COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,345 of 3,204

High Courts10 Jun 1993Dismissed

State of West Bengal Vs Deba Prasad Banerjee

Calcutta High Court · (1994) 1 ILR (Cal) 368

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409, 418Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 22(2)

High Courts10 Jun 1993

Birla Cotton Spg. and Wvg. Mills Ltd. Vs Income Tax Officer and Others

Calcutta High Court · (1995) 125 CTR 30 : (1995) 124 CTR 276 : (1995) 211 ITR 610

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154, 220, 220(1), 220(2)

High Courts10 Jun 1993Dismissed

Chief Executive Officer, Nadia District Central Co-Operative Bank Ltd. Vs Deba Prasad Banerjee

Calcutta High Court · (1993) 1 ILR (Cal) 479

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409, 418Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 22(2)

High Courts10 Jun 1993Dismissed

Central Bank of India Vs Rai Bahadur Hurdutray Motilal Jute Mills Private Limited and Others

Calcutta High Court · (1994) 1 CALLT 448

Jute Companies (Nationalisation) Act, 1980 — Section 24, 5(1)

High Courts09 Jun 1993

Bimal Krishna Acharya and Others Vs The State of West Bengal and Others

Calcutta High Court · (1994) 2 CALLT 445

Constitution of India, 1950 — Article 226

High Courts09 Jun 1993

Amullya Ratan Laha Vs Bhakti Puspa Laha and Another

Calcutta High Court · 98 CWN 667

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts09 Jun 1993

Commissioner of Income Tax Vs Tea Estates India Ltd.

Calcutta High Court · (1994) 207 ITR 311 : (1994) 77 TAXMAN 394

Income Tax Act, 1961 — Section 32, 32(1)

High Courts08 Jun 1993

Commissioner of Income Tax Vs Bankam Investment Limited

Calcutta High Court · (1994) 121 CTR 122 : (1994) 208 ITR 208 : (1994) 77 TAXMAN 504

General Clauses Act, 1897 — Section 21Income Tax Act, 1961 — Section 143(1), 263, 295, 35CCA, 35CCA(2)

High Courts07 Jun 1993

Captain Kesari Phireoz Noble Vs Union of India and Others

Calcutta High Court · 97 CWN 855

Environment (Protection) Act, 1986 — Section 3(1), 3(2)(v)

High Courts04 Jun 1993Allowed

Putul Dutta Vs State of West Bengal and Others

Calcutta High Court · (1994) 1 CALLT 116

Constitution of India, 1950 — Article 226, 311West Bengal Services Rules — Rule 9

High Courts31 May 1993

Guru Nanak Estates and Another Vs Commissioner of Income Tax and Others

Calcutta High Court · (1994) 120 CTR 356 : (1994) 208 ITR 118 : (1994) 77 TAXMAN 597

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(2), 139(8), 148, 215, 217

High Courts31 May 1993

Commissioner of Income Tax Vs Price Waterhouse

Calcutta High Court · (1994) 207 ITR 564

Income Tax Act, 1961 — Section 30, 31, 37(3A)

High Courts31 May 1993Dismissed

Sudhanshu Kamal Mazumdar Vs State of West Bengal

Calcutta High Court · 98 CWN 815

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 155(2), 173, 190Penal Code, 1860 (IPC) — Section 323

High Courts28 May 1993Dismissed

Gertred Chanda Vs Havitat Developers Pvt. Ltd.

Calcutta High Court · 98 CWN 298

Limitation Act, 1963 — Section 5

High Courts28 May 1993Dismissed

Sabyasachi Dasgupta and Another Vs Swapan Dasgupta and Another

Calcutta High Court · 97 CWN 955

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 151, 20, 34, 8, 8(1)

High Courts28 May 1993

Income Tax Officer and Others Vs Santosh Kumar Dalmia

Calcutta High Court · (1994) 121 CTR 17 : (1994) 208 ITR 337 : (1994) 77 TAXMAN 575

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 52(2)

High Courts26 May 1993Dismissed

Calcutta Film Library and Associates Vs Dr. Shila Sen

Calcutta High Court · 97 CWN 925

Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 108

High Courts14 May 1993

Chandi Charan Karmakar and Another Vs The State of West Bengal and Others

Calcutta High Court · (1993) 2 CALLT 365

West Bengal Land Reforms (Amendment) Act, 1985 — Section 19, 21, 21(3)

High Courts14 May 1993

Subir Ranjan Mondal Vs Sita Nath Mukherjee

Calcutta High Court · AIR 1994 Cal 166 : 98 CWN 544

Bengal Co-operative Societies Act, 1940 — Section 133A(2)Bengal Tenancy Act, 1885 — Section 26FCivil Procedure Code, 1908 (CPC) — Section 141, 148, 57

High Courts14 May 1993

Sumant Chandra Mishra and others Vs Smt. Anjali Ghatak and another

Calcutta High Court · AIR 1993 Cal 275 : (1993) 2 CALLT 156

Transfer of Property Act, 1882 — Section 108, 109, 37West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A), 21, 22