High Courts18 Nov 1987Dismissed
Arunagshu Biswas Vs State of West Bengal and Others
Calcutta High Court · 92 CWN 785
Constitution of India, 1950 — Article 14, 311(1), 311(2)
COURT ARCHIVE
Calcutta High Court judgments, 1987
325 judgments · page 3 of 17
High Courts17 Nov 1987
J.S. Atwal (HUF) and Others Vs Commissioner of Wealth Tax, Central-I
Calcutta High Court · (1988) 68 CTR 15 : (1988) 172 ITR 223 : (1988) 36 TAXMAN 356
Hindu Succession Act, 1956 — Section 8
High Courts13 Nov 1987Dismissed
Swastika Enterprises and Another Vs The Board of Trustees for the Port of Calcutta and Others
Calcutta High Court · AIR 1988 Cal 204
Major Port Trusts Act, 1963 — Section 64
High Courts12 Nov 1987Allowed
Khudiram Maity and Another Vs Bishnupada Maity and Another
Calcutta High Court · (1987) 11 CAL CK 0008
Hindu Succession Act, 1956 — Section 14
High Courts09 Nov 1987
Gobinda Lall Chatterjee Vs State of West Bengal and Others
Calcutta High Court · (1987) 11 CAL CK 0007
West Bengal Estates Acquisition Act, 1953 — Section 6(1)
High Courts06 Nov 1987
Gopal Shaw Vs Kanailal Pakhira
Calcutta High Court · 92 CWN 755
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1997 — Section 17, 17(1), 17(2), 17(2A)(a), 17(3)
High Courts04 Nov 1987
Dolna Khatoon Vs Jamaluddin Ahmed and Another
Calcutta High Court · 92 CWN 714
Civil Procedure Code, 1908 (CPC) — Section 127Constitution of India, 1950 — Article 127, 15(3)Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 128
High Courts04 Nov 1987Allowed
Gupta Biscuits (P) Ltd. Vs United Commercial Bank and Another
Calcutta High Court · AIR 1988 Cal 265 : (1989) 66 CompCas 913 : 92 CWN 618
Negotiable Instruments Act, 1881 (NI) — Section 31
High Courts30 Oct 1987Dismissed
Prayag Ram Barui and Others Vs Ritesh Kumar Barui and Others
Calcutta High Court · 92 CWN 691
Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)Hindu Succession Act, 1956 — Section 6Succession Act, 1925 — Section 105, 192, 195, 198, 208
High Courts30 Oct 1987Allowed
Ruby Roy Vs Sudarshan Roy
Calcutta High Court · AIR 1988 Cal 210 : 92 CWN 709
Evidence Act, 1872 — Section 115Hindu Marriage Act, 1955 — Section 12(1)
High Courts30 Oct 1987Allowed
Bholanath Karmakar and Others Vs Madanmohan Karmakar and Others
Calcutta High Court · AIR 1988 Cal 1 : (1988) 1 CALLT 1 : 92 CWN 428
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, Order 20 Rule 7Constitution of India, 1950 — Article 141Limitation Act, 1963 — Article 136 , 182
High Courts30 Oct 1987
BRAY (INSPECTOR OF TAXES) Vs BEST.
Calcutta High Court · (1988) 72 CTR 18 : (1990) 184 ITR 195
Taxes Management Act, 1970 — Section 56
High Courts27 Oct 1987Allowed
Ganesh Chandra Sarkar Vs State of West Bengal
Calcutta High Court · (1994) 3 LLJ 157
Industrial Disputes Act, 1947 — Section 15, 2, 20, 20(3)
High Courts18 Sept 1987
Sailendra Nath Hati Vs Aswini Mukherji
Calcutta High Court · (1988) CriLJ 343
Penal Code, 1860 (IPC) — Section 323, 354
High Courts18 Sept 1987Dismissed
Charubala Saha and Others Vs Eastern Railway Administration and Another
Calcutta High Court · (1988) 2 ACC 598 : AIR 1988 Cal 327
Railways Act, 1890 — Section 82CWorkmens Compensation Act, 1923 — Section 2
High Courts18 Sept 1987Allowed
Somnath Banerjee and Others Vs Vivek Salvi and Others
Calcutta High Court · AIR 1988 Cal 366 : 92 CWN 558
Limitation Act, 1963 — Section 14, 5
High Courts18 Sept 1987Allowed
Sm. Shyamali Sarkar Vs Ashim Kumar Sarkar
Calcutta High Court · AIR 1988 Cal 124 : 92 CWN 659
Hindu Marriage Act, 1955 — Section 10, 11, 12, 13B, 14
High Courts18 Sept 1987Allowed
Sudhir Chandra Chakraborty Vs W.B. Board of Seconday Education and Others
Calcutta High Court · 96 CWN 411
Constitution of India, 1950 — Article 14, 141, 226West Bengal Board Of Secondary Education Act, 1963 — Section 24
High Courts17 Sept 1987Dismissed
U.P. State Electricity Board Vs Upper Jumna Valley Electricity Supply Co. Ltd. and Others
Calcutta High Court · AIR 1988 Cal 336
Constitution of India, 1950 — Article 14, 19(1), 31Electricity (Supply) Act, 1948 — Section 6(1)Electricity Act, 1910 — Section 6, 7
High Courts17 Sept 1987Dismissed
Laxmhi Narayan Ram Niwas Vs Collector of Customs and Others
Calcutta High Court · (1987) 32 ELT 12
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 25Customs Tariff Act, 1975 — Section 15