COURT ARCHIVE

Calcutta High Court judgments, 1989

586 judgments · page 22 of 30

High Courts05 Apr 1989

Ranjit Chanda Vs Union of India (UOI) and Others

Calcutta High Court · (1989) 2 CALLT 272

Constitution of India, 1950 — Article 12, 14, 226, 311, 39Contract Act, 1872 — Section 23Industries (Development and Regulation) Act, 1951 — Section 18A

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High Courts04 Apr 1989

Sm. Lalmati Debi Vs The Executive Officer, Salanpur Panchayat Samity

Calcutta High Court · 94 CWN 316

Criminal Procedure Code, 1973 (CrPC) — Section 143, 144, 145

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High Courts03 Apr 1989

Abdul Rashid Vs Calcutta Municipal Corporation and others

Calcutta High Court · AIR 1990 Cal 37 : (1990) 1 CALLT 127 : 93 CWN 799

Calcutta Municipal Act, 1980 — Section 200(3), 218, 219, 517Calcutta Municipal Corporation Act, 1980 — Section 199, 200, 435, 436, 437Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1

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High Courts03 Apr 1989

Ashim Kumar Dutta Vs State of West Bengal and Another

Calcutta High Court · (1989) CriLJ 1797 : 94 CWN 144

Prevention of Food Adulteration Act, 1954 — Section 16

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High Courts03 Apr 1989

Oriental Fire and General Insurance Company Ltd. Vs Rambha Barrick and Others

Calcutta High Court · (1990) 1 ACC 81 : (1989) ACJ 972

Motor Vehicles Act, 1988 — Section 96(2)

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High Courts03 Apr 1989Dismissed

The Oriental Fire and General Insurance Co. Ltd. Vs Sm. Rambha Barrick and Another

Calcutta High Court · (1990) 1 CALLT 6 : 93 CWN 1079

Bengal Motor Vehicles Rules, 1940 — Rule 222, 228, 230Motor Vehicles Act, 1939 — Section 110C(2A), 96(2)

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High Courts03 Apr 1989Dismissed

Kartick Chandra Basu and Another Vs Subal Chandra Mandal

Calcutta High Court · (1989) 2 CALLT 110 : 94 CWN 207 : 93 CWN 765

Partition Act, 1893 — Section 4

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High Courts03 Apr 1989Allowed

The Oriental Fire and General Insurance Company Ltd. Vs Sm. Rambha Barrick and Another

Calcutta High Court · 93 CWN 1079

Motor Vehicles Act, 1988 — Section 96(2)

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High Courts30 Mar 1989Dismissed

The West Bengal Power Development Corporation Ltd. Vs Texmaco Ltd.

Calcutta High Court · (1989) 2 CALLT 341

Arbitration Act, 1940 — Section 30, 33

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High Courts30 Mar 1989Dismissed

Nimai Chand Basu Vs Niranjan Halder and Others

Calcutta High Court · (1989) 2 CALLT 164

Succession Act, 1925 — Section 61, 63

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High Courts30 Mar 1989

Kanchan Vora and Bepin Vora Vs West Bengal Housing Board

Calcutta High Court · 93 CWN 861

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 14, 152, 16(1)(g), 19(1)(g)Contract Act, 1872 — Section 23

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High Courts30 Mar 1989Dismissed

The West Bengal Power Development Corporation Ltd. Vs Texmaco

Calcutta High Court · (1989) 2 CALLT 341

Arbitration Act, 1940 — Section 30, 33

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High Courts30 Mar 1989

Rasoi Vanaspati Industries Ltd. Vs Collector of C. Ex.

Calcutta High Court · (1989) 43 ELT 32

Central Excise Rules, 1944 — Rule 11, 173JConstitution of India, 1950 — Article 226, 265Contract Act, 1872 — Section 21, 22, 72

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High Courts30 Mar 1989

Dilip Kumar Roy and others Vs Panchkari Sinha and others

Calcutta High Court · AIR 1990 Cal 32

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23

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High Courts30 Mar 1989

Ayodhya Tewari Vs Union of India (UOI) and Others

Calcutta High Court · (1989) 2 CALLT 209

Constitution of India, 1950 — Article 21

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High Courts30 Mar 1989Dismissed

The Ganganagar Sugar Mills Ltd. Vs Upper Ganges Sugar Mills Ltd. and Another

Calcutta High Court · 94 CWN 61

Limitation Act, 1963 — Section 5

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High Courts30 Mar 1989

In Re: Narayan Chandra Dey

Calcutta High Court · 93 CWN 1092

Criminal Procedure Code, 1973 (CrPC) — Section 362, 369, 435

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High Courts30 Mar 1989Dismissed

Nimal Chand Basu Vs Niranjan Halder and Others

Calcutta High Court · (1989) 2 CALLT 164

Succession Act, 1925 — Section 63

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High Courts29 Mar 1989Allowed

Gramaphone Co. of India Limited Vs State of West Bengal and Others

Calcutta High Court · (1990) 1 CALLT 331 : (1991) 1 LLJ 536

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High Courts28 Mar 1989

Usha Ranjan Roy Burman Vs Smt. Sova Das

Calcutta High Court · AIR 1990 Cal 1

Transfer of Property Act, 1882 — Section 107, 111

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