High Courts10 Feb 1984Allowed
Krittibus Bhattacharya and Ors Vs State of West Bengal and Others
Calcutta High Court · 88 CWN 485
Evidence Act, 1872 — Section 67, 68West Bengal Estates Acquisition Act, 1953 — Section 10(2), 10(2), 10(3), 15(5), 15A
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,551 of 3,204
High Courts10 Feb 1984
K.L. (P) Ltd and Others Vs The Municipal Commissioners of Kamarhati Municipality and Others
Calcutta High Court · (1985) CriLJ 26
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 133, 136, 137, 138, 141Penal Code, 1860 (IPC) — Section 188
High Courts09 Feb 1984
Mustafa Sheikh Vs Lalchand Sheikh and Others
Calcutta High Court · (1985) CriLJ 1183
Criminal Procedure Code, 1973 (CrPC) — Section 222, 360, 361, 401Penal Code, 1860 (IPC) — Section 302, 304, 320, 324, 326Probation of Offenders Act, 1958 — Section 18, 19
High Courts06 Feb 1984Dismissed
Employees'' State Insurance Corporation Vs Ganapat Lohar
Calcutta High Court · (1985) ACJ 646 : 88 CWN 445
Employees State Insurance (General) Regulations, 1950 — Regulation 72Employees State Insurance Act, 1948 — Section 54, 54A, 54A(2), 75(2A), 82
High Courts06 Feb 1984
State of West Bengal Vs Arun Kumar Mitra and Others
Calcutta High Court · 88 CWN 632
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 2(1), 23, 23(2), 25, 25(1)Limitation Act, 1963 — Section 5
High Courts03 Feb 1984Dismissed
Sumitra Singh Vs Nahar Singh
Calcutta High Court · AIR 1984 Cal 145
Evidence Act, 1872 — Section 114West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts03 Feb 1984
Indrajit Sinha Vs B.L. Rathi
Calcutta High Court · AIR 1984 Cal 281 : (1984) 1 CALLT 1 : (1984) 2 CHN 48 : (1984) 1 CompLJ 481
Arbitration Act, 1940 — Section 32, 33, 41Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts02 Feb 1984
Anal Chowdhury Vs State of West Bengal
Calcutta High Court · (1985) 151 ITR 804
Constitution of India, 1950 — Article 301
High Courts02 Feb 1984
Sitaram Biyani and Another Vs Registrar of Companies
Calcutta High Court · (1985) 58 CompCas 870 : 88 CWN 894
Companies Act, 1956 — Section 211(7), 633, 633(1), 633(2)
High Courts02 Feb 1984
Urmila Pyne Vs Amiya Kumar Pyne
Calcutta High Court · 88 CWN 408
Hindu Marriage Act, 1955 — Section 23Hindu Succession Act, 1956 — Section 23Partition Act, 1893 — Section 4
High Courts01 Feb 1984
Lakshmi Narayan Dutta Vs Smt. Mira Rani Dey and Others
Calcutta High Court · (1984) CriLJ 1033
High Courts31 Jan 1984
Sahabali Mondal Vs Morion Bibi and Others
Calcutta High Court · (1984) 01 CAL CK 0013
Civil Procedure Code, 1908 (CPC) — Section 115WEST BENGAL LAND REFORMS ACT, 1955 — Section 5, 8
High Courts30 Jan 1984
Kanu Sharma Vs Shyamapada Sharma and Others
Calcutta High Court · AIR 1984 Cal 149 : 88 CWN 415
Succession Act, 1925 — Section 287, 288
High Courts30 Jan 1984
Commissioner of Income Tax Vs Flender Macneill Gears Ltd.
Calcutta High Court · (1984) 41 CTR 60 : (1984) 150 ITR 83 : (1985) 20 TAXMAN 59
Income Tax Act, 1961 — Section 80I
High Courts30 Jan 1984
Commissioner of Income Tax Vs Shyam Nagar Tin Factory (P.) Ltd.
Calcutta High Court · (1984) 41 CTR 58 : (1984) 150 ITR 617 : (1984) 19 TAXMAN 590
Income Tax Act, 1961 — Section 37(1)
High Courts25 Jan 1984
Samarendra Nath Bose Vs State of West Bengal and Others
Calcutta High Court · 88 CWN 494
Constitution of India, 1950 — Article 12, 14, 226, 32, 356
High Courts20 Jan 1984
Swapan Kumar Gupta Vs Shamshu Nath Mitra
Calcutta High Court · 88 CWN 466
West Bengal Premises Tenancy Act, 1956 — Section 13, 17, 17(1), 17(1), 17(2)
High Courts20 Jan 1984Allowed
S.K. Agarwala and Others Vs E.S.I. Corporation and Others
Calcutta High Court · 89 CWN 646
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Employees State Insurance Act, 1948 — Section 2(17), 46, 83, 85(a), 85BPenal Code, 1860 (IPC) — Section 11, 405, 406
High Courts19 Jan 1984
Commissioner of Income Tax Vs Darjeeling Club Ltd.
Calcutta High Court · (1984) 42 CTR 338 : (1985) 153 ITR 676
Income Tax Act, 1961 — Section 22
High Courts19 Jan 1984Dismissed
Sm. Malati Chakraborty and Others Vs Ganesh Chandra Shyamal and Others
Calcutta High Court · 88 CWN 440
West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(3A), 17, 17(2)