High Courts02 Apr 1993
Bijoy Basanta Singha Vs The State of West Bengal and Others
Calcutta High Court · 97 CWN 740
Bengal Excise Act, 1909 — Section 30, 30, 30(2), 31, 31Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,350 of 3,204
High Courts01 Apr 1993Allowed
Sreeram Construction and Others Vs Sk. S. Ali and Another
Calcutta High Court · (1999) 3 LLJ 346
Minimum Wages Act, 1948 — Section 18(2), 19(2)Minimum Wages Rules, 1951 — Rule 22(1)
High Courts01 Apr 1993
Gautam Roy Vs C.E.S.C. Ltd. and Others
Calcutta High Court · (1994) 1 CALLT 444
Electricity Act, 1910 — Section 20
High Courts01 Apr 1993Dismissed
West Bengal State Electricity Board Vs Bengal Traders
Calcutta High Court · (1994) 2 ILR (Cal) 193
High Courts01 Apr 1993Allowed
Babban Singh Vs Union of India (UOI) and Others
Calcutta High Court · (1993) 2 CALLT 128 : 97 CWN 1135
Constitution of India, 1950 — Article 226, 311(2)Railway Protection Force Rules, 1959 — Rule 40(4)
High Courts31 Mar 1993
Extrusion Vs Collector of Customs
Calcutta High Court · (1994) 70 ELT 52
Customs Act, 1962 — Section 112, 130(1)
High Courts31 Mar 1993
Koppind Pvt. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 120 CTR 60 : (1994) 207 ITR 228
Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 147
High Courts31 Mar 1993Allowed
Seth Chemical Works Pvt. Ltd. Vs Union of India (UOI)
Calcutta High Court · (1994) 46 ECC 95 : (1993) 67 ELT 48
Constitution of India, 1950 — Article 133
High Courts31 Mar 1993
Commissioner of Income Tax Vs Orient Paper and Industries Ltd.
Calcutta High Court · (1994) 207 ITR 589
Income Tax Act, 1961 — Section 40A(5)
High Courts31 Mar 1993
Krishna Chandra Dutta (Cookme) Pvt. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 117 CTR 88 : (1993) 204 ITR 23
Income Tax Act, 1961 — Section 139(1), 139(2), 139(4), 148, 80
High Courts31 Mar 1993
Shree Cement Limited Vs The Official Liquidator and another
Calcutta High Court · AIR 1994 Cal 90 : 98 CWN 288
Companies Act, 1956 — Section 523, 534(6), 535, 535(6)
High Courts31 Mar 1993Dismissed
In Re: Partha Sarathi Banerjee and Others
Calcutta High Court · 97 CWN 937
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 115
High Courts30 Mar 1993Dismissed
Gopal Ch. Bhadra and Another Vs Sm. Uma Bhadra
Calcutta High Court · (1993) 2 CALLT 165
Criminal Procedure Code, 1973 (CrPC) — Section 173(1), 190, 190(1), 190A, 2Penal Code, 1860 (IPC) — Section 351
High Courts30 Mar 1993Allowed
Basotev Mondal Vs State of West Bengal
Calcutta High Court · (1993) 2 ILR (Cal) 402
Constitution of India, 1950 — Article 226Law Commission Act, 1965 — Section 3(1)Supreme Court Act, 1981 — Section 31
High Courts30 Mar 1993
Tapan Ganguly Vs State of West Bengal
Calcutta High Court · (1994) 2 ILR (Cal) 421
West Bengal Central Valuation Act, 1978 — Section 6(2)
High Courts30 Mar 1993
Bibhuti Bhusan Dey Vs Deputy Manager, Salt Lake Depot of C.S.T.C.
Calcutta High Court · (1994) 2 ILR (Cal) 413
Calcutta State Transport Corporation Employees Service Regulations, 1961 — Regulation 25
High Courts29 Mar 1993
Ranjeet Singh Vs Union of India (UOI)
Calcutta High Court · (1993) 1 ILR (Cal) 495
Arbitration Act, 1940 — Section 20, 20(4)
High Courts29 Mar 1993
Anjan Banerjee Vs Union of India (UOI) and Others
Calcutta High Court · (1994) 207 ITR 130 : (1994) 77 TAXMAN 17
Constitution of India, 1950 — Article 226, 371FFinance Act, 1989 — Section 26
High Courts29 Mar 1993Dismissed
Collector of Customs (Preventive) Vs Kuljit Singh
Calcutta High Court · (1993) 67 ELT 238
High Courts29 Mar 1993Allowed
Biswajit Bose and Others Vs State of West Bengal and Others
Calcutta High Court · 98 CWN 40
Constitution of India, 1950 — Article 12, 14, 16, 226, 37West Bengal Co-operative Societies Act, 1983 — Section 42(1)