COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,362 of 3,204

High Courts04 Sept 1992Dismissed

S.R. Sharma Vs The State of West Bengal and Another

Calcutta High Court · (1993) CriLJ 831 : 97 CWN 602

Companies Act, 1956 — Section 2(9), 209, 209(1), 209(2), 209(3)Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(2), 156(3), 177Penal Code, 1860 (IPC) — Section 408

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High Courts04 Sept 1992

Nirmal Krishna Dutta Vs State of West Bengal

Calcutta High Court · 97 CWN 413 : (1993) 1 ILR (Cal) 66

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(2), 10(3), 2, 8

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High Courts04 Sept 1992

Ranga-Java Soap and Chemical Works Pvt. Ltd. Vs State of West Bengal

Calcutta High Court · (1993) 1 ILR (Cal) 191

Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 3Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 132, 35(2), 7

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High Courts03 Sept 1992Dismissed

Sambhu Charan Hazra Vs Smt. Bandana Laha

Calcutta High Court · (1993) 1 CALLT 113

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1West Bengal Premises Tenancy Act, 1956 — Section 13(6)

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High Courts03 Sept 1992Dismissed

Dr. Himangsu Kumar Sett and Others Vs The Calcutta Municipal Corporation and Others

Calcutta High Court · (1993) 2 CALLT 478 : 97 CWN 611

Calcutta Municipal Act, 1951 — Section 183(3A)Calcutta Municipal Corporation Act, 1980 — Section 189(6)Constitution of India, 1950 — Article 226

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High Courts03 Sept 1992

Ever Bright Plastic Pvt. Ltd. Vs Collector of Customs

Calcutta High Court · (1993) 65 ELT 196

Customs Act, 1962 — Section 14(1), 30, 46, 46(3)

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High Courts02 Sept 1992Dismissed

Nirlon Synthetic Fibers and Chemicals Limited Vs Bakulbala Das

Calcutta High Court · (1994) 1 CALLT 36 : 97 CWN 490 : (1992) 2 ILR (Cal) 446

Civil Procedure Code, 1908 (CPC) — Section 115Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(3), 22(4)(a)

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High Courts02 Sept 1992Dismissed

Asstt. Collector of Cus. Vs Hindustan Malleable and Forgings Ltd.

Calcutta High Court · (1993) 65 ELT 194

Customs Act, 1962 — Section 74, 74(1), 76

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High Courts01 Sept 1992Partly Allowed

Seraikella Glass Works Ltd. Vs 2nd Industrial Tribunals and Others

Calcutta High Court · 97 CWN 20 : (1993) 1 LLJ 1158

Industrial Disputes Act, 1947 — Section 15(2), 2

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High Courts28 Aug 1992Dismissed

Corporation of Calcutta Vs Soumen Roy

Calcutta High Court · 97 CWN 457

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 12, Order 43 Rule 2Constitution of India, 1950 — Article 226

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High Courts28 Aug 1992Dismissed

N.B.O.C. Ltd. Vs Patel Construction Co.

Calcutta High Court · (1992) 2 ILR (Cal) 427

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High Courts26 Aug 1992

Pranab Kumar Ray and another Vs Reserve Bank of India and others

Calcutta High Court · AIR 1993 Cal 50 : (1993) 1 CALLT 69 : 97 CWN 330 : (1994) 48 ECC 152

Advocates Act, 1961 — Section 24(1)Constitution of India, 1950 — Article 14, 226Foreign Exchange Regulation Act, 1973 — Section 8, 9

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High Courts26 Aug 1992

Md. Abdus Salam alias Sk. Vs Sub-Divisional Controller, F. and S. and others

Calcutta High Court · AIR 1992 Cal 339

Constitution of India, 1950 — Article 14, 226Essential Commodities Act, 1955 — Section 3

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High Courts25 Aug 1992Dismissed

General Saw and Blades Co. Vs Steel Authority of India Ltd.

Calcutta High Court · (1994) 2 ILR (Cal) 205

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High Courts24 Aug 1992Allowed

Prabir Chandra Ghose Vs Union of India (UOI)

Calcutta High Court · (1992) 62 ELT 713

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High Courts24 Aug 1992

Sushil Kumar Kayan Vs Assistant Collector of Customs

Calcutta High Court · (1993) 68 ELT 537

Customs Act, 1962 — Section 14

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High Courts17 Aug 1992

SK. Ladla Vs State of West Bengal and Others

Calcutta High Court · 96 CWN 1212

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High Courts17 Aug 1992

Commissioner of Income Tax Vs Indian Chain (P.) Ltd.

Calcutta High Court · (1993) 70 TAXMAN 612

Income Tax Act, 1961 — Section 256(1), 43B

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High Courts14 Aug 1992

Shyamal Kumar Chakraborty Vs State of West Bengal and Secretary, Nadia District Co-Operative Union

Calcutta High Court · 97 CWN 539

Civil Procedure (West Bengal Amendment) Act, 1988 — Section 1Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 110, 167, 167(5), 482

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High Courts14 Aug 1992

Pran Gopal Medda and Others Vs Asoke Chatterjee and Others

Calcutta High Court · (1993) 1 CALLT 418

Constitution of India, 1950 — Article 14, 19, 21

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