COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,585 of 3,204

High Courts18 Jan 1982

Nil Kamal Bejbaruah Vs State of West Bengal and Others

Calcutta High Court · AIR 1982 Cal 180 : 86 CWN 502

Constitution of India, 1950 — Article 226West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3(1)West Bengal Land (Requisition and Acquisition) Rules, 1948 — Rule 3

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High Courts15 Jan 1982Allowed

Suresh Kumar Rungta Vs Mahadeo Prasad Agarwala

Calcutta High Court · AIR 1982 Cal 394

West Bengal Premises Tenancy Act, 1956 — Section 34

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High Courts14 Jan 1982

Mahindra Nath Mukherjee Vs Assistant Controller of Estate Duty

Calcutta High Court · (1982) 11 TAXMAN 16

Estate Duty Act, 1953 — Section 10, 12, 12(1), 27, 64(1)Trusts Act, 1882 — Section 5, 6, 77, 78

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High Courts14 Jan 1982

Manindra Nath Mukherjee Vs Asst. Controller of Estate Duty

Calcutta High Court · (1983) 140 ITR 476

Estate Duty Act, 1953 — Section 12, 12(1)

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High Courts14 Jan 1982

Commissioner of Wealth Tax Vs Official Trustee of West Bengal for Trust Murshidabad Estate

Calcutta High Court · (1982) 29 CTR 50 : (1982) 136 ITR 162

Wealth Tax Act, 1957 — Section 2, 21, 21(2), 5(1)

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High Courts13 Jan 1982

Umasankar Chatterjee Vs Union of India (UOI) and Others

Calcutta High Court · (1982) 1 CALLT 88 : 86 CWN 348 : (1982) 2 LLJ 378

Constitution of India, 1950 — Article 12, 226, 311Presidency Small Cause Courts Act, 1882 — Section 18

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High Courts13 Jan 1982

Tarak Nath Paul Vs Commissioner of Wealth Tax

Calcutta High Court · (1983) 32 CTR 61 : (1983) 142 ITR 468 : (1983) 13 TAXMAN 497

Wealth Tax Act, 1957 — Section 18

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High Courts12 Jan 1982

Dukhiram Dey Vs Mrityunjoy Prosad Daw and Others

Calcutta High Court · AIR 1982 Cal 294

Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 101, 104, 114, 13, 31Limitation Act, 1908 — Article 142

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High Courts11 Jan 1982Dismissed

Ad-Hoc Committee District School Board, Hooghly and Others Vs Gopal Chandra Manna and Others President, Ad Hoc Committee, District School Board, Midnapore and Others Vs Gurudas Bera and Others

Calcutta High Court · 86 CWN 464

Constitution of India, 1950 — Article 12, 14, 16, 226, 309Government of India Act, 1935 — Section 241(2)(b)

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High Courts01 Jan 1982Allowed

Atul Chandra Sardar Vs Pramila Bala Dasl and Another

Calcutta High Court · (1982) 01 CAL CK 0014

Civil Procedure Code, 1908 (CPC) — Section 115, 47Specific Relief Act, 1963 — Section 22, 22(2)

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High Courts24 Dec 1981Allowed

Protiva Debi and Others Vs Zilla Parishad, Howrah

Calcutta High Court · AIR 1982 Cal 152 : (1982) 1 CALLT 41 : (1982) 1 CHN 73 : 86 CWN 329

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Transfer of Property Act, 1882 — Section 108(1)

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High Courts24 Dec 1981

New Central Jute Mills Ltd. Vs Commissioner of Income Tax, Central-I

Calcutta High Court · (1982) 30 CTR 371 : (1982) 136 ITR 742

Income Tax Act, 1961 — Section 36(1), 37

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High Courts23 Dec 1981

Patrick Herbert Van-Hek Vs Mrs. More Ilma Van-Hek

Calcutta High Court · AIR 1982 Cal 356

Divorce Act, 1869 — Section 10, 17

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High Courts23 Dec 1981

Brojendra Kumar Ghosh Vs Mrs. Arpana Ghosh and Another

Calcutta High Court · AIR 1982 Cal 360 : (1982) 1 CALLT 29 : (1982) 2 CompLJ 132

Divorce Act, 1869 — Section 10

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High Courts23 Dec 1981Dismissed

Benoy Prosad Sanyal and Another Vs Swarnalata Banerjee

Calcutta High Court · (1982) ACJ 444

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High Courts22 Dec 1981Allowed

Surjya Kumar Das Vs Sm. Maya Dutta Sm. Maya Dutta Vs Surjya Kumar Das

Calcutta High Court · AIR 1982 Cal 222 : 86 CWN 359

Civil Procedure Code, 1908 (CPC) — Section 11Court Fees Act, 1870 — Article 17, 7Evidence Act, 1872 — Section 115

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High Courts22 Dec 1981

Smt. Usha Das (Roy) Vs Smt. Arati Kar (Maiti)

Calcutta High Court · AIR 1982 Cal 174 : 86 CWN 337

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Specific Relief Act, 1963 — Section 14, 34West Bengal Board of Secondary Education Act, 1963 — Section 22(3)

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High Courts18 Dec 1981

Prem Chandra Das Vs The State of West Bengal

Calcutta High Court · (1982) CriLJ 576

Criminal Procedure Code, 1973 (CrPC) — Section 452, 457, 458, 459West Bengal Gambling and Prize Competitions Act, 1957 — Section 10WEST BENGAL MAINTENANCE OF PUBLIC ORDER ACT, 1972 — Section 9

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High Courts17 Dec 1981Allowed

Kali Sadhan Banerjee and Others Vs K.K. Banerji and Others

Calcutta High Court · AIR 1982 Cal 158 : 86 CWN 583

Succession Act, 1925 — Section 131, 135, 138Transfer of Property Act, 1882 — Section 11, 28, 32

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High Courts15 Dec 1981Allowed

M/s. Tide Water Oil Company (India) Limited Vs K.D. Banerjee and Kalidas Banerjee

Calcutta High Court · AIR 1982 Cal 127 : (1982) 1 CHN 54 : 86 CWN 456

COMPANIES ACT, 1956 — Section 324AGeneral Clauses Act, 1897 — Section 27Limitation Act, 1963 — Section 5

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