High Courts17 May 1983
STRAW PRODUCTS LTD. Vs Income Tax OFFICER.
Calcutta High Court · (1983) 6 ITD 35
Income Tax Act, 1961 — Section 263
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,561 of 3,204
High Courts12 May 1983
Sushil Kumar Chakraborty and Others Vs LIC of India and Others
Calcutta High Court · (1988) 1 CALLT 372 : 87 CWN 734 : (1984) 1 LLJ 503
Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 2Insurance Act, 1938 — Section 2A
High Courts12 May 1983
Purushottam Das Bangur Vs Wealth Tax Officer and Others
Calcutta High Court · (1984) 39 CTR 106 : (1984) 148 ITR 651
Wealth Tax Act, 1957 — Section 17
High Courts12 May 1983
Mr. Ranjit Kumar Chatterjee Vs Union of India (UOI) and Others
Calcutta High Court · 87 CWN 713 : (1984) 1 LLJ 402
Constitution of India, 1950 — Article 14
High Courts12 May 1983Dismissed
Niranjan Roy Vs Dist. Panchayat Officer and Others
Calcutta High Court · 86 CWN 808
Constitution of India, 1950 — Article 246, 276, 276(1), 276(2)West Bengal Panchayat Act, 1957 — Section 57(1), 57(1)(b)West Bengal Panchayat Act, 1973 — Section 46, 46(1), 47(1)(b)
High Courts11 May 1983Dismissed
In Re: Amal Krishna Das
Calcutta High Court · 86 CWN 795
Constitution of India, 1950 — Article 226
High Courts11 May 1983
Kapur and Co. (P.) Ltd. Vs Commissioner of Income Tax and Others
Calcutta High Court · (1984) 148 ITR 636
Income Tax Act, 1961 — Section 139(1), 264, 271(1)
High Courts10 May 1983Allowed
Arun Kumar Bedi Vs Smt. Anjana Bedi
Calcutta High Court · AIR 1984 Cal 49 : 87 CWN 840
Civil Procedure Code, 1908 (CPC) — Section 20Hindu Adoptions and Maintenance Act, 1956 — Section 18
High Courts06 May 1983Allowed
Kamalendu Chanda Vs Dilip Kumar Biswas
Calcutta High Court · 86 CWN 834
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 94Criminal Procedure Code, 1973 (CrPC) — Section 144(2), 151West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A)
High Courts06 May 1983Allowed
Deutsche Dampschiffshrts Gessellschaft "Hansa" Bremen Vs Bharat Aluminium Co. Ltd.
Calcutta High Court · (1984) 55 CompCas 727
Companies Act, 1956 — Section 434, 582, 583, 584, 585
High Courts05 May 1983Allowed
East India Photographic Traders'' Association and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1984 Cal 92
West Bengal Societies Registration Act, 1961 — Section 10, 11, 22, 22(1)
High Courts05 May 1983
Paritosh Paruk and Others Vs State of West Bengal and Others
Calcutta High Court · 86 CWN 747
Constitution of India, 1950 — Article 16, 309
High Courts04 May 1983Dismissed
Ex parte: Champalal Jajodia Vs Life Insurance Corporation of India
Calcutta High Court · AIR 1984 Cal 158
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11Limitation Act, 1963 — Article 136Presidency Towns Insolvency Act, 1909 — Section 3, 9(2)
High Courts04 May 1983
Mihir Adhikary Vs The State
Calcutta High Court · (1983) CriLJ 1559 : 87 CWN 723
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 26Penal Code, 1860 (IPC) — Section 302, 309
High Courts03 May 1983Dismissed
Rajbalhat Union Weaver''s Co-Operative Society Ltd. and Another Vs The State
Calcutta High Court · 86 CWN 660
High Courts03 May 1983
Prem Ratan Vyas Vs Anil Chatterjee and Others
Calcutta High Court · 86 CWN 732
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 93, 94
High Courts02 May 1983
In Re: Siddhartha Apparels P. Ltd.; In Re: Biren Roy Trust
Calcutta High Court · (1986) 59 CompCas 435
Companies Act, 1956 — Section 433, 434
High Courts29 Apr 1983
Surendra Chandra Bhowmick Vs Pritimoyee Gupta and Others
Calcutta High Court · 86 CWN 719
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1(2), Order 9 Rule 13, 141West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 17, 17(1), 17(2)
High Courts29 Apr 1983Allowed
Jayanta Banerjee Vs Beldanga Block 1, Co-Op. Marketing Society and Others
Calcutta High Court · 86 CWN 638
Bengal General Clauses Act, 1899 — Section 3(32)Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 73
High Courts28 Apr 1983
Rallis India Ltd. Vs State of West Bengal and Others
Calcutta High Court · 87 CWN 688 : (1983) 2 LLJ 293
Constitution of India, 1950 — Article 136, 22, 226Industrial Disputes Act, 1947 — Section 10, 2, 2A