High Courts15 Mar 1982
Dr. Miss Ruby Sett Vs University of Calcutta and Others
Calcutta High Court · AIR 1982 Cal 351
Constitution of India, 1950 — Article 14, 15, 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,581 of 3,204
High Courts15 Mar 1982Partly Allowed
Mst. Sahida Bibi Vs Sk. Golam Muhammad
Calcutta High Court · AIR 1983 Cal 216 : 86 CWN 727
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Specific Relief Act, 1963 — Section 16, 22(2)
High Courts15 Mar 1982Allowed
State of West Bengal Vs Jogendra Nath Chatterjee
Calcutta High Court · 86 CWN 685
Land Acquisition Act, 1894 — Section 11, 18, 19, 23, 4
High Courts11 Mar 1982Dismissed
Banani Majumdar Vs Chanchal Majumdar
Calcutta High Court · 86 CWN 878
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 13
High Courts10 Mar 1982Allowed
West Bengal Decorating Co. Vs Damodar Das Daga
Calcutta High Court · AIR 1982 Cal 386 : 86 CWN 618
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 3Limitation Act, 1963 — Section 5Sales of Goods Act, 1930 — Section 55
High Courts10 Mar 1982
Rambadan Chowbey and Others Vs State
Calcutta High Court · 86 CWN 984
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 379, 78
High Courts08 Mar 1982Dismissed
Parmeshwar Choudhury and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1982 Cal 346 : 86 CWN 628
Bengal Municipal Act, 1932 — Section 173Calcutta Hackney Carriage Act, 1919 — Section 2, 70, 71(1)
High Courts06 Mar 1982
COMMISSIONER OF INCOME TAX Vs GENERAL MARKETING and MANUFACTURING CO.
Calcutta High Court · (1983) 34 CTR 186
Income Tax Act, 1961 — Section 256(1), 40(a)(v), 40(c)(iii)
High Courts06 Mar 1982
COMMISSIONER OF INCOME TAX Vs HANUMAN PRASAD LUXMI NARAYAN.
Calcutta High Court · (1983) 34 CTR 187
Income Tax Act, 1961 — Section 185, 256(1)
High Courts05 Mar 1982Dismissed
Smt. Hironmoyee Debi and Others Vs Somendra Chandra Nandy and Others
Calcutta High Court · AIR 1982 Cal 391 : 86 CWN 559
West Bengal Premises Tenancy Act, 1956 — Section 13(2), 16(2)
High Courts05 Mar 1982
Abir Chandra Gupta @ A.C. Gupta Vs Sabita Dutta
Calcutta High Court · 86 CWN 539
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 43 Rule 1, Order 43 Rule 1A, 104, 105(1)
High Courts04 Mar 1982Dismissed
Bibhuti Bhusan Mayur Vs Bhabesh Bhusan Mayur and Others
Calcutta High Court · AIR 1982 Cal 374
Succession Act, 1925 — Section 263
High Courts03 Mar 1982
Habibar Rahaman Vs Jagannath Mondal and Others
Calcutta High Court · (1982) CriLJ 1652 : 86 CWN 680
Criminal Procedure Code, 1973 (CrPC) — Section 144, 195, 397, 468, 469Penal Code, 1860 (IPC) — Section 188
High Courts02 Mar 1982Allowed
Probodh Kumar Das Vs Prafulla Kumar Das and Others
Calcutta High Court · AIR 1982 Cal 428
Evidence Act, 1872 — Section 101, 102, 103, 104Succession Act, 1925 — Section 264
High Courts01 Mar 1982
Sm. Kusum Rani Biswas Vs Sanyasi Biswas and Another
Calcutta High Court · AIR 1982 Cal 243 : 86 CWN 556
West Bengal Land Reforms Act, 1955 — Section 8
High Courts01 Mar 1982Dismissed
In Re: Ram Awatar Agarwal and Others
Calcutta High Court · AIR 1982 Cal 191
Calcutta Municipal Act, 1951 — Section 187, 414(3), 414A, 5(51), 560Constitution of India, 1950 — Article 226
High Courts01 Mar 1982
Commissioner of Wealth Tax Vs Babulal Jatia (deceased) (thro L/H, Rameshwarlal)
Calcutta High Court · (1982) 29 CTR 61 : (1982) 137 ITR 540 : (1982) 10 TAXMAN 107
High Courts26 Feb 1982Allowed
Paresh Nath Mondal Vs Bijan Behari Mondal and Others
Calcutta High Court · AIR 1982 Cal 285 : 86 CWN 491 : 86 CWN 490
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 22Civil Procedure Code, 1908 (CPC) — Section 24West Bengal Land Reforms Act, 1955 — Section 9(6)
High Courts25 Feb 1982
Suburban Industrial Works Vs Collector of Central Excise and Others
Calcutta High Court · (1983) 13 ELT 930
Central Excise Rules, 1944 — Rule 173Q
High Courts25 Feb 1982Allowed
Ritu Sachdev Vs Anita Jindal and Others
Calcutta High Court · AIR 1982 Cal 329
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17