High Courts22 Sept 1986
S.R. Jhunjhunwalla Vs B.N. Poddar and Another
Calcutta High Court · (1988) CriLJ 51
Criminal Procedure Code, 1973 (CrPC) — Section 205, 251, 313, 353
COURT ARCHIVE
Calcutta High Court judgments, 1986
429 judgments · page 4 of 22
High Courts22 Sept 1986Dismissed
Sridhar Dey Vs Kalpana Dey
Calcutta High Court · AIR 1987 Cal 213 : (1986) 2 CHN 386 : 91 CWN 456
Evidence Act, 1872 — Section 4Hindu Marriage Act, 1955 — Section 9
High Courts22 Sept 1986Dismissed
Sridhar Dey Vs Kalpane Dey
Calcutta High Court · 91 CWN 456
Evidence Act, 1872 — Section 4Hindu Marriage Act, 1955 — Section 17, 9Penal Code, 1860 (IPC) — Section 494, 495
High Courts22 Sept 1986Allowed
Chinmoy Saha and Another Vs The State
Calcutta High Court · 91 CWN 779
Essential Commodities Act, 1955 — Section 5, 7(l)(a), 7(l)(a)(ii)
High Courts22 Sept 1986
General Fibre Dealers Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (1987) 13 ECC 96 : (1986) 26 ELT 494
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 12, 15(1), 2(25), 2(27), 25General Clauses Act, 1897 — Section 21
High Courts22 Sept 1986Allowed
Bungo Steel Furniture (Pvt.) Ltd. Vs Pulian Chandra Daw
Calcutta High Court · 91 CWN 475
Transfer of Property Act, 1882 — Section 111, 111(2), 112
High Courts22 Sept 1986Dismissed
Bimalendu Goswami and Others Vs Upendra Chandra Saha and Others
Calcutta High Court · 91 CWN 733
Hindu Succession Act, 1956 — Section 15
High Courts22 Sept 1986Allowed
M/s. Bungo Steel Furniture (Pvt.) Ltd. Vs Pulin Chandra Daw
Calcutta High Court · 91 CWN 475
Transfer of Property Act, 1882 — Section 111, 111(g), 112, 3
High Courts19 Sept 1986
State Bank of India Vs Jayshree Ceramics Pvt. Ltd. and Others
Calcutta High Court · AIR 1987 Cal 194
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts18 Sept 1986
Park Hotel (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1987) 59 CTR 228 : (1987) 167 ITR 60 : (1987) 30 TAXMAN 341
Income Tax Act, 1922 — Section 10, 12Income Tax Act, 1961 — Section 251, 256(1)
High Courts17 Sept 1986
Commissioner of Income Tax Vs Agarpara Co. Ltd.
Calcutta High Court · (1987) 59 CTR 155 : (1987) 167 ITR 866 : (1987) 30 TAXMAN 359
Income Tax Act, 1961 — Section 37(2B)
High Courts17 Sept 1986
Pranab Kr. Sarkar Vs Basanti Ray
Calcutta High Court · 91 CWN 665
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 1(a), Order 39 Rule 2, Order 43 Rule 1(r), 115
High Courts16 Sept 1986Allowed
Vivekanda Travels Vs Secy. State Transport Authority Saumen Maity Vs State of West Bengal and Others
Calcutta High Court · 91 CWN 491
Constitution of India, 1950 — Article 226
High Courts12 Sept 1986Dismissed
Union of India (UOI) Vs Unit Construction Co. (Pvt.) Ltd. and Another
Calcutta High Court · AIR 1987 Cal 175
Arbitration Act, 1940 — Section 11, 12, 13, 29, 30Interest Act, 1839 — Section 1
High Courts12 Sept 1986
Ram Kissin Shaw Vs Lachmonia Debi and Others
Calcutta High Court · 91 CWN 658
West Bengal Estates Acquisition Act, 1953 — Section 4, 49, 5, 52, 5AWest Bengal Land Reforms Act, 1955 — Section 14V, 2, 3A, 3A(1), 6(1)West Bengal Non-Agricultural Tenancy Act, 1949 — Section 24
High Courts11 Sept 1986
Commissioner of Income Tax Vs Shaw Wallace and Co. Ltd.
Calcutta High Court · (1987) 59 CTR 152 : (1987) 167 ITR 27 : (1987) 30 TAXMAN 333
High Courts11 Sept 1986
Dipak Kumar Munshi and Another Vs Sm. Meera Chatterjee
Calcutta High Court · 92 CWN 1027
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 24, Order 21 Rule 25, Order 21 Rule 35, Order 41 Rule 11
High Courts10 Sept 1986Allowed
Dr. P. Chattopadhyay Vs The Institute of Cost and Works Accountants of India and Others
Calcutta High Court · (1987) 1 CALLT 179 : (1987) CALLT 179
Calcutta Port Act, 1890 — Section 32, 47Companies Act, 1956 — Section 167, 617Constitution of India, 1950 — Article 12, 132, 133(1), 14, 16
High Courts10 Sept 1986Allowed
Tapan Chandra Kar and Others Vs The State
Calcutta High Court · 91 CWN 946
Essential Commodities Act, 1955 — Section 10, 3, 7Prevention of Food Adulteration Act, 1954 — Section 16, 17, 7
High Courts10 Sept 1986Allowed
Dr. P. Chattopadhyay Vs The Institute of Cost And Works Accountants of India and Others
Calcutta High Court · (1987) 1 CALLT 179 : (1987) CALLT 179
Companies Act, 1956 — Section 167, 617Constitution of India, 1950 — Article 12, 132, 133(1), 14, 16Contract Act, 1872 — Section 16(1), 23, 25