High Courts26 Feb 1985Allowed
Ramendra Kumar Banerjee and Others Vs Dy. Secretary (Govt. of West Bengal), Land and Land Reforms Department and Others
Calcutta High Court · AIR 1986 Cal 85
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 28
COURT ARCHIVE
Calcutta High Court judgments, 1985
371 judgments · page 16 of 19
High Courts26 Feb 1985
Dilip Kumar De Vs Superintendent of Police and Others
Calcutta High Court · (1986) 2 LLJ 80
Constitution of India, 1950 — Article 226
High Courts25 Feb 1985Allowed
Himalayan Plywood Industries Pvt. Ltd. and Another Vs The Collector of Customs and Others
Calcutta High Court · (1986) 9 ECR 82
High Courts22 Feb 1985
K.C. Bose and Co. Vs Commissioner of Income Tax
Calcutta High Court · (1986) 52 CTR 88 : (1985) 156 ITR 701
Income Tax Act, 1961 — Section 24
High Courts22 Feb 1985Allowed
Harjlal Shaw Vs State of West Bengal
Calcutta High Court · 89 CWN 557
Bengal Criminal Law (Industrial Areas) Amendment Act, 1942 — Section 4(1)Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 155(2)
High Courts22 Feb 1985Allowed
West Bengal Comprehensive Area Development Corporation and Another Vs Sasanka Sekhar Banerjee
Calcutta High Court · AIR 1985 Cal 290 : 89 CWN 760
Arbitration Act, 1940 — Section 34, 39
High Courts22 Feb 1985Allowed
Union of India (UOI) Vs Union Builders
Calcutta High Court · AIR 1985 Cal 337
Arbitration Act, 1940 — Section 14(2), 33Calcutta High Court (Original Side) Rules, 1914 — Rule 3, 7Limitation Act, 1963 — Article 119, 3(2), 5
High Courts22 Feb 1985Dismissed
Oriental Fire and General Insurance Co. Ltd. Vs Murlidhar Gopikissen Pvt. Ltd.
Calcutta High Court · AIR 1985 Cal 301
Arbitration Act, 1940 — Section 30Contract Act, 1872 — Section 124, 30
High Courts21 Feb 1985
Macneill and Magor Ltd. and Another Vs Mouhsen Ali and Another
Calcutta High Court · AIR 1985 Cal 460
Civil Procedure Code, 1908 (CPC) — Order 49 Rule 3, Order 7 Rule 10, 24Specific Relief Act, 1963 — Section 38
High Courts20 Feb 1985
Commissioner of Income Tax Vs Bank of China (in liquidation)
Calcutta High Court · (1985) 58 CompCas 285 : (1986) 52 CTR 382 : (1985) 154 ITR 617 : (1985) 23 TAXMAN 46
Companies Act, 1956 — Section 491Income Tax Act, 1961 — Section 6(3)
High Courts20 Feb 1985
Controller of Estate Duty Vs Sunanda Bose
Calcutta High Court · (1985) 49 CTR 16 : (1985) 153 ITR 384 : (1985) 23 TAXMAN 41
High Courts19 Feb 1985
Indian Explosives Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1985) 49 CTR 19 : (1985) 153 ITR 340 : (1985) 22 TAXMAN 502
Companies (Profits) Surtax Act, 1964 — Section 13
High Courts19 Feb 1985
Dipak Puri Vs 5th Industrial Tribunal and Others
Calcutta High Court · 89 CWN 772 : (1986) 2 LLJ 157
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 32Industrial Disputes Act, 1947 — Section 2A, 36
High Courts18 Feb 1985
Commissioner of Income Tax Vs Agarpara Co. Ltd.
Calcutta High Court · (1985) 02 CAL CK 0044
Income Tax Act, 1961 — Section 36(1), 41(1)
High Courts18 Feb 1985Dismissed
In Re: Dr. A.N. Dutt
Calcutta High Court · 89 CWN 1077
Constitution of India, 1950 — Article 226, 311(2)
High Courts15 Feb 1985
Assam Oil Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1987) 65 CTR 288 : (1987) 168 ITR 159
Income Tax Act, 1961 — Section 147
High Courts15 Feb 1985Allowed
National Insurance Company Ltd. Vs Labanya Roy and Others
Calcutta High Court · (1985) ACJ 720
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 103A, 31, 96(2)
High Courts15 Feb 1985
Debi Prasanna Roy Sharma Vs Abdul Mannan and Another
Calcutta High Court · (1985) CriLJ 1020 : 89 CWN 784
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Prevention of Food Adulteration Act, 1954 — Section 13, 9
High Courts14 Feb 1985Dismissed
Eastern and North East Frontier Railway Co-operative Bank Ltd. Vs B. Guha and Co.
Calcutta High Court · AIR 1986 Cal 146 : 89 CWN 804
Arbitration Act, 1940 — Section 30, 33Arbitration Rules, 1940 — Rule 8
High Courts14 Feb 1985Allowed
Bengal Glass and Silicate Works Vs Lalit Mohan Bijlani and Another
Calcutta High Court · AIR 1986 Cal 57
Civil Procedure Code, 1908 (CPC) — Section 16, 17