COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,367 of 3,204

High Courts26 Jun 1992

Associated Transport Company and Others Vs P.S.R. Murthy and Another

Calcutta High Court · (1994) 80 CompCas 218 : 97 CWN 111

Criminal Procedure Code, 1973 (CrPC) — Section 178, 460, 462, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142

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High Courts26 Jun 1992

Trimplex Industries Pvt. Ltd. Vs State of West Bengal

Calcutta High Court · AIR 1993 Cal 39 : (1992) 2 CALLT 475 : (1992) 2 CHN 163 : 97 CWN 368

Calcutta Improvement Act, 1911 — Section 63Calcutta Municipal Act, 1951 — Section 380, 635(2)Calcutta Municipal Corporation (Amendment) Act, 1984 — Section 30(2), 36

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High Courts26 Jun 1992

Molla Sirajul Haque and etc. Vs Gorachand Mullick and others

Calcutta High Court · AIR 1993 Cal 58 : (1993) 1 CALLT 16 : (1992) 2 CHN 95 : 97 CWN 520

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 7 Rule 11, 107(2), 141Constitution of India, 1950 — Article 134ATransfer of Property Act, 1882 — Section 105

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High Courts26 Jun 1992

The Calcutta Metropolitan Development Authority Vs Union of India and others

Calcutta High Court · AIR 1993 Cal 4

Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 12, 13, 14(2), 15, 2

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High Courts25 Jun 1992

Parameswarilall Puroshottamlall and Another Vs Food Corporation of India and Others

Calcutta High Court · (1993) 1 CALLT 254

Constitution of India, 1950 — Article 14, 226, 226(2), 299

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High Courts25 Jun 1992Dismissed

Allahabad Bank Vs Pronab Kumar Mukherjee and Others

Calcutta High Court · (1993) 1 LLJ 390

Allahabad Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 6(4)Evidence Act, 1872 — Section 18

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High Courts24 Jun 1992Dismissed

Jagir Singh Vs Coal India Limited

Calcutta High Court · (1993) 2 ILR (Cal) 109

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High Courts24 Jun 1992Dismissed

Tushar Roy Vs Sukla Roy

Calcutta High Court · (1993) CriLJ 1659 : 96 CWN 1103

Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112, 122, 123, 124, 126Family Law Reform Act, 1969 — Section 20, 23

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High Courts22 Jun 1992

Sri Sri Jagannath Jew Vs Commissioner of Income Tax

Calcutta High Court · (1994) 205 ITR 487

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High Courts18 Jun 1992Allowed

Tanwir Eqbal and Others Vs The Union of India (UOI) and Others

Calcutta High Court · (1993) 1 CALLT 125

Constitution of India, 1950 — Article 226Enemy Property Act, 1968 — Section 6

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High Courts18 Jun 1992Dismissed

Nandalal Rathi Vs State of West Bengal and Durgadas Dutta

Calcutta High Court · (1992) 2 CALLT 318

Criminal Procedure Code, 1973 (CrPC) — Section 144, 156(3), 451, 456, 456(4)Penal Code, 1860 (IPC) — Section 34, 380, 448

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High Courts17 Jun 1992

Commissioner of Wealth Tax Vs B.K. Chatterjee

Calcutta High Court · (1993) 202 ITR 785

Income Tax Act, 1961 — Section 192Wealth Tax Act, 1957 — Section 2

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High Courts17 Jun 1992

Dhirendra Nath Bhowmick and Another Vs Robin Paul and Others

Calcutta High Court · 97 CWN 390

Contract Act, 1872 — Section 19

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High Courts15 Jun 1992Allowed

Sailenpra Nath Majumdar Vs The State

Calcutta High Court · 96 CWN 1096

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 408, 420

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High Courts15 Jun 1992

Commissioner of Income Tax Vs Woodcraft Products Ltd.

Calcutta High Court · (1993) 111 CTR 149 : (1996) 217 ITR 862 : (1993) 69 TAXMAN 415

Income Tax Act, 1961 — Section 37, 40

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High Courts15 Jun 1992

Union of India (UOI) Vs Pradip Kumar Saraf and Others

Calcutta High Court · (1993) 112 CTR 259 : (1994) 207 ITR 679 : (1993) 70 TAXMAN 334

Income Tax Act, 1961 — Section 127, 130, 130(2), 132, 132(11)

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High Courts11 Jun 1992

Jitendra Nath Mukherjee Vs State of West Bengal and Others

Calcutta High Court · 97 CWN 641

Constitution of India, 1950 — Article 19, 19(1)(f), 19(1)(i), 309, 31(1)Pensions Act, 1871 — Section 11Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 14

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High Courts11 Jun 1992

M. Navamani Vs State

Calcutta High Court · (1993) 1 ILR (Cal) 509

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357, 357(1), 397, 401Penal Code, 1860 (IPC) — Section 409, 465

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High Courts09 Jun 1992Dismissed

W.B. Scheduled Castes and Scheduled Tribes Development Finance Corporation and Others Vs Ashis Kumar Samanta and Another

Calcutta High Court · 96 CWN 1170

Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4, 7West Bengal Scheduled Castes Development and Finance Corporation Act, 1976 — Section 28

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High Courts09 Jun 1992Allowed

Nirmalendu Sekhar Karmakar and Others Vs The Basumati Corporation Ltd. and Others

Calcutta High Court · (1992) 2 CALLT 194

Calcutta High Court Rules, 1914 — Rule 53Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, 141Constitution of India, 1950 — Article 225, 226, 226(3), 38

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