High Courts25 May 1988
Commissioner of Income Tax Vs B.D. Dal and Oil Industries
Calcutta High Court · (1990) 49 TAXMAN 72
Income Tax Act, 1961 — Section 187(2), 256(1)Partnership Act, 1932 — Section 42(c)
COURT ARCHIVE
Calcutta High Court judgments, 1988
454 judgments · page 14 of 23
High Courts20 May 1988
Aditya Narain Roy and Another Vs Commissioner of Wealth Tax
Calcutta High Court · (1990) 183 ITR 175
Transfer of Property Act, 1882 — Section 6Wealth Tax Act, 1957 — Section 16A
High Courts20 May 1988Dismissed
Sm. Mita Gupta Vs Prabir Kumar Gupta
Calcutta High Court · 93 CWN 50
Hindu Marriage Act, 1955 — Section 13, 13(1A), 13(1A)(i), 13(lA)(ii), 23
High Courts20 May 1988
Collector of Customs Vs Priyanka Overseas (P) Ltd.
Calcutta High Court · (1991) 32 ECC 206 : (1991) 34 ECR 57 : (1989) 41 ELT 195
Customs Act, 1962 — Section 111, 112, 124, 125, 15Imports and Exports (Control) Act, 1947 — Section 3, 3(2)
High Courts20 May 1988Allowed
Indian Aluminium Co. Ltd. Vs Union of India (UOI)
Calcutta High Court · (1988) 17 ECC 375 : (1988) 36 ELT 435
Central Excise Rules, 1944 — Rule 12, 12(1), 12A, 13, 14Central Excises and Salt Act, 1944 — Section 37
High Courts20 May 1988
Abani Kumar Pahari Vs State of West Bengal and Others
Calcutta High Court · 92 CWN 984
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)West Bengal Land Reforms Act, 1955 — Section 14S, 14T, 14T(3)
High Courts20 May 1988Dismissed
Debaprasad Koruri and Another Vs Hiralal Shaw and Others
Calcutta High Court · 93 CWN 4
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 34, 47Easements Act, 1882 — Section 60, 64Specific Relief Act, 1963 — Section 34
High Courts19 May 1988Dismissed
Sankari Prosad Sarkar Vs Ranjit Sankar Chowdhury
Calcutta High Court · (1989) 2 CALLT 238
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 105West Bengal Premises Tenancy Act, 1956 — Section 2
High Courts17 May 1988
State Bank of India Vs Mohuragang Gulma Tea Estate and Another
Calcutta High Court · (1988) 2 CALLT 167
Calcutta High Court Rules, 1914 — Rule 1, 6
High Courts17 May 1988
Sovarani Ghose Vs Bengal Steel Industries Ltd.
Calcutta High Court · (1988) 05 CAL CK 0020
Contract Act, 1872 — Section 56Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 20, 3, 4, 6(1)
High Courts17 May 1988Dismissed
In Re: Sm. Taradevi Churiwalla
Calcutta High Court · 93 CWN 30
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115, 151, 153
High Courts16 May 1988Dismissed
Kwality Ice Creams Ltd. Vs India''s Hobby Centre Pvt. Ltd.
Calcutta High Court · 93 CWN 181
Trade and Merchandise Marks Act, 1958 — Section 107, 11, 12(1), 18, 32
High Courts16 May 1988Dismissed
Prasanta Kumar Seth and Others Vs Special Officer and Secretary, Board of Revenue and Others
Calcutta High Court · (1989) 1 CALLT 224
Constitution of India, 1950 — Article 13, 14, 19, 300A, 31CWest Bengal Land Reforms (Amendment) Act, 1981 — Section 4EWest Bengal Land Reforms Act, 1955 — Section 1A, 2(7), 4B, 4C, 4E
High Courts16 May 1988Dismissed
Prasanta Kumar Seth and Others Vs Special Officer and Secretary, Board of Revenue, West Bengal and Others
Calcutta High Court · (1989) 1 CALLT 224
Constitution of India, 1950 — Article 13, 14, 19, 226, 254Urban Land (Ceiling and Regulation) Act, 1976 — Section 2(o), 21, 26, 27, 27(1)West Bengal Estates Acquisition Act, 1953 — Section 2(b)
High Courts16 May 1988
Rajesh Thakur Vs State
Calcutta High Court · (1988) CriLJ 1477
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302
High Courts13 May 1988Allowed
Satyam Co-operative Housing Society Ltd. Vs Calcutta Improvement Trust and Others
Calcutta High Court · AIR 1989 Cal 263 : 93 CWN 603
Calcutta Improvement Act, 1911 — Section 43, 43(1), 47(1), 49(1)Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6
High Courts12 May 1988
Ajit Kumar Chakraborty and Others Vs Serampore Municipality
Calcutta High Court · (1988) 2 CALLT 154 : 93 CWN 45
Bengal Municipal Act, 1932 — Section 501Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(1)
High Courts12 May 1988
Mst. Nurnahar Bewa and Another Vs Rabindra Nath Dev and Others
Calcutta High Court · AIR 1988 Cal 358 : (1988) 2 CALLT 32 : 92 CWN 1110
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 4, Order 9 Rule 9, 141Limitation Act, 1963 — Article 122, 137
High Courts11 May 1988Allowed
State of West Bengal Vs M/S. Sree Bramha Oil Mills and Others
Calcutta High Court · (1989) 1 CALLT 117
High Courts11 May 1988Dismissed
Tilokram Ghosh and Others Vs Sm. Gita Rani Sadhukhan and Others
Calcutta High Court · AIR 1989 Cal 254 : (1989) 1 CALLT 54
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 23Partnership Act, 1932 — Section 10, 19, 19(2), 19(2)(e), 29