COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,541 of 3,204

High Courts31 Jul 1984Allowed

Harbans Singh Saluja Vs Building Tribunal, Corporation of Calcutta and Others

Calcutta High Court · AIR 1985 Cal 168

Calcutta Corporation Tribunal (Conduct of Business) Rules, 1965 — Rule 15(4), 15(5)Calcutta Municipal Act, 1951 — Section 414Evidence Act, 1872 — Section 114

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High Courts30 Jul 1984Allowed

Barnik Ray alias Harekrishna Ray Vs West Bengal Housing Board and Another

Calcutta High Court · AIR 1985 Cal 362 : 88 CWN 1025 : 88 CWN 1024

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 16

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High Courts27 Jul 1984

Bamandas Mukherjee Vs State of West Bengal and Others

Calcutta High Court · AIR 1985 Cal 159

Evidence Act, 1872 — Section 56Land Acquisition Act, 1894 — Section 16, 4, 6

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High Courts27 Jul 1984Allowed

Central Bank of India Vs Tauras Foundry Pvt. Ltd. and Others

Calcutta High Court · AIR 1985 Cal 35

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1

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High Courts27 Jul 1984Allowed

Sm. Chinmoyee Saha Vs Debendra Lal Saha and Others

Calcutta High Court · AIR 1985 Cal 349 : 89 CWN 832

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10Evidence Act, 1872 — Section 68, 69Succession Act, 1925 — Section 59, 61, 63

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High Courts26 Jul 1984Dismissed

In Re: Snehalata Paul and Others

Calcutta High Court · 89 CWN 303

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, Order 39 Rule 1, Order 39 Rule 2, 115, 47

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High Courts26 Jul 1984Dismissed

Guest Keen Williams Ltd. Vs Controller of Patents and Designs

Calcutta High Court · AIR 1985 Cal 334

Constitution of India, 1950 — Article 226Patents Act, 1970 — Section 116, 6, 77, 79Patents Rules, 1972 — Rule 41, 77, 79

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High Courts25 Jul 1984

Mangal Chand and Sons Vs Central Board of Direct Taxes and Others

Calcutta High Court · (1985) 47 CTR 32 : (1985) 155 ITR 344 : (1985) 22 TAXMAN 535

Income Tax Act, 1961 — Section 127

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High Courts25 Jul 1984

Lalit Mohan Basu Vs State of West Bengal and Others

Calcutta High Court · 89 CWN 827

Constitution of India, 1950 — Article 226West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1), 4, 4(1), 4(2)

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High Courts24 Jul 1984Dismissed

Manick Lal Khan Vs State of West Bengal

Calcutta High Court · 88 CWN 986

Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 304, 482Penal Code, 1860 (IPC) — Section 120B, 409

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High Courts24 Jul 1984Allowed

Adhish Chandra Sinha Vs Hindusthan Gas and Industries Ltd. and Another

Calcutta High Court · AIR 1985 Cal 154 : 88 CWN 949

Civil Procedure Code, 1908 (CPC) — Section 10

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High Courts24 Jul 1984Dismissed

Aptabaddin Mondal Vs M.D. Belayet Ali and Others

Calcutta High Court · 88 CWN 1042

Specific Relief Act, 1963 — Section 10, 13, 17

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High Courts23 Jul 1984Allowed

State Bank of India Vs Govt. Industrial Tribunal and Others

Calcutta High Court · 89 CWN 133

Constitution of India, 1950 — Article 226

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High Courts23 Jul 1984Dismissed

S. Paul and Co. Vs State of Tripura and Others

Calcutta High Court · AIR 1984 Cal 378

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 213

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High Courts23 Jul 1984

Commissioner of Income Tax Vs Kishanlal and Sons (Udyog) Pvt. Ltd.

Calcutta High Court · (1985) 47 CTR 46 : (1985) 47 CTR 37 : (1985) 154 ITR 735

Income Tax Act, 1961 — Section 32, 32(2), 33, 33(2), 36

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High Courts23 Jul 1984

The Superintendent and Remembrancer of Legal Affairs Vs Monahar Sarkar

Calcutta High Court · (1986) CriLJ 1163 : 88 CWN 1033

Criminal Procedure Code, 1973 (CrPC) — Section 24, 25, 321, 34, 378Penal Code, 1860 (IPC) — Section 403, 406, 420

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High Courts20 Jul 1984Allowed

Titagarh Jute Factory Vs Assistant Collector of Customs for Import Bond Department and Others

Calcutta High Court · (1985) 4 ECC 261 : (1988) 36 ELT 55

Customs Act, 1962 — Section 15, 15(1), 58, 59, 68

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High Courts20 Jul 1984

In Re: Satsih Chandra De

Calcutta High Court · (1984) CriLJ 1532

Criminal Procedure Code, 1973 (CrPC) — Section 173, 204Essential Commodities Act, 1955 — Section 10A, 11, 12A, 3, 7Penal Code, 1860 (IPC) — Section 21

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High Courts20 Jul 1984

Mrinal Kanti Chatterjee and Another Vs State of West Bengal and Others

Calcutta High Court · 89 CWN 196

Constitution of India, 1950 — Article 14, 298

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High Courts19 Jul 1984Allowed

Sheila Devi Chamria Vs Tara Chand Saraogi and Others

Calcutta High Court · (1986) 60 CompCas 735 : (1987) 163 ITR 406

Companies Act, 1956 — Section 108

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