jul 1984Allowed
Adhish Chandra Sinha Vs Hindusthan Gas and Industries Ltd. and Another
Calcutta High Court · AIR 1985 Cal 154 : 88 CWN 949
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts24 Jul 1984Dismissed
Aptabaddin Mondal Vs M.D. Belayet Ali and Others
Calcutta High Court · 88 CWN 1042
Specific Relief Act, 1963 — Section 10, 13, 17
High Courts23 Jul 1984Allowed
State Bank of India Vs Govt. Industrial Tribunal and Others
Calcutta High Court · 89 CWN 133
Constitution of India, 1950 — Article 226
High Courts23 Jul 1984Dismissed
S. Paul and Co. Vs State of Tripura and Others
Calcutta High Court · AIR 1984 Cal 378
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 213
High Courts23 Jul 1984
Commissioner of Income Tax Vs Kishanlal and Sons (Udyog) Pvt. Ltd.
Calcutta High Court · (1985) 47 CTR 46 : (1985) 47 CTR 37 : (1985) 154 ITR 735
Income Tax Act, 1961 — Section 32, 32(2), 33, 33(2), 36
High Courts23 Jul 1984
The Superintendent and Remembrancer of Legal Affairs Vs Monahar Sarkar
Calcutta High Court · (1986) CriLJ 1163 : 88 CWN 1033
Criminal Procedure Code, 1973 (CrPC) — Section 24, 25, 321, 34, 378Penal Code, 1860 (IPC) — Section 403, 406, 420