High Courts28 Jun 1984
Oriental Enterprise and Another Vs The Corporation of Calcutta
Calcutta High Court · 88 CWN 1037
Criminal Procedure Code, 1973 (CrPC) — Section 300
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,543 of 3,204
High Courts28 Jun 1984Dismissed
Sm. Mira Rani Khamaru and Another Vs Sm. Durga Bala Das and Others
Calcutta High Court · 89 CWN 444
Bengal Money Lenders Act, 1940 — Section 36, 37
High Courts27 Jun 1984Dismissed
In Re: Ganesh Trading Co. Pvt. Ltd.
Calcutta High Court · AIR 1985 Cal 37 : 88 CWN 938
Evidence Act, 1872 — Section 116Presidency Small Cause Courts Act, 1882 — Section 53, 54, 60Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5
High Courts27 Jun 1984Dismissed
State of West Bengal Vs Musst. Nurjahan Sakil and Others
Calcutta High Court · AIR 1985 Cal 39 : 88 CWN 953
Land Acquisition Act, 1894 — Section 18, 23, 25, 9, 9(3)West Bengal Land Development and Planning Act, 1948 — Section 8
High Courts27 Jun 1984Dismissed
Mahabir Prosad Lohia Vs Karam Chand Thapar and Bros. Ltd.
Calcutta High Court · AIR 1985 Cal 209
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 27A Rule 1, Order 27A Rule 1A, Order 27A Rule 2, Order 27A Rule 2AConstitution of India, 1950 — Article 132(1), 147Evidence Act, 1872 — Section 116
High Courts27 Jun 1984
State of West Bengal Vs Rash Behari Sarkar
Calcutta High Court · (1984) 2 CHN 78 : 88 CWN 1002 : (1985) 155 ITR 281
Bengal Amusements Tax Act, 1922 — Section 8Constitution of India, 1950 — Article 14
High Courts26 Jun 1984Allowed
Jagat Jiban Lahiri and etc. Vs State of West Bengal and Others
Calcutta High Court · AIR 1985 Cal 140 : 89 CWN 23
Constitution of India, 1950 — Article 162Notaries Act, 1952 — Section 5(2)Notaries Rules, 1956 — Rule 3
High Courts26 Jun 1984Dismissed
Rajendra Lal Mukherjee Vs Jnanendra Nath Majumdar and State
Calcutta High Court · 88 CWN 936
Criminal Procedure Code, 1973 (CrPC) — Section 200, 401, 468, 482Penal Code, 1860 (IPC) — Section 406, 420, 468
High Courts26 Jun 1984Dismissed
Maizul Sk. and Another Vs The State
Calcutta High Court · 89 CWN 172
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 428Penal Code, 1860 (IPC) — Section 148, 307, 395, 397
High Courts22 Jun 1984
Kartick Chandra Kapat Vs Amulya Charan Kapat (deceased by LRs) and Others
Calcutta High Court · AIR 1986 Cal 185
Bengal Tenancy Act, 1885 — Section 26FWest Bengal Estates Acquisition Act, 1953 — Section 6(1), 6(2)West Bengal Land Reforms Act, 1955 — Section 8
High Courts20 Jun 1984
Goswami Malti Vahuji Maharaj Vs Purushottam Lal Poddar
Calcutta High Court · AIR 1984 Cal 297
Evidence Act, 1872 — Section 64Registration Act, 1908 — Section 33Transfer of Property Act, 1882 — Section 105, 53A
High Courts20 Jun 1984
Dr. Mahendra Chandra Bhattacharjee Vs Abani Bhusan Bhattacharjee and Another
Calcutta High Court · AIR 1985 Cal 108 : (1984) 2 CHN 57 : 88 CWN 981
Transfer of Property Act, 1882 — Section 53AWest Bengal Premises Tenancy Act, 1956 — Section 13(1), 29B, 29B(1)
High Courts20 Jun 1984
Dr. Mhahendra Chandra Bhattacharjee Vs Abani Bhusan Bhattacharjee and Others
Calcutta High Court · (1984) 06 CAL CK 0005
Transfer of Property Act, 1882 — Section 53A
High Courts19 Jun 1984
Santi Priya Pal Vs Smt. Mira Biswas
Calcutta High Court · (1984) 06 CAL CK 0028
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts19 Jun 1984
Sukumar Ghosh Vs Bongaon Dinabandhu Mahavidyalaya and Others
Calcutta High Court · (1984) 06 CAL CK 0016
High Courts18 Jun 1984
In Re: Combust Technic P. Ltd.
Calcutta High Court · (1986) 60 CompCas 872
Companies Act, 1956 — Section 397, 398
High Courts14 Jun 1984Allowed
Baisnab Das Sen Vs Bholanath Sen and Another
Calcutta High Court · AIR 1986 Cal 118 : 88 CWN 860
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 16, Order 22 Rule 10, 146, 47Trusts Act, 1882 — Section 3, 56
High Courts14 Jun 1984Allowed
Sk. Abdul Gaffar Vs Sudha Kanta Roy and Another
Calcutta High Court · AIR 1985 Cal 133 : 88 CWN 915
Transfer of Property Act, 1882 — Section 58
High Courts14 Jun 1984Allowed
Baishnab Das Sen Vs Bholanath Sen and Others
Calcutta High Court · 88 CWN 860
Civil Procedure Code, 1908 (CPC) — Section 146, 47Trusts Act, 1882 — Section 3, 55, 56
High Courts13 Jun 1984
Collector of Customs Vs Mitsuny Electronic Works
Calcutta High Court · (1989) 24 ECC 312 : (1992) 42 ECR 188 : (1987) 30 ELT 345
Constitution of India, 1950 — Article 134ACustoms Act, 1962 — Section 108