High Courts28 Aug 1991
Commissioner of Income Tax Vs Indian Molasses Co. (P.) Ltd.
Calcutta High Court · (1993) 200 ITR 149 : (1993) 70 TAXMAN 492
Income Tax Act, 1961 — Section 209A, 217
COURT ARCHIVE
Calcutta High Court judgments, 1991
524 judgments · page 7 of 27
High Courts28 Aug 1991Dismissed
Sadhan Chandra Aditya Petitioner Vs State of West Bengal and Others
Calcutta High Court · 96 CWN 850
Constitution of India, 1950 — Article 14, 226West Bengal Land Reforms Act, 1955 — Section 51A
High Courts28 Aug 1991Dismissed
District Magistrate and Collector and Others Vs Narendra Nath Das
Calcutta High Court · (1992) 2 CALLT 169
Constitution of India, 1950 — Article 14, 21, 226West Bengal Services (Classification, Control and Appeal) Rules, 1971 — Rule 7(3)
High Courts28 Aug 1991Allowed
P.R. Deb and Associates Vs Sunanda Roy
Calcutta High Court · (1992) 1 ILR (Cal) 267
Benami Transactions (Prohibition) Act, 1988 — Section 3, 4Specific Relief Act, 1963 — Section 12
High Courts27 Aug 1991Dismissed
Indrajmal Shyamaukha and Others Vs Bhagat Singh Dugar and Others
Calcutta High Court · 96 CWN 441
Arbitration Act, 1940 — Section 17Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 43 Rule 1, Order 43 Rule 1(d), 104, 2Hindu Adoptions and Maintenance Act, 1956 — Section 11(i), 11(v)
High Courts27 Aug 1991
Janab Ali Shaikh Vs State
Calcutta High Court · 96 CWN 560
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 103, 105Penal Code, 1860 (IPC) — Section 304, 96
High Courts26 Aug 1991Allowed
Kanai Lal Dutta and Another Vs The State of West Bengal and Others
Calcutta High Court · (1991) 2 CALLT 454
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(3)Prevention of Food Adulteration Rules, 1955 — Rule 32
High Courts22 Aug 1991Dismissed
State Of West Bengal and Others Vs Bejoy Chandra Mohanti Respondent
Calcutta High Court · 96 CWN 1075
Constitution of India, 1950 — Article 14, 16
High Courts22 Aug 1991
Balaka Co-operative HousingSociety Ltd. Vs Shri Shibdas Raha
Calcutta High Court · AIR 1992 Cal 122
Constitution of India, 1950 — Article 227
High Courts22 Aug 1991
Yogi Industries Private Limited and Another and Hindusthan Photo Films (Manufacturing) Co. Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (1991) 37 ECR 177
Industries (Development and Regulation) Act, 1951 — Section 29B(1)
High Courts21 Aug 1991
Nari Shikha Samity and Another Vs State of West Bengal and Others
Calcutta High Court · (1992) 1 CALLT 194
High Courts20 Aug 1991Dismissed
Najjam Faroqui Vs State
Calcutta High Court · (1992) CriLJ 2574 : 96 CWN 337
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 162(2)Evidence Act, 1872 — Section 114, 4
High Courts16 Aug 1991
Rajendra Kumar Arya Vs Messrs New India Assurance Co. Ltd. Unit : The Commonwalth Assurance Co. Ltd.
Calcutta High Court · (1992) ACJ 1026 : AIR 1992 Cal 110
Arbitration Act, 1940 — Section 34Contract Act, 1872 — Section 28Evidence Act, 1872 — Section 115
High Courts16 Aug 1991
Rajendra Kumar Arya Vs New India Assurance Co. Ltd.
Calcutta High Court · (1993) 1 ACC 481
Contract Act, 1872 — Section 28
High Courts14 Aug 1991
Indian Aluminium Company Ltd. Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (1993) 114 CTR 102 : (1993) 200 ITR 207 : (1993) 70 TAXMAN 206
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 244, 297(2)
High Courts14 Aug 1991
Binani Brothers Private Limited Vs Collector of Customs and Others
Calcutta High Court · (1992) 37 ECC 29 : (1992) 40 ECR 443
Customs Tariff Act, 1975 — Section 3
High Courts13 Aug 1991Allowed
Shri Satya Dev Singh and Others Vs Indian Iron and Steel Co. Ltd. and Others
Calcutta High Court · (1991) 2 CALLT 450
Constitution of India, 1950 — Article 14, 19(1), 21, 226
High Courts13 Aug 1991
I.C.I. India Ltd. Vs Collector of Customs
Calcutta High Court · (1992) 60 ELT 529
Central Excises and Salt Act, 1944 — Section 11ACustoms Act, 1962 — Section 27, 27(1)Limitation Act, 1963 — Article 113, 23
High Courts13 Aug 1991
Gouranga Lal Chatterjee Vs Chief Engineer and Others
Calcutta High Court · (1991) 2 CALLT 259
Constitution of India, 1950 — Article 226
High Courts12 Aug 1991Allowed
Ram Mohan Sinha Vs State of West Bengal
Calcutta High Court · (1994) 2 ILR (Cal) 297
Constitution of India, 1950 — Article 19(1)West Bengal Services (Classification, Control and Appeal) Rules, 1971 — Rule 10(1), 10(2)