High Courts08 Jun 1992
Scindia Steam Navigation Co. Ltd. Vs Collector of Customs
Calcutta High Court · (1993) 63 ELT 34
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 116Evidence Act, 1872 — Section 105
COURT ARCHIVE
Calcutta High Court judgments, 1992
436 judgments · page 12 of 22
High Courts08 Jun 1992
Mundra Mills Stores Co. Vs Smt. Bimla Devi Poddar
Calcutta High Court · 96 CWN 1130
Civil Procedure Code, 1908 (CPC) — Section 47Partnership Act, 1932 — Section 67, 68, 69, 69(2), 69(3)
High Courts04 Jun 1992
Jalpac India Ltd. Vs Collector of Customs
Calcutta High Court · (1993) 66 ELT 79
High Courts03 Jun 1992
Md. Hassen Hashmi Vs Sm. Kaberi Roy and others
Calcutta High Court · AIR 1993 Cal 70 : (1993) 2 CALLT 3 : 97 CWN 444
Benami Transactions (Prohibition) Act, 1988 — Section 2, 4, 4(3)Partnership Act, 1932 — Section 14, 15, 44
High Courts03 Jun 1992
Bhanu Bahadur Vs Mihir Kumar Sen
Calcutta High Court · 96 CWN 1048 : 96 CWN 1027 : (1993) 1 ILR (Cal) 99
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2, Order 21 Rule 35, Order 21 Rule 36, 115, 47(3)
High Courts02 Jun 1992
Misti Enterprises Vs M/s. Britannia Engineering Products and Services Ltd
Calcutta High Court · AIR 1993 Cal 272 : 97 CWN 173
Arbitration Act, 1940 — Section 20(4), 4, 8
High Courts01 Jun 1992Allowed
Dilip Kumar Das and Others Vs The State of West Bengal
Calcutta High Court · (1993) CriLJ 837 : 96 CWN 1017
Criminal Procedure Code, 1973 (CrPC) — Section 167(5)
High Courts01 Jun 1992
Raj Kumar Rowla and Others Vs Manabendra Banerjee
Calcutta High Court · 96 CWN 1241
Bengal Money Lenders Act, 1940 — Section 38Civil Procedure Code, 1908 (CPC) — Section 16
High Courts01 Jun 1992
Commissioner of Income Tax Vs India Linoleums Ltd.
Calcutta High Court · (1992) 06 CAL CK 0021
Income Tax Act, 1961 — Section 256(1)
High Courts01 Jun 1992Allowed
Amarendranath Sanyal Vs Krishna Sanyal
Calcutta High Court · (1993) 1 CALLT 301 : (1993) 1 DMC 565
Hindu Marriage Act, 1955 — Section 13(1)
High Courts01 Jun 1992
A.C. Bose alias Ashoke Ch. Bose Vs The State, I.G.E. (India) Ltd.(Calcutta Branch)
Calcutta High Court · 97 CWN 1
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts28 May 1992Allowed
Debraj Wadhera Vs Md. Ashraf Ali
Calcutta High Court · (1993) 1 CALLT 34 : (1992) 2 ILR (Cal) 312
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 100West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts27 May 1992
Flury''s Swiss Confectionery (P) Ltd. Vs Stephen Court Limited
Calcutta High Court · (1992) 2 CALLT 316 : 96 CWN 1238 : (1993) 1 ILR (Cal) 343
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, 115
High Courts27 May 1992
Birla Jute and Industries Ltd. Vs Union of India (UOI)
Calcutta High Court · (1992) 61 ELT 437
Central Excise Rules, 1944 — Rule 10
High Courts27 May 1992Allowed
Dr. (Mrs.) Sakti Rupa Chakraborty Vs University of Calcutta and Others
Calcutta High Court · (1993) 2 CALLT 328 : 96 CWN 1149 : (1992) 2 ILR (Cal) 7
Constitution of India, 1950 — Article 14, 226
High Courts27 May 1992Allowed
Deb Kumar Banerjee Vs Damodar Valley Corporation
Calcutta High Court · (1993) 2 ILR (Cal) 104
High Courts26 May 1992
Smt. Chhabi Auddy Vs The State of West Bengal and Others
Calcutta High Court · (1992) 2 CALLT 388
Constitution of India, 1950 — Article 14, 226
High Courts26 May 1992Dismissed
Manotosh Roy and Another Vs Union of India (UOI) and Others
Calcutta High Court · (1993) 2 CALLT 205
Constitution of India, 1950 — Article 14, 226, 311
High Courts25 May 1992Dismissed
Madhu Jayanti (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 73 TAXMAN 76
Income Tax Act, 1961 — Section 143(3), 154, 154(1A), 256(2), 263
High Courts25 May 1992
Commissioner of Income Tax Vs Century Enka Ltd.
Calcutta High Court · (1993) 68 TAXMAN 121
Income Tax Act, 1961 — Section 143(3), 144B, 256(2), 263, 80J