COURT ARCHIVE

Calcutta High Court judgments, 1993

493 judgments · page 24 of 25

High Courts20 Jan 1993

M.A. Rahman and Another Vs The Collector, Land Acquisition and Others

Calcutta High Court · (1993) 2 CALLT 358

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 24, Order 41 Rule 27Land Acquisition Act, 1894 — Section 23

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High Courts20 Jan 1993

In Re: Om Prakash Kapoor

Calcutta High Court · (1994) 2 ILR (Cal) 186 : (1993) 2 LLJ 844

Constitution of India, 1950 — Article 311

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High Courts20 Jan 1993Dismissed

Smith Stanistreet Pharmaceuticals Ltd. Vs Nester Pharmaceuticals (P.) Ltd.

Calcutta High Court · (1993) 1 CALLT 234 : (1993) 1 CHN 368 : (1995) 82 CompCas 395 : 97 CWN 349

Companies Act, 1956 — Section 433, 434Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22(1)

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High Courts20 Jan 1993Allowed

Paschimbanga Rajya Krishi Prajukti Sahayak Samity and Ors Vs State of West Bengal and Others

Calcutta High Court · 97 CWN 1014

Constitution of India, 1950 — Article 39(d)

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High Courts20 Jan 1993

Fortune Investors and Traders Ltd. Vs Phipson and Company LTD.

Calcutta High Court · (1993) 1 ILR (Cal) 256

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High Courts19 Jan 1993

East India Hotels Limited Vs Commissioner of Income Tax

Calcutta High Court · (1993) 202 ITR 929

Income Tax Act, 1961 — Section 261

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High Courts18 Jan 1993

Commissioner of Income Tax Vs Smt. Lila Ghosh Smt. Lila Ghosh Vs Commissioner of Income Tax

Calcutta High Court · (1994) 205 ITR 9

Income Tax Act, 1961 — Section 45

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High Courts18 Jan 1993

K.T.S. (Singapore) Plc. Ltd. Vs Associated Forest Products (Pvt.) Ltd.

Calcutta High Court · (1993) 1 CALLT 382 : (1996) 85 CompCas 190 : (1996) 55 ECC 12

Companies Act, 1956 — Section 433, 434Foreign Exchange Regulation Act, 1973 — Section 47(2), 47(3), 9(1)

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High Courts18 Jan 1993Dismissed

Chandra Mohan Vs Manju Devi

Calcutta High Court · (1994) 1 ILR (Cal) 491

Arbitration Act, 1940 — Section 34, 37, 41, 6Partnership Act, 1932 — Section 42

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High Courts18 Jan 1993

Associated Forest Products (Pvt.) Ltd. Vs K.T.S. (Singapore) Pvt. Ltd.

Calcutta High Court · (1993) 01 CAL CK 0021

Arbitration Act, 1940 — Section 20Companies Act, 1956 — Section 434, 529A, 530Contract Act, 1872 — Section 62

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High Courts18 Jan 1993

COMMISSIONER OF Income Tax Vs SMT. LILA GHOSH. (AND VICE VERSA).

Calcutta High Court · (1993) 113 CTR 219 : (1993) 205 ITR 9 : (1993) 71 TAXMAN 72

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High Courts18 Jan 1993

Commissioner of Income Tax Vs B.P. Dalmia

Calcutta High Court · (1993) 112 CTR 400 : (1996) 218 ITR 709 : (1993) 71 TAXMAN 52

Income Tax Act, 1961 — Section 15, 56

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High Courts18 Jan 1993

Commissioner of Income Tax Vs Technico Enterprise Pvt. Ltd.

Calcutta High Court · (1994) 119 CTR 607 : (1994) 119 CTR 25 : (1994) 206 ITR 36 : (1994) 73 TAXMAN 204

Income Tax Act, 1961 — Section 263, 32(1), 32A(1)

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High Courts15 Jan 1993Dismissed

Central Warehousing Corporation and Others Vs Pranab Kumar Guha

Calcutta High Court · 97 CWN 772

Constitution of India, 1950 — Article 310

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High Courts15 Jan 1993Allowed

Binode Behari Dey Vs The State

Calcutta High Court · (1993) 1 CALLT 265

Criminal Procedure Code, 1973 (CrPC) — Section 239, 240Penal Code, 1860 (IPC) — Section 120A, 120B, 406, 420

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High Courts15 Jan 1993

Rejaul Ali Vs Union of India and Others

Calcutta High Court · 97 CWN 630

Border Security Force Act, 1968 — Section 11, 11(2), 11(4), 62, 62(2)

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High Courts15 Jan 1993Dismissed

State Bank of India Vs Titaghur Jute Factory PLC

Calcutta High Court · (1993) 2 ILR (Cal) 69

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High Courts14 Jan 1993

Adhis Chandra Sinha Vs Hindustan Gas Industries Ltd.

Calcutta High Court · (1993) 1 ILR (Cal) 226

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, 51, 9

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High Courts12 Jan 1993Dismissed

Fateh Alam Khan Vs Tea Trading Corpn. of India and Others

Calcutta High Court · (1993) 2 CALLT 284 : 97 CWN 1065 : (1994) 1 LLJ 1175 : (1993) 2 SLR 51

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High Courts12 Jan 1993Dismissed

Union of India (UOI) Vs Bata India Ltd.

Calcutta High Court · (1994) 55 ECR 453 : (1993) 68 ELT 756

Central Excises and Salt Act, 1944 — Section 19C, 2, 3, 40, 40(1)Civil Procedure Code, 1908 (CPC) — Section 80

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