High Courts04 Aug 1982Dismissed
In Re: Sarashi Ranjan Dhar
Calcutta High Court · (1982) 08 CAL CK 0017
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,571 of 3,204
High Courts03 Aug 1982
Commissioner of Income Tax Vs Tarachand Meghraj
Calcutta High Court · (1983) 32 CTR 327 : (1983) 142 ITR 630 : (1983) 13 TAXMAN 374
Income Tax Act, 1922 — Section 66(1)
High Courts03 Aug 1982
G.A. Randerian Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1983) 12 TAXMAN 160
Central Sales Tax Act, 1956 — Section 13, 8, 8(3)(b), 8(a)Finance Act, 1978 — Section 2, 2(7)(c)Income Tax Act, 1961 — Section 256
High Courts03 Aug 1982
G.A. Renderian Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1983) 32 CTR 318 : (1984) 145 ITR 387
Finance Act, 1978 — Section 2(7)
High Courts03 Aug 1982Dismissed
Union of India (UOI) Vs Apeejay Private Limited
Calcutta High Court · AIR 1983 Cal 271
Arbitration Act, 1940 — Section 30
High Courts02 Aug 1982Allowed
In Re: Purshattamdas Bhiwaniwala and Others
Calcutta High Court · AIR 1982 Cal 505
West Bengal Premises Tenancy Act, 1956 — Section 22(2)
High Courts02 Aug 1982
Commissioner of Income Tax Vs Kolbeong Co. Ltd.
Calcutta High Court · (1983) 143 ITR 512 : (1983) 12 TAXMAN 141
Income Tax Act, 1961 — Section 142(2), 142(3), 144
High Courts02 Aug 1982
Commissioner of Income Tax Vs Gillanders Arbuthnot and Co. Ltd.
Calcutta High Court · (1983) 142 ITR 598
Income Tax Act, 1961 — Section 23(1)
High Courts29 Jul 1982
Dr. Baidyanath Mukherjee Vs State of West Bengal and Others
Calcutta High Court · (1982) 07 CAL CK 0029
Constitution of India, 1950 — Article 14, 16, 226, 234
High Courts29 Jul 1982
Ganesh Chandra Mukherjee Etc., Etc. Vs National Textile Corporation and Others
Calcutta High Court · (1983) 1 LLJ 244
Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 10Constitution of India, 1950 — Article 12, 14, 16, 226, 311Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 14, 15, 16
High Courts29 Jul 1982
Narayan Chandra Dutta Vs State of West Bengal and Others
Calcutta High Court · 86 CWN 590
West Bengal Premises Tenancy Act, 1997 — Section 44(2A)
High Courts28 Jul 1982Allowed
Challapalli Sugars Ltd. Vs Swadeshi Sugar Supply Pvt. Ltd.
Calcutta High Court · AIR 1983 Cal 199
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts28 Jul 1982
Chhaganlal Mittal Vs Mohanlal Mittal
Calcutta High Court · (1982) CriLJ 2199
Contempt of Courts Act, 1971 — Section 15, 18, 19, 2
High Courts27 Jul 1982
Central Manbhum Coal Co. (P.) Ltd. and Another etc. Vs Additional Collector, Dhanbad and Others
Calcutta High Court · AIR 1983 Cal 95
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226
High Courts27 Jul 1982Dismissed
Satyendra Nath Dutta Chowdhury Vs Asutosh Bhattachrya and Another
Calcutta High Court · 86 CWN 1116
Penal Code, 1860 (IPC) — Section 115West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2A), 17(3)
High Courts27 Jul 1982Allowed
Industrial Minerals and Mill Stores Traders Vs K.M. Chemicals and Another
Calcutta High Court · AIR 1983 Cal 215
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Limitation Act, 1963 — Section 5
High Courts27 Jul 1982Allowed
Ahi Bhusan Maitra Vs Sm. Ira Bose and Another
Calcutta High Court · 86 CWN 1081
West Bengal Premises Tenancy Act, 1956 — Section 13(1)(1), 17, 17(1), 17(4), 21
High Courts26 Jul 1982Allowed
Santosh Kumar Bhattacharjee Vs Sachindra Nath Saha
Calcutta High Court · 86 CWN 938
West Bengal Premises Tenancy Act, 1956 — Section 13(1)(a), 13(1)(h), 2(d), 25C
High Courts22 Jul 1982
Arun Brothers Vs Sakti Prasanna Chaterjee
Calcutta High Court · AIR 1983 Cal 129 : 87 CWN 70
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 29(5)Constitution of India, 1950 — Article 226West Bengal Premises Tenancy Act, 1956 — Section 21, 21(1), 21(2), 26, 29
High Courts22 Jul 1982Dismissed
Sm. Dhiraj Bala Karia Vs Jethia Estate Pvt. Ltd.
Calcutta High Court · AIR 1983 Cal 166 : 87 CWN 131
Specific Relief Act, 1963 — Section 22, 22(1), 28, 28(3)