COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,338 of 3,204

High Courts06 Sept 1993

The State of Uttar Pradesh and another Vs Jan Seva Karjyalya Ltd. and another

Calcutta High Court · (1993) 09 CAL CK 0027

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F, 6NWorking Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 16A, 18

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High Courts06 Sept 1993

Commissioner of Income Tax Vs Hara Singh Fetheja

Calcutta High Court · (1994) 73 TAXMAN 120

Income Tax Act, 1961 — Section 132(5), 256(2), 69

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High Courts03 Sept 1993

U.S. Singh Vs Coal India Limited and Others

Calcutta High Court · 98 CWN 199

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High Courts02 Sept 1993

M/s. J.N. Nichols (Vimto) Limited Vs Rose and Thistle and another

Calcutta High Court · AIR 1994 Cal 43 : (1993) 2 CALLT 411 : 98 CWN 216

Trade and Merchandise Marks Act, 1958 — Section 11, 12(2), 26(1), 32, 45

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High Courts02 Sept 1993

Sahadeb Kundu and Another Vs Jogesh Shekhar Mukhopadhyay and Others

Calcutta High Court · (1994) 1 CALLT 274 : 98 CWN 158 : (1994) 1 ILR (Cal) 565

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 105, 151

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High Courts30 Aug 1993Dismissed

Bejoy Kumar Bose and Others Vs The Traffic Manager, Calcutta Port Trust and Others

Calcutta High Court · (1994) 1 CALLT 108

Constitution of India, 1950 — Article 226Partnership Act, 1932 — Section 58, 59, 60, 61, 62Specific Relief Act, 1963 — Section 34

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High Courts30 Aug 1993

Commissioner of Income Tax Vs Texmaco Ltd. Texmaco Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1994) 209 ITR 620

Income Tax Act, 1961 — Section 33, 34, 34(3), 35B, 80G

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High Courts30 Aug 1993

COMMISSIONER OF Income Tax Vs TRIBENI TISSUES LTD.

Calcutta High Court · (1994) 111 CTR 176 : (1994) 210 ITR 47

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High Courts26 Aug 1993Dismissed

Fakir Lohar and Others Vs Food Corporation of India and Others

Calcutta High Court · (1996) 3 LLJ 80

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10

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High Courts26 Aug 1993

Chandrabati Sharma Vs The State of West Bengal

Calcutta High Court · 98 CWN 150

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Evidence Act, 1872 — Section 114(g)Railway Property (Unlawful Possession) Act, 1966 — Section 3

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High Courts25 Aug 1993

Commissioner of Income Tax Vs Suman Tea and Plywood Industries (P.) Ltd.

Calcutta High Court · (1993) 115 CTR 156 : (1993) 204 ITR 719 : (1993) 71 TAXMAN 622

Income Tax Act, 1922 — Section 10(5)Income Tax Act, 1961 — Section 10(1), 32, 40A(8), 43(6)Income Tax Rules, 1962 — Rule 8

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High Courts25 Aug 1993

Charu Chandra Biswas Vs Registering Authority, Motor Vehicles Department

Calcutta High Court · (1994) 1 CALLT 438

Motor Vehicles Act, 1988 — Section 48(5), 50, 50(1)West Bengal Additional Tax and One time Tax on Motor Vehicles Act, 1989 — Section 18West Bengal Motor Vehicles Rules, 1989 — Rule 53

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High Courts24 Aug 1993

Shankarlal Majumdar Vs State of West Bengal

Calcutta High Court · AIR 1994 Cal 55 : (1994) 1 CALLT 121

Arbitration Act, 1940 — Section 20, 30, 33Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22

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High Courts24 Aug 1993Dismissed

The Calcutta Municipal Corpn. and Others Vs Sri Swapan Dhar and Others

Calcutta High Court · (1995) 2 CALLT 132 : (1994) 1 CALLT 153 : 98 CWN 366

Constitution of India, 1950 — Article 226, 309

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High Courts23 Aug 1993

Commissioner of Income Tax Vs Rameswar Sirkar

Calcutta High Court · (1994) 74 TAXMAN 294

Income Tax Act, 1961 — Section 144A, 256(2), 68, 69, 69A

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High Courts23 Aug 1993

Monoranjan Mahapatra Vs Basanta Kumar Mahapatra and Others

Calcutta High Court · (1994) 1 CALLT 168

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 15A, 16(1), 18, 18(1), 19

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High Courts20 Aug 1993Allowed