COURT ARCHIVE

Calcutta High Court judgments, 1994

358 judgments · page 15 of 18

High Courts02 Mar 1994Allowed

Bengal Ruby Mica Supplies Co. Vs Union of India (UOI) and Others

Calcutta High Court · (1994) 48 ECC 100 : (1994) 54 ECR 43

Central Excises and Salt Act, 1944 — Section 4Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 14, 18, 27

Read judgment

High Courts28 Feb 1994

In re: Bojoy Raj Jain and others

Calcutta High Court · AIR 1995 Cal 216 : 99 CWN 689

Bengal Municipal (Amendment) Act, 1934 — Section 548(2)Bengal Municipal Act, 1932 — Section 319A, 518(2), 548(2), 548(3)Calcutta Municipal Corporation (Amendment) Rules, 1993 — Rule 4, 52, 52(2), 52(5), 56(6)

Read judgment

High Courts28 Feb 1994

Collector of Customs Vs Kishan Kumar Daga

Calcutta High Court · (1994) 74 ELT 575

Read judgment

High Courts25 Feb 1994

Commissioner of Income Tax Vs Sea Hawk (I) (P.) Ltd.

Calcutta High Court · (1994) 75 TAXMAN 381

Income Tax Act, 1961 — Section 256, 29, 30, 31, 32, 32

Read judgment

High Courts25 Feb 1994

Asit Kumar Ghosh Vs Wealth Tax Officer and Others

Calcutta High Court · (1995) 124 CTR 175 : (1994) 210 ITR 855

Wealth Tax Act, 1957 — Section 17

Read judgment

High Courts25 Feb 1994

Commissioner of Wealth Tax Vs K.A.G. Aratoon (Executor to the Estate of Mrs. Iris Aratoon (decd.)) and Trustees to Estate A Stephen (Decd.) (representing Estate of Mrs. Ripsy Gaulstan (decd.))

Calcutta High Court · (1994) 210 ITR 346 : (1994) 76 TAXMAN 44

Transfer of Property Act, 1882 — Section 6Wealth Tax Act, 1957 — Section 2

Read judgment

High Courts25 Feb 1994

Commissioner of Income Tax Vs East India Hotels Ltd.

Calcutta High Court · (1995) 123 CTR 27 : (1994) 48 ECC 22 : (1994) 209 ITR 854 : (1995) 78 TAXMAN 277

Income Tax Act, 1961 — Section 33 80J, 80J(4)

Read judgment

High Courts25 Feb 1994

Indian Oxygen Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Indian Oxygen Ltd.

Calcutta High Court · (1995) 123 CTR 224 : (1994) 210 ITR 274 : (1994) 75 TAXMAN 604

Income Tax Act, 1961 — Section 17, 17(1), 17(2), 17(3), 37(3B)

Read judgment

High Courts25 Feb 1994

Ananda Marga Pracharaka Sangha Vs Commissioner of Income Tax

Calcutta High Court · (1997) 139 CTR 524 : (1996) 218 ITR 254 : (1994) 76 TAXMAN 88

Finance (No. 2) Act, 1991 — Section 12AIncome Tax Act, 1961 — Section 11, 12A(a), 13, 13(1), 37

Read judgment

High Courts25 Feb 1994Dismissed

Dipak Kumar Chatterjee Vs Smt. Leena Chatterjee

Calcutta High Court · (1994) 2 DMC 155

Criminal Procedure Code, 1973 (CrPC) — Section 125, 401, 482

Read judgment

High Courts23 Feb 1994Allowed

Bensal Tea Warehouse and Another Vs Falakata Industries Ltd. and Others

Calcutta High Court · (1994) 1 CALLT 363 : 98 CWN 1067

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 41 Rule 11

Read judgment

High Courts23 Feb 1994

Himansu Sekhar Rana Vs Smt. Tapati Rana

Calcutta High Court · AIR 1995 Cal 110

Hindu Marriage (Amendment) Act, 1956 — Section 9

Read judgment

High Courts23 Feb 1994Allowed

Bimal Kanti Sarkar Vs The State

Calcutta High Court · (1994) 1 CALLT 414

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482

Read judgment

High Courts23 Feb 1994

Commissioner of Income Tax Vs Hindusthan Paper Corpn. Ltd.

Calcutta High Court · (1994) 77 TAXMAN 450

Income Tax Act, 1961 — Section 195(2), 256(1), 9, 9(1)(vi), 9(1)(vii)

Read judgment

High Courts22 Feb 1994

Jagdish Prasad Jaiswal Vs Collector of Customs

Calcutta High Court · (1994) 71 ELT 352

Read judgment

High Courts21 Feb 1994

Orient Beverages Ltd. Vs Income Tax Officer and Others

Calcutta High Court · (1994) 122 CTR 126 : (1994) 208 ITR 509 : (1995) 78 TAXMAN 125

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 143(3), 147, 148, 153

Read judgment

High Courts21 Feb 1994

Commissioner of Income Tax Vs Rajeeva Lochan Kanoria

Calcutta High Court · (1994) 121 CTR 342 : (1994) 208 ITR 616 : (1995) 80 TAXMAN 572

Income Tax Act, 1961 — Section 36(1), 37

Read judgment

High Courts21 Feb 1994

Lilavati Devi alias Lilavati Sharma Vs M/s. Kelvin Jute and Co. Ltd

Calcutta High Court · AIR 1994 Cal 224 : 98 CWN 993

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 18 Rule 1(4), Order 18 Rule 2(4), Order 39 Rule 7, 151

Read judgment

High Courts21 Feb 1994Allowed

Morium Bibi and Others Vs Musst. Showkatara Begum and Others

Calcutta High Court · 98 CWN 1074

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3A, Order 23 Rule 3, Order 23 Rule 3A, Order 43 Rule 1(m), Order 43 Rule 1A

Read judgment

High Courts18 Feb 1994Allowed

Indian Metals and Ferro Alloys Ltd. and Another Vs State of West Bengal and Others

Calcutta High Court · 98 CWN 1090

West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1), 3(2), 3(b), 4

Read judgment