COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,496 of 3,204

High Courts24 Dec 1986

Gangarani Bera and Others Vs State of West Bengal and Others

Calcutta High Court · 91 CWN 882

Constitution of India, 1950 — Article 14General Clauses Act, 1897 — Section 6West Bengal Land Reforms Act, 1955 — Section 1, 50, 50A, 51, 51A

High Courts23 Dec 1986

Commissioner of Income Tax Vs Bengal Iron Galvanising Works

Calcutta High Court · (1987) 61 CTR 226 : (1987) 165 ITR 249 : (1987) 32 TAXMAN 19

Income Tax Act, 1961 — Section 271, 271(1)

High Courts23 Dec 1986Dismissed

Gopal Chandra Mitra and Others Vs Kalipada Das and Others

Calcutta High Court · AIR 1987 Cal 210 : 91 CWN 799

Partition Act, 1893 — Section 4, 4(1)

High Courts23 Dec 1986

Mather and Platt (India) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1987) 62 CTR 231 : (1987) 168 ITR 493 : (1987) 32 TAXMAN 38

Income Tax Act, 1961 — Section 131, 256(2)

High Courts23 Dec 1986Allowed

Gopa Guha Vs Rathin Guha

Calcutta High Court · 91 CWN 829

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 141Guardians and Wards Act, 1890 — Section 13, 25, 25(1), 6Hindu Minority and Guardianship Act, 1956 — Section 6

High Courts22 Dec 1986Dismissed

Rama Shankar Singh and Others Vs Silver Screen Corporation (P) Ltd.

Calcutta High Court · AIR 1988 Cal 46 : (1987) 1 CALLT 38

Transfer of Property Act, 1882 — Section 60

High Courts22 Dec 1986

D. Sengupta Vs Collector of Customs and Others

Calcutta High Court · (1987) 13 ECC 175 : (1987) 13 ECR 165 : (1987) 31 ELT 30

Customs Act, 1962 — Section 108, 110, 110(1), 110(2), 124Customs House Agents Licensing Regulations, 1984 — Section 2

High Courts19 Dec 1986Dismissed

Dulal Nayek Vs State of W.B.

Calcutta High Court · (1987) CALLT 29

Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 304, 84

High Courts19 Dec 1986

Shyam Sundar Pal Vs The Union of India (UOI) and Others

Calcutta High Court · (1987) 1 CALLT 716 : (1987) CALLT 716 : 91 CWN 805

Constitution of India, 1950 — Article 226

High Courts18 Dec 1986Dismissed

Hindusthan Paper Corpn. Ltd. Vs Sudhir Kumar Chatterjee

Calcutta High Court · 91 CWN 851

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7, Order 7 Rule 7, 9Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 116, 117, 12, 226, 311

High Courts17 Dec 1986

Patit Dhibar and Another Vs The State

Calcutta High Court · (1988) CriLJ 747

Essential Commodities Act, 1955 — Section 7

High Courts16 Dec 1986

Duncan Brothers and Co. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1987) 62 CTR 55 : (1987) 168 ITR 311 : (1987) 31 TAXMAN 102

Income Tax Act, 1961 — Section 35B

High Courts12 Dec 1986

Atul Kumar Deovrat and Co. Vs Commissioner of Income Tax

Calcutta High Court · (1987) 60 CTR 181 : (1987) 60 CTR 131 : (1987) 168 ITR 286 : (1987) 31 TAXMAN 87

Income Tax Act, 1961 — Section 271(1)

High Courts12 Dec 1986Dismissed

In Re: Bishnu Banerjee

Calcutta High Court · 91 CWN 971

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 115, 151, 47Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 115, 58

High Courts09 Dec 1986Allowed

East India Hotels Ltd. and Another Vs Corporation of Calcutta and Others

Calcutta High Court · AIR 1988 Cal 104

Calcutta Municipal Act, 1951 — Section 443Calcutta Municipal Corporation Act, 1980 — Section 422Civil Procedure Code, 1908 (CPC) — Section 9

High Courts09 Dec 1986Dismissed

In Re : Royal Calcutta Turf Club and Others

Calcutta High Court · 91 CWN 1064

Constitution of India, 1950 — Article 226, 227Specific Relief Act, 1963 — Section 14, 41(1)

High Courts08 Dec 1986

Abhijit Aich Roy Vs West Bengal State Electricity Board

Calcutta High Court · (1987) 2 LLJ 523

Constitution of India, 1950 — Article 14, 16, 311

High Courts05 Dec 1986

Sri Nilabja Das Vs The Zonal Manager, Indian Bank and Others

Calcutta High Court · 91 CWN 554

High Courts04 Dec 1986Allowed

Corporation of Calcutta Vs Dhanapati Banerjee

Calcutta High Court · 92 CWN 21

Calcutta Municipal Act, 1951 — Section 414A

High Courts04 Dec 1986

Commissioner of Income Tax Vs Dwarka Prosad Bazaz

Calcutta High Court · (1987) 63 CTR 56 : (1987) 168 ITR 572 : (1987) 32 TAXMAN 249

Income Tax Act, 1961 — Section 131, 147