High Courts10 Aug 1992
Satyendra Nath Mondal Vs Hindusthan Petroleum Corporation
Calcutta High Court · (1993) 1 ILR (Cal) 503
COURT ARCHIVE
Calcutta High Court judgments, 1992
436 judgments · page 7 of 22
High Courts07 Aug 1992
Md. Abdur Raquib and another Vs Secretary, West Bengal Madrasah Education Board and others
Calcutta High Court · AIR 1994 Cal 122
Constitution of India, 1950 — Article 14, 154, 154(1), 161, 162
High Courts07 Aug 1992Dismissed
Sandip Kumar Nandy and Others Vs Dinobandhoo Ram
Calcutta High Court · 97 CWN 299
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(1)
High Courts06 Aug 1992Dismissed
State of West Bengal and Others Vs Anil Krishal Paul
Calcutta High Court · (1993) 88 STC 337
Bengal Finance (Sales Tax) Act, 1941 — Section 6West Bengal Sales Tax Act, 1954 — Section 25
High Courts06 Aug 1992
Commissioner of Income Tax Vs United Commercial Bank
Calcutta High Court · (1994) 206 ITR 641
Income Tax Act, 1961 — Section 154, 91
High Courts06 Aug 1992
Commissioner of Income Tax Vs Salkia Transport Associates
Calcutta High Court · (1994) 121 CTR 362 : (1994) 207 ITR 274
Income Tax Act, 1961 — Section 185Motor Vehicles Act, 1939 — Section 59
High Courts06 Aug 1992
Jatia Investment Co. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 119 CTR 372 : (1994) 206 ITR 718
Evidence Act, 1872 — Section 74, 76, 78
High Courts06 Aug 1992
Debabrata Ghosh Vs Assistant Collector of Customs
Calcutta High Court · (1993) 68 ELT 551
Customs Act, 1962 — Section 14, 14(1), 46, 50Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 3, 8, 8(2)
High Courts04 Aug 1992Dismissed
R.N. Gupta Vs Hindusthan Steel Works Construction Ltd.
Calcutta High Court · (1994) 2 ILR (Cal) 319
Constitution of India, 1950 — Article 14, 16HSCL Conduct Discipline and. Appeal Rules, 1978 — Rule 16(1), 16(3), 4
High Courts03 Aug 1992Dismissed
Star Iron Works (Pvt.) Ltd., Dilip Dalmia and C.M. Agarwal Vs Bureau of Investigation (Octroi Deptt.) and State of West Bengal
Calcutta High Court · 97 CWN 500
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 155(2), 156, 156(1), 157(1)Penal Code, 1860 (IPC) — Section 120B, 378, 468, 471
High Courts03 Aug 1992
Commissioner of Income Tax Vs D.A. Mehra Steels (P.) Ltd.
Calcutta High Court · (1993) 70 TAXMAN 610
Income Tax Act, 1961 — Section 256, 43B
High Courts02 Aug 1992Allowed
In Re. Sailendra Nath Mondal
Calcutta High Court · (1994) 2 ILR (Cal) 181
High Courts30 Jul 1992
Sandip Agarwal Vs Collector of Customs
Calcutta High Court · (1992) 62 ELT 528
Customs Act, 1962 — Section 111, 112, 14, 14(1), 49Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 2, 3, 4, 4(3), 5Imports and Exports (Control) Act, 1947 — Section 3
High Courts30 Jul 1992
Anandilal Goenka and Others Vs Tax Recovery Officer and Others
Calcutta High Court · (1994) 120 CTR 346 : (1994) 208 ITR 46
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 61, Order 21 Rule 63
High Courts29 Jul 1992Dismissed
Sayedabad Tea Co. Ltd. and Others Vs Samarendra Nath Ghattak and Others
Calcutta High Court · (1995) 83 CompCas 504 : (1992) 2 ILR (Cal) 240
Companies Act, 1956 — Section 397, 398, 399
High Courts28 Jul 1992Allowed
Basistha Narayan Misra Vs State of West Bengal and Others
Calcutta High Court · (1993) CriLJ 10
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 157Essential Commodities Act, 1955 — Section 7(1)
High Courts27 Jul 1992Dismissed
In Re: Smt. Namita Biswas
Calcutta High Court · 96 CWN 1121
West Bengal Land Reforms Act, 1955 — Section 14M, 5, 8, 8(1), 9West Bengal Non-Agricultural Tenancy Act, 1949 — Section 24, 24(2)
High Courts27 Jul 1992
Alak Behari Bhowmik Vs The Union of India (UOI) and Others
Calcutta High Court · (1993) 2 CALLT 292 : (1993) 2 CALLT 282
Constitution of India, 1950 — Article 226
High Courts27 Jul 1992
Sm. Indira Dey Vs Anukul Chandra Chatterjee Opposite Party
Calcutta High Court · 97 CWN 292
High Courts24 Jul 1992
Ganapati Sardar Vs State
Calcutta High Court · 97 CWN 179
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 164(2), 164(4), 281Evidence Act, 1872 — Section 29, 3Penal Code, 1860 (IPC) — Section 302