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
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,486 of 3,204
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
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
High Courts21 Jul 1987
L.M. Thapar Vs Commissioner of Income Tax
Calcutta High Court · (1988) 73 CTR 6 : (1988) 173 ITR 577 : (1988) 37 TAXMAN 95
Income Tax Act, 1961 — Section 261, 36, 36(1), 37, 57
High Courts20 Jul 1987Allowed
Sankar Banerjee Vs Durgapur Projects Ltd. and Others
Calcutta High Court · AIR 1988 Cal 136
Constitution of India, 1950 — Article 21, 226, 43
High Courts20 Jul 1987
Indian Football Association, West Bengal and Another Vs Mohan Bagan Athletic Club and Others
Calcutta High Court · AIR 1988 Cal 217
High Courts20 Jul 1987
K.K. Majumder Vs Union of India (UOI) and Others
Calcutta High Court · 93 CWN 203 : (1989) 1 LLJ 426
Constitution of India, 1950 — Article 12, 14, 15, 16, 226
High Courts17 Jul 1987
Amar Layek Vs State of West Bengal
Calcutta High Court · (1988) CriLJ 1293
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27, 3, 8Penal Code, 1860 (IPC) — Section 120B, 201, 302, 364
High Courts17 Jul 1987
Adarsh Properties (P) Ltd. and Another Vs The First Land Acquisition Collector and Others
Calcutta High Court · (1987) 1 CALLT 459 : (1987) CALLT 459
West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(1)
High Courts17 Jul 1987Dismissed
In Re: Santibala Chatterjee
Calcutta High Court · (1987) 1 CALLT 647 : (1987) CALLT 647 : 92 CWN 337
Bengal Excise Act, 1909 — Section 30, 31, 32, 33, 34Bengal Excise Rules, 1993 — Rule 61, 61(1), 61(2), 61(2), 62Constitution of India, 1950 — Article 227
High Courts17 Jul 1987Dismissed
Sm. Jaba Rani Guin Vs Kartick Chandra Kundu and Others
Calcutta High Court · (1987) 1 CALLT 563 : (1987) CALLT 563 : 92 CWN 583
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1(2), Order 14 Rule 1(3), Order 14 Rule 1(5), Order 14 Rule 5(2), Order 8 Rule 5(1)Specific Relief Act, 1963 — Section 38(3)
High Courts17 Jul 1987Allowed
Behari Lal Show Vs Another
Calcutta High Court · 92 CWN 595
Limitation Act, 1963 — Section 5
High Courts17 Jul 1987Dismissed
Sm. Jaba Rani Guin (Defendant No. 1) Vs Kartick Chandra Kundu and Others
Calcutta High Court · (1987) 1 CALLT 563 : (1987) CALLT 563 : 92 CWN 583
Civil Procedure Code, 1908 (CPC) — Section 151, 16Specific Relief Act, 1963 — Section 38(3)
High Courts17 Jul 1987Allowed
Ram Nath Mehra and Others Vs Calcutta Municipal Corporation and Others
Calcutta High Court · (1988) 2 CALLT 347
Calcutta Municipal Corporation Act, 1980 — Section 396, 396(2)(a)
High Courts16 Jul 1987
Birajananda Das Gupta (deceased by LRs) Vs Competent Authority under the Urban Land (Ceiling and Regulation) Act, 1976 and Others
Calcutta High Court · AIR 1988 Cal 8 : 92 CWN 492
Constitution of India, 1950 — Article 252, 254Evidence Act, 1872 — Section 4Urban Land (Ceiling and Regulation) Act, 1976 — Section 2
High Courts16 Jul 1987Allowed
Standard Vacuum Equipment Vs Commissioner of Commercial Taxes
Calcutta High Court · (1988) 71 STC 220
High Courts16 Jul 1987Allowed
Sm. Umme Kulsum Bibi Vs Abdul Hai and Another
Calcutta High Court · (1987) 07 CAL CK 0027
West Bengal Land Reforms Act, 1955 — Section 4(2A)
High Courts15 Jul 1987Allowed
Ratan Behari Dey and Others Vs Calcutta Municipal Corporation and Others
Calcutta High Court · (1987) 1 CALLT 525 : (1987) CALLT 525
Constitution of India, 1950 — Article 14, 16, 300A, 39
High Courts15 Jul 1987Allowed
New India Assurance Company Ltd. Vs Ashutosh Bhattacharjee and Others
Calcutta High Court · (1988) ACJ 831
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 110C(2A), 96(2), 98
High Courts15 Jul 1987Dismissed
Chittabala Kundu and Others Vs Sailen Behari Paul and Others
Calcutta High Court · 92 CWN 398
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 167Income Tax Act, 1961 — Section 281A