High Courts30 Nov 1982
Debpara Tea Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1983) 143 ITR 947
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,568 of 3,204
High Courts30 Nov 1982Dismissed
Sachindra Kumar Ghosh Vs Prativa Devi
Calcutta High Court · (1982) 11 CAL CK 0001
West Bengal Premises Tenancy Act, 1956 — Section 13(1)(h)
High Courts29 Nov 1982
Susanta Kumar Adhikary and Others Vs The State of West Bengal
Calcutta High Court · (1983) CriLJ 772 : 87 CWN 287
Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 457, 482Customs Act, 1962 — Section 10, 104, 11, 111, 115
High Courts26 Nov 1982
University of Calcutta Vs Sm. Sweety Agarwal and Others
Calcutta High Court · AIR 1983 Cal 427
Constitution of India, 1950 — Article 14West Bengal Medical and Dental Colleges (Regulation of Admission) Act, 1973 — Section 6(1), 7(1), 7(4)
High Courts15 Oct 1982
Molins of India Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1983) 35 CTR 254 : (1983) 144 ITR 317
Companies (Profits) Surtax Act, 1964 — Section 15Income Tax Act, 1961 — Section 109, 37, 40
High Courts15 Oct 1982Dismissed
Foods, Fats and Fertilizers Ltd. Vs Sm. Chand Rani Gambhir and Another
Calcutta High Court · AIR 1983 Cal 193
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26
High Courts15 Oct 1982
Mangal Chouhan Vs The State
Calcutta High Court · (1983) CriLJ 279
Criminal Procedure Code, 1973 (CrPC) — Section 165, 401, 482Essential Commodities Act, 1955 — Section 10APenal Code, 1860 (IPC) — Section 120B, 407, 411, 414
High Courts14 Oct 1982
Somnath Bose Vs Manasendra Nath Bose and Others
Calcutta High Court · AIR 1983 Cal 265
Partition Act, 1893 — Section 2, 3
High Courts14 Oct 1982Dismissed
Sm. Usha Bera and Others Vs Sundhansu Nath Ganguly
Calcutta High Court · (1982) 10 CAL CK 0001
Civil Procedure Code, 1908 (CPC) — Section 47Transfer of Property Act, 1882 — Section 100, 3, 52
High Courts13 Oct 1982Allowed
Lodna Colliery Co. (1920) Ltd. Vs Mohan Lal Goenka and Others
Calcutta High Court · 86 CWN 229
Coal Mines (Nationalisation) Act, 1973 — Section 18(5), 2(h), 2(h)(xii), 20, 23Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 55(4)
High Courts13 Oct 1982
Sonabati Devi and Others Vs Achyutanand Dey and Another
Calcutta High Court · 86 CWN 278
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Transfer of Property Act, 1882 — Section 106, 108West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(1)(ff), 13(6), 17
High Courts11 Oct 1982Dismissed
Mohini Mirchandani Vs K. L. M. Royal Dutch Airlines
Calcutta High Court · 86 CWN 263
Civil Procedure Code, 1908 (CPC) — Section 151, 27Constitution of India, 1950 — Article 133West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(1)(g), 13(6), 17
High Courts06 Oct 1982
West Bengal Financial Corporation and Another Vs Bertram Scott (I) Ltd. (In Liquidation)
Calcutta High Court · AIR 1983 Cal 381
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts05 Oct 1982
Eastern Railway Employees Co-Operative Bank Ltd. Vs Saroj Nath Dhar Gupta and Others
Calcutta High Court · 86 CWN 156
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10
High Courts05 Oct 1982
Commissioner of Income Tax Vs Sachindramohan Nandy and Others
Calcutta High Court · (1983) 34 CTR 181 : (1984) 146 ITR 597
Income Tax Act, 1961 — Section 256
High Courts05 Oct 1982Dismissed
M.L. Bajaj Vs Mustt. Rashika Khatoon
Calcutta High Court · AIR 1983 Cal 33 : 87 CWN 163
West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1)
High Courts04 Oct 1982
Commissioner of Wealth Tax Vs V.K. Manseta
Calcutta High Court · (1983) 33 CTR 196 : (1983) 143 ITR 205
Wealth Tax Act, 1957 — Section 2
High Courts04 Oct 1982
Commissioner of Income Tax Vs U.C. Mahatab
Calcutta High Court · (1983) 34 CTR 184 : (1983) 144 ITR 51 : (1983) 13 TAXMAN 16
Income Tax Act, 1961 — Section 171(2), 256(1), 260(1), 263, 27
High Courts30 Sept 1982
Kamakshya Singh Deo Vs Modula India
Calcutta High Court · 86 CWN 405
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 18(2), Order 11 Rule 21, Order 11 Rule 6(a), Order 14 Rule 1, Order 14 Rule 1(2)Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 138
High Courts30 Sept 1982Allowed
Elgin Properties and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 1983 Cal 61
Constitution of India, 1950 — Article 226West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 2, 3(1)