COURT ARCHIVE

Calcutta High Court judgments, 1987

325 judgments · page 4 of 17

High Courts17 Sept 1987Dismissed

Legan Jute Machinery Co. Ltd. Vs Eighth Industrial Tribunal Asbestos Cement Ltd. Vs Seventh Industrial Tribunal The General Electric Company of India Ltd. Vs Fifth Industrial Tribunal Machinery Manufacturers Corpn. Ltd. Vs Third Industrial Tribunal

Calcutta High Court · 92 CWN 464

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 10, 2(k), 33, 33(2)(4), 33(2)(b)

Read judgment

High Courts16 Sept 1987Allowed

Ganesh Steel Rolling Mills and Another Vs Union of India (UOI) and Others

Calcutta High Court · (1988) 34 ELT 509

Constitution of India, 1950 — Article 19(l)

Read judgment

High Courts16 Sept 1987Allowed

Sm. Bijoyabala Sadhu Vs Sanat Kumar Sadhu and Others

Calcutta High Court · (1988) 2 CALLT 9

Succession Act, 1925 — Section 59, 61, 63West Bengal Land Reforms Act, 1955 — Section 14M

Read judgment

High Courts16 Sept 1987

Rajendra Singh Sethia Vs The State and Others

Calcutta High Court · (1989) CriLJ 255

Civil Procedure Code, 1908 (CPC) — Section 4, 51, 60Constitution of India, 1950 — Article 14, 20Criminal Procedure Code, 1973 (CrPC) — Section 216, 238, 239, 240, 241

Read judgment

High Courts16 Sept 1987Dismissed

Lohia Jute Press P. Ltd. and Others Vs The New India Assurance Co. Ltd. and Others

Calcutta High Court · AIR 1988 Cal 174

Arbitration Act, 1940 — Section 30, 33

Read judgment

High Courts16 Sept 1987Allowed

In Re: Om Prakash Pariwal and Another

Calcutta High Court · AIR 1988 Cal 143 : (1988) 1 CALLT 248 : 92 CWN 630

Constitution of India, 1950 — Article 12, 14, 226Contract Act, 1872 — Section 182, 201, 202, 203, 204

Read judgment

High Courts16 Sept 1987

In Re: M/s. Om. Prokash Pariwal and Another

Calcutta High Court · AIR 1988 Cal 143 : (1988) 1 CALLT 248 : 92 CWN 630

Constitution of India, 1950 — Article 12, 14, 16Contract Act, 1872 — Section 182, 201, 202, 203, 204

Read judgment

High Courts16 Sept 1987

Siba Prosad Bhattacharyya and Others Vs Sri Bibhuti Bhattacharjee and Another

Calcutta High Court · 92 CWN 513

Civil Procedure Code, 1908 (CPC) — Section 115Partition Act, 1893 — Section 4

Read judgment

High Courts15 Sept 1987

East India Hotels Ltd. and Another Vs State of West Bengal and Others

Calcutta High Court · AIR 1988 Cal 369

Constitution of India, 1950 — Article 226

Read judgment

High Courts15 Sept 1987

Oil and Natural Gas Commission Workmen''s Association And Others Vs The State of West Bengal and Others

Calcutta High Court · (1987) 09 CAL CK 0016

Trade Unions Act, 1926 — Section 28, 28(3), 31(1), 32, 33(2)

Read judgment

High Courts11 Sept 1987Allowed

M/s. Gupta Biscuits (P) Ltd. Vs United Commercial Bank and Another

Calcutta High Court · 92 CWN 618

Constitution of India, 1950 — Article 226Negotiable Instruments Act, 1881 (NI) — Section 31, 32, 61, 64, 84(3)

Read judgment

High Courts11 Sept 1987

Satish Mallick Vs Superintendent of Police and Others

Calcutta High Court · 92 CWN 614

Penal Code, 1860 (IPC) — Section 147, 148, 323, 324, 325West Bengal Home Guards Act, 1962 — Section 4

Read judgment

High Courts09 Sept 1987Dismissed

Vidyadhar Upadhyay Vs Sree Sree Madan Gopal Jew and Others

Calcutta High Court · (1988) 2 CALLT 61 : (1990) 67 CompCas 394

Companies Act, 1956 — Section 446, 446(2), 454

Read judgment

High Courts09 Sept 1987

Nepal Food Corporation Vs U.P.T. Import and Export Ltd. (PART) and Another

Calcutta High Court · AIR 1988 Cal 283 : (1988) 16 ECC 29

Carriage of Goods by Sea Act, 1925 — Article 3 , 5Contract Act, 1872 — Section 230, 73

Read judgment

High Courts09 Sept 1987

O.N.G.C. Workmen''s Association Vs State of West Bengal and Others

Calcutta High Court · (1988) 1 CALLT 178 : 92 CWN 718 : (1988) 2 LLJ 335

Trade Unions Act, 1926 — Section 28, 31, 32, 33, 8

Read judgment

High Courts08 Sept 1987Dismissed

Sk. Wahad Hossain Vs State of West Bengal and Others

Calcutta High Court · 92 CWN 698

Constitution of India, 1950 — Article 161, 162West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 4

Read judgment

High Courts07 Sept 1987Dismissed

Sagar Mallick Vs Saraswati Dutta and Others

Calcutta High Court · 92 CWN 654

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 11, Order 5 Rule 12, Order 5 Rule 13, Order 5 Rule 14Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17

Read judgment

High Courts04 Sept 1987

Howrah Mills Company Ltd. Vs Libra Exporters Private Ltd. and Others

Calcutta High Court · AIR 1988 Cal 213

Forward Contracts (Regulation) Act, 1952 — Section 11(3), 15(3A)

Read judgment

High Courts04 Sept 1987

Hemanta Kumar Chaudhury Vs Smt. Sumitra Devi

Calcutta High Court · (1987) 09 CAL CK 0007

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 132, 133, 134A, 135, 136Limitation Act, 1963 — Section 12, 14, 4, 5

Read judgment

High Courts02 Sept 1987Allowed

Bhajahari and Others Vs Abdul Karim Shaikh and Others

Calcutta High Court · AIR 1988 Cal 421

Partition Act, 1893 — Section 4

Read judgment