High Courts04 Mar 1988
Gopalji Shaw Vs Income Tax Officer, "D" Ward and Others
Calcutta High Court · (1988) 173 ITR 554
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 139(8), 220(2), 271(1), 276CC
COURT ARCHIVE
Calcutta High Court judgments, 1988
454 judgments · page 20 of 23
High Courts04 Mar 1988Dismissed
Sushil Kumar Chakraborty and Others Vs Life Insurance Corporation of India and Others
Calcutta High Court · (1988) 03 CAL CK 0013
Constitution of India, 1950 — Article 226, 309Industrial Disputes Act, 1947 — Section 18, 9ALife Insurance Corporation Act, 1956 — Section 11, 11((2), 11(1), 11(2), 21
High Courts02 Mar 1988Allowed
Jain Exporters Pvt. Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (1989) 22 ECC 100 : (1989) 25 ECR 549 : (1988) 35 ELT 322
Bengal Finance (Sales Tax) Act, 1941 — Section 5(2)Constitution of India, 1950 — Article 14, 19(1), 227Customs Act, 1962 — Section 111, 112, 129A(1)
High Courts02 Mar 1988Allowed
Sk. Yusuf Vs The State
Calcutta High Court · (1988) 2 CALLT 221
Penal Code, 1860 (IPC) — Section 34, 361, 363
High Courts02 Mar 1988
Manak Chand Rampuria Vs State of West Bengal
Calcutta High Court · (1988) 2 CALLT 73
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Penal Code, 1860 (IPC) — Section 114, 304A
High Courts02 Mar 1988
Gopal Chandra Karar Vs Smt. Sadhana Karar and Another
Calcutta High Court · (1988) CriLJ 1868
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts02 Mar 1988Dismissed
Md. Jalil Khan Vs G.K.W. Ltd. and Others
Calcutta High Court · AIR 1988 Cal 257
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 34, 37
High Courts02 Mar 1988
Income Tax Officer Vs Savitri Devi Seva Trust
Calcutta High Court · (1989) 176 ITR 138
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 230A, 269UL, 281A, 281A(1)
High Courts01 Mar 1988Allowed
Sashi Sekhar Bhowmick Vs Smt. Susama Bose and Others
Calcutta High Court · AIR 1988 Cal 426
West Bengal Premises Tenancy Act, 1956 — Section 13, 13(4)
High Courts01 Mar 1988
The Calcutta Dock Labour Board and Others Vs Saroj Kumar Dutta and Others
Calcutta High Court · (1988) 2 CALLT 204 : 92 CWN 963
High Courts29 Feb 1988
Commissioner of Income Tax Vs Indian Press Exchange Ltd.
Calcutta High Court · (1989) 176 ITR 331
Income Tax Act, 1961 — Section 256(2), 40A(5)
High Courts29 Feb 1988
Karunamoy Nandi Vs State of West Bengal and Others
Calcutta High Court · 92 CWN 961
West Bengal Land Reforms Act, 1955 — Section 19B
High Courts29 Feb 1988Allowed
Prakash Sen Vs State
Calcutta High Court · (1988) 1 CALLT 360 : (1988) CriLJ 1275
Criminal Procedure Code, 1973 (CrPC) — Section 101, 161, 162, 162(1), 313Penal Code, 1860 (IPC) — Section 302
High Courts29 Feb 1988
Prakash Sen Vs The State
Calcutta High Court · (1988) 1 CALLT 360 : (1988) CriLJ 1275
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313, 342Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302
High Courts29 Feb 1988Dismissed
Sm. Sumana Das and Others Vs Biswanath Mukherjee
Calcutta High Court · (1988) 02 CAL CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 133, 188
High Courts29 Feb 1988Dismissed
Burdwan Samabay Himghar Samity Ltd. Vs State of West Bengal and Others
Calcutta High Court · 92 CWN 949
Constitution of India, 1950 — Article 226
High Courts26 Feb 1988Dismissed
Tushar Biswas Vs Bhabani Prosad Pal and Others
Calcutta High Court · 92 CWN 946
High Courts26 Feb 1988Allowed
Dharamsi Liladhar Vora Vs Municipal Corporation, Rajkot and Others
Calcutta High Court · (1988) 2 CALLT 17
High Courts26 Feb 1988
Dharamsi Liladhar Vora Vs Municipal Corporation and Others
Calcutta High Court · (1988) 2 CALLT 17
High Courts26 Feb 1988
Gramophone Company of India Limited Vs Baleswar and another
Calcutta High Court · AIR 1990 Cal 6
Copyright Act, 1957 — Section 14, 2, 22, 55Specific Relief Act, 1963 — Section 38Trade Disputes (Amendment) Act, 1965 — Section 1