High Courts11 Feb 1985
Stores Supply (India) Agency Vs Asstt. Collector of Customs
Calcutta High Court · (1988) 38 ELT 583
COURT ARCHIVE
Calcutta High Court judgments, 1985
371 judgments · page 17 of 19
High Courts11 Feb 1985
Commissioner of Income Tax Vs Assam Oil Co. Ltd.
Calcutta High Court · (1985) 47 CTR 371 : (1985) 154 ITR 647 : (1985) 23 TAXMAN 113
Income Tax Act, 1922 — Section 10(1), 10(2)Income Tax Act, 1961 — Section 256(1), 37(1)Industrial Disputes Act, 1947 — Section 25FF
High Courts11 Feb 1985
Stores Supply (India) Vs Asstt. Collector of Customs
Calcutta High Court · (1990) 27 ECC 191
Customs Tariff Act, 1975 — Item 73.15(2)
High Courts11 Feb 1985
Chittaranjan Mahato and Others Vs Anil Kumar Chakraborti and Others
Calcutta High Court · 89 CWN 533
Constitution of India, 1950 — Article 12, 226, 311, 32
High Courts08 Feb 1985
Azizur Rahaman and Others Vs Sukumar Dey
Calcutta High Court · 89 CWN 756
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts08 Feb 1985Dismissed
Bhola Nath Das and Others Vs Bholanath Boral
Calcutta High Court · AIR 1985 Cal 387
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13
High Courts07 Feb 1985Allowed
Sm. Nanda Rani Nath Vs Brojo Mohan Kundu
Calcutta High Court · AIR 1986 Cal 279 : 89 CWN 897
Transfer of Property Act, 1882 — Section 110
High Courts07 Feb 1985Dismissed
Paritosh Kumar Ganguly Vs Smt. Sitala Bala Ghosh and Others
Calcutta High Court · AIR 1985 Cal 164 : 89 CWN 441
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3(5)
High Courts07 Feb 1985Dismissed
Rahul Amin and Others Vs Chabbahan Bibi and Others
Calcutta High Court · AIR 1986 Cal 399
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts06 Feb 1985
Himangshu Kumar Bose Vs Union of India and Others
Calcutta High Court · 89 CWN 1167
Constitution of India, 1950 — Article 311(2)Railway Protection Force Act, 1957 — Section 2, 3, 5, 6, 8
High Courts05 Feb 1985
MADHU JAYANTI (PVT.) LTD. Vs COMMISSIONER OF INCOME TAX.
Calcutta High Court · (1985) 48 CTR 151
Income Tax Act, 1961 — Section 256(2), 35B(1)(b), 35B(1)(b)(iii), 35B(1)(b)(vi), 35B(1)(b)(viii)
High Courts05 Feb 1985
Commissioner of Income Tax Vs P.N. Mukherjee
Calcutta High Court · (1986) 51 CTR 354 : (1986) 157 ITR 82 : (1986) 27 TAXMAN 612
Income Tax Act, 1961 — Section 145
High Courts05 Feb 1985
Commissioner of Income Tax Vs A.V. Joshi and Sons
Calcutta High Court · (1986) 158 ITR 71 : (1985) 23 TAXMAN 63
Income Tax Act, 1961 — Section 40
High Courts05 Feb 1985
COMMISSIONER OF INCOME TAX Vs A. V. JOSHI and SONS.
Calcutta High Court · (1986) 54 CTR 99
Finance Act, 1965 — Section 68Income Tax Act, 1961 — Section 40(b)
High Courts04 Feb 1985
Bharat General and Textile Industries Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1986) 53 CTR 418 : (1985) 153 ITR 747 : (1985) 23 TAXMAN 107
Income Tax Act, 1961 — Section 35B, 35B(1), 36(1), 37, 40A(7)Income Tax Rules, 1962 — Rule 19A
High Courts04 Feb 1985
Orient Paper Mills Ltd. Vs Commissioner of Income Tax, Central-I
Calcutta High Court · (1985) 47 CTR 364 : (1984) 43 CTR 146 : (1985) 153 ITR 404 : (1985) 22 TAXMAN 1
High Courts01 Feb 1985
Dipen Mukherjee and Another Vs Sm. Sandhyarani Chatterjee
Calcutta High Court · 89 CWN 400
Civil Procedure Code, 1908 (CPC) — Section 24(5)Presidency Small Cause Courts Act, 1882 — Section 18, 19, 41, 49
High Courts01 Feb 1985Dismissed
Nishambhu Ch. Jana Vs Sm. Sova Guha and Others
Calcutta High Court · 89 CWN 685
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 96Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(1)(f), 13(6)
High Courts31 Jan 1985
Commissioner of Income Tax Vs Birla Cotton Spinning and Weaving Mills Limited
Calcutta High Court · (1985) 155 ITR 448 : (1985) 22 TAXMAN 407
Income Tax Act, 1961 — Section 210, 212, 273
High Courts31 Jan 1985Allowed
Sibendra Nath Kanjilal Vs Ganes Chandra Basu
Calcutta High Court · AIR 1985 Cal 269 : 89 CWN 608
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6), 19(2)