COURT ARCHIVE

Calcutta High Court judgments, 1991

524 judgments · page 4 of 27

High Courts10 Oct 1991Allowed

Samar Nath Paul Vs State of West Bengal

Calcutta High Court · (1994) 1 ILR (Cal) 507

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 100, 401, 482Essential Commodities Act, 1955 — Section 6A, 6B, 6B(1), 6C

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High Courts10 Oct 1991

Commissioner of Income Tax Vs The Statesman Ltd.

Calcutta High Court · (1992) 198 ITR 582 : (1993) 70 TAXMAN 267

Income Tax Act, 1961 — Section 37(3A), 37(3B)

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High Courts10 Oct 1991Allowed

Aajkaal Publishers Pvt. Ltd. Vs State of West Bengal

Calcutta High Court · (1993) 2 ILR (Cal) 1

Companies Act, 1956 — Section 235, 236, 237, 237BConstitution of India, 1950 — Article 14, 19, 226Industrial Disputes Act, 1947 — Section 10(2A), 10(4), 12(4), 2, 2A

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High Courts09 Oct 1991

Commissioner of Wealth Tax Vs Vikram Swarup

Calcutta High Court · (1993) 202 ITR 889

Income Tax Act, 1961 — Section 210Wealth Tax Act, 1957 — Section 46, 46(1), 46(2)Wealth Tax Rules, 1957 — Rule 1D

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High Courts09 Oct 1991

The Board of Trustees of the Port of Calcutta Vs The Lowland Tanker Co. Ltd. and Another

Calcutta High Court · (1999) 2 CALLT 364

Calcutta Port Rules — Rule 45, 5International Collision Rules — Rule 22, 23, 24, 25, 28Marchant Shipping Act, 1958 — Section 352, 352B

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High Courts03 Oct 1991

Mohan Chetri and Others Vs State of West Bengal

Calcutta High Court · (1992) CriLJ 2374

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 394, 395, 397, 411, 412

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High Courts01 Oct 1991Allowed

Tapan Pal and Others Vs State of West Bengal

Calcutta High Court · (1991) 2 CALLT 370 : (1992) 1 DMC 380 : (1992) 3 RCR(Criminal) 335

Evidence Act, 1872 — Section 113A, 32(1)Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts01 Oct 1991

Raja Mookherjee and Others Vs Wealth Tax Officer and Others

Calcutta High Court · (1994) 118 CTR 311 : (1993) 204 ITR 276

Constitution of India, 1950 — Article 226Succession Act, 1925 — Section 332Wealth Tax Act, 1957 — Section 19A, 19A(1)

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High Courts01 Oct 1991

Hamilton and Co. Pvt. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1992) 104 CTR 95 : (1992) 194 ITR 391

Income Tax Act, 1961 — Section 14, 15, 16, 17, 18

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High Courts01 Oct 1991Allowed

Tapan Pal and Others Vs The State of W. Bengal

Calcutta High Court · (1992) CriLJ 1017

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 113A, 32, 32(1)Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts27 Sept 1991

Bhinashar Finance Pvt. Ltd. Vs State of West Bengal

Calcutta High Court · 96 CWN 505 : (1992) 2 ILR (Cal) 413

West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3(1)

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High Courts26 Sept 1991Dismissed

Govind Ram Agarwal Vs Collector of Customs

Calcutta High Court · (1992) 60 ELT 535

Constitution of India, 1950 — Article 226

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High Courts26 Sept 1991

Kanchanjangha Electronic Pvt. Ltd. Vs Collector of Customs

Calcutta High Court · (1994) 71 ELT 37

Customs Act, 1962 — Section 25

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High Courts26 Sept 1991Dismissed

Sankar Biswas and Another Vs Salil Chatterjee and Another

Calcutta High Court · 96 CWN 540

Copyright Act, 1957 — Section 14(d), 2, 63, 69Criminal Procedure Code, 1973 (CrPC) — Section 244, 245(1), 245(2)Penal Code, 1860 (IPC) — Section 417

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High Courts25 Sept 1991

Commissioner of Income Tax Vs Sijua (Jheriah) Electric Supply Co. Ltd.

Calcutta High Court · (1993) 203 ITR 739

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High Courts25 Sept 1991

Hindusthan Welfare Trust Vs Director of Income Tax (Exemption)

Calcutta High Court · (1993) 201 ITR 564 : (1993) 68 TAXMAN 205

Income Tax Act, 1961 — Section 11, 13, 14

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High Courts25 Sept 1991Dismissed

Swapan Mandal alias Bhaskar Purkait Vs State of West Bengal

Calcutta High Court · (1992) CriLJ 1011

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 304A

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High Courts25 Sept 1991

Commissioner of Income Tax Vs Hindusthan Welfare Trust

Calcutta High Court · (1994) 206 ITR 138 : (1993) 70 TAXMAN 93

Income Tax Act, 1961 — Section 11, 11(1), 11(1A), 11(5), 13(1)Transfer of Property Act, 1882 — Section 3

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High Courts25 Sept 1991

COMMISSIONER OF INCOME TAX Vs HINDUSTHAN WELFARE TRUSTS.

Calcutta High Court · (1993) 111 CTR 284

Income Tax Act, 1961 — Section 11, 11(1A)

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High Courts25 Sept 1991Dismissed

Swapan Mandal alias Bhaskar Purkait Vs The State of West Bengal

Calcutta High Court · (1992) 1 CALLT 255

Evidence Act, 1872 — Section 24, 3Penal Code, 1860 (IPC) — Section 302

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