High Courts14 Jun 1985Dismissed
Boyerzuddin Byopari Vs The State Of West Bengal and Others
Calcutta High Court · (1985) 06 CAL CK 0006
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,524 of 3,204
High Courts14 Jun 1985Allowed
Sukhamoy Baj and Others Vs Nemai Mondal and Others
Calcutta High Court · 89 CWN 1057
West Bengal Estates Acquisition Act, 1953 — Section 4, 6
High Courts13 Jun 1985Dismissed
Dr. Parimal Chandra Das Vs Pranab Kumar and Others
Calcutta High Court · 90 CWN 1
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 144Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 397, 401, 482
High Courts12 Jun 1985
Bhairab Paul Vs Gora Chand Kundu and Others
Calcutta High Court · 89 CWN 1110
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 116(6)
High Courts12 Jun 1985
Commissioner of Income Tax Vs Bilaspur Spinning Mills Industries Ltd.
Calcutta High Court · (1986) 157 ITR 237
Income Tax Act, 1961 — Section 80JIncome Tax Rules, 1962 — Rule 19A(3)
High Courts10 Jun 1985
Commissioner of Income Tax Vs Khandelwal Brothers Pvt. Ltd.
Calcutta High Court · (1986) 57 CTR 78 : (1986) 158 ITR 207
High Courts07 Jun 1985
Raj Kumar Agarwalla Vs Union of India and Others
Calcutta High Court · 89 CWN 845
High Courts07 Jun 1985Dismissed
Chloride India Limited Vs Ganesh Das Ramgopal
Calcutta High Court · AIR 1986 Cal 74 : 89 CWN 933
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 37, 148A
High Courts07 Jun 1985
Peerless Gen Finance and Invest. Co. Ltd. Vs The Third Industrial Tribunal and Others
Calcutta High Court · 90 CWN 714
Industrial Disputes Act, 1947 — Section 11A
High Courts07 Jun 1985
Commandant 70 Battalion B. S. F. and Others Vs Anil Bandhu Mitra
Calcutta High Court · 89 CWN 1072
Border Security Force Act, 1968 — Section 11, 14, 141, 19, 47Constitution of India, 1950 — Article 311
High Courts06 Jun 1985Allowed
Braithwaite, Burn and Jessop Construction Co. Ltd. Vs Abdul Gafoor and Others
Calcutta High Court · AIR 1986 Cal 128
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13
High Courts05 Jun 1985Allowed
Fuzle Hakanl Vs Sk. Arsed Ali and Another
Calcutta High Court · 89 CWN 1081
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 115West Bengal Land Reforms Act, 1955 — Section 2(7), 8, 9(6)
High Courts05 Jun 1985
Bally Jute Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1986) 50 CTR 223 : (1986) 158 ITR 736 : (1986) 25 TAXMAN 47
Income Tax Act, 1961 — Section 147
High Courts03 Jun 1985Allowed
Nirupama Pal Vs Kalipada Roy Chowdhury and Others
Calcutta High Court · AIR 1985 Cal 346 : 89 CWN 945
Provincial Insolvency Act, 1920 — Section 28(7), 34(2)
High Courts03 Jun 1985
Parimal Banerjee Vs The State
Calcutta High Court · (1986) CriLJ 220
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 147, 148, 151, 152, 201
High Courts31 May 1985
Om Prokash Modi Vs Union of India (UOI) and Others
Calcutta High Court · (1986) CriLJ 119
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 111, 2
High Courts31 May 1985Dismissed
Om Prakash Modi Vs Union of India (UOI) and Others
Calcutta High Court · (1986) 7 ECC 113 : (1986) 6 ECR 479
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 111, 2
High Courts31 May 1985
Ajit Kumar Das Vs Mathur Chandra Pal
Calcutta High Court · 89 CWN 991
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 260(2), 376(C), 397, 397(3), 399Penal Code, 1860 (IPC) — Section 323, 355
High Courts28 May 1985Allowed
Surendra Prasad Misra Vs Oil and Natural Gas Commission
Calcutta High Court · AIR 1987 Cal 1 : 90 CWN 449
Constitution of India, 1950 — Article 226, 299Evidence Act, 1872 — Section 115
High Courts28 May 1985
General Electric Coy. of India Vs Fifth Industrial Tribunal of West Bengal and Others
Calcutta High Court · (1985) 1 CALLT 81 : 90 CWN 272 : (1986) 2 LLJ 27
Industrial Disputes Act, 1947 — Section 10, 33