COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,348 of 3,204

High Courts26 Apr 1993Allowed

Bimal Krishna Nath Vs Sm. Minati Sen and Others

Calcutta High Court · (1993) 2 CALLT 292a : (1993) 2 CALLT 292 : 97 CWN 941

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, Order 22 Rule 4, Order 22 Rule 4(5), Order 22 Rule 9(2)Limitation Act, 1963 — Section 5

High Courts26 Apr 1993

The Committee of Management of The Baranagore Jute Factory Vs State of West Bengal and Others

Calcutta High Court · (1993) 2 CALLT 189 : 98 CWN 421

Companies Act, 1956 — Section 446Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142Trusts Act, 1882 — Section 74

High Courts26 Apr 1993Allowed

Sancheti Food Products Ltd. Vs Union of India (UOI)

Calcutta High Court · (1993) 67 ELT 248

Customs Act, 1962 — Section 130(1), 130(3)

High Courts23 Apr 1993

Commissioner of Income Tax Vs Ranicherra Tea Co. Ltd.

Calcutta High Court · (1995) 124 CTR 113 : (1994) 207 ITR 979 : (1994) 75 TAXMAN 164

Income Tax Act, 1961 — Section 143(2), 144

High Courts23 Apr 1993

In Re: Asis Santra

Calcutta High Court · 97 CWN 652

High Courts23 Apr 1993

Commissioner of Income Tax Vs Shriram Jute Products Ltd.

Calcutta High Court · (1993) 71 TAXMAN 293

Income Tax Act, 1961 — Section 256(1)

High Courts22 Apr 1993Allowed

Subal Chandra Saha Vs Union of India (UOI) and Others

Calcutta High Court · 97 CWN 977 : (1994) 2 LLJ 287

High Courts22 Apr 1993

Smt. Charubala Dev Nath Vs Shri Niranjan Pathak,

Calcutta High Court · AIR 1993 Cal 288 : (1993) 2 CALLT 449

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

High Courts22 Apr 1993Dismissed

Sri Dilip Kr. Chatterjee Vs Sri Narayandas Mukherjee and Others

Calcutta High Court · (1993) 2 CALLT 472

Civil Procedure Code, 1908 (CPC) — Section 115, 152

High Courts22 Apr 1993Allowed

Md. Naqui Ahmed Vs State of West Bengal

Calcutta High Court · (1994) 1 ILR (Cal) 358

Constitution of India, 1950 — Article 226

High Courts21 Apr 1993Allowed

Praveen (India) Ltd. Vs Collector of Customs

Calcutta High Court · (1993) 66 ELT 186

Customs Act, 1962 — Section 14(1), 46, 46(3)

High Courts21 Apr 1993

Arun Kumar Chhajar Vs Collector of Customs (Preventive)

Calcutta High Court · (1995) 59 ECR 57 : (1995) 75 ELT 747

Income Tax Act, 1961 — Section 131, 132(5), 132A, 132A(1), 143

High Courts21 Apr 1993Allowed

N.K. Bapna Vs Union of India (UOI) and Others

Calcutta High Court · (1993) CriLJ 2199 : 97 CWN 905

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3(1), 7(1)Constitution of India, 1950 — Article 22(5), 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 438

High Courts20 Apr 1993Allowed

Precoated Steels Ltd. Vs I.F.B. Industries Ltd. and Others

Calcutta High Court · (1996) 85 CompCas 748 : 98 CWN 121

High Courts20 Apr 1993

Associated Cement Companies Ltd. and Another Vs Appropriate Authority and Others

Calcutta High Court · (1995) 126 CTR 161 : (1995) 213 ITR 288 : (1995) 82 TAXMAN 508

Income Tax Act, 1961 — Section 269, 269UC, 269UD

High Courts20 Apr 1993Dismissed

Bharat Petroleum Corpn. Ltd. Vs C.G. Industrial Tribunal and Others

Calcutta High Court · (1993) 2 ILR (Cal) 93 : (1993) 2 ILR (Cal) 287 : (1993) 2 LLJ 608

Industrial Disputes Act, 1947 — Section 36(1), 36(2), 36(4)

High Courts19 Apr 1993Dismissed

Smt. Kamala Devi and Others Vs Smt. Sushila Sharma

Calcutta High Court · (1993) CriLJ 2323

Criminal Procedure Code, 1973 (CrPC) — Section 245(2)Penal Code, 1860 (IPC) — Section 181(4), 200, 34, 406

High Courts19 Apr 1993

Reba Paul Vs Radha Krishan Poddar

Calcutta High Court · (1993) 2 ILR (Cal) 201

High Courts16 Apr 1993

Amar Steel Industries Vs Collector of Customs

Calcutta High Court · (1993) 67 ELT 44

Central Excise Rules, 1944 — Rule 8(1)Customs Act, 1962 — Section 1, 2, 25Customs Tariff Act, 1975 — Section 12, 2, 3

High Courts15 Apr 1993

Rotoflex Industries Vs Collector of Customs

Calcutta High Court · (1993) 68 ELT 347

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 111, 112, 129, 129D