High Courts17 Sept 1993Allowed
SK. Abdul Gofar Vs State of West Bengal
Calcutta High Court · (1994) 1 ILR (Cal) 250
COURT ARCHIVE
Calcutta High Court judgments, 1993
493 judgments · page 5 of 25
High Courts17 Sept 1993Dismissed
State of West Bengal and Others Vs Bidyut Kumar Das
Calcutta High Court · 98 CWN 732
Arbitration Act, 1940 — Section 11, 12, 14(2), 17, 31
High Courts17 Sept 1993
Ganga Narayan Mukherjee Vs The Director of District Distribution and Others
Calcutta High Court · 98 CWN 330
Rice Milling Industry (Regulation) Act, 1958 — Section 5(b)
High Courts16 Sept 1993Allowed
Warren Tea Ltd. and . Another Vs A.L.K. Bihari Chand, Dy. Comsn. of I.T. and Another
Calcutta High Court · 98 CWN 462
Criminal Procedure Code, 1973 (CrPC) — Section 203, 204, 482Income Tax Act, 1961 — Section 139(1), 143(2), 143(3), 179(1), 249
High Courts15 Sept 1993Allowed
Mrityunjoy Sinha and Another Vs Tarapada Das and Another
Calcutta High Court · 98 CWN 456
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Land Acquisition Act, 1894 — Section 6
High Courts15 Sept 1993
Bhajan Sing and Others Vs The Union of India and Others
Calcutta High Court · 98 CWN 503
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 245(3), 320, 482Penal Code, 1860 (IPC) — Section 120A, 155(2), 155(2), 156(1), 307
High Courts14 Sept 1993
Rajendra Prasad Agarwalla Vs Inspecting Assistant Commissioner of Income Tax and Others
Calcutta High Court · (1994) 209 ITR 784 : (1994) 77 TAXMAN 334
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Income Tax Act, 1961 — Section 132, 132(10), 132(5)
High Courts14 Sept 1993
National Jute Manufacturing Corporation National Employees Union and Others Vs Union of India (UOI) and Others
Calcutta High Court · (1995) 70 FLR 758 : (1995) 1 LLJ 1089
Employees State Insurance Act, 1948 — Section 1(4)
High Courts14 Sept 1993Dismissed
Uday Kumar Paul Vs Smt. Mira Paul
Calcutta High Court · (1994) 1 CALLT 232 : 98 CWN 484 : (1994) 2 DMC 185 : (1993) 2 ILR (Cal) 534
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Hindu Marriage Act, 1955 — Section 24
High Courts13 Sept 1993Allowed
Bhagwan Singh Rathor Vs Union of India (UOI)
Calcutta High Court · (1994) 2 ILR (Cal) 53
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(5)Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 311(2)
High Courts08 Sept 1993
Commissioner of Income Tax Vs Oberoi Hotels (India) Pvt. Ltd.
Calcutta High Court · (1994) 122 CTR 347 : (1994) 209 ITR 732 : (1994) 77 TAXMAN 458
High Courts08 Sept 1993
Niranjan Pipalia Vs Hindusthan Steel Works Construction Ltd. and others
Calcutta High Court · AIR 1994 Cal 232
Constitution of India, 1950 — Article 12, 14, 19(1), 226, 229
High Courts06 Sept 1993
The State of Uttar Pradesh and another Vs Jan Seva Karjyalya Ltd. and another
Calcutta High Court · (1993) 09 CAL CK 0027
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F, 6NWorking Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 16A, 18
High Courts06 Sept 1993
Commissioner of Income Tax Vs Hara Singh Fetheja
Calcutta High Court · (1994) 73 TAXMAN 120
Income Tax Act, 1961 — Section 132(5), 256(2), 69
High Courts02 Sept 1993
M/s. J.N. Nichols (Vimto) Limited Vs Rose and Thistle and another
Calcutta High Court · AIR 1994 Cal 43 : (1993) 2 CALLT 411 : 98 CWN 216
Trade and Merchandise Marks Act, 1958 — Section 11, 12(2), 26(1), 32, 45
High Courts02 Sept 1993
Sahadeb Kundu and Another Vs Jogesh Shekhar Mukhopadhyay and Others
Calcutta High Court · (1994) 1 CALLT 274 : 98 CWN 158 : (1994) 1 ILR (Cal) 565
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 105, 151
High Courts30 Aug 1993Dismissed
Bejoy Kumar Bose and Others Vs The Traffic Manager, Calcutta Port Trust and Others
Calcutta High Court · (1994) 1 CALLT 108
Constitution of India, 1950 — Article 226Partnership Act, 1932 — Section 58, 59, 60, 61, 62Specific Relief Act, 1963 — Section 34
High Courts30 Aug 1993
Commissioner of Income Tax Vs Texmaco Ltd. Texmaco Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 209 ITR 620
Income Tax Act, 1961 — Section 33, 34, 34(3), 35B, 80G
High Courts30 Aug 1993
COMMISSIONER OF Income Tax Vs TRIBENI TISSUES LTD.
Calcutta High Court · (1994) 111 CTR 176 : (1994) 210 ITR 47