High Courts27 Sept 1982Dismissed
Anadi Nath Nandi Vs Gopal Chandranandi and Others
Calcutta High Court · 86 CWN 226
Hindu Womens Right to Property Act, 1937 — Section 3(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,569 of 3,204
High Courts24 Sept 1982
State of West Bengal and Others Vs Bio-Drug Laboratories (P) Ltd.
Calcutta High Court · (1987) 27 ELT 394
Central Excise Rules, 1944 — Rule 10, 10A, 11, 12, 9Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 12, 12(2)
High Courts22 Sept 1982Dismissed
Biswanath Banerjee Vs Madhabi Banerjee and Another
Calcutta High Court · (1982) 09 CAL CK 0017
Civil Procedure Code, 1908 (CPC) — Section 12(3), 125, 156(3), 2(d)Constitution of India, 1950 — Article 227
High Courts22 Sept 1982
Sukumar Dhibar Vs Smt. Anjali Dasi
Calcutta High Court · (1983) CriLJ 36
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Evidence Act, 1872 — Section 41Hindu Marriage Act, 1955 — Section 25
High Courts15 Sept 1982Dismissed
Sm. Bharati Mukherjee Vs Shiva Trading Co. and Others
Calcutta High Court · AIR 1983 Cal 416
Arbitration Act, 1940 — Section 42
High Courts15 Sept 1982Dismissed
M/s. Brocho and Co.(P) Ltd. Vs Chameli Ghosh
Calcutta High Court · 86 CWN 214
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 3, Order 9 Rule 4, 115, 151, 17(2A)(b)
High Courts14 Sept 1982Allowed
Biman Kumar Biswas Vs Commercial Engineering Corporation Pvt. Ltd. and Others
Calcutta High Court · AIR 1983 Cal 45 : 87 CWN 1
Civil Procedure Code, 1908 (CPC) — Section 60(1)
High Courts14 Sept 1982Allowed
Employees'' State Insurance Corporation Vs Bengal Printing Works
Calcutta High Court · 86 CWN 1105 : (1982) LabIC 82
Employees State Insurance Act, 1948 — Section 2(12), 75(1)(g)
High Courts14 Sept 1982Dismissed
Aparna Basumallik Vs Bar Council of India and Others
Calcutta High Court · AIR 1983 Cal 37 : 87 CWN 170
Advocates Act, 1961 — Section 24, 24(1), 49, 49(1), 7(H)Bar Council of India Rules, 1975 — Rule 1Constitution of India, 1950 — Article 226
High Courts13 Sept 1982
Santosh Mandal Vs State
Calcutta High Court · (1983) CriLJ 773
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 300, 302
High Courts13 Sept 1982Allowed
Regional Director, Company Law Board, Eastern Region Vs Hindusthan General Electrical Corporation Ltd. and Another
Calcutta High Court · (1984) 55 CompCas 557
Monopolies and Restrictive Trade Practices Act, 1969 — Section 23, 23(3), 25, 44
High Courts10 Sept 1982
Ranajit Basu Vs State of West Bengal and Others
Calcutta High Court · (1982) 09 CAL CK 0015
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 11, 137(3), 146, 148, 187Government of India Act, 1935 — Section 241
High Courts10 Sept 1982
Debabrata Tarafder Vs Biraj Mohan Bardhan
Calcutta High Court · AIR 1983 Cal 51 : 87 CWN 54
Specific Relief Act, 1963 — Section 20, 22
High Courts08 Sept 1982Dismissed
Ranjit Kumar Ghosh and Chandi Charan Ghosh Vs Pranab Kumar Bandapadhya and Others
Calcutta High Court · (1982) 09 CAL CK 0016
High Courts08 Sept 1982Allowed
Sunil Kumar Halder and Others Vs Nishikanta Bhandari and Others
Calcutta High Court · AIR 1983 Cal 266
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151
High Courts07 Sept 1982
Commissioner of Income Tax Vs Salkia Transport Associates
Calcutta High Court · (1983) 33 CTR 198 : (1983) 143 ITR 39 : (1983) 13 TAXMAN 191
Income Tax Act, 1961 — Section 32, 32(1A)Motor Vehicles Act, 1939 — Section 22(1)
High Courts07 Sept 1982
Commissioner of Income Tax Vs Steel Crete (P.) Ltd.
Calcutta High Court · (1983) 13 TAXMAN 24
Constitution of India, 1950 — Article 145, 265Income Tax Act, 1922 — Section 10(2)(vi)(b), 9Income Tax Act, 1961 — Section 32, 33
High Courts06 Sept 1982
Smt. Sudebi Sundari Mondal Vs State of West Bengal and Others
Calcutta High Court · AIR 1983 Cal 1 : (1983) 1 CALLT 83 : (1983) 1 CHN 169 : (1983) 1 CompLJ 108
Calcutta High Court (Appellate Side) Rules — Rule 14, 15, 35, 5Civil Procedure Code, 1908 (CPC) — Section 139, 141Constitution of India, 1950 — Article 226
High Courts01 Sept 1982
Manmatha Nath Maity Vs Sm. Provabati Roy and Others
Calcutta High Court · AIR 1983 Cal 198 : 87 CWN 190
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts01 Sept 1982
In re: Ram Badan Choubey and Another
Calcutta High Court · (1982) CriLJ 1960
Coal Mines (Nationalisation) Act, 1973 — Section 2, 30Constitution of India, 1950 — Article 14, 141, 226Criminal Procedure Code, 1973 (CrPC) — Section 157, 482