High Courts11 May 1987
Smt. Manjushree Biswas Vs Commissioner of Wealth Tax
Calcutta High Court · (1987) 65 CTR 68 : (1988) 171 ITR 348 : (1987) 34 TAXMAN 241
Wealth Tax Act, 1957 — Section 16A, 7, 7(1)Wealth Tax Rules, 1957 — Rule 1BB
COURT ARCHIVE
Calcutta High Court judgments, 1987
325 judgments · page 11 of 17
High Courts08 May 1987
D.P. Choudhury Vs Union of India (UOI) and Others
Calcutta High Court · (1990) 186 ITR 329
Constitution of India, 1950 — Article 371FIncome Tax Act, 1961 — Section 6, 9(1)
High Courts08 May 1987Dismissed
J.C. Roy Chowdhury Vs Krishna Paper Board Mills and Another
Calcutta High Court · AIR 1988 Cal 183
Civil Procedure Code, 1908 (CPC) — Section 10, 151General Clauses Act, 1897 — Section 13(2)
High Courts07 May 1987
Tarak Nath Gayen and Others Vs Customs, Excise and Gold (Control) Appellate Tribunal and Others
Calcutta High Court · (1987) 31 ELT 631
Gold (Control) Act, 1968 — Section 21, 27(1), 41, 55, 74Gold Control (Reforms, Fees and Miscellaneous Matters) Rules, 1968 — Rule 11
High Courts06 May 1987
N.V. Philips Vs Commissioner of Income Tax (No. 1)
Calcutta High Court · (1987) 65 CTR 103 : (1988) 172 ITR 521
Companies (Profits) Surtax Act, 1964 — Rule 1(x)Income Tax Act, 1961 — Section 256(1), 263, 9(1)
High Courts06 May 1987Allowed
Bejoy Krishna Sadhukhan Vs Gangadhar Sadhukhan and Others
Calcutta High Court · AIR 1988 Cal 430
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 26 Rule 13
High Courts06 May 1987Dismissed
Advertising Consultant (I) Ltd. Vs Mamraj Saraf and Others
Calcutta High Court · (1987) 1 CALLT 321 : (1987) CALLT 321 : 92 CWN 13
Presidency Small Cause Courts Act, 1882 — Section 17, 18, 41, 50, 53
High Courts06 May 1987Dismissed
M/s. Advertising Consultant (I) Ltd. Vs Mamraj Saraf And Others
Calcutta High Court · (1987) 1 CALLT 321 : (1987) CALLT 321 : 92 CWN 13
Presidency Small Cause Courts Act, 1882 — Section 17, 18, 19, 41, 50
High Courts06 May 1987
M.V. Philips Vs Commissioner of Income Tax
Calcutta High Court · (1987) 34 TAXMAN 274
Income Tax Act, 1961 — Section 256(1), 263, 9, 9(1), 9(1)(vi)Patents Act, 1970 — Section 48, 5
High Courts05 May 1987
Trot Shoe Company Private Ltd. and Another Vs Assistant Collector of Central Excise and Others
Calcutta High Court · (1987) 30 ELT 864
High Courts04 May 1987Dismissed
Ms. Advertising Consultant (I) Ltd. Vs Mamraj Saraf and Others
Calcutta High Court · 92 CWN 13
Presidency Small Cause Courts Act, 1882 — Section 17, 18, 19, 41, 50Specific Relief Act, 1963 — Section 18, 19, 22, 33
High Courts30 Apr 1987
Gita Chatterjee Vs Probhat Kumar Chatterjee
Calcutta High Court · AIR 1988 Cal 83 : 92 CWN 302
Criminal Procedure Code, 1973 (CrPC) — Section 488Hindu Adoptions and Maintenance Act, 1956 — Section 23(2)Hindu Marriage Act, 1955 — Section 24, 25
High Courts30 Apr 1987Dismissed
Jagjit Singh Khanna Vs Dr. Rakhal Das Mullick and Another
Calcutta High Court · AIR 1988 Cal 95 : 92 CWN 190
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 2(16), 94
High Courts30 Apr 1987Allowed
Smt. Sheela Adhikari Vs Rabindra Nath Adhikari and Others
Calcutta High Court · AIR 1988 Cal 273 : (1987) 1 CALLT 157 : 92 CWN 248
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10
High Courts30 Apr 1987Dismissed
Tapankumar Chatterjee Vs Smt. Kamala Chatterjee
Calcutta High Court · AIR 1989 Cal 74
Hindu Marriage Act, 1955 — Section 10(1), 13, 13(1)
High Courts29 Apr 1987Dismissed
The Chairman and Managing Director, Punjab National Bank and Others Vs Dilip Kumar De
Calcutta High Court · (1987) 1 CALLT 702 : (1987) CALLT 702 : 91 CWN 1150 : (1988) 1 LLJ 32
Constitution of India, 1950 — Article 226(2)
High Courts29 Apr 1987Dismissed
The Chairman and Managing Director, Punjab Bank and Others Vs Dilip Kumar De
Calcutta High Court · 91 CWN 1150
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19Penal Code, 1860 (IPC) — Section 409, 420, 467, 468
High Courts29 Apr 1987
Assistant Collector of Central Excise and Others Vs Madura Coats Ltd.
Calcutta High Court · (1988) 15 ECC 287 : (1988) 17 ECR 440 : (1989) 33 ELT 29
Central Excise Rules, 1944 — Rule 11, 9(2)Central Excises and Salt Act, 1944 — Section 14A, 23AConstitution of India, 1950 — Article 136, 14, 226, 227
High Courts29 Apr 1987
Bata India Ltd. Vs Government of India and Others
Calcutta High Court · (1987) 30 ELT 907
Central Excises and Salt Act, 1944 — Section 4
High Courts24 Apr 1987Allowed
Md. Nurul Absa, Administrator, Old Malda Municipality Vs Sukumar Poddar and 27 Ors. and Sri Bijoy Chatterjee, District Magistrate
Calcutta High Court · (1987) 1 CALLT 477 : (1987) CALLT 477 : 92 CWN 550
Bengal Municipal Act, 1932 — Section 66, 66(1), 66(4), 66(5)Contempt of Courts Act, 1971 — Section 12, 19, 2