COURT ARCHIVE

Calcutta High Court judgments, 1991

524 judgments · page 3 of 27

High Courts26 Nov 1991Allowed

Santosh Kumar Bhattacharjee and Another Vs The President, Calcutta District Forum and Others

Calcutta High Court · 96 CWN 617

Constitution of India, 1950 — Article 143Consumer Protection Act, 1986 — Section 10, 10(1), 10(1)(a), 10(1)(b), 10(1)(c)Criminal Procedure Code, 1973 (CrPC) — Section 195

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High Courts25 Nov 1991

UCO BANK Vs COMMISSIONER OF INCOME TAX.

Calcutta High Court · (1993) 111 CTR 256

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High Courts20 Nov 1991

Sonar Airotech Pvt. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1994) 117 CTR 147 : (1993) 204 ITR 304

Income Tax Act, 1961 — Section 40

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High Courts20 Nov 1991

Raghu Nandan Mondal Vs The Appeal Committee, West Bengal Board of Secondary Education and Others

Calcutta High Court · (1992) 1 CALLT 219

Calcutta High Court (Appellate Side) Rules — Rule 9Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 226, 227

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High Courts20 Nov 1991Dismissed

Kabita Bose Vs Timir Baran Haldar

Calcutta High Court · 96 CWN 529 : (1992) 1 ILR (Cal) 371

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, 115, 47Evidence Act, 1872 — Section 63, 63

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High Courts19 Nov 1991

Union of India (UOI) Vs Sanwarmal Modi

Calcutta High Court · (1992) 2 CALLT 325 : (1993) 49 ECR 434

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 378(4), 465, 537Customs Act, 1962 — Section 108, 135, 5

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High Courts18 Nov 1991

Rabindra Nath Ghosal Vs University of Calcutta and others

Calcutta High Court · AIR 1992 Cal 207 : (1991) 2 CALLT 465

Constitution of India, 1950 — Article 226, 32

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High Courts14 Nov 1991Allowed

Rama Shankar Bhar Vs Union of India

Calcutta High Court · (1992) 2 ILR (Cal) 546

Court Fees Act, 1970 — Section 22

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High Courts13 Nov 1991Allowed

E.C. Bose and Company Pvt. Ltd. Vs Union of India (UOI)

Calcutta High Court · (1994) 55 ECR 467 : (1992) 58 ELT 432

Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 116, 16

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High Courts12 Nov 1991Allowed

Samiran Biswas Vs Menoka Biswas

Calcutta High Court · (1992) 1 DMC 493 : (1992) 1 ILR (Cal) 90

Hindu Marriage Act, 1955 — Section 13

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High Courts12 Nov 1991Dismissed

Sivajivan Sivanarayan Vs Roopchand Jammarh

Calcutta High Court · (1994) 1 ILR (Cal) 318

West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2)

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High Courts11 Nov 1991

Sankar Narayan Gooptu Vs Wealth Tax Officer and Others

Calcutta High Court · (1994) 117 CTR 342 : (1994) 205 ITR 628 : (1993) 70 TAXMAN 570

Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 16A, 16A(1), 7(1)Wealth Tax Rules, 1957 — Rule 1BB

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High Courts11 Nov 1991

SANKAR NARAYAN GOOPTU Vs WEALTH-TAX OFFICER AND OTHERS

Calcutta High Court · (1993) 117 CTR 342 : (1993) 205 ITR 628

Wealth Tax Act, 1957 — Section 16A(1)(a)

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High Courts11 Oct 1991

Jaladhar Chakraborty and Others Vs Power Tools and Appliances Co. Ltd. and Others

Calcutta High Court · (1992) 2 CALLT 64 : (1994) 79 CompCas 505

Companies Act, 1956 — Section 397, 398

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High Courts11 Oct 1991Allowed

Satyaranjan Pal Vs State of West Bengal Bimalendu Das Prabhat Kumar Debnath Dinanath Ram Vs The State

Calcutta High Court · 96 CWN 606

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(2), 173(5), 190(1)(b), 197Penal Code, 1860 (IPC) — Section 120B, 21, 379, 409

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High Courts11 Oct 1991

Amarendra Mohan Mitra Vs State of West Bengal

Calcutta High Court · (1994) 2 ILR (Cal) 344

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 309, 482Penal Code, 1860 (IPC) — Section 403, 405, 409, 467, 477A

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High Courts11 Oct 1991Dismissed

Power Tools and Appliances Company Ltd. and Others Vs Jaladhar Chakrabarty and Others

Calcutta High Court · 96 CWN 313

Companies Act, 1956 — Section 173, 173(2), 237, 397, 397(1)

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High Courts10 Oct 1991

Satchidananda Samanta Vs Ranjan Kumar Basu and others

Calcutta High Court · AIR 1992 Cal 222 : (1992) 1 CALLT 463

Contract Act, 1872 — Section 23, 24Partnership Act, 1932 — Section 9West Bengal Cinemas (Regulation of Public Exhibition) Rules, 1956 — Rule 19, 19, 19(1), 19(2), 8

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High Courts10 Oct 1991

Ram Krishna Granthagar and others Vs Ahi Bhusan Ghosh and others

Calcutta High Court · AIR 1992 Cal 264 : (1992) 1 CALLT 396 : (1992) 1 CHN 94

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 64, 65West Bengal Land Reforms (Amendment) Act, 1986 — Section 3A, 3A(1), 3A(2)

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High Courts10 Oct 1991Allowed

Aaj Kaal Publishers Pvt. Ltd. Vs State of West Bengal and Others

Calcutta High Court · (1992) 1 CALLT 446

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2A

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