High Courts29 Apr 1985
Bholanath Karmakar Vs Depot Manager, Belghoria Depot
Calcutta High Court · 89 CWN 887
Constitution of India, 1950 — Article 310(1), 311, 311(2)Road Transport Corporations Act, 1950 — Section 45
COURT ARCHIVE
Calcutta High Court judgments, 1985
371 judgments · page 12 of 19
High Courts26 Apr 1985
Biswajit Dev Roy Vs Indian Overseas Bank and Others
Calcutta High Court · 90 CWN 632 : (1987) 1 LLJ 288
High Courts26 Apr 1985Allowed
Sree Sree Ma Engineering and Co. Vs State of West Bengal and Another
Calcutta High Court · AIR 1986 Cal 370 : 90 CWN 80
Arbitration Act, 1940 — Section 14(2), 30, 33Limitation Act, 1963 — Article 119
High Courts25 Apr 1985
Controller of Estate Duty Vs J.N. Elias and Others
Calcutta High Court · (1986) 53 CTR 28 : (1986) 157 ITR 352
Estate Duty Act, 1953 — Section 36, 5
High Courts24 Apr 1985Allowed
Amalendu Santra Vs University of Calcutta and Others
Calcutta High Court · AIR 1986 Cal 153
Constitution of India, 1950 — Article 226
High Courts22 Apr 1985
Manindra Kumar Bose Vs Biswanath Churiwalla and Others
Calcutta High Court · 89 CWN 1007
High Courts22 Apr 1985
Commissioner of Income Tax Vs Smt. Dipali Goswami
Calcutta High Court · (1986) 51 CTR 139 : (1985) 156 ITR 36 : (1986) 25 TAXMAN 39
Income Tax Act, 1961 — Section 15, 16, 17
High Courts22 Apr 1985
Snehalata Soren Vs Dy. Director of Health Services and Others
Calcutta High Court · 90 CWN 56
High Courts22 Apr 1985
A.N. Saha Vs High Court and Others
Calcutta High Court · (1986) 1 LLJ 114
Bengal General Clauses Act, 1899 — Section 17Constitution of India, 1950 — Article 14, 235, 309, 311General Clauses Act, 1897 — Section 16
High Courts22 Apr 1985
Commissioner of Income Tax Vs Indian Iron and Steel Co. Ltd.
Calcutta High Court · (1986) 53 CTR 46 : (1985) 156 ITR 314 : (1986) 27 TAXMAN 201
Income Tax Act, 1961 — Section 199, 80MIncome Tax Rules, 1962 — Rule 30A
High Courts19 Apr 1985Dismissed
Shyam Sundar Shaw Vs Netai Chand Shaw
Calcutta High Court · AIR 1986 Cal 230
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 299Contract Act, 1872 — Section 23
High Courts18 Apr 1985
Arpee Properties Pvt. Ltd. Vs United Bank of India and Others
Calcutta High Court · AIR 1987 Cal 60 : 89 CWN 853
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, Order 41 Rule 24, 151
High Courts18 Apr 1985
Union of India (UOI) Vs Ram Narayan Sahu and Others
Calcutta High Court · (1985) 1 CALLT 9 : (1985) 6 ECC 235 : (1986) 25 ELT 148
Bengal Excise Act, 1909 — Section 46Central Excises and Salt Act, 1944 — Section 9(1)Criminal Procedure Code, 1973 (CrPC) — Section 2, 249, 251, 256, 378
High Courts15 Apr 1985
Commissioner of Income Tax Vs Ganga Jamuna
Calcutta High Court · (1986) 52 CTR 202 : (1986) 157 ITR 225 : (1986) 27 TAXMAN 599
Income Tax Act, 1961 — Section 143, 184, 184(7), 185, 246
High Courts15 Apr 1985Dismissed
Union of India (UOI) and Others Vs Commissioner of Payments and Others
Calcutta High Court · (1985) 04 CAL CK 0029
Coal Mines (Nationalisation) Act, 1973 — Section 19, 23, 25
High Courts15 Apr 1985
Commissioner of Income Tax Vs Martin and Harris P. Ltd.
Calcutta High Court · (1985) 49 CTR 34 : (1985) 154 ITR 460 : (1985) 23 TAXMAN 508
Income Tax Act, 1961 — Section 43A
High Courts12 Apr 1985
Sudhangshu Sekhar Ganguli Vs The State and Others
Calcutta High Court · 89 CWN 920
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(1), 179, 2
High Courts12 Apr 1985
Madan Mallick and Others Vs Manoranjan Ghosh and State
Calcutta High Court · 89 CWN 741
Criminal Procedure Code, 1973 (CrPC) — Section 203, 245, 245(2), 249, 253Penal Code, 1860 (IPC) — Section 379
High Courts12 Apr 1985
D.T.H. Construction (P) Ltd. Vs Steel Authority of India Ltd. and Another
Calcutta High Court · AIR 1986 Cal 31
Contract Act, 1872 — Section 126