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
64,079 judgments · page 1,327 of 3,204
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 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 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 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 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
High Courts11 Apr 1994
Debasish Roy Chowdhury Vs The State
Calcutta High Court · 99 CWN 256
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 415, 420
High Courts11 Apr 1994
Pannalal Khila Vs Calcutta Port Trust and Another
Calcutta High Court · 99 CWN 111
Civil Procedure Code, 1908 (CPC) — Section 115, 9Industrial Disputes Act, 1947 — Section 2A
High Courts08 Apr 1994Allowed
B.C. Saha Vs State of West Bengal and Another
Calcutta High Court · (1994) 1 CALLT 419
Arbitration Act, 1940 — Section 20, 30, 33Partnership Act, 1932 — Section 19(2)
High Courts08 Apr 1994
Central Coalfields Ltd. Vs Ranital Transport
Calcutta High Court · (1994) 2 CALLT 1
Arbitration Act, 1940 — Section 20(4)Civil Procedure Code Amendment Act, 1976 — Order 23 Rule 3Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3