High Courts28 Jan 1985
Gora Chand Sen Vs Commissioner of Income Tax
Calcutta High Court · (1986) 50 CTR 336 : (1985) 154 ITR 435 : (1985) 23 TAXMAN 410
Income Tax Act, 1961 — Section 26
COURT ARCHIVE
Calcutta High Court judgments, 1985
371 judgments · page 18 of 19
High Courts28 Jan 1985
Shri Loknath Chowdhury Vs Commissioner of Income Tax
Calcutta High Court · (1986) 50 CTR 340 : (1985) 155 ITR 291 : (1985) 23 TAXMAN 52
Income Tax Act, 1961 — Section 271(1), 68, 69
High Courts28 Jan 1985Allowed
Gour Chandra Sarkar and Others Vs State Electricity Board and Others
Calcutta High Court · 89 CWN 474
Air Corporations Act, 1953 — Section 45(2)(b), 7, 8Constitution of India, 1950 — Article 12, 14, 16, 21, 226Electricity (Supply) Act, 1948 — Section 18A, 19
High Courts28 Jan 1985Allowed
West Bengal State Electricity Board Vs Gour Chandra Sarkar
Calcutta High Court · (1985) 01 CAL CK 0006
High Courts25 Jan 1985
Rabi Das Gupta Vs Food Corporation Of India and Others
Calcutta High Court · (1985) 01 CAL CK 0007
Constitution of India, 1950 — Article 32Food Corporations Act, 1964 — Section 12A
High Courts25 Jan 1985Allowed
Bloomfield Tea Co. Ltd. Vs Seventh Industrial Tribunal of West Bengal and Others
Calcutta High Court · 89 CWN 1136
Industrial Disputes Act, 1947 — Section 10
High Courts24 Jan 1985
Commissioner of Income Tax Vs Calcutta Steel Co. Ltd.
Calcutta High Court · (1985) 48 CTR 146 : (1985) 153 ITR 488 : (1985) 22 TAXMAN 34
Finance (No. 2) Act, 1967 — Section 2(4)Income Tax Act, 1961 — Section 154
High Courts24 Jan 1985Dismissed
Sri Sri Iswar Kalimata Thakurani Vs Shebaits of Sri Sri Iswar Kalimata Thakurani and Others
Calcutta High Court · AIR 1985 Cal 366
Specific Relief Act, 1963 — Section 34
High Courts24 Jan 1985
Commissioner of Income Tax Vs United Supply Agency (P.) Ltd.
Calcutta High Court · (1986) 54 CTR 138 : (1985) 155 ITR 262 : (1985) 22 TAXMAN 224
Income Tax Act, 1961 — Section 36(1), 40
High Courts22 Jan 1985
Girish Chandra Kar and Another Vs Kartick Chandra Banerjee
Calcutta High Court · 89 CWN 549
Contract Act, 1872 — Section 62Evidence Act, 1872 — Section 73Registration Act, 1908 — Section 17(1)(d), 50
High Courts21 Jan 1985Dismissed
Govind Ram Aggarwal Vs Collector of Customs and Others
Calcutta High Court · (1988) 35 ELT 280
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 12, 14, 15, 15(1), 25Customs Tariff Act, 1975 — Section 3, 3(1)
High Courts18 Jan 1985
Baptist Church Trust Association and Another Vs Member, Company Law Board and Others
Calcutta High Court · (1986) 60 CompCas 381
Companies Act, 1956 — Section 186
High Courts18 Jan 1985
Saroj Kumar Maheswari Vs Hindusthan Motors Ltd. and Another
Calcutta High Court · (1985) 49 CTR 9 : (1985) 154 ITR 363 : (1986) 28 TAXMAN 12
Income Tax Act, 1961 — Section 192, 243, 244
High Courts17 Jan 1985Allowed
Samir Kumar Das Vs M/s. Khagen Ghosh and Others
Calcutta High Court · 89 CWN 949
Criminal Procedure Code, 1973 (CrPC) — Section 245(2)Prevention of Food Adulteration Act, 1954 — Section 11, 13, 13(2), 13(3), 13(5)
High Courts17 Jan 1985
Md. Hasib Vs Imamuddin Haji and Others
Calcutta High Court · (1985) CriLJ 1530 : 89 CWN 602
Criminal Procedure Code, 1973 (CrPC) — Section 156, 169, 173, 190, 200Penal Code, 1860 (IPC) — Section 341, 380, 504, 506
High Courts16 Jan 1985Allowed
Bimal Kumar Dasgupta Vs Smt. Radha Mukherjee
Calcutta High Court · AIR 1985 Cal 322
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 29B
High Courts16 Jan 1985Dismissed
Sm. Lalita Pattrea Vs Ramani Kanta Das
Calcutta High Court · 89 CWN 587
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(1)(j), 13(1)(k), 13(6), 17(3)
High Courts16 Jan 1985Dismissed
Nandalal Chowdhury Vs Monika Banerjee
Calcutta High Court · 89 CWN 447
West Bengal Premises Tenancy Act, 1956 — Section 13(1)(a), 13(1)(f), 13(1)(r), 13(6)
High Courts15 Jan 1985Dismissed
Bijoy Gopal Bhattacharya Vs Union of India (UOI) and Others
Calcutta High Court · (1986) 9 ECC 337
Constitution of India, 1950 — Article 226
High Courts15 Jan 1985
Dhirendra Nath Biswas and Others Vs The State
Calcutta High Court · (1985) CriLJ 1022 : 89 CWN 403
Criminal Procedure Code, 1973 (CrPC) — Section 192, 226, 234, 313, 314Penal Code, 1860 (IPC) — Section 323, 324, 504