High Courts18 Sept 1992Allowed
Sanjoy Kumar Panda Vs State of West Bengal and Others
Calcutta High Court · 97 CWN 314
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,361 of 3,204
High Courts17 Sept 1992Dismissed
Sk. Amiruddin Ali alias Sk. Amiruddin Mondal Vs Smt. Kali Bala Bhunia
Calcutta High Court · (1993) 1 CALLT 121 : 97 CWN 495` : 97 CWN 495
Evidence Act, 1872 — Section 105, 111
High Courts17 Sept 1992
Indian Tube Company Ltd. Vs Commissioner of Income Tax and Others
Calcutta High Court · (1993) 203 ITR 54
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 214, 264
High Courts17 Sept 1992
In Re: Nisit Mohan Chatterjee
Calcutta High Court · (1993) 1 CALLT 338 : 97 CWN 636 : (1993) 1 ILR (Cal) 35
Civil Procedure Code Amendment Act, 1976 — Section 97(2)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(4)
High Courts17 Sept 1992
CALCUTTA ELECTRIC SUPPLY CORPORATION (INDIA) LTD. Vs Income Tax OFFICER AND OTHERS.
Calcutta High Court · (1994) 207 ITR 892
High Courts17 Sept 1992Allowed
Dilip Roy Vs State of West Bengal and Another
Calcutta High Court · 97 CWN 82
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(5), 167(5)(iii), 167(6), 397Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts16 Sept 1992Allowed
Ram Pher Jadav Vs The State
Calcutta High Court · 97 CWN 324
Criminal Procedure Code, 1973 (CrPC) — Section 162Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
High Courts15 Sept 1992Allowed
In Re: Abhijit Dutta
Calcutta High Court · (1993) 2 LLJ 160
West Bengal Services Rules — Rule 24(1)
High Courts15 Sept 1992
Vijai Kapur Vs Guest Keen Williams Ltd.
Calcutta High Court · (1995) 83 CompCas 339 : 97 CWN 701
Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 177, 181(4)
High Courts15 Sept 1992
Dipak Kumar Chakraborty Vs Prasanta Kumar Chakraborty
Calcutta High Court · (1993) 2 ILR (Cal) 130
Criminal Procedure Code, 1973 (CrPC) — Section 147
High Courts15 Sept 1992
Central Government Panel Counsel Clerks Association, High Court Vs Joint Secretary, Ministry of Law and Justice, Government of India
Calcutta High Court · (1993) 1 ILR (Cal) 29
Constitution of India, 1950 — Article 21
High Courts15 Sept 1992Dismissed
Central Valuation Board, West Bengal Vs Bimalesh Gupta
Calcutta High Court · (1993) 1 ILR (Cal) 41
Constitution of India, 1950 — Article 132Land Acquisition Act, 1984 — Section 49(1)West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(1), 3(4)
High Courts14 Sept 1992Dismissed
In Re: Maa Kasi Motors and Others
Calcutta High Court · (1993) 1 CALLT 246 : 97 CWN 341
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 87
High Courts14 Sept 1992
Commissioner of Income Tax Vs East India Hotels Ltd.
Calcutta High Court · (1993) 2 CALLT 348 : (1994) 207 ITR 881 : (1995) 82 TAXMAN 69
Companies (Acceptance of Deposits) Rules, 1975 — Rule 3AIncome Tax Act, 1961 — Section 37
High Courts14 Sept 1992
Commissioner Of Income Tax, West Bengal-II, Calcutta Vs The East India Hotels Ltd., Calcutta
Calcutta High Court · (1993) 2 CALLT 348 : (1994) 207 ITR 881 : (1995) 82 TAXMAN 69
Income Tax Act, 1961 — Section 256
High Courts14 Sept 1992
Commissioner of Income Tax Vs Smt. Anita Ghosh
Calcutta High Court · (1993) 111 CTR 180 : (1993) 202 ITR 991
Income Tax Act, 1961 — Section 143, 143(2), 154, 2(40), 215Income Tax Rules, 1962 — Rule 14B
High Courts14 Sept 1992Dismissed
Tapan Kumar Malakar and Another Vs State of West Bengal and Others
Calcutta High Court · 97 CWN 135
Motor Vehicles Act, 1988 — Section 104, 217, 71, 71(1), 72Partnership Act, 1932 — Section 4
High Courts11 Sept 1992
Hari Krishna Kanoi and Another Vs Appropriate Authority and Others
Calcutta High Court · (1995) 124 CTR 370 : (1994) 207 ITR 743 : (1993) 71 TAXMAN 413
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269A, 269UA, 269UA(2), 269UC, 269UDIncome Tax Rules, 1962 — Rule 48L
High Courts09 Sept 1992
Induprova Mitra Vs State of West Bengal and Others
Calcutta High Court · 97 CWN 515
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 11(3)(b), 2(o), 2(q), 6(i)
High Courts08 Sept 1992
Prashanta Kumar Chatterjee Vs State of West Bengal and Others
Calcutta High Court · (1993) 1 CALLT 312 : (1993) 2 LLJ 1133
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 2A, 7(1)