High Courts31 Jan 1994
Shri Lakshmi Kanta Mandal Vs Achintya Mandal and others
Calcutta High Court · AIR 1994 Cal 227 : 98 CWN 725 : (1994) 1 ILR (Cal) 150
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Calcutta High Court judgments, 1994
358 judgments · page 17 of 18
High Courts31 Jan 1994Allowed
Harinarayan Arora Vs Union of India (UOI)
Calcutta High Court · (1995) 1 ILR (Cal) 67
Andaman and Nicobar Islands (Amendment) Act, 1984 — Section 6(1), 6(2)Andaman and Nicobar Islands Act, 1876 — Section 3, 31, 31A, 31A(1), 31A(2)Andaman Excise Rules, 1934 — Rule 29
High Courts28 Jan 1994Allowed
Saswati Mehrotra (Nee : Mukhopadhyay) Vs State of West Bengal and Others
Calcutta High Court · 98 CWN 377
Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 2(b), 2(c)(i), 2(d), 2(d)(ii), 2(q)
High Courts28 Jan 1994
East India Pharmaceutical Works Ltd. Vs Asstt. Collector of C. Ex.
Calcutta High Court · (1994) 71 ELT 358
Drugs and Cosmetics Act, 1940 — Section 3, 35, 5
High Courts27 Jan 1994Allowed
International Airports Authority of India and Another Vs United ITDC Employees Assistance and Others
Calcutta High Court · 98 CWN 436
Constitution of India, 1950 — Article 12, 226, 43A
High Courts21 Jan 1994
Kallol Kumar Mukherjee and Others Vs State of West Bengal
Calcutta High Court · (1994) 2 CALLT 43
Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 172(2)Essential Commodities Act, 1955 — Section 7(1), 8Penal Code, 1860 (IPC) — Section 120B, 407, 408, 419, 468
High Courts21 Jan 1994
Bhupendra Lal Sen Vs The State and Others
Calcutta High Court · (1994) 1 CALLT 334
Evidence Act, 1872 — Section 92Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1)
High Courts21 Jan 1994Dismissed
Bhibhuti Bhusan Bankura Vs State of West Bengal
Calcutta High Court · 98 CWN 1005 : (1994) 1 ILR (Cal) 522
Benami Transactions (Prohibition) Act, 1988 — Section 2, 4, 6Constitution of India, 1950 — Article 246, 254, 254(1), 254(2), 300ALimitation Act, 1963 — Section 3
High Courts20 Jan 1994Allowed
In Re: Tafiluddin Ahmed
Calcutta High Court · (1994) 1 ILR (Cal) 188
West Bengal Panchayat Act, 1973 — Section 12, 16(1), 16(2), 16(4), 17
High Courts19 Jan 1994
Kishan Kumar Daga Vs Collector of Customs
Calcutta High Court · (1994) 71 ELT 354
High Courts19 Jan 1994Allowed
Bibhuti Bhusan Nandy Vs State
Calcutta High Court · (1995) 1 ILR (Cal) 489
Essential Commodities Act, 1955 — Section 7
High Courts18 Jan 1994Dismissed
Assistant Collector of Customs Vs East Anglia Plastics (India) Ltd.
Calcutta High Court · (1994) 74 ELT 29
Constitution of India, 1950 — Article 226, 265Customs Act, 1962 — Section 27, 27(1)Customs Tariff Act, 1975 — Section 3
High Courts17 Jan 1994
Soumitra Panda Vs A.K. Agarwal and others
Calcutta High Court · AIR 1994 Cal 165 : (1994) 1 CALLT 263 : 98 CWN 393
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts17 Jan 1994
Srimati Preeti Rungta Vs Income Tax Officer and Others
Calcutta High Court · (1995) 214 ITR 594
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 222, 226, 226(3), 281Income Tax Rules, 1962 — Rule 2
High Courts17 Jan 1994
Smt. Anuja Choudhury Vs Union of India (UOI) and Others
Calcutta High Court · (1995) 128 CTR 16 : (1995) 214 ITR 326
Income Tax Act, 1922 — Section 16(3), 64(1)Income Tax Act, 1961 — Section 222, 230A, 281
High Courts17 Jan 1994
SRIMATI PREETI RUNGTA Vs INCOME TAX OFFICER and Others
Calcutta High Court · (1996) 130 CTR 530
Income Tax Act, 1961 — Section 226(3), 281Transfer of Property Act, 1882 — Section 53
High Courts17 Jan 1994Dismissed
Eastern India Motion Picture Association Vs Satish Chandra Poddar
Calcutta High Court · (1994) 1 CALLT 301 : 98 CWN 499
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 9Constitution of India, 1950 — Article 227
High Courts14 Jan 1994
Central Concrete and Allied Products Ltd. and Others Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (1995) 123 CTR 332 : (1994) 210 ITR 506 : (1996) 84 TAXMAN 27
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 199, 207, 208, 209, 210
High Courts14 Jan 1994
Commissioner of Income Tax Vs S.K.G. Sugar Ltd.
Calcutta High Court · (1994) 76 TAXMAN 252
Income Tax Act, 1961 — Section 256(1), 41, 41(1)
High Courts14 Jan 1994
Commissioner of Income Tax Vs Savoy Enterprises Ltd.
Calcutta High Court · (1995) 211 ITR 192 : (1995) 83 TAXMAN 507
Income Tax Act, 1961 — Section 217