High Courts07 Feb 1985Dismissed
Paritosh Kumar Ganguly Vs Smt. Sitala Bala Ghosh and Others
Calcutta High Court · AIR 1985 Cal 164 : 89 CWN 441
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3(5)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,532 of 3,204
High Courts07 Feb 1985Dismissed
Rahul Amin and Others Vs Chabbahan Bibi and Others
Calcutta High Court · AIR 1986 Cal 399
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts06 Feb 1985
Himangshu Kumar Bose Vs Union of India and Others
Calcutta High Court · 89 CWN 1167
Constitution of India, 1950 — Article 311(2)Railway Protection Force Act, 1957 — Section 2, 3, 5, 6, 8
High Courts05 Feb 1985
MADHU JAYANTI (PVT.) LTD. Vs COMMISSIONER OF INCOME TAX.
Calcutta High Court · (1985) 48 CTR 151
Income Tax Act, 1961 — Section 256(2), 35B(1)(b), 35B(1)(b)(iii), 35B(1)(b)(vi), 35B(1)(b)(viii)
High Courts05 Feb 1985
Commissioner of Income Tax Vs P.N. Mukherjee
Calcutta High Court · (1986) 51 CTR 354 : (1986) 157 ITR 82 : (1986) 27 TAXMAN 612
Income Tax Act, 1961 — Section 145
High Courts05 Feb 1985
Commissioner of Income Tax Vs A.V. Joshi and Sons
Calcutta High Court · (1986) 158 ITR 71 : (1985) 23 TAXMAN 63
Income Tax Act, 1961 — Section 40
High Courts05 Feb 1985
COMMISSIONER OF INCOME TAX Vs A. V. JOSHI and SONS.
Calcutta High Court · (1986) 54 CTR 99
Finance Act, 1965 — Section 68Income Tax Act, 1961 — Section 40(b)
High Courts04 Feb 1985
Bharat General and Textile Industries Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1986) 53 CTR 418 : (1985) 153 ITR 747 : (1985) 23 TAXMAN 107
Income Tax Act, 1961 — Section 35B, 35B(1), 36(1), 37, 40A(7)Income Tax Rules, 1962 — Rule 19A
High Courts04 Feb 1985
Orient Paper Mills Ltd. Vs Commissioner of Income Tax, Central-I
Calcutta High Court · (1985) 47 CTR 364 : (1984) 43 CTR 146 : (1985) 153 ITR 404 : (1985) 22 TAXMAN 1
High Courts01 Feb 1985
Dipen Mukherjee and Another Vs Sm. Sandhyarani Chatterjee
Calcutta High Court · 89 CWN 400
Civil Procedure Code, 1908 (CPC) — Section 24(5)Presidency Small Cause Courts Act, 1882 — Section 18, 19, 41, 49
High Courts31 Jan 1985
Commissioner of Income Tax Vs Birla Cotton Spinning and Weaving Mills Limited
Calcutta High Court · (1985) 155 ITR 448 : (1985) 22 TAXMAN 407
Income Tax Act, 1961 — Section 210, 212, 273
High Courts31 Jan 1985Allowed
Sibendra Nath Kanjilal Vs Ganes Chandra Basu
Calcutta High Court · AIR 1985 Cal 269 : 89 CWN 608
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6), 19(2)
High Courts28 Jan 1985
Gora Chand Sen Vs Commissioner of Income Tax
Calcutta High Court · (1986) 50 CTR 336 : (1985) 154 ITR 435 : (1985) 23 TAXMAN 410
Income Tax Act, 1961 — Section 26
High Courts28 Jan 1985
Shri Loknath Chowdhury Vs Commissioner of Income Tax
Calcutta High Court · (1986) 50 CTR 340 : (1985) 155 ITR 291 : (1985) 23 TAXMAN 52
Income Tax Act, 1961 — Section 271(1), 68, 69
High Courts28 Jan 1985Allowed
Gour Chandra Sarkar and Others Vs State Electricity Board and Others
Calcutta High Court · 89 CWN 474
Air Corporations Act, 1953 — Section 45(2)(b), 7, 8Constitution of India, 1950 — Article 12, 14, 16, 21, 226Electricity (Supply) Act, 1948 — Section 18A, 19
High Courts28 Jan 1985Allowed
West Bengal State Electricity Board Vs Gour Chandra Sarkar
Calcutta High Court · (1985) 01 CAL CK 0006
High Courts25 Jan 1985
Rabi Das Gupta Vs Food Corporation Of India and Others
Calcutta High Court · (1985) 01 CAL CK 0007
Constitution of India, 1950 — Article 32Food Corporations Act, 1964 — Section 12A
High Courts25 Jan 1985Allowed
Bloomfield Tea Co. Ltd. Vs Seventh Industrial Tribunal of West Bengal and Others
Calcutta High Court · 89 CWN 1136
Industrial Disputes Act, 1947 — Section 10
High Courts24 Jan 1985
Commissioner of Income Tax Vs Calcutta Steel Co. Ltd.
Calcutta High Court · (1985) 48 CTR 146 : (1985) 153 ITR 488 : (1985) 22 TAXMAN 34
Finance (No. 2) Act, 1967 — Section 2(4)Income Tax Act, 1961 — Section 154
High Courts24 Jan 1985Dismissed
Sri Sri Iswar Kalimata Thakurani Vs Shebaits of Sri Sri Iswar Kalimata Thakurani and Others
Calcutta High Court · AIR 1985 Cal 366
Specific Relief Act, 1963 — Section 34