High Courts06 Feb 1987Allowed
Jeena and Co. Vs Collector of Customs and Others
Calcutta High Court · (1987) 13 ECC 117 : (1987) 13 ECR 364
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,495 of 3,204
High Courts05 Feb 1987Dismissed
Board of Trustees for the Port of Calcutta Vs Indian Rayon Corporation Ltd. and Another
Calcutta High Court · (1988) 15 ECC 325 : (1987) 28 ELT 334
Calcutta Port Act, 1890 — Section 127Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 17, 49
High Courts05 Feb 1987Dismissed
Prabir Chandra Chatterjee Vs Kaveri Guha Chatterjee
Calcutta High Court · AIR 1987 Cal 191 : 91 CWN 870
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11Hindu Marriage Act, 1955 — Section 13Special Marriage Act, 1954 — Section 15, 16, 18, 27, 4
High Courts05 Feb 1987Allowed
Benoy Krishna Tewary and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 1987 Cal 190 : 91 CWN 1074
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts05 Feb 1987Allowed
Narayani Ghosh Alias Naran Kali Ghosh and Others Vs Dulal Chandra Ghosh and Others
Calcutta High Court · 91 CWN 1039
High Courts02 Feb 1987
COMMISSIONER OF INCOME TAX Vs BERTRAMS SCOTT LIMITED.
Calcutta High Court · (1987) 62 CTR 11 : (1987) 31 TAXMAN 444
High Courts30 Jan 1987
Bharat Shivji Sethia and Another Vs State
Calcutta High Court · (1988) 15 ECC 197
Penal Code, 1860 (IPC) — Section 120B
High Courts30 Jan 1987
M/s. Baranagar Service Station Vs Employees'' State Insurance Corporation
Calcutta High Court · 91 CWN 761
Factories Act, 1948 — Section 2, 2(12), 2(g)(1), 2(k), 2(k)(i)Transfer of Property Act, 1882 — Section 106
High Courts29 Jan 1987
In Re: Jagabundhu Adhikari
Calcutta High Court · 92 CWN 910
Vidyasagar University Act, 1981 — Section 2
High Courts28 Jan 1987Dismissed
Union of India (UOI) Vs S.H. Mumtazuddin and Others
Calcutta High Court · (1988) 16 ECC 152
Customs Act, 1962 — Section 105, 135
High Courts21 Jan 1987Allowed
Mahadeb Mahato Vs District Inspector of Schools
Calcutta High Court · 91 CWN 1099
High Courts19 Jan 1987Dismissed
Indian Oil Corporation Ltd. Vs Jeet Singh Paul
Calcutta High Court · (1987) 1 CALLT 52 : (1987) CALLT 52
Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12
High Courts14 Jan 1987Allowed
Bilaspur Spinning Mills Limited and Others Vs Assistant Registrar of Companies
Calcutta High Court · (1988) 63 CompCas 882 : 91 CWN 1027
Companies Act, 1956 — Section 162Criminal Procedure Code, 1973 (CrPC) — Section 205, 313, 313(2)
High Courts13 Jan 1987
Mather and Platt (India) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1987) 64 CTR 95 : (1987) 168 ITR 533 : (1987) 33 TAXMAN 183
Income Tax Act, 1961 — Section 37
High Courts12 Jan 1987Allowed
Prasanta Chandra Sen Vs Union of India (UOI) and Others
Calcutta High Court · (1990) 67 CompCas 87
Constitution of India, 1950 — Article 226
High Courts08 Jan 1987Partly Allowed
Sailen Seth Vs Steel Authority of India Ltd. and Others
Calcutta High Court · AIR 1988 Cal 312
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 41
High Courts08 Jan 1987Dismissed
Union of India Vs Bhattacharjee Constructions Ltd.
Calcutta High Court · 91 CWN 928
Arbitration Act, 1940 — Section 14(2), 16, 17, 30, 33Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152
High Courts07 Jan 1987
Babulal Agarwalla Vs The State
Calcutta High Court · (1987) CriLJ 1287 : 91 CWN 818
Criminal Procedure Code, 1973 (CrPC) — Section 167, 362Essential Commodities Act, 1955 — Section 7
High Courts01 Jan 1987
Naresh Chandra Roy Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1987 Cal 147
Telegraph Act, 1885 — Section 7Telegraph Rules, 1951 — Rule 412(2), 436, 443
High Courts24 Dec 1986
Md. Salim Vs Md. Assim and Others
Calcutta High Court · (1987) 1 CALLT 124 : (1987) CALLT 124 : 92 CWN 507
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 97, 151West Bengal Premises Tenancy Act, 1956 — Section 14, 16