High Courts27 Apr 1983
Satya Ranjan Chowdhury Vs Commr. of Police, Calcutta and Others
Calcutta High Court · 86 CWN 1009
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,562 of 3,204
High Courts22 Apr 1983Allowed
Sanjay Sinha Vs The State and Others
Calcutta High Court · 86 CWN 821
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Urban Land (Ceiling and Regulation) Act, 1976 — Section 26, 26(1)
High Courts22 Apr 1983Allowed
Tridandeeswami Bhakti Kusum Sraman Maharaj and Others Vs Mayapore Sree Chaitanya Math and Others
Calcutta High Court · AIR 1983 Cal 420 : 87 CWN 1081
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts20 Apr 1983Allowed
Banshidhar Misra and Others Vs State of West Bengal
Calcutta High Court · 86 CWN 810
Constitution of India, 1950 — Article 162, 226
High Courts19 Apr 1983Dismissed
In Re: M.L. Shaw and Another
Calcutta High Court · AIR 1984 Cal 22 : (1986) 59 CompCas 312 : 87 CWN 682 : (1983) 2 LLJ 305
Companies Act, 1956 — Section 25Constitution of India, 1950 — Article 12, 226
High Courts18 Apr 1983
Tarak Shaw Vs Minto Shaw
Calcutta High Court · (1984) CriLJ 206
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts13 Apr 1983Dismissed
Satyanarayan Shah and Others Vs Star Company Ltd. and Another
Calcutta High Court · AIR 1984 Cal 399
Bengal Money Lenders Act, 1940 — Section 2(12)Calcutta Improvement Act, 1911 — Section 81Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 107
High Courts13 Apr 1983
Sadek Sk. and Another Vs The State and Others
Calcutta High Court · (1984) CriLJ 29
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Penal Code, 1860 (IPC) — Section 307, 324, 34Probation of Offenders Act, 1958 — Section 3, 4, 6
High Courts13 Apr 1983Dismissed
Anil Kumar Gayen Vs West Bengal State Electricity Board and Others
Calcutta High Court · 86 CWN 823
Constitution of India, 1950 — Article 21, 226
High Courts12 Apr 1983
Jitendra Nath Banerjee and Others Vs West Bengal Board of Examination for Admission to Medical, Engineering and Technological Degree Colleges and Others
Calcutta High Court · AIR 1983 Cal 275
Calcutta University Act, 1979 — Section 26, 52Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 14, 154, 162, 226
High Courts12 Apr 1983Dismissed
Lakhi Chand Vs Union of India and Others
Calcutta High Court · 86 CWN 585
Police Act, 1861 — Section 29Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts12 Apr 1983Dismissed
Central Bank of India Vs Ashoke Kumar Bose and Others
Calcutta High Court · 86 CWN 581
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 151, 152
High Courts12 Apr 1983Dismissed
Banwari Lal Goal Vs Commr. Corpn. of Calcutta
Calcutta High Court · 86 CWN 670
High Courts11 Apr 1983Allowed
Sri Rani Satiji Mandir and Others Vs Shyam Sundar Jhunjhunwala and Others
Calcutta High Court · AIR 1984 Cal 20 : 87 CWN 656
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, Order 43 Rule 2
High Courts08 Apr 1983Allowed
Tobu Enterprises Pvt. Ltd. Vs Camco Industries Ltd.
Calcutta High Court · AIR 1984 Cal 24
Arbitration Act, 1940 — Section 2, 20, 31(2), 39, 39(1)
High Courts08 Apr 1983
Corporation of Calcutta and Another Vs Md. Khaguddin and Others
Calcutta High Court · 86 CWN 706
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190(1)(a), 190(1)(b), 2(c), 2(d)Penal Code, 1860 (IPC) — Section 182
High Courts06 Apr 1983Allowed
Sailendra Lal Sengupta Alias Santi Sen Vs Administrator, Corpn. of Calcutta
Calcutta High Court · 86 CWN 616
Calcutta Municipal Act, 1923 — Section 47A
High Courts06 Apr 1983
Birendra Kumar Bhuwalka Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1983 Cal 273
Constitution of India, 1950 — Article 226
High Courts05 Apr 1983Dismissed
Steel Authority of India Ltd. Vs R.N. Datta
Calcutta High Court · AIR 1984 Cal 118
Arbitration Act, 1940 — Section 29, 30Limitation Act, 1963 — Section 5
High Courts04 Apr 1983
Sambhunhth Pal Vs State Of West Bengal and Others
Calcutta High Court · 86 CWN 695
West Bengal Estates Acquisition Act, 1953 — Section 5(A)West Bengal Land Reforms Act, 1955 — Section 14(3), 14K, 14K(1), 14K(3), 14K(a)