High Courts13 Oct 1993
Martin Burn Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 75 TAXMAN 23
Income Tax Act, 1961 — Section 256(2), 48
COURT ARCHIVE
Calcutta High Court judgments, 1993
493 judgments · page 3 of 25
High Courts13 Oct 1993Allowed
Sushanta Jana Vs The State of West Bengal and Others
Calcutta High Court · (1994) 1 CALLT 196
Criminal Procedure Code, 1973 (CrPC) — Section 12(1), 14, 15, 190, 192Penal Code, 1860 (IPC) — Section 147, 379, 427, 488
High Courts13 Oct 1993
Ms. Hotel Sea Gull and Others Vs The Executive Officer Digha Planning Authority
Calcutta High Court · 98 CWN 885
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144Land Acquisition Act, 1894 — Section 3(a), 31, 31(4)(d), 32(6)(b), 38(5)
High Courts13 Oct 1993
Commissioner of Gift Tax Vs Madanlal Patodia and Another
Calcutta High Court · (1995) 123 CTR 283 : (1994) 209 ITR 967 : (1995) 83 TAXMAN 274 : (1994) 75 TAXMAN 184
Gift Tax Act, 1958 — Section 46Gift Tax Rules, 1958 — Rule 10, 10(2)Wealth Tax Rules, 1957 — Rule 1D
High Courts12 Oct 1993
Allahabad Bank Vs Assistant Collector of Customs
Calcutta High Court · (1994) 71 ELT 40
High Courts12 Oct 1993Allowed
Enterprise International Ltd. Vs Collector of Customs
Calcutta High Court · (1994) 46 ECC 310 : (1994) 69 ELT 453
Imports and Exports (Control) Act, 1947 — Section 3
High Courts11 Oct 1993
Hind Wire Industries Vs Commissioner of Income Tax
Calcutta High Court · (1994) 209 ITR 894
Income Tax Act, 1961 — Section 154, 154(1A), 261, 32
High Courts11 Oct 1993Allowed
Uday Bhanu Sinha and Another Vs State of West Bengal and Another
Calcutta High Court · (1994) CriLJ 1931
Constitution of India, 1950 — Article 21Criminal Procedure (West Bengal Amendment) Act, 1988 — Section 167, 245Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 167(6), 482
High Courts10 Oct 1993
Gour Guha Vs State of West Bengal
Calcutta High Court · (1994) 2 ILR (Cal) 1
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 209, 211, 215Evidence Act, 1872 — Section 145, 154, 3Penal Code, 1860 (IPC) — Section 302, 306, 307, 34
High Courts08 Oct 1993Dismissed
Ismail Basha alias Iqbal Basha Vs Union of India (UOI) and Others
Calcutta High Court · (1994) 2 CALLT 22
Constitution of India, 1950 — Article 226, 32
High Courts08 Oct 1993
The State Vs Gour Guha Gour Guha Vs The State
Calcutta High Court · (1994) 1 CALLT 84
Criminal Procedure Code, 1973 (CrPC) — Section 211, 212, 313Evidence Act, 1872 — Section 136, 138, 145, 154Penal Code, 1860 (IPC) — Section 302, 306, 307, 34
High Courts08 Oct 1993Allowed
Sanjai Rai Sharma Vs Registrar of Co-Operative Societies and Others
Calcutta High Court · 98 CWN 602
Constitution of India, 1950 — Article 214
High Courts07 Oct 1993
Bejoy Bhusan Sen alias B.B. Sen Vs Deputy Chief Controller of Imports and Exports
Calcutta High Court · (1994) 2 CALLT 12 : 98 CWN 701
Criminal Procedure Code, 1973 (CrPC) — Section 482Imports and Exports (Control) Act, 1947 — Section 5Penal Code, 1860 (IPC) — Section 120B
High Courts07 Oct 1993
Haradhan Pal and Others Vs Amitabha Ghosh and Others
Calcutta High Court · (1993) 2 CALLT 376
High Courts07 Oct 1993
Ganesh Chandra Das Vs South Bengal State Transport Corporation and Others
Calcutta High Court · (1994) 1 CALLT 102
Constitution of India, 1950 — Article 226, 311(2)
High Courts06 Oct 1993Dismissed
Sudip Kumar Saha Vs State of West Bengal and Others
Calcutta High Court · 98 CWN 729
Constitution of India, 1950 — Article 14
High Courts05 Oct 1993
Bajoria Rubber Industries Ltd. Vs Collector of C. Ex.
Calcutta High Court · (1994) 70 ELT 169
High Courts01 Oct 1993
Joint Action Committee of Bengal Taxi Association etc. and another Vs State of West Bengal and others
Calcutta High Court · (1994) 2 ACC 187 : AIR 1994 Cal 10 : (1994) 1 CALLT 162
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 1(1), 177, 200, 86, 86(1)West Bengal Motor Vehicles Rules, 1989 — Rule 262, 262(2), 349
High Courts28 Sept 1993
Surendra Kumar Banthia Vs Collector of Customs
Calcutta High Court · (1994) 70 ELT 217
Customs (Provisional Duty Assessment) Regulations, 1963 — Regulation 1, 4Customs Act, 1962 — Section 110(2), 124, 18, 7(11)Foreign Trade (Development and Regulation) Act, 1992 — Section 5
High Courts28 Sept 1993Dismissed
Kabushiki Kaiha Toshiba (Toshiba Corporation) Vs Toshbia Appliances Co. and Others
Calcutta High Court · (1993) 09 CAL CK 0018
Trade and Merchandise Marks Act, 1958 — Section 16(1), 2(2), 46(1), 46(3)