High Courts13 Mar 1987Dismissed
Superintendent of Central Excies and Others Vs R.K. Chemical Industries Private Limited
Calcutta High Court · (1988) 16 ECC 125
Central Excises and Salt Act, 1944 — Section 2Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments, 1987
325 judgments · page 14 of 17
High Courts13 Mar 1987Dismissed
Ram Lawat Shaw Vs Commercial Tax Officer and Others
Calcutta High Court · (1987) 66 STC 233
High Courts13 Mar 1987
Hindustan Products Vs Collector of Customs and Others
Calcutta High Court · (1988) 34 ELT 13
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 14, 59
High Courts12 Mar 1987Dismissed
Sachindra Kr. Bose Vs State
Calcutta High Court · (1987) 03 CAL CK 0022
Constitution of India, 1950 — Article 20(3), 20(8), 29(3)Criminal Procedure Code, 1973 (CrPC) — Section 91, 94Penal Code, 1860 (IPC) — Section 420, 465, 467, 469, 471
High Courts12 Mar 1987
Shalimar Chemical Works Private Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1987) 65 CTR 218 : (1987) 167 ITR 13 : (1987) 34 TAXMAN 298
High Courts12 Mar 1987Dismissed
Michael Samuel and Another Vs Krishna Dutta
Calcutta High Court · (1988) ACJ 305
High Courts11 Mar 1987Partly Allowed
New India Assurance Company Ltd. Vs Sm. Basmati Devi and Others
Calcutta High Court · (1987) 1 ACC 510 : (1988) ACJ 34 : AIR 1988 Cal 86 : 91 CWN 1030
Motor Vehicles Act, 1939 — Section 95(1), 96
High Courts11 Mar 1987Dismissed
Dinesh Kumar Ravi Sankar Vyas Vs Kamal Rani Sarkar
Calcutta High Court · 91 CWN 1085
High Courts09 Mar 1987
Simon Carves India Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1988) 173 ITR 660
Income Tax Act, 1961 — Section 256(1), 261
High Courts06 Mar 1987Allowed
Radheshyam Tulsian Vs Collector of Customs and Others
Calcutta High Court · (1988) 19 ECR 218 : (1987) 31 ELT 58
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 22(1)
High Courts06 Mar 1987Dismissed
State of West Bengal and Others Vs Shri Madanlal Shroff and Others
Calcutta High Court · (1989) 72 STC 56
Central Sales Tax Act, 1956 — Section 14, 15, 16
High Courts06 Mar 1987Dismissed
State of West Bengal and Others Vs Madanlal Shroff and Others
Calcutta High Court · (1989) 20 ECC 105
Central Sales Tax Act, 1956 — Section 14, 15
High Courts04 Mar 1987Dismissed
Sm. Muktakesi Dawn and Others Vs Haripada Mazumdar and Another
Calcutta High Court · AIR 1988 Cal 25 : 91 CWN 1094
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3Transfer of Property Act, 1882 — Section 52
High Courts04 Mar 1987Dismissed
Muktakeshi Dawn and Others Vs Haripada Mazumdar and Another
Calcutta High Court · AIR 1988 Cal 25 : 91 CWN 1094
Transfer of Property Act, 1882 — Section 52
High Courts03 Mar 1987Dismissed
Jadunath Saha and Another Vs Commissioner of Commercial Taxes
Calcutta High Court · (1988) 70 STC 273
Central Sales Tax Act, 1956 — Section 14
High Courts03 Mar 1987
Sri Prithwish Kar Vs Union of India (UOI) and Others
Calcutta High Court · (1988) 1 LLJ 154
High Courts02 Mar 1987
Controller of Estate Duty Vs Smt. Smriti Banerjee and Others
Calcutta High Court · (1987) 65 CTR 175 : (1987) 166 ITR 814 : (1987) 34 TAXMAN 138
Estate Duty Act, 1953 — Section 10, 64(3)
High Courts02 Mar 1987Dismissed
District Magistrate and Others Vs Himal Enterprises (Private) Ltd. and Another
Calcutta High Court · (1987) 1 CALLT 241 : (1987) CALLT 241 : 91 CWN 985
Constitution of India, 1950 — Article 226, 300AWest Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(1), 4, 4(1)West Bengal Premises Requisition and Control (Temporary Provisions) Rules, 1947 — Rule 3(1)
High Courts02 Mar 1987
A.K. Corporation Ltd. Vs Controller of Imports and Exports
Calcutta High Court · (1989) 42 ELT 566
High Courts27 Feb 1987Allowed
Dulal Chandra Roy Chowdhury Vs State of West Bengal and Others
Calcutta High Court · AIR 1988 Cal 90
Constitution of India, 1950 — Article 14, 226, 309West Bengal Government Premises (Regulation of Occupancy) Act, 1984 — Section 3West Bengal Government Premises (Tenancy Regulation) Act, 1976 — Section 3