High Courts22 Feb 1985Allowed
West Bengal Comprehensive Area Development Corporation and Another Vs Sasanka Sekhar Banerjee
Calcutta High Court · AIR 1985 Cal 290 : 89 CWN 760
Arbitration Act, 1940 — Section 34, 39
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,531 of 3,204
High Courts22 Feb 1985Dismissed
Oriental Fire and General Insurance Co. Ltd. Vs Murlidhar Gopikissen Pvt. Ltd.
Calcutta High Court · AIR 1985 Cal 301
Arbitration Act, 1940 — Section 30Contract Act, 1872 — Section 124, 30
High Courts21 Feb 1985
Macneill and Magor Ltd. and Another Vs Mouhsen Ali and Another
Calcutta High Court · AIR 1985 Cal 460
Civil Procedure Code, 1908 (CPC) — Order 49 Rule 3, Order 7 Rule 10, 24Specific Relief Act, 1963 — Section 38
High Courts20 Feb 1985
Commissioner of Income Tax Vs Bank of China (in liquidation)
Calcutta High Court · (1985) 58 CompCas 285 : (1986) 52 CTR 382 : (1985) 154 ITR 617 : (1985) 23 TAXMAN 46
Companies Act, 1956 — Section 491Income Tax Act, 1961 — Section 6(3)
High Courts20 Feb 1985
Controller of Estate Duty Vs Sunanda Bose
Calcutta High Court · (1985) 49 CTR 16 : (1985) 153 ITR 384 : (1985) 23 TAXMAN 41
High Courts19 Feb 1985
Indian Explosives Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1985) 49 CTR 19 : (1985) 153 ITR 340 : (1985) 22 TAXMAN 502
Companies (Profits) Surtax Act, 1964 — Section 13
High Courts19 Feb 1985
Dipak Puri Vs 5th Industrial Tribunal and Others
Calcutta High Court · 89 CWN 772 : (1986) 2 LLJ 157
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 32Industrial Disputes Act, 1947 — Section 2A, 36
High Courts18 Feb 1985
Commissioner of Income Tax Vs Agarpara Co. Ltd.
Calcutta High Court · (1985) 02 CAL CK 0044
Income Tax Act, 1961 — Section 36(1), 41(1)
High Courts18 Feb 1985Dismissed
In Re: Dr. A.N. Dutt
Calcutta High Court · 89 CWN 1077
Constitution of India, 1950 — Article 226, 311(2)
High Courts15 Feb 1985
Assam Oil Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1987) 65 CTR 288 : (1987) 168 ITR 159
Income Tax Act, 1961 — Section 147
High Courts15 Feb 1985Allowed
National Insurance Company Ltd. Vs Labanya Roy and Others
Calcutta High Court · (1985) ACJ 720
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 103A, 31, 96(2)
High Courts15 Feb 1985
Debi Prasanna Roy Sharma Vs Abdul Mannan and Another
Calcutta High Court · (1985) CriLJ 1020 : 89 CWN 784
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Prevention of Food Adulteration Act, 1954 — Section 13, 9
High Courts14 Feb 1985Dismissed
Eastern and North East Frontier Railway Co-operative Bank Ltd. Vs B. Guha and Co.
Calcutta High Court · AIR 1986 Cal 146 : 89 CWN 804
Arbitration Act, 1940 — Section 30, 33Arbitration Rules, 1940 — Rule 8
High Courts14 Feb 1985Allowed
Bengal Glass and Silicate Works Vs Lalit Mohan Bijlani and Another
Calcutta High Court · AIR 1986 Cal 57
Civil Procedure Code, 1908 (CPC) — Section 16, 17
High Courts11 Feb 1985
Stores Supply (India) Agency Vs Asstt. Collector of Customs
Calcutta High Court · (1988) 38 ELT 583
High Courts11 Feb 1985
Commissioner of Income Tax Vs Assam Oil Co. Ltd.
Calcutta High Court · (1985) 47 CTR 371 : (1985) 154 ITR 647 : (1985) 23 TAXMAN 113
Income Tax Act, 1922 — Section 10(1), 10(2)Income Tax Act, 1961 — Section 256(1), 37(1)Industrial Disputes Act, 1947 — Section 25FF
High Courts11 Feb 1985
Stores Supply (India) Vs Asstt. Collector of Customs
Calcutta High Court · (1990) 27 ECC 191
Customs Tariff Act, 1975 — Item 73.15(2)
High Courts11 Feb 1985
Chittaranjan Mahato and Others Vs Anil Kumar Chakraborti and Others
Calcutta High Court · 89 CWN 533
Constitution of India, 1950 — Article 12, 226, 311, 32
High Courts08 Feb 1985
Azizur Rahaman and Others Vs Sukumar Dey
Calcutta High Court · 89 CWN 756
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts08 Feb 1985Dismissed
Bhola Nath Das and Others Vs Bholanath Boral
Calcutta High Court · AIR 1985 Cal 387
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13