COURT ARCHIVE

Calcutta High Court judgments, 1993

493 judgments · page 7 of 25

High Courts16 Aug 1993Dismissed

Panchra Mayurakshi Cotton Mills Employees Union and Others Vs State of West Bengal and Others

Calcutta High Court · (1994) 68 FLR 1261 : (1994) 1 LLJ 717

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12

High Courts16 Aug 1993

Ganges Manufacturing Co. Ltd. and Others Vs W.B. State Electricity Board and Others

Calcutta High Court · 98 CWN 1

Constitution of India, 1950 — Article 14, 19(1), 226, 300AElectricity Act, 1910 — Section 24, 24(1), 26(1), 26(6), 39

High Courts13 Aug 1993

Commissioner of Income Tax Vs Graphite India Ltd.

Calcutta High Court · (1994) 121 CTR 504 : (1994) 209 ITR 318 : (1995) 80 TAXMAN 436

Income Tax Act, 1961 — Section 214, 244

High Courts13 Aug 1993

Commissioner of Income Tax Vs Western Estates

Calcutta High Court · (1994) 122 CTR 21 : (1994) 209 ITR 343

Income Tax Act, 1961 — Section 22, 246, 249, 250, 253

High Courts13 Aug 1993

Dunlop Rim and Wheel Co. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1994) 73 TAXMAN 134

Income Tax Act, 1961 — Section 154, 256(2), 28, 29, 30

High Courts11 Aug 1993

Commissioner of Income Tax Vs Duncan Brothers and Co. Ltd.

Calcutta High Court · (1994) 121 CTR 492 : (1994) 209 ITR 44 : (1994) 74 TAXMAN 283

Income Tax Act, 1961 — Section 263, 45, 48, 55, 55(2)

High Courts06 Aug 1993

Indian Bank Officers'' Association and Others Vs Indian Bank and Others

Calcutta High Court · (1994) 121 CTR 443 : (1994) 209 ITR 72 : (1994) 75 TAXMAN 376

Income Tax Act, 1961 — Section 15, 17, 17(2)Income Tax Rules, 1962 — Rule 3

High Courts06 Aug 1993

Sudha Textile Traders and Sudha Shashikant Shroff Vs Kalyani Spinning Mills Ltd. and Others

Calcutta High Court · 98 CWN 258

Constitution of India, 1950 — Article 12, 14, 226

High Courts05 Aug 1993

In Re : Haryana Finance Trading Co.

Calcutta High Court · (1993) 2 CALLT 264 : (1994) 1 ILR (Cal) 349

Arbitration Act, 1940 — Section 41Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Evidence Act, 1872 — Section 73

High Courts05 Aug 1993

B.K. Roy Pvt. Ltd. Vs Commissioner of Income Tax and Others

Calcutta High Court · (1995) 125 CTR 50 : (1995) 211 ITR 500

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10, 10(3), 263, 45, 46

High Courts05 Aug 1993

S.M. Anwar and Co. and Another Vs State of West Bengal and Another

Calcutta High Court · (1993) CriLJ 3754

Criminal Procedure Code, 1973 (CrPC) — Section 2, 216, 216(1), 216(5), 230Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)

High Courts04 Aug 1993Dismissed

Balaji International Vs Collector of Customs

Calcutta High Court · (1994) 70 ELT 203

Customs (Provisional Duty Assessment) Regulations, 1963 — Rule 4Customs Act, 1962 — Section 110, 110(1), 110(2), 124, 18

High Courts04 Aug 1993

Commissioner of Income Tax Vs Algemene Bank Netharland

Calcutta High Court · (1994) 73 TAXMAN 307

Income Tax Act, 1961 — Section 256(2)

High Courts04 Aug 1993

Commissioner of Income Tax Vs Eastern Investments Ltd.

Calcutta High Court · (1995) 127 CTR 182 : (1995) 213 ITR 334 : (1994) 73 TAXMAN 596

High Courts04 Aug 1993

Ninga Colliery Mazdoor Union Vs Union of India and Others

Calcutta High Court · 98 CWN 474

Civil Procedure Code, 1908 (CPC) — Section 115Contempt of Courts Act, 1971 — Section 10, 12, 2(c), 9Contract Labour (Regulation and Abolition) Act, 1970 — Section 10

High Courts03 Aug 1993Allowed

Board of Trustees, Port of Calcutta Vs Haldia-Calcutta Port and Dock Shramik Union and Others

Calcutta High Court · (1994) 1 CALLT 367 : (1994) 2 LLJ 575

Trade Unions Act, 1926 — Section 8

High Courts02 Aug 1993

Commissioner of Income Tax Vs Usha Telehoist Ltd.

Calcutta High Court · (1995) 212 ITR 177

Income Tax Act, 1961 — Section 35B(1)

High Courts02 Aug 1993

COMMISSIONER OF INCOME TAX Vs SATYA CO. LTD.

Calcutta High Court · (1997) 140 CTR 569 : (1994) 75 TAXMAN 193 : (1994) 73 TAXMAN 508

High Courts02 Aug 1993

Commissioner of Income Tax Vs Peico Electronics and Electricals Ltd.

Calcutta High Court · (1994) 73 TAXMAN 524

Income Tax Act, 1961 — Section 256(2), 35B

High Courts02 Aug 1993Allowed

Peerless Drive Ltd. Vs Union of India (UOI)

Calcutta High Court · 99 CWN 769 : (1994) 2 ILR (Cal) 385

Constitution of India, 1950 — Article 14, 226