COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,352 of 3,204

High Courts15 Mar 1993Allowed

Mrinal Kanti Chakraborty Vs State of West Bengal and Others

Calcutta High Court · (1993) 2 CALLT 27 : (1994) 68 FLR 159 : (1993) LabIC 1747 : (1993) 2 LLJ 1009 : (1993) 2 SLR 647

Constitution of India, 1950 — Article 311(2)

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High Courts15 Mar 1993

B.I.E. Engineering (P) Ltd. Vs The Calcutta Municipal Corporation

Calcutta High Court · (1993) 2 CALLT 150

Calcutta Municipal Corporation Act, 1980 — Section 400(8)Constitution of India, 1950 — Article 226

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High Courts12 Mar 1993Dismissed

Omega Traders India Vs Union of India (UOI) and Others

Calcutta High Court · (1994) 1 CALLT 321

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

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High Courts12 Mar 1993

Commissioner of Income Tax Vs Delta Plantation Ltd.

Calcutta High Court · (1993) 71 TAXMAN 329

Income Tax Act, 1961 — Section 256(2)

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High Courts11 Mar 1993Allowed

Nishi Kanta Ghosh Vs State of West Bengal and Others

Calcutta High Court · (1993) 1 CALLT 460 : (1993) 2 ILR (Cal) 170

Constitution of India, 1950 — Article 226

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High Courts10 Mar 1993

Engineering Constructions Services Ltd. Vs Mining and Allied Machinery Corporation Ltd.

Calcutta High Court · AIR 1994 Cal 52 : (1994) 2 CALLT 317 : (1994) 2 ILR (Cal) 63

Arbitration Act, 1940 — Section 13, 29, 30

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High Courts10 Mar 1993

Prafulla Kumar Majumdar Vs Food Corporation of India and Others

Calcutta High Court · 97 CWN 973

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High Courts09 Mar 1993

Sadasukh Kabra and Co. Vs Calcutta Stock Exchange Association Ltd., and others

Calcutta High Court · AIR 1994 Cal 131

Arbitration Act, 1940 — Section 30

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High Courts09 Mar 1993

Enterprise International Ltd. Vs Collector of Customs

Calcutta High Court · (1993) 68 ELT 304

Constitution of India, 1950 — Article 226

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High Courts09 Mar 1993Allowed

Haripada Das and Others Vs The State and Another

Calcutta High Court · (1993) 2 CALLT 224

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482, 94

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High Courts09 Mar 1993

Amiya Kumar Roy and Bros. Vs Commissioner of Income Tax

Calcutta High Court · (1994) 206 ITR 306

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High Courts05 Mar 1993Dismissed

Hari Charan Das Vs Sm. Binapani Das

Calcutta High Court · (1993) 2 CALLT 137 : 97 CWN 1048

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A

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High Courts05 Mar 1993

Commissioner of Income Tax Vs L.N. Dalmia

Calcutta High Court · (1994) 207 ITR 89

Income Tax Act, 1961 — Section 256, 57

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High Courts05 Mar 1993

Commissioner of Income Tax Vs Bata India Ltd.

Calcutta High Court · (1993) 201 ITR 884

Income Tax Act, 1961 — Section 37(3A), 40A(8)

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High Courts05 Mar 1993Allowed

Manogopal Lahiri Vs Banalata Mukherjee

Calcutta High Court · (1993) 1 CALLT 495 : 97 CWN 806

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, 115

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High Courts05 Mar 1993Dismissed

The State of West Bengal and Others Vs Arun Kumar Basu and Another

Calcutta High Court · (1993) 2 CALLT 56

Companies Act, 1956 — Section 467, 484, 487, 490, 512Constitution of India, 1950 — Article 162, 256, 300AEvidence Act, 1872 — Section 63

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High Courts05 Mar 1993Dismissed

Gurjangjhora Tea and Industries Ltd. and Others Vs Atiabari Tea Co. Ltd. and Others

Calcutta High Court · 98 CWN 1167

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 20 Rule 20, 115, 151, 2

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High Courts04 Mar 1993Dismissed

Madan Mohan Das Vs G.T.R. Co. Pvt. Ltd.

Calcutta High Court · (1993) 2 ILR (Cal) 155

Industrial Disputes Act, 1947 — Section 33A, 33C, 33C(2), 33C(3)Payment of Wages Act, 1936 — Section 15(2), 15(3)

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High Courts04 Mar 1993

Rashmi Mehata Vs Calcutta Port Trust and Others

Calcutta High Court · (1994) 1 CALLT 75

Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 10

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High Courts03 Mar 1993Allowed

Krisp Financiers Pvt. Ltd. Vs Gold Bond Investments and Finance Ltd.

Calcutta High Court · (1993) 2 ILR (Cal) 138

Companies Act, 1956 — Section 394(1)

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