COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,538 of 3,204

High Courts21 Sept 1984Allowed

Gulabchand Harekchand and Another Vs State of West Bengal and Others

Calcutta High Court · (1985) 5 ECC 235 : (1986) 23 ELT 306 : (1985) 59 STC 224

Bengal Finance (Sales Tax) Act, 1941 — Section 4, 5, 8(3)Bengal Finance (Sales Tax) Rules, 1941 — Rule 3, 3(28)Constitution of India, 1950 — Article 226

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High Courts21 Sept 1984

Dipak Singh Vs The State

Calcutta High Court · 89 CWN 320

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts21 Sept 1984

In Re: Debdas Haldar and Others

Calcutta High Court · 89 CWN 153

Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 138, 138(1), 141(1)Penal Code, 1860 (IPC) — Section 138

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High Courts21 Sept 1984

The Eastern Bank Ltd. Vs Parts Services of India Ltd. and Others

Calcutta High Court · AIR 1986 Cal 61 : 89 CWN 1021

Civil Procedure Code, 1908 (CPC) — Section 11Contract Act, 1872 — Section 141Evidence Act, 1872 — Section 114

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High Courts20 Sept 1984Allowed

Monmotha Nath Ghosh Vs Syed Chand Ali and Others

Calcutta High Court · 89 CWN 313

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High Courts20 Sept 1984

Sm. Manisha Mukherjee Vs Asoke Chatterjee

Calcutta High Court · (1985) CriLJ 1224 : 89 CWN 1

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 11, 12, 13, 14, 15Penal Code, 1860 (IPC) — Section 493

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High Courts19 Sept 1984Allowed

National Project Construction Corporation Ltd. Vs G. Ranjan

Calcutta High Court · AIR 1985 Cal 23 : (1986) 60 CompCas 966 : 89 CWN 186

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 126, 20, 41

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High Courts19 Sept 1984Allowed

Tapan Kumar Chatterjee Vs Kalyani Debi

Calcutta High Court · AIR 1985 Cal 243 : 89 CWN 27

Specific Relief Act, 1963 — Section 28

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High Courts19 Sept 1984

Sm. Anita Dasgupta Vs A.C. Sett

Calcutta High Court · 89 CWN 242

West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A)(b)

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High Courts19 Sept 1984Allowed

National Project Construction Corpn. Ltd. Vs M/s. G. Ranjan

Calcutta High Court · AIR 1985 Cal 23 : (1986) 60 CompCas 966 : 89 CWN 186

Arbitration Act, 1940 — Section 20, 41

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High Courts19 Sept 1984

In Re: S.S. Kothari

Calcutta High Court · (1985) 6 ECC 81 : (1987) 30 ELT 156

Customs Act, 1962 — Section 111, 112, 115(1), 115(2), 125Customs Tariff Act, 1975 — Section 3Imports and Exports (Control) Act, 1947 — Section 3, 3(2)

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High Courts18 Sept 1984Allowed

Sudhir Kumar Roy and Others Vs State

Calcutta High Court · 89 CWN 42

Criminal Procedure Code, 1973 (CrPC) — Section 354Explosives Act, 1884 — Section 6(3)Penal Code, 1860 (IPC) — Section 390, 395, 397, 399, 402

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High Courts14 Sept 1984Dismissed

Chloride India Limited Vs Ganeshdas Ramgopal

Calcutta High Court · AIR 1985 Cal 229

West Bengal Premises Tenancy Act, 1956 — Section 13(6)

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High Courts14 Sept 1984

Tarini Mohan Dutta Vs S.E. Cal. Central Elec. Circle and Another

Calcutta High Court · 89 CWN 145

Penal Code, 1860 (IPC) — Section 409, 477

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High Courts13 Sept 1984

Bijoy Kumar Karnani and Another Vs Assistant Registrar of Companies, Wet Bengal and Another

Calcutta High Court · 88 CWN 1073

COMPANIES ACT, 1956 — Section 166, 168, 210

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High Courts13 Sept 1984

Bejoy Kumar Karnani and Another Vs Assistant Registrar of Companies and Another

Calcutta High Court · (1985) 58 CompCas 293 : (1985) 1 CompLJ 98 : 88 CWN 1073

Companies Act, 1956 — Section 166, 166(1), 168, 210, 210(1)

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High Courts12 Sept 1984Dismissed

Sudhir Kumar Saha and Others Vs J.N. Chemicals Private Ltd. and Others

Calcutta High Court · AIR 1985 Cal 454

Arbitration Act, 1940 — Section 2West Bengal Premises Tenancy Act, 1956 — Section 13, 34

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High Courts12 Sept 1984Dismissed

S.M. Mafizan Bibi Vs S.K. Panchu

Calcutta High Court · 88 CWN 1090

Bengal Money Lenders Act, 1940 — Section 2(12), 37ATransfer of Property Act, 1882 — Section 58, 58(c)

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High Courts11 Sept 1984

Balish Singh and Co. Vs Commissioner of Income Tax

Calcutta High Court · (1986) 28 TAXMAN 456

Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 139(4)(5)

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High Courts11 Sept 1984Allowed

Indian Explosives Ltd. and Another Vs The State of Bihar and Others

Calcutta High Court · (1986) 62 STC 61

Central Sales Tax Act, 1956 — Section 2, 8Constitution of India, 1950 — Article 133, 136, 226, 32Industries (Development and Regulation) Act, 1951 — Section 18G, 2, 25

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