High Courts11 Apr 1985Dismissed
Tata Engineering and Locomotive Co. Ltd. Vs State and Another
Calcutta High Court · 89 CWN 848
Criminal Procedure Code, 1973 (CrPC) — Section 362, 401, 457, 482, 93
COURT ARCHIVE
Calcutta High Court judgments, 1985
371 judgments · page 13 of 19
High Courts11 Apr 1985
West Bengal Financial Corporation and Others Vs Saroj Kumar Kesh and Others
Calcutta High Court · AIR 1985 Cal 459
State Financial Corporations Act, 1951 — Section 29, 29(1), 39, 39(1)
High Courts11 Apr 1985
Mrinal Kanti Bhattacharya Vs State and Others
Calcutta High Court · 89 CWN 957
Criminal Procedure Code, 1973 (CrPC) — Section 305, 305(6), 401, 432
High Courts10 Apr 1985
Commissioner of Income Tax Vs Mrs. Hasina Begum (Wife) and Others
Calcutta High Court · (1986) 53 CTR 347 : (1986) 158 ITR 215 : (1987) 30 TAXMAN 210
Income Tax Act, 1961 — Section 256(1), 271(4A), 64
High Courts09 Apr 1985
Broja Ballav Ghose Vs Union of India (UOI)
Calcutta High Court · (1987) 1 LLJ 331
High Courts08 Apr 1985
Commissioner of Income Tax Vs Chitranjali
Calcutta High Court · (1986) 50 CTR 226 : (1986) 159 ITR 801
Income Tax Act, 1961 — Section 153, 153(1)
High Courts08 Apr 1985Dismissed
Nirmal Chandra Dutta Vs Pradip Kumar Dutta
Calcutta High Court · AIR 1986 Cal 177
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts04 Apr 1985
In Re : American Refrigeration Co. Ltd.
Calcutta High Court · (1986) 23 ELT 74
Central Excises and Salt Act, 1944 — Section 35F
High Courts04 Apr 1985Allowed
Md. Shah Alam and Others Vs The State of West Bengal
Calcutta High Court · (1985) 04 CAL CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 148, 149, 302, 307West Bengal Children Act, 1959 — Section 25, 28, 28(1), 40
High Courts04 Apr 1985
West Bengal State Warehousing Corporation Vs Commissioner of Income Tax
Calcutta High Court · (1986) 157 ITR 149 : (1986) 27 TAXMAN 589
Income Tax Act, 1961 — Section 154, 83
High Courts04 Apr 1985
Commissioner of Income Tax Vs Bharat General and Textile Industries Ltd.
Calcutta High Court · (1986) 56 CTR 237 : (1986) 157 ITR 158
Constitution of India, 1950 — Article 278, 372Factories Act, 1948 — Section 49, 79Finance (No. 2) Act, 1967 — Section 17
High Courts04 Apr 1985
Jasiman Bibi Vs State of West Bengal and Others
Calcutta High Court · 90 CWN 224
Criminal Procedure Code, 1973 (CrPC) — Section 144, 397, 401, 482
High Courts04 Apr 1985Dismissed
Gopal Basak and Others Vs State of West Bengal and Others
Calcutta High Court · 89 CWN 737
Constitution of India, 1950 — Article 226
High Courts04 Apr 1985
Samar Nandy Chowdhury Vs Union of India (UOI) and Others
Calcutta High Court · 89 CWN 883 : (1986) 1 LLJ 95
Constitution of India, 1950 — Article 309
High Courts03 Apr 1985Dismissed
Nurul Huda and Others Vs Smt. Hira Basu and Others
Calcutta High Court · AIR 1986 Cal 39
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7West Bengal Premises Tenancy Act, 1956 — Section 13
High Courts02 Apr 1985
Commissioner of Income Tax Vs Ramkumar Agarwalla and Brothers
Calcutta High Court · (1986) 50 CTR 135 : (1985) 153 ITR 568 : (1985) 23 TAXMAN 74
Income Tax Act, 1961 — Section 271(1)
High Courts02 Apr 1985
Manindra Kumar Bose Vs Biswanath Churiwalla and Others
Calcutta High Court · AIR 1985 Cal 422 : 89 CWN 1007
Civil Procedure Code, 1908 (CPC) — Section 151, 98
High Courts02 Apr 1985Dismissed
Gopal Basak and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1986 Cal 182 : 89 CWN 737
Constitution of India, 1950 — Article 19, 226
High Courts02 Apr 1985Allowed
Sriman Prabahan Mitra Vs Sm. Madhuri Mitra and Others
Calcutta High Court · AIR 1985 Cal 368
Hindu Minority and Guardianship Act, 1956 — Section 8Specific Relief Act, 1963 — Section 16Succession Act, 1925 — Section 147
High Courts02 Apr 1985
Hindustan Motors Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1986) 54 CTR 37 : (1985) 156 ITR 223 : (1987) 30 TAXMAN 147
Income Tax Act, 1961 — Section 40A(5)