High Courts20 Feb 1992
The Oriental Insurance Co. Ltd. Vs Sm. Maheswari Roy and another
Calcutta High Court · (1993) ACJ 419 : AIR 1992 Cal 330 : (1992) 1 ILR (Cal) 325
Motor Vehicles Act, 1939 — Section 92Succession Act, 1925 — Section 306
COURT ARCHIVE
Calcutta High Court judgments, 1992
436 judgments · page 19 of 22
High Courts20 Feb 1992
Oriental Insurance Co. Ltd. Vs Maheshwari Roy and Another
Calcutta High Court · (1994) 2 ACC 111
High Courts20 Feb 1992Dismissed
Sisir Kumar Banerjee Vs Central Inland Water Transport Corporation Ltd. and Others
Calcutta High Court · 96 CWN 638
Constitution of India, 1950 — Article 226
High Courts19 Feb 1992Allowed
Brooke Bond India Ltd. Vs C. Patel And Company
Calcutta High Court · 96 CWN 839
Trade and Merchandise Marks Act, 1958 — Section 2(d), 2(f), 30, 34, 35
High Courts19 Feb 1992Allowed
Satyanarayan Saw Mill Vs Satyanarayan Bagla
Calcutta High Court · (1992) 1 CALLT 441 : (1994) 2 ILR (Cal) 335
Calcutta Thika Tenancy Act, 1949 — Section 2(5)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24
High Courts18 Feb 1992
Commissioner of Income Tax Vs Cominco Binani Zinc Ltd.
Calcutta High Court · (1993) 204 ITR 56
Income Tax Act, 1961 — Section 37
High Courts18 Feb 1992Dismissed
Sri Amiya Kumar Mukherjee Vs United Bank of India and Others
Calcutta High Court · (1992) 2 CALLT 368 : 96 CWN 878
Constitution of India, 1950 — Article 226, 311
High Courts18 Feb 1992
Arun Kumar Biswas Vs Superintendent of Police
Calcutta High Court · (1992) 2 ILR (Cal) 61
High Courts17 Feb 1992Allowed
Dr. Bimalendu Dasgupta Vs State of West Bengal and Another
Calcutta High Court · (1992) 2 CALLT 224
Constitution of India, 1950 — Article 14, 226
High Courts17 Feb 1992
Commissioner of Wealth Tax Vs Mrs. Ratna Bose
Calcutta High Court · (1993) 201 ITR 40
Wealth Tax Rules, 1957 — Rule 1C, 1D
High Courts14 Feb 1992
Sm. Mira Rani Das Vs State Of West Bengal and Others
Calcutta High Court · 96 CWN 823
Urban Land (Ceiling and Regulation) Act, 1976 — Section 6(1), 9
High Courts14 Feb 1992
S.D.B. Chemical Mfg. Co. Pvt. Ltd. Vs Addl. Collector of C. Ex.
Calcutta High Court · (1992) 60 ELT 526
Central Excises and Salt Act, 1944 — Section 11AFactories Act, 1948 — Section 2
High Courts14 Feb 1992
Minerals and Metals Trading Corpn. of India Ltd. Vs CEGAT
Calcutta High Court · (1992) 40 ECC 269 : (1992) 58 ELT 548
Constitution of India, 1950 — Article 12, 14, 226Contract Act, 1872 — Section 72Customs Act, 1962 — Section 154, 27
High Courts13 Feb 1992
Assistant Collector of Central Excise Vs Indo Metal Industries
Calcutta High Court · (1995) 61 ECR 193 : (1992) 58 ELT 539
Central Excise and Customs Laws (Amendment) Act, 1991 — Section 3, 3(3)
High Courts13 Feb 1992
East India Hotels Ltd. Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (1993) 204 ITR 435
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 151, 32
High Courts13 Feb 1992Allowed
In the Matter of Amalgamated Development Limited Vs State of West Bengal
Calcutta High Court · (1992) 1 CALLT 459 : 96 CWN 696
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 18, 19, 20, 21, 22
High Courts12 Feb 1992Allowed
G.D. Pharmaceuticals Ltd. Vs Union of India (UOI)
Calcutta High Court · (1992) 60 ELT 205
Central Excises and Salt Act, 1944 — Section 14FConstitution of India, 1950 — Article 226Drugs and Cosmetics Rules, 1945 — Rule 103(3)
High Courts12 Feb 1992
Hanuman Koiri Vs State
Calcutta High Court · 96 CWN 711
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227
High Courts12 Feb 1992
Sri Banamali Neogi and Others Vs Sri Asoke Kumar Chattopadhyay and Others
Calcutta High Court · (1992) 1 CALLT 437 : 96 CWN 886
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 7
High Courts12 Feb 1992
Vithalbhai Pvt. Ltd. Vs Union Bank of India
Calcutta High Court · AIR 1992 Cal 283 : (1992) 2 CALLT 96
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 105