Calcutta High Court Judgments 1985

High Courts24 Dec 1985

Lt. Col. Amal Sankar Bhaduri Vs Union of India (UOI) and Others

Calcutta High Court · (1987) 1 CALLT 1 : (1987) CALLT 1 : 91 CWN 631

Army Act, 1950 — Section 109, 113Army Rules, 1954 — Rule 37, 40(2)Constitution of India, 1950 — Article 226, 227, 227(4), 33

Read judgment

High Courts24 Dec 1985Dismissed

Everest Coal Co. Pvt. Ltd. Vs Coal Controller and Others

Calcutta High Court · 90 CWN 438

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 5

Read judgment

High Courts24 Dec 1985Allowed

Lt. Col. Amal Sankar Bhaduri Vs Union of India and Others

Calcutta High Court · (1987) 1 CALLT 1 : (1987) CALLT 1 : 91 CWN 631

Army Act, 1950 — Section 109, 113, 118, 191(2)(e), 193Constitution of India, 1950 — Article 226, 227, 227(4), 32, 33General Clauses Act, 1897 — Section 17

Read judgment

High Courts24 Dec 1985Dismissed

Pranab Kumar Basu Vs Executive Director, Alloy Steel Plant, Durgapur and Others

Calcutta High Court · 90 CWN 506

Constitution of India, 1950 — Article 14

Read judgment

High Courts20 Dec 1985Allowed

Hindusthan Petroleum Corpn. Ltd. and Others Vs Shyam Sundar Ganeriwala

Calcutta High Court · 91 CWN 217

Constitution of India, 1950 — Article 14, 19(1)(g), 226

Read judgment

High Courts19 Dec 1985

Collector of Customs, Calcutta and Others Vs Uday Engineering Enterprises and Others

Calcutta High Court · AIR 1986 Cal 309 : 90 CWN 800 : (1986) 9 ECC 374 : (1987) 27 ELT 234

Imports and Exports (Control) Act, 1947 — Section 3

Read judgment

High Courts19 Dec 1985

Allied Resins and Chemicals Ltd. Vs Minerals and Metals Trading Corporation of India Ltd. and Another

Calcutta High Court · AIR 1986 Cal 346

Contract Act, 1872 — Section 126

Read judgment

High Courts19 Dec 1985

Fazilatnnessa Bewa and Others Vs Mezahar Sheik and Others

Calcutta High Court · 90 CWN 467

West Bengal Land Reforms Act, 1955 — Section 15A, 15A(1), 18, 18(1), 18(1)(a)

Read judgment

High Courts18 Dec 1985

Mahipal Bahadur Singh and Others Vs The State and Another

Calcutta High Court · (1986) CriLJ 1851 : 90 CWN 577

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 181, 197, 245, 401, 406Penal Code, 1860 (IPC) — Section 120B, 24, 405, 406

Read judgment

High Courts16 Dec 1985Allowed

Sri Radha Madhab Raj Vs Krishna Ganguly

Calcutta High Court · (1985) 12 CAL CK 0014

Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 41

Read judgment

High Courts16 Dec 1985

Commissioner of Income Tax Vs Punyarpan Charitable Trust

Calcutta High Court · (1986) 56 CTR 125 : (1987) 166 ITR 214

Income Tax Act, 1961 — Section 11, 12, 12(1)

Read judgment

High Courts12 Dec 1985

Aruna Goenka Vs Rajesh Goenka and Others

Calcutta High Court · 90 CWN 375

Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 114, 307, 324, 327

Read judgment

High Courts12 Dec 1985Allowed

Municipal Commr. of Howrah Vs Industrial Agricultural Co.

Calcutta High Court · 90 CWN 383

Calcutta Municipal Act, 1923 — Section 386(1), 534

Read judgment

High Courts12 Dec 1985

Jahanara Khatun and Others Vs Revenue Officer and Others

Calcutta High Court · 90 CWN 340

West Bengal Land Reforms Act, 1955 — Section 14T, 14T(3)

Read judgment

High Courts11 Dec 1985

Fancy Dyeing and Printing Works Vs Income Tax Officer

Calcutta High Court · (1987) 64 CTR 239 : (1987) 166 ITR 54 : (1986) 26 TAXMAN 301

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 12, Order 5 Rule 13Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 263, 282

Read judgment

High Courts09 Dec 1985

Commissioner of Income Tax Vs Russel Properties (P.) Ltd.

Calcutta High Court · (1986) 54 CTR 361 : (1987) 163 ITR 538 : (1986) 26 TAXMAN 274

Income Tax Act, 1961 — Section 154, 256(2), 41(2)

Read judgment

High Courts09 Dec 1985

Basanta Ram Kedarnath Vs Income Tax Officer

Calcutta High Court · (1986) 56 CTR 344 : (1987) 165 ITR 777

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147

Read judgment

High Courts06 Dec 1985Dismissed

Bank of India and etc. Vs Sital Chandra Das and Others

Calcutta High Court · AIR 1986 Cal 313

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, 95, 95(1)Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 105

Read judgment

High Courts05 Dec 1985

Burmah Oil Co. Ltd. Vs Income Tax Officer and Others

Calcutta High Court · (1987) 165 ITR 264 : (1987) 32 TAXMAN 573

Income Tax Act, 1961 — Section 237

Read judgment

High Courts05 Dec 1985

Commissioner of Income Tax Vs Shinwa Kaium Kaisha Ltd.

Calcutta High Court · (1986) 54 CTR 228 : (1987) 165 ITR 270 : (1986) 26 TAXMAN 277

Income Tax Act, 1961 — Section 5, 9Income Tax Rules, 1962 — Rule 10

Read judgment

Calcutta High Court judgments, 1985