High Courts30 Sept 1985Allowed
Calcutta Shipping Bureau and Others Vs Calcutta Port Trust and Others
Calcutta High Court · AIR 1986 Cal 288
Constitution of India, 1950 — Article 226Major Port Trusts Act, 1963 — Section 21, 56
COURT ARCHIVE
Calcutta High Court judgments, 1985
371 judgments · page 3 of 19
High Courts30 Sept 1985
Satya Dulal Singha Vs Commissioner of Income Tax
Calcutta High Court · (1987) 63 CTR 246 : (1987) 165 ITR 135
High Courts27 Sept 1985Dismissed
East Anglia Plastics (India) Ltd. Vs State of West Bengal and Another
Calcutta High Court · AIR 1986 Cal 422
Civil Procedure Code, 1908 (CPC) — Section 80(1)Contract Act, 1872 — Section 39Limitation Act, 1963 — Article 117, 5
High Courts27 Sept 1985Dismissed
Collector of Customs and Others Vs Union Carbide India Limited
Calcutta High Court · 90 CWN 599 : (1986) 10 ECC 51 : (1986) 9 ECR 740 : (1987) 27 ELT 241
Constitution of India, 1950 — Article 226
High Courts27 Sept 1985
Hindustan Steel Limited Vs Ved Prakash Ramlal
Calcutta High Court · 90 CWN 995
Arbitration Act, 1940 — Section 30, 33
High Courts25 Sept 1985
Oriental Rubber Works Vs Income Tax Officer and Others
Calcutta High Court · (1987) 65 CTR 274 : (1987) 166 ITR 387 : (1987) 33 TAXMAN 38
Income Tax Act, 1961 — Section 271(1), 274
High Courts24 Sept 1985Dismissed
High Court at Calcutta and Others Vs Bhakti Brata Das Sharma and Others
Calcutta High Court · 90 CWN 420
Constitution of India, 1950 — Article 226, 229(2)
High Courts23 Sept 1985Dismissed
Smt. Smriti Banerjee Vs Tapan Kumar Banerjee
Calcutta High Court · AIR 1986 Cal 284
Hindu Marriage Act, 1955 — Section 13(1A)
High Courts23 Sept 1985Dismissed
Cashewnut Processing Enterprise Vs State of West Bengal and Others
Calcutta High Court · 90 CWN 565
Constitution of India, 1950 — Article 19, 301, 305Forest Act, 1927 — Section 2, 2(4), 2(4)(a), 2(4)(b), 2(4)(b)(i)
High Courts20 Sept 1985
Dipti Kumar Basu and Others Vs Chief Inspector (Shops and Establishments) and Another
Calcutta High Court · 90 CWN 353 : (1987) 1 LLJ 45 : (1987) 65 STC 177
Constitution of India, 1950 — Article 14, 19West Bengal Shops and Establishments Act, 1963 — Section 10, 2, 21, 4, 5
High Courts20 Sept 1985
Sushila Bala Roy Vs Madhuri Chowdhury
Calcutta High Court · 90 CWN 363
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9, Order 41 Rule 4, Order 9 Rule 13
High Courts19 Sept 1985Allowed
Sadhusaran Singh Vs West Bengal State Electricity Board and Another
Calcutta High Court · AIR 1986 Cal 240 : 90 CWN 151
Sales of Goods Act, 1930 — Section 2(14), 2(3), 20, 21, 22
High Courts19 Sept 1985Allowed
A.C. Chatterjee Vs The State
Calcutta High Court · 90 CWN 219
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts18 Sept 1985Dismissed
Hindusthan Petroleum Corporation Ltd. Vs R.P. Agarwalla and Brothers (Pvt.) Ltd.
Calcutta High Court · AIR 1986 Cal 403
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)ESSO (Acquisition of Undertakings in India) Act, 1974 — Section 5, 7Transfer of Property Act, 1882 — Section 107
High Courts16 Sept 1985
Robin Bapari and Another Vs The State
Calcutta High Court · (1986) CriLJ 381
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428, 5Penal Code, 1860 (IPC) — Section 395, 397WEST BENGAL CHILDREN ACT, 1959 — Section 2, 22, 25, 28, 40
High Courts16 Sept 1985Dismissed
Jatindra Nath Banerjee Vs Sm. Anna Bala Kayal and Another
Calcutta High Court · 90 CWN 528
Bengal Money Lenders Act, 1940 — Section 37ACivil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 7 Rule 7Hindu Minority and Guardianship Act, 1956 — Section 8
High Courts13 Sept 1985Dismissed
Shibnath Bhadra Vs Mrinalini Ghosh
Calcutta High Court · 90 CWN 413
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts11 Sept 1985Dismissed
Corporation of Calcutta Vs Himansu Sekhar Basu and Others
Calcutta High Court · AIR 1987 Cal 58
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(4)
High Courts10 Sept 1985Dismissed
Dr. C.C. Kar alias Dr. Chandi Charan Kar Vs The State of West Bengal
Calcutta High Court · 90 CWN 88
High Courts06 Sept 1985Dismissed
Jatadhari Daw and Grandsons Vs Smt. Radha Debi and Another
Calcutta High Court · (1985) 09 CAL CK 0012
Civil Procedure Code, 1908 (CPC) — Section 21, 99Court Fees Act, 1870 — Section 7, 7(vi)(a)Suits Valuation Act, 1887 — Section 11, 8