High Courts20 Feb 1991Dismissed
Ram Shiromoni Kairy Vs Amar Nath Pasi and Others
Calcutta High Court · (1991) 2 CALLT 34
Bengal Money Lenders Act, 1940 — Section 36, 36(4), 38, 40Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 100
COURT ARCHIVE
Calcutta High Court judgments, 1991
524 judgments · page 23 of 27
High Courts20 Feb 1991Dismissed
State of West Bengal Vs Jadunath Das
Calcutta High Court · (1991) 2 CALLT 64
Arbitration Act, 1940 — Section 30, 33
High Courts19 Feb 1991
COMMISSIONER OF WEALTH TAX Vs RAJA BALDEODAS BIRLA SANTATIKOSH.
Calcutta High Court · (1992) 102 CTR 134
High Courts19 Feb 1991
West Bengal Council of Higher Secondary Education and others Vs Roupshanara Momtaz and another
Calcutta High Court · AIR 1991 Cal 310
Constitution of India, 1950 — Article 226Higher Secondary Council Examination Regulations, 1982 — Regulation 14, 3, 3(2)
High Courts19 Feb 1991
Ram Narayan Mondal Vs Maniklal Sadhu and another
Calcutta High Court · AIR 1991 Cal 388
Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5Specific Relief Act, 1963 — Section 28
High Courts18 Feb 1991
Hind Steel Corporation and Others Vs Commissioner of Income Tax
Calcutta High Court · (1992) 197 ITR 80
Income Tax Act, 1961 — Section 184
High Courts18 Feb 1991Dismissed
Purnima Parolia Vs C.B.I.
Calcutta High Court · (1994) 2 ILR (Cal) 162
Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts18 Feb 1991
Smt. Vinita Devi Singhania Vs Commissioner of Wealth Tax
Calcutta High Court · (1991) 191 ITR 233 : (1992) 61 TAXMAN 187
Wealth Tax Act, 1957 — Section 7, 7(1)
High Courts18 Feb 1991Dismissed
Hemanta Kumar Mondal Vs The State of West Bengal
Calcutta High Court · (1993) CriLJ 82
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 161(3), 164, 172(2)Penal Code, 1860 (IPC) — Section 107, 109, 307, 506
High Courts17 Feb 1991Allowed
Mausami Chakraborty Vs Subrata Guha Roy
Calcutta High Court · (1991) 02 CAL CK 0043
Hindu Marriage (Amendment) Act, 1956 — Section 12Hindu Marriage Act, 1955 — Section 5, 6, 7, 8
High Courts15 Feb 1991Dismissed
Hanshree Apartment Owners'' Association Vs Hanshree Apartment Owners'' Employees'' Union and Others
Calcutta High Court · 95 CWN 1004 : (1992) 2 LLJ 423
Industrial Disputes Act, 1947 — Section 2
High Courts15 Feb 1991
Commissioner of Income Tax Vs Iisco Ujjain Pipe and Foundry Co. Ltd.
Calcutta High Court · (1992) 65 FLR 557 : (1992) 196 ITR 707 : (1993) 66 TAXMAN 198
High Courts15 Feb 1991
Steel Crakers and another Vs M.S.T.C. and another
Calcutta High Court · AIR 1992 Cal 86
Constitution of India, 1950 — Article 14, 226, 299Evidence Act, 1872 — Section 115
High Courts15 Feb 1991
Binani Metals Ltd. Vs The CMC and Others
Calcutta High Court · (1991) 2 CALLT 423
West Bengal Town and Country (Planning and Development) Act, 1979 — Section 134, 36(6), 38(3), 46(3), 46(5)
High Courts15 Feb 1991Dismissed
Samarendra Nath Sanki and Another Vs Biswanath Patra and Others
Calcutta High Court · (1991) 2 CALLT 138 : (1994) 2 ILR (Cal) 34
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 103, 104, 105
High Courts14 Feb 1991Dismissed
Ajit Kumar Das and Others Vs Hari Pada Samanta
Calcutta High Court · 95 CWN 1029
Hindu Succession Act, 1956 — Section 14(1)
High Courts14 Feb 1991
Commissioner of Wealth Tax Vs Smt. Shirin Paul
Calcutta High Court · (1992) 108 CTR 397 : (1994) 205 ITR 596 : (1993) 69 TAXMAN 519
Wealth Tax Act, 1957 — Section 7
High Courts14 Feb 1991Allowed
Circular Investment Trust Private Limited and Another Vs The Calcutta Municipal Corporation and Others
Calcutta High Court · (1991) 2 CALLT 460
Calcutta Municipal Corporation Act, 1980 — Section 391(5), 393(2), 396(20)Calcutta Municipal Corporation Rules, 1951 — Rule 47, 47(2), 48, 48(1), 48(4)
High Courts14 Feb 1991Dismissed
Trio Marketing Pvt. Limited Vs Union of India (UOI)
Calcutta High Court · (1994) 55 ECR 700 : (1992) 57 ELT 249
Constitution of India, 1950 — Article 226Customs Tariff Act, 1975 — Section 3
High Courts14 Feb 1991Dismissed
Kashindra Nath Banerjee Vs National Textile Corporation Ltd.
Calcutta High Court · (1992) 1 ILR (Cal) 43
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1