High Courts24 Mar 1993
Commissioner of Income Tax Vs Hind Wire Industries Ltd.
Calcutta High Court · (1993) 202 ITR 274
Income Tax Act, 1961 — Section 154, 154(1A), 154(7), 32Limitation Act, 1963 — Section 5
COURT ARCHIVE
Calcutta High Court judgments, 1993
493 judgments · page 19 of 25
High Courts24 Mar 1993Dismissed
Basudev Das Vs Dhirendranath Das Opp. party
Calcutta High Court · 97 CWN 1006
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 136West Bengal Premises Tenancy Act, 1956 — Section 12, 13, 13(1)(f), 13(1)(j)
High Courts23 Mar 1993
Messers Premier Woodcrafts Pvt. Ltd. Vs Messers Darbari Udyog and others
Calcutta High Court · AIR 1994 Cal 141 : 97 CWN 1196 : (1993) 2 ILR (Cal) 82
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 11, Order 41 Rule 5(1), 100Criminal Procedure Code, 1973 (CrPC) — Section 144(2)
High Courts22 Mar 1993
A.K. Chakraborty Vs New Bank of India and Others
Calcutta High Court · (1993) 2 CALLT 141a : (1993) 2 CALLT 141 : 98 CWN 241
Constitution of India, 1950 — Article 14, 226, 309
High Courts22 Mar 1993Dismissed
Paresh Chandra Mahato Vs State of West Bengal
Calcutta High Court · (1993) 1 ILR (Cal) 474
Constitution of India, 1950 — Article 226
High Courts22 Mar 1993Allowed
Kanailal Das Vs Khagesh Chandra Chakraborty
Calcutta High Court · (1993) 1 ILR (Cal) 401
Civil Procedure Code, 1908 (CPC) — Section 151, 47West Bengal Estates Acquisition Act, 1953 — Section 5, 52, 5AWest Bengal Premises Tenancy Act, 1956 — Section 2
High Courts22 Mar 1993
National Insurance Co. Ltd. Vs Anjali Mallick and Others
Calcutta High Court · (1993) 2 ACC 543 : (1993) ACJ 934 : (1993) 1 CALLT 431 : (1994) 79 CompCas 394
Motor Vehicles Act, 1939 — Section 110A, 92AMotor Vehicles Act, 1988 — Section 140, 166
High Courts22 Mar 1993
In Re: Bagri Cereals Pvt. Ltd.
Calcutta High Court · 98 CWN 617
Companies Act, 1956 — Section 149(2)(a), 198, 283(1)(g), 397, 397(2)(a)Evidence Act, 1872 — Section 2Specific Relief Act, 1963 — Section 16, 16(c)
High Courts19 Mar 1993
Sanjoy Chandrani Vs Union of India (UOI)
Calcutta High Court · (1996) 85 ELT 25
Customs Act, 1962 — Section 15, 15(1), 17, 18, 2(43)
High Courts19 Mar 1993
Commissioner of Income Tax Vs General Industrial Society Ltd.
Calcutta High Court · (1993) 71 TAXMAN 36
Income Tax Act, 1961 — Section 154, 217, 256(2), 41, 41(1)
High Courts18 Mar 1993
Maman Chand Singhania and Others Vs The State of West Bengal
Calcutta High Court · (1993) 2 CALLT 405 : (1993) 2 CALLT 40
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(1), 146
High Courts18 Mar 1993
Amlagora Cold Storage (P) Ltd. Vs National Insurance Co. Ltd. and another
Calcutta High Court · AIR 1994 Cal 14
West Bengal Cold Storage (Licencing and Regulation) Act, 1966 — Section 12
High Courts18 Mar 1993Allowed
Bimal Chandra Saha Vs The State of West Bengal
Calcutta High Court · (1993) 2 CALLT 147
Criminal Procedure Code, 1973 (CrPC) — Section 167(5)
High Courts18 Mar 1993Dismissed
Shahud-Ul-Haque Vs The State of West Bengal
Calcutta High Court · (1993) 2 CALLT 379
Criminal Procedure Code, 1973 (CrPC) — Section 357(2), 397(2), 451, 482
High Courts17 Mar 1993
Dwipendra Nath Mukherjee Vs Union of India (UOI) and Others
Calcutta High Court · (1993) 2 CALLT 233 : 98 CWN 164 : (1995) 1 ILR (Cal) 98
Calcutta Port Trust Employees (Classification, Control and Appeal) Regulations, 1987 — Regulation 7, 8A(1)Constitution of India, 1950 — Article 226, 311(2)
High Courts17 Mar 1993
Smt. Gita Devi Shah and others Vs Smt. Chandra Moni and Karnani and others
Calcutta High Court · AIR 1993 Cal 280 : 98 CWN 187 : (1993) 1 ILR (Cal) 381
Stamp Act, 1899 — Section 35West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(3A), 13(6), 14
High Courts16 Mar 1993Allowed
Kshirode Chandra Roy Vs State Bank of India
Calcutta High Court · (1993) 2 ILR (Cal) 72
Constitution of India, 1950 — Article 136, 14, 226, 311State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 50(2)
High Courts15 Mar 1993
SMITH (INSPECTOR OF TAXES) Vs ABBOTT SAME v. HOLT SAME v. SCOVELL SAME v. SHUTTLEWORTH SAME v. WOODHOUSE.
Calcutta High Court · (1994) 210 ITR 323
High Courts15 Mar 1993Allowed
Mrinal Kanti Chakraborty Vs State of West Bengal and Others
Calcutta High Court · (1993) 2 CALLT 27 : (1994) 68 FLR 159 : (1993) LabIC 1747 : (1993) 2 LLJ 1009 : (1993) 2 SLR 647
Constitution of India, 1950 — Article 311(2)
High Courts15 Mar 1993
B.I.E. Engineering (P) Ltd. Vs The Calcutta Municipal Corporation
Calcutta High Court · (1993) 2 CALLT 150
Calcutta Municipal Corporation Act, 1980 — Section 400(8)Constitution of India, 1950 — Article 226