High Courts21 Jul 1992
Commissioner of Income Tax Vs B.P. Dalmia
Calcutta High Court · (1994) 207 ITR 267
Income Tax Act, 1961 — Section 16(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,365 of 3,204
High Courts21 Jul 1992
P.P. Ginwalla Vs Commissioner of Income Tax
Calcutta High Court · (1994) 120 CTR 45 : (1994) 206 ITR 613
Wealth Tax Act, 1957 — Section 5(1)
High Courts21 Jul 1992Dismissed
Dr. Amar Chandra Saha Vs The President, Calcutta Society for Prevention of Cruelty to Animals and Others
Calcutta High Court · (1993) 1 CALLT 137 : 96 CWN 1086
Constitution of India, 1950 — Article 12, 226
High Courts20 Jul 1992
East India Rubber Works (P) Ltd. Vs Allahabad Bank and Others
Calcutta High Court · (1993) 2 CALLT 1 : 97 CWN 319
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6B, Order 8 Rule 6C, Order 8 Rule 9, 115
High Courts20 Jul 1992Dismissed
Commissioner of Income Tax Vs Indus Services Ltd.
Calcutta High Court · (1993) 71 TAXMAN 260
Income Tax Act, 1961 — Section 256(1), 43B
High Courts20 Jul 1992Dismissed
State of West Bengal and Others Vs Deb Kumar Mukherjee and Others and The D.M. 24 - Parganas and Others
Calcutta High Court · 97 CWN 658
Constitution of India, 1950 — Article 14, 15, 16, 39(d)
High Courts20 Jul 1992
Commissioner of Income Tax Vs Prafulla Box Mfg. Co. (P.) Ltd.
Calcutta High Court · (1993) 201 ITR 459
Income Tax Act, 1961 — Section 43B
High Courts20 Jul 1992
Commissioner of Income Tax Vs Ericssion India Ltd.
Calcutta High Court · (1993) 71 TAXMAN 25
Income Tax Act, 1961 — Section 256(1), 43B
High Courts17 Jul 1992Dismissed
Narendra Nath Delui and Another Vs Vivekananda Pari and Others
Calcutta High Court · 97 CWN 26
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts17 Jul 1992
Anita International Vs Collector of Customs
Calcutta High Court · (1993) 65 ELT 201
Customs Act, 1962 — Section 111, 113, 114, 120(2), 77Imports and Exports (Control) Act, 1947 — Section 3
High Courts17 Jul 1992
Escorts Limited Vs Misrilal Properties Ltd.
Calcutta High Court · (1993) 1 CALLT 297 : 96 CWN 1126
West Bengal Premises Tenancy Act, 1956 — Section 21, 21(4A), 22, 22(1), 22(2)
High Courts16 Jul 1992
Srilekha Finance Co. Ltd. Vs Collector of Customs
Calcutta High Court · (1993) 66 ELT 78
Customs Act, 1962 — Section 115, 124
High Courts15 Jul 1992Dismissed
Indian Statistical Institute Vs State of West Bengal and Others
Calcutta High Court · (1992) 2 CALLT 470a : (1992) 2 CALLT 470
Civil Procedure Code, 1908 (CPC) — Section 107Payment of Wages Act, 1936 — Section 1(4), 15, 2
High Courts15 Jul 1992
P. Sen (Engineering) Pvt. Ltd. Vs Delite Builders P. Ltd. and others
Calcutta High Court · AIR 1993 Cal 28
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 3, Order 30 Rule 5, Order 5 Rule 10, Order 5 Rule 11, Order 5 Rule 12
High Courts15 Jul 1992Dismissed
Amiya Kanti Haldar Vs State of West Bengal
Calcutta High Court · (1992) 2 ILR (Cal) 257
High Courts15 Jul 1992Dismissed
Bihar Coal Traders Vs Union of India (UOI)
Calcutta High Court · (1992) 2 ILR (Cal) 264
High Courts10 Jul 1992Allowed
Roshini Devi Bahuguna Vs State of West Bengal and Others
Calcutta High Court · (1992) 2 CALLT 418
Constitution of India, 1950 — Article 226, 226(1), 311, 32Evidence Act, 1872 — Section 107
High Courts10 Jul 1992
Pratap Kumar Ganguly Vs Anindita Ganguly
Calcutta High Court · 97 CWN 53 : (1994) 1 DMC 633
Evidence Act, 1872 — Section 60
High Courts10 Jul 1992Dismissed
Pratap Kumar Ganguly Vs Smt. Anindita Ganguly
Calcutta High Court · (1993) 2 CALLT 74 : 97 CWN 53
Evidence Act, 1872 — Section 45, 60
High Courts10 Jul 1992
The Hilla Tea Estates and Industries Ltd. and anothers Vs State of West Bengal and others
Calcutta High Court · AIR 1993 Cal 236
Calcutta High Court (Appellate Side) Rules — Rule 16Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(3), 151Constitution of India, 1950 — Article 226