High Courts08 Apr 1987Dismissed
Calcutta Youth Front and Others Vs State of West Bengal and Others
Calcutta High Court · 91 CWN 1123
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Calcutta High Court judgments, 1987
325 judgments · page 13 of 17
High Courts07 Apr 1987
B. Majumder Vs Bally Jute Co.
Calcutta High Court · 91 CWN 1105
Essential Commodities Act, 1955 — Section 10, 7
High Courts03 Apr 1987
Narayan Chandra Dey Vs State
Calcutta High Court · (1988) CriLJ 387
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 105, 3Penal Code, 1860 (IPC) — Section 302, 84
High Courts03 Apr 1987Allowed
Chitra Sengupta Vs Dhruba Jyoti Sengupta
Calcutta High Court · AIR 1988 Cal 98 : 92 CWN 54
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Evidence Act, 1872 — Section 106Hindu Marriage Act, 1955 — Section 21, 24
High Courts03 Apr 1987
Lt. Col. Dipankar Bhattacharjee Vs Union of India and Others
Calcutta High Court · (1987) 04 CAL CK 0019
Constitution of India, 1950 — Article 12, 14, 16, 226
High Courts03 Apr 1987Allowed
Pannalal Paik Vs Sm. Indu Bala Halder
Calcutta High Court · AIR 1988 Cal 323
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts01 Apr 1987Dismissed
Kartick Chandra Mullick Vs Parshottam Das Goel and Another
Calcutta High Court · AIR 1988 Cal 247 : 92 CWN 63
Bengal Money Lenders Act, 1940 — Section 30, 31, 36Civil Procedure Code, 1908 (CPC) — Order 34 Rule 2, Order 34 Rule 3Limitation Act, 1963 — Article 137
High Courts31 Mar 1987
BRADY (INSPECTOR OF TAXES) Vs GROUP LOTUS CAR COS PLC and Another
Calcutta High Court · (1988) 72 CTR 83
Taxes Management Act, 1970 — Section 56, 56(6)
High Courts31 Mar 1987
In Re: Tapas Kumar Ghosh, Metropolitan Magistrate, Calcutta
Calcutta High Court · 92 CWN 184
Constitution of India, 1950 — Article 254Criminal Procedure Code, 1973 (CrPC) — Section 395(2)Guardians and Wards Act, 1890 — Section 7
High Courts30 Mar 1987Allowed
Gora Chand Das Vs Gita Rani Bhattacharya
Calcutta High Court · 92 CWN 10
Criminal Procedure Code, 1973 (CrPC) — Section 128, 421, 421(a)Penal Code, 1860 (IPC) — Section 22, 421(b)
High Courts30 Mar 1987
Bharat Shivji and Another Vs State
Calcutta High Court · 91 CWN 1143
Imports and Exports (Control) Act, 1947 — Section 3, 3(1), 5Penal Code, 1860 (IPC) — Section 120B
High Courts27 Mar 1987Allowed
Ram Lawat Shaw Vs Commercial Tax Officer and Others
Calcutta High Court · (1987) 66 STC 235
Constitution of India, 1950 — Article 226
High Courts27 Mar 1987
COMMISSIONER OF Income Tax Vs CALCUTTA ELECTRIC SUPPLY CO. LTD.
Calcutta High Court · (1988) 174 ITR 572 : (1988) 41 TAXMAN 56
High Courts26 Mar 1987
Ananda Chakraborty Vs Union of India and Others
Calcutta High Court · 91 CWN 1052
Constitution of India, 1950 — Article 226
High Courts25 Mar 1987Allowed
Bank of India Vs Commercial Tax Officer and Others
Calcutta High Court · (1987) 67 STC 199
Constitution of India, 1950 — Article 366
High Courts20 Mar 1987
Anil Kumar Khanna and Others Vs Commercial Tax Officer, Ballygunge Charge and Others
Calcutta High Court · (1987) CALLT 99 : (1988) 69 STC 135
Bengal Finance (Sales Tax) Act, 1941 — Section 7, 7(6)Constitution of India, 1950 — Article 226
High Courts20 Mar 1987Allowed
Rampuria Brothers Pvt. Ltd. Vs Calcutta Municipal Corporation and Others
Calcutta High Court · AIR 1988 Cal 370
Calcutta Municipal Act, 1951 — Section 414, 416Constitution of India, 1950 — Article 226
High Courts20 Mar 1987Dismissed
Narendra Nath Das and Others Vs State of West Bengal and Others
Calcutta High Court · 91 CWN 950
Constitution of India, 1950 — Article 14, 16, 16(1), 39(d)
High Courts18 Mar 1987
Ranjit Kumar Saha Vs Sudhir Kumar Dey
Calcutta High Court · (1987) CALLT 148 : 91 CWN 1090
Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 19Calcutta Thika Tenancy Act, 1949 — Section 10, 10(2), 27(4), 3, 5Calcutta Thika Tenancy Stay of Proceedings (Temporary Provisions) Act, 1978 — Section 4
High Courts16 Mar 1987Dismissed
Regional Manager, Regional Office, Calcutta, The National Small Industries Corporation Ltd. Vs Kamalendu Ghosh and Others
Calcutta High Court · AIR 1988 Cal 64
Constitution of India, 1950 — Article 226