High Courts07 May 1982
Mrs. Esther Kiron Vs Franklin Promod Kiron
Calcutta High Court · AIR 1983 Cal 56
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Divorce Act, 1869 — Section 10, 17, 3
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,577 of 3,204
High Courts07 May 1982
Wang Chen Tshering Vs Smt. Lorretta Tshering Nee Fuller and Another
Calcutta High Court · AIR 1983 Cal 50
Divorce Act, 1869 — Section 10, 17
High Courts07 May 1982
Mrs. Myrtle Stephenson Vs Robert Stephenson and Another
Calcutta High Court · AIR 1983 Cal 31 : (1983) 1 CALLT 9 : (1983) 1 CompLJ 69 : 86 CWN 924
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Divorce Act, 1869 — Section 10, 17, 3(3)
High Courts07 May 1982
Union of India (UOI) Vs Madar Bux and Another
Calcutta High Court · 86 CWN 1035 : (1983) 140 ITR 821 : (1983) 14 TAXMAN 103
Income Tax Act, 1922 — Section 46(2), 67
High Courts06 May 1982
Voltas Ltd. Vs Commercial Tax Officer and Others
Calcutta High Court · (1982) 51 STC 151
Central Sales Tax Act, 1956 — Section 3, 5, 6Constitution of India, 1950 — Article 226, 265, 286, 31
High Courts05 May 1982Dismissed
Sikha Singh Vs Dina Chakrabarty and Others
Calcutta High Court · AIR 1982 Cal 370 : 86 CWN 901
Calcutta High Court Rules, 1914 — Rule 10Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 3General Clauses Act, 1897 — Section 13(1)
High Courts05 May 1982Allowed
Union of India Vs Bengal Stores and Supply Agency
Calcutta High Court · 86 CWN 1070
Arbitration Act, 1940 — Section 20, 39
High Courts30 Apr 1982
Taramohnn Chowdhuri Vs Union of and India (UOI) and Others
Calcutta High Court · 86 CWN 885 : (1982) 2 LLJ 318
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33
High Courts30 Apr 1982
Shethia Mining and Manufacturing Corporation Ltd. Vs Khas Dharmaband Colliery Company Pvt. Ltd.
Calcutta High Court · AIR 1982 Cal 413 : (1982) 2 CHN 49 : 86 CWN 919
Civil Procedure Code, 1908 (CPC) — Section 148Limitation Act, 1963 — Article 122
High Courts30 Apr 1982
Oil and Natural Gas Commission Vs Tridib Nath Sanyal and Others
Calcutta High Court · AIR 1983 Cal 124 : (1981) 1 CompLJ 156
Calcutta High Court Civil Rules, 1935 — Rule 370(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 26ALimitation Act, 1963 — Section 5
High Courts30 Apr 1982Dismissed
Shethia Mining and Manufacturing Corporation Ltd. Vs Khas Dharmaband Colliery Company Private Limited
Calcutta High Court · AIR 1982 Cal 413 : (1982) 2 CHN 49 : 86 CWN 919
Limitation Act, 1963 — Article 122
High Courts29 Apr 1982
Hindusthan General Electrical Corporation Ltd. Vs Karamchand Thapar and Bros. and Others
Calcutta High Court · (1984) 55 CompCas 497
Monopolies and Restrictive Trade Practices Act, 1969 — Section 23(3)
High Courts28 Apr 1982
State of West Bengal and Ors Vs Anil Kumar Bhuiya
Calcutta High Court · 86 CWN 856
Arbitration Act, 1940 — Section 10, 14, 17, 20, 39(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1
High Courts28 Apr 1982
Commissioner of Wealth Tax, Central Vs Balbhadradas Bangur
Calcutta High Court · (1983) 33 CTR 165 : (1984) 148 ITR 149
Wealth Tax Rules, 1957 — Rule 1D
High Courts26 Apr 1982Dismissed
Union of India (UOI) Vs Ganpatrai Sagarmull and Another
Calcutta High Court · AIR 1983 Cal 14
Civil Procedure Code, 1908 (CPC) — Section 20, 4, 9Contract Act, 1872 — Section 180Railways Act, 1890 — Section 50, 77, 80
High Courts23 Apr 1982Dismissed
Sourendra Nath Rudra Vs Ashim Kumar Bhattacharjee and Ors
Calcutta High Court · 86 CWN 819
West Bengal Premises Tenancy Act, 1956 — Section 13(1)(ff), 13(4), 13(6)
High Courts23 Apr 1982Allowed
In Re: Synthetic Wire Industries Pvt. Ltd.; Ex Parte: Adhir Ranjan De
Calcutta High Court · (1984) 56 CompCas 461
Companies Act, 1956 — Section 433, 434, 439
High Courts23 Apr 1982
Dr. A.K. Chakravarthy Vs Jagannath Kishore College and Others
Calcutta High Court · (1983) 1 CALLT 278 : (1982) 2 LLJ 427
Constitution of India, 1950 — Article 12, 136, 226, 311, 32Industrial Disputes Act, 1947 — Section 10A
High Courts23 Apr 1982
Hungerford Investment Trust Ltd. and Another Vs Income Tax Officer, ''F'' Ward and Others
Calcutta High Court · (1983) 32 CTR 42 : (1983) 142 ITR 601 : (1983) 12 TAXMAN 174
Income Tax Act, 1961 — Section 148, 2(35), 282
High Courts23 Apr 1982Allowed
Kamala Ranjan Dey Vs The State
Calcutta High Court · 86 CWN 917
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)