High Courts18 Dec 1992
Babul Choubey Vs State of West Bengal and Others
Calcutta High Court · (1993) 1 CALLT 420
Criminal Procedure Code, 1973 (CrPC) — Section 152(2), 156(1), 190Penal Code, 1860 (IPC) — Section 420, 468, 471
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,358 of 3,204
High Courts18 Dec 1992
Ratanlal Bansilal and others Vs Kishorilal Goenka and others
Calcutta High Court · AIR 1993 Cal 144 : (1993) 1 CALLT 162 : (1993) 1 CHN 307 : 97 CWN 227 : (1993) 1 ILR (Cal) 109
Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code Amendment Act, 1973 — Section 109, 110Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, Order 41 Rule 25, Order 42 Rule 1, 100, 100(1)
High Courts18 Dec 1992Allowed
Shree Bajrang Commercial Co. (P.) Ltd. Vs Income Tax Officer
Calcutta High Court · (1994) 75 TAXMAN 263
Income Tax Act, 1922 — Section 34(1)(a), 66(2)Income Tax Act, 1961 — Section 131, 147, 147(a), 148, 34
High Courts17 Dec 1992
Bijay Shankar Tripathi Vs Calcutta Municipal Corporation and others
Calcutta High Court · AIR 1994 Cal 152 : (1993) 1 CALLT 501
Calcutta Municipal Corporation Act, 1980 — Section 183(5), 193, 196
High Courts17 Dec 1992
Nirala Properties Pvt. Ltd. Vs Circular Investment Trust Pvt. Ltd.
Calcutta High Court · (1993) 1 ILR (Cal) 335
Transfer of Property Act, 1882 — Section 55(6)
High Courts17 Dec 1992Dismissed
Ashim Ranjan Chowdhury Vs Jiban Ranjan Chowdhury and Others
Calcutta High Court · 97 CWN 591
Easements Act, 1882 — Section 60, 60(b)
High Courts16 Dec 1992Allowed
Sri. Sri. Iswar Dadhi Baman Narayan Thakur Vs Ritendra Nath Banerjee
Calcutta High Court · (1993) 1 ILR (Cal) 206
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts16 Dec 1992Dismissed
Kashinath Kesh Vs Steel Authority of India Ltd. and Another
Calcutta High Court · 97 CWN 358
Arbitration Act, 1940 — Section 2(a), 33, 4(b), 41(b)
High Courts15 Dec 1992Dismissed
Sumanta Mukherjee Vs Bharati Bhattacharjee
Calcutta High Court · 97 CWN 437
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts15 Dec 1992
Satyanarayan Bhalotia Vs Commissioner of Income Tax
Calcutta High Court · (1993) 113 CTR 429 : (1994) 207 ITR 1030 : (1994) 72 TAXMAN 54
Income Tax Act, 1961 — Section 139, 139(4), 148
High Courts15 Dec 1992
Pashupati Chemicals and Pharmaceuticals Ltd. Vs Asstt. Collr. of Cus.
Calcutta High Court · (1993) 64 ELT 361
Constitution of India, 1950 — Article 226Customs (Appeal) Rules, 1982 — Rule 3(3)Customs Act, 1962 — Section 111, 128, 128(2), 49
High Courts14 Dec 1992
Ajkal Publishers Ltd and Another Vs Himangshu Halder
Calcutta High Court · 97 CWN 419
Industrial Disputes Act, 1947 — Section 25T
High Courts14 Dec 1992
Usha Bagchi Vs Pankaj Kumar Mitra
Calcutta High Court · (1993) 1 ILR (Cal) 421
Court Fees Act, 1870 — Section 11, 7
High Courts05 Dec 1992Allowed
Sumanta Mukherjee Vs Bharati Bhattacharjee
Calcutta High Court · (1993) 1 ILR (Cal) 90
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts04 Dec 1992Allowed
Rama Shankar Sharma Vs Coal India Ltd.
Calcutta High Court · (1993) 1 ILR (Cal) 197
Constitution of India, 1950 — Article 314General Clauses Act, 1897 — Section 16Police Act, 1861 — Section 29, 7(8)
High Courts03 Dec 1992
Lokendra Kumar Sengupta and Others Vs Union of India (UOI) and Others
Calcutta High Court · (1994) 1 CALLT 405a
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts03 Dec 1992
Gurmit Singh and Others Vs Indian Iron and Steel Co. Ltd. and Others
Calcutta High Court · (1993) 1 CALLT 64 : 97 CWN 899
Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 9A
High Courts03 Dec 1992Allowed
Prafulla Kumar Bej Vs Sachindra Nath Mitra
Calcutta High Court · 97 CWN 654
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts01 Dec 1992
Samir Saha Vs Kalyani Saha and Another
Calcutta High Court · 97 CWN 760 : (1993) 2 DMC 610
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 342
High Courts27 Nov 1992
Commissioner of Income Tax Vs General Industrial Society Ltd.
Calcutta High Court · (1994) 120 CTR 266 : (1994) 207 ITR 169 : (1994) 74 TAXMAN 63
Income Tax Act, 1961 — Section 41(1)