High Courts23 Mar 1992
COMMISSIONER OF Income Tax Vs SHREE KRISHNA PROPERTIES LTD.
Calcutta High Court · (1993) 205 ITR 308
COURT ARCHIVE
Calcutta High Court judgments, 1992
436 judgments · page 17 of 22
High Courts20 Mar 1992
Hindusthan Malleables and Forgings Ltd. Vs Asstt. Collr. of Cus.
Calcutta High Court · (1992) 62 ELT 7
Constitution of India, 1950 — Article 14
High Courts20 Mar 1992
Indian Iron and Steel Co. Ltd. Vs Shri Satya Dev Singh and others
Calcutta High Court · AIR 1992 Cal 287
Constitution of India, 1950 — Article 14, 19, 19(1), 19(6), 21Essential Commodities Act, 1955 — Section 2, 3, 5
High Courts19 Mar 1992Dismissed
Coal Employees Union and Others Vs Coal India Ltd. and Others
Calcutta High Court · (1992) 2 CALLT 261 : (1992) 65 FLR 922 : (1993) 1 LLJ 646
Industrial Disputes Act, 1947 — Section 9A
High Courts19 Mar 1992
Shib Kumar Roy Vs Union of India (UOI)
Calcutta High Court · (1992) 1 ILR (Cal) 222
Central Industrial Security Force Act, 1968 — Section 18Central Industrial Security Force Rules, 1969 — Rule 34Constitution of India, 1950 — Article 136, 14, 226
High Courts19 Mar 1992
Commissioner of Income Tax Vs Shri Krishna Bandar Trust
Calcutta High Court · (1993) 201 ITR 989
Income Tax Act, 1961 — Section 164, 164(1), 164(2), 164(3), 2(31)
High Courts19 Mar 1992Dismissed
Ashok Kumar Chowdhury Vs Calcutta Port Trust and Others
Calcutta High Court · (1993) 1 CALLT 52 : 96 CWN 970 : (1993) 1 LLJ 541
High Courts18 Mar 1992Allowed
Shibsankar Samanta Vs Smt. Sobhana Samanta
Calcutta High Court · (1992) CriLJ 2196
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts16 Mar 1992
Gopal Hosiery Vs Assistant Collector of Central Excise
Calcutta High Court · (1993) 41 ECC 18 : (1992) 42 ECR 653 : (1992) 58 ELT 542
Central Excises and Salt Act, 1944 — Section 11B, 11B(1), 11B(2), 11B(3), 12AFinance Act, 1982 — Section 4(2)
High Courts16 Mar 1992
Commissioner of Wealth Tax Vs Smt. Mohini Devi Choraria
Calcutta High Court · (1993) 203 ITR 799
High Courts16 Mar 1992
Commissioner of Income Tax Vs Savan Public Charitable Trust
Calcutta High Court · (1993) 201 ITR 877
Income Tax Act, 1961 — Section 11, 13, 13(1)
High Courts13 Mar 1992Dismissed
Santosh Dey Vs Smt. Archana Guha and Another
Calcutta High Court · (1992) 2 CALLT 1
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 244, 245(3)Evidence Act, 1872 — Section 3
High Courts13 Mar 1992Allowed
Indian Oxygen and Another Vs Union of India (UOI) and Others
Calcutta High Court · 96 CWN 761 : (1992) 40 ECC 1
Research and Development Cess Act, 1986 — Section 2
High Courts13 Mar 1992
G.M.B. Ceramics Ltd. Vs Neiveli Ceramics and Refractories Ltd.
Calcutta High Court · 96 CWN 1176
Arbitration Act, 1940 — Section 14, 14(2), 2(c), 20, 31Civil Procedure Code, 1908 (CPC) — Section 20
High Courts13 Mar 1992Dismissed
M/S. Coal India Ltd. Vs Associated Coal Agency
Calcutta High Court · 96 CWN 1229
Arbitration Act, 1940 — Section 12, 20, 30, 33, 8(2)
High Courts12 Mar 1992
Mahabir Prasad Bubna Vs United Bank of India
Calcutta High Court · AIR 1992 Cal 270
Contract Act, 1872 — Section 73Evidence Act, 1872 — Section 23, 31Negotiable Instruments Act, 1881 (NI) — Section 58, 6, 85
High Courts12 Mar 1992
K.N. Razdan Vs Commissioner of Income Tax
Calcutta High Court · (1993) 204 ITR 83 : (1994) 75 TAXMAN 203
Income Tax Act, 1961 — Section 56, 63Transfer of Property Act, 1882 — Section 111
High Courts12 Mar 1992Allowed
Pranabesh Chandra Mukherji Vs Snigdha Mukherji
Calcutta High Court · (1992) 1 ILR (Cal) 228
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Evidence Act, 1872 — Section 138
High Courts12 Mar 1992Dismissed
Industrial Security Force and Others Vs Bhopal Singh and Another
Calcutta High Court · 96 CWN 627
Constitution of India, 1950 — Article 311(2)
High Courts11 Mar 1992
Food Corporation of India Vs Hari Prasad Kanoria and others
Calcutta High Court · AIR 1992 Cal 346 : 96 CWN 658
Arbitration Act, 1940 — Section 15, 16, 17, 20, 29Arbitration Rules, 1940 — Rule 3Civil Procedure Code, 1908 (CPC) — Section 34