High Courts05 Mar 1980
Radha Raman Sarkar Vs State of West Bengal
Calcutta High Court · (1980) CriLJ 1393
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 325, 411
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,618 of 3,205
High Courts04 Mar 1980Allowed
Kamini Kumar Bhattacharyya and Another Vs State of West Bengal and Others
Calcutta High Court · (1980) 03 CAL CK 0007
Constitution of India, 1950 — Article 14, 19, 300A, 31Land Acquisition Act, 1894 — Section 23, 4
High Courts03 Mar 1980Allowed
Kripamay Mukherjee Vs Dhirendra Nath Mukherjee
Calcutta High Court · 84 CWN 506
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts28 Feb 1980Dismissed
Collector of Central Excise and Others Vs Madura Coats Ltd.
Calcutta High Court · (1982) 10 ELT 129
Constitution of India, 1950 — Article 226
High Courts28 Feb 1980Allowed
In Re: T.P. Shau and Sons Pvt. Ltd.
Calcutta High Court · (1982) 52 CompCas 182
Companies Act, 1956 — Section 434
High Courts27 Feb 1980Dismissed
Reckeit and Colman of India Vs Fifth Industrial Tribunal and Others
Calcutta High Court · 84 CWN 657
Constitution of India, 1950 — Article 131, 132, 133, 133(1), 134Industrial Disputes Act, 1947 — Section 10
High Courts27 Feb 1980
In Re: Universal Consortium of Engineers P. Ltd.
Calcutta High Court · (1983) 54 CompCas 36
Companies (Court) Rules, 1959 — Rule 28
High Courts26 Feb 1980Dismissed
Smt. Ashalata Dey and Others Vs Kamal Kumar Bose
Calcutta High Court · AIR 1981 Cal 36 : (1981) 1 CALLT 21
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts26 Feb 1980
United Savings and Finance Co. Pvt. Ltd. and Another Vs The Deputy Chief Officer, Reserve Bank of India
Calcutta High Court · (1980) CriLJ 607
Criminal Procedure Code, 1973 (CrPC) — Section 468, 472Mines Act, 1952 — Section 66, 69, 79Reserve Bank of India Act, 1934 — Section 4, 45J, 45K, 58B, 58C
High Courts23 Feb 1980Dismissed
Suresh Chandra Das Vs Calcutta Metropolitan Development Authority
Calcutta High Court · (1980) 02 CAL CK 0001
Arbitration Act, 1940 — Section 34
High Courts20 Feb 1980Allowed
Sen and Co. Vs Sm. Mani Mala Sadhu
Calcutta High Court · AIR 1980 Cal 155 : 84 CWN 455
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 112West Bengal Premises Tenancy Act, 1956 — Section 17(3)
High Courts20 Feb 1980
Monohar Gidwany and Others and Smt. Bhagwanti Gidwany and Another Vs Commissioner of Income Tax and Others
Calcutta High Court · (1983) 139 ITR 498 : (1981) 6 TAXMAN 157
Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 143
High Courts20 Feb 1980
International Shipping Ltd. Vs Chandpur Jute Co. Ltd.
Calcutta High Court · (1982) 52 CompCas 121
Calcutta High Court Rules, 1914 — Rule 35Companies (Court) Rules, 1959 — Rule 233Companies Act, 1956 — Section 456
High Courts19 Feb 1980Dismissed
State of West Bengal Vs Paritosh Kr. Ghosh and Others
Calcutta High Court · 84 CWN 532
Constitution of India, 1950 — Article 13(2), 31(2), 31A, 31BGovernment Of India Act, 1935 — Section 296Land Acquisition Act, 1894 — Section 19(1)(e), 23, 23(2), 8(3)(b)
High Courts15 Feb 1980Dismissed
Omarali Mondal Vs Aibi Bibi and Others
Calcutta High Court · AIR 1980 Cal 361 : (1980) 1 CALLT 35 : (1980) 1 CompLJ 354
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts15 Feb 1980Dismissed
Union of India (UOI) Vs D. Bose and Others
Calcutta High Court · AIR 1981 Cal 95
Arbitration Act, 1940 — Section 16, 30, 33
High Courts15 Feb 1980
S.A. Kaiser Vs Noor Sahan
Calcutta High Court · (1980) CriLJ 611
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 114
High Courts15 Feb 1980
Titaghur Paper Mills Company Limited and Another Vs Union of India (UOI) and Others
Calcutta High Court · (1980) CENCUS 436 : (1981) 8 ELT 27
Appellate Tribunal Rules, 1946 — Rule 7, 7(2), 7(3)Central Excises and Salt Act, 1944 — Section 35, 36Income tax Act, 1922 — Rule 66(1)
High Courts12 Feb 1980
Haripada Samanta Pramatha Nath Samanta Vs Commissioner of Income Tax
Calcutta High Court · (1981) 128 ITR 592
Income Tax Act, 1961 — Section 147
High Courts11 Feb 1980
Rungta Sons Pvt. Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (1980) 125 ITR 708
Income Tax Act, 1961 — Section 147, 148