High Courts01 Sept 1992Partly Allowed
Seraikella Glass Works Ltd. Vs 2nd Industrial Tribunals and Others
Calcutta High Court · 97 CWN 20 : (1993) 1 LLJ 1158
Industrial Disputes Act, 1947 — Section 15(2), 2
COURT ARCHIVE
Calcutta High Court judgments, 1992
436 judgments · page 6 of 22
High Courts28 Aug 1992Dismissed
Corporation of Calcutta Vs Soumen Roy
Calcutta High Court · 97 CWN 457
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 12, Order 43 Rule 2Constitution of India, 1950 — Article 226
High Courts28 Aug 1992Dismissed
N.B.O.C. Ltd. Vs Patel Construction Co.
Calcutta High Court · (1992) 2 ILR (Cal) 427
High Courts26 Aug 1992
Pranab Kumar Ray and another Vs Reserve Bank of India and others
Calcutta High Court · AIR 1993 Cal 50 : (1993) 1 CALLT 69 : 97 CWN 330 : (1994) 48 ECC 152
Advocates Act, 1961 — Section 24(1)Constitution of India, 1950 — Article 14, 226Foreign Exchange Regulation Act, 1973 — Section 8, 9
High Courts26 Aug 1992
Md. Abdus Salam alias Sk. Vs Sub-Divisional Controller, F. and S. and others
Calcutta High Court · AIR 1992 Cal 339
Constitution of India, 1950 — Article 14, 226Essential Commodities Act, 1955 — Section 3
High Courts25 Aug 1992Dismissed
General Saw and Blades Co. Vs Steel Authority of India Ltd.
Calcutta High Court · (1994) 2 ILR (Cal) 205
High Courts24 Aug 1992Allowed
Prabir Chandra Ghose Vs Union of India (UOI)
Calcutta High Court · (1992) 62 ELT 713
High Courts24 Aug 1992
Sushil Kumar Kayan Vs Assistant Collector of Customs
Calcutta High Court · (1993) 68 ELT 537
Customs Act, 1962 — Section 14
High Courts17 Aug 1992
SK. Ladla Vs State of West Bengal and Others
Calcutta High Court · 96 CWN 1212
High Courts17 Aug 1992
Commissioner of Income Tax Vs Indian Chain (P.) Ltd.
Calcutta High Court · (1993) 70 TAXMAN 612
Income Tax Act, 1961 — Section 256(1), 43B
High Courts14 Aug 1992
Shyamal Kumar Chakraborty Vs State of West Bengal and Secretary, Nadia District Co-Operative Union
Calcutta High Court · 97 CWN 539
Civil Procedure (West Bengal Amendment) Act, 1988 — Section 1Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 110, 167, 167(5), 482
High Courts14 Aug 1992
Pran Gopal Medda and Others Vs Asoke Chatterjee and Others
Calcutta High Court · (1993) 1 CALLT 418
Constitution of India, 1950 — Article 14, 19, 21
High Courts14 Aug 1992
National Insurance Corporation Vs State of West Bengal
Calcutta High Court · (1994) 1 ILR (Cal) 156
Motor Vehicles Act, 1988 — Section 50, 51(5)
High Courts13 Aug 1992
Amal Kumar Chakraborty Vs Commissioner of Income Tax
Calcutta High Court · (1994) 207 ITR 376 : (1995) 78 TAXMAN 302
Income Tax Act, 1961 — Section 131
High Courts13 Aug 1992
Mrs. A.K. Augustine Vs University of Calcutta and Others
Calcutta High Court · (1992) 2 CALLT 308
Calcutta University First Ordinance, 1979 — Ordinance 35, Ordinance 35(2)
High Courts13 Aug 1992Dismissed
Assistant Collector of C. Ex. Vs Calcutta Chemical Company Ltd.
Calcutta High Court · (1992) 62 ELT 511
Central Excise Rules, 1944 — Rule 9, 9BCentral Excises and Salt Act, 1944 — Section 11B, 11B(1)
High Courts11 Aug 1992
Naresh Sengupta Foundation Vs Commissioner of Income Tax
Calcutta High Court · (1994) 207 ITR 340 : (1994) 77 TAXMAN 588
Income Tax Act, 1961 — Section 11, 2(15), 61, 63
High Courts10 Aug 1992Allowed
Dulal Kumar Das and Others Vs Hon''ble Chief Justice, High Court and Others
Calcutta High Court · (1993) 1 CALLT 242
Constitution of India, 1950 — Article 14, 226, 309
High Courts10 Aug 1992Dismissed
Sm. Basanti Majumdar Vs State of West Bengal and Others
Calcutta High Court · (1992) 2 CALLT 375 : 97 CWN 60
Benami Transactions (Prohibition) Act, 1988 — Section 3Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 100
High Courts10 Aug 1992
Satyendranath Mondal Vs Hindusthan Petroleum Corporation
Calcutta High Court · (1993) 1 ILR (Cal) 23