High Courts15 May 1992Allowed
Jindal Strips Ltd. Vs Collector of Customs
Calcutta High Court · (1992) 62 ELT 301
Constitution of India, 1950 — Article 13(3), 19(1), 226Customs Act, 1962 — Section 15, 15(1), 16, 18(2), 25
COURT ARCHIVE
Calcutta High Court judgments, 1992
436 judgments · page 13 of 22
High Courts15 May 1992Dismissed
Contai Co-Operative Bank Limited and Others Vs The State of West Bengal and Others
Calcutta High Court · 97 CWN 386
West Bengal Co-operative Societies Act, 1983 — Section 2(20), 95
High Courts15 May 1992
State of West Bengal and Others Vs Harendra Nath Bhowmick and Others
Calcutta High Court · 96 CWN 1222
Constitution of India, 1950 — Article 14, 16
High Courts15 May 1992Allowed
Subhasis Bakshi and Others Vs State of West Bengal and Others
Calcutta High Court · (1993) 1 CALLT 272
Bengal Medical Act, 1914 — Section 15, 18, 20Constitution of India, 1950 — Article 14, 226
High Courts14 May 1992Dismissed
Jute Corporation of India Ltd. Vs Nellimaria Jute Mills Co. Ltd. and Another
Calcutta High Court · (1993) 1 CALLT 79
Constitution of India, 1950 — Article 12, 14, 226, 229
High Courts14 May 1992Dismissed
Drawings and Metals and Others Vs State Bank of India
Calcutta High Court · (1992) 2 CALLT 289 : 96 CWN 978 : (1992) 2 ILR (Cal) 1
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Constitution of India, 1950 — Article 227
High Courts14 May 1992Allowed
FCI Workers Union and Another Vs Food Corporation of India and Others
Calcutta High Court · 96 CWN 985 : (1992) 65 FLR 1014 : (1993) 1 LLJ 359
Industrial Disputes Act, 1947 — Section 25G, 25N
High Courts14 May 1992Allowed
Food Corporation of India Workers'' Union Vs Food Corporation of India
Calcutta High Court · (1992) 1 ILR (Cal) 521
Constitution of India, 1950 — Article 226, 38, 39, 42, 43Industrial Disputes Act, 1947 — Section 10A, 25G, 25N
High Courts14 May 1992
Manas Kumar Biswas Vs State of West Bengal
Calcutta High Court · (1992) 2 ILR (Cal) 31
High Courts14 May 1992
Crystal Impex Pvt. Ltd. Vs Collr. of Cus. (Preventive)
Calcutta High Court · (1994) 70 ELT 198
Customs Act, 1962 — Section 47
High Courts14 May 1992Allowed
ESBI Transmissions Private Ltd. Vs Collector of Central Excise
Calcutta High Court · (1997) 91 ELT 1997
Trade and Merchandise Marks Act, 1958 — Section 28
High Courts14 May 1992Allowed
Sunil Kumar Laha and Another Vs The State of West Bengal
Calcutta High Court · (1992) 2 CALLT 274
Evidence Act, 1872 — Section 115West Bengal Estates Acquisition Act, 1953 — Section 10(2)
High Courts13 May 1992Dismissed
In Re: Mrs. Mira Roy
Calcutta High Court · (1992) 2 CALLT 182 : 96 CWN 1082 : (1992) 2 ILR (Cal) 40
Succession Act, 1925 — Section 265, 283
High Courts13 May 1992Dismissed
Asst. Collr. of Cus. Vs Rodolfo J. Cardiente alias Rudy
Calcutta High Court · 97 CWN 72 : (1995) 77 ELT 865
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Customs Act, 1962 — Section 104, 107, 111, 123, 135(1)Evidence Act, 1872 — Section 24
High Courts13 May 1992Allowed
Narendra Nath Biswas Vs State of West Bengal
Calcutta High Court · (1992) 2 ILR (Cal) 47
High Courts12 May 1992
Pieco Electronics and Electricals Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 205 ITR 469
Income Tax Act, 1961 — Section 154, 32A
High Courts12 May 1992
Commissioner of Income Tax Vs Off Shore India Ltd.
Calcutta High Court · (1994) 122 CTR 290 : (1994) 209 ITR 473
Income Tax Act, 1961 — Section 209A(1), 256(2), 273(2)
High Courts11 May 1992
Commissioner of Income Tax Vs Tribeni Tissues Ltd.
Calcutta High Court · (1993) 111 CTR 176 : (1996) 217 ITR 846 : (1993) 69 TAXMAN 477
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts11 May 1992Allowed
J.P. Sureka, Proprietor, Shankar Engineering and Trading Co. Vs Coal India Ltd.
Calcutta High Court · (1992) 2 ILR (Cal) 492