COURT ARCHIVE

Calcutta High Court judgments, 1990

538 judgments · page 21 of 27

High Courts19 Mar 1990Allowed

East Anglia Plastics (I) Ltd. Vs Assistant Collector of Customs

Calcutta High Court · (1990) 50 ELT 508

Constitution of India, 1950 — Article 123, 265, 266Customs Act, 1962 — Section 27Customs Tariff Act, 1975 — Section 3

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High Courts19 Mar 1990

Calcutta Metropolitan Water and Sanitation Authority Employees Association and Others Vs State of West Bengal and Others

Calcutta High Court · (1990) 2 CALLT 378

Calcutta Metropolitan Development Authority Act, 1972 — Section 22BCalcutta Metropolitan Water and Sanitation Authority Act, 1966 — Section 90A, 90B, 90B(1), 93Constitution of India, 1950 — Article 226

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High Courts19 Mar 1990Dismissed

Sarojendra Nath Bose Vs Chief Justice, High Court

Calcutta High Court · (1994) 1 ILR (Cal) 216

Calcutta High Court Rules, 1960 — Rule 16, 6Constitution of India, 1950 — Article 226High Court Service Rules, 1960 — Rule 14(2)

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High Courts19 Mar 1990

Balailal Mookerjee and Co. (P) Ltd. and Others Vs Sea Traders Private Ltd. and Others

Calcutta High Court · (1991) 1 CALLT 287

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts19 Mar 1990Dismissed

Bhanjan alias Bhajan Kumar Biswas Vs Sibendranath Biswas and Others

Calcutta High Court · (1990) 2 CALLT 451

Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 138

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High Courts19 Mar 1990

Smt. Laxmi Mani Dasi Vs Manik Chandra Das

Calcutta High Court · AIR 1991 Cal 231 : (1990) 2 CALLT 277 : 95 CWN 108

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), 11

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High Courts19 Mar 1990Dismissed

Tapan Vs Hon''ble Chief Justice, High Court

Calcutta High Court · (1991) 1 CALLT 53 : (1993) 3 LLJ 75

Constitution of India, 1950 — Article 14, 311(2), 39, 41High Court Service (Appointment, Probation and Confirmation) Rules, 1981 — Rule 3High Court Service (Appointment, Probation and Confirmation) Rules, 1989 — Rule 3

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High Courts19 Mar 1990

P.P. Dinwala Vs Commissioner of Income Tax

Calcutta High Court · (1995) 78 TAXMAN 421

Income Tax Act, 1961 — Section 139, 139(8), 140A, 143, 143(2)

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High Courts16 Mar 1990

Commercial Tax Officer, Suri and Others Vs Anadi Nath Halder

Calcutta High Court · 94 CWN 1034

Income Tax Act, 1961 — Section 13(3)(iv), 81(i)(c)

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High Courts15 Mar 1990

Tapan Ranjan Das Vs Smt. Jolly Das

Calcutta High Court · AIR 1990 Cal 353 : 94 CWN 812 : (1991) 1 DMC 60

Contract Act, 1872 — Section 16, 17, 18Evidence Act, 1872 — Section 111Special Marriage Act, 1954 — Section 13, 25

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High Courts15 Mar 1990

Commissioner of Income Tax Vs Bishnauth Tea Co. Ltd.

Calcutta High Court · (1994) 205 ITR 578 : (1993) 70 TAXMAN 103

Income Tax Act, 1961 — Section 37

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High Courts15 Mar 1990

Nitya Ranjan Chatterjee Vs Chitta Ranjan Catterjee and others

Calcutta High Court · AIR 1990 Cal 311 : 94 CWN 863 : (1995) 1 ILR (Cal) 448

Arbitration Act, 1940 — Section 14, 14(2), 30Evidence Act, 1872 — Section 114Limitation Act, 1908 — Section 37

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High Courts15 Mar 1990

Smt. Rudrani Chatterjee and others etc. Vs Nabadwip Municipality and other

Calcutta High Court · AIR 1990 Cal 397 : (1990) 2 CALLT 407

Bengal Municipal Act, 1932 — Section 124, 128, 128(1), 138, 138(1)Constitution of India, 1950 — Article 226West Bengal Premises Tenancy Act, 1956 — Section 8(1)

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High Courts14 Mar 1990Allowed

Regional Provident Fund Commissioner Vs Rabindra Chandra Chamaria and Others

Calcutta High Court · (1990) 1 CALLT 373

Companies Act, 1956 — Section 633, 633(1)

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High Courts14 Mar 1990Allowed

Regional Provident Fund Commissioner, West Bengal Vs Rabindra Chandra Chamaria and Others

Calcutta High Court · (1990) 1 CALLT 373

Companies Act, 1956 — Section 142, 162, 168, 2(30), 207Constitution of India, 1950 — Article 226, 37Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 13(2), 14, 14(AC), 14A, 14AA

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High Courts13 Mar 1990Allowed