High Courts08 Jul 1992
Sk. Adbul Kasem and Others Vs The State
Calcutta High Court · 97 CWN 426
Criminal Procedure Code, 1973 (CrPC) — Section 193, 209, 227, 227, 228Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
COURT ARCHIVE
Calcutta High Court judgments, 1992
436 judgments · page 10 of 22
High Courts07 Jul 1992Dismissed
Narendra Nath Dalui Vs Vivekananda Parui
Calcutta High Court · (1994) 1 ILR (Cal) 300
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 3, Order 7 Rule 7
High Courts06 Jul 1992
Commissioner of Income Tax Vs Smt. Sunita Mundra
Calcutta High Court · (1994) 120 CTR 187 : (1994) 206 ITR 470
Income Tax Act, 1961 — Section 183, 246, 247, 86
High Courts06 Jul 1992
Commissioner of Income Tax Vs K.L. Thirani and Co. Ltd.
Calcutta High Court · (1994) 116 CTR 266 : (1996) 218 ITR 149 : (1993) 68 TAXMAN 82
Income Tax Act, 1961 — Section 139(1), 36, 43B
High Courts06 Jul 1992
J.K. Trust Vs Commissioner of Wealth Tax
Calcutta High Court · (1994) 205 ITR 524
Income Tax Act, 1961 — Section 13, 13(1), 13(2), 13(3)Wealth Tax Act, 1957 — Section 21A, 5(1)
High Courts06 Jul 1992
Machino Techno Sales Pvt. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1993) 203 ITR 900 : (1994) 76 TAXMAN 113
Income Tax Act, 1961 — Section 140A, 209, 209(1), 210, 212
High Courts06 Jul 1992
Commissioner of Income Tax Vs Union Carbide Corporation
Calcutta High Court · (1994) 119 CTR 323 : (1994) 206 ITR 402
Income Tax Act, 1961 — Section 147
High Courts06 Jul 1992
Commissioner of Income Tax Vs Hayward Waldia Refinery Ltd.
Calcutta High Court · (1994) 122 CTR 69 : (1994) 209 ITR 159 : (1995) 78 TAXMAN 558
Income Tax Act, 1961 — Section 37, 37(1), 80VV
High Courts03 Jul 1992Dismissed
Mrs. Indu Sood Vs Vishandas Hirwani
Calcutta High Court · (1992) 2 CALLT 259
Civil Procedure Code, 1908 (CPC) — Section 155West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(2A)
High Courts03 Jul 1992Dismissed
Sushil Kumar Pati @ China Vs The State
Calcutta High Court · 97 CWN 393
Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 354, 376
High Courts02 Jul 1992
Sk. Md. Mohasin Hossain Vs State of West Bengal and Others
Calcutta High Court · (1992) 2 CALLT 293
Transfer of Property Act, 1882 — Section 123, 129West Bengal Land Reforms Act, 1955 — Section 14M
High Courts02 Jul 1992
Ram Narayan Misra Vs State of West Bengal and others
Calcutta High Court · AIR 1993 Cal 57 : 96 CWN 1100
Mines and Minerals (Development and Regulation) Act, 1957 — Section 3West Bengal Minor Minerals Rules, 1973 — Rule 24, 3
High Courts02 Jul 1992
D.O.R. Chopra Vs Union of India (UOI)
Calcutta High Court · (1992) 2 ILR (Cal) 513
High Courts02 Jul 1992
Sm. Gayatri De Vs State of West Bengal and Others
Calcutta High Court · 97 CWN 10
Constitution of India, 1950 — Article 226West Bengal Co-operative Societies Act, 1983 — Section 13, 57, 69, 7, 78
High Courts01 Jul 1992Allowed
State Bank of India Vs Kalyan Kumar Mukherjee and Others
Calcutta High Court · (1992) 2 CALLT 463
Banking Regulation Act, 1949 — Section 5, 6(1)State Bank of India Act, 1955 — Section 33, 50(1), 50(2)
High Courts01 Jul 1992
Indian Jute and Industries Ltd. Vs Collector of C. Ex. (Appeals)
Calcutta High Court · (1997) 57 ECC 144 : (1992) 62 ELT 290
High Courts29 Jun 1992
COMMISSIONER OF WEALTH TAX Vs T. BHASKARAN.
Calcutta High Court · (1993) 111 CTR 245 : (1993) 68 TAXMAN 20
High Courts26 Jun 1992
Associated Transport Company and Others Vs P.S.R. Murthy and Another
Calcutta High Court · (1994) 80 CompCas 218 : 97 CWN 111
Criminal Procedure Code, 1973 (CrPC) — Section 178, 460, 462, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts26 Jun 1992
Trimplex Industries Pvt. Ltd. Vs State of West Bengal
Calcutta High Court · AIR 1993 Cal 39 : (1992) 2 CALLT 475 : (1992) 2 CHN 163 : 97 CWN 368
Calcutta Improvement Act, 1911 — Section 63Calcutta Municipal Act, 1951 — Section 380, 635(2)Calcutta Municipal Corporation (Amendment) Act, 1984 — Section 30(2), 36
High Courts26 Jun 1992
Molla Sirajul Haque and etc. Vs Gorachand Mullick and others
Calcutta High Court · AIR 1993 Cal 58 : (1993) 1 CALLT 16 : (1992) 2 CHN 95 : 97 CWN 520
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 7 Rule 11, 107(2), 141Constitution of India, 1950 — Article 134ATransfer of Property Act, 1882 — Section 105