High Courts04 Dec 1985
Universal Cargo Carriers Inc. Vs Commissioner of Income Tax
Calcutta High Court · (1986) 52 CTR 145 : (1987) 165 ITR 209 : (1986) 26 TAXMAN 669
Income Tax Act, 1961 — Section 32(2), 44B, 72, 72(1), 72(2)
COURT ARCHIVE
Calcutta High Court judgments, 1985
371 judgments · page 2 of 19
High Courts29 Nov 1985Allowed
Subrata Chaki and Others Vs State of West Bengal and Others
Calcutta High Court · 90 CWN 290
Constitution of India, 1950 — Article 226
High Courts28 Nov 1985
Dipali Ghosh (Nee Routh) Vs The State and Others
Calcutta High Court · 90 CWN 349
West Bengal Government Premises (Tenancy Regulation) Act, 1976 — Section 3, 3(1), 4
High Courts22 Nov 1985
M/S. Kakkad Sales Agency Vs Om Prakash Jaluka
Calcutta High Court · 90 CWN 194
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2, Order 39 Rule 2(3)Criminal Procedure Code, 1973 (CrPC) — Section 115, 144, 151, 90, 94Penal Code, 1860 (IPC) — Section 225B
High Courts22 Nov 1985
Ambari Tea Company Limited and Others Vs Manjushree Saha and Others
Calcutta High Court · (1985) 11 CAL CK 0001
Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1956 — Section 111, 155, 160, 166, 167
High Courts20 Nov 1985
Commissioner of Income Tax Vs Steel Rolling Mills of Hindusthan (P.) Ltd.
Calcutta High Court · (1986) 51 CTR 386 : (1987) 164 ITR 633
Income Tax Act, 1961 — Section 33
High Courts19 Nov 1985
Construction Machinery P. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1986) 51 CTR 390 : (1987) 164 ITR 394 : (1986) 26 TAXMAN 558
Income Tax Act, 1961 — Section 40
High Courts18 Nov 1985
Commissioner of Income Tax Vs Steel Rolling Mills of Hindustan (P.) Ltd.
Calcutta High Court · (1986) 26 TAXMAN 554
Income Tax Act, 1922 — Section 10, 10(2)(vi)Income Tax Act, 1961 — Section 256(1), 256(2), 33
High Courts15 Nov 1985Dismissed
Subhendu Kumar Chowdhury Vs Phani Bhusan Roy
Calcutta High Court · 90 CWN 390
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Constitution of India, 1950 — Article 226, 246, 324, 327, 329Government of India Act, 1915 — Section 80A
High Courts11 Nov 1985
M.J. Akbar and Others Vs Nurul Alam and State
Calcutta High Court · 90 CWN 471
Criminal Procedure Code, 1973 (CrPC) — Section 198, 199, 200Penal Code, 1860 (IPC) — Section 499, 500, 501
High Courts11 Oct 1985Dismissed
Hem Chandra Gupta Vs Om Prokash Gupta
Calcutta High Court · AIR 1987 Cal 69
Evidence Act, 1872 — Section 17
High Courts08 Oct 1985
Samaresh Das Vs Calcutta Municipal Corporation and Others
Calcutta High Court · 90 CWN 173
Calcutta Municipal Corporation Act, 1980 — Section 396Constitution of India, 1950 — Article 14, 300A, 300AWest Bengal Town And Country (planning And Development) Act, 1979 — Section 44, 46, 46(1), 46(2), 46(2)(b)
High Courts07 Oct 1985
Assistant Collector of Customs Vs Fazlu Rahaman Khatri and Another
Calcutta High Court · (1988) 38 ELT 32
Customs Act, 1962 — Section 104
High Courts07 Oct 1985
Madhab Chandra Bandopadhya and Others Vs State of West Bengal and Others State of West Bengal and Others Vs Madhab Chandra Bandopadhya and Others University of Calcutta Vs Madhab Chandra Bandopadhya and Others Ramkrishna Mission Vs State of West Bengal and Others
Calcutta High Court · 90 CWN 306
Constitution of India, 1950 — Article 133, 15(1), 15(2), 16(2), 16(5)Societies Registration Act, 1860 — Section 20
High Courts07 Oct 1985Allowed
Somnath Bandopadhyay Vs University of Calcutta and Others
Calcutta High Court · 90 CWN 743
Constitution of India, 1950 — Article 226
High Courts04 Oct 1985
Assistant Controller of Estate Duty and Others Vs Mukundadas Nundy and Others
Calcutta High Court · (1987) 168 ITR 12 : (1987) 33 TAXMAN 147
Estate Duty Act, 1953 — Section 70
High Courts04 Oct 1985
COMMISSIONER OF INCOME TAX Vs VIJOY KUMAR VINEET KUMAR.
Calcutta High Court · (1987) 66 CTR 233
Income Tax Act, 1961 — Section 40A(7)(a)
High Courts04 Oct 1985Allowed
Dilip Banerjee and Another Vs Sukhamoy Upadhyay and Others
Calcutta High Court · 90 CWN 661
Civil Procedure Code, 1908 (CPC) — Section 24West Bengal Land Reforms Act, 1955 — Section 21(2)
High Courts01 Oct 1985Dismissed
Britania Industries Ltd. Vs Punjab National Bank and Others
Calcutta High Court · AIR 1986 Cal 296
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 7, Order 6 Rule 17
High Courts30 Sept 1985Allowed
Smt. Sulochana Devi Bubna Vs Gobinda Chandra Nag and Others
Calcutta High Court · AIR 1986 Cal 430
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Evidence Act, 1872 — Section 65, 66