High Courts12 Aug 1991
Bharati Engineering Enterprises Vs State of West Bengal
Calcutta High Court · (1994) 2 ILR (Cal) 302
Criminal Procedure Code, 1973 (CrPC) — Section 309, 483Penal Code, 1860 (IPC) — Section 405, 406, 409, 467, 471
COURT ARCHIVE
Calcutta High Court judgments, 1991
524 judgments · page 8 of 27
High Courts12 Aug 1991Allowed
Binapani Kar Vs State of West Bengal
Calcutta High Court · (1992) 2 ILR (Cal) 329
High Courts09 Aug 1991
Commissioner of Income Tax Vs Park Hotel Pvt. Ltd.
Calcutta High Court · (1993) 200 ITR 122
Income Tax Act, 1961 — Section 22, 28, 56
High Courts09 Aug 1991Allowed
Super Wire Industries Vs Union of India (UOI)
Calcutta High Court · (1992) 58 ELT 429
Central Excises and Salt Act, 1944 — Section 11B
High Courts07 Aug 1991
Biswanath Ghosh Vs The Administrator General of West Bengal
Calcutta High Court · (1992) 1 CALLT 134 : 96 CWN 223
Constitution of India, 1950 — Article 226
High Courts07 Aug 1991
India Foils Limited Vs Union of India (UOI) and Others
Calcutta High Court · (1992) 37 ECC 74 : (1994) 2 ILR (Cal) 426
High Courts06 Aug 1991Allowed
Presidency Jute Mills Co. Ltd. Vs Fifth Industrial Tribunal and Others
Calcutta High Court · (1994) 2 LLJ 564
Industrial Disputes Act, 1947 — Section 25 FFF(1)
High Courts02 Aug 1991
Kamal Kanti Chatterjee and Others Vs Board of Trustees of The Port of Calcutta and Others
Calcutta High Court · 96 CWN 305
Constitution of India, 1950 — Article 311
High Courts01 Aug 1991
Sushanta Kumar Singh and Another Vs The Calcutta Municipal Corporation and Others
Calcutta High Court · (1992) 2 CALLT 314
Calcutta Municipal Corporation Act, 1980 — Section 203, 204
High Courts01 Aug 1991Allowed
Raj Kishore Tewari Vs Union of India and Others
Calcutta High Court · 96 CWN 382
Constitution of India, 1950 — Article 14, 21, 310(1), 311, 311(2)Evidence Act, 1872 — Section 102, 103, 106General Clauses Act, 1897 — Section 3(60), 3(8)
High Courts01 Aug 1991
Mackintosh Burn Limited and Another Vs Nu-built Construction Private Ltd. and Others
Calcutta High Court · (1992) 1 CALLT 151
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Specific Relief Act, 1963 — Section 14(1), 41, 42
High Courts31 Jul 1991
Commissioner of Income Tax Vs Birla Cotton Spg. and Wvg. Mills Ltd.
Calcutta High Court · (1993) 200 ITR 92
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts29 Jul 1991Allowed
Sri Monoranjan Bapari and Others Vs The State of West Bengal and Others
Calcutta High Court · (1992) 1 CALLT 19 : (1993) 1 ILR (Cal) 453
Constitution of India, 1950 — Article 226West Bengal Estates Acquisition Act, 1953 — Section 44(2), 44(3)
High Courts29 Jul 1991
Naru Gopal Goswami Vs State of West Bengal and Others
Calcutta High Court · (1992) 1 CALLT 213
Constitution of India, 1950 — Article 14, 226
High Courts29 Jul 1991Allowed
Debdas Ganguly Vs Director, Zoological Garden at Alipore and Others
Calcutta High Court · (1991) 2 CALLT 353
Constitution of India, 1950 — Article 226, 311
High Courts29 Jul 1991
A.K. Jalan (HUF) Vs Commissioner of Income Tax
Calcutta High Court · (1993) 71 TAXMAN 248
Income Tax Act, 1922 — Section 13Income Tax Act, 1961 — Section 144, 145, 145(1), 256(1)
High Courts26 Jul 1991Dismissed
Isaac Harold Gomes Vs Monica Sylvia Gomes
Calcutta High Court · (1992) 2 DMC 62
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482
High Courts26 Jul 1991
State of West Bengal and others Vs Nripendra NathBanerjee and others
Calcutta High Court · AIR 1992 Cal 179 : 96 CWN 209
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, Order 41 Rule 5, 141Constitution of India, 1950 — Article 225, 226Limitation (Amendment) Act, 1963 — Article 137, 3, 5
High Courts26 Jul 1991Allowed
Indian Cardboard Industries Ltd. Vs Collector of Central Excise
Calcutta High Court · (1993) 44 ECR 241 : (1992) 58 ELT 508
Central Excise Rules, 1944 — Rule 173B, 8(1)Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226
High Courts25 Jul 1991
Commissioner of Income Tax Vs UCO Bank
Calcutta High Court · (1993) 200 ITR 68
Income Tax Act, 1961 — Section 145, 145(1)