COURT ARCHIVE

Calcutta High Court judgments, 1985

371 judgments · page 10 of 19

High Courts31 May 1985

Ajit Kumar Das Vs Mathur Chandra Pal

Calcutta High Court · 89 CWN 991

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 260(2), 376(C), 397, 397(3), 399Penal Code, 1860 (IPC) — Section 323, 355

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High Courts28 May 1985Allowed

Surendra Prasad Misra Vs Oil and Natural Gas Commission

Calcutta High Court · AIR 1987 Cal 1 : 90 CWN 449

Constitution of India, 1950 — Article 226, 299Evidence Act, 1872 — Section 115

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High Courts28 May 1985

General Electric Coy. of India Vs Fifth Industrial Tribunal of West Bengal and Others

Calcutta High Court · (1985) 1 CALLT 81 : 90 CWN 272 : (1986) 2 LLJ 27

Industrial Disputes Act, 1947 — Section 10, 33

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High Courts28 May 1985Allowed

Shri Shiv Kumar Bajaj Vs Additional Commissioner of Commercial Taxes and Others

Calcutta High Court · (1986) 63 STC 354

Constitution of India, 1950 — Article 226

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High Courts28 May 1985

Sankar Bhattacharjee Vs Manabendra Nath Dey and Others

Calcutta High Court · (1985) CriLJ 1957

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 405, 406

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High Courts27 May 1985Dismissed

Ajanta Metal Mart Vs Commercial Tax Officer and Others

Calcutta High Court · (1987) 64 STC 291

Bengal Finance (Sales Tax) Act, 1941 — Section 14(3)

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High Courts17 May 1985Allowed

Amar Krishna Mukherjee Vs Sm. Asha Rani Ghosh and Others

Calcutta High Court · AIR 1985 Cal 398

Contract Act, 1872 — Section 19Specific Relief Act, 1963 — Section 31

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High Courts17 May 1985Dismissed

Chandanmal Chopra and Another Vs State of West Bengal

Calcutta High Court · AIR 1986 Cal 104 : (1986) 1 RCR(Criminal) 408

Constitution of India, 1950 — Article 226, 25, 32Criminal Procedure Code, 1973 (CrPC) — Section 95Penal Code, 1860 (IPC) — Section 153, 153A, 295, 295A

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High Courts17 May 1985