High Courts24 Jul 1992
Sk. Abdul Awal Petitioner Vs The State
Calcutta High Court · 96 CWN 1196
Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 409
COURT ARCHIVE
Calcutta High Court judgments, 1992
436 judgments · page 8 of 22
High Courts24 Jul 1992Allowed
Authorised Officer Vs Susanta Banerjee and Another
Calcutta High Court · (1993) 1 CALLT 289 : 96 CWN 1243 : (1992) 2 ILR (Cal) 407
Forest Act, 1927 — Section 52(3), 59B(2)
High Courts24 Jul 1992Dismissed
Raj Kumar Kajaria Vs State of West Bengal and Another
Calcutta High Court · (1993) CriLJ 1131
Criminal Procedure Code, 1973 (CrPC) — Section 482Foreign Exchange Regulation Act, 1973 — Section 18(2), 56(1), 68, 68(1), 68(2)Income Tax Act, 1961 — Section 227
High Courts23 Jul 1992
Commissioner of Income Tax Vs Hindusthan Motors Ltd.
Calcutta High Court · (1993) 202 ITR 839
Income Tax Act, 1961 — Section 256, 37
High Courts23 Jul 1992
Jatia Investment Co. Vs Commissioner of Income Tax
Calcutta High Court · (1993) 204 ITR 497
Income Tax Act, 1961 — Section 185
High Courts23 Jul 1992
Sewduttroy Rambullav and Son Vs Commissioner of Income Tax
Calcutta High Court · (1994) 117 CTR 22 : (1993) 204 ITR 580 : (1994) 73 TAXMAN 374
Income Tax Act, 1961 — Section 143
High Courts23 Jul 1992
Commissioner of Income Tax Vs Shri Satyanarain Lohia
Calcutta High Court · (1993) 204 ITR 894
Income Tax Act, 1961 — Section 147
High Courts23 Jul 1992
Commissioner of Income Tax Vs Shree Krishna Properties Ltd.
Calcutta High Court · (1994) 205 ITR 308
Income Tax Act, 1961 — Section 256
High Courts23 Jul 1992
Mihir Chatterjee Vs Commissioner of Income Tax
Calcutta High Court · (1994) 118 CTR 26 : (1994) 205 ITR 270 : (1994) 74 TAXMAN 245
Income Tax Act, 1961 — Section 132(12), 132(4), 132(5), 143(3), 256(2)Wealth Tax Act, 1957 — Section 15C
High Courts23 Jul 1992
Commissioner of Income Tax Vs Dewar''s Garage (India) Pvt. Ltd.
Calcutta High Court · (1993) 204 ITR 763
Calcutta Municipal Act, 1923 — Section 495, 495(1), 495(3)Income Tax Act, 1961 — Section 256(1), 30, 37
High Courts23 Jul 1992
Binani Bros. (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 73 TAXMAN 315
Income Tax Act, 1961 — Section 256(1)Land Acquisition Act, 1894 — Section 34Sales of Goods Act, 1930 — Section 61
High Courts23 Jul 1992
Commissioner of Income Tax Vs Dewar''s Garage (India) (P.) Ltd.
Calcutta High Court · (1994) 77 TAXMAN 545
Calcutta Municipal Corporation Act, 1980 — Section 495Income Tax Act, 1961 — Section 256(1), 30, 30(a)(i), 37
High Courts22 Jul 1992Allowed
Md. Abdur Rahim Vs The Sub-divisional Officer and Others
Calcutta High Court · (1993) 1 CALLT 41
Constitution of India, 1950 — Article 14, 226, 311Contract Act, 1872 — Section 23
High Courts22 Jul 1992Allowed
Shree Ganesh Jute Mills Ltd. Vs Moore Avenue Properties (P) Ltd.
Calcutta High Court · (1993) 1 CALLT 475 : (1995) 2 ILR (Cal) 82
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(3), 17A
High Courts22 Jul 1992Dismissed
Jaydev Kundu Vs The State of West Bengal and Others
Calcutta High Court · 97 CWN 403
Wild Life (Protection) Act, 1972 — Section 11, 2(10), 2(11), 2(14), 2(16)
High Courts21 Jul 1992
Seth Chemical Works (P) Ltd. Vs Union of India (UOI)
Calcutta High Court · (1993) 66 ELT 76
Central Excises and Salt Act, 1944 — Section 2
High Courts21 Jul 1992
Commissioner of Income Tax Vs B.P. Dalmia
Calcutta High Court · (1994) 207 ITR 267
Income Tax Act, 1961 — Section 16(1)
High Courts21 Jul 1992
P.P. Ginwalla Vs Commissioner of Income Tax
Calcutta High Court · (1994) 120 CTR 45 : (1994) 206 ITR 613
Wealth Tax Act, 1957 — Section 5(1)
High Courts21 Jul 1992Dismissed
Dr. Amar Chandra Saha Vs The President, Calcutta Society for Prevention of Cruelty to Animals and Others
Calcutta High Court · (1993) 1 CALLT 137 : 96 CWN 1086
Constitution of India, 1950 — Article 12, 226
High Courts20 Jul 1992
East India Rubber Works (P) Ltd. Vs Allahabad Bank and Others
Calcutta High Court · (1993) 2 CALLT 1 : 97 CWN 319
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6B, Order 8 Rule 6C, Order 8 Rule 9, 115