High Courts22 Sept 1993
S.P. Jaiswal Estates (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 73 TAXMAN 320
Finance Act, 1966 — Section 2, 2(7)(d)Finance Act, 1978 — Section 2(7)(c), 8(3)(b)Finance Act, 1982 — Section 2(7)(c)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,337 of 3,204
High Courts22 Sept 1993
Md. Yasin Vs Authorised Officer and Others
Calcutta High Court · (1994) 1 CALLT 351 : 98 CWN 696
Constitution of India, 1950 — Article 227Forest Act, 1927 — Section 59A, 59C, 59D
High Courts22 Sept 1993Allowed
Ashoke Kumar Biswas Vs The State of West Bengal and Others
Calcutta High Court · (1994) 2 CALLT 269 : 99 CWN 595
Constitution of India, 1950 — Article 21, 226, 39, 41
High Courts20 Sept 1993
Sanat Kumar Mukherjee and another Vs State of West Bengal and another
Calcutta High Court · AIR 1994 Cal 139 : (1994) 1 CALLT 146
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 26(1), 5(3)
High Courts20 Sept 1993
Commissioner of Income Tax Vs Ramjhora Tea Co. Ltd.
Calcutta High Court · (1994) 74 TAXMAN 327
Income Tax Act, 1961 — Section 256(2), 28Transfer of Property Act, 1882 — Section 53A
High Courts17 Sept 1993
Anil Kumar Modi Vs The State of West Bengal
Calcutta High Court · (1993) CriLJ 3858
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 2, 219(1), 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts17 Sept 1993
University of North Bengal and others Vs Kenedy Roy and others
Calcutta High Court · AIR 1993 Cal 299 : (1994) 1 CALLT 215 : 97 CWN 1165
Constitution of India, 1950 — Article 14, 226
High Courts17 Sept 1993Allowed
SK. Abdul Gofar Vs State of West Bengal
Calcutta High Court · (1994) 1 ILR (Cal) 250
High Courts17 Sept 1993Dismissed
State of West Bengal and Others Vs Bidyut Kumar Das
Calcutta High Court · 98 CWN 732
Arbitration Act, 1940 — Section 11, 12, 14(2), 17, 31
High Courts17 Sept 1993
Ganga Narayan Mukherjee Vs The Director of District Distribution and Others
Calcutta High Court · 98 CWN 330
Rice Milling Industry (Regulation) Act, 1958 — Section 5(b)
High Courts16 Sept 1993Allowed
Warren Tea Ltd. and . Another Vs A.L.K. Bihari Chand, Dy. Comsn. of I.T. and Another
Calcutta High Court · 98 CWN 462
Criminal Procedure Code, 1973 (CrPC) — Section 203, 204, 482Income Tax Act, 1961 — Section 139(1), 143(2), 143(3), 179(1), 249
High Courts15 Sept 1993Allowed
Mrityunjoy Sinha and Another Vs Tarapada Das and Another
Calcutta High Court · 98 CWN 456
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Land Acquisition Act, 1894 — Section 6
High Courts15 Sept 1993
Bhajan Sing and Others Vs The Union of India and Others
Calcutta High Court · 98 CWN 503
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 245(3), 320, 482Penal Code, 1860 (IPC) — Section 120A, 155(2), 155(2), 156(1), 307
High Courts14 Sept 1993
Rajendra Prasad Agarwalla Vs Inspecting Assistant Commissioner of Income Tax and Others
Calcutta High Court · (1994) 209 ITR 784 : (1994) 77 TAXMAN 334
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Income Tax Act, 1961 — Section 132, 132(10), 132(5)
High Courts14 Sept 1993
National Jute Manufacturing Corporation National Employees Union and Others Vs Union of India (UOI) and Others
Calcutta High Court · (1995) 70 FLR 758 : (1995) 1 LLJ 1089
Employees State Insurance Act, 1948 — Section 1(4)
High Courts14 Sept 1993Dismissed
Uday Kumar Paul Vs Smt. Mira Paul
Calcutta High Court · (1994) 1 CALLT 232 : 98 CWN 484 : (1994) 2 DMC 185 : (1993) 2 ILR (Cal) 534
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Hindu Marriage Act, 1955 — Section 24
High Courts13 Sept 1993Allowed
Bhagwan Singh Rathor Vs Union of India (UOI)
Calcutta High Court · (1994) 2 ILR (Cal) 53
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(5)Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 311(2)
High Courts08 Sept 1993
Commissioner of Income Tax Vs Oberoi Hotels (India) Pvt. Ltd.
Calcutta High Court · (1994) 122 CTR 347 : (1994) 209 ITR 732 : (1994) 77 TAXMAN 458
High Courts08 Sept 1993
Niranjan Pipalia Vs Hindusthan Steel Works Construction Ltd. and others
Calcutta High Court · AIR 1994 Cal 232
Constitution of India, 1950 — Article 12, 14, 19(1), 226, 229