High Courts18 Apr 1986
Ballarpur Industries Ltd. Vs Collector of Customs and Others
Calcutta High Court · (1987) 30 ELT 195
Customs Act, 1962 — Section 15, 46, 59(1)Finance Act, 1982 — Section 44(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,509 of 3,204
High Courts18 Apr 1986Allowed
Ratnamayee Das Vs Bikash Das
Calcutta High Court · 91 CWN 87
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32Constitution of India, 1950 — Article 14, 21Hindu Marriage Act, 1955 — Section 10, 10(1)(b), 10(1)(h), 13, 13(1)
High Courts18 Apr 1986Dismissed
Rajendra Mechanical Industries Private Limited and Another Vs Assistant Collector of Customs and Others
Calcutta High Court · (1987) 31 ELT 53
Constitution of India, 1950 — Article 31, 32Customs Act, 1962 — Section 11, 111
High Courts18 Apr 1986Dismissed
Rajendra Prasad Agarwalla and Others Vs Allahabad Bank and Others
Calcutta High Court · AIR 1987 Cal 262
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 12, Order 21 Rule 13, Order 21 Rule 14, Order 21 Rule 17
High Courts18 Apr 1986Allowed
Anil Kumar Ghosh Vs Sm. Durgamoni Dassi
Calcutta High Court · 90 CWN 1066
West Bengal Non-Agricultural Tenancy Act, 1949 — Section 20, 22, 7
High Courts11 Apr 1986
Bimal Kumar Ghosh and Another Vs Saikat Sarkar
Calcutta High Court · AIR 1987 Cal 208 : 90 CWN 968
Arbitration Act, 1940 — Section 20, 41Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2
High Courts11 Apr 1986Dismissed
Sahney Motor Corpn. and Another Vs Sm. Sova Mukherjee
Calcutta High Court · AIR 1988 Cal 59
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts10 Apr 1986
Commissioner of Income Tax Vs Bowater Corporation Limited
Calcutta High Court · (1986) 54 CTR 338 : (1986) 161 ITR 280 : (1986) 27 TAXMAN 166
Income Tax Act, 1961 — Section 154, 241, 244, 244(1A), 244(2)
High Courts09 Apr 1986Dismissed
Tapan Dass and Another Vs Sosti Dass
Calcutta High Court · AIR 1986 Cal 390 : 90 CWN 1018
Evidence Act, 1872 — Section 145
High Courts09 Apr 1986
Golam Kabir Vs D. S. R. Ebenezer
Calcutta High Court · 90 CWN 1103
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1(1)Constitution of India, 1950 — Article 226, 227West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2)
High Courts08 Apr 1986Allowed
Nirmal Kumar Vs National Jute Mfg. Corpn. Ltd. and Others
Calcutta High Court · 91 CWN 1
Civil Procedure Code, 1908 (CPC) — Section 115Companies Act, 1956 — Section 291, 292, 293, 294, 297Constitution of India, 1950 — Article 12, 14, 15, 16, 16(1)
High Courts08 Apr 1986
West Bengal State Govt. Homoeopathic Officers'' Association and Others Vs State of West Bengal and Others
Calcutta High Court · 90 CWN 989 : (1987) 1 LLJ 175
Constitution of India, 1950 — Article 14, 16
High Courts08 Apr 1986Dismissed
Pradip Traders Vs Collector of Customs
Calcutta High Court · (1988) 16 ECC 193 : (1988) 17 ECR 772 : (1987) 30 ELT 703
Customs Act, 1962 — Section 11, 111, 49Trade and Merchandise Marks Act, 1958 — Section 77
High Courts08 Apr 1986
Indian Aluminium Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1986) 55 CTR 4 : (1986) 162 ITR 788 : (1986) 27 TAXMAN 578
Income Tax Act, 1961 — Section 143(3), 144B, 246, 80JIncome Tax Rules, 1962 — Rule 19A(2)
High Courts07 Apr 1986Allowed
Re. Rikhiram Gupta and Others
Calcutta High Court · 90 CWN 916
Presidency Towns Insolvency Act, 1909 — Section 1, 9, 9(2), 9(2)(b), 9(5)Specific Relief Act, 1963 — Section 41(b)
High Courts07 Apr 1986Dismissed
Pankajini Ganguli and Others Vs Ranjit Singh and Others
Calcutta High Court · 90 CWN 1191
West Bengal Premises Tenancy Act, 1956 — Section 13(1)(a)
High Courts07 Apr 1986
Commissioner of Income Tax Vs Bengal Potteries Ltd.
Calcutta High Court · (1989) 175 ITR 421
Income Tax Act, 1961 — Section 256(1)
High Courts07 Apr 1986Allowed
Brojendra Badan Goswami Vs Tapan Kumar Chakravarty
Calcutta High Court · 90 CWN 849
Specific Relief Act, 1963 — Section 15
High Courts07 Apr 1986Dismissed
Uttarbanga Veneer and Plywood Merchants'' Association and Another Vs Chief Conservator of Forests and Others
Calcutta High Court · 90 CWN 931
Forest Act, 1927 — Section 2(4), 2(4)(a), 2(6), 41, 42
High Courts04 Apr 1986Allowed
Indian Rayon Corporation Limited Vs Union of India (UOI) and Others
Calcutta High Court · (1986) 9 ECC 356 : (1986) 9 ECR 722 : (1986) 25 ELT 489
Central Excise Rules, 1944 — Rule 13, 140, 173F, 173G, 27Central Excises and Salt Act, 1944 — Section 3Constitution of India, 1950 — Article 226, 227