High Courts22 Jun 1987Allowed
Apex Corrugators Vs Universal Paper Mills
Calcutta High Court · (1987) CALLT 682
Civil Procedure Code, 1908 (CPC) — Section 151Specific Relief Act, 1963 — Section 41
COURT ARCHIVE
Calcutta High Court judgments, 1987
325 judgments · page 9 of 17
High Courts22 Jun 1987
Yakub Sheikh (Dead), represented by his heirs Anwar Begum and Others Vs Hasina Khatun
Calcutta High Court · 92 CWN 307
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 4, 4(i)Evidence Act, 1872 — Section 1, 165, 3, 4, 4(1)
High Courts22 Jun 1987
Commissioner of Income Tax Vs Orient Paper Mills Ltd.
Calcutta High Court · (1987) 65 CTR 125 : (1987) 63 CTR 125 : (1988) 171 ITR 181 : (1987) 34 TAXMAN 249
Income Tax Act, 1961 — Section 28, 36(1), 37, 37(2), 37(4)
High Courts19 Jun 1987
Nikhil Chandra Dey and Others Vs Steel Authority of India Ltd. and Others
Calcutta High Court · 92 CWN 730 : (1988) 2 LLJ 419
Constitution of India, 1950 — Article 226, 311Industrial Disputes Act, 1947 — Section 9
High Courts18 Jun 1987
Smt. Kalyani Bhattacharjee and Another Vs Sri Monoranjan Roy
Calcutta High Court · (1987) 1 CALLT 486 : (1987) CALLT 486 : 92 CWN 440
Evidence Act, 1872 — Section 116, 91, 92Transfer of Property Act, 1882 — Section 106
High Courts17 Jun 1987
Union of India (UOI) Vs Ratan Lall Adukia and Others
Calcutta High Court · (1988) ACJ 467 : AIR 1987 Cal 311 : (1987) 1 CALLT 354 : 92 CWN 166
Civil Procedure Code, 1908 (CPC) — Section 20Presidency Small Cause Courts Act, 1882 — Section 18Railways (Amendment) Act, 1961 — Section 14
High Courts17 Jun 1987
Union of India Vs Sewak Ram and Co.
Calcutta High Court · (1987) 06 CAL CK 0024
Arbitration Act, 1940 — Section 14, 14(1), 14(2), 20, 30Constitution of India, 1950 — Article 133, 134ALimitation Act, 1963 — Section 12(4)
High Courts17 Jun 1987
Union of India Vs Ratan Lal Adhukia and Others Union of India Vs Rakesh Kumar Misra
Calcutta High Court · 92 CWN 166
Civil Procedure Code, 1908 (CPC) — Section 115, 20, 20(A), 20(C), 4Presidency Small Cause Courts Act, 1882 — Section 18
High Courts15 Jun 1987
Smt. Shanti Hora Vs Commissioner of Income Tax and Others
Calcutta High Court · (1987) 65 CTR 121 : (1988) 169 ITR 446 : (1987) 35 TAXMAN 417
Income Tax Act, 1961 — Section 132, 132(9A)
High Courts15 Jun 1987
S.V. Singh Vs Union of India (UOI)
Calcutta High Court · (1987) 1 CALLT 535 : (1987) CALLT 535 : 92 CWN 276
High Courts12 Jun 1987Dismissed
In Re: Deepak Industries
Calcutta High Court · (1989) 58 FLR 64 : (1994) 3 LLJ 1014
Industrial Disputes Act, 1947 — Section 10, 10(1)
High Courts12 Jun 1987
Ramacast Limited and Others Vs Assistant Registrar of Companies
Calcutta High Court · (1987) 1 CALLT 641 : (1988) 63 CompCas 805
Companies Act, 1956 — Section 162(1), 220, 220(3), 5
High Courts12 Jun 1987Allowed
M/s. Rama Cast Ltd. Vs Asst. Registrar of Companies.
Calcutta High Court · (1987) 1 CALLT 641 : (1988) 63 CompCas 805
Companies Act, 1956 — Section 162(1), 220(1), 220(2), 220(3), 5
High Courts11 Jun 1987
Commissioner of Income Tax Vs Steel Rolling Mills of Bengal Ltd.
Calcutta High Court · (1987) 65 CTR 116 : (1988) 169 ITR 430 : (1987) 34 TAXMAN 222
Income Tax Act, 1961 — Section 28, 37, 40A(7)
High Courts10 Jun 1987Dismissed
Guest Keen Williams Ltd. Vs State of West Bengal and Others
Calcutta High Court · (1987) CALLT 469
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts09 Jun 1987
Neeraj Newspapers Association (P) Ltd. Vs Assistant Collector of Customs, Air Cargo Complex (Import) and Others
Calcutta High Court · (1988) 15 ECC 343 : (1987) 13 ECR 229 : (1988) 33 ELT 89
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 128, 129B, 129C(6), 129E, 25Customs Tariff Act, 1975 — Section 255(5)
High Courts05 Jun 1987Allowed
Annapurna Stores and Another Vs Corporation of Calcutta and Another
Calcutta High Court · 92 CWN 200
Criminal Procedure Code, 1973 (CrPC) — Section 245(2)Prevention of Food Adulteration Act, 1954 — Section 2(ia), 2(xii), 22A, 23, 6
High Courts04 Jun 1987
Commissioner of Income Tax Vs Calcutta Investment Co. Ltd.
Calcutta High Court · (1987) 65 CTR 34 : (1988) 169 ITR 422 : (1987) 35 TAXMAN 288
Income Tax Act, 1922 — Section 23A
High Courts04 Jun 1987Allowed
Md. Yusuf T. Attarwalla Vs Mrs. Jamena Yusuf T.I. Attarwalla
Calcutta High Court · (1987) 1 CALLT 639 : (1987) CALLT 639
Criminal Procedure Code, 1973 (CrPC) — Section 125, 362
High Courts04 Jun 1987Allowed
Md. Yusuf T. I. Attarwalla Vs Mrs. Jamena Yusuf T. I. Attarwalla
Calcutta High Court · (1987) 1 CALLT 639 : (1987) CALLT 639
Criminal Procedure Code, 1973 (CrPC) — Section 125, 362