COURT ARCHIVE

Calcutta High Court judgments, 1987

325 judgments · page 6 of 17

High Courts04 Aug 1987Allowed

Sree Prakash Mohta Vs Prem Ratan Kothari

Calcutta High Court · (1987) 08 CAL CK 0023

Civil Procedure Code, 1908 (CPC) — Section 80Companies Act, 1956 — Section 433(a)Presidency Towns Insolvency Act, 1909 — Section 10, 12, 12(1)(a), 12(1)(b), 12(1)(c)

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High Courts04 Aug 1987Allowed

Harshabardhan Mondal and Another Vs Bhabani Prasad Chattopadhyay

Calcutta High Court · 92 CWN 405

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Evidence Act, 1872 — Section 114West Bengal Premises Tenancy Act, 1956 — Section 13(1)

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High Courts03 Aug 1987

Commissioner of Income Tax Vs Birla Charity Trust

Calcutta High Court · (1987) 66 CTR 172 : (1988) 170 ITR 150 : (1987) 34 TAXMAN 504

Income Tax Act, 1961 — Section 11, 13, 13(1), 13(2), 13(3)

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High Courts03 Aug 1987Dismissed

Employees'' State Insurance Corporation Vs M/s. Ashok Plastics (P) Ltd.

Calcutta High Court · 92 CWN 410

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Companies Act, 1956 — Section 2(17), 2(22), 2(24), 2(26), 2(9)Evidence Act, 1872 — Section 45, 45(2), 45(3), 74, 81

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High Courts31 Jul 1987

Thakur Prasad Vs Monoranjan Ganguly

Calcutta High Court · (1987) 07 CAL CK 0029

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts31 Jul 1987

Bhupesh Metals and Chemicals (P.) Ltd. Vs The Indian Iron and Steel Co. Ltd.

Calcutta High Court · AIR 1989 Cal 108

Contract Act, 1872 — Section 73

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High Courts31 Jul 1987

In Re: Garg Glass Tubes (P.) Ltd.

Calcutta High Court · 92 CWN 345 : (1989) 175 ITR 422 : (1988) 69 STC 347

Bengal Finance (Sales Tax) Act, 1941 — Section 20, 3, 3A, 3A(1), 3A(2)Constitution of India, 1950 — Article 227, 265

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High Courts31 Jul 1987

Asit Kumar Roy Vs State

Calcutta High Court · 92 CWN 446

Criminal Procedure Code, 1973 (CrPC) — Section 119, 149, 202, 227, 231

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High Courts31 Jul 1987

Pramod Kumar Nayak Vs Union of India and Others

Calcutta High Court · 92 CWN 391

Constitution of India, 1950 — Article 311, 311(2)

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High Courts30 Jul 1987

Peeco Hydraulic Private Ltd. Vs East Anglia Plastics (India) Ltd.

Calcutta High Court · (1987) 1 CALLT 551 : (1987) CALLT 551 : 92 CWN 453

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A, Order 8 Rule 6, 34Contract Act, 1872 — Section 55, 73Interest Act, 1978 — Section 61(2)

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High Courts30 Jul 1987Dismissed

Darshan Lal Vohra Vs Union of India (UOI)

Calcutta High Court · (1988) 37 ELT 176

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Criminal Procedure Code, 1973 (CrPC) — Section 439

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High Courts28 Jul 1987

Life Insurance Corporation of India Vs Kumar Purnendu Nath Tagore and Another

Calcutta High Court · AIR 1988 Cal 311

Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts28 Jul 1987Partly Allowed

Sailendra Nath Banerjee Vs Union of India (UOI)

Calcutta High Court · AIR 1988 Cal 333

Railways Accidents (Compensation) Rules, 1990 — Rule 6(3), 6(4)

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High Courts28 Jul 1987

East India Transformers and Switchgear (P) Ltd. and Another Vs Collector of Customs and Another

Calcutta High Court · (1992) 40 ECC 409 : (1988) 35 ELT 317

Customs Act, 1962 — Section 15, 25(1), 68Imports and Exports (Control) Act, 1947 — Section 3

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High Courts27 Jul 1987Dismissed

Daga Films Vs Lotus Productions and Others

Calcutta High Court · AIR 1988 Cal 280

Transfer of Property Act, 1882 — Section 130

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High Courts24 Jul 1987

Commissioner of Income Tax Vs R.R. Bajoria

Calcutta High Court · (1988) 67 CTR 22 : (1988) 67 CTR 21 : (1988) 169 ITR 162 : (1987) 35 TAXMAN 83

Income Tax Act, 1961 — Section 10(14), 16, 2(45)

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High Courts24 Jul 1987

Venode Kumar Jalan Vs Calcutta Municipal Corporation and Others

Calcutta High Court · (1987) 1 CALLT 333 : (1987) CALLT 333

Calcutta Municipal Corporation Act, 1980 — Section 200(3)

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High Courts24 Jul 1987Allowed

Harekrishna Mondal Vs Calcutta Tramways Co. Ltd. and Others

Calcutta High Court · 92 CWN 575

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Evidence Act, 1872 — Section 106

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High Courts23 Jul 1987

Dipak Banerjee Vs Mrs. Sudipta Banerjee and Another

Calcutta High Court · (1988) CriLJ 1627 : (1988) 2 RCR(Criminal) 128

Citizenship Act, 1955 — Section 5Constitution of India, 1950 — Article 14, 15, 16Criminal Procedure Code, 1973 (CrPC) — Section 125, 126

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High Courts23 Jul 1987

Dipak Banerjee Vs Sudipta Banerjee

Calcutta High Court · (1987) CALLT 491 : 92 CWN 352

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126

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