High Courts06 May 1993Dismissed
Eastern Coalfields Ltd. Vs Ravi Udyog
Calcutta High Court · (1993) 2 ILR (Cal) 312
Civil Procedure Code, 1908 (CPC) — Section 95Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 70
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,347 of 3,204
High Courts05 May 1993Allowed
Vishan Roy Vs Bayer (India) Ltd.
Calcutta High Court · 98 CWN 1042 : (1995) 70 FLR 1031 : (1995) 2 LLJ 612
Industrial Disputes Act, 1947 — Section 15(2)
High Courts05 May 1993
Mohammad Farooque Vs State of West Bengal and others
Calcutta High Court · AIR 1994 Cal 109
Calcutta Municipal Corporation (Taxation) Rules, 1987 — Rule 16Calcutta Municipal Corporation Act, 1980 — Section 174(4), 174(6), 189, 189(6)
High Courts04 May 1993
B.S. Jaireth Vs Sri S.P. Sinha
Calcutta High Court · AIR 1994 Cal 68
Arbitration Act, 1940 — Section 19, 2, 20, 20(4), 8Arbitration Rules, 1940 — Rule 1
High Courts04 May 1993
Sri Dasarathi Chakroborty and Others Vs Sri Somenath Banerjee and Others
Calcutta High Court · (1993) 2 CALLT 64 : 97 CWN 1161
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, 115, 151Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44
High Courts04 May 1993
Shyam Sundar Casting Pvt. Ltd. Vs Suresh Enterprise
Calcutta High Court · (1994) 2 ILR (Cal) 27
High Courts03 May 1993
Daga Nylomet Private Ltd. Vs Assistant Collector of Customs
Calcutta High Court · (1993) 67 ELT 270
High Courts03 May 1993
Director of Income Tax (Exemption) Vs Shree Sitaram Public Charitable Trust
Calcutta High Court · (1995) 124 CTR 89 : (1994) 207 ITR 1087 : (1994) 76 TAXMAN 412
Income Tax Act, 1961 — Section 11, 209, 209A, 217
High Courts03 May 1993
Commissioner of Income Tax Vs Apsara Co-operative Housing Society Ltd.
Calcutta High Court · (1993) 204 ITR 662 : (1995) 82 TAXMAN 13
Income Tax Act, 1961 — Section 2(24), 256(2), 44
High Courts30 Apr 1993Allowed
Sabitri Shaw and Others Vs Kalyan Kumar Bose and Others
Calcutta High Court · 97 CWN 1124
Civil Procedure Code, 1908 (CPC) — Section 115, 148West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(3)
High Courts30 Apr 1993
Commissioner of Income Tax Vs Kothari Plantations and Industries Ltd.
Calcutta High Court · (1993) 203 ITR 547
Income Tax Act, 1961 — Section 28, 29, 30, 31, 32Income Tax Rules, 1962 — Rule 8, 8(1)
High Courts30 Apr 1993Allowed
Dibakar Mahato and Others Vs Bhagabat Ch. Mahato and Others
Calcutta High Court · (1993) 2 CALLT 334
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 65, 74, 75, 76
High Courts30 Apr 1993Dismissed
Dilip Kumar Nandy Vs Food Directorate Employees Cooperative Society Ltd. and Others
Calcutta High Court · (1994) 1 CALLT 202
Constitution of India, 1950 — Article 226
High Courts29 Apr 1993
Basant Kumar Chokhany and another Vs Shri Gopal Chokhany
Calcutta High Court · AIR 1994 Cal 111 : (1993) 2 ILR (Cal) 298
Constitution of India, 1950 — Article 21West Bengal Premises Tenancy Act, 1956 — Section 11
High Courts29 Apr 1993Allowed
Ramesh Chandra Biswas Vs The State and Another
Calcutta High Court · (1993) 2 CALLT 310 : 97 CWN 1053
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 252, 375(B), 42, 482Explosives Act, 1884 — Section 9(3)
High Courts28 Apr 1993
S.N. Modak and Others Vs Chairman, Coal India and Others
Calcutta High Court · (1994) 2 LLJ 1054
Constitution of India, 1950 — Article 16
High Courts28 Apr 1993
Somendra Nath Sen Gupta Vs State of West Bengal and others
Calcutta High Court · AIR 1994 Cal 72
Constitution of India, 1950 — Article 226, 32Contract Act, 1872 — Section 72Specific Relief Act, 1963 — Section 5, 6
High Courts26 Apr 1993
Shri Gobardhandas Damji Parmar and others Vs State of West Bengal and others
Calcutta High Court · AIR 1993 Cal 208
Bengal Municipal Act, 1932 — Section 123(1), 128, 128(1), 128(2), 136Bengal Municipal Rules, 1932 — Rule 8Calcutta Municipal Corporation Act, 1980 — Section 179
High Courts26 Apr 1993
Commissioner of Income Tax Vs Gupta Cables Pvt. Ltd.
Calcutta High Court · (1994) 207 ITR 1055
Income Tax Act, 1961 — Section 147
High Courts26 Apr 1993
Commissioner of Income Tax Vs Debmalya Sur
Calcutta High Court · (1995) 127 CTR 63 : (1994) 207 ITR 996 : (1994) 77 TAXMAN 313
Income Tax Act, 1961 — Section 2(14), 2(42A), 45, 49, 49(1)