High Courts10 Sept 1984
Ashis Kumar Ghosh Vs Union of India (UOI) and Others
Calcutta High Court · (1985) CriLJ 87
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,539 of 3,204
High Courts05 Sept 1984
Hindusthan Petroleum. Corpn. Ltd. Vs Hukum Chand Rajkumar
Calcutta High Court · 89 CWN 354
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 5 Rule 20West Bengal Premises Tenancy Act, 1956 — Section 17(1)
High Courts05 Sept 1984Dismissed
Pioneer Protective Glass Fibre P. Ltd. Vs Fibre Glass Pilkington Ltd.
Calcutta High Court · (1986) 60 CompCas 707
Companies Act, 1956 — Section 21, 23, 23(1)
High Courts05 Sept 1984Dismissed
Sreenivasa Pulvarising Industries Vs Jai Glass and Chemicals Pvt. Ltd.
Calcutta High Court · AIR 1985 Cal 74 : 88 CWN 1070
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts05 Sept 1984
Registrar, High Court, Original Side Vs Samarendra Nath Bhatta-Charjee and Others
Calcutta High Court · 89 CWN 305
Constitution of India, 1950 — Article 229, 229(2)
High Courts05 Sept 1984Dismissed
National Insurance Co. Ltd. Vs Mahadeb Kar and Others
Calcutta High Court · 89 CWN 980
Motor Vehicles Act, 1988 — Section 110A
High Courts03 Sept 1984Allowed
Impex International Vs The Collector of Customs and Others
Calcutta High Court · (1985) 4 ECC 60
Customs Act, 1962 — Section 111, 112
High Courts01 Sept 1984Allowed
State of West Bengal Vs Messrs. A. Mondal
Calcutta High Court · 89 CWN 82
Arbitration Act, 1940 — Section 14, 14(2), 30, 33, 8Constitution of India, 1950 — Article 158
High Courts30 Aug 1984Allowed
Bimala Sarkar Vs State of West Bengal
Calcutta High Court · 88 CWN 1101
Penal Code, 1860 (IPC) — Section 201, 302
High Courts28 Aug 1984Dismissed
State of West Bengal Vs Satyanarayan Rice Mill
Calcutta High Court · AIR 1985 Cal 391
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3(4)
High Courts28 Aug 1984Partly Allowed
State of West Bengal Vs Narayan Patel and Others
Calcutta High Court · AIR 1985 Cal 188
Land Acquisition Act, 1894 — Section 18, 23, 25(1), 54, 9West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 5
High Courts27 Aug 1984Dismissed
Union of India (UOI) Vs Vishnu Agencies (P) Ltd.
Calcutta High Court · AIR 1985 Cal 150
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Article 123, 5
High Courts24 Aug 1984Dismissed
State of West Bengal and Others Vs Hind Tea Company (P.) Ltd. and Others
Calcutta High Court · (1984) 57 STC 97
Central Sales Tax Act, 1956 — Section 5Civil Procedure Code, 1908 (CPC) — Section 11, 141Constitution of India, 1950 — Article 13, 19, 226, 286, 31
High Courts23 Aug 1984Dismissed
New India Assurance Co. Ltd. Vs Central Bank of India and Others
Calcutta High Court · AIR 1985 Cal 76
Arbitration Act, 1940 — Section 2
High Courts23 Aug 1984Dismissed
Arun Kumar Biswas Vs Dr. D.N. Majumdar
Calcutta High Court · 89 CWN 252
Limitation Act, 1963 — Section 5
High Courts23 Aug 1984
Amalendu Press and Another Vs State of West Bengal and Others
Calcutta High Court · 89 CWN 640
High Courts22 Aug 1984
In Re: Ruby International (India) and Others
Calcutta High Court · (1985) 4 ECC 252
Customs Act, 1962 — Section 147, 59
High Courts21 Aug 1984
Commissioner of Income Tax Vs Janata Medical Stores
Calcutta High Court · (1985) 46 CTR 340 : (1985) 155 ITR 377 : (1985) 23 TAXMAN 426
Income Tax Act, 1961 — Section 185
High Courts21 Aug 1984
Megna Mills Co. Ltd. Vs 4th Industrial Tribunal and Others
Calcutta High Court · 89 CWN 623
High Courts21 Aug 1984
Commissioner of Income Tax Vs Estate of B.P. Kayan Trust
Calcutta High Court · (1985) 47 CTR 366 : (1985) 155 ITR 60 : (1987) 30 TAXMAN 664
Income Tax Act, 1922 — Section 4(3)