High Courts07 Mar 1986
Sm. Charu Bala Dey Vs Sm. Sarashi Bala Roy
Calcutta High Court · 90 CWN 796
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2)(2A), 2(d)
COURT ARCHIVE
Calcutta High Court judgments, 1986
429 judgments · page 18 of 22
High Courts07 Mar 1986
Calcutta Jute Mfg. Co. Ltd. and Another Vs The State
Calcutta High Court · (1986) 24 ELT 502
Central Excise Rules, 1944 — Rule 173, 173G(1), 173G(2), 173G(4), 52Central Excises and Salt Act, 1944 — Section 2, 9, 9(1)
High Courts06 Mar 1986
In Re: Sakow Industries P. Ltd. (In Liquidation)
Calcutta High Court · (1990) 67 CompCas 16
Companies Act, 1956 — Section 457
High Courts06 Mar 1986
Commissioner of Income Tax Vs Bharat Refineries Ltd.
Calcutta High Court · (1986) 53 CTR 107 : (1986) 162 ITR 652 : (1986) 26 TAXMAN 255
Income Tax Act, 1961 — Section 139, 139(8), 142(1), 143(2), 263
High Courts06 Mar 1986
Birendra Nath Adhikary Vs Commercial Tax Officer and Others
Calcutta High Court · (1986) 62 STC 324
Constitution of India, 1950 — Article 226, 265
High Courts05 Mar 1986
Commissioner of Income Tax Vs Premchand Jute Mills Ltd.
Calcutta High Court · (1986) 56 CTR 225 : (1987) 164 ITR 288 : (1986) 27 TAXMAN 537
Income Tax Act, 1961 — Section 28, 32, 32(2), 43(1), 43(6)
High Courts04 Mar 1986
Chittaranjan Pal Vs Dhirendra Nath Biswas
Calcutta High Court · 90 CWN 894
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts03 Mar 1986Dismissed
Benode Behari Maity Vs The State and Others
Calcutta High Court · 90 CWN 1139
Constitution of India, 1950 — Article 226
High Courts03 Mar 1986
Commissioner of Income Tax Vs Bharat Mining Corporation Ltd.
Calcutta High Court · (1986) 58 CTR 20 : (1986) 160 ITR 941
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 15(2), 17, 17(5)Income Tax Act, 1961 — Section 256(1)
High Courts28 Feb 1986Dismissed
State of West Bengal and Others Vs Guru Nanak Education Trust and Others
Calcutta High Court · AIR 1987 Cal 232 : 91 CWN 369
Constitution of India, 1950 — Article 30
High Courts28 Feb 1986
Kishan Lal Dalmia Vs Collector of Central Excise and Others
Calcutta High Court · (1990) 25 ECC 426 : (1986) 26 ELT 76
Central Excise Rules, 1944 — Rule 173, 173G, 7, 8(1), 9Central Excises and Salt Act, 1944 — Section 2, 3Tariff Act, 1934 — Section 2A
High Courts28 Feb 1986
Debnarayan Saodagar and Others Vs Inspector of Police, Sadar, Murshidabad and Others
Calcutta High Court · 91 CWN 577
Constitution of India, 1950 — Article 25Criminal Procedure Code, 1973 (CrPC) — Section 144Police Act, 1861 — Section 30, 30(3)
High Courts27 Feb 1986
Sethi Pen Stores Vs Commissioner of Income Tax
Calcutta High Court · (1986) 55 CTR 160 : (1987) 164 ITR 73 : (1986) 26 TAXMAN 378
Income Tax Act, 1961 — Section 256(2)
High Courts27 Feb 1986Allowed
State of Bihar and Another Vs Motipur Sugar Factory Ltd. and Others
Calcutta High Court · AIR 1987 Cal 83
Constitution of India, 1950 — Article 245
High Courts27 Feb 1986Dismissed
Collector of Customs and Others Vs Juggilal Kamlapat Udyog Limited
Calcutta High Court · (1988) 17 ECR 758 : (1987) 30 ELT 734
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 25(1), 28
High Courts25 Feb 1986
Himlayan Plywood Industries Private Ltd. and Another Vs Collector of Customs and Others
Calcutta High Court · (1986) 9 ECC 72 : (1986) 26 ELT 697
High Courts24 Feb 1986Dismissed
B. Govind Ram Alias Rao (In Jail) Vs The State
Calcutta High Court · 90 CWN 957
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 428Penal Code, 1860 (IPC) — Section 463, 464, 489(c)
High Courts21 Feb 1986
Sunil Ranjan Ghosh Roy Vs Samar Roy and Others
Calcutta High Court · (1987) CriLJ 1603
Penal Code, 1860 (IPC) — Section 405, 406
High Courts20 Feb 1986
Somen Ghosh Vs Bani Ghosh (Nee Sen)
Calcutta High Court · 90 CWN 816
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 24, 25Hindu Marriage Act, 1955 — Section 24, 4
High Courts20 Feb 1986Dismissed
Bholanath Kundu and Others Vs Official Liquidator, Bholanath Kundu and Co. P. Ltd.
Calcutta High Court · (1987) 61 CompCas 10
Companies Act, 1956 — Section 543