High Courts28 Apr 1986Dismissed
Phani Bhusan Gupta Vs Sm. Mira Roy
Calcutta High Court · 90 CWN 1144
Civil Procedure Code, 1908 (CPC) — Section 47Contract Act, 1872 — Section 62
COURT ARCHIVE
Calcutta High Court judgments, 1986
429 judgments · page 14 of 22
High Courts25 Apr 1986Allowed
The Minerals and Metals Trading Corporation of India Ltd. Vs The Shipping Corporation of India Ltd.
Calcutta High Court · AIR 1987 Cal 276 : 91 CWN 254 : (1987) 14 ECC 186
Carriage of Goods by Sea Act, 1925 — Article 3Carriage of Goods by Sea Rules — Rule 6
High Courts25 Apr 1986
M.B. Mercantile Co. Vs Commissioner of Income Tax
Calcutta High Court · (1987) 66 CTR 115 : (1988) 169 ITR 201 : (1987) 35 TAXMAN 169
Income Tax Act, 1961 — Section 142(1), 143, 143(3), 144, 153
High Courts25 Apr 1986
Calcutta Paper Mills Manufacturing Co. Vs Customs, Excise and Gold (Control) Appellate Tribunal and Others
Calcutta High Court · (1987) 11 ECC 191 : (1987) 10 ECR 172 : (1986) 25 ELT 939
Central Excise Rules, 1944 — Rule 11, 173(J), 9(1)Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 226
High Courts25 Apr 1986
M.D. Jindal Vs Commissioner of Income Tax
Calcutta High Court · (1987) 59 CTR 78 : (1987) 164 ITR 28 : (1986) 28 TAXMAN 509
Income Tax Act, 1961 — Section 2(22)
High Courts25 Apr 1986
Sk. Abdul Sovan Vs Sk. Abdul Malek and Others
Calcutta High Court · 90 CWN 939
Constitution of India, 1950 — Article 227West Bengal Estates Acquisition Act, 1953 — Section 2, 5, 6, 6(1)West Bengal Land Reforms Act, 1955 — Section 2(7), 8, 9
High Courts24 Apr 1986
Commissioner of Income Tax Vs Bengal Jute Mills Co. Ltd. (No. 1)
Calcutta High Court · (1986) 56 CTR 275 : (1986) 56 CTR 267 : (1987) 165 ITR 646 : (1987) 165 ITR 631 : (1986) 28 TAXMAN 444 : (1986) 28 TAXMAN 219
Civil Procedure Code, 1908 (CPC) — Section 34, 37Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 139, 246, 72
High Courts23 Apr 1986
M/s. Asoka Traders Vs P.K. Sur
Calcutta High Court · 91 CWN 311
Criminal Procedure Code, 1973 (CrPC) — Section 245(2)Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(5)
High Courts22 Apr 1986
Webta Private Limited and Others Vs Collector of Customs and Others
Calcutta High Court · (1986) 10 ECC 208 : (1986) 9 ECR 66 : (1986) 25 ELT 670
Customs Act, 1962 — Section 24, 25, 25(1)
High Courts22 Apr 1986Dismissed
Ranjit Kumar Samanta and Another Vs Sudhanshu Sekhar Das Bairari and Another
Calcutta High Court · 90 CWN 1131
Hindu Minority and Guardianship Act, 1956 — Section 8Limitation Act, 1963 — Section 27
High Courts21 Apr 1986
Gopinath Sen Vs The State
Calcutta High Court · 90 CWN 891
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Penal Code, 1860 (IPC) — Section 147, 323Probation of Offenders Act, 1958 — Section 3
High Courts21 Apr 1986
Commissioner of Income Tax Vs J. Gestin
Calcutta High Court · (1986) 56 CTR 279 : (1986) 161 ITR 563 : (1986) 28 TAXMAN 215
Income Tax Act, 1961 — Section 10(6)
High Courts21 Apr 1986
Commissioner of Income Tax Vs Ganesh Sugar Mills Ltd.
Calcutta High Court · (1986) 56 CTR 17 : (1986) 161 ITR 540 : (1986) 28 TAXMAN 96
Income Tax Rules, 1962 — Rule 7
High Courts18 Apr 1986
Ballarpur Industries Ltd. Vs Collector of Customs and Others
Calcutta High Court · (1987) 30 ELT 195
Customs Act, 1962 — Section 15, 46, 59(1)Finance Act, 1982 — Section 44(1)
High Courts18 Apr 1986Allowed
Ratnamayee Das Vs Bikash Das
Calcutta High Court · 91 CWN 87
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32Constitution of India, 1950 — Article 14, 21Hindu Marriage Act, 1955 — Section 10, 10(1)(b), 10(1)(h), 13, 13(1)
High Courts18 Apr 1986Dismissed
Rajendra Mechanical Industries Private Limited and Another Vs Assistant Collector of Customs and Others
Calcutta High Court · (1987) 31 ELT 53
Constitution of India, 1950 — Article 31, 32Customs Act, 1962 — Section 11, 111
High Courts18 Apr 1986Dismissed
Rajendra Prasad Agarwalla and Others Vs Allahabad Bank and Others
Calcutta High Court · AIR 1987 Cal 262
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 12, Order 21 Rule 13, Order 21 Rule 14, Order 21 Rule 17
High Courts18 Apr 1986Allowed
Anil Kumar Ghosh Vs Sm. Durgamoni Dassi
Calcutta High Court · 90 CWN 1066
West Bengal Non-Agricultural Tenancy Act, 1949 — Section 20, 22, 7
High Courts11 Apr 1986
Bimal Kumar Ghosh and Another Vs Saikat Sarkar
Calcutta High Court · AIR 1987 Cal 208 : 90 CWN 968
Arbitration Act, 1940 — Section 20, 41Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2
High Courts11 Apr 1986Dismissed
Sahney Motor Corpn. and Another Vs Sm. Sova Mukherjee
Calcutta High Court · AIR 1988 Cal 59
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118