COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,547 of 3,204

High Courts09 Apr 1984Dismissed

24 Parganas Lawyers'' Clerks Association and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 1986 Cal 205

Constitution of India, 1950 — Article 14, 19(1), 226, 43Registration (West Bengal Amendment) Act, 1981 — Section 5Registration Act, 1908 — Section 57, 80G

High Courts09 Apr 1984

Arabinda Guha Vs Giribala Debi and Others

Calcutta High Court · AIR 1984 Cal 203

Constitution of India, 1950 — Article 227West Bengal Acquisition and Settlement of Homdstead Land Act, 1969 — Section 13

High Courts09 Apr 1984Allowed

Vishnu Sugar Mills Ltd. Vs I.S.P. Trading Co.

Calcutta High Court · AIR 1984 Cal 246 : (1985) 1 CALLT 166 : (1985) 2 CompLJ 28 : 88 CWN 945

Civil Procedure Code, 1908 (CPC) — Section 11

High Courts09 Apr 1984Dismissed

Mohur Alies Mohan Lal Dey and Others Vs Sudhir Chandra Dey and Others

Calcutta High Court · 88 CWN 864

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8

High Courts06 Apr 1984Allowed

Raj Kumar Banerjee Vs State of West Bengal

Calcutta High Court · AIR 1985 Cal 81

Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 23(1)West Bengal Land Development and Planning Act, 1948 — Section 4, 8, 8(1)

High Courts05 Apr 1984

Arun Sahu Vs Haridas Arora

Calcutta High Court · (1984) CriLJ 1028

Constitution of India, 1950 — Article 134Criminal Procedure Code, 1973 (CrPC) — Section 2, 313, 378, 401Customs Act, 1962 — Section 111, 123, 133, 135, 138A

High Courts03 Apr 1984Allowed

Sunil Kumar Dutta Vs M/s. P.C. Chatterjee and Co.

Calcutta High Court · 88 CWN 702

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 98, 115

High Courts02 Apr 1984Allowed

Abhi Prosad Sen and Another Vs Puspa Doshi and Others

Calcutta High Court · AIR 1984 Cal 250

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 11

High Courts02 Apr 1984

Kanaklata Sinha Vs Nani Gopal Singha Burman and Others

Calcutta High Court · (1984) CriLJ 1534

Criminal Procedure Code, 1973 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 34, 406, 467, 468, 471

High Courts02 Apr 1984

State of West Bengal Vs Anal Chowdhury

Calcutta High Court · (1985) 151 ITR 790

Constitution of India, 1950 — Article 19(1), 301

High Courts30 Mar 1984Allowed

United Commercial Bank Vs Hanuman Synthetics Ltd. and Others

Calcutta High Court · AIR 1985 Cal 96 : (1987) 61 CompCas 245

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 98Contract Act, 1872 — Section 126

High Courts30 Mar 1984Dismissed

Ashutosh Seal Vs Smt. Umashasi Santra

Calcutta High Court · AIR 1984 Cal 223

Succession Act, 1925 — Section 61

High Courts30 Mar 1984

Commissioner of Income Tax Vs Birla Education Trust

Calcutta High Court · (1985) 44 CTR 263 : (1985) 153 ITR 579 : (1985) 21 TAXMAN 134

Income Tax Act, 1961 — Section 11(1), 11(3), 11(4)

High Courts29 Mar 1984Allowed

West Bengal Essential Commodities Supply Corporation Ltd. Vs International Trading Corporation of India

Calcutta High Court · AIR 1984 Cal 313 : 88 CWN 793

Arbitration Act, 1940 — Section 20, 8(1)

High Courts29 Mar 1984Dismissed

Central Warehousing Corporation Vs B.M. Pal Chowdhury

Calcutta High Court · AIR 1985 Cal 138

Arbitration Act, 1940 — Section 14(2), 30Limitation Act, 1963 — Article 119

High Courts29 Mar 1984

Shri. Gouri Sankar Panda and Others Vs The State of West Bengal and Others

Calcutta High Court · 88 CWN 712

West Bengal Estates Acquisition Act, 1953 — Section 10, 52, 6, 6(5)

High Courts29 Mar 1984

Central Manbhum Coal Co. P. Ltd. and Others Vs Assistant Registrar of Companies and Others

Calcutta High Court · (1986) 59 CompCas 176

Companies Act, 1956 — Section 162, 162(1), 220(1), 220(3)Criminal Procedure Code, 1973 (CrPC) — Section 468

High Courts29 Mar 1984

Moktar Sahani Vs The State

Calcutta High Court · (1985) CriLJ 90

Penal Code, 1860 (IPC) — Section 392, 394, 397

High Courts29 Mar 1984

Subal Chandra Das and Others Vs Dhirendra Chandra Das

Calcutta High Court · 89 CWN 618

High Courts28 Mar 1984

Purna Chandra Halder and Another Vs State of West Bengal and Others

Calcutta High Court · 88 CWN 744

West Bengal Panchayat Act, 1973 — Section 204, 8, 8(2), 8(b)