High Courts18 Jul 1991
Avery India Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1993) 114 CTR 39 : (1993) 199 ITR 745
COURT ARCHIVE
Calcutta High Court judgments, 1991
524 judgments · page 10 of 27
High Courts17 Jul 1991Dismissed
Purna Chandra Das Vs Warren Industrial Ltd. and Another
Calcutta High Court · 95 CWN 1022
Constitution of India, 1950 — Article 141, 311Specific Relief Act, 1963 — Section 21(b)
High Courts17 Jul 1991Allowed
Pearilal Rana alias Peara and Another Vs The State
Calcutta High Court · (1992) CriLJ 2644 : 96 CWN 233
Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Jul 1991Dismissed
S.M. Roy Vs State of West Bengal
Calcutta High Court · (1992) 1 CALLT 131
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 245(3)Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts15 Jul 1991
ANZ Grindlays Bank P.I.C. and Another Vs Shipping and Clearing (Agents) Private Ltd. and Another
Calcutta High Court · (1992) CriLJ 77
Companies Act, 1948 — Section 54Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 180, 181
High Courts15 Jul 1991
Nadia District Bus Owners'' Association Vs R.T.A. Nadia
Calcutta High Court · (1994) 2 ILR (Cal) 170
Central Motor Vehicles Rules, 1989 — Rule 57, 57BMotor Vehicles Act, 1939 — Section 47, 47(1), 57, 57(3), 62
High Courts15 Jul 1991
Bholenath Cold Storage Vs National Insurance Co. Ltd. and Others
Calcutta High Court · (1993) 1 CALLT 47 : (1994) 79 CompCas 90
Constitution of India, 1950 — Article 12, 226
High Courts12 Jul 1991
State of West Bengal Vs Sreedam Sarkar and Others
Calcutta High Court · 96 CWN 237
West Bengal Universities (Control of Expenditure) Act, 1976 — Section 3
High Courts12 Jul 1991
N.M. Banka Vs Calcutta Electric Supply Corporation Ltd.
Calcutta High Court · (1992) 1 ILR (Cal) 313
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 21(2)
High Courts12 Jul 1991Allowed
The Workmen of Birnagar Municipality Vs The 7th Industrial Tribunal and Others
Calcutta High Court · (1992) 1 CALLT 1
West Bengal Industrial Disputes Rules, 1958 — Rule 20E, 27
High Courts12 Jul 1991
Commissioner of Wealth Tax Vs K.K. Birla
Calcutta High Court · (1993) 71 TAXMAN 262
Wealth Tax Act, 1957 — Section 16(3), 27(1), 35
High Courts11 Jul 1991
Commissioner of Wealth Tax Vs Brij Mohan Thapper
Calcutta High Court · (1993) 199 ITR 642 : (1993) 66 TAXMAN 273
High Courts10 Jul 1991
Commissioner of Income Tax Vs Air Conditioning Corporation Ltd.
Calcutta High Court · (1993) 199 ITR 480
Income Tax Act, 1961 — Section 209A(1), 217(1A)
High Courts10 Jul 1991Dismissed
Dr. Sukumar Mukherjee and Others Vs State of West Bengal and Others
Calcutta High Court · 95 CWN 912
Constitution of India, 1950 — Article 14, 19, 19(1), 19(1)(1), 19(1)(6)Indian Medical Council Act, 1956 — Section 10, 11, 12, 13, 14(1)(b)
High Courts10 Jul 1991Allowed
State of West Bengal and Others Vs Phanindra Kumar Das
Calcutta High Court · 96 CWN 120
Constitution of India, 1950 — Article 310(1), 311, 311(2), 367, 37General Clauses Act, 1897 — Section 3(60), 3(8)
High Courts09 Jul 1991
Hariprasad Singh and Others Vs Director of Primary Education and Others
Calcutta High Court · (1991) 2 CALLT 205
Constitution of India, 1950 — Article 21, 226, 38, 39
High Courts08 Jul 1991
Commissioner of Income Tax Vs Rungamatee Tea and Industries Ltd.
Calcutta High Court · (1992) 108 CTR 179 : (1993) 199 ITR 282
Income Tax Act, 1961 — Section 263, 5, 60
High Courts08 Jul 1991
Bimal Kr. Das and Another Vs State of West Bengal and Others
Calcutta High Court · (1992) 1 CALLT 288
Constitution of India, 1950 — Article 226West Bengal Motor Vehicles Tax Act, 1979 — Section 3, 4
High Courts05 Jul 1991Dismissed
Subrata Kumar Pattanaik Vs Kajal Betal
Calcutta High Court · (1993) 1 ILR (Cal) 330
Civil Procedure Code, 1908 (CPC) — Section 34, 34(1), 34(2)Interest Act, 1978 — Section 3(1)Motor Vehicles Act, 1988 — Section 171
High Courts03 Jul 1991Dismissed
Ananda Mohan Sham Vs Sashadhar Pal
Calcutta High Court · (1993) 2 ILR (Cal) 281
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 18, Order 26 Rule 9