COURT ARCHIVE

Calcutta High Court judgments, 1993

493 judgments · page 22 of 25

High Courts19 Feb 1993Dismissed

Gramophone Company of India Ltd. Vs Mehboob Productions Pvt. Ltd.

Calcutta High Court · (1993) 1 ILR (Cal) 305

Constitution of India, 1950 — Article 39Sick Industrial Companies (Special Provisions) Act, 1985 — Section 13, 15, 16, 16(1), 17

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High Courts17 Feb 1993Dismissed

Ancon Engineering Co. Pvt. Ltd. and Another Vs Amitava Goswami

Calcutta High Court · (1993) 1 CALLT 479 : (1993) 1 CHN 298 : (1994) 1 CivCC 81 : (1996) 85 CompCas 522 : (1994) CriLJ 351 : 98 CWN 383 : (1994) 1 RCR(Criminal) 733 : (1994) 2 RCR(Criminal) 144 : (1993) 2 RCR(Criminal) 66 : (1993) 2 RCR(Criminal) 660

Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts17 Feb 1993

Krishna Chandra Mondal Vs State of West Bengal

Calcutta High Court · (1993) 1 ILR (Cal) 467

Constitution of India, 1950 — Article 226West Bengal Estates Acquisition Act, 1953 — Section 4, 5, 6

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High Courts16 Feb 1993

Durga Pada Mukherjee and another Vs Ambujakshya Ganguli

Calcutta High Court · AIR 1993 Cal 125

Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 28

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High Courts15 Feb 1993Dismissed

Ajoy Kumar Das Vs State of West Bengal and Others

Calcutta High Court · (1993) 1 CALLT 411 : 97 CWN 766

Constitution of India, 1950 — Article 14, 226

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High Courts15 Feb 1993Allowed

Company of Management for Baranagar Jute Factory and Others Vs Atis Dipankar Chowdhuri

Calcutta High Court · (1993) CriLJ 2165 : (1993) 3 RCR(Criminal) 223

Income Tax Act, 1961 — Section 276BNegotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 142Penal Code, 1860 (IPC) — Section 78, 79

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High Courts15 Feb 1993Dismissed

Bibhuti Kumar Vs The State

Calcutta High Court · (1993) 2 CALLT 153 : 98 CWN 115

Criminal Procedure Code, 1973 (CrPC) — Section 173, 311, 313Penal Code, 1860 (IPC) — Section 302

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High Courts12 Feb 1993

Sasanka Sekhar Basu Vs Miss Dipika Roy

Calcutta High Court · AIR 1993 Cal 203 : (1993) 1 CALLT 226 : (1993) 2 CHN 179 : 97 CWN 578 : (1993) 2 DMC 74

Civil Procedure Code, 1908 (CPC) — Section 9Hindu Marriage Act, 1955 — Section 11, 12, 13, 19, 2Specific Relief Act, 1963 — Section 34

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High Courts11 Feb 1993

Commissioner of Wealth Tax Vs Sun Jute Press (P.) Ltd.

Calcutta High Court · (1994) 118 CTR 236 : (1993) 203 ITR 350

Finance Act, 1983 — Section 40, 40(3)

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High Courts11 Feb 1993Allowed

Sk. Niamat Ali Vs State

Calcutta High Court · (1993) 2 ALT(Cri) 19 : (1993) 1 CALLT 497

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 363, 366

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High Courts11 Feb 1993

Commissioner of Income Tax Vs Upper Ganges Sugar Mills Ltd.

Calcutta High Court · (1993) 114 CTR 375 : (1994) 206 ITR 215 : (1994) 72 TAXMAN 37

Income Tax Act, 1961 — Section 37, 37(4), 80G

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High Courts10 Feb 1993Dismissed

State of West Bengal Vs Ganges Printing Ink Factory Ltd.

Calcutta High Court · (1993) 1 ILR (Cal) 327

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High Courts10 Feb 1993

Md. Sabir Ali Vs Tahera Khatoon

Calcutta High Court · (1994) 2 CALLT 390 : (1995) 1 DMC 222 : (1995) 1 RCR(Criminal) 260

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2), 362

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High Courts09 Feb 1993Allowed

Santosh Kumar Banerjee Vs Sidheswar Banerjee

Calcutta High Court · (1993) 1 CALLT 407 : 97 CWN 894 : (1993) 1 ILR (Cal) 298

Arbitration Act, 1940 — Section 20, 41, 8Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1, 94Partnership Act, 1932 — Section 69(1)(3)

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High Courts09 Feb 1993Dismissed