High Courts19 Jul 1984
Rajesh Khaitan Vs State of West Bengal and Others
Calcutta High Court · AIR 1985 Cal 208 : (1983) 1 CHN 226
Calcutta Municipal Corporation Act, 1980 — Section 468
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,542 of 3,204
High Courts19 Jul 1984Dismissed
Jiban Dey Sarkar Vs Sm. Golapi Dey Sarkar
Calcutta High Court · 88 CWN 1010
Criminal Procedure Code, 1973 (CrPC) — Section 125, 438Evidence Act, 1872 — Section 50
High Courts18 Jul 1984Allowed
Sushil Kumar Ganguly Vs Union of India and Others
Calcutta High Court · 88 CWN 1078
High Courts16 Jul 1984Dismissed
Bal Kissen Shaw Vs Kanupada Bhowmick and Others
Calcutta High Court · AIR 1985 Cal 129
Transfer of Property Act, 1882 — Section 102, 106West Bengal Premises Tenancy Act, 1956 — Section 13(6)
High Courts16 Jul 1984Dismissed
Kritipal Singh Kathari and Others Vs State of West Bengal and Others
Calcutta High Court · 90 CWN 536
Constitution of India, 1950 — Article 14
High Courts16 Jul 1984
Commissioner of Income Tax Vs Industry Side (P.) Ltd.
Calcutta High Court · (1985) 45 CTR 145 : (1985) 154 ITR 686 : (1985) 22 TAXMAN 28
Income Tax Act, 1961 — Section 104
High Courts12 Jul 1984
Royhan and Others Vs Chamatkar Malitya and Others
Calcutta High Court · 89 CWN 1044
West Bengal Panchayat Act, 1957 — Section 22(1), 28West Bengal Panchayat Act, 1973 — Section 12, 16
High Courts12 Jul 1984
The Public Prosecutor Vs Abhijit Bose
Calcutta High Court · (1984) CriLJ 1864
Customs Act, 1962 — Section 132, 135, 135APenal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts12 Jul 1984Dismissed
Commandant of 74 Bn. B.S.F. and Others Vs Pankajini Kundu
Calcutta High Court · (1984) ACJ 660 : AIR 1984 Cal 405 : 88 CWN 1019
Motor Vehicles Act, 1939 — Section 110A, 110B, 110D
High Courts12 Jul 1984
Sachindra Nath Biswas Vs The State
Calcutta High Court · 89 CWN 62
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 428Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 375, 376, 90
High Courts11 Jul 1984
Pushpa Rani Ghose Vs Additional District Magistrate, 24 Parganas and Others
Calcutta High Court · AIR 1984 Cal 294
Criminal Procedure Code, 1973 (CrPC) — Section 20(1), 20(2)Telegraph Act, 1885 — Section 16, 16(1), 7Telegraph Rules, 1951 — Rule 412
High Courts09 Jul 1984
Shrikrishna Khatry Vs Gobardhan Nath Tandon and Another
Calcutta High Court · (1985) CriLJ 1956
Criminal Procedure Code, 1973 (CrPC) — Section 195, 245, 340Penal Code, 1860 (IPC) — Section 120B, 406, 411, 471
High Courts06 Jul 1984Dismissed
Jyoti Bhusan Naha Vs Archana Datta
Calcutta High Court · 88 CWN 933
Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 13, 13(6), 29B
High Courts05 Jul 1984Dismissed
Siddhartha Bhattacharjee Vs Municipal Corporation of Calcutta and Others
Calcutta High Court · AIR 1985 Cal 153
Calcutta Municipal Act, 1951 — Section 561Calcutta Municipal Rules, 1951 — Rule 5(4)Constitution of India, 1950 — Article 226
High Courts05 Jul 1984Allowed
Arora International Vs Collector of Customs
Calcutta High Court · (1988) 38 ELT 577
Customs Act, 1962 — Section 111Imports (Control) Order, 1955 — Section 3(1)
High Courts05 Jul 1984Allowed
Arora International Vs Collector of Customs and Others
Calcutta High Court · (1985) 5 ECC 30 : (1989) 24 ECR 92 : (1988) 34 ELT 425
Customs Act, 1962 — Section 111Import (Control) Order, 1955 — Section 3(1)
High Courts04 Jul 1984Allowed
Mangla Brothers Vs Collector of Customs and Others
Calcutta High Court · AIR 1985 Cal 122 : (1984) 3 ECC 227
Customs Act, 1962 — Section 129D, 47
High Courts04 Jul 1984Dismissed
Tarak Nath Gayen and Others Vs Pravat Kumar Bej and Others
Calcutta High Court · 88 CWN 1030
West Bengal Non-Agricultural Tenancy Act, 1949 — Section 2(4), 24
High Courts04 Jul 1984
Kaju and Another Vs The State
Calcutta High Court · (1985) CriLJ 367 : 88 CWN 990
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 102, 201, 302, 34, 364
High Courts02 Jul 1984
National Alloy and Metal Works (Pvt.) Ltd. Vs Commercial Tax Officer, 24-Parganas Charge and Others
Calcutta High Court · (1985) 58 STC 107
Central Sales Tax Act, 1956 — Section 8Constitution of India, 1950 — Article 226