High Courts22 Aug 1985Allowed
Hindustan Steel Works Construction Ltd. Vs N.V. Chowdhury and Others
Calcutta High Court · AIR 1986 Cal 338
Arbitration Act, 1940 — Section 31(4), 8
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,520 of 3,204
High Courts22 Aug 1985Allowed
Baij Nath Prasad Gupta Vs State of West Bengal and Others
Calcutta High Court · 90 CWN 297
High Courts19 Aug 1985
Kalyan Sen Vs Gift Tax Officer and Others
Calcutta High Court · (1987) 61 CTR 254 : (1987) 164 ITR 565
Gift Tax Act, 1958 — Section 13(2), 16, 2, 35, 35(1)
High Courts19 Aug 1985
Commissioner of Income Tax Vs Karam Chand Thapar and Bros. (Coal Sales) Ltd.
Calcutta High Court · (1986) 53 CTR 38 : (1987) 163 ITR 40 : (1986) 24 TAXMAN 236
Income Tax Act, 1961 — Section 28
High Courts19 Aug 1985Allowed
Commercial Tax Officer Vs Bengal Potteries Ltd.
Calcutta High Court · 90 CWN 10 : (1986) 61 STC 219
Central Sales Tax Act, 1956 — Section 13, 6, 6A, 7, 8
High Courts19 Aug 1985
Pijush Kanti Dey Vs The State
Calcutta High Court · 89 CWN 1087
Criminal Procedure Code, 1973 (CrPC) — Section 167, 262, 265, 395(2), 438
High Courts14 Aug 1985Allowed
Rameswar Sarkar Vs State of West Bengal and Others
Calcutta High Court · AIR 1986 Cal 19 : 90 CWN 16
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 151
High Courts14 Aug 1985
Santimoy Bhattacharyya and Another Vs Lakshmi Pada Dutt and Others
Calcutta High Court · (1985) 1 CALLT 238 : (1986) 1 CHN 299 : (1986) 54 CTR 216 : 90 CWN 69 : (1986) 159 ITR 637
Income Tax Act, 1961 — Section 281A, 281A(1)
High Courts14 Aug 1985Dismissed
Durgapada Jana Vs Nemai Charan Jana and Others
Calcutta High Court · AIR 1986 Cal 23 : (1985) 2 CHN 357 : 90 CWN 95
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5, Order 41 Rule 22, Order 41 Rule 24, 105, 96Evidence Act, 1872 — Section 68Hindu Adoptions and Maintenance Act, 1956 — Section 11
High Courts13 Aug 1985
Commissioner of Income Tax Vs United India Fire and General Insurance Co. Ltd.
Calcutta High Court · (1986) 161 ITR 295
Income Tax Act, 1961 — Section 80M
High Courts13 Aug 1985
Ranjit Chatterjee Vs State of West Bengal
Calcutta High Court · (1986) CriLJ 1847
Criminal Procedure Code, 1973 (CrPC) — Section 202, 208, 209, 26, 32Drugs and Cosmetics Act, 1940 — Section 17, 17B, 18, 19, 27Prevention of Food Adulteration Act, 1954 — Section 16
High Courts13 Aug 1985Dismissed
Ashish Kumar Das and Others Vs Smt. Rekha Mukherjee
Calcutta High Court · (1985) 08 CAL CK 0006
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts09 Aug 1985Allowed
Sudhangshu Sekhar and Others Vs Superintendant of Police and Others
Calcutta High Court · 90 CWN 407
High Courts09 Aug 1985
Central Inland Water Transport Corpn. and Others Vs Tarun Kanti Sengupta and Others
Calcutta High Court · 90 CWN 35
Constitution of India, 1950 — Article 12, 14, 34
High Courts09 Aug 1985Dismissed
East Indian Produce Ltd. Vs Naresh Acharya Bhaduri and Others
Calcutta High Court · (1988) 64 CompCas 259
Companies Act, 1956 — Section 255, 256, 284, 372, 372(1)Securities Contracts (Regulation) Act, 1956 — Section 13, 16, 2
High Courts08 Aug 1985Allowed
Sm. Chandrakala Choudhury Vs State of West Bengal and Others
Calcutta High Court · AIR 1987 Cal 11
High Courts07 Aug 1985
Gora Chand Porel Vs Union of India (UOI) and Others
Calcutta High Court · 90 CWN 265 : (1986) 160 ITR 158
Income Tax Act, 1922 — Section 29, 46Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1964 — Section 3(1)
High Courts06 Aug 1985
In Re: Abani Kanta Pal
Calcutta High Court · AIR 1986 Cal 143 : 89 CWN 1158
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Partnership Act, 1932 — Section 69(1), 69(2), 69(3)
High Courts05 Aug 1985
Sukumar Adhikary and Others Vs State of West Bengal and Another
Calcutta High Court · AIR 1986 Cal 261
West Bengal Estates Acquisition Act, 1953 — Section 5
High Courts05 Aug 1985
COMMISSIONER OF INCOME TAX Vs DHANIRAM GUPTA.
Calcutta High Court · (1986) 52 CTR 44 : (1986) 24 TAXMAN 584