High Courts19 Sept 1985Allowed
A.C. Chatterjee Vs The State
Calcutta High Court · 90 CWN 219
Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,519 of 3,204
High Courts18 Sept 1985Dismissed
Hindusthan Petroleum Corporation Ltd. Vs R.P. Agarwalla and Brothers (Pvt.) Ltd.
Calcutta High Court · AIR 1986 Cal 403
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)ESSO (Acquisition of Undertakings in India) Act, 1974 — Section 5, 7Transfer of Property Act, 1882 — Section 107
High Courts16 Sept 1985Dismissed
Jatindra Nath Banerjee Vs Sm. Anna Bala Kayal and Another
Calcutta High Court · 90 CWN 528
Bengal Money Lenders Act, 1940 — Section 37ACivil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 7 Rule 7Hindu Minority and Guardianship Act, 1956 — Section 8
High Courts13 Sept 1985Dismissed
Shibnath Bhadra Vs Mrinalini Ghosh
Calcutta High Court · 90 CWN 413
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts11 Sept 1985Dismissed
Corporation of Calcutta Vs Himansu Sekhar Basu and Others
Calcutta High Court · AIR 1987 Cal 58
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(4)
High Courts06 Sept 1985Dismissed
Jatadhari Daw and Grandsons Vs Smt. Radha Debi and Another
Calcutta High Court · (1985) 09 CAL CK 0012
Civil Procedure Code, 1908 (CPC) — Section 21, 99Court Fees Act, 1870 — Section 7, 7(vi)(a)Suits Valuation Act, 1887 — Section 11, 8
High Courts05 Sept 1985Dismissed
Kamala Prasad Vs State
Calcutta High Court · (1985) 09 CAL CK 0013
Bengal Excise Act, 1909 — Section 2(5), 7, 7(2), 7(2)(b), 73Criminal Procedure Code, 1973 (CrPC) — Section 102, 457
High Courts04 Sept 1985
Commissioner of Income Tax Vs Davidson of India (P.) Ltd.
Calcutta High Court · (1986) 55 CTR 238 : (1986) 161 ITR 407
Income Tax Act, 1961 — Section 80E
High Courts04 Sept 1985
Amiya Ranjan Maity Vs Managing Director, Indian Oil Corpn. Ltd. and Others
Calcutta High Court · 90 CWN 653
Constitution of India, 1950 — Article 14, 16
High Courts03 Sept 1985Dismissed
Shaidur Rahaman Khan Vs State of West Bengal and Others
Calcutta High Court · 90 CWN 303
Constitution of India, 1950 — Article 227West Bengal Co-operative Societies Act, 1983 — Section 37(1)(c), 87
High Courts02 Sept 1985Allowed
Ahmed Khan and Sons and Others Vs Commercial Tax Officer and Others
Calcutta High Court · (1987) 63 STC 104
Bengal Finance (Sales Tax) Act, 1941 — Section 6(1)
High Courts02 Sept 1985Allowed
Kiron Lal Banerjee Vs Rajia Begum and Others
Calcutta High Court · 90 CWN 39
High Courts02 Sept 1985Dismissed
Sujit Pal Vs Prabir Kumar Sun and Others
Calcutta High Court · AIR 1986 Cal 220 : 90 CWN 342
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151
High Courts30 Aug 1985
Sunil Kumar Dey Vs Naihati Electrical Supply Co. Ltd.
Calcutta High Court · 90 CWN 409 : (1986) 2 LLJ 88
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 33, 33A, 33C
High Courts30 Aug 1985
Continental Marketing Pvt. Ltd. Vs Union of India (UOI)
Calcutta High Court · (1987) 28 ELT 11
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 15, 25, 25(2), 45, 46Customs Tariff Act, 1975 — Section 3, 3(1)
High Courts30 Aug 1985Dismissed
Samarendra Nath Sen Vs N.P. Ghosh and Others
Calcutta High Court · 90 CWN 4
Constitution of India, 1950 — Article 227
High Courts30 Aug 1985
Samarandra Nath Sen Vs N.P. Ghose and Others
Calcutta High Court · 90 CWN 4
Constitution of India, 1950 — Article 227
High Courts29 Aug 1985
Shyamal Pal Vs First Court of The Addl. District Judge, Hooghly
Calcutta High Court · 90 CWN 142
Bengal Municipal Act, 1932 — Section 36, 38, 38(1), 38(1)(c)Constitution of India, 1950 — Article 227
High Courts29 Aug 1985
Haripada Saha Vs State
Calcutta High Court · 89 CWN 1142
Prevention of Food Adulteration Act, 1954 — Section 10, 10(7), 16(1)(a)(i), 2(ia), 2(ia)(f)
High Courts23 Aug 1985
Kalyan Kumar Basak Vs Salil Kumar Basak and Others
Calcutta High Court · AIR 1986 Cal 298 : (1986) 1 CALLT 33 : (1986) 1 CHN 81 : (1988) 2 CompLJ 248
Calcutta High Court (Original Side) Rules, 1914 — Rule 32, 8