High Courts26 Feb 1987
Durga Singh and Another Vs The State
Calcutta High Court · (1988) CriLJ 1307
Evidence Act, 1872 — Section 66Penal Code, 1860 (IPC) — Section 120B, 302, 34
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,494 of 3,204
High Courts25 Feb 1987
Commissioner of Income Tax Vs Karam Chand Thapar and Sons Limited (now Modern Agencies Ltd.)
Calcutta High Court · (1987) 64 CTR 167 : (1987) 166 ITR 636 : (1987) 34 TAXMAN 36
Income Tax Act, 1961 — Section 199Income Tax Rules, 1962 — Rule 30A
High Courts25 Feb 1987
Pradip Ghosh Vs The State
Calcutta High Court · (1988) CriLJ 366
Penal Code, 1860 (IPC) — Section 307, 342, 354WEST BENGAL CHILDREN ACT, 1959 — Section 24, 25, 26
High Courts24 Feb 1987
Liverghi Sk. Vs The State
Calcutta High Court · (1989) CriLJ 380
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Feb 1987
Sukumar Ganguly Vs Howrah Municipal Corporation and Others
Calcutta High Court · 92 CWN 161
Calcutta Municipal Corporation Act, 1980 — Section 177, 319, 331, 365, 365(1)Howrah Municipal Corporation Act, 1980 — Section 177
High Courts23 Feb 1987
Revlon Inc. and Others Vs Kemco Chemicals and Others
Calcutta High Court · AIR 1987 Cal 285
Civil Procedure Code, 1908 (CPC) — Order 25 Rule 1(1)
High Courts23 Feb 1987Allowed
Rabin Roy Choudhury Vs Daniel Gomes and Others
Calcutta High Court · 92 CWN 187
West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2A)(b)
High Courts20 Feb 1987Allowed
Raymond Woolen Mills Ltd. and Others Vs State of West Bengal and Others
Calcutta High Court · 91 CWN 1013
Constitution of India, 1950 — Article 230, 234, 254Criminal Procedure Code, 1973 (CrPC) — Section 157Essential Commodities Act, 1955 — Section 2A, 5, 6, 7(1)(a)(ii), 7(i)(a)(i)
High Courts20 Feb 1987Dismissed
Principal Maharani Kashiswari College Vs Bamandas Mukherjee and Others
Calcutta High Court · 91 CWN 873
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 12, 16, 4, 4(1)West Bengal Premises Tenancy Act, 1956 — Section 13
High Courts19 Feb 1987Dismissed
Amar Nath Saha and A.N. Saha Vs High Court and Others
Calcutta High Court · (1987) 1 CALLT 107 : (1987) CALLT 107 : 91 CWN 912
Constitution of India, 1950 — Article 226, 235
High Courts19 Feb 1987Dismissed
Amar Nath Saha and A.N. Saha Vs High Court, Calcutta and Others
Calcutta High Court · 91 CWN 912
Penal Code, 1860 (IPC) — Section 161, 165Prevention of Corruption Act, 1988 — Section 5, 5(d)
High Courts19 Feb 1987Dismissed
Dwarka Prasad Agarwal Vs Assistant Collector of Customs
Calcutta High Court · (1989) 43 ELT 273
Customs Act, 1962 — Section 132(3), 23
High Courts19 Feb 1987Dismissed
Nanda Gopal Das Vs Rabindra Nath De and Another
Calcutta High Court · 92 CWN 1
West Bengal Premises Tenancy Act, 1956 — Section 13(1)(i), 14(4), 17, 17(1), 17(2)
High Courts19 Feb 1987Allowed
Phani Bhusan Dey Vs Sudhamoyee Roy and Another
Calcutta High Court · 91 CWN 1078
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts17 Feb 1987
Orient Paper and Industries Ltd. Vs Special Secretary to The Government of India, Ministry of Finance, Department of Revenue and Others
Calcutta High Court · (1988) 17 ECR 229 : (1987) 30 ELT 67
Central Excises and Salt Act, 1944 — Section 35P(2), 36, 36(2)
High Courts17 Feb 1987
Orient Paper and Industries Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (1992) 39 ECC 13 : (1988) 17 ECR 225 : (1987) 30 ELT 87
High Courts17 Feb 1987
Guardian Plasticote Ltd. Vs Assistant Collector of Central Excise and Others
Calcutta High Court · (1987) 29 ELT 517
High Courts13 Feb 1987Allowed
Harihar Pal and Others Vs Sudhir Kumar Pal and Others
Calcutta High Court · AIR 1988 Cal 68 : 91 CWN 958
Evidence Act, 1872 — Section 116, 65, 90
High Courts11 Feb 1987
Amar Nath Khanna Vs Union of India (UOI) and Others
Calcutta High Court · (1987) 2 LLJ 277
Constitution of India, 1950 — Article 12, 226, 311Industrial Disputes Act, 1947 — Section 10, 2, 9AReserve Bank of India Act, 1934 — Section 58
High Courts11 Feb 1987
Sahadat Hossain Vs Sub-Divisional Controller of F. and S., Katwa Burdwan and Others
Calcutta High Court · AIR 1988 Cal 44
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3