High Courts24 Apr 1987
Sri Dipak Sen Vs Asiatic Society and Others
Calcutta High Court · (1988) 1 LLJ 102
Constitution of India, 1950 — Article 12, 226, 311
COURT ARCHIVE
Calcutta High Court judgments, 1987
325 judgments · page 12 of 17
High Courts24 Apr 1987Allowed
Md. Nurul Absa, Administrator, Old Malda Municipality, Malda Vs Sukumar Poddar And 27 Ors., Sri Bijoy Chatterjee and District Magistrate, Malda
Calcutta High Court · 92 CWN 550
Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 18
High Courts23 Apr 1987Dismissed
Kanknarrah Company Limited Vs Customs, Excise and Gold (Control) Appellate Tribunal (Calcutta Bench) and Others
Calcutta High Court · (1987) 30 ELT 906
High Courts23 Apr 1987Allowed
Partha Sarathi Ghosh Vs Sulekha Ghosh
Calcutta High Court · AIR 1988 Cal 61 : 91 CWN 1197
Partition Act, 1893 — Section 4(1)
High Courts23 Apr 1987
Commissioner of Income Tax Vs India Capacitors Ltd.
Calcutta High Court · (1989) 180 ITR 641
Income Tax Act, 1961 — Section 256(2)
High Courts23 Apr 1987
Naveen Enterprise and Others Vs Commissioner of Commercial Taxes
Calcutta High Court · (1988) 70 STC 307
Bengal Finance (Sales Tax) Rules, 1941 — Rule 3(66)
High Courts23 Apr 1987
Budge Budge Company Ltd. Vs Collector of Customs
Calcutta High Court · (1989) 42 ELT 370
Customs Act, 1962 — Section 111
High Courts22 Apr 1987Allowed
State of West Bengal Vs Nitai Mohan Saha
Calcutta High Court · AIR 1989 Cal 23 : (1989) 74 STC 221
West Bengal Taxes on Entry of Goods into Calcutta Metropolitan Area Act, 1972 — Section 2, 6
High Courts22 Apr 1987
Abed Ali Jamadar Vs State
Calcutta High Court · (1988) CriLJ 354 : 92 CWN 28
Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 164, 167, 303, 428, 57Penal Code, 1860 (IPC) — Section 302
High Courts21 Apr 1987
Lalu Chaudhury Vs State
Calcutta High Court · (1988) CriLJ 1301
Penal Code, 1860 (IPC) — Section 302
High Courts16 Apr 1987Dismissed
Dilip Roy Vs Bishnupriya Devi and Others
Calcutta High Court · 91 CWN 1119
Constitution of India, 1950 — Article 226West Bengal Acquisition Of Homestead Land For Agricultural Labourers, Artisans And Fishermen Act, 1975 — Section 2(d), 2(e), 4
High Courts13 Apr 1987Allowed
Commercial Tax Officer, Commercial Tax Department, Government of Andhra Pradesh and Others Vs Mangilal Rungta and Another
Calcutta High Court · (1987) 66 STC 243
Central Sales Tax Act, 1956 — Section 4, 5Constitution of India, 1950 — Article 226, 286
High Courts13 Apr 1987Allowed
Sm. Usha Rani Modak Vs Panchu Gopal Saha
Calcutta High Court · (1987) 04 CAL CK 0026
Contract Act, 1872 — Section 11, 23, 30(5), 65Partnership Act, 1932 — Section 12(d), 13(d), 4, 40, 42Specific Relief Act, 1963 — Section 33(2)(b), 41
High Courts13 Apr 1987Allowed
Panchu Gopal Saha Vs SM. Usha Rani Modak
Calcutta High Court · 92 CWN 261
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Contract Act, 1872 — Section 11, 25, 33(2)(b), 40, 42Specific Relief Act, 1963 — Section 4, 41
High Courts10 Apr 1987
S.K. Saha and Another Vs Gokul Chandra Dhara
Calcutta High Court · (1988) CriLJ 21
Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 19, 20
High Courts09 Apr 1987Dismissed
Sm. Mamata Ghosh Vs United Industrial Bank Ltd. and Others
Calcutta High Court · AIR 1987 Cal 280 : (1990) 69 CompCas 663
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 140Transfer of Property Act, 1882 — Section 92
High Courts08 Apr 1987Dismissed
Ruby Banerjee Vs Mechnico Enterprises Pvt. Ltd.
Calcutta High Court · AIR 1988 Cal 252 : (1987) 1 CALLT 130 : 92 CWN 152
West Bengal Premises Tenancy Act, 1997 — Section 17, 17(1), 17(2), 17(2A), 17(2A)(b)
High Courts08 Apr 1987
Adding Machines (India) Private Limited Vs The State
Calcutta High Court · (1988) 63 CompCas 588 : (1987) 65 CTR 250 : (1987) 167 ITR 171 : (1987) 35 TAXMAN 128
Income Tax Act, 1961 — Section 2(31), 276B
High Courts08 Apr 1987Dismissed
Ruby Banerjee Vs Mechanics Enterprises Pvt. Ltd.
Calcutta High Court · AIR 1988 Cal 252 : (1987) 1 CALLT 130 : 92 CWN 152
West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2)
High Courts08 Apr 1987
In Re: Rakhan Ojha alias Rakhal Chandra Ojha
Calcutta High Court · (1988) CriLJ 278
Criminal Procedure Code, 1973 (CrPC) — Section 2, 225, 234, 301, 311Penal Code, 1860 (IPC) — Section 395, 397