High Courts09 Dec 1993Dismissed
Saroj Kumar Bhattacharya Vs Bengal Immunity Ltd.
Calcutta High Court · (1994) 1 ILR (Cal) 263
West Bengal Services Rules — Rule 9
COURT ARCHIVE
Calcutta High Court judgments, 1993
493 judgments · page 2 of 25
High Courts06 Dec 1993Allowed
A.K. Chakroborthy Vs New Bank of India and Others
Calcutta High Court · (1993) 2 CALLT 141 : (1995) 1 LLJ 403 : (1993) 5 SLR 220
High Courts03 Dec 1993
Lokendra Kumar Sengupta and others Vs Union of India and others
Calcutta High Court · AIR 1994 Cal 136 : (1994) 1 CALLT 405 : (1994) 1 ILR (Cal) 326
Constitution of India, 1950 — Article 14Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 7, 8
High Courts03 Dec 1993Allowed
Bhanu Pratap Gosaain Vs Assistant General Manager Allahabad Bank and Others
Calcutta High Court · 98 CWN 713
United Industrial Bank Ltd Officers (Service and Conduct) Rules, 1979 — Rule 9.1
High Courts02 Dec 1993Dismissed
Engineering Construction Services Vs Mining and Allied Mechinery Corpn.
Calcutta High Court · (1994) 2 CALLT 317
Arbitration Act, 1940 — Section 30, 33
High Courts02 Dec 1993Allowed
Mustari Begum @ Jharna Vs Abdul Rafique @ Milon
Calcutta High Court · (1994) 2 DMC 45
Criminal Procedure Code, 1973 (CrPC) — Section 125(3)
High Courts26 Nov 1993Dismissed
Motiar Rahaman Vs Sabina Khatun and Another
Calcutta High Court · 98 CWN 763 : (1994) 2 DMC 57 : (1994) 2 RCR(Criminal) 658
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 401, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 7
High Courts26 Nov 1993
Commissioner of Income Tax Vs Champa Properties Pvt. Ltd.
Calcutta High Court · (1995) 125 CTR 449 : (1995) 212 ITR 303
High Courts26 Nov 1993
Commissioner of Income Tax Vs Dunlop India Ltd.
Calcutta High Court · (1994) 209 ITR 987 : (1994) 74 TAXMAN 162
Income Tax Act, 1961 — Section 36
High Courts25 Nov 1993
Murari Kumar Saraf Vs Sri Jagannath Shaw
Calcutta High Court · AIR 1994 Cal 205
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 9 Rule 9, 100
High Courts23 Nov 1993
Commissioner of Income Tax Vs Raval Papers Ltd.
Calcutta High Court · (1994) 75 TAXMAN 1
Income Tax Act, 1961 — Section 256(2), 261, 43(1)
High Courts19 Nov 1993Dismissed
S.S. Jain and Co. Vs Union of India (UOI)
Calcutta High Court · (1995) 76 ELT 251
Constitution of India, 1950 — Article 14, 226
High Courts18 Nov 1993Dismissed
Smt. Arati Pal with Sri Nirmal Kumar Tekriwal
Calcutta High Court · (1994) 1 CALLT 466
Calcutta Municipal Corporation Act, 1980 — Section 402Constitution of India, 1950 — Article 14Howrah Municipal Corporation Act, 1980 — Section 177, 177(1), 177(3)
High Courts18 Nov 1993Dismissed
Poddar Udyog Limited Vs W.B. State Electricity Board and Others
Calcutta High Court · 98 CWN 588
Constitution of India, 1950 — Article 141
High Courts18 Oct 1993
Md. Farid Ali Vs State and Union of India
Calcutta High Court · 98 CWN 339
Constitution of India, 1950 — Article 19, 20, 21, 22, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 100, 103, 165, 167(2), 344Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 29, 3(1), 30
High Courts14 Oct 1993
Boeing Company Vs R.M. Investment and Trading
Calcutta High Court · 98 CWN 268
Constitution of India, 1950 — Article 11, 136Criminal Procedure Code, 1973 (CrPC) — Section 435
High Courts14 Oct 1993Allowed
Asoke Kumar Chaudhury Vs Union of India (UOI)
Calcutta High Court · (1994) 2 ILR (Cal) 488
High Courts14 Oct 1993Allowed
Jenson and Nicholson (India) Ltd. Vs Assha Co-operative Housing Society Limited and Others
Calcutta High Court · (1994) 1 CALLT 221 : 98 CWN 688 : (1994) 1 ILR (Cal) 429
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Specific Relief Act, 1963 — Section 38
High Courts13 Oct 1993
M/s. Arun Kumar Samanta and others Vs M/s. Shree Ram Trading and Supply Company and others
Calcutta High Court · AIR 1994 Cal 156 : 98 CWN 934
Constitution of India, 1950 — Article 14, 226Railways Act, 1890 — Section 23
High Courts13 Oct 1993
Executive Officer, Digha Planning Authority Vs M/s. Hotel Sea Gull and others
Calcutta High Court · AIR 1994 Cal 95 : 98 CWN 885
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144West Bengal Town and Country (Planning and Development) Act, 1979 — Section 102, 137, 137(2), 2(12), 2(3)