High Courts12 Dec 1985Allowed
Municipal Commr. of Howrah Vs Industrial Agricultural Co.
Calcutta High Court · 90 CWN 383
Calcutta Municipal Act, 1923 — Section 386(1), 534
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,517 of 3,204
High Courts12 Dec 1985
Jahanara Khatun and Others Vs Revenue Officer and Others
Calcutta High Court · 90 CWN 340
West Bengal Land Reforms Act, 1955 — Section 14T, 14T(3)
High Courts11 Dec 1985
Fancy Dyeing and Printing Works Vs Income Tax Officer
Calcutta High Court · (1987) 64 CTR 239 : (1987) 166 ITR 54 : (1986) 26 TAXMAN 301
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 12, Order 5 Rule 13Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 263, 282
High Courts09 Dec 1985
Commissioner of Income Tax Vs Russel Properties (P.) Ltd.
Calcutta High Court · (1986) 54 CTR 361 : (1987) 163 ITR 538 : (1986) 26 TAXMAN 274
Income Tax Act, 1961 — Section 154, 256(2), 41(2)
High Courts09 Dec 1985
Basanta Ram Kedarnath Vs Income Tax Officer
Calcutta High Court · (1986) 56 CTR 344 : (1987) 165 ITR 777
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147
High Courts06 Dec 1985Dismissed
Bank of India and etc. Vs Sital Chandra Das and Others
Calcutta High Court · AIR 1986 Cal 313
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, 95, 95(1)Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 105
High Courts05 Dec 1985
Burmah Oil Co. Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (1987) 165 ITR 264 : (1987) 32 TAXMAN 573
Income Tax Act, 1961 — Section 237
High Courts05 Dec 1985
Commissioner of Income Tax Vs Shinwa Kaium Kaisha Ltd.
Calcutta High Court · (1986) 54 CTR 228 : (1987) 165 ITR 270 : (1986) 26 TAXMAN 277
Income Tax Act, 1961 — Section 5, 9Income Tax Rules, 1962 — Rule 10
High Courts04 Dec 1985
Universal Cargo Carriers Inc. Vs Commissioner of Income Tax
Calcutta High Court · (1986) 52 CTR 145 : (1987) 165 ITR 209 : (1986) 26 TAXMAN 669
Income Tax Act, 1961 — Section 32(2), 44B, 72, 72(1), 72(2)
High Courts29 Nov 1985Allowed
Subrata Chaki and Others Vs State of West Bengal and Others
Calcutta High Court · 90 CWN 290
Constitution of India, 1950 — Article 226
High Courts28 Nov 1985
Dipali Ghosh (Nee Routh) Vs The State and Others
Calcutta High Court · 90 CWN 349
West Bengal Government Premises (Tenancy Regulation) Act, 1976 — Section 3, 3(1), 4
High Courts22 Nov 1985
M/S. Kakkad Sales Agency Vs Om Prakash Jaluka
Calcutta High Court · 90 CWN 194
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2, Order 39 Rule 2(3)Criminal Procedure Code, 1973 (CrPC) — Section 115, 144, 151, 90, 94Penal Code, 1860 (IPC) — Section 225B
High Courts22 Nov 1985
Ambari Tea Company Limited and Others Vs Manjushree Saha and Others
Calcutta High Court · (1985) 11 CAL CK 0001
Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1956 — Section 111, 155, 160, 166, 167
High Courts20 Nov 1985
Commissioner of Income Tax Vs Steel Rolling Mills of Hindusthan (P.) Ltd.
Calcutta High Court · (1986) 51 CTR 386 : (1987) 164 ITR 633
Income Tax Act, 1961 — Section 33
High Courts19 Nov 1985
Construction Machinery P. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1986) 51 CTR 390 : (1987) 164 ITR 394 : (1986) 26 TAXMAN 558
Income Tax Act, 1961 — Section 40
High Courts18 Nov 1985
Commissioner of Income Tax Vs Steel Rolling Mills of Hindustan (P.) Ltd.
Calcutta High Court · (1986) 26 TAXMAN 554
Income Tax Act, 1922 — Section 10, 10(2)(vi)Income Tax Act, 1961 — Section 256(1), 256(2), 33
High Courts15 Nov 1985Dismissed
Subhendu Kumar Chowdhury Vs Phani Bhusan Roy
Calcutta High Court · 90 CWN 390
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Constitution of India, 1950 — Article 226, 246, 324, 327, 329Government of India Act, 1915 — Section 80A
High Courts11 Nov 1985
M.J. Akbar and Others Vs Nurul Alam and State
Calcutta High Court · 90 CWN 471
Criminal Procedure Code, 1973 (CrPC) — Section 198, 199, 200Penal Code, 1860 (IPC) — Section 499, 500, 501
High Courts11 Oct 1985Dismissed
Hem Chandra Gupta Vs Om Prokash Gupta
Calcutta High Court · AIR 1987 Cal 69
Evidence Act, 1872 — Section 17
High Courts08 Oct 1985
Samaresh Das Vs Calcutta Municipal Corporation and Others
Calcutta High Court · 90 CWN 173
Calcutta Municipal Corporation Act, 1980 — Section 396Constitution of India, 1950 — Article 14, 300A, 300AWest Bengal Town And Country (planning And Development) Act, 1979 — Section 44, 46, 46(1), 46(2), 46(2)(b)