COURT ARCHIVE

Calcutta High Court judgments, 1991

524 judgments · page 1 of 27

High Courts20 Dec 1991

Jay Engineering Works Ltd. and Another Vs State of West Bengal and Others

Calcutta High Court · 96 CWN 774 : (1992) 65 FLR 302 : (1993) 3 LLJ 779

Constitution of India, 1950 — Article 19(6)Industrial Disputes Act, 1947 — Section 25O

High Courts20 Dec 1991

Sewa Singh Vs K.C. Kanungo

Calcutta High Court · (1992) CriLJ 2569

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7

High Courts20 Dec 1991Allowed

Indo Metal Industries Vs Asstt. Collector of Central Excise

Calcutta High Court · (1992) 59 ELT 35

Central Excises and Salt Act, 1944 — Section 11A, 11B, 11B(2), 11B(3), 37B

High Courts19 Dec 1991Allowed

Ashoke Kumar Majumdar Vs United Bank of India and Others

Calcutta High Court · (1992) 2 CALLT 15 : (1992) 65 FLR 512 : (1993) 1 LLJ 471

Constitution of India, 1950 — Article 226, 311(2)

High Courts19 Dec 1991

Sri Ashis Chakraborty and Others Vs Hindustan Lever Sramik Karmachari Congress and Others

Calcutta High Court · (1992) 1 CALLT 486 : 96 CWN 673

Constitution of India, 1950 — Article 141Contempt of Courts Act, 1971 — Section 19(1)

High Courts18 Dec 1991

All India Allahabad Bank SC/ST Employees'' Welfare Council and Others Vs Allahabad Bank and Others

Calcutta High Court · (1992) 2 CALLT 106

Banking Companies (Nationalisation of Undertakings) Act, 1970 — Section 8Constitution of India, 1950 — Article 14, 141, 16

High Courts18 Dec 1991Allowed

In Re : Dipak Kumar Ghosh and Others

Calcutta High Court · 96 CWN 716

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1), 3(2)

High Courts18 Dec 1991Allowed

Dr. Anisur Rahman Khan Vs Indian Institute of Technology and Others

Calcutta High Court · (1992) 2 CALLT 200

Central Service Rules, 1965 — Rule 3Constitution of India, 1950 — Article 14, 226

High Courts18 Dec 1991Dismissed

Titagarh Paper Mills Co. Ltd. Vs Union of India (UOI)

Calcutta High Court · (1992) 57 ELT 527

Central Excises and Salt Act, 1944 — Section 11B, 11B(2)

High Courts17 Dec 1991

Ashoke Kumar Rai Vs Ashoke Arora and Another

Calcutta High Court · (1992) 1 CALLT 305 : 96 CWN 278

Constitution of India, 1950 — Article 141, 215Contempt of Courts Act, 1971 — Section 19, 19(1), 19(2)

High Courts13 Dec 1991

Sailendra Kumar Neogi Vs Santosh Kumar Neogi and Others

Calcutta High Court · (1992) 2 CALLT 89

Benami Transactions (Prohibition) Act, 1988 — Section 3, 4, 4(1)Evidence Act, 1872 — Section 35

High Courts12 Dec 1991

Sri Nihar Kanti Sarkar and Another Vs The State of West Bengal and Others

Calcutta High Court · (1992) 1 CALLT 379

Bengal Police Regulations, 1943 — Regulation 867

High Courts11 Dec 1991

Auckland International Ltd. and Another Vs The CESC Ltd. and Others

Calcutta High Court · (1992) 2 CALLT 176

High Courts10 Dec 1991

Commissioner of Income Tax Vs National Insulated Cable Co.

Calcutta High Court · (1993) 200 ITR 266 : (1993) 70 TAXMAN 191 : (1993) 67 TAXMAN 378

Income Tax Act, 1961 — Section 37

High Courts06 Dec 1991Dismissed

Prof. Ratan Khasnobish Vs The Calcutta University and Others

Calcutta High Court · (1992) 2 CALLT 22

Calcutta University Act, 1979 — Section 41, 9(3)Constitution of India, 1950 — Article 226

High Courts05 Dec 1991

M/s. B.K. Roy Private Limited and others Vs State of West Bengal and others

Calcutta High Court · AIR 1993 Cal 18 : (1992) 2 CALLT 185 : 97 CWN 217 : (1992) 1 ILR (Cal) 173

Constitution of India, 1950 — Article 12, 14, 226, 298, 32Essential Commodities Act, 1955 — Section 3West Bengal Kerosene Control Order, 1968 — Section 10, 3, 4, 5, 6

High Courts05 Dec 1991

Dilip Ranjan Chatterjee Vs Sarbari Ranjan Chatterjee

Calcutta High Court · (1992) 1 ILR (Cal) 126

Calcutta Municipal Corporation Act, 1980 — Section 2(66), 48, 48(4)Constitution of India, 1950 — Article 227

High Courts05 Dec 1991Allowed

Standard Chartered Bank Vs Asst. Labour Commissioner (Central) and Others

Calcutta High Court · (1992) 2 CALLT 223 : (1992) 65 FLR 769 : (1994) 2 LLJ 792

Industrial Disputes Act, 1947 — Section 12

High Courts04 Dec 1991

Sk. Sajahan Vs The State of West Bengal and Others

Calcutta High Court · (1992) 2 CALLT 86

High Courts04 Dec 1991

Jai Kumar Karnani Vs Controller of Estate Duty

Calcutta High Court · (1993) 204 ITR 118

Estate Duty Act, 1953 — Section 34(1), 44, 5, 74Land Acquisition Act, 1894 — Section 25(1)Wealth Tax Act, 1957 — Section 2(m)