High Courts15 Sept 1992
Vijai Kapur Vs Guest Keen Williams Ltd.
Calcutta High Court · (1995) 83 CompCas 339 : 97 CWN 701
Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 177, 181(4)
COURT ARCHIVE
Calcutta High Court judgments, 1992
436 judgments · page 5 of 22
High Courts15 Sept 1992
Dipak Kumar Chakraborty Vs Prasanta Kumar Chakraborty
Calcutta High Court · (1993) 2 ILR (Cal) 130
Criminal Procedure Code, 1973 (CrPC) — Section 147
High Courts15 Sept 1992
Central Government Panel Counsel Clerks Association, High Court Vs Joint Secretary, Ministry of Law and Justice, Government of India
Calcutta High Court · (1993) 1 ILR (Cal) 29
Constitution of India, 1950 — Article 21
High Courts15 Sept 1992Dismissed
Central Valuation Board, West Bengal Vs Bimalesh Gupta
Calcutta High Court · (1993) 1 ILR (Cal) 41
Constitution of India, 1950 — Article 132Land Acquisition Act, 1984 — Section 49(1)West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(1), 3(4)
High Courts14 Sept 1992Dismissed
In Re: Maa Kasi Motors and Others
Calcutta High Court · (1993) 1 CALLT 246 : 97 CWN 341
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 87
High Courts14 Sept 1992
Commissioner of Income Tax Vs East India Hotels Ltd.
Calcutta High Court · (1993) 2 CALLT 348 : (1994) 207 ITR 881 : (1995) 82 TAXMAN 69
Companies (Acceptance of Deposits) Rules, 1975 — Rule 3AIncome Tax Act, 1961 — Section 37
High Courts14 Sept 1992
Commissioner Of Income Tax, West Bengal-II, Calcutta Vs The East India Hotels Ltd., Calcutta
Calcutta High Court · (1993) 2 CALLT 348 : (1994) 207 ITR 881 : (1995) 82 TAXMAN 69
Income Tax Act, 1961 — Section 256
High Courts14 Sept 1992
Commissioner of Income Tax Vs Smt. Anita Ghosh
Calcutta High Court · (1993) 111 CTR 180 : (1993) 202 ITR 991
Income Tax Act, 1961 — Section 143, 143(2), 154, 2(40), 215Income Tax Rules, 1962 — Rule 14B
High Courts14 Sept 1992Dismissed
Tapan Kumar Malakar and Another Vs State of West Bengal and Others
Calcutta High Court · 97 CWN 135
Motor Vehicles Act, 1988 — Section 104, 217, 71, 71(1), 72Partnership Act, 1932 — Section 4
High Courts11 Sept 1992
Hari Krishna Kanoi and Another Vs Appropriate Authority and Others
Calcutta High Court · (1995) 124 CTR 370 : (1994) 207 ITR 743 : (1993) 71 TAXMAN 413
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269A, 269UA, 269UA(2), 269UC, 269UDIncome Tax Rules, 1962 — Rule 48L
High Courts09 Sept 1992
Induprova Mitra Vs State of West Bengal and Others
Calcutta High Court · 97 CWN 515
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 11(3)(b), 2(o), 2(q), 6(i)
High Courts08 Sept 1992
Prashanta Kumar Chatterjee Vs State of West Bengal and Others
Calcutta High Court · (1993) 1 CALLT 312 : (1993) 2 LLJ 1133
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 2A, 7(1)
High Courts04 Sept 1992Dismissed
S.R. Sharma Vs The State of West Bengal and Another
Calcutta High Court · (1993) CriLJ 831 : 97 CWN 602
Companies Act, 1956 — Section 2(9), 209, 209(1), 209(2), 209(3)Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(2), 156(3), 177Penal Code, 1860 (IPC) — Section 408
High Courts04 Sept 1992
Nirmal Krishna Dutta Vs State of West Bengal
Calcutta High Court · 97 CWN 413 : (1993) 1 ILR (Cal) 66
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(2), 10(3), 2, 8
High Courts04 Sept 1992
Ranga-Java Soap and Chemical Works Pvt. Ltd. Vs State of West Bengal
Calcutta High Court · (1993) 1 ILR (Cal) 191
Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 3Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 132, 35(2), 7
High Courts03 Sept 1992Dismissed
Sambhu Charan Hazra Vs Smt. Bandana Laha
Calcutta High Court · (1993) 1 CALLT 113
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1West Bengal Premises Tenancy Act, 1956 — Section 13(6)
High Courts03 Sept 1992Dismissed
Dr. Himangsu Kumar Sett and Others Vs The Calcutta Municipal Corporation and Others
Calcutta High Court · (1993) 2 CALLT 478 : 97 CWN 611
Calcutta Municipal Act, 1951 — Section 183(3A)Calcutta Municipal Corporation Act, 1980 — Section 189(6)Constitution of India, 1950 — Article 226
High Courts03 Sept 1992
Ever Bright Plastic Pvt. Ltd. Vs Collector of Customs
Calcutta High Court · (1993) 65 ELT 196
Customs Act, 1962 — Section 14(1), 30, 46, 46(3)
High Courts02 Sept 1992Dismissed
Nirlon Synthetic Fibers and Chemicals Limited Vs Bakulbala Das
Calcutta High Court · (1994) 1 CALLT 36 : 97 CWN 490 : (1992) 2 ILR (Cal) 446
Civil Procedure Code, 1908 (CPC) — Section 115Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(3), 22(4)(a)
High Courts02 Sept 1992Dismissed
Asstt. Collector of Cus. Vs Hindustan Malleable and Forgings Ltd.
Calcutta High Court · (1993) 65 ELT 194
Customs Act, 1962 — Section 74, 74(1), 76