High Courts17 Dec 1993
A.W. Figgis and Co. (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1993) 12 CAL CK 0015
Income Tax Act, 1922 — Section 10(1)Income Tax Act, 1961 — Section 10(1), 155(6), 156(6), 256(2), 28
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,334 of 3,204
High Courts17 Dec 1993Dismissed
Bibhuti Bhusan Nayak Vs Executive Magistrate
Calcutta High Court · 98 CWN 856 : (1994) 1 ILR (Cal) 294
Constitution of India, 1950 — Article 226West Bengal Land Reforms Act, 1955 — Section 18(1), 49
High Courts17 Dec 1993Allowed
Tapan Kumar Santra Vs Biswanath Banerjee
Calcutta High Court · (1994) 2 ILR (Cal) 200
West Bengal Premises Tenancy Act, 1956 — Section 17(2), 21, 21(1), 21(2), 21(5)
High Courts16 Dec 1993Allowed
Sri Mahadev Ch. Mazumder Vs The State of West Bengal and Others
Calcutta High Court · (1995) 1 CALLT 367
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156Essential Commodities Act, 1955 — Section 2, 7(1)
High Courts16 Dec 1993Allowed
Banner and Co. Vs Union of India (UOI)
Calcutta High Court · (1994) 70 ELT 181
Central Excise Rules, 1944 — Rule 57B, 8(1)
High Courts16 Dec 1993Allowed
Sri Mahadev Ch. Mazumder Vs State of West Bengal and Others
Calcutta High Court · (1994) CriLJ 3808
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Essential Commodities Act, 1955 — Section 2, 7(1)
High Courts16 Dec 1993Dismissed
Videsh Sanchar Nigam Limited Vs Dipali Bandopadhyay
Calcutta High Court · (1994) 2 CALLT 377
Constitution of India, 1950 — Article 226
High Courts13 Dec 1993Allowed
Sahid Ali Vs S.K. Abul Kasem
Calcutta High Court · 98 CWN 758
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Land Reforms Act, 1955 — Section 8, 9
High Courts13 Dec 1993
Dharma Narayan Barman Vs Upendra Nath Mondal and others
Calcutta High Court · AIR 1994 Cal 231
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 15, 151
High Courts12 Dec 1993Allowed
Mustari Begum alias Jharna Vs Abdul Rafique alias Milon
Calcutta High Court · (1994) 1 CALLT 401 : (1994) 2 RCR(Criminal) 650
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts09 Dec 1993Dismissed
Saroj Kumar Bhattacharya Vs Bengal Immunity Ltd.
Calcutta High Court · (1994) 1 ILR (Cal) 263
West Bengal Services Rules — Rule 9
High Courts06 Dec 1993Allowed
A.K. Chakroborthy Vs New Bank of India and Others
Calcutta High Court · (1993) 2 CALLT 141 : (1995) 1 LLJ 403 : (1993) 5 SLR 220
High Courts03 Dec 1993
Lokendra Kumar Sengupta and others Vs Union of India and others
Calcutta High Court · AIR 1994 Cal 136 : (1994) 1 CALLT 405 : (1994) 1 ILR (Cal) 326
Constitution of India, 1950 — Article 14Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 7, 8
High Courts03 Dec 1993Allowed
Bhanu Pratap Gosaain Vs Assistant General Manager Allahabad Bank and Others
Calcutta High Court · 98 CWN 713
United Industrial Bank Ltd Officers (Service and Conduct) Rules, 1979 — Rule 9.1
High Courts02 Dec 1993Dismissed
Engineering Construction Services Vs Mining and Allied Mechinery Corpn.
Calcutta High Court · (1994) 2 CALLT 317
Arbitration Act, 1940 — Section 30, 33
High Courts02 Dec 1993Allowed
Mustari Begum @ Jharna Vs Abdul Rafique @ Milon
Calcutta High Court · (1994) 2 DMC 45
Criminal Procedure Code, 1973 (CrPC) — Section 125(3)
High Courts26 Nov 1993Dismissed
Motiar Rahaman Vs Sabina Khatun and Another
Calcutta High Court · 98 CWN 763 : (1994) 2 DMC 57 : (1994) 2 RCR(Criminal) 658
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 401, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 7
High Courts26 Nov 1993
Commissioner of Income Tax Vs Champa Properties Pvt. Ltd.
Calcutta High Court · (1995) 125 CTR 449 : (1995) 212 ITR 303
High Courts26 Nov 1993
Commissioner of Income Tax Vs Dunlop India Ltd.
Calcutta High Court · (1994) 209 ITR 987 : (1994) 74 TAXMAN 162
Income Tax Act, 1961 — Section 36
High Courts25 Nov 1993
Murari Kumar Saraf Vs Sri Jagannath Shaw
Calcutta High Court · AIR 1994 Cal 205
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 9 Rule 9, 100