High Courts14 Jan 1994
Gobordhan Roy Vs Pannalal Shaw
Calcutta High Court · AIR 1994 Cal 154
Civil Procedure Code, 1908 (CPC) — Section 115A, 148, 47
COURT ARCHIVE
Calcutta High Court judgments, 1994
358 judgments · page 18 of 18
High Courts14 Jan 1994
Commissioner of Income Tax Vs Techno Electric and Engg. Co. Ltd.
Calcutta High Court · (1994) 76 TAXMAN 212
Income Tax Act, 1961 — Section 10(13A), 12(2), 12(4)b), 120, 144ALand Acquisition Act, 1894 — Section 23(2), 32(2)
High Courts13 Jan 1994
Chandravadan Desai and Others Vs Appropriate Authority and Others
Calcutta High Court · (1995) 126 CTR 351 : (1995) 213 ITR 744
Income Tax Act, 1961 — Section 269AB(1), 269UA, 269UC
High Courts13 Jan 1994
Malati Santra and others Vs Nanda Dulal Banik and others
Calcutta High Court · AIR 1994 Cal 229
Arbitration Act, 1940 — Section 5Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4
High Courts13 Jan 1994
Shri Bijan Kumar Mondal alias Basu Vs The State of West Bengal
Calcutta High Court · (1994) 1 CALLT 346 : 98 CWN 1057
Criminal Procedure Code, 1973 (CrPC) — Section 313, 401, 482Penal Code, 1860 (IPC) — Section 427Probation of Offenders Act, 1958 — Section 4
High Courts12 Jan 1994
Sarat Chandra Das Vs The Revenue Officer and Others
Calcutta High Court · (1994) 1 CALLT 395
Constitution of India, 1950 — Article 226Hindu Adoptions and Maintenance Act, 1956 — Section 12, 12, 7Hindu Succession Act, 1956 — Section 8
High Courts12 Jan 1994
Subhendranath Bhattacharya Vs Smt. Ramala Ghosh and others
Calcutta High Court · AIR 1995 Cal 184
Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(2A), 17(3)
High Courts12 Jan 1994Dismissed
Executive Engineer, Public Works Department Vs Banalata Investment Pvt. Ltd.
Calcutta High Court · (1994) 1 ILR (Cal) 270
Civil Service Ordinance, 1944 — Section 13, 2, 4, 6, 6AConstitution of India, 1950 — Article 14, 226Government of India Act, 1935 — Section 88
High Courts12 Jan 1994Dismissed
Murali Shaw Vs Bhudharmal Ram Chandra and Others
Calcutta High Court · 98 CWN 1154
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4A, Order 22 Rule 9, Order 9 Rule 9, 141, 151Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts11 Jan 1994Allowed
Utpal Kumar Chowdhury Vs Pranab Kumar Dhar
Calcutta High Court · (1995) 1 ILR (Cal) 176
Calcutta Municipal Corporation Act, 1980 — Section 19(1)Constitution of India, 1950 — Article 226, 320
High Courts10 Jan 1994Dismissed
Debesh Kumar Bhattacharyya Vs Rishra Steel Ltd. and Others
Calcutta High Court · (1995) 1 CALLT 191 : (1994) 1 CHN 162 : 98 CWN 860 : (1995) 70 FLR 905 : (1997) 3 LLJ 899
Factories Act, 1948 — Section 40BWest Bengal Factories (Safety Officers) Rules, 1978 — Rule 7(6)
High Courts07 Jan 1994Allowed
Gajraj Singh Vs Chairman, Coal India Ltd.
Calcutta High Court · (1994) 1 ILR (Cal) 418
Conduct, Discipline and Appeal Rules, 1978 — Rule 27, 27.1, 29, 4.1, 4.2
High Courts05 Jan 1994
Commissioner of Income Tax Vs Deepak Trading Co.
Calcutta High Court · (1994) 120 CTR 450 : (1994) 208 ITR 304 : (1994) 77 TAXMAN 287
Income Tax Act, 1961 — Section 271, 271(1), 271(2)
High Courts05 Jan 1994
Mahabodhi Society of India and Another Vs Union of India (UOI) and Others
Calcutta High Court · (1994) 122 CTR 211 : (1994) 209 ITR 412
Constitution of India, 1950 — Article 25, 26Income Tax Act, 1961 — Section 269UD, 269UL(3)
High Courts04 Jan 1994Allowed
State of West Bengal and Others Vs Sk. Isha Ali
Calcutta High Court · (1994) 1 CALLT 243 : 98 CWN 866
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 164Jail Code, 1925 — Rule 181, 182, 308, 688A
High Courts04 Jan 1994
Commissioner of Income Tax Vs Orient Paper and Industries Ltd.
Calcutta High Court · (1995) 128 CTR 438 : (1995) 214 ITR 473 : (1995) 83 TAXMAN 443
Finance Act, 1988 — Section 43BIncome Tax Act, 1961 — Section 37(3A)
High Courts04 Jan 1994
Commissioner of Income Tax Vs Oriental Coal Co. Ltd.
Calcutta High Court · (1994) 120 CTR 202 : (1994) 206 ITR 682 : (1994) 76 TAXMAN 240
Income Tax Act, 1961 — Section 32, 32(1)
High Courts04 Jan 1994
Commissioner of Income Tax Vs Associated Transport Pvt. Ltd.
Calcutta High Court · (1995) 212 ITR 417 : (1996) 84 TAXMAN 146
Income Tax Act, 1961 — Section 271(1), 69A