High Courts18 Jan 1984
Santok Singh Vs Ninth Industrial Tribunal and Others
Calcutta High Court · 88 CWN 393
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 27(c), 33A
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,552 of 3,204
High Courts17 Jan 1984
Sachin Barick General Enterprises (P.) Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (1984) 43 CTR 193 : (1984) 147 ITR 778 : (1985) 20 TAXMAN 356
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 24
High Courts17 Jan 1984Dismissed
Babulal B. Marwari Vs Naharmal Kalyani and Others
Calcutta High Court · 88 CWN 924
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50Constitution of India, 1950 — Article 183
High Courts13 Jan 1984
Controller of Estate Duty Vs Hulaschand Baid
Calcutta High Court · (1984) 41 CTR 362 : (1984) 149 ITR 39 : (1984) 19 TAXMAN 55
Estate Duty Act, 1953 — Section 10
High Courts13 Jan 1984
Surajmull Gouti Vs Controller of Estate Duty
Calcutta High Court · (1985) 153 ITR 629
Estate Duty Act, 1953 — Section 10
High Courts12 Jan 1984
Sailendra Nath Chatterjee Vs The State
Calcutta High Court · (1984) CriLJ 1036
Penal Code, 1860 (IPC) — Section 406
High Courts11 Jan 1984
Shri Shri Dayaleswar Mahadeb Jewand Others Vs Junior Land Reforms Officer, Balughata and Others
Calcutta High Court · 88 CWN 435
Constitution of India, 1950 — Article 226West Bengal Estates Acquisition Act, 1953 — Section 17(1), 44(2a), 6(1)(i)West Bengal Land Reforms Act, 1955 — Section 14(M)(5), 14(T), 14(T)(3), 14M(1), 2(10)
High Courts11 Jan 1984
Indian Sugar Mills Association Vs Commissioner of Income Tax
Calcutta High Court · (1984) 40 CTR 382 : (1984) 150 ITR 593
Income Tax Act, 1961 — Section 10(24), 11
High Courts11 Jan 1984Dismissed
Express Newspapers Ltd. Vs Girdharilall Jhajharia and Others
Calcutta High Court · AIR 1984 Cal 389
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 — Article 123
High Courts11 Jan 1984
A.H.Z. Haider Vs Commissioner of Wakf and Others
Calcutta High Court · 88 CWN 418
Bengal Wakf Act, 1934 — Section 27(1), 27(2, 40Constitution of India, 1950 — Article 226
High Courts10 Jan 1984Allowed
Anglo American Direct Tea Trading Co. Ltd. and Another Vs State of Madras and Others
Calcutta High Court · AIR 1984 Cal 174
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 47A
High Courts09 Jan 1984
COMMISSIONER OF INCOME TAX Vs BENGAL ENGINEERING CORPORATION.
Calcutta High Court · (1984) 41 CTR 62 : (1984) 19 TAXMAN 586
Income Tax Act, 1961 — Section 271(1)(c)
High Courts09 Jan 1984
COMMISSIONER OF INCOME TAX Vs WOOLCOMBERS INDIA LTD.
Calcutta High Court · (1984) 41 CTR 63
High Courts23 Dec 1983Dismissed
Hirendra Nath Mondal Vs Rajendra Nath Satpathi and Others
Calcutta High Court · 88 CWN 304
West Bengal Land Reforms Act, 1955 — Section 15, 15A, 18, 18(1), 18(1)
High Courts23 Dec 1983
Macneill and Barry Ltd. Vs Union of India (UOI)
Calcutta High Court · (1984) 2 ECC 57 : (1986) 6 ECR 526 : (1985) 22 ELT 391
Central Excise Rules, 1944 — Rule 10, 173ACentral Excises and Salt Act, 1944 — Section 36(2)Constitution of India, 1950 — Article 226
High Courts21 Dec 1983Allowed
Dilip Ranjan Das Vs Sm. Renuka Sengupta
Calcutta High Court · 88 CWN 402
Penal Code, 1860 (IPC) — Section 30, 403, 406, 420
High Courts20 Dec 1983
M/s. Bankura China Clay Industries Vs Union of India and Others
Calcutta High Court · 88 CWN 404
Mineral Concession Rules, 1960 — Rule 55Mines and Minerals (Development and Regulation) Act, 1957 — Section 30
High Courts16 Dec 1983
Man Mohan Khemka Vs Dr. Kailash Kumar Sharma
Calcutta High Court · (1983) 12 CAL CK 0020
Civil Procedure Code, 1908 (CPC) — Section 115SUITS VALUATION ACT, 1887 — Section 8
High Courts16 Dec 1983
Jainarain Agarwala Vs S. Banerjee
Calcutta High Court · 90 CWN 279
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)(i), 17(1), 17(3), 17B
High Courts15 Dec 1983
Shankar Construction Co. Pvt. Ltd. Vs Union of India (UOI)
Calcutta High Court · AIR 1984 Cal 317
Arbitration Act, 1940 — Section 20, 20(1)Limitation Act, 1963 — Article 137