High Courts31 Mar 1983
Union of India (UOI) and Others Vs Orient Paper and Industries Ltd. and Others
Calcutta High Court · (1984) 18 ELT 714
Constitution of India, 1950 — Article 134AEssential Commodities Act, 1955 — Section 3
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,563 of 3,204
High Courts31 Mar 1983
Badal Chandra Das Vs Kinkar Chandra Das
Calcutta High Court · 86 CWN 543
West Bengal Land Reforms Act, 1955 — Section 5, 6, 8
High Courts31 Mar 1983
Mahadeb Ghosh Vs The State
Calcutta High Court · (1983) CriLJ 1854
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302
High Courts29 Mar 1983Allowed
Heilgers Limited Vs Deputy Collector of Customs and Another
Calcutta High Court · (1985) 5 ECC 20 : (1986) 6 ECR 545 : (1985) 22 ELT 401
Customs Act, 1962 — Section 116
High Courts29 Mar 1983
Rohima Khatun Vs State of West Bengal and Others
Calcutta High Court · 86 CWN 571
West Bengal Land Reforms Act, 1955 — Section 2, 51
High Courts24 Mar 1983
Anar Bibi Vs Habibur Rahaman and Others
Calcutta High Court · (1983) CriLJ 1538 : 87 CWN 550
Criminal Procedure Code, 1973 (CrPC) — Section 251, 256Penal Code, 1860 (IPC) — Section 427
High Courts23 Mar 1983
Duncans Agro Industries Ltd. Vs Secretary, Department of Industrial Development and Others
Calcutta High Court · (1983) 35 CTR 225 : 87 CWN 756 : (1983) 144 ITR 94
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 35E, 72A, 72A(1), 80I, 80J
High Courts23 Mar 1983
Angus Co. Ltd. Vs Deputy Collector of Customs
Calcutta High Court · (1988) 36 ELT 241
Customs Act, 1962 — Section 116
High Courts23 Mar 1983Dismissed
Kalidas Dutta Vs Corporation of Calcutta and Others
Calcutta High Court · 86 CWN 592
Constitution of India, 1950 — Article 227
High Courts22 Mar 1983Allowed
Abhoy Singh Surana and Others Vs W. Evans and Co. Ltd. and Another
Calcutta High Court · AIR 1984 Cal 88 : 87 CWN 781
Transfer of Property Act, 1882 — Section 105West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts21 Mar 1983
W.H. Targett and Co. Ltd. Vs Wall Street Investment P. Ltd.
Calcutta High Court · (1986) 59 CompCas 335
Companies Act, 1956 — Section 391(2), 392, 394Monopolies and Restrictive Trade Practices Act, 1969 — Section 23(4)
High Courts21 Mar 1983Dismissed
In Re: Tapan Bhattacharjee
Calcutta High Court · 86 CWN 546
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 104, Order 21 Rule 97, Order 21 Rule 99
High Courts21 Mar 1983
Commissioner of Income Tax Vs Kalicharan Agarwalla and Co.
Calcutta High Court · (1983) 36 CTR 236 : (1984) 146 ITR 634 : (1984) 16 TAXMAN 98
Income Tax Act, 1961 — Section 145, 271(1)
High Courts18 Mar 1983
Gofur Shiekh and Another Vs The State
Calcutta High Court · (1984) CriLJ 559
Criminal Procedure Code, 1973 (CrPC) — Section 294, 313Penal Code, 1860 (IPC) — Section 395, 396, 412
High Courts18 Mar 1983
Sree Lakshmi Oil Mill and Others Vs The State
Calcutta High Court · 86 CWN 644
Criminal Procedure Code, 1973 (CrPC) — Section 374, 411Essential Commodities Act, 1955 — Section 10, 11, 16(1)(a)(i), 2, 5
High Courts18 Mar 1983
Gofur Sheikh Vs The State
Calcutta High Court · 87 CWN 565
Criminal Procedure Code, 1973 (CrPC) — Section 294, 313Penal Code, 1860 (IPC) — Section 395, 396, 412
High Courts18 Mar 1983Dismissed
North Keshalpore Collieries Co. Vs Sardar Ujagar Singh
Calcutta High Court · 86 CWN 665
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(2A), 17(3)
High Courts17 Mar 1983Dismissed
State of Orissa Vs Goenka Investment and Mining Industries Pvt. Ltd. and Others
Calcutta High Court · AIR 1983 Cal 438 : (1985) 58 CompCas 325 : 87 CWN 627
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 229
High Courts17 Mar 1983
West Bengal Head Masters'' Association and Another Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1983 Cal 448 : 87 CWN 597
Constitution of India, 1950 — Article 19(1), 226, 51AWest Bengal Board of Secondary Education Act, 1963 — Section 19A, 19A(3), 19A(5), 27(2)
High Courts16 Mar 1983Allowed
Sm. Binapani Basu Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1984 Cal 258 : 87 CWN 520
Telegraph Act, 1885 — Section 10, 16(3)