COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,481 of 3,204

High Courts14 Dec 1987

Calcutta Chemical Co. Ltd. Vs Assistant Collector of Central Excise, Calcutta C-Division and Others

Calcutta High Court · (1993) 44 ECR 112 : (1988) 34 ELT 628

Central Excise Rules, 1944 — Rule 9, 9B, 9B(5)Central Excises and Salt Act, 1944 — Section 11(1), 11B, 11B(1)

High Courts11 Dec 1987Dismissed

Sajanendra Nath Tagore Vs Barindra Kumar Dutta Gupta

Calcutta High Court · 92 CWN 758

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 133(1)Industrial Disputes Act, 1947 — Section 7

High Courts11 Dec 1987Dismissed

Nanda Dulal Nandan Vs Kanai Lal Basak

Calcutta High Court · 92 CWN 828

West Bengal Premises Tenancy Act, 1956 — Section 13(1)(i), 17, 17(1), 17(2), 17(2)(A)

High Courts09 Dec 1987

Subhas Barman Vs The State

Calcutta High Court · (1988) CriLJ 1651

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 304, 34

High Courts04 Dec 1987

B.C. Sinha Alias Bimal Chandra Sinha Vs Union of India and Others

Calcutta High Court · 92 CWN 852

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12

High Courts03 Dec 1987

Arabinda Das Vs State of West Bengal and Others

Calcutta High Court · 92 CWN 769 : (1988) 2 LLJ 464

Constitution of India, 1950 — Article 309

High Courts03 Dec 1987

Ajit Kumar Saha Vs State

Calcutta High Court · 92 CWN 688

Criminal Procedure Code, 1973 (CrPC) — Section 173Essential Commodities Act, 1955 — Section 7, 7(1)(a)(ii)

High Courts03 Dec 1987

Prabhu Nath Tewari Vs Union of India and Others

Calcutta High Court · (1987) 12 CAL CK 0006

Constitution of India, 1950 — Article 311Railway Protection Force Act, 1957 — Section 9

High Courts03 Dec 1987

In Re: Sm. Sujata Sengupta

Calcutta High Court · (1987) 12 CAL CK 0005

Civil Procedure Code, 1908 (CPC) — Section 105

High Courts02 Dec 1987Allowed

Ashok Chandra Rakshit (P) Ltd. and Others Vs State of West Bengal and Others

Calcutta High Court · (1987) 12 CAL CK 0028

Constitution of India, 1950 — Article 14, 226, 265Essential Commodities Act, 1955 — Section 3Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 21(5)

High Courts02 Dec 1987Dismissed

University of Calcutta and Others Vs Dr. Amiya Kumar Chakraborty

Calcutta High Court · AIR 1988 Cal 238

Calcutta University Act, 1966 — Section 4(19)Calcutta University Rules — Rule 7Constitution of India, 1950 — Article 226

High Courts01 Dec 1987

In Re: Sadhu Chowdhury

Calcutta High Court · 92 CWN 908

West Bengal Premises Tenancy Act, 1956 — Section 17(3)

High Courts30 Nov 1987Dismissed

Satyabrata Shome and Others Vs West Bengal Industrial Dev. Corpn. Ltd. and Others

Calcutta High Court · (1987) 11 CAL CK 0005

High Courts26 Nov 1987Dismissed

Anand Prakash Sexana Vs Union of India and Others

Calcutta High Court · 92 CWN 807

Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 11A

High Courts26 Nov 1987Allowed

Kamal Kanti Mukherjee Vs Competent Authority and Others

Calcutta High Court · AIR 1988 Cal 307

Urban Land (Ceiling and Regulation) Act, 1976 — Section 2

High Courts24 Nov 1987

J.S. Atwal and Others (HUF) Vs Commissioner of Wealth Tax

Calcutta High Court · (1988) 68 CTR 10 : (1988) 172 ITR 585

Appellate Tribunal Rules, 1963 — Rule 11

High Courts24 Nov 1987

Chandmal Chopra Vs State of West Bengal and Others

Calcutta High Court · (1988) CriLJ 739

Constitution of India, 1950 — Article 226, 25, 26, 27, 28Criminal Procedure Code, 1973 (CrPC) — Section 95, 96Penal Code, 1860 (IPC) — Section 124A, 153A, 153B, 292, 293

High Courts20 Nov 1987

Sudhir Mondal Vs The State

Calcutta High Court · (1988) CriLJ 569

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 201, 302

High Courts20 Nov 1987Allowed

Ajit Kumar Maulik Vs Mukunda Lal Maulik and Others

Calcutta High Court · AIR 1988 Cal 196

Evidence Act, 1872 — Section 68, 90Succession Act, 1925 — Section 63

High Courts19 Nov 1987

Anantpur Textile Ltd. Vs Collector of Customs and Others

Calcutta High Court · (1988) 15 ECC 280 : (1988) 33 ELT 12

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 15, 15(1), 15(1)(a), 16, 2(24)