High Courts13 Sept 1991Dismissed
Santosh Roy Vs State of West Bengal
Calcutta High Court · (1992) CriLJ 2493
Evidence Act, 1872 — Section 118Oaths Act, 1969 — Section 4Penal Code, 1860 (IPC) — Section 302, 82, 83
COURT ARCHIVE
Calcutta High Court judgments, 1991
524 judgments · page 6 of 27
High Courts12 Sept 1991
Himadri Sekhar Biswas and Another Vs Smt. Ashalata Biswas
Calcutta High Court · (1992) 1 CALLT 163 : 96 CWN 274
West Bengal Restoration of Alienated Land Act, 1973 — Section 2(2)
High Courts12 Sept 1991Allowed
Manindra Chandra Dey Vs CEGAT
Calcutta High Court · 96 CWN 463 : (1992) 58 ELT 192
Criminal Procedure Code, 1973 (CrPC) — Section 164Customs Act, 1962 — Section 104, 108, 135
High Courts11 Sept 1991
Murari Mohan Dutta Vs Commissioner of Wealth Tax
Calcutta High Court · (1993) 114 CTR 449 : (1993) 200 ITR 226
Wealth Tax Act, 1957 — Section 7(1)
High Courts10 Sept 1991
Tarai Tea Co. (P) Ltd. Vs New Red Bank Tea Co. (P) Ltd.
Calcutta High Court · AIR 1992 Cal 61 : 96 CWN 396
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 20, 21Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100Suits Valuation Act, 1887 — Section 11
High Courts10 Sept 1991
Appeejay Pvt. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 120 CTR 27 : (1994) 46 ECC 180 : (1994) 206 ITR 367 : (1994) 77 TAXMAN 208
Income Tax Act, 1961 — Section 32A, 80J, 80J(4)
High Courts06 Sept 1991Dismissed
Bogha Chini Mills Vs The State
Calcutta High Court · (1992) 1 CALLT 293
Criminal Procedure Code, 1973 (CrPC) — Section 154, 482Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts06 Sept 1991Allowed
Hindusthan Fertilizer Corpn. Ltd. and Others Vs Sri Subhas Chandra Mukherjee
Calcutta High Court · (1992) 1 CALLT 391
Constitution of India, 1950 — Article 14, 226Fertilizer Corporation of India Leave Rules, 1970 — Rule 17, 23
High Courts06 Sept 1991Dismissed
Ramchit Rajbhar Vs The State of West Bengal
Calcutta High Court · (1992) CriLJ 372
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 145, 157, 80Penal Code, 1860 (IPC) — Section 376
High Courts06 Sept 1991
Banshidhar Baijnath Jalan Seva Trust Vs The Calcutta Municipal Corporation and Others
Calcutta High Court · 96 CWN 766
Calcutta Municipal Corporation Act, 1980 — Section 174, 192Income Tax Act, 1961 — Section 80G
High Courts05 Sept 1991
Gopal Kumar Das Vs India Tourism Development Corporation Ltd.
Calcutta High Court · (1992) 1 CALLT 387 : (1992) 2 ILR (Cal) 167
Constitution of India, 1950 — Article 14, 226
High Courts05 Sept 1991
Sukdev Matla Vs Haripada Dulai
Calcutta High Court · (1992) 2 ILR (Cal) 247
Bengal Money lenders Act, 1940 — Section 36Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Evidence Act, 1872 — Section 91
High Courts03 Sept 1991
Nisit Kumar Chattopadhyay Vs State of West Bengal and Others
Calcutta High Court · (1992) 2 CALLT 19
Constitution of India, 1950 — Article 309
High Courts03 Sept 1991
Lakshman Chandra Saha Vs Smt. Bansari Mukherjee
Calcutta High Court · AIR 1992 Cal 148
Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)
High Courts03 Sept 1991Allowed
A.K. Khosla and Others Vs T.S. Venkatesan and Others
Calcutta High Court · (1992) 1 CALLT 77 : (1991) 2 CHN 321 : (1994) 80 CompCas 81 : (1992) CriLJ 1448 : (1992) 3 RCR(Criminal) 74
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471, 477A
High Courts02 Sept 1991
Union Carbide India Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1993) 203 ITR 584
Income Tax Act, 1961 — Section 2(47), 32, 35, 35B, 37
High Courts30 Aug 1991
In Re: Shyamali Roy
Calcutta High Court · 96 CWN 522 : (1994) 3 LLJ 699
West Bengal Shops and Establishments Act, 1963 — Section 2(13), 4(1)
High Courts30 Aug 1991
Shri Madhu Singh and Others Vs The State of West Bengal and Others
Calcutta High Court · (1992) 2 CALLT 270
Constitution of India, 1950 — Article 227West Bengal Estates Acquisition Act, 1953 — Section 44(2A)West Bengal Land Reforms Act, 1955 — Section 49(1), 49(2)
High Courts30 Aug 1991Dismissed
The Calcutta tramways Company (1978) Ltd. Vs Lakshman Chandra Jana and Another
Calcutta High Court · 96 CWN 1188
Constitution of India, 1950 — Article 37, 38, 39A
High Courts29 Aug 1991
B. Mookerjee Vs State Bank of India and etc.
Calcutta High Court · AIR 1992 Cal 250 : (1992) 1 CALLT 335 : (1993) 76 CompCas 292
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 15(2)Companies Act, 1956 — Section 255, 256, 425, 481, 481(2)Inchek Tyres Limited and National Rubber Manufacturers Limited (Nationalisation) Act, 1984 — Section 3, 4, 4(6), 5, 5(1)