High Courts13 Nov 1986Allowed
The Benaras State Bank Ltd. Vs Dayashankar Gupta and Others
Calcutta High Court · (1987) 1 CALLT 25 : (1987) CALLT 25
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,498 of 3,204
High Courts07 Nov 1986Dismissed
M/s. Roy and Co. Vs Sri Mahabir Prosad Rajghoria
Calcutta High Court · 91 CWN 773
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 17, 17(2), 17(4)
High Courts06 Nov 1986
Rampooria Brothers Private Limited Vs Commissioner of Income Tax
Calcutta High Court · (1987) 59 CTR 243 : (1987) 167 ITR 859 : (1987) 30 TAXMAN 511
Income Tax Act, 1961 — Section 256(1)
High Courts29 Oct 1986Allowed
Vikash Trading Company Vs Netai Mohan Saha and Others
Calcutta High Court · 91 CWN 783
High Courts01 Oct 1986
G.M., ONGC, Sibsagar, Assam and Others Vs Raj Engg. Corporation
Calcutta High Court · AIR 1987 Cal 165
Civil Procedure Code, 1908 (CPC) — Section 20, 21
High Courts01 Oct 1986
In Re: Sipra Mitra
Calcutta High Court · 91 CWN 698
Constitution of India, 1950 — Article 227West Bengal Co-operative Societies Act, 1983 — Section 132(2)(b), 2(Q), 86, 86(i), 87West Bengal Premises Tenancy Act, 1956 — Section 13, 20
High Courts01 Oct 1986
Sankar Prasad Chattakhandi and Others Vs State Bank of India and Others Nandalal Ghosh Vs State Bank of India and Others
Calcutta High Court · 91 CWN 532 : (1988) 1 LLJ 510
Constitution of India, 1950 — Article 14, 16, 19, 226
High Courts01 Oct 1986Allowed
United Bank of India Vs New Glencoe, Tea Co. Ltd.
Calcutta High Court · 91 CWN 821
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, 34
High Courts01 Oct 1986
Gouri Deb Vs Maya Sarkar and Others
Calcutta High Court · 91 CWN 935
Constitution of India, 1950 — Article 226
High Courts01 Oct 1986Allowed
Konnagar Samabaya Bank Ltd. Vs Nilmoni Banerjee and Others
Calcutta High Court · (1986) 1 CALLT 109 : (1988) 63 CompCas 787 : 91 CWN 1112
Arbitration Act, 1940 — Section 14, 17, 30, 33Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 19
High Courts01 Oct 1986
Shefali Addya Vs Sunil Kumar Mondal
Calcutta High Court · 91 CWN 792
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A), 17A, 2(h), 2A
High Courts30 Sept 1986
Commissioner of Income Tax Vs Ananda Bazar Patrika (P.) Ltd.
Calcutta High Court · (1987) 59 CTR 260 : (1987) 167 ITR 268 : (1987) 30 TAXMAN 552
Income Tax Act, 1922 — Section 66A, 67A
High Courts30 Sept 1986
Union of India (UOI) Vs P.C. Ray and Co. (India) (P.) Ltd.
Calcutta High Court · (1989) 65 CompCas 625
Arbitration Act, 1940 — Section 31, 31(4), 5Companies Act, 1956 — Section 446, 446(1), 446(2), 446(3)
High Courts24 Sept 1986Dismissed
Khem Chand Vs Union of India (UOI)
Calcutta High Court · (1987) 1 CALLT 56 : (1987) CALLT 56
Arbitration Act, 1940 — Section 14, 16(1), 16(1)(C), 17Stamp Act, 1899 — Section 33, 35
High Courts22 Sept 1986
S.R. Jhunjhunwalla Vs B.N. Poddar and Another
Calcutta High Court · (1988) CriLJ 51
Criminal Procedure Code, 1973 (CrPC) — Section 205, 251, 313, 353
High Courts22 Sept 1986Dismissed
Sridhar Dey Vs Kalpana Dey
Calcutta High Court · AIR 1987 Cal 213 : (1986) 2 CHN 386 : 91 CWN 456
Evidence Act, 1872 — Section 4Hindu Marriage Act, 1955 — Section 9
High Courts22 Sept 1986Dismissed
Sridhar Dey Vs Kalpane Dey
Calcutta High Court · 91 CWN 456
Evidence Act, 1872 — Section 4Hindu Marriage Act, 1955 — Section 17, 9Penal Code, 1860 (IPC) — Section 494, 495
High Courts22 Sept 1986Allowed
Chinmoy Saha and Another Vs The State
Calcutta High Court · 91 CWN 779
Essential Commodities Act, 1955 — Section 5, 7(l)(a), 7(l)(a)(ii)
High Courts22 Sept 1986
General Fibre Dealers Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (1987) 13 ECC 96 : (1986) 26 ELT 494
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 12, 15(1), 2(25), 2(27), 25General Clauses Act, 1897 — Section 21
High Courts22 Sept 1986Allowed
Bungo Steel Furniture (Pvt.) Ltd. Vs Pulian Chandra Daw
Calcutta High Court · 91 CWN 475
Transfer of Property Act, 1882 — Section 111, 111(2), 112