High Courts23 Nov 1993
Commissioner of Income Tax Vs Raval Papers Ltd.
Calcutta High Court · (1994) 75 TAXMAN 1
Income Tax Act, 1961 — Section 256(2), 261, 43(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,335 of 3,204
High Courts19 Nov 1993Dismissed
S.S. Jain and Co. Vs Union of India (UOI)
Calcutta High Court · (1995) 76 ELT 251
Constitution of India, 1950 — Article 14, 226
High Courts18 Nov 1993Dismissed
Smt. Arati Pal with Sri Nirmal Kumar Tekriwal
Calcutta High Court · (1994) 1 CALLT 466
Calcutta Municipal Corporation Act, 1980 — Section 402Constitution of India, 1950 — Article 14Howrah Municipal Corporation Act, 1980 — Section 177, 177(1), 177(3)
High Courts18 Nov 1993Dismissed
Poddar Udyog Limited Vs W.B. State Electricity Board and Others
Calcutta High Court · 98 CWN 588
Constitution of India, 1950 — Article 141
High Courts18 Oct 1993
Md. Farid Ali Vs State and Union of India
Calcutta High Court · 98 CWN 339
Constitution of India, 1950 — Article 19, 20, 21, 22, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 100, 103, 165, 167(2), 344Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 29, 3(1), 30
High Courts14 Oct 1993
Boeing Company Vs R.M. Investment and Trading
Calcutta High Court · 98 CWN 268
Constitution of India, 1950 — Article 11, 136Criminal Procedure Code, 1973 (CrPC) — Section 435
High Courts14 Oct 1993Allowed
Jenson and Nicholson (India) Ltd. Vs Assha Co-operative Housing Society Limited and Others
Calcutta High Court · (1994) 1 CALLT 221 : 98 CWN 688 : (1994) 1 ILR (Cal) 429
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Specific Relief Act, 1963 — Section 38
High Courts13 Oct 1993
M/s. Arun Kumar Samanta and others Vs M/s. Shree Ram Trading and Supply Company and others
Calcutta High Court · AIR 1994 Cal 156 : 98 CWN 934
Constitution of India, 1950 — Article 14, 226Railways Act, 1890 — Section 23
High Courts13 Oct 1993
Executive Officer, Digha Planning Authority Vs M/s. Hotel Sea Gull and others
Calcutta High Court · AIR 1994 Cal 95 : 98 CWN 885
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144West Bengal Town and Country (Planning and Development) Act, 1979 — Section 102, 137, 137(2), 2(12), 2(3)
High Courts13 Oct 1993Allowed
Sushanta Jana Vs The State of West Bengal and Others
Calcutta High Court · (1994) 1 CALLT 196
Criminal Procedure Code, 1973 (CrPC) — Section 12(1), 14, 15, 190, 192Penal Code, 1860 (IPC) — Section 147, 379, 427, 488
High Courts13 Oct 1993
Ms. Hotel Sea Gull and Others Vs The Executive Officer Digha Planning Authority
Calcutta High Court · 98 CWN 885
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144Land Acquisition Act, 1894 — Section 3(a), 31, 31(4)(d), 32(6)(b), 38(5)
High Courts13 Oct 1993
Commissioner of Gift Tax Vs Madanlal Patodia and Another
Calcutta High Court · (1995) 123 CTR 283 : (1994) 209 ITR 967 : (1995) 83 TAXMAN 274 : (1994) 75 TAXMAN 184
Gift Tax Act, 1958 — Section 46Gift Tax Rules, 1958 — Rule 10, 10(2)Wealth Tax Rules, 1957 — Rule 1D
High Courts12 Oct 1993
Allahabad Bank Vs Assistant Collector of Customs
Calcutta High Court · (1994) 71 ELT 40
High Courts12 Oct 1993Allowed
Enterprise International Ltd. Vs Collector of Customs
Calcutta High Court · (1994) 46 ECC 310 : (1994) 69 ELT 453
Imports and Exports (Control) Act, 1947 — Section 3
High Courts11 Oct 1993
Hind Wire Industries Vs Commissioner of Income Tax
Calcutta High Court · (1994) 209 ITR 894
Income Tax Act, 1961 — Section 154, 154(1A), 261, 32
High Courts11 Oct 1993Allowed
Uday Bhanu Sinha and Another Vs State of West Bengal and Another
Calcutta High Court · (1994) CriLJ 1931
Constitution of India, 1950 — Article 21Criminal Procedure (West Bengal Amendment) Act, 1988 — Section 167, 245Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 167(6), 482
High Courts10 Oct 1993
Gour Guha Vs State of West Bengal
Calcutta High Court · (1994) 2 ILR (Cal) 1
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 209, 211, 215Evidence Act, 1872 — Section 145, 154, 3Penal Code, 1860 (IPC) — Section 302, 306, 307, 34
High Courts08 Oct 1993Dismissed
Ismail Basha alias Iqbal Basha Vs Union of India (UOI) and Others
Calcutta High Court · (1994) 2 CALLT 22
Constitution of India, 1950 — Article 226, 32
High Courts08 Oct 1993
The State Vs Gour Guha Gour Guha Vs The State
Calcutta High Court · (1994) 1 CALLT 84
Criminal Procedure Code, 1973 (CrPC) — Section 211, 212, 313Evidence Act, 1872 — Section 136, 138, 145, 154Penal Code, 1860 (IPC) — Section 302, 306, 307, 34
High Courts08 Oct 1993Allowed
Sanjai Rai Sharma Vs Registrar of Co-Operative Societies and Others
Calcutta High Court · 98 CWN 602
Constitution of India, 1950 — Article 214