High Courts08 Jul 1986Dismissed
Universal Packaging Industries Vs Assistant Commissioner of Commercial Taxes and Others
Calcutta High Court · (1988) 71 STC 90
COURT ARCHIVE
Calcutta High Court judgments, 1986
429 judgments · page 9 of 22
High Courts08 Jul 1986Allowed
Virendra Prosad Vs Union of India and Others
Calcutta High Court · 91 CWN 321
Administrative Tribunals Act, 1985 — Section 14, 28, 29, 29(4)Constitution of India, 1950 — Article 136, 14, 16, 226, 309Payment of Bonus Act, 1965 — Section 33, 34(2)
High Courts04 Jul 1986
Shreepati Distributors Ltd. and Another Vs Income Tax Officer and Others
Calcutta High Court · (1987) 168 ITR 530
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 3(4), 37(3A)
High Courts04 Jul 1986
Sm. Anjali Porel Vs Santosh Ghosh and Others
Calcutta High Court · (1986) CriLJ 2110
Criminal Procedure Code, 1973 (CrPC) — Section 256Penal Code, 1860 (IPC) — Section 232, 323, 354
High Courts04 Jul 1986Dismissed
U.P. Paper Corporation Pvt. Ltd. and Others Vs Registrar of Companies
Calcutta High Court · (1987) 61 CompCas 728 : 91 CWN 248
Companies (Acceptance of Deposits) Rules, 1975 — Rule 10, 11Companies Act, 1956 — Section 58A
High Courts03 Jul 1986
M/s. Ram Narayan Tekchand Vs National Agricultural Co-Operative Marketing Federation of India Ltd.
Calcutta High Court · 91 CWN 121
High Courts03 Jul 1986
Tapan Kumar Mitra Vs Manick Lal Dey
Calcutta High Court · (1987) CriLJ 1483
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 405, 406, 409, 419, 420
High Courts03 Jul 1986
Musst. Saidunessa Haque Vs Mrs. Badrunessa Zilani
Calcutta High Court · (1988) CriLJ 62
Penal Code, 1860 (IPC) — Section 120B, 406, 467, 471
High Courts03 Jul 1986
Mrityunjoy Das Vs State
Calcutta High Court · (1987) CriLJ 909
Civil Procedure Code, 1908 (CPC) — Section 144, 47Criminal Procedure Code, 1973 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 183, 186, 189, 353, 506
High Courts03 Jul 1986
Swapan Kumar Singha Roy and Another Vs Anil Kumar Mukherjee
Calcutta High Court · (1988) CriLJ 60
Prevention of Food Adulteration Act, 1954 — Section 16, 19
High Courts02 Jul 1986Dismissed
Guest Keen Williams Ltd. Vs Assistant Labour Commissioner and Others
Calcutta High Court · (1994) 3 LLJ 37
Industrial Disputes Act, 1947 — Section 2
High Courts01 Jul 1986
Commissioner of Income Tax Vs Alkali and Chemical Corporation of India Ltd.
Calcutta High Court · (1986) 56 CTR 26 : (1986) 53 CTR 313 : (1987) 165 ITR 698 : (1986) 28 TAXMAN 439
Income Tax Act, 1961 — Section 32, 33, 35, 80JIncome Tax Rules, 1962 — Rule 19A
High Courts27 Jun 1986
Sushil Kumar Dey and Others Vs State of West Bengal
Calcutta High Court · (1987) CriLJ 1571
Criminal Procedure Code, 1973 (CrPC) — Section 167, 239
High Courts27 Jun 1986Dismissed
Santosh Kumar Patsaria Vs Radha Krishna Patsaria and Others
Calcutta High Court · 91 CWN 237
Arbitration Act, 1940 — Section 14, 14(2), 17, 30, 33
High Courts27 Jun 1986
Ananda Bag and Another Vs Yasmin Mirja and Others
Calcutta High Court · 91 CWN 156
Evidence Act, 1872 — Section 13(b)West Bengal Land Reforms Act, 1955 — Section 18, 18(2), 21, 21(3)
High Courts26 Jun 1986Dismissed
Sankar Mukherjee Vs Atulananda Kundu and Another
Calcutta High Court · AIR 1987 Cal 115
Evidence Act, 1872 — Section 114, 8
High Courts26 Jun 1986Allowed
Union of India (UOI) Vs Bilash Singh and Co.
Calcutta High Court · AIR 1988 Cal 76
Arbitration Act, 1940 — Section 20
High Courts26 Jun 1986
In Re : Prasanna Kumar Roy and Pradip Kumar Roy
Calcutta High Court · 91 CWN 82
Civil Procedure Code, 1908 (CPC) — Section 2(4)Guardians and Wards Act, 1890 — Section 4, 44(1), 4A, 7, 9