High Courts26 Jun 1992
The Calcutta Metropolitan Development Authority Vs Union of India and others
Calcutta High Court · AIR 1993 Cal 4
Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 12, 13, 14(2), 15, 2
COURT ARCHIVE
Calcutta High Court judgments, 1992
436 judgments · page 11 of 22
High Courts25 Jun 1992
Parameswarilall Puroshottamlall and Another Vs Food Corporation of India and Others
Calcutta High Court · (1993) 1 CALLT 254
Constitution of India, 1950 — Article 14, 226, 226(2), 299
High Courts25 Jun 1992Dismissed
Allahabad Bank Vs Pronab Kumar Mukherjee and Others
Calcutta High Court · (1993) 1 LLJ 390
Allahabad Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 6(4)Evidence Act, 1872 — Section 18
High Courts24 Jun 1992Dismissed
Jagir Singh Vs Coal India Limited
Calcutta High Court · (1993) 2 ILR (Cal) 109
High Courts24 Jun 1992Dismissed
Tushar Roy Vs Sukla Roy
Calcutta High Court · (1993) CriLJ 1659 : 96 CWN 1103
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112, 122, 123, 124, 126Family Law Reform Act, 1969 — Section 20, 23
High Courts22 Jun 1992
Sri Sri Jagannath Jew Vs Commissioner of Income Tax
Calcutta High Court · (1994) 205 ITR 487
High Courts22 Jun 1992Dismissed
Debasis Mondal Vs State of West Bengal
Calcutta High Court · (1994) 2 ILR (Cal) 73
Forest (Conservation) Act, 1980 — Section 2Forest (Conservation) Amendment Act, 1988 — Section 2Forest Act, 1927 — Section 20, 24
High Courts18 Jun 1992Allowed
Tanwir Eqbal and Others Vs The Union of India (UOI) and Others
Calcutta High Court · (1993) 1 CALLT 125
Constitution of India, 1950 — Article 226Enemy Property Act, 1968 — Section 6
High Courts18 Jun 1992Dismissed
Nandalal Rathi Vs State of West Bengal and Durgadas Dutta
Calcutta High Court · (1992) 2 CALLT 318
Criminal Procedure Code, 1973 (CrPC) — Section 144, 156(3), 451, 456, 456(4)Penal Code, 1860 (IPC) — Section 34, 380, 448
High Courts17 Jun 1992
Commissioner of Wealth Tax Vs B.K. Chatterjee
Calcutta High Court · (1993) 202 ITR 785
Income Tax Act, 1961 — Section 192Wealth Tax Act, 1957 — Section 2
High Courts17 Jun 1992
Dhirendra Nath Bhowmick and Another Vs Robin Paul and Others
Calcutta High Court · 97 CWN 390
Contract Act, 1872 — Section 19
High Courts15 Jun 1992Allowed
Sailenpra Nath Majumdar Vs The State
Calcutta High Court · 96 CWN 1096
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 408, 420
High Courts15 Jun 1992
Commissioner of Income Tax Vs Woodcraft Products Ltd.
Calcutta High Court · (1993) 111 CTR 149 : (1996) 217 ITR 862 : (1993) 69 TAXMAN 415
Income Tax Act, 1961 — Section 37, 40
High Courts15 Jun 1992
Union of India (UOI) Vs Pradip Kumar Saraf and Others
Calcutta High Court · (1993) 112 CTR 259 : (1994) 207 ITR 679 : (1993) 70 TAXMAN 334
Income Tax Act, 1961 — Section 127, 130, 130(2), 132, 132(11)
High Courts11 Jun 1992
Jitendra Nath Mukherjee Vs State of West Bengal and Others
Calcutta High Court · 97 CWN 641
Constitution of India, 1950 — Article 19, 19(1)(f), 19(1)(i), 309, 31(1)Pensions Act, 1871 — Section 11Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 14
High Courts11 Jun 1992
M. Navamani Vs State
Calcutta High Court · (1993) 1 ILR (Cal) 509
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357, 357(1), 397, 401Penal Code, 1860 (IPC) — Section 409, 465
High Courts09 Jun 1992Dismissed
W.B. Scheduled Castes and Scheduled Tribes Development Finance Corporation and Others Vs Ashis Kumar Samanta and Another
Calcutta High Court · 96 CWN 1170
Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4, 7West Bengal Scheduled Castes Development and Finance Corporation Act, 1976 — Section 28
High Courts09 Jun 1992Allowed
Nirmalendu Sekhar Karmakar and Others Vs The Basumati Corporation Ltd. and Others
Calcutta High Court · (1992) 2 CALLT 194
Calcutta High Court Rules, 1914 — Rule 53Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, 141Constitution of India, 1950 — Article 225, 226, 226(3), 38
High Courts09 Jun 1992
Goutam Roy Vs The State and others
Calcutta High Court · AIR 1993 Cal 266 : 97 CWN 302
Calcutta Municipal Corporation Act, 1980 — Section 398(4)Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 3, 4, 4(11), 4(9)Urban Land (Ceiling and Regulation) Rules, 1976 — Rule 3, 5
High Courts08 Jun 1992
Debola Biswas Vs State
Calcutta High Court · (1993) 1 ILR (Cal) 529
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 428Penal Code, 1860 (IPC) — Section 312, 314