High Courts12 Feb 1988
Manindra Nath Mukherji and Others and Basudev Roy Vs Union of India and Others
Calcutta High Court · AIR 1988 Cal 395 : (1988) 2 CALLT 159
Constitution of India, 1950 — Article 21, 39(a), 41
COURT ARCHIVE
Calcutta High Court judgments, 1988
454 judgments · page 22 of 23
High Courts11 Feb 1988Dismissed
Sadhan Kumar Roy Vs Sm. Saswati Roy (Banerjee)
Calcutta High Court · 92 CWN 881
Civil Procedure Code, 1908 (CPC) — Section 11, 12, 13(2), 15, 18Constitution of India, 1950 — Article 134ASpecial Marriage Act, 1954 — Section 11, 12(2), 15, 15(f), 16
High Courts11 Feb 1988Dismissed
Balai Chand Manna Vs Calcutta Metropolitan Development Authority and Others
Calcutta High Court · (1988) 2 CALLT 143 : 92 CWN 999
Constitution of India, 1950 — Article 12, 226Evidence Act, 1872 — Section 115
High Courts09 Feb 1988
Collector of Customs Vs Shree Hanuman Steel Traders
Calcutta High Court · (1989) 40 ELT 47
Bill of Entry (forms) Regulations, 1976 — Rule 3
High Courts09 Feb 1988
Sm. Binapani Hatui and Another Vs Asok Kumar Hatui
Calcutta High Court · (1988) 2 CALLT 1 : 92 CWN 900
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Hindu Marriage Act, 1955 — Section 12
High Courts05 Feb 1988
Anil Krishna Pal Vs State of West Bengal and Others
Calcutta High Court · AIR 1989 Cal 102
Bengal Municipal Act, 1932 — Section 449(2), 452, 455Constitution of India, 1950 — Article 226
High Courts05 Feb 1988Dismissed
Biecco Lawrie Sramik Karmachari Union and Others Vs Biecco Lawrie Ltd. and Others
Calcutta High Court · (1988) 2 CALLT 26
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18(1), 2, 36A, 9A
High Courts03 Feb 1988
Satipati Chatterjee and Another Vs University of Calcutta and Others
Calcutta High Court · 92 CWN 736
Calcutta University Act, 1979 — Section 21, 21(1)(b), 21(1)(b)(ix)(a)(ii), 21(1)(ix)(a)(n), 21(a)Constitution of India, 1950 — Article 226
High Courts02 Feb 1988Allowed
Union of India (UOI) and Others Vs Burn Standard Co. Ltd. and Others
Calcutta High Court · (1988) 18 ECC 108
Central Excises and Salt Act, 1944 — Section 2, 3, 37, 4Constitution of India, 1950 — Article 19, 226, 265, 299, 31Contract Act, 1872 — Section 230
High Courts01 Feb 1988
S.M. Chopra and Sons Vs Rajendra Prosad Srivastava
Calcutta High Court · AIR 1988 Cal 326
Trade and Merchandise Marks Act, 1958 — Section 56
High Courts01 Feb 1988Dismissed
R.S. Cambray and Co. (P.) Ltd. Vs Bishnu Banerjee
Calcutta High Court · AIR 1988 Cal 400 : 92 CWN 903
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(3), Order 38 Rule 6, Order 43 Rule 1, 115
High Courts01 Feb 1988Allowed
Dulal Chandra Ojha Vs Banamali Guchait and Others
Calcutta High Court · AIR 1989 Cal 91
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 9Limitation Act, 1963 — Section 5
High Courts01 Feb 1988Allowed
Murat Viniyog Ltd. Vs Registrar of Assurances, Calcutta and Others
Calcutta High Court · AIR 1989 Cal 65 : 92 CWN 746 : (1989) 176 ITR 89 : (1989) 44 TAXMAN 241
Income Tax Act, 1961 — Section 230ARegistration Act, 1908 — Section 17, 2(6)Transfer of Property Act, 1882 — Section 54
High Courts01 Feb 1988Allowed
Harihar Roy Vs Badri Narayan Das
Calcutta High Court · 92 CWN 873
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13, Order 9 Rule 6
High Courts29 Jan 1988Allowed
Sharad Himatlal Daftary Vs Collector of Customs
Calcutta High Court · (1988) 17 ECC 319 : (1988) 18 ECR 191 : (1988) 36 ELT 468
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 111, 112
High Courts29 Jan 1988
Babulal Agarwalla Vs State Bank of Bikaner and Jaipur
Calcutta High Court · AIR 1989 Cal 92 : (1988) 64 CompCas 461
Evidence Act, 1872 — Section 115Negotiable Instruments Act, 1881 (NI) — Section 85
High Courts29 Jan 1988
Bijoy Kumar Sen Vs The State
Calcutta High Court · (1988) CriLJ 1818
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 201, 302, 326, 327
High Courts29 Jan 1988
MACKINLAY (INSPECTOR OF TAXES) Vs ARTHUR YOUNG MCCLELLAND MOORES and CO.
Calcutta High Court · (1990) 184 ITR 346
Taxes Management Act, 1970 — Section 130(a), 130(b), 56
High Courts28 Jan 1988
Commissioner of Income Tax Vs Hindusthan Motors Ltd.
Calcutta High Court · (1988) 69 CTR 197 : (1988) 170 ITR 431 : (1988) 39 TAXMAN 54
Income Tax Act, 1922 — Section 10(5)Income Tax Act, 1961 — Section 33, 33(1), 43(3)
High Courts28 Jan 1988
Union of India Vs S.H. Mumtazuddin and Others
Calcutta High Court · (1988) CriLJ 1320
Customs Act, 1962 — Section 105, 135