High Courts21 Jul 1985
Khirode Chandra Dhar Vs P.B. Venkatasubramanium and Others
Calcutta High Court · (1987) 11 ECC 381 : (1987) 12 ECR 17
Foreign Exchange Regulation Act, 1973 — Section 71, 8
COURT ARCHIVE
Calcutta High Court judgments, 1985
371 judgments · page 7 of 19
High Courts19 Jul 1985
Surya Investment Company Vs State Trading Corporation of India Ltd.
Calcutta High Court · AIR 1987 Cal 46
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10, 151Contract Act, 1872 — Section 158, 170, 171
High Courts15 Jul 1985Allowed
Coal India Ltd. Vs Regional Labour Commissioner and Others
Calcutta High Court · 90 CWN 370 : (1994) 3 LLJ 825
Payment of Gratuity Act, 1972 — Section 4
High Courts12 Jul 1985Allowed
Monika Banerjee Vs Biswabikash Sengupta
Calcutta High Court · AIR 1986 Cal 113 : 90 CWN 858
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts12 Jul 1985Dismissed
Shew Kumar Nopany Vs Grindlays Bank Limited
Calcutta High Court · AIR 1986 Cal 328
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 41
High Courts10 Jul 1985Dismissed
Laxmi Jewellery Vs Gold Control Administrator
Calcutta High Court · (1988) 35 ELT 452
Gold (Control) Act, 1968 — Section 2, 70
High Courts10 Jul 1985
Window Glass Limited Vs Superintendent, C.E.
Calcutta High Court · (1992) 38 ECC 354 : (1988) 37 ELT 544
Central Excises and Salt Act, 1944 — Section 4, 4(1), 4(4)
High Courts10 Jul 1985Dismissed
Thakur Chandra Nandi Vs Arun Kumar Roy Chowdhury
Calcutta High Court · AIR 1986 Cal 249
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(1), 18(3)
High Courts10 Jul 1985Allowed
M.P. Narayan Vs Sm. Sudhadevi and Others
Calcutta High Court · AIR 1986 Cal 256
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 6West Bengal Premises Tenancy Act, 1956 — Section 16West Bengal Premises Tenancy Rules, 1958 — Rule 4
High Courts10 Jul 1985Allowed
M/s. Swaranjit Singh and Others Vs State and Another
Calcutta High Court · 89 CWN 1053
Criminal Procedure Code, 1973 (CrPC) — Section 313, 427, 468, 472Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14Industrial Disputes Act, 1947 — Section 17, 17A, 19, 29, 32
High Courts09 Jul 1985Dismissed
Delta Jute and Industries Ltd. Vs Collector of Central Excise
Calcutta High Court · (1993) 49 ECR 599 : (1991) 55 ELT 510
Customs Act, 1962 — Section 3Jute Manufactures Cess Rules, 1984 — Rule 12, 13, 13(2), 3, 4Jute Manufactures Development Council Act, 1983 — Section 3(1), 3(4), 4, 7
High Courts09 Jul 1985
T.K. Ghosh Vs Anil Krishna Ghosh
Calcutta High Court · AIR 1986 Cal 273
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 29B
High Courts09 Jul 1985
James Finlay and Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1986) 56 CTR 236 : (1987) 163 ITR 495
Income Tax Act, 1961 — Section 261, 271(1)
High Courts09 Jul 1985
Himadri Adhikari Vs The State
Calcutta High Court · (1986) CriLJ 337
Criminal Procedure Code, 1973 (CrPC) — Section 464Penal Code, 1860 (IPC) — Section 409
High Courts08 Jul 1985
Renuka Singha Vs Revenue Officer, Settlement ''B'' Cam
Calcutta High Court · 90 CWN 31
Constitution of India, 1950 — Article 31BWest Bengal Estates Acquisition Act, 1953 — Section 2WEST BENGAL LAND REFORMS ACT, 1955 — Section 14K, 14T, 2
High Courts08 Jul 1985
Renuka Singh Vs Revenue Officer, Settlement ''B'' Camp.
Calcutta High Court · 90 CWN 31
Constitution of India, 1950 — Article 31BWest Bengal Estates Acquisition Act, 1953 — Section 2WEST BENGAL LAND REFORMS ACT, 1955 — Section 14K, 14T, 2
High Courts05 Jul 1985
Commissioner of Income Tax Vs Purtabpore Co. Ltd.
Calcutta High Court · (1986) 54 CTR 169 : (1986) 159 ITR 362 : (1986) 26 TAXMAN 386
Income Tax Act, 1961 — Section 154
High Courts05 Jul 1985
Grindlays Bank Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1986) 55 CTR 179 : (1986) 158 ITR 799
Income Tax Act, 1961 — Section 55Wealth Tax Rules, 1957 — Rule 1D
High Courts05 Jul 1985
Punjab Produce and Trading Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1986) 50 CTR 20 : (1985) 46 CTR 344 : (1986) 159 ITR 376 : (1986) 25 TAXMAN 110
Income Tax Act, 1961 — Section 70, 70(2), 71, 71(2), 71(3)
High Courts05 Jul 1985
Sushil Kumar Dutta Vs The State
Calcutta High Court · (1985) CriLJ 1948
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 48, 49