COURT ARCHIVE

Calcutta High Court judgments, 1986

429 judgments · page 12 of 22

High Courts22 May 1986

Indian Fuel and Another Vs State of West Bengal and Others

Calcutta High Court · 91 CWN 167

Constitution of India, 1950 — Article 19(1)(g), 21, 300A, 31Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2), 46(1), 52West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 2(7), 3, 3(1), 3(2), 4

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High Courts22 May 1986Dismissed

Sri Balai Chandra Kundu and Another Vs Radharani De and Others

Calcutta High Court · AIR 1986 Cal 396

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, 115, 75

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High Courts22 May 1986Allowed

Bakul Rej and Others Vs State of West Bengal and Others

Calcutta High Court · 91 CWN 298

Constitution of India, 1950 — Article 14, 16, 21, 23, 39(d)

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High Courts21 May 1986Dismissed

Nagendra Nath Chakravorty Vs State of West Bengal and Others

Calcutta High Court · AIR 1987 Cal 199 : 90 CWN 1153

Arbitration Act, 1940 — Section 20Constitution of India, 1950 — Article 226

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High Courts21 May 1986Dismissed

Dena Bank Vs Bertram Scott (India) Ltd. (In Liqn.)

Calcutta High Court · AIR 1987 Cal 134 : (1989) 65 CompCas 70

Civil Procedure Code, 1908 (CPC) — Section 104, 151

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High Courts20 May 1986

Dunbar Mills Ltd. Vs Union of India (UOI)

Calcutta High Court · (1986) 9 ECR 155

Customs Act, 1962 — Section 159, 25(1)

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High Courts19 May 1986

Commissioner of Income Tax Vs Shell Petroleum Co. Ltd.

Calcutta High Court · (1987) 164 ITR 346 : (1986) 28 TAXMAN 298

Income Tax Act, 1922 — Section 23, 34Income Tax Act, 1961 — Section 154, 297(2)

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High Courts19 May 1986

Paschimbanga Rajya Bhumijibi Sangha and Others Vs State of West Bengal and Others

Calcutta High Court · 90 CWN 1108

Constitution of India, 1950 — Article 14, 31(B), 31(C), 31A(1), 31BUrban Land (Ceiling and Regulation) Act, 1976 — Section 2(f)West Bengal Land Reforms Act, 1955 — Section 14K, 14K(c), 2

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High Courts19 May 1986

Commissioner of Income Tax Vs Mrs. Moktar Begum and Others

Calcutta High Court · (1986) 56 CTR 282 : (1986) 162 ITR 402 : (1986) 28 TAXMAN 600

Income Tax Act, 1961 — Section 160(1)

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High Courts16 May 1986

Commissioner of Income Tax Vs Empire Jute Co. Ltd.

Calcutta High Court · (1986) 56 CTR 22 : (1986) 161 ITR 556 : (1986) 28 TAXMAN 222

Income Tax Act, 1961 — Section 2(45), 80A(2), 80B(5), 80G, 80M

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High Courts16 May 1986Dismissed

Bhaskar Ghosh and Another Vs Santosh Kumar Ghosh and Others

Calcutta High Court · AIR 1988 Cal 320

Easements Act, 1882 — Section 15

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High Courts16 May 1986

Commissioner of Income Tax Vs North Koshalpur Colliery Co. Pvt. Ltd.

Calcutta High Court · (1986) 55 CTR 409 : (1986) 161 ITR 756 : (1986) 28 TAXMAN 240

Income Tax Act, 1961 — Section 32(2), 33(2), 80B, 80E, 80I

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High Courts16 May 1986

Commissioner of Income Tax Vs Colour Film Distributors

Calcutta High Court · (1986) 56 CTR 101 : (1987) 165 ITR 511 : (1986) 28 TAXMAN 533

Income Tax Act, 1961 — Section 37

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High Courts16 May 1986

Gyaneswar Prosad Agarwal Vs Corporation of Calcutta and Another

Calcutta High Court · 91 CWN 268

Calcutta Municipal Act, 1951 — Section 426(B)

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High Courts13 May 1986

Commissioner of Income Tax Vs Agarpara Co. Ltd.

Calcutta High Court · (1986) 55 CTR 218 : (1989) 175 ITR 445

Income Tax Act, 1961 — Section 261, 41(1)

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High Courts13 May 1986Allowed

Ashit Mukherjee Vs Smt. Susmita Mukherjee (Nee Roy) and Another

Calcutta High Court · AIR 1987 Cal 153 : 90 CWN 1060

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3(1), 115Hindu Marriage Act, 1955 — Section 24

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High Courts13 May 1986Dismissed

Oil and Natural Gas Commission Vs Kanak Investment Pvt. Ltd.

Calcutta High Court · 90 CWN 1076

West Bengal Premises Tenancy Act, 1956 — Section 34

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High Courts08 May 1986

Banerjee and Banerjee Vs Hindusthan Steel Works Construction Ltd. and Others

Calcutta High Court · AIR 1986 Cal 374 : (1990) 68 CompCas 344

Contract Act, 1872 — Section 126, 73

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High Courts07 May 1986Dismissed

Biswanath Saha Vs Sikha Saha

Calcutta High Court · 90 CWN 1073

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4)Hindu Marriage Act, 1955 — Section 13(1)(ib), 13(i)(ia)

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High Courts07 May 1986

M/s. Siddheswari Distributors and Others Vs State of West Bengal

Calcutta High Court · 91 CWN 289

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(5), 167(6), 260, 262Essential Commodities (Special Provisions) Act, 1981 — Section 3, 7, 7(1)(a)(i), 7(1)(a)(ii), 7(i)(i)(ii)

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