High Courts13 Jun 1984Allowed
Jadavendra Narayan Choudhury Vs State of West Bengal and Others
Calcutta High Court · AIR 1985 Cal 215
Constitution of India, 1950 — Article 299Contract Act, 1872 — Section 70Limitation Act, 1963 — Article 113, 14
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,544 of 3,204
High Courts12 Jun 1984Allowed
Rukmanand Khaitan Vs Jawala Dutt Lohia and Another
Calcutta High Court · AIR 1985 Cal 115
Arbitration Act, 1940 — Section 17Bengal Money Lenders Act, 1940 — Section 36, 36(1), 36(2)Civil Procedure Code, 1908 (CPC) — Section 11
High Courts12 Jun 1984
Subrata Kumar Patra and Others Vs United Bank of India and Others
Calcutta High Court · 89 CWN 1049
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Registration Act, 1908 — Section 17(1)(b), 49Transfer of Property Act, 1882 — Section 100, 59
High Courts07 Jun 1984
In Re: Gluco Series Pvt. Ltd. and Others
Calcutta High Court · (1987) 61 CompCas 227
Companies Act, 1956 — Section 193, 397, 398
High Courts07 Jun 1984
Banshidhar Polley Vs Sm. Kiran Bala Roy
Calcutta High Court · AIR 1984 Cal 359
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 22 Rule 4, 115, 151
High Courts07 Jun 1984Allowed
Abdul Haqu Vs Union Of India and Others
Calcutta High Court · (1984) 06 CAL CK 0001
Constitution of India, 1950 — Article 226
High Courts01 Jun 1984
Srikant Jain Vs B.K. Plastic Industries
Calcutta High Court · AIR 1986 Cal 29
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts31 May 1984Allowed
Sukumar Sarkar and Others Vs Salil Kumar Chakraverty
Calcutta High Court · 91 CWN 581
Transfer of Property Act, 1882 — Section 114
High Courts31 May 1984
Mrs. Rekha Mukherjee Vs Ashish Kumar Das and Others
Calcutta High Court · (1984) 05 CAL CK 0018
Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 19Calcutta Thika Tenancy Act, 1949 — Section 2, 31Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts29 May 1984
Alliance Mills (Lessees) Pvt. Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1985 Cal 112 : (1985) 59 CompCas 194
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14, 226
High Courts18 May 1984
Hindusthan Petroleum Vs Hukumchand Rajkumar Singh (P) Ltd.
Calcutta High Court · 89 CWN 695
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 99, 115, 151Constitution of India, 1950 — Article 227
High Courts17 May 1984
Harish Tara Refractories (P) Ltd. Vs The Certificate Officer and Others
Calcutta High Court · AIR 1985 Cal 56
Constitution of India, 1950 — Article 226, 246, 254, 254(2)
High Courts17 May 1984
Dulal Kanti Das Vs The State
Calcutta High Court · (1984) 05 CAL CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 109, 195, 6
High Courts17 May 1984
Tollygunge Club Ltd. Vs Fifth Industrial Tribunal and Others
Calcutta High Court · 89 CWN 35 : (1985) 1 LLJ 258
Constitution of India, 1950 — Article 141, 142, 226Industrial Disputes Act, 1947 — Section 10, 2, 2A
High Courts17 May 1984
N.L Sen Vs A.M.E. and Others
Calcutta High Court · 88 CWN 963
Constitution of India, 1950 — Article 311
High Courts16 May 1984
Ajit Kumar Nandy Vs Sholapur Municipal Corporation
Calcutta High Court · 88 CWN 999
Civil Procedure Code, 1908 (CPC) — Section 104, 151
High Courts16 May 1984Dismissed
Sm. Krishna Sarbadhikary Vs Alok Ranjan Sarbadhikary
Calcutta High Court · AIR 1985 Cal 431 : 89 CWN 156
Hindu Marriage Act, 1955 — Section 13(1)
High Courts16 May 1984Dismissed
Mrs. R.G. Vakil and Another Vs Ramendra Nath Banerjee
Calcutta High Court · 88 CWN 905
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 27, 107, 151Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(1)(ff), 13(6)
High Courts16 May 1984
Regional Provident Fund Commissioner West Bengal Vs The Commissioner of Payments and Others
Calcutta High Court · 88 CWN 1017
General Clauses Act, 1897 — Section 3(25)National Company Limited (Acquisition and Transfer of Undertakings) Act, 1980 — Section 21, 21(7)Succession Act, 1925 — Section 301
High Courts15 May 1984Allowed
Sm. Bharati Majumdar Vs Biswanath Mukherjee
Calcutta High Court · (1984) 05 CAL CK 0020
Transfer of Property Act, 1882 — Section 54