High Courts14 May 1984
Sushanta Kumar Basak Vs State of West Bengal and Others
Calcutta High Court · (1984) 05 CAL CK 0016
Constitution of India, 1950 — Article 226West Bengal Government Premises (Tenancy Regulation) Act, 1976 — Section 3, 4
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,545 of 3,204
High Courts14 May 1984
Sadhu Mondal Vs Sarathi Bala Mondal
Calcutta High Court · (1985) CriLJ 979
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 397Evidence Act, 1872 — Section 50
High Courts11 May 1984
Bharat Coking Coal Limited Vs Aman Minerals Corporation and Others
Calcutta High Court · AIR 1985 Cal 448
Constitution of India, 1950 — Article 225, 226
High Courts11 May 1984Allowed
Shyam Behari Lohar Vs Ram Charan Lohar and Others
Calcutta High Court · AIR 1985 Cal 80
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts11 May 1984Dismissed
Saligram Ahir Vs The State
Calcutta High Court · 88 CWN 941
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 156(3), 167(5)Essential Commodities Act, 1955 — Section 7(i)(a)(ii)Penal Code, 1860 (IPC) — Section 114, 144, 150, 341, 427
High Courts04 May 1984Dismissed
Bachhraj Baid and Another Vs Commercial Tax Officer and Others
Calcutta High Court · (1985) 58 STC 370
Bengal General Clauses Act, 1899 — Section 3Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3
High Courts04 May 1984
C.V. Enterprises Vs Braithwaite and Co. Ltd. and Others
Calcutta High Court · AIR 1984 Cal 306 : 88 CWN 840
Contract Act, 1872 — Section 4Evidence Act, 1872 — Section 115
High Courts04 May 1984Dismissed
M/s. C.V. Enterprises Vs M/s. Braithwaite and Co. Ltd.
Calcutta High Court · 88 CWN 840
Constitution of India, 1950 — Article 12, 226
High Courts04 May 1984
Shankarlal Keriwal Alias Sharma Vs Moolchand Prosad and Others
Calcutta High Court · 89 CWN 224
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2), 17(2A), 21
High Courts04 May 1984
Hindusthan Sugar Mills and Others Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1985 Cal 17
Constitution of India, 1950 — Article 226
High Courts04 May 1984
Govt. of West Bengal Vs Nitya Gopal Basak and Others
Calcutta High Court · (1985) CriLJ 202
Copyright Act, 1957 — Section 44, 45, 63Trade and Merchandise Marks Act, 1958 — Section 50, 78, 79
High Courts03 May 1984Allowed
R.K. Mittal Vs Dr. B. Roy Chowdhuri and Others
Calcutta High Court · 88 CWN 969
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(ii), 2(v)
High Courts02 May 1984
In Re: Modern Furnishers (Interior Designers) (P.) Ltd. and Others
Calcutta High Court · (1985) 58 CompCas 858
Companies Act, 1956 — Section 397, 398
High Courts02 May 1984Allowed
Hooghly Chinsurah Municipality Vs Napilal Ghose and Others
Calcutta High Court · AIR 1984 Cal 197 : 88 CWN 760
Bengal Municipal Act, 1932 — Section 156, 157, 158, 159, 160Civil Procedure Code, 1908 (CPC) — Section 9
High Courts02 May 1984Dismissed
Rundibala Roy Vs Putubala and Others
Calcutta High Court · AIR 1985 Cal 47 : 88 CWN 877
Hindu Adoptions and Maintenance Act, 1956 — Section 18(1), 25, 4Transfer of Property Act, 1882 — Section 100
High Courts30 Apr 1984Dismissed
A.K. Bajaj Vs Nandy Trading Co. and Others
Calcutta High Court · AIR 1985 Cal 202 : 88 CWN 837 : 88 CWN 737
High Courts30 Apr 1984
Jayantilal Chhaganlal Kampani and Another Vs Smt. Indira Hazra
Calcutta High Court · AIR 1985 Cal 83 : 88 CWN 874
West Bengal Premises Tenancy Act, 1956 — Section 17(2)
High Courts27 Apr 1984Allowed
Union of India (UOI) and Others Vs Abdul Sattar and Others
Calcutta High Court · 88 CWN 811 : (1984) 3 ECC 46 : (1985) ECR 29
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5, 5A, 8Constitution of India, 1950 — Article 14, 19, 21, 22, 226Customs Act, 1962 — Section 108
High Courts27 Apr 1984Dismissed
Birendra Nath Roy Vs Biswanath Mondal and Others
Calcutta High Court · 88 CWN 854
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226West Bengal Land Reforms Act, 1955 — Section 18, 21, 21(3)
High Courts27 Apr 1984
Narayan Chandra Pramanik Vs Ananda Mandal and Another
Calcutta High Court · (1984) CriLJ 1334 : 88 CWN 750
Criminal Procedure Code, 1973 (CrPC) — Section 129, 130, 131, 132, 197Penal Code, 1860 (IPC) — Section 149, 307, 323, 326