COURT ARCHIVE

Calcutta High Court judgments, 1988

454 judgments · page 21 of 23

High Courts26 Feb 1988

M/S. Dayapara Tea Co. Ltd. Vs Asst. Collector of Central Excise

Calcutta High Court · (1988) 02 CAL CK 0005

Central Excises and Salt Act, 1944 — Section 11B, 36Constitution of India, 1950 — Article 226, 265Contract Act, 1872 — Section 72

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High Courts25 Feb 1988

Niren Samanta and Another Vs Rent Controller and Others

Calcutta High Court · (1988) 2 CALLT 317 : 92 CWN 981

West Bengal Premises Tenancy Act, 1956 — Section 36

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High Courts25 Feb 1988

Baliaghata Plywood Manufacturing Co. Pvt. Ltd. Vs Additional Commissioner, Commercial Taxes

Calcutta High Court · (1989) 73 STC 425

Bengal Finance (Sales Tax) Act, 1941 — Section 2(c)Bengal Finance (Sales Tax) Rules, 1941 — Rule 3(66)

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High Courts25 Feb 1988

Niren Samanta and Another Vs Rent Controller, Calcutta and Others

Calcutta High Court · 92 CWN 981

Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1997 — Section 36

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High Courts24 Feb 1988Dismissed

The Century Spinning Mfg. Co. and Others Vs State of West Bengal and Others

Calcutta High Court · (1989) 73 STC 277

Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 14, 19, 246, 254, 286Essential Commodities Act, 1955 — Section 3, 6

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High Courts23 Feb 1988Dismissed

Meherunnesha Vs Narul Mean @ Nurul Mian and Others

Calcutta High Court · 92 CWN 995

Criminal Procedure Code, 1973 (CrPC) — Section 169, 190, 319, 319(1), 319(4)(b)Penal Code, 1860 (IPC) — Section 147, 148, 149, 304, 311

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High Courts22 Feb 1988

Dulal Chandra Dey Vs Sm. Anjali Dey

Calcutta High Court · 92 CWN 952

Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Land Reforms Act, 1955 — Section 15(a), 18, 18(1), 21(3)

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High Courts20 Feb 1988Allowed

Eastern Paper Mills Ltd. Vs The State

Calcutta High Court · (1989) 2 CALLT 38

Criminal Procedure Code, 1973 (CrPC) — Section 468, 472, 473, 482Industrial Disputes Act, 1947 — Section 25Q

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High Courts20 Feb 1988Allowed

M/s. Eastern Paper Mills Ltd. Vs The State

Calcutta High Court · (1989) 2 CALLT 38

Criminal Procedure Code, 1973 (CrPC) — Section 468, 472, 473Industrial Disputes Act, 1947 — Section 25Q

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High Courts19 Feb 1988

Taiyab Sheikh Vs The State and Others

Calcutta High Court · (1988) 2 CALLT 121

Criminal Procedure Code, 1973 (CrPC) — Section 184, 220, 223Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 366, 376

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High Courts19 Feb 1988

Dr. Murari Mohan Mukherjee Vs Kanai Lal De and Others

Calcutta High Court · (1988) 171 ITR 482 : (1988) 38 TAXMAN 237

Income Tax Act, 1961 — Section 277

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High Courts19 Feb 1988Dismissed

Jitendra Nath Roy Chaudhury and Others Vs Narendra Kumar Karforma and Others

Calcutta High Court · AIR 1988 Cal 392 : 92 CWN 956

Evidence Act, 1872 — Section 116

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High Courts19 Feb 1988

EQUITABLE INVESTMENT CO. (P.) LTD. Vs Income Tax OFFICER, G. WARD, AND OTHERS.

Calcutta High Court · (1988) 73 CTR 236 : (1988) 73 CTR 235 : (1988) 174 ITR 714

Income Tax Act, 1961 — Section 147, 148, 148(2)

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High Courts19 Feb 1988Dismissed

Mono Ranjan Dasgupta Vs Suchitra Ganguly and Others

Calcutta High Court · AIR 1989 Cal 14 : 92 CWN 929

Bengal General Clauses Act, 1899 — Section 28Evidence Act, 1872 — Section 114, 35Transfer of Property Act, 1882 — Section 108(0)

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High Courts19 Feb 1988

Dr. Murari Mohan Mukherji Vs Income Tax Officer, B-Ward and Others

Calcutta High Court · (1988) 171 ITR 515 : (1988) 38 TAXMAN 226

Income Tax Act, 1961 — Section 271(1)

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High Courts17 Feb 1988

B. Ghosh and Co. Pvt. Ltd. Vs Collector of Customs

Calcutta High Court · (1988) 37 ELT 53

Customs Act, 1962 — Section 30(3)

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High Courts16 Feb 1988

Madan Mohan Das Vs State of West Bengal and Others

Calcutta High Court · 92 CWN 1107

Criminal Procedure Code, 1973 (CrPC) — Section 133, 147

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High Courts15 Feb 1988

KIRBY (INSPECTOR OF TAXES) Vs THORN E. M. I. PLC.

Calcutta High Court · (1990) 183 ITR 503

Income and Corporation Taxes Act, 1970 — Section 238, 265

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High Courts15 Feb 1988

State of West Bengal and Others Vs West Bengal Supervisors'' and Employees'' Association and Others

Calcutta High Court · (1990) 2 LLJ 346

Constitution of India, 1950 — Article 14, 39

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High Courts12 Feb 1988Allowed

Manindra Nath Mukherji and Others Vs Union of India (UOI) and Others

Calcutta High Court · AIR 1988 Cal 395 : (1988) 2 CALLT 159

Constitution of India, 1950 — Article 21, 39

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