High Courts28 May 1985Allowed
Shri Shiv Kumar Bajaj Vs Additional Commissioner of Commercial Taxes and Others
Calcutta High Court · (1986) 63 STC 354
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,525 of 3,204
High Courts28 May 1985
Sankar Bhattacharjee Vs Manabendra Nath Dey and Others
Calcutta High Court · (1985) CriLJ 1957
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 405, 406
High Courts27 May 1985Dismissed
Ajanta Metal Mart Vs Commercial Tax Officer and Others
Calcutta High Court · (1987) 64 STC 291
Bengal Finance (Sales Tax) Act, 1941 — Section 14(3)
High Courts17 May 1985Allowed
Amar Krishna Mukherjee Vs Sm. Asha Rani Ghosh and Others
Calcutta High Court · AIR 1985 Cal 398
Contract Act, 1872 — Section 19Specific Relief Act, 1963 — Section 31
High Courts17 May 1985Dismissed
Chandanmal Chopra and Another Vs State of West Bengal
Calcutta High Court · AIR 1986 Cal 104 : (1986) 1 RCR(Criminal) 408
Constitution of India, 1950 — Article 226, 25, 32Criminal Procedure Code, 1973 (CrPC) — Section 95Penal Code, 1860 (IPC) — Section 153, 153A, 295, 295A
High Courts17 May 1985
M/S. Car-Fil and Others Vs State of West Bengal and Others
Calcutta High Court · 89 CWN 825
Calcutta Municipal Act, 1951 — Section 423(1), 426(a)
High Courts17 May 1985
Abdul Mannan Vs Biswanath Paul and Others
Calcutta High Court · (1985) 05 CAL CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146
High Courts16 May 1985
Sunrolling Mills P. Ltd. Vs Income Tax Officer
Calcutta High Court · (1986) 54 CTR 268 : (1986) 160 ITR 412 : (1986) 27 TAXMAN 594
Income Tax Act, 1961 — Section 145, 147, 148, 148(2), 292B
High Courts16 May 1985
Mojahar Sheikh Vs The State
Calcutta High Court · 89 CWN 986
West Bengal Land Reforms Act, 1955 — Section 15A, 18, 18(1), 18(1)(a), 18(2)
High Courts15 May 1985
Chanda Jhunjhunwalla and Another Vs State of West Bengal and Others
Calcutta High Court · 89 CWN 924
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 2(10), 3, 4
High Courts15 May 1985
Commissioner of Income Tax Vs Sijua (Jharriah) Electric Supply Co. Ltd.
Calcutta High Court · (1986) 54 CTR 114 : (1986) 158 ITR 332 : (1986) 29 TAXMAN 232
High Courts15 May 1985
Commissioner of Income Tax Vs Alkali and Chemical Corpn. of India Ltd.
Calcutta High Court · (1986) 158 ITR 58
Income Tax Act, 1961 — Section 40
High Courts15 May 1985
Commissioner of Income Tax Vs Devenport and Co. (P.) Ltd.
Calcutta High Court · (1986) 27 TAXMAN 567
Income Tax Act, 1961 — Section 235, 235(b), 256(2)
High Courts15 May 1985
Commissioner of Income Tax Vs Devenport and Co. Pvt. Ltd.
Calcutta High Court · (1986) 53 CTR 424 : (1986) 158 ITR 348
Income Tax Act, 1961 — Section 235
High Courts14 May 1985
G.P. Singh and Others Vs Shanti Ranjan Sarkar
Calcutta High Court · (1985) CriLJ 1695
Border Security Force Act, 1968 — Section 14, 15, 16, 17, 18Constitution of India, 1950 — Article 226
High Courts13 May 1985
UNION DRUG CO. LTD. Vs COMMISSIONER OF Income Tax, WEST BENGAL-III, CALCUTTA.
Calcutta High Court · (1986) 54 CTR 144 : (1985) 54 CTR 144 : (1985) 156 ITR 197 : (1987) 30 TAXMAN 602
Bengal Public Demands Recovery Act, 1913 — Section 16Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts13 May 1985
Commissioner of Income Tax Vs Sulekha Works (P.) Ltd.
Calcutta High Court · (1986) 54 CTR 66 : (1985) 156 ITR 190 : (1987) 30 TAXMAN 652
Companies Act, 1956 — Section 227Income Tax Act, 1961 — Section 139(1), 139(2), 271(1)Income Tax Rules, 1962 — Rule 12
High Courts13 May 1985
SM. Asha Bose Vs Dist. Inspector of Schools (S. E.) Cal. and Others
Calcutta High Court · 89 CWN 935
High Courts10 May 1985Allowed
Nemai Kumar Ghosh Vs Sm. Mita Ghosh
Calcutta High Court · AIR 1986 Cal 150 : 89 CWN 904
Hindu Marriage Act, 1955 — Section 13