High Courts05 Aug 1985
M.K. Mishra, Travelling Ticket Examiner, S.E. Rly. Vs Union of India
Calcutta High Court · 90 CWN 128
Constitution of India, 1950 — Article 311(2)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,521 of 3,204
High Courts02 Aug 1985
Tata Oil Mills Co. Ltd. Vs Lokenath Chemical Works
Calcutta High Court · AIR 1987 Cal 13
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts01 Aug 1985Allowed
Amin Molla Vs Fainuddin Ahammad and Others
Calcutta High Court · (1985) 08 CAL CK 0002
West Bengal Estates Acquisition Act, 1953 — Section 6
High Courts31 Jul 1985Allowed
Sm. Shanti Debi Vs State of West Bengal
Calcutta High Court · 90 CWN 44
West Bengal Estates Acquisition Act, 1953 — Section 2, 5A, 6
High Courts31 Jul 1985Dismissed
Executive Director of Usha Sewing Machine Works Ltd. and Another Vs Sm. Sujata Roy and Others
Calcutta High Court · AIR 1986 Cal 224 : (1986) 1 CALLT 21 : 89 CWN 1121
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Succession Act, 1925 — Section 306
High Courts31 Jul 1985
Debendra Nath Karak Vs Rekha Pal and Another
Calcutta High Court · 90 CWN 22
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Land Reforms Act, 1955 — Section 2, 2(6), 8
High Courts30 Jul 1985
Pradyot Kr. Das Mondal Vs The State
Calcutta High Court · 89 CWN 1133
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 6B, 6C, 6E
High Courts29 Jul 1985
Commissioner of Income Tax Vs Shib Banerji Properties and Construction (P.) Ltd.
Calcutta High Court · (1986) 52 CTR 205 : (1986) 160 ITR 567 : (1986) 24 TAXMAN 131
Income Tax Act, 1922 — Section 23A, 33B
High Courts26 Jul 1985
Amritlal Chum Vs Devi Ranjan Jha and Another
Calcutta High Court · (1987) 61 CompCas 211
Companies Act, 1956 — Section 630, 630(1), 630(2)Penal Code, 1860 (IPC) — Section 403, 406
High Courts25 Jul 1985Dismissed
Musammat Ashgari Bibi Vs Shamal Kumar Basu Mullick and Others
Calcutta High Court · AIR 1986 Cal 227
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts24 Jul 1985
Sachidanand Mishra Vs Gopalka Auto Finance and Another
Calcutta High Court · AIR 1986 Cal 294 : 89 CWN 1182
Arbitration Act, 1940 — Section 2, 31, 31(2), 33, 34
High Courts24 Jul 1985
Commissioner of Income Tax Vs Babcock and Willcox of India Ltd.
Calcutta High Court · (1987) 165 ITR 105 : (1987) 33 TAXMAN 258
Income Tax Act, 1961 — Section 256, 256(2), 37
High Courts24 Jul 1985
Paramananda Mahato and Others Vs State of West Bengal and Others
Calcutta High Court · 90 CWN 74
West Bengal Panchayat Act, 1973 — Section 12, 16, 16(4)
High Courts24 Jul 1985Allowed
Ganesh Chandra Kapuria Vs State
Calcutta High Court · 90 CWN 147
Citizenship Act, 1955 — Section 17, 5, 5(1)(a)Criminal Procedure Code, 1973 (CrPC) — Section 482Foreigners Act, 1946 — Section 14
High Courts24 Jul 1985
Debi Prosad Dutta Vs SM. Suravi Dutta
Calcutta High Court · 89 CWN 1172
Criminal Procedure Code, 1973 (CrPC) — Section 125, 406Hindu Marriage Act, 1955 — Section 13, 13(1A), 13(1A)(ii), 23(1), 23(1)(a)Penal Code, 1860 (IPC) — Section 406
High Courts24 Jul 1985
Bijoy Singh Vs The State
Calcutta High Court · (1986) CriLJ 2016
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34WEST BENGAL CHILDREN ACT, 1959 — Section 2, 24, 28, 40, 41
High Courts23 Jul 1985
The Commonwealth Assurance Co. Ltd., The New India Assurance Co. Ltd. (Unit Commonwealth) Vs Nilima Sarkar and Another
Calcutta High Court · (1985) 2 ACC 374 : (1986) ACJ 576
Motor Vehicles Act, 1939 — Section 96(2)(a)
High Courts23 Jul 1985Dismissed
British Airways Vs Art Works Export Ltd. and Another
Calcutta High Court · AIR 1986 Cal 120 : 89 CWN 1117
Carriage by Air Act, 1972 — Article 30(1), 30(2)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts23 Jul 1985Dismissed
The Commonwealth Assurance Co. Ltd. Vs Sm. Nilima Sarkar and Another
Calcutta High Court · AIR 1986 Cal 254 : (1987) 62 CompCas 5 : 89 CWN 1083
Motor Vehicles Act, 1939 — Section 95(2)
High Courts22 Jul 1985
Commissioner of Income Tax Vs B.N. Elias and Co. (P.) Ltd.
Calcutta High Court · (1986) 160 ITR 45
Income Tax Act, 1961 — Section 41(1)