High Courts01 Aug 1990Allowed
Sri Sasabindu Sahu and Others Vs The State of West Bengal and Others
Calcutta High Court · (1991) 2 CALLT 41
Constitution of India, 1950 — Article 226, 311(2)
COURT ARCHIVE
Calcutta High Court judgments, 1990
538 judgments · page 11 of 27
High Courts01 Aug 1990Allowed
Banwarilal Jaipuria Vs Sm. Ginni Devi Bhagat and Others
Calcutta High Court · 96 CWN 1
Arbitration Act, 1940 — Section 16, 20, 30Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Registration Act, 1908 — Section 17, 17(1), 17(1)(b), 17(1)(c), 17(1)(v)
High Courts31 Jul 1990
Harekrishna Sarkar and others Vs State of West Bengal and others
Calcutta High Court · AIR 1991 Cal 164
West Bengal Estates Acquisition (Amendment) Act, 1955 — Section 49(2)West Bengal Estates Acquisition Act, 1953 — Section 44(2), 5A, 6(1)West Bengal Estates Acquisition Rules, 1954 — Rule 25
High Courts31 Jul 1990
Sk. Firoj and another Vs Sakhya Singha Mullick and others
Calcutta High Court · AIR 1991 Cal 161 : (1991) 1 CALLT 296 : (1991) 1 CHN 7 : 95 CWN 457
Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Section 3Transfer of Property Act, 1882 — Section 106
High Courts27 Jul 1990Allowed
Shankar Prasad Shaw and Others Vs State and Another
Calcutta High Court · (1991) CriLJ 639 : (1992) 1 DMC 30 : (1991) 2 RCR(Criminal) 165
Dowry Prohibition Act, 1961 — Section 2, 4Penal Code, 1860 (IPC) — Section 120B, 498A
High Courts27 Jul 1990
Samarendra Kumar Mukherjee Vs K.M. Lal and Others
Calcutta High Court · (1991) CriLJ 246
Contempt of Courts Rules, 1980 — Rule 30, 9
High Courts25 Jul 1990
Phanindra Chandra Roy Vs Calcutta State Transport Copn. and Others
Calcutta High Court · 94 CWN 1124
Constitution of India, 1950 — Article 12, 14Industrial Disputes Act, 1947 — Section 17A, 19, 2(p), 29, 32
High Courts24 Jul 1990
Commissioner of Income Tax Vs Grindlays Bank Ltd.
Calcutta High Court · (1994) 122 CTR 191 : (1994) 208 ITR 700
Income Tax Act, 1961 — Section 254
High Courts23 Jul 1990
India Foils Ltd. Vs Inspecting Assistant Commissioner of Income Tax and Others
Calcutta High Court · (1990) 186 ITR 429
Constitution of India, 1950 — Article 226
High Courts23 Jul 1990
Pramatha Kumar Maity Vs Ashima Maity
Calcutta High Court · AIR 1991 Cal 123 : (1991) 1 CALLT 447 : (1991) 1 CHN 244 : 95 CWN 486 : (1991) 2 DMC 35
Hindu Marriage Act, 1955 — Section 13(1)
High Courts23 Jul 1990Dismissed
Ram Prasad Bajaj and Others Vs Development and Builders (P) Ltd. and Others
Calcutta High Court · (1990) 2 CALLT 447 : 95 CWN 531
West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A), 17(3)
High Courts20 Jul 1990
Ashok Vandhan Bhagat Vs West Bengal Essential Commodity Supply Corporation Ltd. and others
Calcutta High Court · AIR 1992 Cal 135
Contract Act, 1872 — Section 17, 70
High Courts20 Jul 1990Allowed
Bindwala Electrical Industries Vs Collector of Customs
Calcutta High Court · (1992) 40 ECC 404 : (1993) 48 ECR 205 : (1991) 51 ELT 291
Customs Act, 1962 — Section 15, 25(1), 68
High Courts20 Jul 1990Dismissed
Kalindi Woollen Mills (P) Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (1991) 2 CALLT 75 : (1991) 33 ECC 205 : (1993) 44 ECR 432 : (1991) 53 ELT 524
Constitution of India, 1950 — Article 14, 19(1), 19(6), 226Imports and Exports (Control) Act, 1947 — Section 3
High Courts19 Jul 1990
Bijoy krishna Ghosal Vs Namita Ghosal nee Ganguly
Calcutta High Court · AIR 1991 Cal 34
Hindu Marriage Act, 1955 — Section 25, 27
High Courts18 Jul 1990
Pratap Kumar Roy and Others Vs State of West Bengal and Others
Calcutta High Court · (1990) 2 CALLT 322
Penal Code, 1860 (IPC) — Section 500, 501Press and Registration of Books Act, 1867 — Section 1, 1(1), 7
High Courts18 Jul 1990Allowed
Kamla @ Rita Bhattacharjee Vs Nitya Gopal Bhattacharjee
Calcutta High Court · 95 CWN 445 : (1991) 2 DMC 517
Hindu Marriage Act, 1955 — Section 13(1)
High Courts18 Jul 1990Dismissed
Metro Exporters Ltd. Vs CEGAT
Calcutta High Court · (1991) 51 ELT 316
Customs Act, 1962 — Section 128, 130, 130(1)Limitation Act, 1963 — Section 13(2), 5
High Courts18 Jul 1990
Smt. Dipti Ghosh Vs Swapan Kumar Ghosh
Calcutta High Court · AIR 1991 Cal 414 : (1991) 1 DMC 135
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 15, 21, 24Limitation Act, 1963 — Section 5