High Courts05 Jul 1983
Balai Lall Banerjee and Others Vs Debaki Kumar Ganguly and Others
Calcutta High Court · AIR 1984 Cal 16 : 87 CWN 1020
Civil Procedure Code, 1908 (CPC) — Section 2(2)Succession Act, 1925 — Section 276, 278, 299
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,559 of 3,204
High Courts05 Jul 1983Allowed
R.K. Datta Vs E.S.I. and Others
Calcutta High Court · 86 CWN 932
Employees State Insurance Act, 1948 — Section 2, 85(a)
High Courts30 Jun 1983
Commissioner of Income Tax Vs Sijua (Jharriah) Electric Supply Co. Ltd.
Calcutta High Court · (1983) 37 CTR 319 : (1984) 145 ITR 740
High Courts28 Jun 1983
In Re: M/s. Ambika Cold Storage
Calcutta High Court · 86 CWN 933
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 24, 26
High Courts27 Jun 1983
Commissioner of Income Tax Vs Ellenbarrie Tea Company Ltd.
Calcutta High Court · (1983) 37 CTR 331 : (1984) 146 ITR 617 : (1984) 17 TAXMAN 82
Income Tax Act, 1961 — Section 154, 80M
High Courts27 Jun 1983Dismissed
Smt. Nanda Ghosh Dastidar and Others Vs Guru Nanak Education Trust and Others
Calcutta High Court · AIR 1984 Cal 40
Constitution of India, 1950 — Article 30
High Courts27 Jun 1983
Ganpatrai Agarwall Vs The Fertiliser Corporation of India
Calcutta High Court · AIR 1984 Cal 35
Arbitration Act, 1940 — Section 31, 31(4)Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 28
High Courts27 Jun 1983
Commissioner of Income Tax Vs C.L. Bahri and Sons
Calcutta High Court · (1984) 40 CTR 195 : (1984) 149 ITR 195 : (1985) 20 TAXMAN 193
Income Tax Act, 1922 — Section 22(1)Income Tax Act, 1961 — Section 148, 271, 271(1), 297(2)
High Courts24 Jun 1983
Dr. B.N. Mitra Vs Indian Airlines
Calcutta High Court · 87 CWN 917 : (1983) 2 LLJ 350
High Courts23 Jun 1983
Hiralal Roy and Others Vs Smt. Mati Rani Ghosh and Others
Calcutta High Court · AIR 1984 Cal 151
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 6 Rule 17, Order 6 Rule 18
High Courts23 Jun 1983
Bejoy Mondal and Others Vs State of West Bengal and Others
Calcutta High Court · (1984) CriLJ 518
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 27, 8Penal Code, 1860 (IPC) — Section 411
High Courts22 Jun 1983
Md. Akram Vs The State
Calcutta High Court · (1984) CriLJ 520
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 342Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Jun 1983
Monoranjan Sinha and Others Vs G.C. Barretto and Others
Calcutta High Court · 86 CWN 892
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Presidency Small Cause Courts Act, 1882 — Section 8
High Courts21 Jun 1983Dismissed
Kanai Bhowmick and Others Vs President Board of Secondary Education, West Bengal and Others
Calcutta High Court · 86 CWN 902
West Bengal Board Of Secondary Education Act, 1963 — Section 19A, 19A(3)(iv), 28, 28(2)
High Courts20 Jun 1983
Commissioner of Wealth Tax Vs Sri Naurangrai Agarwalla
Calcutta High Court · (1985) 155 ITR 752 : (1986) 28 TAXMAN 630
Wealth Tax Act, 1957 — Section 2, 3, 4(1), 5(1)Wealth Tax Rules, 1957 — Rule 2
High Courts20 Jun 1983
Manoj Majumdar Vs State of West Bengal
Calcutta High Court · (1984) CriLJ 28 : 87 CWN 914
Criminal Procedure Code, 1973 (CrPC) — Section 225, 228, 230, 231, 237Explosive Substances Act, 1908 — Section 3Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Jun 1983Allowed
Radeshyam Saha Vs Ramani Mohan Chakraborty
Calcutta High Court · 86 CWN 868
West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2), 17(2A), 17(2A)(b)
High Courts17 Jun 1983
M/s. S. Lal and Co. Ltd. Vs Senior Mining Officer Orissa and Others
Calcutta High Court · 88 CWN 156
Mines and Minerals (Development and Regulation) Act, 1957 — Section 13, 9A
High Courts16 Jun 1983Allowed
Makhan Lal Bose Vs Charupama Debi and Others
Calcutta High Court · AIR 1984 Cal 44 : 87 CWN 897
West Bengal Premises Tenancy Act, 1956 — Section 17(2)
High Courts16 Jun 1983
Jayanti Rani Panda Vs State of West Bengal and Another
Calcutta High Court · (1984) CriLJ 1535
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 376, 90