COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,333 of 3,204

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

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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

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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)

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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

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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)

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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)

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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

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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)

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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)

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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

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High Courts23 Dec 1993

Sri Satyendranath Mondal Vs Hindusthan Petroleum Corporation and Others

Calcutta High Court · (1994) 1 CALLT 184 : 98 CWN 841 : (1994) 1 ILR (Cal) 199

Constitution of India, 1950 — Article 14, 226

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High Courts22 Dec 1993

Commissioner of Income Tax Vs Auto Distributors Ltd.

Calcutta High Court · (1995) 123 CTR 179 : (1994) 210 ITR 222 : (1995) 81 TAXMAN 517

Income Tax Act, 1961 — Section 256(1), 256(2), 37(1)Transfer of Property Act, 1882 — Section 108

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High Courts22 Dec 1993Allowed

Smt. Kalyani Bera Vs State of West Bengal

Calcutta High Court · 97 CWN 711

Civil Procedure Code, 1908 (CPC) — Section 8

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High Courts21 Dec 1993

Commissioner of Income Tax Vs Eastern Commercial Enterprises

Calcutta High Court · (1994) 210 ITR 103

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High Courts21 Dec 1993Allowed

AIR India Vs R.M. Investment and Trading Co. Pvt. Ltd.

Calcutta High Court · (1994) 1 CALLT 453

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 10, 34Evidence Act, 1872 — Section 115

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High Courts20 Dec 1993

Eastern Coils (P.) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1993) 12 CAL CK 0020

Income Tax Act, 1961 — Section 209A, 209A(1)(b), 256(2), 273, 273(2)(b)

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High Courts20 Dec 1993

Commissioner of Income Tax Vs Eastern Spg. Mills and Industries Ltd.

Calcutta High Court · (1994) 74 TAXMAN 318

Income Tax Act, 1961 — Section 256(1), 263, 32A, 32A(1), 32A(2)

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High Courts20 Dec 1993

Commissioner of Income Tax Vs Santosh Agencies

Calcutta High Court · (1995) 123 CTR 171 : (1994) 210 ITR 78

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

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High Courts20 Dec 1993Allowed

D.C. Dhiman and Bros. (P) Ltd. (In Liqn.) Vs The Official Liquidator and Others

Calcutta High Court · (1994) 1 CALLT 378

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 88, Order 21 Rule 89, Order 21 Rule 90Transfer of Property Act, 1882 — Section 44

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High Courts17 Dec 1993

Utpal Kumar Basu Vs Oil and Natural Gas Commission of India

Calcutta High Court · (1994) 1 ILR (Cal) 99

Constitution of India, 1950 — Article 226Sales of Goods Act, 1930 — Section 20

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