High Courts12 Dec 1979
Tarak Das Ghosh Vs Sunil Kumar Ghosh
Calcutta High Court · AIR 1980 Cal 53
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 9Hindu Succession Act, 1956 — Section 22Limitation Act, 1963 — Article 97
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,621 of 3,205
High Courts12 Dec 1979
Miss Tashi Dorji Vs Birendra Kumar Roy
Calcutta High Court · AIR 1980 Cal 51
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 4, Order 10 Rule 4(1), Order 10 Rule 4(2), Order 5 Rule 3
High Courts12 Dec 1979
Debabrata Banerjee Vs Suptd. of Police, 24 Pgs.
Calcutta High Court · 85 CWN 417
Constitution of India, 1950 — Article 311West Bengal Home Guards Act, 1962 — Section 5, 9
High Courts11 Dec 1979Dismissed
Madan Murari Verma Vs Choudhuri Charan Singh and Another
Calcutta High Court · AIR 1980 Cal 95 : (1980) 1 CALLT 126 : 84 CWN 145
Constitution of India, 1950 — Article 164(1), 226, 74(1), 75, 75(3)
High Courts10 Dec 1979Allowed
Koppers India Pvt. Ltd. Vs Bal Raj Chawla and Others
Calcutta High Court · AIR 1980 Cal 173
Arbitration Act, 1940 — Section 34
High Courts07 Dec 1979
Abani Chowdhury Vs The State
Calcutta High Court · (1980) CriLJ 614 : 84 CWN 256
Criminal Procedure Code, 1973 (CrPC) — Section 19, 193, 199, 2, 209Penal Code, 1860 (IPC) — Section 109, 120B, 409, 467, 471
High Courts07 Dec 1979
Marybong Kyel Tea Estates Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1980) 3 TAXMAN 481
Income Tax Act, 1961 — Section 2(14), 2(47), 256(1), 41, 41(2)
High Courts07 Dec 1979
Marybong and Kyel Tea Estates Ltd. (since amalgamated with Duncan Agro Industries Ltd.) Vs Commissioner of Income Tax
Calcutta High Court · (1981) 129 ITR 661
Income Tax Act, 1961 — Section 2(14), 2(47), 41(2), 45, 48
High Courts06 Dec 1979Dismissed
M/s. Rechitt and Colman of India Limited Vs Fifth Industrial Tribunal and Others
Calcutta High Court · (1979) 12 CAL CK 0007
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts05 Dec 1979
Goombira Tea Co. P. Ltd. Vs Income Tax Officer, A-Ward and Others
Calcutta High Court · (1980) 125 ITR 260
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 144, 147, 153(3)
High Courts04 Dec 1979Dismissed
Asstt. Collector of Central Excise/Gold Control Officer and Others Vs Nil Kanta Dey
Calcutta High Court · (1985) 21 ELT 81
Constitution of India, 1950 — Article 226Gold (Control) Act, 1968 — Section 16, 16(5), 2, 20, 29
High Courts30 Nov 1979Allowed
Haradhan Changdar Vs Jitendranath Hambir
Calcutta High Court · AIR 1980 Cal 206 : 85 CWN 21
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 9Specific Relief Act, 1963 — Section 37West Bengal Land Reforms Act, 1955 — Section 18, 21, 21(3)
High Courts30 Nov 1979Dismissed
Promode Ranjan Banerjee Vs Nirapada Mondal
Calcutta High Court · AIR 1980 Cal 181
Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Article 97West Bengal Land Reforms Act, 1955 — Section 2(6), 8, 8(1)
High Courts29 Nov 1979Dismissed
Sudhir Kumar Chakravarti Vs Ashutosh Bhattacharjee
Calcutta High Court · AIR 1980 Cal 108
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts29 Nov 1979
Central Coalfields Ltd. Vs Rabindra Nath Dutta and Another
Calcutta High Court · AIR 1980 Cal 114 : (1980) 1 CHN 39 : 84 CWN 812
West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1)
High Courts29 Nov 1979
Sudhir Kr. Chakraborty Vs Ashutosh Bhattacharya
Calcutta High Court · AIR 1980 Cal 108
West Bengal Premises Tenancy Act, 1956 — Section 17(3), 8
High Courts28 Nov 1979
Sri Dilip Kumar Roy and Others Vs Sanatan Tewari and Another
Calcutta High Court · (1979) 11 CAL CK 0015
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 78Presidency Small Cause Courts Act, 1882 — Section 11, 38, 69
High Courts27 Nov 1979Dismissed
Nepal Chandra Dutta Vs Mrinal Chandra Dutta
Calcutta High Court · AIR 1980 Cal 184
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 7, Order 39 Rule 8(3), Order 40 Rule 1
High Courts27 Nov 1979
Chandra Kisore Sukla Vs Renuka Ballav
Calcutta High Court · 84 CWN 324
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1(1), Order 47 Rule 1(1)(a), Order 47 Rule 1(1)(c), 114Constitution of India, 1950 — Article 136General Clauses Act, 1897 — Section 28
High Courts26 Nov 1979
Ram Pratap Brij Mohan and Others Vs The State of West Bengal and Others
Calcutta High Court · (1980) CriLJ 266 : 84 CWN 337
Criminal Procedure Code, 1973 (CrPC) — Section 319Prevention of Food Adulteration Act, 1954 — Section 16, 20, 20A, 7