COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,526 of 3,204

High Courts09 May 1985Dismissed

Chamanlal Rewashankar and Others Vs Vasant Jiwraj Thakkar and Others

Calcutta High Court · 89 CWN 1067

Civil Procedure Code, 1908 (CPC) — Section 151Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(3)

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High Courts07 May 1985

Mahadeb Hazra and Others Vs Stsubala Sen and Others

Calcutta High Court · 90 CWN 515

Civil Procedure Code, 1908 (CPC) — Section 151, 152

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High Courts07 May 1985

Smt. Dipali Hazra and Others Vs Smt Jostnamoni Shar and Others

Calcutta High Court · (1985) 05 CAL CK 0022

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High Courts06 May 1985

Commissioner of Income Tax Vs M. Nath

Calcutta High Court · (1986) 54 CTR 102 : (1986) 158 ITR 78

Income Tax Act, 1961 — Section 45, 52(2)

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High Courts06 May 1985Allowed

Debabrata Banerjee Vs The State

Calcutta High Court · 89 CWN 968

Constitution of India, 1950 — Article 226

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High Courts06 May 1985Allowed

G.P. Singh and Others Vs Santi Ranjan Sarkar

Calcutta High Court · 89 CWN 941

Constitution of India, 1950 — Article 226

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High Courts06 May 1985

Commissioner of Income Tax Vs E.W. Stevens Co. Ltd.

Calcutta High Court · (1986) 55 CTR 28 : (1986) 158 ITR 235 : (1986) 29 TAXMAN 262

Income Tax Act, 1961 — Section 256(1)

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High Courts06 May 1985

Commissioner of Income Tax Vs Birla Bros. P. Ltd.

Calcutta High Court · (1986) 56 CTR 235 : (1987) 165 ITR 586

Income Tax Act, 1961 — Section 80O

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High Courts03 May 1985Allowed

Ramkripal Sharma Vs Union of India (UOI) and Another

Calcutta High Court · AIR 1986 Cal 80

Arbitration Act, 1940 — Section 14(2), 31(4)

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High Courts03 May 1985

Gyan Singh Vs State of West Bengal and Others

Calcutta High Court · 90 CWN 226

Army Act, 1950 — Section 153Constitution of India, 1950 — Article 133, 134A, 14, 162, 19West Bengal Government Premises (Regulation of Occupancy) Act, 1984 — Section 10, 11, 11(1), 11(2), 11(3)

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High Courts03 May 1985Allowed

The State Vs Sankar Halder and Another

Calcutta High Court · 89 CWN 1063

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 397, 401, 482, 53Penal Code, 1860 (IPC) — Section 354, 376

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High Courts02 May 1985Allowed