High Courts07 May 1986
Anadi Nath Roy Chowdhury Vs Sudangshu Kr. Bhattacharjee
Calcutta High Court · AIR 1987 Cal 130
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 47 Rule 1, 114, 115, 151
COURT ARCHIVE
Calcutta High Court judgments, 1986
429 judgments · page 13 of 22
High Courts07 May 1986Allowed
A.V. Engineering and Co. Vs Municipal Corporation of Calcutta
Calcutta High Court · 90 CWN 1196
Calcutta Municipal Corporation Act, 1980 — Section 618, 635, 635(1)
High Courts05 May 1986
Commissioner of Income Tax Vs M.A. Paper and Card Board Factory Pvt. Ltd.
Calcutta High Court · (1986) 56 CTR 176 : (1986) 160 ITR 877 : (1986) 28 TAXMAN 190
Income Tax Act, 1961 — Section 80J, 80J(3)Income Tax Rules, 1962 — Rule 19A
High Courts05 May 1986Allowed
Gonterman Peipers (India) Limited Vs Additional Secretary to the Government of India
Calcutta High Court · (1987) 13 ECC 33 : (1991) 38 ECR 286 : (1986) 26 ELT 471
Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11A, 11B, 35, 35A, 36Constitution of India, 1950 — Article 136, 226
High Courts02 May 1986
E.I.T.A. (India) Ltd. and Another Vs D. Dutta and Others
Calcutta High Court · (1986) 63 STC 416
Constitution of India, 1950 — Article 19, 301
High Courts02 May 1986
In Re : S.S. Jain and Co. and Another
Calcutta High Court · (1986) 8 ECC 172 : (1986) 25 ELT 14
Central Excises and Salt Act, 1944 — Section 2Customs Tariff Act, 1975 — Section 3
High Courts02 May 1986Dismissed
Assistant Collector of Customs for Exports, Calcutta and Others Vs Hoare Miller and Co. Ltd.
Calcutta High Court · AIR 1987 Cal 181 : (1986) 10 ECC 220 : (1987) 11 ECR 193 : (1986) 25 ELT 516
Authentication (Orders and other Instruments) Rules, 1958 — Rule 2Constitution of India, 1950 — Article 77General Clauses Act, 1897 — Section 3(8)
High Courts02 May 1986
Nagarmal Mahavir Prosad and Another Vs The Manager, United Bank of India and Others
Calcutta High Court · AIR 1987 Cal 88 : (1989) 66 CompCas 292
Evidence Act, 1872 — Section 115
High Courts02 May 1986
Dunbar Mills Limited Vs Union of India (UOI)
Calcutta High Court · (1986) 10 ECC 214 : (1986) 26 ELT 898
Central Excise Rules, 1944 — Rule 8(2)Customs Act, 1962 — Section 159, 25, 25(1)
High Courts02 May 1986Allowed
Jaspan Singh and Others Vs State of West Bengal and Others
Calcutta High Court · 93 CWN 450
Constitution of India, 1950 — Article 14, 19, 226, 301, 302
High Courts02 May 1986
M/s. A.T. Dev Private Ltd and Others Vs State of West Bengal and Others
Calcutta High Court · 91 CWN 466
Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 20(1)(a), 23
High Courts02 May 1986Dismissed
Smt. Katya Bala Dasi and Another Vs Nilmoni Pakhira and Others
Calcutta High Court · AIR 1987 Cal 248
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1(5), 11Evidence Act, 1872 — Section 114West Bengal Estates Acquisition Act, 1953 — Section 57B
High Courts30 Apr 1986Dismissed
Arundhuti Nan and Others Vs P.M. Daryanani
Calcutta High Court · 90 CWN 1028
Civil Procedure Code, 1908 (CPC) — Section 100, 115, 115(1), 115(1)(c)
High Courts30 Apr 1986Allowed
Indian Explosives Ltd. Vs Fourth Industrial Tribunal and Others
Calcutta High Court · (1994) 3 LLJ 828
Industrial Disputes Act, 1947 — Section 17B
High Courts29 Apr 1986Dismissed
Md. Shahariyar Baig Vs R.P. Bhal
Calcutta High Court · 91 CWN 197
Bengal General Clauses Act, 1899 — Section 13(6), 28Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Evidence Act, 1872 — Section 114
High Courts29 Apr 1986
Controller of Estate Duty Vs Ratanlal Roy and Others
Calcutta High Court · (1986) 57 CTR 55 : (1987) 164 ITR 48 : (1987) 30 TAXMAN 85
Estate Duty Act, 1953 — Section 2(15), 24, 27(1), 44, 44AGift Tax Act, 1958 — Section 2Transfer of Property Act, 1882 — Section 100
High Courts29 Apr 1986Dismissed
Trilok Chandra Jain Alias Tilak Chand Jain Vs Hirendra Kumar Mitter and Others
Calcutta High Court · 90 CWN 1086
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Hindu Succession Act, 1956 — Section 23West Bengal Premises Tenancy Act, 1956 — Section 13(i)(ff)
High Courts28 Apr 1986Dismissed
Dulichand Shreelal Vs Collector of Central Excise and Others
Calcutta High Court · (1987) 32 ELT 388
Central Excise Rules, 1944 — Rule 11, 8(1)Central Excises and Salt Act, 1944 — Section 11A, 11B, 11B(5), 3(1), 40Constitution of India, 1950 — Article 226, 265, 301, 304, 32
High Courts28 Apr 1986
Kanakia Trading Co. Vs Income Tax Officer and Others
Calcutta High Court · (1987) 60 CTR 1 : (1987) 164 ITR 204
Income Tax Act, 1961 — Section 226(3), 230A
High Courts28 Apr 1986Allowed
Dilichand Shreelal Vs Collector of Central Excise and Others
Calcutta High Court · (1987) 13 ECC 193 : (1986) 9 ECR 704 : (1986) 26 ELT 298
Central Excise Rules, 1944 — Rule 11, 8(1)Central Excises and Salt Act, 1944 — Section 11(4), 11A, 11B, 11B(5), 3(1)Constitution of India, 1950 — Article 226, 232, 265, 301, 304