High Courts25 Mar 1988
Sm. Rajmohini Jhamb Vs Corporation of Calcutta and Another
Calcutta High Court · (1988) CriLJ 1435
Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Calcutta High Court judgments, 1988
454 judgments · page 18 of 23
High Courts25 Mar 1988Dismissed
Dena Bank Vs Amiya Kumar Dey
Calcutta High Court · (1988) 2 CALLT 95 : 92 CWN 1100
Constitution of India, 1950 — Article 226
High Courts24 Mar 1988
Express Bottlers Services Private Ltd. Vs Pepsico Inc. and Others
Calcutta High Court · (1989) 9 PTC 14
Trade and Merchandise Marks Act, 1958 — Section 2(1), 2(2), 46, 46(1), 46(3)
High Courts24 Mar 1988
Sm. Monorama Saha and Another Vs The State
Calcutta High Court · (1988) 2 CALLT 224 : 92 CWN 1010
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2)Industrial Disputes Act, 1947 — Section 19(3), 19(5), 20, 29
High Courts23 Mar 1988Dismissed
Sri Jayantanath Mazumdar Vs State of West Bengal
Calcutta High Court · (1989) 2 CALLT 170
Constitution of India, 1950 — Article 226
High Courts23 Mar 1988
In Re: Shib Ranjan Banerjee
Calcutta High Court · 92 CWN 1215
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 18 Rule 17A, Order 8 Rule 8AEvidence Act, 1872 — Section 14
High Courts21 Mar 1988
All India Insurance Employees'' Association and Others Vs Union of India (UOI)
Calcutta High Court · (1989) 176 ITR 225 : (1988) 41 TAXMAN 60
High Courts21 Mar 1988
S.M.M. Islam Vs Chief Commissioner of Income Tax (Administration) and Commissioner of Income Tax
Calcutta High Court · (1988) 171 ITR 612
Limitation Act, 1963 — Section 5
High Courts19 Mar 1988
COMMISSIONER OF Income Tax Vs UNITED COMMERCIAL BANK LTD.
Calcutta High Court · (1988) 72 CTR 205 : (1988) 174 ITR 557
High Courts19 Mar 1988
COMMISSIONER OF Income Tax Vs RALLIS INDIA LTD.
Calcutta High Court · (1988) 72 CTR 215 : (1988) 174 ITR 550
High Courts18 Mar 1988Allowed
Shri Nishikanta Roy Chowdhury Vs Sm. Bharati Paul
Calcutta High Court · (1988) 2 CALLT 80
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, 107West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts18 Mar 1988Allowed
Shri Nisikanta Roy Chowdhury Vs Sm. Bharati Paul
Calcutta High Court · (1988) 2 CALLT 80
Civil Procedure Code, 1908 (CPC) — Section 107
High Courts18 Mar 1988
H.N. Bhattacharjee Vs P.B. Venkata Subramanium and Others
Calcutta High Court · (1988) CriLJ 1901
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 132, 136Criminal Procedure Code, 1973 (CrPC) — Section 362, 385, 482
High Courts18 Mar 1988
COMMISSIONER OF Income Tax Vs ASSAM CO. (INDIA) LTD.
Calcutta High Court · (1988) 72 CTR 195 : (1988) 174 ITR 544 : (1988) 41 TAXMAN 145
High Courts17 Mar 1988
Syndicate Bank Officers'' Association and Another Vs Union of India (UOI) and Others
Calcutta High Court · (1989) 176 ITR 223 : (1988) 41 TAXMAN 96
High Courts17 Mar 1988Dismissed
Gobinda Chandra Mondal Vs Samarendra Nath Kundu
Calcutta High Court · 92 CWN 1155
Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 31
High Courts17 Mar 1988
In Re : Arun Kumar Sen
Calcutta High Court · (1988) 03 CAL CK 0035
West Bengal Premises Tenancy Act, 1956 — Section 17(2)
High Courts16 Mar 1988Allowed
Calcutta State Transport Corporation and Others Vs G.K. Bhattacharya and Others
Calcutta High Court · (1988) 2 CALLT 238
Constitution of India, 1950 — Article 311, 311(2)
High Courts14 Mar 1988Allowed
Sudhangshu Mohan Chakraborty Vs Life Insurance Corporation of India and Another
Calcutta High Court · (1988) 2 CALLT 281 : 92 CWN 1092
Bengal Money Lenders Act, 1940 — Section 2(12), 45A, 45A(2)Civil Procedure Code, 1908 (CPC) — Section 96, 97Constitution of India, 1950 — Article 38
High Courts14 Mar 1988
Shri Biman Kumar Nath and Others Vs Shri Ajit Kumar Nath and Others
Calcutta High Court · (1988) 2 CALLT 264
Limitation Act, 1963 — Section 5