COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,548 of 3,204

High Courts27 Mar 1984Allowed

Board of Governors St. Thomas School and Others Vs A.K. George and Another

Calcutta High Court · AIR 1984 Cal 208 : 88 CWN 799

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 92Constitution of India, 1950 — Article 225, 372St. Thomas School Act, 1923 — Section 11, 2

High Courts27 Mar 1984Allowed

Gour Hari Das Vs Bimal Kumar Giri and Others

Calcutta High Court · 88 CWN 1067

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)

High Courts23 Mar 1984

Reliance Jute and Industries Ltd. Vs Income Tax Officer and Others

Calcutta High Court · (1984) 43 CTR 168 : 88 CWN 785 : (1984) 150 ITR 643

Income Tax Act, 1961 — Section 55A

High Courts23 Mar 1984

Globe Paper Mills Ltd. Vs Printpak Machinery Ltd.

Calcutta High Court · AIR 1985 Cal 52

Arbitration Act, 1940 — Section 20, 31(4), 41

High Courts23 Mar 1984Dismissed

Mst. Fatima Khatoon Vs Swarup Singh

Calcutta High Court · AIR 1984 Cal 257 : 88 CWN 773

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 144

High Courts23 Mar 1984Dismissed

State of West Bengal and Others Vs Daughters of the Cross and Others

Calcutta High Court · AIR 1984 Cal 384a : 88 CWN 766

Constitution of India, 1950 — Article 30(1)European (now Anglo Indian) Schools in Bengal (now West Bengal) Regulations Code, 1929 — Regulation 3, 4

High Courts22 Mar 1984

Sm. Kumud Agarwalla Vs Fertilizer Corporation of India Ltd.

Calcutta High Court · AIR 1985 Cal 89

Arbitration Act, 1940 — Section 2Contract Act, 1872 — Section 28

High Courts21 Mar 1984

Nripendra Kumar Ghosh Vs Registrar of Companies and Others

Calcutta High Court · (1985) 58 CompCas 672 : 88 CWN 850

Companies Act, 1956 — Section 159, 162

High Courts20 Mar 1984

Bikash Ch. Mondal Vs Sasanta Mondal and Others

Calcutta High Court · (1984) CriLJ 1191

Criminal Procedure Code, 1973 (CrPC) — Section 377, 386, 389, 390, 391Penal Code, 1860 (IPC) — Section 302, 304, 323, 34

High Courts20 Mar 1984Allowed

Benimadhab Mahrotra Vs Howrah Flour Mills Ltd. and Another

Calcutta High Court · AIR 1985 Cal 172 : 89 CWN 77 : 89 CWN 76

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10West Bengal Premises Tenancy Act, 1956 — Section 13(2), 16(1)

High Courts16 Mar 1984

Sanatan Ganguly and Others Vs Asst. Registrar of Companies

Calcutta High Court · 88 CWN 781

Companies Act, 1956 — Section 210(1), 210(5), 633(1)Criminal Procedure Code, 1973 (CrPC) — Section 295, 296, 4(2)

High Courts16 Mar 1984Allowed

Duncan Agro Industries Ltd. Vs Central Board of Excise and Customs

Calcutta High Court · 88 CWN 666 : (1985) 22 ELT 770

Central Excise Rules, 1944 — Rule 10, 11, 173J, 2Central Excises and Salt Act, 1944 — Section 11B, 35A, 4Constitution of India, 1950 — Article 226

High Courts16 Mar 1984Dismissed

Bhulan Shaw Vs Sm. Tarubala Roy

Calcutta High Court · AIR 1985 Cal 450

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 28, 100, 101

High Courts16 Mar 1984

Titagarh Paper Mills Co. Ltd. and Others Vs Union of India (UOI) and Others

Calcutta High Court · (1986) 59 CompCas 94 : 88 CWN 650

Companies Act, 1956 — Section 237

High Courts16 Mar 1984

Sanatan Ganguly Vs State and Others

Calcutta High Court · (1984) 56 CompCas 93 : 88 CWN 781

Companies Act, 1956 — Section 210(1), 210(3), 210(5), 633(1)Criminal Procedure Code, 1973 (CrPC) — Section 295, 296, 4(2)

High Courts16 Mar 1984Allowed

Duncan Agro Industries Ltd. Vs J. Banerjee

Calcutta High Court · (1984) 2 ECC 241 : (1987) 30 ELT 231

Central Excise Rules, 1944 — Rule 10, 11, 173J, 2(11)Central Excises and Salt Act, 1944 — Section 11B, 35A, 4Constitution of India, 1950 — Article 226

High Courts15 Mar 1984

Shyam Roy Vs Grindlays Bank Ltd. and Others

Calcutta High Court · (1984) 56 CompCas 371 : (1985) 44 CTR 127 : (1984) 150 ITR 263

Civil Procedure Code, 1908 (CPC) — Section 115Income Tax Rules, 1962 — Rule 16

High Courts15 Mar 1984

Union Carbide (India) Ltd. Vs Assistant Collector of Central Excise

Calcutta High Court · 88 CWN 646 : (1985) 22 ELT 729

Central Excise Rules, 1944 — Rule 10, 173C, 173C(10), 173C(3), 173C(6)Central Excises and Salt Act, 1944 — Section 4(1)

High Courts15 Mar 1984

Sunil Kumar Dey and Others Vs State and Another

Calcutta High Court · (1984) CriLJ 823 : 88 CWN 705

Criminal Procedure Code, 1973 (CrPC) — Section 349, 360, 372, 373, 374Penal Code, 1860 (IPC) — Section 323, 504Probation of Offenders Act, 1958 — Section 11, 18, 19, 3, 4

High Courts14 Mar 1984Allowed

Kandan Mandi @ Santal and Others Vs Santi Prosad Chatterjee and Others

Calcutta High Court · 88 CWN 789

West Bengal Estates Acquisition Act, 1953 — Section 44(1)