COURT ARCHIVE

Calcutta High Court judgments, 1988

454 judgments · page 15 of 23

High Courts11 May 1988

Tilokram Ghosh and Others Vs Smt. Gita Rani Sadhukhan and Others

Calcutta High Court · AIR 1989 Cal 254 : (1989) 1 CALLT 54

Contract Act, 1872 — Section 23Partnership Act, 1932 — Section 19, 19(2), 37, 43, 43(1)Trusts Act, 1882 — Section 88

High Courts11 May 1988

State of West Bengal Vs Sree Bramha Oil Mills and Others

Calcutta High Court · (1989) 1 CALLT 117

Essential Commodities Act, 1955 — Section 6A, 6E

High Courts09 May 1988

Haranath Mukherjee and Others Vs The State

Calcutta High Court · (1988) 2 CALLT 304

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 149, 323, 354, 380

High Courts06 May 1988

Dakhina Ranjan Hore Vs State

Calcutta High Court · (1988) 2 CALLT 190

Criminal Procedure Code, 1973 (CrPC) — Section 173, 197, 2, 258Penal Code, 1860 (IPC) — Section 506

High Courts06 May 1988Allowed

Seahorse Shipping and Shipmanagement Pvt. Ltd. and Another Vs The Board of Trustees for the Port of Calcutta and Others

Calcutta High Court · AIR 1989 Cal 212

Constitution of India, 1950 — Article 14, 19Major Port Trusts Act, 1963 — Section 59, 61

High Courts06 May 1988

Md. Ibrahim Hazi Mollah Vs Asstt. Collector of Customs and Others

Calcutta High Court · (1988) 18 ECC 105

Constitution of India, 1950 — Article 226

High Courts05 May 1988Dismissed

In Re: Banamali Gurai and Another

Calcutta High Court · 93 CWN 334

Bengal Agricultural Debtors Act, 1936 — Section 40ACivil Procedure Code, 1908 (CPC) — Order 21 Rule 85, Order 39 Rule 1, Order 39 Rule 2, 151, 94Constitution of India, 1950 — Article 226

High Courts04 May 1988

Srigopal Bagla Vs Bhawani Sankar Santhalia

Calcutta High Court · (1988) 2 CALLT 322

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(2), Order 21 Rule 2(3), 47Limitation Act, 1963 — Article 125

High Courts04 May 1988Dismissed

Black Diamond Beverages Ltd. Vs Union of India (UOI)

Calcutta High Court · (1988) 18 ECC 16 : (1988) 18 ECR 556 : (1988) 36 ELT 225

Central Excise Rules, 1944 — Rule 56A, 56B, 56C, 56D, 56EConstitution of India, 1950 — Article 14, 19(1), 226Customs Act, 1962 — Section 25, 25(1)

High Courts03 May 1988

Samarjit Ghose Vs Aswini Kumar Mitra

Calcutta High Court · (1988) 2 CALLT 312

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 151Limitation Act, 1963 — Section 5

High Courts29 Apr 1988

Life Insurance Corporation of India and Others Vs Amalendu Gupta and Others

Calcutta High Court · (1988) 2 LLJ 495

Constitution of India, 1950 — Article 19, 226, 31Industrial Disputes Act, 1947 — Section 10, 18, 19, 2, 22LIFE INSURANCE CORPORATION ACT, 1956 — Section 11, 25F, 48, 49

High Courts28 Apr 1988

Howrah Wholesale Fish Traders'' Association and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 1989 Cal 97

Constitution of India, 1950 — Article 226

High Courts27 Apr 1988

Partha Pratim Bandopadhyay Vs State of West Bengal and Others

Calcutta High Court · (1988) 2 CALLT 307

Constitution of India, 1950 — Article 311

High Courts27 Apr 1988Allowed

The State of West Bengal and Others Vs Ananda Gopal Chakraborty and Others

Calcutta High Court · 92 CWN 1184

Constitution of India, 1950 — Article 226

High Courts27 Apr 1988

Tim Shaw Private Ltd. Vs Union of India (UOI)

Calcutta High Court · (1989) 24 ECC 188 : (1989) 43 ELT 30

Central Excise Rules, 1944 — Rule 173F, 9(1)Central Excises and Salt Act, 1944 — Section 2

High Courts27 Apr 1988

Sm. Helen Roy Chowdhury Vs Bama Charan Mukherjee

Calcutta High Court · (1989) 1 CALLT 1 : 93 CWN 161

City Civil Court Act, 1953 — Section 10(2)

High Courts25 Apr 1988

Sankar Lal Shaw and Another Vs State of West Bengal and Others

Calcutta High Court · (1988) 2 CALLT 228

Constitution of India, 1950 — Article 226West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(1)

High Courts25 Apr 1988

Sibnath Mukhopadhyay Vs Sunita Mukhopadhyay (Chatterjee)

Calcutta High Court · AIR 1989 Cal 84 : (1988) 2 CALLT 106 : 92 CWN 1196 : (1990) 1 DMC 101

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Hindu Marriage Act, 1955 — Section 27

High Courts25 Apr 1988Allowed

Biswanath Sarkar Vs State of West Bengal

Calcutta High Court · 93 CWN 19

High Courts25 Apr 1988

Sibnath Mukhopadhyay Vs Sumita Mukhopadhyay (Chatterjee)

Calcutta High Court · 92 CWN 1196

Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 13, 21, 23A, 25, 25(2)Penal Code, 1860 (IPC) — Section 406