High Courts07 Apr 1992
National Textile Corporation (Wbabo) Ltd. Vs Plaban Kuman Das and Others
Calcutta High Court · 96 CWN 1034
Constitution of India, 1950 — Article 14, 226, 41
COURT ARCHIVE
Calcutta High Court judgments, 1992
436 judgments · page 16 of 22
High Courts06 Apr 1992
Dileep Singh Mehta Vs Mackinnon Mackenzie and Co. Ltd.
Calcutta High Court · AIR 1993 Cal 25
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts06 Apr 1992
Commissioner of Income Tax Vs United Collieries Ltd.
Calcutta High Court · (1993) 203 ITR 857
Income Tax Act, 1961 — Section 80M
High Courts06 Apr 1992
N.K. Bapna Vs Union of India (UOI)
Calcutta High Court · 96 CWN 730 : (1992) 2 ILR (Cal) 109
High Courts03 Apr 1992Allowed
R.K. Gupta Vs Coal India Ltd. and Others
Calcutta High Court · (1993) 1 CALLT 352 : 96 CWN 1157 : (1993) 1 LLJ 931
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 29(1)Constitution of India, 1950 — Article 226
High Courts03 Apr 1992
Kanak Kumar Dugar Vs State of West Bengal
Calcutta High Court · (1992) 1 ILR (Cal) 345
Land Acquisition Act, 1894 — Section 4, 5A, 6, 6(1), 6(2)
High Courts02 Apr 1992Allowed
Balaram Dey Vs Smt. Chaya Dey and Another
Calcutta High Court · (1992) 2 CALLT 179 : 96 CWN 907 : (1992) 1 ILR (Cal) 377
Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 6
High Courts02 Apr 1992
Ajay Harkerni and Others Vs State of West Bengal and Others
Calcutta High Court · (1992) 2 CALLT 379
Cinematograph Act, 1952 — Section 7(1)Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 2
High Courts02 Apr 1992Dismissed
Nava Bharat Engineering Corporation Vs Union of India (UOI)
Calcutta High Court · (1994) 1 ILR (Cal) 344
Limitation Act, 1963 — Article 137, 20
High Courts31 Mar 1992
In Re: Jagason Das
Calcutta High Court · 96 CWN 918 : (1995) 77 ELT 854
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 457, 482, 523Customs Act, 1962 — Section 11, 110, 110(2), 115, 125
High Courts30 Mar 1992
Commissioner of Income Tax Vs Popular Electric Co. (P.) Ltd.
Calcutta High Court · (1993) 203 ITR 630 : (1994) 77 TAXMAN 497
Income Tax Act, 1961 — Section 142(1), 142(2A), 143(2), 144, 254
High Courts30 Mar 1992Allowed
Chowdhury Industries Vs Union of India (UOI)
Calcutta High Court · (1992) 1 ILR (Cal) 243
High Courts27 Mar 1992Dismissed
University Of Calcutta and Others Vs Dr. (Mrs.) Mamata Datta and Others
Calcutta High Court · 96 CWN 1066
Constitution of India, 1950 — Article 141, 226
High Courts27 Mar 1992
I.E.L. Ltd. (Successor-in-interest to Crescent Dyes Chemicals Ltd.) Vs Commissioner of Income Tax
Calcutta High Court · (1993) 112 CTR 144 : (1993) 204 ITR 386 : (1993) 69 TAXMAN 436
Finance Act, 1991 — Section 10(14), 17, 17(2)Income Tax Act, 1961 — Section 40, 40A(5)
High Courts27 Mar 1992
Mohammad Rustom Ali and another Vs The Administrator, Corporation of Calcutta and others
Calcutta High Court · AIR 1992 Cal 311 : (1992) 2 CALLT 230 : (1992) 2 CHN 10
Calcutta Municipal (Amendment) Act, 1964 — Section 47ECalcutta Municipal Act, 1951 — Section 445, 446, 451, 456, 457Constitution of India, 1950 — Article 14, 19(1), 265
High Courts27 Mar 1992Dismissed
Gossai Chandra Das Vs Smt. Beauty Das and Another
Calcutta High Court · (1992) 2 CALLT 38 : 96 CWN 861 : (1992) 2 DMC 274
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20, 4Hindu Marriage Act, 1955 — Section 24, 25
High Courts27 Mar 1992
Indian Rayon and Industries Ltd. Vs Union of India (UOI)
Calcutta High Court · 96 CWN 1052 : (1992) 40 ECC 73 : (1992) 60 ELT 537
Constitution of India, 1950 — Article 265Customs Act, 1962 — Section 25(1)
High Courts26 Mar 1992
B.K. Gautam and Others Vs UCO Bank and Others
Calcutta High Court · 97 CWN 296 : (1993) 1 ILR (Cal) 416 : (1993) 2 LLJ 358
Constitution of India, 1950 — Article 14
High Courts25 Mar 1992
Sri Tapan Chakraborty Vs Smt. Anjali Chakraborty
Calcutta High Court · AIR 1993 Cal 10 : 97 CWN 210 : (1993) 1 DMC 572
Hindu Marriage Act, 1955 — Section 10(1), 13
High Courts24 Mar 1992Dismissed
Damodar Valley Corporation Vs B.N. Biswas and Co. Pvt. Ltd. and Others
Calcutta High Court · (1994) 1 CALLT 68
Constitution of India, 1950 — Article 226Damodar Valley Corporation Act, 1948 — Section 27, 3, 3(2), 46, 51Requisitioning and Acquisition of Immovable Property (Amendment) Act, 1970 — Section 3, 6