High Courts01 Jan 1985
Hindustan Steel Ltd. Vs R.N. Banerjee
Calcutta High Court · (1985) 1 LLJ 214
Constitution of India, 1950 — Article 12, 14, 15, 16, 298
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,534 of 3,204
High Courts01 Jan 1985
Commissioner of Income Tax Vs Birla Cotton Spinning and Weaving Mills Ltd.
Calcutta High Court · (1987) 60 CTR 186 : (1986) 54 CTR 257 : (1986) 157 ITR 516
Income Tax Act, 1961 — Section 212, 273
High Courts21 Dec 1984
State of West Bengal and Others Vs Gwal Dass Mohotta
Calcutta High Court · (1985) 59 STC 346
Central Sales Tax Act, 1956 — Section 2Constitution of India, 1950 — Article 14, 141, 226, 286
High Courts21 Dec 1984
Chandeswar Prosad Singh and Another Vs Sub Divisional Land Reforms Officer, Barrackpore and Others
Calcutta High Court · AIR 1986 Cal 1 : 89 CWN 414
Constitution of India, 1950 — Article 14Mines and Minerals (Development and Regulation) Act, 1957 — Section 14, 15, 15, 15(3), 2West Bengal Estates Acquisition Act, 1953 — Section 5(2)
High Courts21 Dec 1984Dismissed
Rose Potteries Vs West Bengal Financial Corporation
Calcutta High Court · AIR 1986 Cal 277
State Financial Corporations Act, 1951 — Section 29, 31Transfer of Property Act, 1882 — Section 69
High Courts21 Dec 1984Allowed
Sm. Nirupoma Basak and Others Vs Baidyanath Pramanick
Calcutta High Court · AIR 1985 Cal 406
Evidence Act, 1872 — Section 115Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 105, 44
High Courts20 Dec 1984
Tapash Kumar Moitra Vs Pratima Roy Choudhury
Calcutta High Court · 89 CWN 671
Hindu Marriage Act, 1955 — Section 12, 12(1), 13, 19, 8
High Courts20 Dec 1984Allowed
The University of Calcutta and Others Vs Sri Shyamal Kumar Das and Others
Calcutta High Court · (1984) 12 CAL CK 0023
Constitution of India, 1950 — Article 226, 227, 26
High Courts20 Dec 1984
Punjab National Bank Vs Sanchaita Investment and Others
Calcutta High Court · 89 CWN 509
Civil Procedure Code, 1908 (CPC) — Section 49Registration Act, 1908 — Section 17, 17(1), 17(2), 49, 54Specific Relief Act, 1963 — Section 15, 2
High Courts20 Dec 1984
Gosto Behari Pramanik Vs Sm. Malati Sen and Others
Calcutta High Court · AIR 1985 Cal 379 : 89 CWN 545
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 21(2)
High Courts20 Dec 1984
Commissioner of Income Tax Vs Remington Rand India Ltd. and Others
Calcutta High Court · (1985) 49 CTR 242 : (1986) 159 ITR 922 : (1985) 21 TAXMAN 220
Income Tax Act, 1961 — Section 37
High Courts19 Dec 1984Dismissed
Ana Ghosh Vs R.D. Anklesaria
Calcutta High Court · 89 CWN 675
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Companies Act, 1956 — Section 146Evidence Act, 1872 — Section 58
High Courts18 Dec 1984
Commissioner of Income Tax Vs Sen Mukherjee and Co.
Calcutta High Court · (1985) 49 CTR 21 : (1986) 159 ITR 793 : (1985) 21 TAXMAN 309
Income Tax Act, 1961 — Section 131, 271(1)
High Courts18 Dec 1984
Prabhas Kumar Roy Vs The Officer in-Charge of Raninagar Police Station and Others
Calcutta High Court · (1985) CriLJ 957 : 89 CWN 529
Constitution of India, 1950 — Article 19, 25, 26Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts18 Dec 1984
Commissioner of Income Tax Vs Hari Charan Shyam Sundar P. Ltd.
Calcutta High Court · (1987) 63 CTR 284 : (1986) 159 ITR 703 : (1985) 22 TAXMAN 334
Income Tax Act, 1961 — Section 52(2)
High Courts17 Dec 1984
Commissioner of Income Tax Vs Delta Jute Mills Co. Ltd.
Calcutta High Court · (1986) 159 ITR 215 : (1986) 25 TAXMAN 93
Income Tax Act, 1922 — Section 12B(3)Income Tax Act, 1961 — Section 41(2), 49(1)
High Courts17 Dec 1984
Commissioner of Income Tax Vs Delta Jute Mills Co. Ltd. (now known as Cheviot Mills Ltd.)
Calcutta High Court · (1986) 159 ITR 220
Income Tax Act, 1961 — Section 41(2)
High Courts14 Dec 1984Allowed
Animesh Halder Vs State of West Bengal and Others
Calcutta High Court · 89 CWN 868
Constitution of India, 1950 — Article 12, 14, 16
High Courts14 Dec 1984
K. Singh Deo Vs Jenson and Nicholson India Ltd. and Another
Calcutta High Court · (1985) CriLJ 464
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 2, 200, 201, 202, 203General Clauses Act, 1897 — Section 3