COURT ARCHIVE

Calcutta High Court judgments, 1993

493 judgments · page 4 of 25

High Courts27 Sept 1993Dismissed

Sri Probhat Kumar Das and Another Vs The State of West Bengal and Others

Calcutta High Court · (1994) 1 CALLT 235 : 98 CWN 102

Constitution of India, 1950 — Article 226West Bengal Land Reforms Act, 1955 — Section 14L, 14M, 14S, 14T(10), 14T(3)

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High Courts27 Sept 1993Allowed

Union of India (UOI) and Others Vs Shri Nand Kishore Verma

Calcutta High Court · (1994) 1 CALLT 286 : (1994) 48 ECC 91

Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1973 — Section 3, 40

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High Courts24 Sept 1993Allowed

Union of India (UOI) and Others Vs Nand Kishore Verma

Calcutta High Court · (1994) CriLJ 1934

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 226, 32Foreign Exchange Regulation Act, 1973 — Section 40

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High Courts24 Sept 1993Dismissed

Debasish Ghosh Vs Smt. Soma Ghosh

Calcutta High Court · (1994) 2 DMC 281

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Hindu Marriage Act, 1955 — Section 12(1), 4

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High Courts24 Sept 1993Allowed

Smt. Chandrima Guha Vs Sumit Guha

Calcutta High Court · (1994) 1 CALLT 416

Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 13(1), 14(1)

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High Courts24 Sept 1993

Chandrima Guha Vs Sumit Guha

Calcutta High Court · (1994) 2 DMC 6

Hindu Marriage Act, 1955 — Section 13(1), 13(1)(1A), 14(1)

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High Courts23 Sept 1993

Bata India Ltd. Vs Seventh Indl. Tribunal and Others

Calcutta High Court · (1993) 2 CALLT 386 : (1993) 2 CHN 464 : 98 CWN 659 : (1995) 1 LLJ 144

Industrial Disputes Act, 1947 — Section 17B, 2, 33(2)

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High Courts23 Sept 1993

Bithi Chakraborty Vs Indira Chatterjee and Others

Calcutta High Court · 99 CWN 72

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 6 Rule 17, Order 8 Rule 5

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High Courts23 Sept 1993Allowed

Ms. Sagar Hosiery Mills and Others Vs State of West Bengal and Others

Calcutta High Court · 98 CWN 1030

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High Courts23 Sept 1993

Workmen, Represented by The C.M.C. Harijan Mazdoor Sangha Vs The VIII Industrial Tribunal, W.B. and Others

Calcutta High Court · 98 CWN 412

Industrial Disputes Act, 1947 — Section 10, 10(1), 2(k), 2(s)

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High Courts22 Sept 1993

S.P. Jaiswal Estates Pvt. Ltd. Vs Commissioner of Income Tax (No. 1)

Calcutta High Court · (1994) 209 ITR 298

Finance Act, 1982 — Section 2(7)Income Tax Act, 1961 — Section 32A, 32A(2)

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High Courts22 Sept 1993

Terai Tea Co. Pvt. Ltd. Vs Kumkum Mittal and others

Calcutta High Court · AIR 1994 Cal 191

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 115Specific Relief Act, 1963 — Section 42 , 43Transfer of Property Act, 1882 — Section 14, 40, 54

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High Courts22 Sept 1993

S.P. Jaiswal Estates (P.) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1994) 73 TAXMAN 320

Finance Act, 1966 — Section 2, 2(7)(d)Finance Act, 1978 — Section 2(7)(c), 8(3)(b)Finance Act, 1982 — Section 2(7)(c)

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High Courts22 Sept 1993

Md. Yasin Vs Authorised Officer and Others

Calcutta High Court · (1994) 1 CALLT 351 : 98 CWN 696

Constitution of India, 1950 — Article 227Forest Act, 1927 — Section 59A, 59C, 59D

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High Courts22 Sept 1993Allowed

Ashoke Kumar Biswas Vs The State of West Bengal and Others

Calcutta High Court · (1994) 2 CALLT 269 : 99 CWN 595

Constitution of India, 1950 — Article 21, 226, 39, 41

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High Courts20 Sept 1993

Sanat Kumar Mukherjee and another Vs State of West Bengal and another

Calcutta High Court · AIR 1994 Cal 139 : (1994) 1 CALLT 146

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 26(1), 5(3)

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High Courts20 Sept 1993

Commissioner of Income Tax Vs Ramjhora Tea Co. Ltd.

Calcutta High Court · (1994) 74 TAXMAN 327

Income Tax Act, 1961 — Section 256(2), 28Transfer of Property Act, 1882 — Section 53A

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High Courts17 Sept 1993

Anil Kumar Modi Vs The State of West Bengal

Calcutta High Court · (1993) CriLJ 3858

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 2, 219(1), 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420

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High Courts17 Sept 1993

Shiv Kumar Vs Collector of Customs

Calcutta High Court · (1994) 71 ELT 356

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High Courts17 Sept 1993

University of North Bengal and others Vs Kenedy Roy and others

Calcutta High Court · AIR 1993 Cal 299 : (1994) 1 CALLT 215 : 97 CWN 1165

Constitution of India, 1950 — Article 14, 226

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