High Courts26 Aug 1993Dismissed
Fakir Lohar and Others Vs Food Corporation of India and Others
Calcutta High Court · (1996) 3 LLJ 80
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
COURT ARCHIVE
Calcutta High Court judgments, 1993
493 judgments · page 6 of 25
High Courts26 Aug 1993
Chandrabati Sharma Vs The State of West Bengal
Calcutta High Court · 98 CWN 150
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Evidence Act, 1872 — Section 114(g)Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts25 Aug 1993
Commissioner of Income Tax Vs Suman Tea and Plywood Industries (P.) Ltd.
Calcutta High Court · (1993) 115 CTR 156 : (1993) 204 ITR 719 : (1993) 71 TAXMAN 622
Income Tax Act, 1922 — Section 10(5)Income Tax Act, 1961 — Section 10(1), 32, 40A(8), 43(6)Income Tax Rules, 1962 — Rule 8
High Courts25 Aug 1993
Charu Chandra Biswas Vs Registering Authority, Motor Vehicles Department
Calcutta High Court · (1994) 1 CALLT 438
Motor Vehicles Act, 1988 — Section 48(5), 50, 50(1)West Bengal Additional Tax and One time Tax on Motor Vehicles Act, 1989 — Section 18West Bengal Motor Vehicles Rules, 1989 — Rule 53
High Courts24 Aug 1993
Shankarlal Majumdar Vs State of West Bengal
Calcutta High Court · AIR 1994 Cal 55 : (1994) 1 CALLT 121
Arbitration Act, 1940 — Section 20, 30, 33Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts24 Aug 1993Dismissed
The Calcutta Municipal Corpn. and Others Vs Sri Swapan Dhar and Others
Calcutta High Court · (1995) 2 CALLT 132 : (1994) 1 CALLT 153 : 98 CWN 366
Constitution of India, 1950 — Article 226, 309
High Courts23 Aug 1993
Commissioner of Income Tax Vs Rameswar Sirkar
Calcutta High Court · (1994) 74 TAXMAN 294
Income Tax Act, 1961 — Section 144A, 256(2), 68, 69, 69A
High Courts23 Aug 1993
Monoranjan Mahapatra Vs Basanta Kumar Mahapatra and Others
Calcutta High Court · (1994) 1 CALLT 168
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 15A, 16(1), 18, 18(1), 19
High Courts20 Aug 1993Allowed
Neela Devi Rai Vs State of West Bengal
Calcutta High Court · (1994) 1 ILR (Cal) 40
Bengal Police Regulations, 1943 — Regulation 876Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Constitution of India, 1950 — Article 14
High Courts20 Aug 1993Allowed
Subhas Chandra Basu Vs Union of India (UOI) and Others
Calcutta High Court · (1994) 1 CALLT 305 : 98 CWN 672
Air Force Act, 1950 — Section 17Air Force Act, 1964 — Section 17Air Force Regulations, 1964 — Regulation 239
High Courts20 Aug 1993
Commissioner of Wealth Tax Vs Smt. Aruna Paul
Calcutta High Court · (1994) 122 CTR 14 : (1994) 209 ITR 405
High Courts20 Aug 1993
Commissioner of Income Tax Vs Dunlop India Limited
Calcutta High Court · (1994) 122 CTR 39 : (1994) 209 ITR 221
Income Tax Act, 1961 — Section 36
High Courts20 Aug 1993
Commissioner of Income Tax Vs Poddar Project Ltd.
Calcutta High Court · (1994) 122 CTR 123 : (1994) 209 ITR 385
Income Tax Act, 1961 — Section 154, 23, 23(1)
High Courts20 Aug 1993
Jit Paul (HUF) and Others Vs Commissioner of Wealth Tax Commissioner of Wealth Tax Vs Jit Paul (HUF) and Others
Calcutta High Court · (1994) 209 ITR 675
Income Tax Act, 1961 — Section 36, 36(1), 40A, 40A(7)Wealth Tax Rules, 1957 — Rule 1D
High Courts20 Aug 1993
Jit Paul (Huf) Vs Commissioner of Wealth Tax
Calcutta High Court · (1995) 79 TAXMAN 47
Income Tax Act, 1961 — Section 40A(7)Wealth Tax Act, 1957 — Section 27(1), 36(1)(v)
High Courts20 Aug 1993
Commissioner of Income Tax Vs Indian Products Ltd.
Calcutta High Court · (1994) 207 ITR 647
Income Tax Act, 1961 — Section 35B, 80HHC, 80HHC(1), 80HHC(2)
High Courts20 Aug 1993
Merinoply and Chemicals Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 122 CTR 262 : (1994) 209 ITR 508
High Courts19 Aug 1993Allowed
Tapan Kumar Chandra and Others Vs State of West Bengal and Others
Calcutta High Court · (1994) 1 CALLT 359
Constitution of India, 1950 — Article 226, 229
High Courts18 Aug 1993Dismissed
Shalimar Paints Ltd. Vs Collector of Central Excise
Calcutta High Court · (1994) 70 ELT 567
Central Excise Rules, 1944 — Rule 56(4)
High Courts16 Aug 1993
Aviquipo of India Ltd. Vs State of West Bengal and Others
Calcutta High Court · 98 CWN 333
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12(4), 25F, 25GPayment of Gratuity Act, 1972 — Section 4