High Courts20 Nov 1992Allowed
Bhupesh Chandra Ghosh Vs Commissioner of Police, Calcutta and Others
Calcutta High Court · 97 CWN 808
COURT ARCHIVE
Calcutta High Court judgments, 1992
436 judgments · page 3 of 22
High Courts18 Nov 1992Allowed
In re: Hindusthan Development Corpn. Limited and Another
Calcutta High Court · (1992) 11 CAL CK 0021
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts18 Nov 1992Allowed
Hindustan Development Corporation Ltd. and Another Vs Labour Court and Others
Calcutta High Court · (1993) 1 CALLT 398 : (1993) 1 ILR (Cal) 70 : (1993) 2 LLJ 356
Industrial Disputes Act, 1947 — Section 33C(2)West Bengal Industrial Disputes Rules, 1958 — Rule 20D
High Courts18 Nov 1992Dismissed
The Income Tax Officer and Another Vs Indian Overseas Corporation
Calcutta High Court · (1993) 1 CALLT 132
Limitation Act, 1963 — Section 5
High Courts17 Nov 1992Allowed
Mr. Ibrahim Mollah and Another Vs Union of India (UOI) and Others
Calcutta High Court · (1994) 2 CALLT 410
Constitution of India, 1950 — Article 14, 226
High Courts17 Nov 1992
Md. Naqui Ahmed Vs State of West Bengal
Calcutta High Court · (1993) 1 ILR (Cal) 409
Constitution of India, 1950 — Article 226
High Courts16 Nov 1992
COMMISSIONER OF WEALTH TAX Vs SURRENDRA PAUL and Others
Calcutta High Court · (1993) 111 CTR 252
High Courts16 Nov 1992
Commissioner of Wealth Tax Vs Surrendra Paul and Others
Calcutta High Court · (1996) 218 ITR 209 : (1993) 70 TAXMAN 142
Wealth Tax Rules, 1957 — Rule 1D
High Courts13 Nov 1992Allowed
Rajendra Kr. Agarwal Vs The C.E.S.C. Ltd. and Others
Calcutta High Court · (1993) 1 CALLT 491 : 97 CWN 344
Constitution of India, 1950 — Article 226
High Courts12 Nov 1992Allowed
Bangali Raje and Others Vs Union of India (UOI) and Others
Calcutta High Court · (1994) 1 LLJ 1017
Industrial Disputes (Central) Rules, 1957 — Rule 38, 39, 40, 41, 42Industrial Disputes Act, 1947 — Section 3(1)
High Courts11 Nov 1992
Andrew Yule and Co. Ltd. Vs Commissioner of Income Tax and Others
Calcutta High Court · (1994) 207 ITR 899
Income Tax Act, 1961 — Section 195, 264, 9
High Courts09 Nov 1992
Commissioner of Income Tax Vs Mahendra Swarup and Vikram Swarup
Calcutta High Court · (1993) 71 TAXMAN 268
Income Tax Act, 1961 — Section 17(2), 17(2)(iii)(a), 254(2), 256(1), 263
High Courts09 Nov 1992
Commissioner of Income Tax Vs Kamarhatty Co. Ltd.
Calcutta High Court · (1994) 74 TAXMAN 572
Income Tax Act, 1961 — Section 256(2), 263, 34, 36, 36(1)(ii)Payment of Bonus Act, 1965 — Section 34
High Courts09 Nov 1992Dismissed
Niranjan Ghosh Vs The Managing Director, Durgapur Steel Plant and Others
Calcutta High Court · (1993) 1 CALLT 146
Constitution of India, 1950 — Article 14, 226
High Courts05 Nov 1992Dismissed
Banawari Lal Kapoor Vs Dr. Arabinda Basu and Others
Calcutta High Court · 97 CWN 64
Civil Procedure Code, 1908 (CPC) — Section 115, 47West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(6)
High Courts25 Sept 1992
Commissioner of Income Tax Vs Rungta Mines (P.) Ltd.
Calcutta High Court · (1994) 205 ITR 335
Income Tax Act, 1961 — Section 256(2)
High Courts25 Sept 1992
Shipra Chowdhury Vs Sumantra Chowdhury
Calcutta High Court · (1993) 1 CALLT 111 : (1993) 1 DMC 522 : (1995) 1 ILR (Cal) 435
Evidence Act, 1872 — Section 124
High Courts25 Sept 1992
Commissioner of Income Tax Vs H.P. Lohia
Calcutta High Court · (1993) 203 ITR 928 : (1994) 77 TAXMAN 476
High Courts25 Sept 1992
Mr. Charles Mantosh and others Vs Mr. Dalhousie Institute and others
Calcutta High Court · AIR 1993 Cal 232
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 151
High Courts25 Sept 1992
Commissioner of Income Tax Vs Banshidhar Jalan and Sons
Calcutta High Court · (1994) 120 CTR 401 : (1994) 207 ITR 488
Income Tax Act, 1961 — Section 139, 139(2), 143, 144, 144B