COURT ARCHIVE

Calcutta High Court judgments, 1990

538 judgments · page 20 of 27

High Courts28 Mar 1990Allowed

Madras Forgings and Allied Industries (C.B.C.) Ltd. Vs Suresh Chandra and Another

Calcutta High Court · (1992) 73 CompCas 385

Banking, Public Financial Institutions and the Negotiable Instruments Laws (Amendment) Act, 1988 — Section 4Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141

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High Courts28 Mar 1990

Anjan Choudhury Vs Anandaneer Co-operative Registered Housing Society and others

Calcutta High Court · AIR 1990 Cal 380 : (1991) 2 CALLT 17 : 94 CWN 515

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9Limitation Act, 1963 — Section 14West Bengal Co-operative Societies Act, 1973 — Section 132, 132(2), 2, 86, 86(1)

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High Courts28 Mar 1990Allowed

Vidyasagar Kejriwal and Others Vs Employees'' State Insurance Corporation and Another

Calcutta High Court · (1990) 2 CALLT 169 : (1991) 62 FLR 17 : (1999) 3 LLJ 159

Employees State Insurance Act, 1948 — Section 2(17), 85

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High Courts28 Mar 1990Dismissed

Samir Ranjan Das Vs Smt. Bela Das

Calcutta High Court · (1990) 2 CALLT 192

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 125(5), 127, 482

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High Courts28 Mar 1990

Central India Industries Ltd. Vs Income Tax Officer and Others

Calcutta High Court · (1990) 184 ITR 242

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 52

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High Courts28 Mar 1990

Ashoke Kr. Banerjee Vs Union of India and others

Calcutta High Court · AIR 1990 Cal 409 : 94 CWN 1194

Coal Mines (Nationalisation) Act, 1973 — Section 2, 3(3)(b), 3(3)(c), 30(2)Coal Mines (Nationalisation) Amendment Act, 1976 — Section 3, 4Constitution of India, 1950 — Article 226

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High Courts27 Mar 1990Dismissed

Debi Das Banerjee Vs The Chairman and Managing Director, Bank of India and Others

Calcutta High Court · 95 CWN 142

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High Courts26 Mar 1990

Dilip Kumar Ghosh Vs New India Assurance Co. Ltd. and others

Calcutta High Court · (1991) 1 ACC 46 : AIR 1990 Cal 303

Constitution of India, 1950 — Article 226Marine Insurance Act, 1903 — Section 55(2)Marine Insurance Act, 1963 — Section 42, 62

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High Courts26 Mar 1990Dismissed

Sankarlal Agarwala Vs The State

Calcutta High Court · (1990) 1 CALLT 339

Criminal Procedure Code, 1973 (CrPC) — Section 102, 482Forest Act, 1927 — Section 52, 52(1)

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High Courts23 Mar 1990

Harbans Kaur Vs Ideal Sunrise Properties Limited

Calcutta High Court · (1990) 2 CALLT 273

Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A)

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High Courts23 Mar 1990

Dr. Prabir Kumar Ghosh Vs University of Calcutta and two others

Calcutta High Court · AIR 1991 Cal 173 : (1990) 2 CALLT 443

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226

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High Courts23 Mar 1990

Dunlop India Limited (No. 2) Vs Assistant Commissioner of Income Tax and Others

Calcutta High Court · (1990) 183 ITR 532 : (1990) 53 TAXMAN 473

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 220(6)

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High Courts23 Mar 1990Dismissed

Brooke Bond India Ltd. Vs State of West Bengal

Calcutta High Court · (1995) 1 ILR (Cal) 193

Bengal Municipal Act, 1932 — Section 140Constitution of India, 1950 — Article 13, 14, 19(1), 19(6), 21Government of India Act, 1919 — Section 45A

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High Courts23 Mar 1990

Reserve Bank of India Vs Timex Finance and Investment Co. Ltd.

Calcutta High Court · (1993) 2 ILR (Cal) 205

Companies Act, 1956 — Section 58A, 58BConstitution of India, 1950 — Article 14, 19(1), 19(5), 19(6), 21Reserve Bank of India Act, 1934 — Section 32(5), 45(1), 45I, 45J, 45K

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High Courts22 Mar 1990