COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,349 of 3,204

High Courts10 Apr 1993Dismissed

State of West Bengal and Others Vs Dr. Anindya Gopal Mitra and Others

Calcutta High Court · (1993) 1 CALLT 464 : 97 CWN 587

Constitution of India, 1950 — Article 19(1), 19(2), 226Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(7)

Read judgment

High Courts08 Apr 1993

Satrughna Adak Vs Sonali Adak Nee Tung

Calcutta High Court · (1993) CriLJ 1892 : (1993) 2 DMC 263 : (1993) 3 RCR(Criminal) 138

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(2)Limitation Act, 1963 — Section 10, 11, 12, 13, 14

Read judgment

High Courts08 Apr 1993Allowed

Hiralal Banka and Others Vs Mr. P.S. Bose and Others

Calcutta High Court · (1995) 1 ALT(Cri) 7 : (1993) 2 CALLT 299 : 98 CWN 396

Criminal Procedure Code, 1973 (CrPC) — Section 195Income Tax Act, 1961 — Section 136, 147, 277, 278, 279Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471

Read judgment

High Courts08 Apr 1993Dismissed

Jatindra Nath Ghosh Vs Niranjan Chakraborty

Calcutta High Court · 98 CWN 110 : (1994) 1 ILR (Cal) 66

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 24

Read judgment

High Courts08 Apr 1993

Dr. Anindya Mitra and Another Vs The State of West Bengal and Others

Calcutta High Court · (1993) 1 CALLT 436

Constitution of India, 1950 — Article 19(1), 19(2), 19(6), 226

Read judgment

High Courts07 Apr 1993

Muhammad Raisuddin Vs Union of India and others

Calcutta High Court · AIR 1993 Cal 262

Constitution of India, 1950 — Article 19(1), 226, 311(2)Income Tax Act, 1961 — Section 296Unlawful Activities (Prevention) Act, 1967 — Section 3, 3(1), 3(3), 4

Read judgment

High Courts07 Apr 1993

Bireswar Sarkar Vs Gift Tax Officer and Others

Calcutta High Court · (1997) 1 CALLT 176 : (1997) 223 ITR 404

Constitution of India, 1950 — Article 226Gift Tax Act, 1958 — Section 16, 4(1)

Read judgment

High Courts07 Apr 1993

BIRESWAR SARKAR Vs GIFT TAX OFFICER and Others

Calcutta High Court · (1997) 139 CTR 138 : (1997) 95 TAXMAN 97

Read judgment

High Courts07 Apr 1993

Sri Govind Prosad Kanodia Vs Commissioner of Wealth Tax

Calcutta High Court · (1993) 71 TAXMAN 82

Wealth Tax Act, 1957 — Section 25(2), 27(1), 5, 5(1)(xxxii), 5(1)(xxxiii)

Read judgment

High Courts07 Apr 1993Dismissed

Radiant Engineering Industries Pvt. Ltd. Vs Vulcan Engineers Ltd.

Calcutta High Court · (1993) 2 ILR (Cal) 176

Civil Procedure Code, 1908 (CPC) — Section 151Contract Act, 1872 — Section 62

Read judgment

High Courts06 Apr 1993

Sm. Sukumari Debi and another Vs Shri Ramdas Ganguli

Calcutta High Court · AIR 1994 Cal 85 : 97 CWN 797

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

Read judgment

High Courts06 Apr 1993Allowed

Saibal Banerjee alias Badsha Vs The State of West Bengal and Another

Calcutta High Court · (1994) 1 CALLT 80

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 107, 306

Read judgment

High Courts05 Apr 1993Dismissed

Andaman and Nicobar Islands Forest Corpn. Vs Presiding Officer, Indl. Tribunal A and N Islands

Calcutta High Court · (1994) 1 CALLT 17 : (1994) 2 LLJ 32

Industrial Disputes Act, 1947 — Section 10

Read judgment

High Courts05 Apr 1993

Commissioner of Income Tax Vs Modest Enterprises Ltd.

Calcutta High Court · (1994) 207 ITR 618

Read judgment

High Courts05 Apr 1993

Andaman and Nicobar Paper Mills Company Private Limited and Another Vs Lt. Governor and Others

Calcutta High Court · (1993) 2 CALLT 111

Andaman and Nicobar Land Revenue and Land Regulations, 1966 — Regulation 159(9), 33, 34, 40Constitution of India, 1950 — Article 226

Read judgment

High Courts05 Apr 1993

CALCUTTA ASBESTOS and BELTING CO. Vs COMMISSIONER OF INCOME TAX.

Calcutta High Court · (1993) 115 CTR 117 : (1993) 70 TAXMAN 615

Read judgment

High Courts05 Apr 1993

The Boeing Company Vs R.M. Investment and Trading Co. Pvt. Ltd.

Calcutta High Court · AIR 1993 Cal 184 : (1993) 2 CALLT 423

Arbitration Act, 1940 — Section 32, 33, 34Constitution of India, 1950 — Article 12, 162, 302, 303, 304Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 2, 21, 3

Read judgment

High Courts05 Apr 1993

Commissioner of Income Tax Vs Seth Chemical Works Pvt. Ltd.

Calcutta High Court · (1994) 207 ITR 707 : (1994) 76 TAXMAN 511

Income Tax Act, 1961 — Section 37

Read judgment

High Courts05 Apr 1993

CALCUTTA ASBESTOS AND BELTING CO. Vs COMMISSIONER OF Income Tax.

Calcutta High Court · (1996) 115 CTR 117 : (1996) 218 ITR 732

Read judgment

High Courts02 Apr 1993Dismissed

Universal Plast Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1993) 71 TAXMAN 80

Income Tax Act, 1961 — Section 261

Read judgment