High Courts08 Feb 1993
COMMISSIONER OF Income Tax Vs JANATA FILM EXCHANGE (P.) LIMITED.
Calcutta High Court · (1993) 202 ITR 532
COURT ARCHIVE
Calcutta High Court judgments, 1993
493 judgments · page 23 of 25
High Courts06 Feb 1993Allowed
Coalbelt Cinema Exhibitors Assocn. and Others Vs State of West Bengal and Others
Calcutta High Court · 97 CWN 1085
Copyright Act, 1957 — Section 3, 30, 52, 52A, 52A(2)
High Courts05 Feb 1993Allowed
Sushil Kar and Others Vs Syed Mehdi and Another
Calcutta High Court · (1993) 1 CALLT 331
Calcutta Municipal Corporation Act, 1980 — Section 371, 372, 383Criminal Procedure Code, 1973 (CrPC) — Section 200, 401, 482Penal Code, 1860 (IPC) — Section 324, 379, 440, 76, 79
High Courts05 Feb 1993Allowed
Golden Machinery Corporation Vs Union of India (UOI) and Others
Calcutta High Court · (1995) 82 CompCas 460
Foreign Exchange Regulation Act, 1973 — Section 18(1), 18(2), 18(3), 67
High Courts04 Feb 1993
Sita Devi Khemka Vs Sarojini Agarwal
Calcutta High Court · AIR 1994 Cal 116 : (1993) 1 CALLT 373 : (1993) 1 ILR (Cal) 235
Constitution of India, 1950 — Article 227Presidency Small Cause Courts Act, 1882 — Section 41Specific Relief Act, 1963 — Section 6
High Courts03 Feb 1993Allowed
In Re: Muku Singh and Others
Calcutta High Court · 97 CWN 949 : (1994) 2 LLJ 56
Constitution of India, 1950 — Article 226
High Courts03 Feb 1993Dismissed
Chittaranjan Pal and Another Vs Sm. Sandhya Rani Modak
Calcutta High Court · (1993) 1 CALLT 368
Provincial Small Cause Courts Act, 1887 — Section 16, 23, 25
High Courts02 Feb 1993Dismissed
C.M.D.A. Vs Nikunja Behari Haldar
Calcutta High Court · 97 CWN 1095
Arbitration Act, 1940 — Section 30, 33
High Courts02 Feb 1993
Techno Shop Pvt. Ltd. Vs Punjab and Sind Bank
Calcutta High Court · (1993) 2 ILR (Cal) 120
West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2)
High Courts01 Feb 1993
Harbir Chawla Vs Mahendra Prasad and Another
Calcutta High Court · 98 CWN 440
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 22, 22(5)Customs Act, 1962 — Section 108, 3
High Courts29 Jan 1993
Amiya Kumar Kundu Vs Union of India (UOI)
Calcutta High Court · (1993) 1 ILR (Cal) 248
Employees Provident Fund and Family Pension Act, 1952 — Section 2, 8A
High Courts29 Jan 1993Allowed
Gopal Chandra Ghosal Vs Chattu Roy
Calcutta High Court · 98 CWN 825
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 10, 11, 12, 13, 14Provincial Small Cause Courts Act, 1887 — Section 17, 17(1), 17(1), 25
High Courts25 Jan 1993Allowed
Tapati Bag Vs Patitpaban Ghosh and Others
Calcutta High Court · (1993) 1 CALLT 468 : 97 CWN 1188 : (1993) 2 RCR(Criminal) 652
Criminal Procedure Code, 1973 (CrPC) — Section 216, 216(2), 216(3), 216(4), 216(5)Penal Code, 1860 (IPC) — Section 376
High Courts25 Jan 1993Allowed
The Calcutta Swimming Club and Another Vs Deokinandan Bubna The Calcutta Swimming Club and Others Vs Rabindra Nath Mukherji and Another
Calcutta High Court · 97 CWN 614
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 6, Order 1 Rule 8, 151, 94, 99
High Courts25 Jan 1993
Hinterland Seamen Union Vs Union of India (UOI) and Others
Calcutta High Court · (1993) 2 CALLT 49
Merchant Shipping Act, 1958 — Section 11, 11(2), 11(3), 89
High Courts22 Jan 1993Allowed
Tribeni Tissues Ltd. Vs Union of India (UOI)
Calcutta High Court · (1993) 66 ELT 177
High Courts22 Jan 1993Allowed
Asit Kumar Barman Vs Radha Barman @ Bauri
Calcutta High Court · (1994) CriLJ 955 : 97 CWN 1146 : (1994) 2 DMC 321
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts22 Jan 1993Allowed
Asit Kumar Barman Vs Smt. Radha Barman alias Bauri
Calcutta High Court · (1993) 1 CALLT 249
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401
High Courts21 Jan 1993Dismissed
T. Nathan and Others Vs Union of India (UOI) and Others
Calcutta High Court · (1993) 2 CALLT 68
Administrative Tribunals Act, 1985 — Section 14Constitution of India, 1950 — Article 14, 16, 226, 311
High Courts21 Jan 1993
A and N Fish Processing Project Pvt. Ltd. and others Vs Union of India and others
Calcutta High Court · AIR 1994 Cal 145 : (1993) 2 CALLT 184
Andaman and Nicobar Islands Allotment of Brackish Areas of Coastal Acqua Culture of Entrepreneurs Rules, 1989 — Rule 5Constitution of India, 1950 — Article 14