High Courts04 Jul 1988
Mina Adhikari Vs State of West Bengal
Calcutta High Court · (1989) 1 CALLT 68 : 93 CWN 86
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 193
COURT ARCHIVE
Calcutta High Court judgments, 1988
454 judgments · page 12 of 23
High Courts01 Jul 1988
Sambhu Nath Agarwal and Another Vs Employees'' State Insurance Corporation and Another
Calcutta High Court · (1989) 66 CompCas 111 : 93 CWN 69 : (1990) 2 LLJ 100
Employees State Insurance Act, 1948 — Section 86(1), 86(3)Penal Code, 1860 (IPC) — Section 11, 405, 406
High Courts01 Jul 1988Allowed
Peerless General Finance and Investment Co. Ltd. Vs Union of India (UOI)
Calcutta High Court · (1991) 71 CompCas 300 : 93 CWN 134
Companies Act, 1956 — Section 408Reserve Bank of India Act, 1934 — Section 45J, 45K, 46K
High Courts01 Jul 1988Dismissed
A.L. Goel Vs Punjab National Bank and Others
Calcutta High Court · (1988) 2 CALLT 210 : 93 CWN 59
Constitution of India, 1950 — Article 14, 16, 310, 311(2)
High Courts01 Jul 1988
Non-Govt. School Pensioners'' Association and Another Vs State of West Bengal and Others
Calcutta High Court · (1989) 1 LLJ 388
High Courts01 Jul 1988Dismissed
Asim Kumar Ganguli Vs Indian Oxygen Limited and Others
Calcutta High Court · 93 CWN 247
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 43 Rule 1
High Courts01 Jul 1988
Corrugating and Paper Processing Company (P) Ltd. Vs Collector of C. Ex.
Calcutta High Court · (1988) 17 ECC 285 : (1989) 20 ECR 495 : (1989) 39 ELT 35
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 11BContract Act, 1872 — Section 72
High Courts28 Jun 1988Allowed
Niranjan khanra and Another Vs Shyamal Kumar Mukherjee and Others
Calcutta High Court · 93 CWN 289
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 19(I)(f), 227, 31BGeneral Clauses Act, 1897 — Section 8
High Courts28 Jun 1988
Commissioner of Income Tax Vs Binani Metal Works Ltd.
Calcutta High Court · (1989) 175 ITR 182
High Courts28 Jun 1988
Clive Buildings (Calcutta) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1989) 175 ITR 515
Income Tax Act, 1961 — Section 23(1), 24, 24(1), 27
High Courts28 Jun 1988
Clive Buildings Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1989) 44 TAXMAN 160
Income Tax Act, 1961 — Section 23(1), 24(1), 24(1)(iv), 256(1), 27(iv)
High Courts24 Jun 1988
Tanwir Eqbal and Others Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1989 Cal 139 : (1989) 1 CALLT 129
Civil Procedure Code, 1908 (CPC) — Section 9Enemy Property Act, 1968 — Section 5, 6
High Courts24 Jun 1988
Rishi Exports Vs Collector of Customs
Calcutta High Court · (1988) 17 ECC 310 : (1988) 37 ELT 7
Customs Act, 1962 — Section 11, 111, 112, 118, 125Imports and Exports (Control) Act, 1947 — Section 3
High Courts24 Jun 1988
Tanwir Eqbal and Others Vs Union of India and Others
Calcutta High Court · AIR 1989 Cal 139 : (1989) 1 CALLT 129
Enemy Property Act, 1968 — Section 11, 12, 5, 6Foreigners Act, 1946 — Section 9
High Courts21 Jun 1988
Commissioner of Income Tax Vs Hazaribagh Coal Syndicate Private Ltd.
Calcutta High Court · (1989) 177 ITR 135 : (1990) 49 TAXMAN 259
Coal Mines (Conservation and Safety) Rules, 1954 — Rule 42Income Tax Act, 1961 — Section 145
High Courts20 Jun 1988Dismissed
Sm. Mita Gupta Vs Prabir Kumar Gupta
Calcutta High Court · AIR 1989 Cal 248 : 93 CWN 50
Hindu Marriage Act, 1955 — Section 13, 13(1A), 23(1)
High Courts17 Jun 1988Allowed
Bhawanipur Gujrati Education Society and Others Vs University of Calcutta and Others
Calcutta High Court · 94 CWN 544
Constitution of India, 1950 — Article 19, 19(1), 29, 29(1), 30
High Courts16 Jun 1988
The Calcutta Municipal Corporation Vs Adish Chandra Sinha and Others
Calcutta High Court · 93 CWN 74
Calcutta Municipal Corporation Act, 1980 — Section 391, 396
High Courts13 Jun 1988
Commissioner of Income Tax Vs Bengal Card Board Industries and Printers (P.) Ltd.
Calcutta High Court · (1989) 76 CTR 171 : (1989) 176 ITR 193 : (1990) 49 TAXMAN 60
Income Tax Act, 1961 — Section 143(2), 249(4)
High Courts13 Jun 1988
Commissioner of Income Tax Vs Shriram Bearing Ltd.
Calcutta High Court · (1989) 178 ITR 684 : (1990) 49 TAXMAN 215
Income Tax Act, 1961 — Section 32, 33, 72, 80I