High Courts30 Nov 1989
Nani Gopal Nanda Vs Badal Kumar Giri
Calcutta High Court · (1994) 2 ILR (Cal) 467
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4(3), Order 43 Rule 1, 115, 115(2)Limitation Act, 1963 — Section 5
COURT ARCHIVE
Calcutta High Court judgments, 1989
586 judgments · page 3 of 30
High Courts30 Nov 1989Allowed
Bhagawan Das Vs The State
Calcutta High Court · (1990) 26 ECC 240
Criminal Procedure Code, 1973 (CrPC) — Section 386Foreign Exchange Regulation Act, 1973 — Section 57
High Courts29 Nov 1989Allowed
Farhat Sheikh Vs Escman Metalo Chemical Pvt. Ltd. and Another
Calcutta High Court · (1991) 71 CompCas 88
Companies Act, 1956 — Section 155
High Courts29 Nov 1989Dismissed
Sabarak Hossain Vs Sahida Khatun
Calcutta High Court · (1990) 1 CALLT 170
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(3), 482
High Courts28 Nov 1989Allowed
Sebabrata Gupta and Others Vs Badrinath Jaiswal
Calcutta High Court · 94 CWN 802
Cinematograph Act, 1952 — Section 5A, 5A(1A), 5BPenal Code, 1860 (IPC) — Section 114, 292, 294, 79
High Courts27 Nov 1989
Commissioner of Income Tax Vs Tapas Kumar Sanyal
Calcutta High Court · (1991) 55 TAXMAN 372
Income Tax Act, 1961 — Section 256(1)
High Courts23 Nov 1989Allowed
Manick Chandra Sardar and Others Vs State of West Bengal and Others
Calcutta High Court · (1991) 2 CALLT 45
Constitution of India, 1950 — Article 14, 226, 39
High Courts23 Nov 1989
Bijay Singh Surana and others Vs First Land Acquisition Collector for Calcutta
Calcutta High Court · AIR 1990 Cal 246
Constitution of India, 1950 — Article 226, 32Land Acquisition Act, 1894 — Section 10, 11, 18, 23(1), 4Land Clauses Consolidation Act, 1845 — Section 92
High Courts23 Nov 1989
Utpalendu Mahato Vs State and Another
Calcutta High Court · 94 CWN 981
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(5), 167(6), 169, 179Penal Code, 1860 (IPC) — Section 279, 304, 304A
High Courts23 Nov 1989
COMMISSIONER OF INCOME TAX Vs BHARAT BAJORIA.
Calcutta High Court · (1992) 107 CTR 6
High Courts23 Nov 1989Allowed
Indian Rayon and Industries Ltd Vs Assistant Collector of Central Excise and Others
Calcutta High Court · (1990) 26 ECC 251 : (1990) 29 ECR 106
Central Excises and Salt Act, 1944 — Section 11B, 2
High Courts22 Nov 1989
Commissioner of Income Tax Vs General Fibre Dealers Ltd.
Calcutta High Court · (1994) 205 ITR 441 : (1992) 60 TAXMAN 290
Income Tax Act, 1961 — Section 37, 6Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts22 Nov 1989
National Thermal Power Corporation Ltd. Vs Hind Galvanizing and Engineering Co. Ltd. and another
Calcutta High Court · AIR 1990 Cal 421
Contract Act, 1872 — Section 126Uniform Customs and Practice for Documentary Credits, 1993 — Article 9
High Courts22 Nov 1989
Amar Sadhukhan Vs Mrinal Kanti Chakraborti
Calcutta High Court · (1995) 1 ILR (Cal) 474
All India Services (Discipline and Appeal) Rules, 1955 — Rule 7, 7(1)Constitution of India, 1950 — Article 215, 226Contempt of Courts Act, 1971 — Section 15(2), 20
High Courts21 Nov 1989
B.E. Properties (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1992) 107 CTR 261 : (1993) 201 ITR 810 : (1992) 62 TAXMAN 77
Income Tax Act, 1961 — Section 56, 60Transfer of Property Act, 1882 — Section 53A
High Courts20 Nov 1989Dismissed
Nirod Baran Mondal Vs The Commissioner of The Corporation of Calcutta and Others
Calcutta High Court · 94 CWN 795
Bengal General Clauses Act, 1899 — Section 8
High Courts20 Nov 1989
Commissioner of Income Tax Vs Mrinal Sen
Calcutta High Court · (1991) 91 CTR 147 : (1991) 189 ITR 336 : (1990) 53 TAXMAN 346
Income Tax Act, 1961 — Section 139, 72
High Courts20 Nov 1989
Mahammad Alam Vs The State
Calcutta High Court · 94 CWN 836
Criminal Procedure Code, 1973 (CrPC) — Section 114Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 376