High Courts23 Apr 1992Allowed
In Re: Nirode Ranjan Ghosh Roy and Ors
Calcutta High Court · 96 CWN 1030
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
COURT ARCHIVE
Calcutta High Court judgments, 1992
436 judgments · page 15 of 22
High Courts23 Apr 1992
Bongaigaon Refinery and Petrochem. Ltd. Vs Collr. of C. Ex. (A)
Calcutta High Court · (1994) 46 ECC 87 : (1994) 69 ELT 193
Central Excise Rules, 1944 — Rule 44, 52A, 52A(2)Central Excises and Salt Act, 1944 — Section 2, 35F, 5A(1)Customs Act, 1962 — Section 129E
High Courts22 Apr 1992Dismissed
Gautam Kundu Vs State of West Bengal and Sm. Shaswati Kundu
Calcutta High Court · (1992) 2 CALLT 130 : 96 CWN 751
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112, 4
High Courts21 Apr 1992
On the death of Aamal Dasgupta, Ashok Dasgupta and others Vs Dwijendra Lal Dasgupta and others
Calcutta High Court · AIR 1992 Cal 341
Evidence Act, 1872 — Section 64Succession Act, 1925 — Section 63, 68, 70
High Courts20 Apr 1992Allowed
Samir Bhattacharya and Others Vs The State of West Bengal and Others Bijoy Mandal and Others Vs The Union of India (UOI) and Others
Calcutta High Court · (1992) 2 CALLT 333
Constitution of India, 1950 — Article 14, 226, 38, 39
High Courts15 Apr 1992
Steel Authority of India Limited Vs Ashoke Das and Others
Calcutta High Court · (1992) 2 CALLT 468
Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 10
High Courts15 Apr 1992Allowed
Guna Nand Khan Vs Indian Institute of Technology
Calcutta High Court · (1992) 1 ILR (Cal) 405
High Courts15 Apr 1992Allowed
Bejoy Kumar Ukil Vs State of West Bengal
Calcutta High Court · (1992) 1 ILR (Cal) 417
Constitution of India, 1950 — Article 226
High Courts10 Apr 1992
LAKSHMI NARAYAN BOARD MILLS PRIVATE LIMITED Vs COMMISSIONER OF Income Tax.
Calcutta High Court · (1993) 205 ITR 88
High Courts10 Apr 1992Dismissed
Madhusudan Nag Vs Dhananjoy Nag
Calcutta High Court · (1992) 2 ILR (Cal) 228
High Courts10 Apr 1992
Lakshmi Narayan Board Mills Private Limited Vs Commissioner of Income Tax
Calcutta High Court · (1994) 205 ITR 88
Income Tax Act, 1961 — Section 28, 56
High Courts10 Apr 1992Allowed
Moumita Mitra and Others Vs Rabindra Nath Basu and Others
Calcutta High Court · (1992) 2 CALLT 434 : 96 CWN 941 : (1992) 1 ILR (Cal) 383
Benami Transactions (Prohibition) Act, 1988 — Section 2, 2(2), 3, 4, 4(3)Civil Procedure Code, 1908 (CPC) — Section 11Hindu Womens Right to Property Act, 1937 — Section 3, 4
High Courts10 Apr 1992
Shyama Charan Auddy and another Vs Smt. Bimala Bala Sen and another
Calcutta High Court · AIR 1993 Cal 14 : 96 CWN 864
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92(1), Order 21 Rule 92(2)
High Courts10 Apr 1992
Indian Rayon and Industries Ltd. and Others Vs Union of India (UOI) and Others
Calcutta High Court · (1992) 40 ECC 100 : (1993) 44 ECR 312
High Courts09 Apr 1992
M/s Raghunath Prasad Phoolchand Ltd., and another Vs The General Manager, South Eastern Railway and others
Calcutta High Court · AIR 1992 Cal 307 : (1992) 2 CALLT 460
Constitution of India, 1950 — Article 14, 226
High Courts09 Apr 1992
Commissioner of Income Tax Vs Gokul Chand Agarwal
Calcutta High Court · (1994) 117 CTR 109 : (1993) 202 ITR 14 : (1993) 68 TAXMAN 23
Income Tax Act, 1961 — Section 254(1), 254(2), 256
High Courts09 Apr 1992
I.T.C. Limited Vs Commissioner of Income Tax
Calcutta High Court · (1994) 205 ITR 126 : (1993) 69 TAXMAN 510
Income Tax Act, 1961 — Section 263, 32, 32(1), 40A(8), 43
High Courts08 Apr 1992
Manmatha Krishan Mitra Vs Dena Bank
Calcutta High Court · AIR 1992 Cal 362
Transfer of Property Act, 1882 — Section 105
High Courts08 Apr 1992Dismissed
Parijan Bibi and Others Vs SK. Jan Mohammad and Others
Calcutta High Court · 96 CWN 1011
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts07 Apr 1992
Arrah Sasaram Light Railway Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1993) 204 ITR 807
Income Tax Act, 1961 — Section 143, 143(3), 144A, 144B, 57