COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,326 of 3,204

High Courts19 May 1994

S.P. Jaiswal Estates (P.) Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs S.P. Jaiswal Estates (P.) Ltd.

Calcutta High Court · (1996) 55 ECC 26 : (1995) 216 ITR 145

Income Tax Act, 1961 — Section 32, 32A, 37, 43(3)

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High Courts18 May 1994Dismissed

Kanailal Majhi and Others Vs State of West Bengal and Others

Calcutta High Court · (1995) 1 CALLT 297 : 99 CWN 218

Bengal Municipal Act, 1932 — Section 67AGram Panchayat (Administration) Act — Section 20, 21, 35, 35A, 37Gram Panchayat (Administration) Rules, 1981 — Rule 30, 31, 32, 33, 34

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High Courts18 May 1994

Birla Vidya Vihar Trust and others Vs State of West Bengal and others

Calcutta High Court · AIR 1994 Cal 245

Bengal General Clauses Act, 1899 — Section 15, 22, 25Constitution of India, 1950 — Article 14, 145, 226, 245Motor Vehicles Act, 1939 — Section 42(1), 42(3)

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High Courts18 May 1994Dismissed

Rina Sarkar Vs Paritosh Sarkar and Another

Calcutta High Court · (1994) 2 DMC 392

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 422

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High Courts18 May 1994Allowed

Kanti Bhusan Bhowmick Vs Kalyani University and Others

Calcutta High Court · (1994) 2 CALLT 103

Kalyani University Act, 1981 — Section 10(6), 29(3)Kalyani University Ordinances — Ordinance 4ESC(1), Ordinance 78(USC), Ordinance 79(USC), Ordinance 80(USC), Ordinance 83(USC)

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High Courts17 May 1994Allowed

Raghunath Manna and Others Vs State of West Bengal

Calcutta High Court · 99 CWN 93

Criminal Procedure Code, 1973 (CrPC) — Section 172, 172(2), 311, 313, 401Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 148, 149, 302, 379

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High Courts17 May 1994

Lalu Mondal Vs State of West Bengal and Another

Calcutta High Court · (1994) 2 CALLT 87

Criminal Procedure Code, 1973 (CrPC) — Section 362, 397, 401, 482Penal Code, 1860 (IPC) — Section 120B, 360, 406

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High Courts16 May 1994

Md. Farooque Vs State of West Bengal and others

Calcutta High Court · AIR 1995 Cal 98 : 99 CWN 31

Calcutta Municipal Act, 1951 — Section 174(4), 183(3A)Calcutta Municipal Corporation (Taxation) Rules, 1987 — Rule 12, 16Calcutta Municipal Corporation Act, 1980 — Section 188, 189(6), 197(2)

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High Courts16 May 1994Allowed

Dhirendra Majumder Vs The State and Another

Calcutta High Court · 99 CWN 190

Criminal Procedure Code, 1973 (CrPC) — Section 177, 179, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 420

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High Courts13 May 1994Dismissed

Sanyal Lahiri and Co. Ltd. and Others Vs C.B. Paul and Others

Calcutta High Court · (1995) CriLJ 3945

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1A), 14A(1), 6

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High Courts12 May 1994

Commissioner of Income Tax Vs Rexor India Ltd.

Calcutta High Court · (1995) 214 ITR 532

Income Tax Act, 1961 — Section 32, 32(1)Income Tax Rules, 1962 — Rule 5

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High Courts12 May 1994

Commissioner of Income Tax Vs Balmer Lawrie and Co. Ltd.

Calcutta High Court · (1995) 215 ITR 249

Income Tax Act, 1961 — Section 80HH, 80I

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High Courts06 May 1994Dismissed

Shri Goutam Chatterjee Vs State of West Bengal and Others

Calcutta High Court · (1994) 2 CALLT 130

Civil Procedure Code, 1908 (CPC) — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 154, 482Penal Code, 1860 (IPC) — Section 461, 463, 464, 468, 471

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High Courts06 May 1994