High Courts05 Sept 1985Dismissed
Kamala Prasad Vs State
Calcutta High Court · (1985) 09 CAL CK 0013
Bengal Excise Act, 1909 — Section 2(5), 7, 7(2), 7(2)(b), 73Criminal Procedure Code, 1973 (CrPC) — Section 102, 457
COURT ARCHIVE
Calcutta High Court judgments, 1985
371 judgments · page 4 of 19
High Courts04 Sept 1985
Commissioner of Income Tax Vs Davidson of India (P.) Ltd.
Calcutta High Court · (1986) 55 CTR 238 : (1986) 161 ITR 407
Income Tax Act, 1961 — Section 80E
High Courts04 Sept 1985
Amiya Ranjan Maity Vs Managing Director, Indian Oil Corpn. Ltd. and Others
Calcutta High Court · 90 CWN 653
Constitution of India, 1950 — Article 14, 16
High Courts03 Sept 1985Dismissed
Shaidur Rahaman Khan Vs State of West Bengal and Others
Calcutta High Court · 90 CWN 303
Constitution of India, 1950 — Article 227West Bengal Co-operative Societies Act, 1983 — Section 37(1)(c), 87
High Courts02 Sept 1985Allowed
Ahmed Khan and Sons and Others Vs Commercial Tax Officer and Others
Calcutta High Court · (1987) 63 STC 104
Bengal Finance (Sales Tax) Act, 1941 — Section 6(1)
High Courts02 Sept 1985Allowed
Kiron Lal Banerjee Vs Rajia Begum and Others
Calcutta High Court · 90 CWN 39
High Courts02 Sept 1985Dismissed
Sujit Pal Vs Prabir Kumar Sun and Others
Calcutta High Court · AIR 1986 Cal 220 : 90 CWN 342
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151
High Courts30 Aug 1985
Sunil Kumar Dey Vs Naihati Electrical Supply Co. Ltd.
Calcutta High Court · 90 CWN 409 : (1986) 2 LLJ 88
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 33, 33A, 33C
High Courts30 Aug 1985
Continental Marketing Pvt. Ltd. Vs Union of India (UOI)
Calcutta High Court · (1987) 28 ELT 11
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 15, 25, 25(2), 45, 46Customs Tariff Act, 1975 — Section 3, 3(1)
High Courts30 Aug 1985Dismissed
Samarendra Nath Sen Vs N.P. Ghosh and Others
Calcutta High Court · 90 CWN 4
Constitution of India, 1950 — Article 227
High Courts30 Aug 1985
Samarandra Nath Sen Vs N.P. Ghose and Others
Calcutta High Court · 90 CWN 4
Constitution of India, 1950 — Article 227
High Courts29 Aug 1985
Shyamal Pal Vs First Court of The Addl. District Judge, Hooghly
Calcutta High Court · 90 CWN 142
Bengal Municipal Act, 1932 — Section 36, 38, 38(1), 38(1)(c)Constitution of India, 1950 — Article 227
High Courts29 Aug 1985
Haripada Saha Vs State
Calcutta High Court · 89 CWN 1142
Prevention of Food Adulteration Act, 1954 — Section 10, 10(7), 16(1)(a)(i), 2(ia), 2(ia)(f)
High Courts23 Aug 1985
Kalyan Kumar Basak Vs Salil Kumar Basak and Others
Calcutta High Court · AIR 1986 Cal 298 : (1986) 1 CALLT 33 : (1986) 1 CHN 81 : (1988) 2 CompLJ 248
Calcutta High Court (Original Side) Rules, 1914 — Rule 32, 8
High Courts22 Aug 1985Allowed
Hindustan Steel Works Construction Ltd. Vs N.V. Chowdhury and Others
Calcutta High Court · AIR 1986 Cal 338
Arbitration Act, 1940 — Section 31(4), 8
High Courts22 Aug 1985Allowed
Baij Nath Prasad Gupta Vs State of West Bengal and Others
Calcutta High Court · 90 CWN 297
High Courts19 Aug 1985
Kalyan Sen Vs Gift Tax Officer and Others
Calcutta High Court · (1987) 61 CTR 254 : (1987) 164 ITR 565
Gift Tax Act, 1958 — Section 13(2), 16, 2, 35, 35(1)
High Courts19 Aug 1985
Commissioner of Income Tax Vs Karam Chand Thapar and Bros. (Coal Sales) Ltd.
Calcutta High Court · (1986) 53 CTR 38 : (1987) 163 ITR 40 : (1986) 24 TAXMAN 236
Income Tax Act, 1961 — Section 28
High Courts19 Aug 1985Allowed
Commercial Tax Officer Vs Bengal Potteries Ltd.
Calcutta High Court · 90 CWN 10 : (1986) 61 STC 219
Central Sales Tax Act, 1956 — Section 13, 6, 6A, 7, 8
High Courts19 Aug 1985
Commissioner of Income Tax Vs Macneill and Berry Ltd.
Calcutta High Court · (1986) 56 CTR 160 : (1986) 158 ITR 385 : (1986) 29 TAXMAN 279
Income Tax Act, 1961 — Section 37