High Courts17 Aug 1984Allowed
Jugolinija Rajia Jugoslavija and Another Vs Fab Leathers Limited and Another
Calcutta High Court · AIR 1985 Cal 193 : 89 CWN 9
Carriage of Goods by Sea Act, 1925 — Section 2Carriage of Goods by Sea Rules — Rule 6
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,540 of 3,204
High Courts14 Aug 1984Dismissed
Sudhir Kumar Bose Vs Gobardhandas Jairambhai and Others
Calcutta High Court · AIR 1984 Cal 352
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17West Bengal Premises Tenancy Act, 1956 — Section 17(4), 17D
High Courts14 Aug 1984
Commissioner of Commercial Taxes and Another Vs Shri Dipak Dhar and Others
Calcutta High Court · 89 CWN 270 : (1986) 61 STC 131
Contract Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 294ASales of Goods Act, 1930 — Section 2, 64A
High Courts13 Aug 1984
Commissioner of Income Tax Vs Indo American Electricals Ltd.
Calcutta High Court · (1985) 45 CTR 146 : (1985) 155 ITR 63 : (1985) 21 TAXMAN 433
Income Tax Act, 1961 — Section 140A(3)
High Courts13 Aug 1984
Gopal Das Gujarati Vs Titagarh Paper Mills Co. Ltd. and Others
Calcutta High Court · (1986) 60 CompCas 920
Companies Act, 1956 — Section 173(2)
High Courts10 Aug 1984
Deepchand Agarwalla and Another Vs State of West Bengal and Others
Calcutta High Court · (1985) CriLJ 281
Essential Commodities Act, 1955 — Section 6A, 7
High Courts09 Aug 1984Allowed
Trustees for Improvement of Calcutta Vs Bahadur Khan and Others
Calcutta High Court · AIR 1984 Cal 412 : 89 CWN 16
Calcutta Improvement Act, 1911 — Section 78Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 10, Order 7 Rule 10A, 16, 20Land Acquisition Act, 1894 — Section 9
High Courts09 Aug 1984
Raj Kumar Singhania Vs Benoy Kumar Mazumdar and Others
Calcutta High Court · AIR 1985 Cal 328
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17Specific Relief Act, 1963 — Section 22
High Courts09 Aug 1984
S.S. Miranda Ltd. Vs Shyam Bahadur Singh
Calcutta High Court · (1985) 21 TAXMAN 432
High Courts07 Aug 1984
Vijay Shroff and Another Vs Sudhir Asher and Others
Calcutta High Court · AIR 1985 Cal 30 : 89 CWN 407
Succession Act, 1925 — Section 142, 144, 146, 151
High Courts07 Aug 1984
Commissioner of Income Tax Vs Placid Limited
Calcutta High Court · (1985) 44 CTR 123 : (1984) 44 CTR 123 : (1984) 150 ITR 74 : (1985) 20 TAXMAN 401
Companies (Profits) Surtax Act, 1964 — Rule 1, 2(ii)Companies Act, 1956 — Section 80
High Courts07 Aug 1984Dismissed
Ganesh Chandra Das Vs Bijoy Coomer Goyee and Another
Calcutta High Court · 88 CWN 1014
West Bengal Premises Tenancy Act, 1956 — Section 13(1)(a), 13(6)
High Courts06 Aug 1984
Commissioner of Income Tax Vs Prabhat Krishna Rohatgi
Calcutta High Court · (1985) 154 ITR 824
Income Tax Act, 1961 — Section 139, 154, 155, 215, 217
High Courts03 Aug 1984
The Cotton Corporation of India Ltd. Vs The Oriental Fire and General Insurance Company Limited and Others
Calcutta High Court · AIR 1984 Cal 355 : (1986) 60 CompCas 413
Arbitration Act, 1940 — Section 37(4)
High Courts03 Aug 1984
Registrar of Companies Vs S. Proshad and Another
Calcutta High Court · (1986) 59 CompCas 780 : 88 CWN 1077
Companies Act, 1956 — Section 209(6), 211(7)
High Courts03 Aug 1984Dismissed
Smt. Umasashi Saha and Others Vs Paribala Saha and Another
Calcutta High Court · AIR 1984 Cal 409
Succession Act, 1925 — Section 222
High Courts01 Aug 1984Allowed
Kemco Chemicals and Another Vs The Commercial Tax Officer, Central Section and Others
Calcutta High Court · (1984) 57 STC 337
West Bengal Sales Tax Act, 1954 — Section 13(1)
High Courts01 Aug 1984Allowed
State of West Bengal Vs A. Mondal
Calcutta High Court · AIR 1985 Cal 12 : 89 CWN 82
Arbitration Act, 1940 — Section 13, 14(2), 8Limitation Act, 1963 — Article 119
High Courts01 Aug 1984
S.B. Foundry Limited Vs Shree Gopi Kissen Steel Works Private Ltd. and Others
Calcutta High Court · AIR 1985 Cal 157
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts31 Jul 1984Dismissed
Durga Charan Vs Sm. Bhudibala Naskar and Others
Calcutta High Court · AIR 1985 Cal 264
Succession Act, 1925 — Section 218, 232, 234