High Courts24 Jun 1993
Honey Traders Vs Union of India (UOI)
Calcutta High Court · (1994) 46 ECC 201 : (1994) 53 ECR 504 : (1995) 79 ELT 398
Central Excises and Salt Act, 1944 — Section 2
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,344 of 3,204
High Courts22 Jun 1993
Chandrakant Seth Vs Collector of Customs
Calcutta High Court · (1996) 55 ECC 31 : (1993) 68 ELT 289
Customs Act, 1962 — Section 124, 129D, 28, 47
High Courts22 Jun 1993
Derby Tea and Industries Ltd. and Others Vs UCO Bank
Calcutta High Court · 98 CWN 9
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 2, Order 34 Rule 4, 33, 34
High Courts21 Jun 1993Allowed
Associated Pigments Ltd. Vs Superintendent of Central Excise
Calcutta High Court · (1993) 68 ELT 514
Central Excises and Salt Act, 1944 — Section 11A, 11A(3)
High Courts21 Jun 1993
Ghosh Industries Vs Ex Parte: U.C.O. Bank
Calcutta High Court · (1993) 1 ILR (Cal) 526
City Civil Court Act, 1953 — Section 5(3)
High Courts18 Jun 1993Dismissed
Nilendu Sen Vs Pratip Kumar Sen
Calcutta High Court · (1993) 2 CALLT 394 : (1995) 1 ILR (Cal) 34
Evidence Act, 1872 — Section 60, 61, 68Succession Act, 1925 — Section 63
High Courts17 Jun 1993
Indian Steel and Wire Products Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 208 ITR 740
Income Tax Act, 1961 — Section 253, 254
High Courts15 Jun 1993
Ujjain General Trading Society Ltd. Vs Income Tax Officer
Calcutta High Court · (1994) 121 CTR 212 : (1994) 208 ITR 583
Income Tax Act, 1922 — Section 2(6A)Income Tax Act, 1961 — Section 147, 148
High Courts15 Jun 1993
Independence Transport Shipping Agency Vs Collector of Customs
Calcutta High Court · (1993) 67 ELT 472
Customs House Agents Licensing Regulations, 1984 — Regulation 18, 26, 5, 9
High Courts15 Jun 1993Allowed
Dinabandhu Banerjee Vs Nandini Mukherjee
Calcutta High Court · (1994) CriLJ 422 : 98 CWN 522
Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 468, 469, 472, 473Hindu Marriage Act, 1955 — Section 27
High Courts15 Jun 1993
In Re : Chandan Kumar Bhattacharjee and Others
Calcutta High Court · (1993) 2 CALLT 457
Constitution of India, 1950 — Article 226
High Courts15 Jun 1993Allowed
Hridayananda Gupta Vs State of West Bengal and Others
Calcutta High Court · (1994) 1 CALLT 258
Bengal Public Demands Recovery Act, 1913 — Section 5Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 112, 128, 131, 142(1)
High Courts14 Jun 1993
Commissioner of Income Tax Vs Precision Finance Pvt. Ltd.
Calcutta High Court · (1994) 121 CTR 20 : (1994) 208 ITR 465 : (1995) 82 TAXMAN 31
High Courts14 Jun 1993
Subhas Chandra Das and Another Vs State of West Bengal and Others
Calcutta High Court · 98 CWN 118
High Courts11 Jun 1993
Commissioner of Income Tax Vs Associated Pigments Ltd.
Calcutta High Court · (1993) 71 TAXMAN 244
Income Tax Act, 1961 — Section 256(1)
High Courts11 Jun 1993
Commissioner of Income Tax Vs Hukumchand Jute and Industries Ltd.
Calcutta High Court · (1994) 120 CTR 498 : (1994) 208 ITR 257 : (1994) 77 TAXMAN 280
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts11 Jun 1993
Manjushree Minerals Ltd. Vs Collector of Customs
Calcutta High Court · (1995) 56 ECR 451 : (1993) 68 ELT 273
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 14, 14(1)
High Courts11 Jun 1993
Santa Priya Engineers (Pvt.) Ltd. and Another Vs Uday Sankar Das and Another
Calcutta High Court · (1993) 2 CALLT 101a : (1993) 2 CALLT 101 : (1993) 2 CHN 82 : (1994) 2 CivCC 253 : (1998) 91 CompCas 599 : (1993) 3 RCR(Criminal) 542
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Jun 1993Allowed
Nurul Absar Vs Abdur Rahaman and Others
Calcutta High Court · (1994) 1 CALLT 134
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 154(2), 157(2), 173(2)Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 325
High Courts11 Jun 1993
Gouranga Barik Vs State of West Bengal and Others
Calcutta High Court · (1994) 1 CALLT 1
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 80, 80(1), 80(2), 87(1)(c)