High Courts01 Sept 1983
Mrs. Usha Uthup Vs State of West Bengal and Others
Calcutta High Court · AIR 1984 Cal 268
Constitution of India, 1950 — Article 12, 14, 19(1), 19(2), 226West Bengal Mahajati Sadan Act, 1949 — Section 10, 12, 15, 4, 5
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,556 of 3,204
High Courts01 Sept 1983Dismissed
Sugandha Roy Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1983 Cal 468
Constitution (Ninth Amendment) Act, 1960 — Section 3(1)Constitution of India, 1950 — Article 1(3), 368, 51
High Courts30 Aug 1983
Subir Chowdhury Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1984 Cal 7
Constitution of India, 1950 — Article 124(3), 14, 19, 217(1), 217(2)
High Courts26 Aug 1983
Gour Chandra Pandit Vs State of West Bengal and Others
Calcutta High Court · (1984) CriLJ 203 : 88 CWN 133
Penal Code, 1860 (IPC) — Section 147, 323, 325, 447
High Courts26 Aug 1983
Kashinath Goswami Vs Bishnupada Mukherjee
Calcutta High Court · 88 CWN 1
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 403, 406
High Courts25 Aug 1983
Abdul Bari and Others Vs State of West Bengal and Others
Calcutta High Court · 87 CWN 1108
Penal Code, 1860 (IPC) — Section 148, 149, 307, 324, 326
High Courts25 Aug 1983Dismissed
Lakshmi Tractors Co. Vs Official Liquidator
Calcutta High Court · (1986) 59 CompCas 362
Companies Act, 1956 — Section 446(2)
High Courts25 Aug 1983Allowed
Abdul Mannan Vs Returning Officer and Others
Calcutta High Court · 88 CWN 138
High Courts24 Aug 1983
Mt. Aziza Khatun and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1984 Cal 326 : 88 CWN 103
Bengal Wakf Act, 1934 — Section 40Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1Constitution of India, 1950 — Article 226
High Courts24 Aug 1983Dismissed
Bank of India Vs Govind Devi Binani and Others
Calcutta High Court · 88 CWN 127
Constitution of India, 1950 — Article 133(i)(a), 134(a)Transfer of Property Act, 1882 — Section 106, 107, 116, 14West Bengal Premises Tenancy Act, 1956 — Section 3, 3(1)(b)
High Courts24 Aug 1983
Gopal Mukherjee and Others Vs Upendra Nath Mukherjee and Another
Calcutta High Court · (1984) CriLJ 858
Criminal Procedure Code, 1973 (CrPC) — Section 156, 190, 200, 203, 245Penal Code, 1860 (IPC) — Section 34, 379
High Courts24 Aug 1983Allowed
Employees State Insurance Corporation Vs M/s. Saha Soap Factory and Others
Calcutta High Court · 88 CWN 170
Constitution of India, 1950 — Article 137, 181, 62Criminal Procedure Code, 1973 (CrPC) — Section 195, 77, 78(2)Employees State Insurance Act, 1948 — Section 33, 74(1), 77, 78, 80
High Courts24 Aug 1983Dismissed
Radharani Mondal Vs Bhima Bharna Dey and Others
Calcutta High Court · 86 CWN 1047
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(3), Order 26 Rule 13, Order 26 Rule 3, Order 39 Rule 7, 115
High Courts24 Aug 1983Dismissed
Brojobala Debi and Another Vs Renuka Ghosal and Others
Calcutta High Court · 86 CWN 1089
High Courts23 Aug 1983Allowed
Teharoonchand Vs Surajmull Nagarmull
Calcutta High Court · AIR 1984 Cal 82 : 87 CWN 1100
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Limitation Act, 1963 — Article 123
High Courts23 Aug 1983
Chittaranjan Dhara Vs B. D. O. Udaynarayanpore Howrah and Others
Calcutta High Court · 86 CWN 1001
West Bengal Restoration Of Alienated Land Act, 1973 — Section 4(1)(a)
High Courts19 Aug 1983Dismissed
Amal Deb Vs Biswanath Mitter and Others
Calcutta High Court · AIR 1984 Cal 85
High Courts19 Aug 1983Dismissed
Surya Kumar Maity Vs Subodh Chandra Sasmal and Others
Calcutta High Court · 88 CWN 162
West Bengal Estates Acquisition Act, 1953 — Section 44(1)
High Courts18 Aug 1983
Atul Singh and Others Vs The State and Others
Calcutta High Court · 88 CWN 336
Criminal Procedure Code, 1973 (CrPC) — Section 221, 379, 426, 447Penal Code, 1860 (IPC) — Section 379, 426, 447
High Courts18 Aug 1983
Sandip Kumar Ghosh Vs Brojobala Das and Others
Calcutta High Court · 88 CWN 249
Criminal Procedure Code, 1973 (CrPC) — Section 144, 188, 482