High Courts27 Feb 1984
S.K. Daman Mistry Vs Moharrum Mistry and Another
Calcutta High Court · 88 CWN 629
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146, 146(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,550 of 3,204
High Courts27 Feb 1984
Commissioner of Income Tax Vs Davidson of India Pvt. Ltd.
Calcutta High Court · (1984) 41 CTR 360 : (1984) 148 ITR 544
Income Tax Act, 1961 — Section 40
High Courts24 Feb 1984Allowed
In Re: Corporation of Calcutta
Calcutta High Court · 88 CWN 457
Criminal Procedure Code, 1973 (CrPC) — Section 4(r)Prevention of Food Adulteration Act, 1954 — Section 12, 16(1)(a)(i)
High Courts24 Feb 1984Dismissed
Pashupati Dholey and Others Vs Subodh Chandraghosh and Others
Calcutta High Court · 88 CWN 529
Partition Act, 1893 — Section 4
High Courts24 Feb 1984
Commissioner of Gift Tax Vs Nani Gopal Mondal
Calcutta High Court · (1984) 41 CTR 64 : (1984) 150 ITR 469 : (1984) 18 TAXMAN 315
Estate Duty Act, 1953 — Section 5Gift Tax Act, 1958 — Section 26(1)Partnership Act, 1932 — Section 14, 29(2), 45, 47, 48
High Courts22 Feb 1984Dismissed
Himjit Construction Vs Tarun Sarkar
Calcutta High Court · AIR 1985 Cal 200
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 100Evidence Act, 1872 — Section 114
High Courts22 Feb 1984
Jagannath Mondal and Others Vs Nandalal Sardar and Another
Calcutta High Court · (1984) CriLJ 821
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145
High Courts21 Feb 1984
COMMISSIONER OF INCOME TAX Vs EASTERN ASSAM TEA COMPANY LTD.
Calcutta High Court · (1984) 41 CTR 361
Income Tax Act, 1961 — Section 40(a)(v)
High Courts17 Feb 1984Dismissed
Smt. Swarnalata Tat Vs Chandi Charan Dey and Another
Calcutta High Court · AIR 1984 Cal 130 : 88 CWN 551
Bengal Money Lenders Act, 1940 — Section 2(12), 36, 37A, 38, 40(6)Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 58
High Courts17 Feb 1984Dismissed
D.P. Mazumdar Vs Harminder
Calcutta High Court · 88 CWN 718
Criminal Procedure Code, 1973 (CrPC) — Section 161, 190(1)(a), 193, 200, 202Penal Code, 1860 (IPC) — Section 395
High Courts16 Feb 1984
SK. Muzibul Haque Vs Sudarsan Pal and Another
Calcutta High Court · 88 CWN 538
Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 132(1), 133(1)Limitation Act, 1963 — Section 5
High Courts16 Feb 1984
Dilip Kumar Chowdhury and Another Vs Rabindra Nath Sen
Calcutta High Court · 89 CWN 56
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 11, 151, 47West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(1)(i), 17(2)
High Courts15 Feb 1984Dismissed
Krity Basu Vs Peary Mohan Sarkar and Another
Calcutta High Court · AIR 1985 Cal 162
Evidence Act, 1872 — Section 114West Bengal Premises Tenancy Act, 1956 — Section 13(6)
High Courts15 Feb 1984
Keratulla Sk. Vs Fazlur Rahaman Sardar and Others
Calcutta High Court · AIR 1984 Cal 369 : 88 CWN 612
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2
High Courts15 Feb 1984
Gour Mondal and Others Vs The State
Calcutta High Court · 88 CWN 465
Criminal Procedure Code, 1973 (CrPC) — Section 202(2)Penal Code, 1860 (IPC) — Section 147, 380, 436
High Courts14 Feb 1984
Ram Niwas Kumaria Pvt. Ltd. Vs Prem Prakash Arya
Calcutta High Court · AIR 1984 Cal 211
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 11
High Courts14 Feb 1984Allowed
Surendra Nath Mondal and Others Vs State of West Bengal and Another
Calcutta High Court · AIR 1985 Cal 53
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts13 Feb 1984
Sri Sri Radha Krishnaji Thakur Vs Sankar Lal Khettry
Calcutta High Court · 88 CWN 507
Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)
High Courts13 Feb 1984
Benoy Roy Vs E.S.I. Corporation
Calcutta High Court · 88 CWN 412
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Employees State Insurance Act, 1948 — Section 4(i)(b), 40, 85Penal Code, 1860 (IPC) — Section 2(12), 2(17), 406, 85
High Courts10 Feb 1984
Sudhansu Kumar Bose and Others Vs Commissioner of Income Tax
Calcutta High Court · (1984) 42 CTR 134 : (1984) 150 ITR 626 : (1985) 20 TAXMAN 101
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 2(6), 3, 33A, 33A(2), 34Income Tax Act, 1961 — Section 256(2), 63(2)