High Courts23 Dec 1992Allowed
Jacob Cherian Vs Himanshu Kumar Mukherjee and Another
Calcutta High Court · 97 CWN 730
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Transfer of Property Act, 1882 — Section 106, 53A
COURT ARCHIVE
Calcutta High Court judgments, 1992
436 judgments · page 1 of 22
High Courts23 Dec 1992
Smt. Uma Devi Jhawar Vs Income Tax Officer
Calcutta High Court · (1996) 218 ITR 573 : (1995) 78 TAXMAN 532
Income Tax Act, 1961 — Section 139, 147, 148
High Courts22 Dec 1992
Chakraberia Sishu Sangha Vs Sibaji Dutta and Others
Calcutta High Court · 97 CWN 735
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 115, 151Transfer of Property Act, 1882 — Section 53A
High Courts22 Dec 1992Dismissed
T. Paul Kuki alias Pabul Youthhand alias T.P. Kuki Vs The State of West Bengal
Calcutta High Court · (1993) 1 CALLT 342
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 36A(1), 36A(C), 42
High Courts22 Dec 1992Allowed
MS. Hotel Sea Gull and Others Vs The State and Others
Calcutta High Court · 97 CWN 690
Criminal Procedure Code, 1973 (CrPC) — Section 144Land Acquisition Act, 1894 — Section 3(a)West Bengal Town And Country (planning And Development) Act, 1979 — Section 1, 137, 2(12), 2(7), 3(a)
High Courts22 Dec 1992Allowed
Smt. Kalyani Bera Vs State of West Bengal
Calcutta High Court · (1993) 2 CALLT 107 : 97 CWN 711
Civil Procedure Code, 1908 (CPC) — Section 9West Bengal Estates Acquisition Act, 1953 — Section 5A
High Courts21 Dec 1992Dismissed
University of Calcutta and Others Vs Ranadeb Chaudhuri and Others
Calcutta High Court · 97 CWN 869
Calcutta University Act, 1979 — Section 4, 4(1), 4(10), 4(11)Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 19(1)(g), 226, 31(A)(1)(b)
High Courts18 Dec 1992
Rameswar Agarwalla and Others Vs State of West Bengal
Calcutta High Court · (1993) 1 CALLT 319
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167(5)Essential Commodities (Special Provisions) Act, 1981 — Section 12AA, 2
High Courts18 Dec 1992
Babul Choubey Vs State of West Bengal and Others
Calcutta High Court · (1993) 1 CALLT 420
Criminal Procedure Code, 1973 (CrPC) — Section 152(2), 156(1), 190Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts18 Dec 1992
Ratanlal Bansilal and others Vs Kishorilal Goenka and others
Calcutta High Court · AIR 1993 Cal 144 : (1993) 1 CALLT 162 : (1993) 1 CHN 307 : 97 CWN 227 : (1993) 1 ILR (Cal) 109
Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code Amendment Act, 1973 — Section 109, 110Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, Order 41 Rule 25, Order 42 Rule 1, 100, 100(1)
High Courts18 Dec 1992Allowed
Shree Bajrang Commercial Co. (P.) Ltd. Vs Income Tax Officer
Calcutta High Court · (1994) 75 TAXMAN 263
Income Tax Act, 1922 — Section 34(1)(a), 66(2)Income Tax Act, 1961 — Section 131, 147, 147(a), 148, 34
High Courts17 Dec 1992
Bijay Shankar Tripathi Vs Calcutta Municipal Corporation and others
Calcutta High Court · AIR 1994 Cal 152 : (1993) 1 CALLT 501
Calcutta Municipal Corporation Act, 1980 — Section 183(5), 193, 196
High Courts17 Dec 1992
Nirala Properties Pvt. Ltd. Vs Circular Investment Trust Pvt. Ltd.
Calcutta High Court · (1993) 1 ILR (Cal) 335
Transfer of Property Act, 1882 — Section 55(6)
High Courts17 Dec 1992Dismissed
Ashim Ranjan Chowdhury Vs Jiban Ranjan Chowdhury and Others
Calcutta High Court · 97 CWN 591
Easements Act, 1882 — Section 60, 60(b)
High Courts16 Dec 1992Allowed
Sri. Sri. Iswar Dadhi Baman Narayan Thakur Vs Ritendra Nath Banerjee
Calcutta High Court · (1993) 1 ILR (Cal) 206
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts16 Dec 1992
Pradeep Kr. Roy Vs Susmita Roy Chakraborty
Calcutta High Court · (1995) 1 ILR (Cal) 153
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, Order 7 Rule 1Hindu Marriage Act, 1955 — Section 24
High Courts16 Dec 1992Dismissed
Kashinath Kesh Vs Steel Authority of India Ltd. and Another
Calcutta High Court · 97 CWN 358
Arbitration Act, 1940 — Section 2(a), 33, 4(b), 41(b)
High Courts15 Dec 1992Dismissed
Sumanta Mukherjee Vs Bharati Bhattacharjee
Calcutta High Court · 97 CWN 437
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts15 Dec 1992
Satyanarayan Bhalotia Vs Commissioner of Income Tax
Calcutta High Court · (1993) 113 CTR 429 : (1994) 207 ITR 1030 : (1994) 72 TAXMAN 54
Income Tax Act, 1961 — Section 139, 139(4), 148
High Courts15 Dec 1992
Pashupati Chemicals and Pharmaceuticals Ltd. Vs Asstt. Collr. of Cus.
Calcutta High Court · (1993) 64 ELT 361
Constitution of India, 1950 — Article 226Customs (Appeal) Rules, 1982 — Rule 3(3)Customs Act, 1962 — Section 111, 128, 128(2), 49