High Courts26 Apr 1994Dismissed
Kartick Chandra Das Vs State of West Bengal and Others
Calcutta High Court · 98 CWN 968
Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 12, 13, 14
COURT ARCHIVE
Calcutta High Court judgments, 1994
358 judgments · page 12 of 18
High Courts26 Apr 1994
Bangshidhar Pal Vs Anil Kumar Pal
Calcutta High Court · (1994) 2 CALLT 34
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 29
High Courts25 Apr 1994
Commissioner of Wealth Tax Vs M.S. Oberoi
Calcutta High Court · (1994) 76 TAXMAN 280
Wealth Tax Act, 1957 — Section 25(2), 27(3)
High Courts22 Apr 1994Allowed
Mukunda Chandra Chatterjee Vs State of West Bengal
Calcutta High Court · (1994) 2 ILR (Cal) 254
Bengal Public Demands Recovery Act, 1913 — Section 57Civil Procedure Code, 1908 (CPC) — Order 27 Rule 1, Order 6 Rule 15Constitution of India, 1950 — Article 14, 16, 226, 23, 309
High Courts22 Apr 1994
Jogat Mohan Kapur Vs Wealth Tax Officer and Others
Calcutta High Court · (1995) 125 CTR 428 : (1995) 211 ITR 721 : (1995) 82 TAXMAN 1
Constitution of India, 1950 — Article 14, 226Wealth Tax Act, 1957 — Section 17, 17(1)
High Courts22 Apr 1994Allowed
Nandalal N. Verma and Co. Ltd. Vs Alliance Mills (Leasee) Pvt. Ltd.
Calcutta High Court · (1994) 2 CALLT 82 : 99 CWN 433
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 7 Rule 11Contract Act, 1872 — Section 230
High Courts21 Apr 1994
Commissioner of Income Tax Vs Walter Bushnell (P.) Ltd.
Calcutta High Court · (1996) 218 ITR 486 : (1994) 76 TAXMAN 147
Income Tax Act, 1961 — Section 80J
High Courts21 Apr 1994
Steel Authority of India Limited Vs Steel Crackers and Others
Calcutta High Court · (1994) 2 CALLT 222
Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 10, 14
High Courts21 Apr 1994
Commissioner of Income Tax Vs Kaybee Corporation
Calcutta High Court · (1996) 134 CTR 363 : (1996) 218 ITR 339 : (1994) 76 TAXMAN 263
Income Tax Act, 1961 — Section 32
High Courts21 Apr 1994
Commissioner of Income Tax Vs Rameshwar Prosad Kejriwal and Sons (P.) Ltd.
Calcutta High Court · (1994) 76 TAXMAN 124
Income Tax Act, 1961 — Section 256(1)
High Courts21 Apr 1994
Director of Agriculture, W.B. and Others Vs Sita Nath Dutta
Calcutta High Court · 98 CWN 976
High Courts21 Apr 1994
Commissioner of Income Tax Vs Dolaguri Tea Co. (P.) Ltd.
Calcutta High Court · (1994) 76 TAXMAN 257
Income Tax Act, 1961 — Section 119, 139(8), 143(3), 144B, 211
High Courts20 Apr 1994
Shipping Corpn. of India Ltd. Vs Collector of Customs
Calcutta High Court · (1994) 48 ECC 173 : (1995) 57 ECR 281 : (1994) 72 ELT 817
Customs Act, 1962 — Section 12, 22, 46(1)Customs Tariff Act, 1975 — Section 3Sea Customs Act, 1878 — Section 23
High Courts19 Apr 1994
Kalyan Kumar Dutta Gupta Vs B.M. Verma and others
Calcutta High Court · AIR 1995 Cal 140 : 99 CWN 529
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 39 Rule 2, 100, 9Constitution of India, 1950 — Article 19Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts18 Apr 1994
Mulchand Agarwalla Vs K.C. Kanungo and Another
Calcutta High Court · 99 CWN 277
Civil Procedure Code, 1908 (CPC) — Section 148, 149, 151Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 362, 465, 482
High Courts15 Apr 1994
Mulchand Agarwalla Vs K.C. Kanungo and Another
Calcutta High Court · (1994) 2 CALLT 283 : 99 CWN 277
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471Prevention of Corruption Act, 1947 — Section 5(2)
High Courts13 Apr 1994
Raj Kumar Dey Vs Subhas Chandra Dey and Others
Calcutta High Court · (1994) 2 CALLT 92 : 98 CWN 1084
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 40 Rule 1Specific Relief Act, 1963 — Section 34
High Courts13 Apr 1994
Bakul Ch. Singh Vs Asst. Secretary, Govt. of West Bengal and Others
Calcutta High Court · 98 CWN 1063 : (1995) 1 LLJ 1171
High Courts13 Apr 1994
Md. Rashid Khan Vs State of West Bengal and Others
Calcutta High Court · (1994) CriLJ 2699
Constitution of India, 1950 — Article 14, 19, 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 132, 14, 161, 164, 169Customs Act, 1962 — Section 137
High Courts11 Apr 1994Allowed
S.B. International Ltd. Vs Asstt. Director General of Foreign Trade
Calcutta High Court · (1994) 74 ELT 210
Constitution of India, 1950 — Article 14, 19(1), 300AImports and Exports (Control) Act, 1947 — Section 3