High Courts15 Mar 1983
Radheshyam Senapati Vs W. B. Board Oe Secondary Education
Calcutta High Court · 86 CWN 575
West Bengal Board Of Secondary Education Act, 1963 — Section 22, 27
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,564 of 3,204
High Courts14 Mar 1983
Commissioner of Income Tax Vs Usha Martin Black (Wire Ropes) Ltd.
Calcutta High Court · (1983) 36 CTR 207 : (1984) 148 ITR 236 : (1984) 17 TAXMAN 158
Income Tax Act, 1961 — Section 9(1)
High Courts10 Mar 1983
Sudhindra Coomar Vs Monmohini Coomar and Others
Calcutta High Court · (1983) 1 CALLT 64 : (1983) 2 CHN 192 : (1983) 1 CompLJ 163 : (1983) 37 CTR 116 : (1983) 143 ITR 264 : (1983) 15 TAXMAN 398
Arbitration Act, 1940 — Section 32, 33Civil Procedure Code, 1908 (CPC) — Section 66Income Tax Act, 1961 — Section 281A, 281A(1)
High Courts09 Mar 1983
Peston Padamji Ginwalla Vs Commissioner of Income Tax and Others
Calcutta High Court · (1984) 38 CTR 174 : (1984) 146 ITR 331 : (1984) 16 TAXMAN 306
Income Tax Act, 1961 — Section 139(8), 264, 273A(3)
High Courts09 Mar 1983
Commissioner of Income Tax Vs New Swadeshi Mills of Ahmedabad Ltd.
Calcutta High Court · (1984) 39 CTR 228 : (1984) 39 CTR 220 : (1984) 147 ITR 163
Income Tax Act, 1961 — Section 215, 215(1), 246, 36(1), 37
High Courts08 Mar 1983Dismissed
In Re: West Bengal Middle Class House Owners Association and Others
Calcutta High Court · 86 CWN 536
Calcutta Municipal Act, 1951 — Section 172, 178
High Courts08 Mar 1983Allowed
Wellman Incandescent India Ltd. Vs M/s. A.K. Agnihotry
Calcutta High Court · 86 CWN 525
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 7, Order 39 Rule 7(1)(a)
High Courts04 Mar 1983Dismissed
Gouri Dutt Maharaj Vs Hiralar Maharaj
Calcutta High Court · 87 CWN 530
High Courts03 Mar 1983Dismissed
Sadhu Saran Prasad and Another Vs Rabindra Nath Saha and Others
Calcutta High Court · AIR 1985 Cal 1
Transfer of Property Act, 1882 — Section 114West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts03 Mar 1983Allowed
Sailendra Nath De Vs Chairman Chakdaha Municipality and Others
Calcutta High Court · 86 CWN 554
Bengal Municipal Act, 1932 — Section 182, 370, 500, 500(1)Cattle Trespass Act, 1871 — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 2(m), 4
High Courts02 Mar 1983
Ashoka Marketing Ltd. Vs Addl. Registrar of Companies
Calcutta High Court · (1985) 57 CompCas 187 : 87 CWN 499
Companies Act, 1956 — Section 237, 629, 629A, 635B
High Courts02 Mar 1983Dismissed
Dipti Mitra, Proprietress Vs Himangshu Krishna Mitra
Calcutta High Court · 86 CWN 539
Negotiable Instruments Act, 1881 (NI) — Section 27, 28Provincial Small Cause Courts Act, 1887 — Section 25
High Courts01 Mar 1983Allowed
Simea Chandra Mondal and Others Vs Ghisu Lal Mondal and Others
Calcutta High Court · 86 CWN 862
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 47
High Courts28 Feb 1983
State of West Bengal and Others Vs Brijmohan Gupta
Calcutta High Court · AIR 1983 Cal 353
Calcutta Industrial Area Rationing Regulations, 1964 — Regulation 48, 48AConstitution of India, 1950 — Article 14, 19, 19(1)Criminal Procedure Code, 1973 (CrPC) — Section 165
High Courts24 Feb 1983Dismissed
In Re: Sankar Kumar Ghosh
Calcutta High Court · AIR 1983 Cal 250 : 87 CWN 400
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4
High Courts23 Feb 1983
Sk. Kenarm Vs State of West Bengal and Others
Calcutta High Court · 86 CWN 444
West Bengal Land Reforms Act, 1955 — Section 49(2)
High Courts21 Feb 1983Dismissed
Union of India (UOI) Vs Subodh Kumar U. Mehta
Calcutta High Court · (1984) 3 ECC 180
Customs Act, 1962 — Section 135, 137
High Courts17 Feb 1983
Inspector General of Police, Cabinet (Vigilance) Department, Govt. of Bihar Vs Central Manbhum Coal Co. (Pvt.) Ltd. and Others
Calcutta High Court · 86 CWN 432
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21 Rule 52, Order 38 Rule 7
High Courts16 Feb 1983Dismissed
Nikhil Chandra Sen Vs Ajit Chandra Mullick and Others
Calcutta High Court · AIR 1984 Cal 31 : 87 CWN 426
Civil Procedure Code, 1908 (CPC) — Section 100, 101Transfer of Property Act, 1882 — Section 106, 113West Bengal Premises Tenancy Act, 1956 — Section 13, 21, 23
High Courts16 Feb 1983Dismissed
State of West Bengal Vs Mondal and Co.
Calcutta High Court · AIR 1984 Cal 14
Arbitration Act, 1940 — Section 14(2), 33Limitation Act, 1963 — Article 119