High Courts29 Mar 1993Dismissed
Sankar Prasad Pal Vs Sabita Pal @ Chhabi
Calcutta High Court · 97 CWN 747
Hindu Marriage Act, 1955 — Section 13(1)(ia), 24
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,351 of 3,204
High Courts24 Mar 1993
Pijush Kanti Mondal Vs State of West Bengal
Calcutta High Court · (1993) 2 CALLT 252 : 97 CWN 875
Criminal Procedure Code, 1973 (CrPC) — Section 401, 402, 482Forest Act, 1927 — Section 52, 59A, 59B, 62, 63
High Courts24 Mar 1993Allowed
Amar Nath Hait Vs Panchanan Santra and Others
Calcutta High Court · 97 CWN 598
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 9, 151
High Courts24 Mar 1993
Commissioner of Income Tax Vs Hind Wire Industries Ltd.
Calcutta High Court · (1993) 202 ITR 274
Income Tax Act, 1961 — Section 154, 154(1A), 154(7), 32Limitation Act, 1963 — Section 5
High Courts24 Mar 1993Dismissed
Basudev Das Vs Dhirendranath Das Opp. party
Calcutta High Court · 97 CWN 1006
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 136West Bengal Premises Tenancy Act, 1956 — Section 12, 13, 13(1)(f), 13(1)(j)
High Courts23 Mar 1993
Messers Premier Woodcrafts Pvt. Ltd. Vs Messers Darbari Udyog and others
Calcutta High Court · AIR 1994 Cal 141 : 97 CWN 1196 : (1993) 2 ILR (Cal) 82
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 11, Order 41 Rule 5(1), 100Criminal Procedure Code, 1973 (CrPC) — Section 144(2)
High Courts22 Mar 1993
A.K. Chakraborty Vs New Bank of India and Others
Calcutta High Court · (1993) 2 CALLT 141a : (1993) 2 CALLT 141 : 98 CWN 241
Constitution of India, 1950 — Article 14, 226, 309
High Courts22 Mar 1993Dismissed
Paresh Chandra Mahato Vs State of West Bengal
Calcutta High Court · (1993) 1 ILR (Cal) 474
Constitution of India, 1950 — Article 226
High Courts22 Mar 1993Allowed
Kanailal Das Vs Khagesh Chandra Chakraborty
Calcutta High Court · (1993) 1 ILR (Cal) 401
Civil Procedure Code, 1908 (CPC) — Section 151, 47West Bengal Estates Acquisition Act, 1953 — Section 5, 52, 5AWest Bengal Premises Tenancy Act, 1956 — Section 2
High Courts22 Mar 1993
National Insurance Co. Ltd. Vs Anjali Mallick and Others
Calcutta High Court · (1993) 2 ACC 543 : (1993) ACJ 934 : (1993) 1 CALLT 431 : (1994) 79 CompCas 394
Motor Vehicles Act, 1939 — Section 110A, 92AMotor Vehicles Act, 1988 — Section 140, 166
High Courts22 Mar 1993
In Re: Bagri Cereals Pvt. Ltd.
Calcutta High Court · 98 CWN 617
Companies Act, 1956 — Section 149(2)(a), 198, 283(1)(g), 397, 397(2)(a)Evidence Act, 1872 — Section 2Specific Relief Act, 1963 — Section 16, 16(c)
High Courts19 Mar 1993
Sanjoy Chandrani Vs Union of India (UOI)
Calcutta High Court · (1996) 85 ELT 25
Customs Act, 1962 — Section 15, 15(1), 17, 18, 2(43)
High Courts19 Mar 1993
Commissioner of Income Tax Vs General Industrial Society Ltd.
Calcutta High Court · (1993) 71 TAXMAN 36
Income Tax Act, 1961 — Section 154, 217, 256(2), 41, 41(1)
High Courts18 Mar 1993
Maman Chand Singhania and Others Vs The State of West Bengal
Calcutta High Court · (1993) 2 CALLT 405 : (1993) 2 CALLT 40
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(1), 146
High Courts18 Mar 1993Allowed
Bimal Chandra Saha Vs The State of West Bengal
Calcutta High Court · (1993) 2 CALLT 147
Criminal Procedure Code, 1973 (CrPC) — Section 167(5)
High Courts18 Mar 1993Dismissed
Shahud-Ul-Haque Vs The State of West Bengal
Calcutta High Court · (1993) 2 CALLT 379
Criminal Procedure Code, 1973 (CrPC) — Section 357(2), 397(2), 451, 482
High Courts17 Mar 1993
Dwipendra Nath Mukherjee Vs Union of India (UOI) and Others
Calcutta High Court · (1993) 2 CALLT 233 : 98 CWN 164 : (1995) 1 ILR (Cal) 98
Calcutta Port Trust Employees (Classification, Control and Appeal) Regulations, 1987 — Regulation 7, 8A(1)Constitution of India, 1950 — Article 226, 311(2)
High Courts17 Mar 1993
Smt. Gita Devi Shah and others Vs Smt. Chandra Moni and Karnani and others
Calcutta High Court · AIR 1993 Cal 280 : 98 CWN 187 : (1993) 1 ILR (Cal) 381
Stamp Act, 1899 — Section 35West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(3A), 13(6), 14
High Courts16 Mar 1993Allowed
Kshirode Chandra Roy Vs State Bank of India
Calcutta High Court · (1993) 2 ILR (Cal) 72
Constitution of India, 1950 — Article 136, 14, 226, 311State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 50(2)
High Courts15 Mar 1993
SMITH (INSPECTOR OF TAXES) Vs ABBOTT SAME v. HOLT SAME v. SCOVELL SAME v. SHUTTLEWORTH SAME v. WOODHOUSE.
Calcutta High Court · (1994) 210 ITR 323