High Courts03 Jun 1987Dismissed
Calcutta Metropolitan Water and Sanitation Authority Vs Chakraborty Bros.
Calcutta High Court · AIR 1988 Cal 423
Arbitration Act, 1940 — Section 13, 30
COURT ARCHIVE
Calcutta High Court judgments, 1987
325 judgments · page 10 of 17
High Courts02 Jun 1987
Commissioner of Income Tax Vs West Bengal State Electricity Board
Calcutta High Court · (1988) 173 ITR 579 : (1988) 38 TAXMAN 36
Income Tax Act, 1961 — Section 261
High Courts02 Jun 1987Dismissed
Commissioner of Income Tax Vs Smt. Asha Devi Agarwal
Calcutta High Court · (1988) 37 TAXMAN 176
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269C, 269C(1), 269D, 269D(1), 269F(6)
High Courts01 Jun 1987
Commissioner of Income Tax Vs Standard Pharmaceutical Ltd.
Calcutta High Court · (1989) 177 ITR 142 : (1989) 42 TAXMAN 173
Companies (Profits) Surtax Act, 1964 — Rule 1(iv)
High Courts27 May 1987
In re: Ashim Kumar Mukherjee
Calcutta High Court · (1987) 05 CAL CK 0018
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 17Limitation Act, 1963 — Section 5
High Courts20 May 1987Allowed
Daga Metal Industries Vs Commercial Tax Officer and Others
Calcutta High Court · (1988) 70 STC 248
Bengal Finance (Sales Tax) Rules, 1941 — Rule 3(66)
High Courts20 May 1987Allowed
In Re: Ashim Kumar Mukherjee
Calcutta High Court · (1987) 1 CALLT 453 : (1987) CALLT 453
Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(2A), 17(3), 17(4)
High Courts20 May 1987
Ramesh Chandra Ganguly Vs Sudhamoy Ganguly and Others
Calcutta High Court · 92 CWN 332
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 187, 213, 57, 63
High Courts20 May 1987
Pradip Kumar Batabyal Vs Pratima Batabyal and Others
Calcutta High Court · 92 CWN 320
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 5 Rule 20Evidence Act, 1872 — Section 45, 73
High Courts20 May 1987Dismissed
In Re: M/s. Dwarkadas Raghubir Prosad Choudhuri and Another
Calcutta High Court · 92 CWN 287
Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 29(2), 5
High Courts19 May 1987Dismissed
Jiban Krishna Karmakar Vs State of West Bengal and Others
Calcutta High Court · 92 CWN 226
Land Acquisition Act, 1894 — Section 11, 4, 5A, 6, 6(1)
High Courts19 May 1987Dismissed
Bagaria More and Co. Ltd. and Another Vs State of West Bengal and Others
Calcutta High Court · 91 CWN 1164
West Bengal Multi-Storeyed Building Tax Act, 1979 — Section 2(c), 3, 3(3)
High Courts18 May 1987
UNION CARBIDE INDIA LTD. Vs COMMISSIONER OF Income Tax.
Calcutta High Court · (1988) 73 CTR 225 : (1988) 174 ITR 229 : (1988) 41 TAXMAN 92
Income Tax Act, 1961 — Section 43A
High Courts15 May 1987Allowed
Tapan Kumar Kundu Vs Sm. Biva Kundu
Calcutta High Court · AIR 1988 Cal 223
Hindu Marriage Act, 1955 — Section 13
High Courts15 May 1987
Lalit Chandra Dhar Vs Abdul Rauf and Others
Calcutta High Court · AIR 1988 Cal 15 : (1987) 1 CALLT 285 : 92 CWN 242
Civil Procedure Code, 1908 (CPC) — Section 104, 122Constitution of India, 1950 — Article 225, 226Provincial Insolvency Act, 1920 — Section 5, 5(2), 75, 75(3), 75(8)
High Courts14 May 1987Allowed
Sri Santi Lal Saha Vs Sri Sudhir Kumar Roy
Calcutta High Court · (1987) CALLT 230 : 92 CWN 215
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 109
High Courts14 May 1987
Tarun Kumar Banerjee Vs The District Inspector of Schools (S.E.), Purulia
Calcutta High Court · (1987) 05 CAL CK 0006
High Courts14 May 1987Dismissed
Gold Leaf Tea Co. Vs Tribeni Tissues Ltd.
Calcutta High Court · (1987) 1 CALLT 327 : (1987) CALLT 327 : 92 CWN 296
Civil Procedure Code Amendment Act, 1976 — Section 115(1)Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)
High Courts14 May 1987Dismissed
Nanalal M. Varma and Co. Ltd. Vs Alexandra Jute Mills Limited
Calcutta High Court · AIR 1989 Cal 6
Arbitration Act, 1940 — Section 14, 30Limitation Act, 1963 — Article 119, 12
High Courts13 May 1987Allowed
United Bank of India Vs Modern Stores (India) Ltd. and Others
Calcutta High Court · AIR 1988 Cal 18 : (1990) 69 CompCas 697 : 91 CWN 1186
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 11Contract Act, 1872 — Section 134, 137, 138