High Courts23 Dec 1993
Sri Satyendranath Mondal Vs Hindusthan Petroleum Corporation and Others
Calcutta High Court · (1994) 1 CALLT 184 : 98 CWN 841 : (1994) 1 ILR (Cal) 199
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Calcutta High Court judgments, 1993
493 judgments · page 1 of 25
High Courts22 Dec 1993
Commissioner of Income Tax Vs Auto Distributors Ltd.
Calcutta High Court · (1995) 123 CTR 179 : (1994) 210 ITR 222 : (1995) 81 TAXMAN 517
Income Tax Act, 1961 — Section 256(1), 256(2), 37(1)Transfer of Property Act, 1882 — Section 108
High Courts22 Dec 1993Allowed
Smt. Kalyani Bera Vs State of West Bengal
Calcutta High Court · 97 CWN 711
Civil Procedure Code, 1908 (CPC) — Section 8
High Courts21 Dec 1993
Commissioner of Income Tax Vs Eastern Commercial Enterprises
Calcutta High Court · (1994) 210 ITR 103
High Courts21 Dec 1993Allowed
AIR India Vs R.M. Investment and Trading Co. Pvt. Ltd.
Calcutta High Court · (1994) 1 CALLT 453
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 10, 34Evidence Act, 1872 — Section 115
High Courts20 Dec 1993
Eastern Coils (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1993) 12 CAL CK 0020
Income Tax Act, 1961 — Section 209A, 209A(1)(b), 256(2), 273, 273(2)(b)
High Courts20 Dec 1993
Commissioner of Income Tax Vs Eastern Spg. Mills and Industries Ltd.
Calcutta High Court · (1994) 74 TAXMAN 318
Income Tax Act, 1961 — Section 256(1), 263, 32A, 32A(1), 32A(2)
High Courts20 Dec 1993
Commissioner of Income Tax Vs Santosh Agencies
Calcutta High Court · (1995) 123 CTR 171 : (1994) 210 ITR 78
Income Tax Act, 1961 — Section 37(3A), 37(3B)
High Courts20 Dec 1993Allowed
D.C. Dhiman and Bros. (P) Ltd. (In Liqn.) Vs The Official Liquidator and Others
Calcutta High Court · (1994) 1 CALLT 378
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 88, Order 21 Rule 89, Order 21 Rule 90Transfer of Property Act, 1882 — Section 44
High Courts17 Dec 1993
Utpal Kumar Basu Vs Oil and Natural Gas Commission of India
Calcutta High Court · (1994) 1 ILR (Cal) 99
Constitution of India, 1950 — Article 226Sales of Goods Act, 1930 — Section 20
High Courts17 Dec 1993
A.W. Figgis and Co. (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1993) 12 CAL CK 0015
Income Tax Act, 1922 — Section 10(1)Income Tax Act, 1961 — Section 10(1), 155(6), 156(6), 256(2), 28
High Courts17 Dec 1993Dismissed
Bibhuti Bhusan Nayak Vs Executive Magistrate
Calcutta High Court · 98 CWN 856 : (1994) 1 ILR (Cal) 294
Constitution of India, 1950 — Article 226West Bengal Land Reforms Act, 1955 — Section 18(1), 49
High Courts17 Dec 1993Allowed
Tapan Kumar Santra Vs Biswanath Banerjee
Calcutta High Court · (1994) 2 ILR (Cal) 200
West Bengal Premises Tenancy Act, 1956 — Section 17(2), 21, 21(1), 21(2), 21(5)
High Courts16 Dec 1993Allowed
Sri Mahadev Ch. Mazumder Vs The State of West Bengal and Others
Calcutta High Court · (1995) 1 CALLT 367
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156Essential Commodities Act, 1955 — Section 2, 7(1)
High Courts16 Dec 1993Allowed
Banner and Co. Vs Union of India (UOI)
Calcutta High Court · (1994) 70 ELT 181
Central Excise Rules, 1944 — Rule 57B, 8(1)
High Courts16 Dec 1993Allowed
Sri Mahadev Ch. Mazumder Vs State of West Bengal and Others
Calcutta High Court · (1994) CriLJ 3808
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Essential Commodities Act, 1955 — Section 2, 7(1)
High Courts16 Dec 1993Dismissed
Videsh Sanchar Nigam Limited Vs Dipali Bandopadhyay
Calcutta High Court · (1994) 2 CALLT 377
Constitution of India, 1950 — Article 226
High Courts13 Dec 1993Allowed
Sahid Ali Vs S.K. Abul Kasem
Calcutta High Court · 98 CWN 758
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Land Reforms Act, 1955 — Section 8, 9
High Courts13 Dec 1993
Dharma Narayan Barman Vs Upendra Nath Mondal and others
Calcutta High Court · AIR 1994 Cal 231
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 15, 151
High Courts12 Dec 1993Allowed
Mustari Begum alias Jharna Vs Abdul Rafique alias Milon
Calcutta High Court · (1994) 1 CALLT 401 : (1994) 2 RCR(Criminal) 650
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127