High Courts27 Aug 1990
Sabita Dutta Vs Abir Chnad Dutta
Calcutta High Court · 94 CWN 1025
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(1)West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1)
COURT ARCHIVE
Calcutta High Court judgments, 1990
538 judgments · page 9 of 27
High Courts27 Aug 1990
Peerless Employees'' Union and Others Vs The Peerless General Insurance and Investment Co. Ltd.
Calcutta High Court · (1991) 1 CALLT 86
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11, 15
High Courts27 Aug 1990
State of West Bengal and Others Vs The Secretary, West Bengal Junior Land Reforms Officers'' Association and Others
Calcutta High Court · 95 CWN 410
Constitution of India, 1950 — Article 14, 162, 309
High Courts27 Aug 1990
State of West Bengal and Others Vs Arabinda Bhattacharya and Another
Calcutta High Court · 95 CWN 825
Constitution of India, 1950 — Article 14, 16, 39(d)
High Courts24 Aug 1990Dismissed
Smt. Sibani Chakraborty Vs Sri Nripendra Kumar Basu
Calcutta High Court · (1991) 1 CALLT 451 : 95 CWN 623
Civil Procedure Code, 1908 (CPC) — Section 107(2)West Bengal Premises Tenancy Act, 1956 — Section 13(4)
High Courts24 Aug 1990Dismissed
Hirak Roy Vs S.K. Roy and Others
Calcutta High Court · 95 CWN 629
Civil Procedure Code, 1908 (CPC) — Section 151Succession Act, 1925 — Section 247, 268, 299, 332, 336
High Courts23 Aug 1990
Naresh Chandra Das Vs Gopal Chandra Das
Calcutta High Court · AIR 1991 Cal 237 : 95 CWN 564
Civil Procedure Code Amendment Act, 1976 — Order 14 Rule 2Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2
High Courts23 Aug 1990Allowed
Asoka Ghosh Vs East End Trading Co. Pvt. Ltd.
Calcutta High Court · (1992) 2 ILR (Cal) 452
Evidence Act, 1872 — Section 106, 114Transfer of Property Act, 1882 — Section 108(m), 115West Bengal Premises Tenancy Act, 1956 — Section 13(1)(a), 17(2)
High Courts22 Aug 1990Dismissed
Associated Design Planning Group (P) Ltd. Vs Bidhan Chandra Krishi Viswa Vidyalaya
Calcutta High Court · (1991) 1 CALLT 329 : (1996) 1 ILR (Cal) 267
Arbitration Act, 1940 — Section 2, 28, 8(2)
High Courts21 Aug 1990
In Re: Shibnath Chatterjee
Calcutta High Court · (1990) 2 CALLT 396
Constitution of India, 1950 — Article 14, 226
High Courts20 Aug 1990Allowed
Subhas Chandra Basu Vs Bank of Baroda and Others
Calcutta High Court · (1991) 2 CALLT 111 : (1992) 2 LLJ 248
High Courts20 Aug 1990
Sk. Hatem Ali and others Vs West Bengal Board of Secondary Education and others
Calcutta High Court · AIR 1991 Cal 321
Constitution of India, 1950 — Article 226West Bengal Board of Secondary Education Act, 1963 — Section 19A
High Courts20 Aug 1990
Bimal Sahoo, Secretary, Basudebpur Girls'' High School and others Vs Gouri Rani Pahari and others
Calcutta High Court · AIR 1991 Cal 120 : (1990) 2 CALLT 425 : 94 CWN 1114
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151, 9Constitution of India, 1950 — Article 227
High Courts17 Aug 1990
VINAR AND CO. AND ANOTHER Vs Income Tax OFFICER AND OTHERS.
Calcutta High Court · (1992) 193 ITR 300 : (1992) 65 TAXMAN 338
Income Tax Act, 1961 — Section 194A, 276B
High Courts16 Aug 1990
Balmiki Das Gupta Vs Lt. Col. S.K. Mitra and Another
Calcutta High Court · 94 CWN 1129
Constitution of India, 1950 — Article 14, 21, 227West Bengal Premises Tenancy Act, 1956 — Section 13(6), 29B
High Courts14 Aug 1990
Commissioner of Income Tax Vs American Export Lines Inc.
Calcutta High Court · (1993) 203 ITR 17 : (1993) 70 TAXMAN 164
Income Tax Act, 1961 — Section 154, 44B, 44B(2)
High Courts14 Aug 1990
GOODRICKE GROUP LTD. (NO. 1) (SUCCESSORS-IN-INTEREST TO HOPE TEA CO. LTD.) Vs COMMISSIONER OF Income Tax.
Calcutta High Court · (1993) 201 ITR 261
Income Tax Act, 1961 — Section 256(1), 80G
High Courts14 Aug 1990
Commissioner of Income Tax Vs Sutlej Cotton Mills Ltd.
Calcutta High Court · (1992) 194 ITR 66 : (1992) 63 TAXMAN 207
Income Tax Act, 1961 — Section 37, 37(3A)
High Courts14 Aug 1990Dismissed
Indo Swiss Trading Co. (P) Ltd. Vs Smt. Sudharani Sarkar and Another
Calcutta High Court · (1991) 1 CALLT 127
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 134, 3West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts10 Aug 1990Allowed
Amitava Mukherjee Vs State of West Bengal and Others
Calcutta High Court · (1990) 2 CALLT 293 : (1991) 2 LLJ 213
Constitution of India, 1950 — Article 226