High Courts28 Mar 1985Allowed
Commercial Tax Officer, Bankura Charge and Others Vs Gourangalal Chatterjee
Calcutta High Court · (1987) 66 STC 394
Constitution of India, 1950 — Article 141, 144
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,529 of 3,204
High Courts27 Mar 1985
Commissioner of Income Tax Vs Ghosh and Sons
Calcutta High Court · (1985) 47 CTR 368 : (1986) 159 ITR 459
Income Tax Act, 1961 — Section 184(7), 185(3)Income Tax Rules, 1962 — Rule 22(5), 24
High Courts27 Mar 1985
Commissioner of Income Tax Vs B.K. Birla
Calcutta High Court · (1986) 157 ITR 348 : (1986) 27 TAXMAN 615
Income Tax Act, 1961 — Section 147, 256(1), 256(2)
High Courts26 Mar 1985Allowed
Mrs. Mukti Maitra Vs State of West Bengal
Calcutta High Court · AIR 1986 Cal 54 : 90 CWN 1023
Constitution of India, 1950 — Article 14, 226, 299
High Courts25 Mar 1985
Commissioner of Wealth Tax Vs Mira Mehta
Calcutta High Court · (1986) 52 CTR 408 : (1985) 155 ITR 765 : (1985) 23 TAXMAN 60
Wealth Tax Act, 1957 — Section 5(1)
High Courts25 Mar 1985
Commissioner of Income Tax Vs Gordhandas Jerambhai
Calcutta High Court · (1985) 49 CTR 7 : (1985) 154 ITR 288 : (1985) 23 TAXMAN 44
Income Tax Act, 1961 — Section 35B
High Courts25 Mar 1985Allowed
Nanda Patihar Vs The State
Calcutta High Court · 89 CWN 799
Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(2), 385, 385(1)(iii), 401(2)Penal Code, 1860 (IPC) — Section 302, 304, 323, 324, 325
High Courts24 Mar 1985
COMMISSIONER OF INCOME TAX Vs BABCOCK and WILLCOX OF INDIA LTD.
Calcutta High Court · (1987) 66 CTR 235
High Courts21 Mar 1985Dismissed
In Re: Kedarnath Prosad
Calcutta High Court · 89 CWN 779
Bengal Excise Act, 1909 — Section 96
High Courts21 Mar 1985Allowed
Chemi Colour Agency and Another Vs Chief Controller of Imports and Exports and Others
Calcutta High Court · AIR 1985 Cal 358 : (1986) 9 ECC 155 : (1986) 6 ECR 495 : (1987) 30 ELT 175
Evidence Act, 1872 — Section 115
High Courts20 Mar 1985Partly Allowed
Commissioner of Asansol Municipality Vs Kinema Industries Private Ltd. and Others
Calcutta High Court · AIR 1986 Cal 158
Bengal Municipal Act, 1932 — Section 128, 128(1), 128(2), 148, 149Bengal Municipal Rules, 1932 — Rule 14, 8
High Courts20 Mar 1985
Madhu Jayanti P. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1985) 49 CTR 1 : (1985) 154 ITR 277 : (1985) 23 TAXMAN 511
Income Tax Act, 1961 — Section 35B, 35B(1), 37
High Courts20 Mar 1985Allowed
M.S. Ukhade Vs W.B. Prevention and Control of Water Pollution Board and Another
Calcutta High Court · 89 CWN 716
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 401, 482
High Courts18 Mar 1985
State of West Bengal Vs S. Bose
Calcutta High Court · (1985) CriLJ 1698 : 90 CWN 432
Essential Commodities Act, 1955 — Section 6C, 7
High Courts15 Mar 1985
Kanthal India Ltd. Vs Anant Prasad Bhatia and Others
Calcutta High Court · AIR 1987 Cal 24
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts15 Mar 1985Dismissed
Howrah District Central Co-operative Bank Ltd. and Others Vs Sanat Kumar Dutta and Others
Calcutta High Court · AIR 1985 Cal 259 : 89 CWN 744
High Courts15 Mar 1985
Sunity Chandra Bose Vs Nil Ratan Sinha
Calcutta High Court · AIR 1985 Cal 282 : 89 CWN 909
Civil Procedure Code, 1908 (CPC) — Section 148, 151Specific Relief Act, 1963 — Section 28
High Courts13 Mar 1985
Mrs. Leela Nath Vs Commissioner of Income Tax
Calcutta High Court · (1986) 55 CTR 89 : (1987) 164 ITR 216 : (1987) 30 TAXMAN 195
Income Tax Act, 1961 — Section 147
High Courts13 Mar 1985Dismissed
Amar Nath Saha Alias A.N. Saha Vs High Court At Calcutta and Others
Calcutta High Court · 89 CWN 719
Bengal General Clauses Act, 1899 — Section 17Constitution of India, 1950 — Article 14, 235, 309, 311, 311(3)General Clauses Act, 1897 — Section 16
High Courts12 Mar 1985Allowed
New Horizons Private Ltd. and Others Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1986 Cal 303
Insecticides Act, 1968 — Section 38, 9