High Courts14 Dec 1992
Ajkal Publishers Ltd and Another Vs Himangshu Halder
Calcutta High Court · 97 CWN 419
Industrial Disputes Act, 1947 — Section 25T
COURT ARCHIVE
Calcutta High Court judgments, 1992
436 judgments · page 2 of 22
High Courts14 Dec 1992
Usha Bagchi Vs Pankaj Kumar Mitra
Calcutta High Court · (1993) 1 ILR (Cal) 421
Court Fees Act, 1870 — Section 11, 7
High Courts05 Dec 1992Allowed
Sumanta Mukherjee Vs Bharati Bhattacharjee
Calcutta High Court · (1993) 1 ILR (Cal) 90
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts04 Dec 1992Allowed
Rama Shankar Sharma Vs Coal India Ltd.
Calcutta High Court · (1993) 1 ILR (Cal) 197
Constitution of India, 1950 — Article 314General Clauses Act, 1897 — Section 16Police Act, 1861 — Section 29, 7(8)
High Courts03 Dec 1992
Lokendra Kumar Sengupta and Others Vs Union of India (UOI) and Others
Calcutta High Court · (1994) 1 CALLT 405a
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts03 Dec 1992
Gurmit Singh and Others Vs Indian Iron and Steel Co. Ltd. and Others
Calcutta High Court · (1993) 1 CALLT 64 : 97 CWN 899
Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 9A
High Courts03 Dec 1992Allowed
Prafulla Kumar Bej Vs Sachindra Nath Mitra
Calcutta High Court · 97 CWN 654
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts01 Dec 1992
Samir Saha Vs Kalyani Saha and Another
Calcutta High Court · 97 CWN 760 : (1993) 2 DMC 610
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 342
High Courts27 Nov 1992
Commissioner of Income Tax Vs General Industrial Society Ltd.
Calcutta High Court · (1994) 120 CTR 266 : (1994) 207 ITR 169 : (1994) 74 TAXMAN 63
Income Tax Act, 1961 — Section 41(1)
High Courts27 Nov 1992
Coates of India Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 205 ITR 373
Income Tax Act, 1961 — Section 37, 37(3A), 37(3B)
High Courts27 Nov 1992
Commissioner of Income Tax Vs Eastern Spinning Mills and Industries Ltd.
Calcutta High Court · (1994) 207 ITR 951
Income Tax Act, 1961 — Section 41(1)
High Courts26 Nov 1992
In Re: Gora @ Golam Hossain and Others
Calcutta High Court · 97 CWN 687
Criminal Procedure Code, 1973 (CrPC) — Section 209Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts26 Nov 1992Allowed
In Re: Debashis Ghose
Calcutta High Court · 97 CWN 321
Hindu Marriage Act, 1955 — Section 12(1)(a)
High Courts26 Nov 1992Dismissed
Amarendra Nath Giri Vs State of West Bengal
Calcutta High Court · (1993) 1 ILR (Cal) 104
Bengal Amusements Tax Act, 1922 — Section 4B, 4B(2)
High Courts25 Nov 1992
Kesoram Industries Ltd. (Textile Division) Vs Coal India Ltd.
Calcutta High Court · AIR 1993 Cal 78
Bengal General Clauses Act, 1899 — Section 3, 4(2)Cess Act, 1880 — Section 5, 6, 7Civil Procedure Code, 1908 (CPC) — Section 115
High Courts25 Nov 1992
Chairman, Regional Centre Co-operative Bank Vs State of West Bengal
Calcutta High Court · (1993) 2 ILR (Cal) 116
High Courts24 Nov 1992
Super Cassettes Industries Ltd. Vs Collector of Customs
Calcutta High Court · (1993) 66 ELT 557
Customs Act, 1962 — Section 129E, 27, 27(2)
High Courts24 Nov 1992Allowed
Smt. Anima Saha Vs The Steel Authority of India Ltd. and Others
Calcutta High Court · 97 CWN 813
High Courts20 Nov 1992Allowed
Mohanlal Khandelwal and Others Vs The State of West Bengal and Others
Calcutta High Court · (1993) 1 CALLT 59
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482