High Courts12 Mar 1993Dismissed
Omega Traders India Vs Union of India (UOI) and Others
Calcutta High Court · (1994) 1 CALLT 321
Constitution of India, 1950 — Article 226, 226(1), 226(2)
COURT ARCHIVE
Calcutta High Court judgments, 1993
493 judgments · page 20 of 25
High Courts12 Mar 1993
Commissioner of Income Tax Vs Delta Plantation Ltd.
Calcutta High Court · (1993) 71 TAXMAN 329
Income Tax Act, 1961 — Section 256(2)
High Courts11 Mar 1993Allowed
Nishi Kanta Ghosh Vs State of West Bengal and Others
Calcutta High Court · (1993) 1 CALLT 460 : (1993) 2 ILR (Cal) 170
Constitution of India, 1950 — Article 226
High Courts10 Mar 1993
Engineering Constructions Services Ltd. Vs Mining and Allied Machinery Corporation Ltd.
Calcutta High Court · AIR 1994 Cal 52 : (1994) 2 CALLT 317 : (1994) 2 ILR (Cal) 63
Arbitration Act, 1940 — Section 13, 29, 30
High Courts10 Mar 1993
Prafulla Kumar Majumdar Vs Food Corporation of India and Others
Calcutta High Court · 97 CWN 973
High Courts09 Mar 1993
Sadasukh Kabra and Co. Vs Calcutta Stock Exchange Association Ltd., and others
Calcutta High Court · AIR 1994 Cal 131
Arbitration Act, 1940 — Section 30
High Courts09 Mar 1993
Enterprise International Ltd. Vs Collector of Customs
Calcutta High Court · (1993) 68 ELT 304
Constitution of India, 1950 — Article 226
High Courts09 Mar 1993Allowed
Haripada Das and Others Vs The State and Another
Calcutta High Court · (1993) 2 CALLT 224
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482, 94
High Courts09 Mar 1993
Amiya Kumar Roy and Bros. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 206 ITR 306
High Courts09 Mar 1993Allowed
In Re: Gautam Kumar Hada
Calcutta High Court · (1994) 1 ILR (Cal) 72
Partnership Act, 1932 — Section 69, 69(1), 69(2), 69(3)
High Courts05 Mar 1993Dismissed
Hari Charan Das Vs Sm. Binapani Das
Calcutta High Court · (1993) 2 CALLT 137 : 97 CWN 1048
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A
High Courts05 Mar 1993
Commissioner of Income Tax Vs L.N. Dalmia
Calcutta High Court · (1994) 207 ITR 89
Income Tax Act, 1961 — Section 256, 57
High Courts05 Mar 1993
Commissioner of Income Tax Vs Bata India Ltd.
Calcutta High Court · (1993) 201 ITR 884
Income Tax Act, 1961 — Section 37(3A), 40A(8)
High Courts05 Mar 1993Allowed
Manogopal Lahiri Vs Banalata Mukherjee
Calcutta High Court · (1993) 1 CALLT 495 : 97 CWN 806
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, 115
High Courts05 Mar 1993Dismissed
The State of West Bengal and Others Vs Arun Kumar Basu and Another
Calcutta High Court · (1993) 2 CALLT 56
Companies Act, 1956 — Section 467, 484, 487, 490, 512Constitution of India, 1950 — Article 162, 256, 300AEvidence Act, 1872 — Section 63
High Courts05 Mar 1993Dismissed
Gurjangjhora Tea and Industries Ltd. and Others Vs Atiabari Tea Co. Ltd. and Others
Calcutta High Court · 98 CWN 1167
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 20 Rule 20, 115, 151, 2
High Courts04 Mar 1993Dismissed
Madan Mohan Das Vs G.T.R. Co. Pvt. Ltd.
Calcutta High Court · (1993) 2 ILR (Cal) 155
Industrial Disputes Act, 1947 — Section 33A, 33C, 33C(2), 33C(3)Payment of Wages Act, 1936 — Section 15(2), 15(3)
High Courts04 Mar 1993Dismissed
Sk. Abdur Rahim Vs Amal Kumar Banerjee and Others
Calcutta High Court · (1994) 1 CALLT 278 : (1994) 2 CivCC 60 : 97 CWN 1151 : (1994) 2 RCR(Criminal) 412
Contract Act, 1872 — Section 182, 188Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 142(2)
High Courts04 Mar 1993
Rashmi Mehata Vs Calcutta Port Trust and Others
Calcutta High Court · (1994) 1 CALLT 75
Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 10
High Courts03 Mar 1993Allowed
Krisp Financiers Pvt. Ltd. Vs Gold Bond Investments and Finance Ltd.
Calcutta High Court · (1993) 2 ILR (Cal) 138
Companies Act, 1956 — Section 394(1)