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
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,332 of 3,204
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
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
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