High Courts15 Mar 1985Dismissed
Howrah District Central Co-operative Bank Ltd. and Others Vs Sanat Kumar Dutta and Others
Calcutta High Court · AIR 1985 Cal 259 : 89 CWN 744
COURT ARCHIVE
Calcutta High Court judgments, 1985
371 judgments · page 15 of 19
High Courts15 Mar 1985
Sunity Chandra Bose Vs Nil Ratan Sinha
Calcutta High Court · AIR 1985 Cal 282 : 89 CWN 909
Civil Procedure Code, 1908 (CPC) — Section 148, 151Specific Relief Act, 1963 — Section 28
High Courts13 Mar 1985
Mrs. Leela Nath Vs Commissioner of Income Tax
Calcutta High Court · (1986) 55 CTR 89 : (1987) 164 ITR 216 : (1987) 30 TAXMAN 195
Income Tax Act, 1961 — Section 147
High Courts13 Mar 1985Dismissed
Amar Nath Saha Alias A.N. Saha Vs High Court At Calcutta and Others
Calcutta High Court · 89 CWN 719
Bengal General Clauses Act, 1899 — Section 17Constitution of India, 1950 — Article 14, 235, 309, 311, 311(3)General Clauses Act, 1897 — Section 16
High Courts12 Mar 1985Allowed
New Horizons Private Ltd. and Others Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1986 Cal 303
Insecticides Act, 1968 — Section 38, 9
High Courts11 Mar 1985
Commissioner of Income Tax Vs Bengal Assam Steamship Company Ltd.
Calcutta High Court · (1985) 49 CTR 23 : (1985) 155 ITR 26 : (1985) 22 TAXMAN 356
Income Tax Act, 1961 — Section 154, 71, 72, 80A(2), 80C
High Courts08 Mar 1985Allowed
Kapil Deo Pandey Vs Vasudeb Devshankar Shukla
Calcutta High Court · 89 CWN 728
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Mar 1985Dismissed
United Commercial Bank Vs M.C. Shaw Bonded Warehouse and Others
Calcutta High Court · AIR 1985 Cal 445
Limitation Act, 1963 — Section 12(2)
High Courts05 Mar 1985
In Re : Mansur Ali
Calcutta High Court · 89 CWN 1070
Industrial Disputes Act, 1947 — Section 2(j), 36, 36(1), 36(1)(c)
High Courts05 Mar 1985
Rabin Mukherjee and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1985 Cal 222 : 89 CWN 573
Bengal Motor Vehicles Rules, 1940 — Rule 114Motor Vehicles Act, 1939 — Section 112
High Courts04 Mar 1985
Commissioner of Income Tax Vs Kelvin Jute Co. Ltd.
Calcutta High Court · (1986) 50 CTR 230 : (1986) 159 ITR 770 : (1987) 32 TAXMAN 385
Income Tax Act, 1961 — Section 33
High Courts04 Mar 1985Allowed
Rajat Bose Vs Yogo Intraco Pvt. Ltd.
Calcutta High Court · AIR 1986 Cal 246 : 89 CWN 787
West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 2, 3
High Courts01 Mar 1985Dismissed
Sub-Divisional Controller of Food and Supplies, Durgapur and Others Vs Amulya Ratan Sadhu and Others
Calcutta High Court · AIR 1985 Cal 281
Constitution of India, 1950 — Article 14, 226, 227
High Courts01 Mar 1985Dismissed
Food Corporation of India and Others Vs Sarwan Kumar Chowdhury
Calcutta High Court · AIR 1985 Cal 225
Arbitration Act, 1940 — Section 16(1), 30, 8
High Courts28 Feb 1985
Indian Cable Company Limited Vs Smt. Sumitra Chakraborty
Calcutta High Court · AIR 1985 Cal 248 : (1985) 1 CALLT 153 : (1985) 1 CHN 428 : (1985) 2 CompLJ 64 : 89 CWN 559
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 39 Rule 1, Order 39 Rule 2
High Courts28 Feb 1985Dismissed
Anant Plasma Private Ltd. and Another Vs Union of India and Others
Calcutta High Court · (1985) 02 CAL CK 0027
High Courts28 Feb 1985Dismissed
Engineers (Overseas) Corporation Pvt. Ltd. and Another Vs West Bengal Financial Corporation and Another
Calcutta High Court · AIR 1986 Cal 132 : 89 CWN 700
Bengal Money Lenders Act, 1940 — Section 2(12)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 34 Rule 4, 105, 4(1), 94Constitution of India, 1950 — Article 14
High Courts28 Feb 1985
Indian Cable Co. Ltd. Vs Sm. Sumitra Chakraborty
Calcutta High Court · 89 CWN 559
Civil Procedure Code, 1908 (CPC) — Section 151Penal Code, 1860 (IPC) — Section 448
High Courts27 Feb 1985Allowed
Juthika Basu Vs Parul Bala Kundu and Others
Calcutta High Court · 89 CWN 792
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 151, 47, 80Constitution of India, 1950 — Article 19, 19(1)(f)West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(3A), 17E
High Courts27 Feb 1985
Md. Faiz and Another Vs State and Another
Calcutta High Court · 89 CWN 692
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 114Railway Property (Unlawful Possession) Act, 1966 — Section 3, 3(a), 4