COURT ARCHIVE

Calcutta High Court judgments, 1988

454 judgments · page 5 of 23

High Courts07 Oct 1988

Diptendu Nayek and Others Vs State of West Bengal

Calcutta High Court · 93 CWN 119

Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 397(3), 399, 399(3)

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High Courts07 Oct 1988

A R C O Vs State of West Bengal and Others

Calcutta High Court · 93 CWN 576

Constitution of India, 1950 — Article 226

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High Courts05 Oct 1988Dismissed

State of West Bengal Vs India Construction Co. and Others

Calcutta High Court · (1989) 1 CALLT 176

Arbitration Act, 1940 — Section 27, 30, 33Evidence Act, 1872 — Section 1

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High Courts03 Oct 1988

Shree Ganesh Steel Rolling Mills and Another Vs Union of India (UOI) and Others

Calcutta High Court · AIR 1989 Cal 230

Constitution of India, 1950 — Article 19(1)Imports and Exports (Control) Act, 1947 — Section 3, 4

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High Courts03 Oct 1988

Dibrugarh Co. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1989) 79 CTR 152 : (1989) 179 ITR 20 : (1989) 44 TAXMAN 41

Income Tax Act, 1961 — Section 139(8), 154, 246

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High Courts03 Oct 1988

Commissioner of Income Tax Vs Ramnagar Cane and Sugar Co. Ltd.

Calcutta High Court · (1990) 184 ITR 213

Income Tax Act, 1961 — Section 80JIncome Tax Rules, 1962 — Rule 19A

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High Courts03 Oct 1988Allowed

A.M. Marketing Private Ltd. Vs State of West Bengal and Others

Calcutta High Court · 93 CWN 844

Constitution of India, 1950 — Article 226

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High Courts30 Sept 1988

Munshi Asrafur Rahaman Vs Munshi Rafiqul Rahaman @ Moyna, and Others

Calcutta High Court · 93 CWN 568

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340, 340(1), 340(3)(a)Penal Code, 1860 (IPC) — Section 191, 193, 199, 200

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High Courts29 Sept 1988Dismissed

Rahipada Saha Vs The State of West Bengal and Others

Calcutta High Court · (1989) 1 CALLT 191

Bengal Excise Rules, 1993 — Rule 209Constitution of India, 1950 — Article 226

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High Courts28 Sept 1988

Mackinnon Mackenzie and Co. Ltd. Vs Collr. of Customs (Appeals)

Calcutta High Court · (1989) 43 ELT 36

Customs Act, 1962 — Section 116

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High Courts28 Sept 1988

Maulins of India Ltd. and Another Vs State of West Bengal and Others

Calcutta High Court · 93 CWN 737 : (1989) 2 LLJ 400

Constitution of India, 1950 — Article 14, 19, 226, 32Industrial Disputes Act, 1947 — Section 25, 25FFA, 25FFF, 25O, 25R

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High Courts27 Sept 1988

Namita Mukherjee Vs Income Tax Appellate Tribunal and Others

Calcutta High Court · (1989) 176 ITR 73 : (1990) 48 TAXMAN 304

Constitution of India, 1950 — Article 226Estate Duty Act, 1953 — Section 5Income Tax (Appellate Tribunal) Rules, 1963 — Rule 40

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High Courts26 Sept 1988

Dipak Ghosh Vs Rina Majumdar

Calcutta High Court · 97 CWN 837

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 43 Rule 1(f), 104, 151, 36Divorce Act, 1869 — Section 17Special Marriage Act, 1954 — Section 24, 36, 39A, 40, 40B

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High Courts26 Sept 1988Allowed