High Courts02 Jul 1993
In Re: Radhapada Biswas and 11 Ors.
Calcutta High Court · 98 CWN 75
Constitution of India, 1950 — Article 14, 226, 227, 329(b)West Bengal Panchayat Act, 1973 — Section 204
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,343 of 3,204
High Courts02 Jul 1993
Commissioner of Income Tax Vs Mrs. Sunita Kumar
Calcutta High Court · (1994) 208 ITR 807
Income Tax Act, 1961 — Section 74A(2), 74A(3)
High Courts02 Jul 1993
Makhanlal Natta Vs Tridib Ghosh and another
Calcutta High Court · AIR 1993 Cal 289
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 27, 6Specific Relief Act, 1963 — Section 38, 39, 40, 42
High Courts02 Jul 1993
Supriya Basu Vs Babulal Agarwal
Calcutta High Court · (1994) CriLJ 1015
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 379, 385, 409, 506Prevention of Corruption Act, 1988 — Section 19
High Courts02 Jul 1993
Commissioner of Income Tax Vs Enemour Investments Ltd.
Calcutta High Court · (1994) 72 TAXMAN 370
Income Tax Act, 1961 — Section 14, 256(2), 56, 57, 57(1)
High Courts02 Jul 1993
Union Carbide India Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 72 TAXMAN 63
Income Tax Act, 1961 — Section 17(3)(ii), 256(1), 37(3), 40(c), 40(c)(i)
High Courts02 Jul 1993Dismissed
Gauranga Barik Vs State of West Bengal
Calcutta High Court · (1994) 2 ILR (Cal) 87
High Courts30 Jun 1993
Pressman Advertising and Marketing Pvt. Ltd. Vs Commissioner of Income Tax and Another
Calcutta High Court · (1994) 121 CTR 89 : (1994) 208 ITR 768 : (1995) 78 TAXMAN 545
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 263, 35CCA, 35CCA(2)
High Courts29 Jun 1993Allowed
Bhibhuti Krishna Banerjee Vs The State and Another
Calcutta High Court · (1993) 2 CALLT 353
Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(5), 401(5), 482
High Courts29 Jun 1993Allowed
C.D. Singh alias Chandra Dip Singh Vs Union of India and Others
Calcutta High Court · 98 CWN 309
Constitution of India, 1950 — Article 226
High Courts29 Jun 1993
Union of India (UOI) Vs Sancheti Food Products Ltd.
Calcutta High Court · (1994) 68 ELT 341
Customs Act, 1962 — Section 130(1), 130(3), 27, 27(5)Finance Act, 1988 — Section 78
High Courts28 Jun 1993Dismissed
Mahabir Das Vs UCO Bank
Calcutta High Court · (1994) 1 CALLT 40 : (1995) 71 FLR 540 : (1995) 1 LLJ 535
UCO Bank (Officers) Service Regulations, 1979 — Regulation 47
High Courts28 Jun 1993
State of West Bengal Vs Mouirujjaman Mullick and Others
Calcutta High Court · 97 CWN 1075
Constitution of India, 1950 — Article 14, 16(1), 226, 32, 39(d)
High Courts28 Jun 1993Dismissed
Collector of Customs Vs Lexus Exports Private Ltd.
Calcutta High Court · (1994) 48 ECC 10 : (1994) 69 ELT 228
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 11, 11(1), 11(2), 113, 113(1)Foreign Exchange Regulation Act, 1973 — Section 12(1), 18, 18(1), 23, 67
High Courts28 Jun 1993
Govind Ram Agarwal Vs Collector of Customs
Calcutta High Court · (1993) 67 ELT 215
Customs Act, 1962 — Section 129(5)
High Courts28 Jun 1993
Satya Ranjan Dey Vs State Transport Authority
Calcutta High Court · 98 CWN 327 : (1993) 2 ILR (Cal) 65
High Courts25 Jun 1993
Smt. Karunamoyee Sett and Others Vs Smt. Lakshmi Rani Debi alias Khudubala Debi
Calcutta High Court · (1993) 2 CALLT 177 : 97 CWN 1107
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 18, 19, 21, 23Succession Act, 1925 — Section 265, 268, 384, 388(1), 388(2)
High Courts25 Jun 1993Allowed
Pratima Kundu Vs Dibendu Kundu
Calcutta High Court · 97 CWN 1178 : (1993) 2 ILR (Cal) 141
Succession Act, 1925 — Section 213
High Courts24 Jun 1993
Shankar Kumar Dey Vs State of West Bengal
Calcutta High Court · (1993) 1 ILR (Cal) 461
Motor Vehicles Act, 1988 — Section 80
High Courts24 Jun 1993Allowed
Shyamlal Sao Vs Bablu Rakhit and Others
Calcutta High Court · (1993) 2 CALLT 475
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 2, Order 16 Rule 3, Order 16 Rule 4, 115