High Courts14 May 1993
Shaktri Sadhan Majhi and Another Vs The State of West Bengal
Calcutta High Court · 97 CWN 822
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(5), 173, 245(3), 468
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,346 of 3,204
High Courts14 May 1993Dismissed
Bijan Halder and Another Vs State of West Bengal and Others
Calcutta High Court · (1993) CriLJ 3082
Constitution of India, 1950 — Article 21, 22(2)Criminal Procedure (West Bengal Amendment) Act, 1988 — Section 244(3)Criminal Procedure Code, 1973 (CrPC) — Section 132, 162, 167, 167, 167(1)
High Courts14 May 1993Allowed
In Re: The Bhowanipore Gujarati Education Society
Calcutta High Court · 97 CWN 1040
High Courts13 May 1993Allowed
Monoranjan Das Vs The State
Calcutta High Court · (1994) 1 CALLT 11
Bengal Police Regulations, 1943 — Regulation 272Criminal Procedure Code, 1973 (CrPC) — Section 216, 313, 401, 482Penal Code, 1860 (IPC) — Section 120B, 201, 302, 306, 34
High Courts13 May 1993
Smt. Padamabati Sen and Another Vs Sri Prem Chand Sen
Calcutta High Court · 98 CWN 249
Succession Act, 1925 — Section 113, 114, 115, 116, 2Transfer of Property Act, 1882 — Section 14
High Courts12 May 1993
Suresh Kumar Banthia Vs Collector of Customs
Calcutta High Court · (1993) 65 ELT 363
Customs (Provisional Duty Assessment) Regulations, 1963 — Regulation 2Customs Act, 1962 — Section 18, 18(1)
High Courts11 May 1993
Sanjay Dhanuka Vs Collector of Customs
Calcutta High Court · (1993) 66 ELT 361
Central Excises and Salt Act, 1944 — Section 37(B)Customs (Amendment) Act, 1983 — Section 50Customs Act, 1962 — Section 15(1), 17, 18, 25(1), 47
High Courts10 May 1993
Commissioner of Income Tax Vs Orient Paper Industries Ltd.
Calcutta High Court · (1994) 208 ITR 158
Income Tax Act, 1961 — Section 154, 214
High Courts08 May 1993Dismissed
Minerva Dairy and Farm and Others Vs Municipal Commissioner and Others
Calcutta High Court · 98 CWN 231
Calcutta Municipal Corporation Act, 1980 — Section 396, 400(8), 401, 401(1)
High Courts07 May 1993
Metal Import (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 72 TAXMAN 375
Income Tax Act, 1922 — Section 22(2), 34Income Tax Act, 1961 — Section 143(3), 147, 147(a), 148, 152(2)
High Courts07 May 1993Dismissed
Collr. of customs Vs National Insulated Cable Co. Ltd.
Calcutta High Court · (1994) 46 ECC 101 : (1994) 74 ELT 568
Central Excise Rules, 1944 — Rule 4Customs Act, 1962 — Section 17
High Courts07 May 1993
Commissioner of Income Tax Vs Ellenbarrie Industrial Gases Ltd.
Calcutta High Court · (1994) 208 ITR 67
Income Tax Act, 1961 — Section 143(3), 263, 43B
High Courts07 May 1993
Lovelock and Lewes Vs Commissioner of Income Tax
Calcutta High Court · (1994) 120 CTR 477 : (1994) 208 ITR 95 : (1994) 76 TAXMAN 501
Income Tax Act, 1961 — Section 30, 36, 37, 38, 40
High Courts07 May 1993
Dhirendra Nath Sarkar and Others Vs State of West Bengal and Others
Calcutta High Court · (1994) 1 CALLT 28
Constitution of India, 1950 — Article 14, 16, 226, 307
High Courts07 May 1993
E. Mc. Gready Vs Babbon Prosad
Calcutta High Court · (1993) 2 CALLT 217
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 31(1)
High Courts07 May 1993
Lakshmi Debnath Vs Renu Aich and Others
Calcutta High Court · (1994) 1 CALLT 58
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 39 Rule 1
High Courts07 May 1993Allowed
Sri P.K. Majumdar alias Praloy Kumar Majumdar Vs Superintendence Company of India (Pvt.) Ltd. and Another
Calcutta High Court · (1993) 2 CALLT 451
Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 408
High Courts07 May 1993
Brij Mohan Thapar Vs Commissioner of Wealth Tax
Calcutta High Court · (1993) 71 TAXMAN 167
Income Tax Act, 1961 — Section 2(m), 36, 36(1)(vii), 36(2)(i), 40A(7)Wealth Tax Act, 1957 — Section 27(1)
High Courts07 May 1993
Commissioner of Income Tax Vs Bank of Tokyo Ltd.
Calcutta High Court · (1993) 71 TAXMAN 85
Income Tax Act, 1961 — Section 145, 145(1), 256(2)
High Courts06 May 1993Dismissed
Hindusthan Gas and Industries Limited Vs Adhish Chandra Sinha
Calcutta High Court · (1994) 2 CALLT 184
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 10, 31, 51, 54West Bengal Premises Tenancy Act, 1956 — Section 13