High Courts03 Jul 1986
Mrityunjoy Das Vs State
Calcutta High Court · (1987) CriLJ 909
Civil Procedure Code, 1908 (CPC) — Section 144, 47Criminal Procedure Code, 1973 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 183, 186, 189, 353, 506
COURT ARCHIVE
Calcutta High Court judgments
64,080 judgments · page 1,504 of 3,204
High Courts03 Jul 1986
Swapan Kumar Singha Roy and Another Vs Anil Kumar Mukherjee
Calcutta High Court · (1988) CriLJ 60
Prevention of Food Adulteration Act, 1954 — Section 16, 19
High Courts02 Jul 1986Dismissed
Guest Keen Williams Ltd. Vs Assistant Labour Commissioner and Others
Calcutta High Court · (1994) 3 LLJ 37
Industrial Disputes Act, 1947 — Section 2
High Courts01 Jul 1986
Commissioner of Income Tax Vs Alkali and Chemical Corporation of India Ltd.
Calcutta High Court · (1986) 56 CTR 26 : (1986) 53 CTR 313 : (1987) 165 ITR 698 : (1986) 28 TAXMAN 439
Income Tax Act, 1961 — Section 32, 33, 35, 80JIncome Tax Rules, 1962 — Rule 19A
High Courts27 Jun 1986
Sushil Kumar Dey and Others Vs State of West Bengal
Calcutta High Court · (1987) CriLJ 1571
Criminal Procedure Code, 1973 (CrPC) — Section 167, 239
High Courts27 Jun 1986Dismissed
Santosh Kumar Patsaria Vs Radha Krishna Patsaria and Others
Calcutta High Court · 91 CWN 237
Arbitration Act, 1940 — Section 14, 14(2), 17, 30, 33
High Courts27 Jun 1986
Ananda Bag and Another Vs Yasmin Mirja and Others
Calcutta High Court · 91 CWN 156
Evidence Act, 1872 — Section 13(b)West Bengal Land Reforms Act, 1955 — Section 18, 18(2), 21, 21(3)
High Courts26 Jun 1986Dismissed
Sankar Mukherjee Vs Atulananda Kundu and Another
Calcutta High Court · AIR 1987 Cal 115
Evidence Act, 1872 — Section 114, 8
High Courts26 Jun 1986Allowed
Union of India (UOI) Vs Bilash Singh and Co.
Calcutta High Court · AIR 1988 Cal 76
Arbitration Act, 1940 — Section 20
High Courts26 Jun 1986
In Re : Prasanna Kumar Roy and Pradip Kumar Roy
Calcutta High Court · 91 CWN 82
Civil Procedure Code, 1908 (CPC) — Section 2(4)Guardians and Wards Act, 1890 — Section 4, 44(1), 4A, 7, 9
High Courts25 Jun 1986
Commissioner of Income Tax Vs Ram Gopal Thirani and Sons
Calcutta High Court · (1988) 171 ITR 314 : (1987) 34 TAXMAN 165
Hindu Succession Act, 1956 — Section 6Income Tax Act, 1961 — Section 261
High Courts24 Jun 1986Dismissed
State of West Bengal Vs Union of India (UOI)
Calcutta High Court · AIR 1987 Cal 226 : 91 CWN 376
Constitution of India, 1950 — Article 131Limitation Act, 1908 — Article 149Limitation Act, 1963 — Article 112
High Courts24 Jun 1986
Dilip Kumar Biswas Vs Kamalendu Chanda
Calcutta High Court · AIR 1987 Cal 172
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 3, Order 41 Rule 5(1), 94
High Courts24 Jun 1986
Union Carbide India Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1986) 56 CTR 146 : (1987) 165 ITR 678
Income Tax Act, 1961 — Section 35(2), 37, 43A, 80JIncome Tax Rules, 1962 — Rule 19A(2)
High Courts24 Jun 1986Allowed
Anwar Sheikh Vs Baneswar Das Poddar and Others
Calcutta High Court · 91 CWN 72
Constitution of India, 1950 — Article 227, 227(1)Criminal Procedure Code, 1973 (CrPC) — Section 107, 144Government of India Act, 1915 — Section 107
High Courts23 Jun 1986
Commissioner of Income Tax Vs Shell Petroleum Co. Ltd.
Calcutta High Court · (1986) 56 CTR 59 : (1986) 56 CTR 134 : (1987) 164 ITR 357 : (1986) 28 TAXMAN 617
Income Tax Act, 1922 — Section 15C(4), 16, 16(2), 34(1)Income Tax Act, 1961 — Section 154
High Courts23 Jun 1986
Bishnu Krishna Shrestha Vs Union of India (UOI)
Calcutta High Court · (1987) 11 ECC 385 : (1987) 27 ELT 369 : (1987) 168 ITR 815 : (1987) 67 STC 209
Criminal Procedure Code, 1973 (CrPC) — Section 165(2)Foreign Exchange Regulation Act, 1973 — Section 37, 37(2)
High Courts23 Jun 1986
Rabindra Nath De Sarkar Vs Nitai Ch. Adak
Calcutta High Court · (1988) CriLJ 9
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts20 Jun 1986
Everett (India) Pvt. Ltd. Vs Dy. Collector of Customs
Calcutta High Court · (1988) 17 ECR 777 : (1988) ECR 415 : (1993) 67 ELT 462
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 116
High Courts19 Jun 1986Dismissed
In Re: No. 57 Block Bastuhara Committee and Others
Calcutta High Court · AIR 1987 Cal 122 : 91 CWN 337
Constitution of India, 1950 — Article 21