High Courts16 Feb 1983Dismissed
Union of India (UOI) Vs Nand Kishore Kansal
Calcutta High Court · (1985) 22 ELT 721
Customs Act, 1962 — Section 108, 135, 140, 140(1), 140(2)Evidence Act, 1872 — Section 25
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,565 of 3,204
High Courts16 Feb 1983Dismissed
Debabrata Mukherjee Vs Kalyan Kumar Ray
Calcutta High Court · AIR 1983 Cal 241 : (1983) 1 CALLT 251 : (1983) 1 CALLT 107 : 87 CWN 508
Civil Procedure Code, 1908 (CPC) — Section 11Presidency Small Cause Courts Act, 1882 — Section 41West Bengal Premises Tenancy Act, 1956 — Section 13, 13(6)
High Courts15 Feb 1983Dismissed
Bengal Electric Lamp Works Ltd. Vs Sukdev Chandra Sinha
Calcutta High Court · AIR 1983 Cal 389
Transfer of Property Act, 1882 — Section 106, 111West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)
High Courts15 Feb 1983
Jadu Nath Paul Vs Collector of Central Excise and Others
Calcutta High Court · 87 CWN 495 : (1983) ECR 793D
Customs Act, 1962 — Section 28(1)(b)
High Courts15 Feb 1983Allowed
Raj Kumar Mondal Vs State of West Bengal
Calcutta High Court · 86 CWN 534
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 481, 482Essential Commodities Act, 1955 — Section 3, 6A, 7(1)(a)(ii)
High Courts11 Feb 1983
Md. Kasimuddin Vs Yunus Ali Mondal and Others
Calcutta High Court · (1983) CriLJ 885
Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 200, 202, 401Penal Code, 1860 (IPC) — Section 120B, 420, 467
High Courts10 Feb 1983Allowed
Birendra Bahadur Pandey Vs Gramophone Co. of India Ltd. and Others
Calcutta High Court · AIR 1984 Cal 69
Constitution of India, 1950 — Article 226Copyright Act, 1957 — Section 51, 53Customs Act, 1962 — Section 11, 11(O), 2(23), 25, 53
High Courts10 Feb 1983Dismissed
Dipali Das Vs Gora Chand Das
Calcutta High Court · 86 CWN 648
Constitution of India, 1950 — Article 133, 134(A)Hindu Marriage Act, 1955 — Section 13, 13(ivii)
High Courts09 Feb 1983Allowed
Bankim Behari Maity Vs Ganesh Ch. Dhal and Another
Calcutta High Court · 86 CWN 372
West Bengal Estates Acquisition Act, 1953 — Section 6West Bengal Land Reforms Act, 1955 — Section 14M, 14X, 2(10), 2(6), 2(7)
High Courts09 Feb 1983Dismissed
Benode Behari Ghosal Vs Shew Kamal Singh and Others
Calcutta High Court · AIR 1984 Cal 122
Bengal Tenancy Act, 1885 — Section 49, 6West Bengal Estates Acquisition Act, 1953 — Section 4(2), 5A, 5B
High Courts07 Feb 1983
Kanai Sheet and Others Vs The State
Calcutta High Court · (1984) CriLJ 527
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Explosives Act, 1884 — Section 6Penal Code, 1860 (IPC) — Section 395, 397, 412, 80
High Courts03 Feb 1983
Associated Pigments Limited Vs Collector of Central Excise and Others
Calcutta High Court · (1986) 9 ECC 18 : (1983) 13 ELT 876
Central Excise Rules, 1944 — Rule 11, 8(1)Central Excises and Salt Act, 1944 — Section 11B, 11B(1), 35Constitution of India, 1950 — Article 226
High Courts03 Feb 1983
Mining and Allied Machinery Corporation Ltd. Vs Hope (India) Ltd.
Calcutta High Court · AIR 1983 Cal 492
Arbitration Act, 1940 — Section 30, 31(4), 33
High Courts03 Feb 1983
Ashik Mia Vs Akbar Ali and Others
Calcutta High Court · 87 CWN 492
Civil Procedure Code, 1908 (CPC) — Section 151, 47
High Courts01 Feb 1983Dismissed
Indra Prakash Karnani and Others Vs Registrar of Companies and Others
Calcutta High Court · (1985) 57 CompCas 662
Companies Act, 1956 — Section 209A, 209A(1), 209A(2), 209A(5), 209A(8)
High Courts01 Feb 1983Dismissed
Scientific Instrument and Chemical Company Vs Vishwanath Poddar
Calcutta High Court · AIR 1984 Cal 235
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13
High Courts28 Jan 1983Allowed
Sailendra Nath Mukherjee Vs M/s. Stewart and Co.
Calcutta High Court · 86 CWN 395
Civil Procedure Code, 1908 (CPC) — Section 47Transfer of Property Act, 1882 — Section 108(h)
High Courts28 Jan 1983
K.K. Nandi Vs Amitabha Banerjee
Calcutta High Court · (1983) CriLJ 1479 : 87 CWN 336
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Water (Prevention and Control of Pollution) Act, 1974 — Section 25, 26, 44, 47
High Courts28 Jan 1983
Sukhanti Ram Binode Kumar Vs Bijoy Laxmi Jaiswal
Calcutta High Court · 87 CWN 368
Income Tax Act, 1961 — Section 226
High Courts28 Jan 1983Dismissed
M/s. Jajodia Estates (p) Ltd. Vs Corporation of Calcutta and Others
Calcutta High Court · 86 CWN 391
Calcutta Municipal Act, 1951 — Section 182, 183(3A)