High Courts09 Mar 1992Allowed
Amardeep Co-Operative Housing Society Vs State of West Bengal
Calcutta High Court · (1992) 2 ILR (Cal) 275
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,374 of 3,204
High Courts06 Mar 1992
J. K. TRUST Vs COMMISSIONER OF WEALTH-TAX.
Calcutta High Court · (1993) 205 ITR 524
High Courts06 Mar 1992
Damodar Valley Corporation and Others Vs Damodar Valley Corporation Displaced Employees Union
Calcutta High Court · (1992) 2 CALLT 244
Damodar Valley Corporation Act, 1948 — Section 22(2), 45(1)
High Courts06 Mar 1992Allowed
H.C.L. Ltd. Vs Union of India (UOI)
Calcutta High Court · (1993) 1 CALLT 1 : (1992) 40 ECC 257 : (1992) 59 ELT 507
Customs Act, 1962 — Section 111, 112
High Courts05 Mar 1992Dismissed
Unit Construction Company Pvt. Ltd. Vs Officer-On-Spl. Duty, Cal. Metropolitan Devel. Authority and Others
Calcutta High Court · 99 CWN 974
High Courts04 Mar 1992Allowed
Janhabi Talukdar and Others Vs The State of West Bengal and Others
Calcutta High Court · (1992) 2 CALLT 228
Constitution of India, 1950 — Article 14, 226
High Courts02 Mar 1992Dismissed
United Bank of India Vs Bharat Electrical Industries Ltd.
Calcutta High Court · (1993) 76 CompCas 317 : 96 CWN 549
Companies (Court) Rules, 1959 — Rule 272, 273
High Courts02 Mar 1992
Howrah Indl. Estate Bonded Warehouse Vs Collector of Customs
Calcutta High Court · (1992) 59 ELT 530
Customs Act, 1962 — Section 108, 2(45), 3, 4, 4(2)
High Courts01 Mar 1992Allowed
Nageswar Majumder and Another Vs Srimati Savita Dey.
Calcutta High Court · 96 CWN 1205
West Bengal Premises Tenancy Act, 1956 — Section 13, 2(f), 3, 3(1), 3(2)
High Courts28 Feb 1992Allowed
The State of West Bengal and Others Vs Chandra Nath Banik
Calcutta High Court · (1992) CriLJ 2209 : 96 CWN 516
Constitution of India, 1950 — Article 21, 226Prisoners Act, 1900 — Section 31A, 31A(1), 31B, 31B(2), 31CPrisons Act, 1894 — Section 45, 46
High Courts28 Feb 1992Allowed
Radheshyam Kundu Vs State of West Bengal
Calcutta High Court · (1992) 2 ILR (Cal) 55
High Courts27 Feb 1992Dismissed
Suk Deb Singh Rai and Others Vs Jyoti Ranjan Banerjee
Calcutta High Court · (1992) 2 CALLT 83 : 96 CWN 820
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 23, 47Limitation Act, 1963 — Article 136West Bengal Premises Tenancy Act, 1956 — Section 17D
High Courts27 Feb 1992
Hariprasanna Ghose and Others Vs State of West Bengal and Others
Calcutta High Court · (1992) 2 CALLT 402
Constitution of India, 1950 — Article 14, 16, 309, 39
High Courts26 Feb 1992
M/s. Arvind Enterprise Vs M/s. Saraogi Enterprises
Calcutta High Court · AIR 1993 Cal 24 : (1992) 2 CALLT 102 : (1992) 2 CHN 7 : 96 CWN 810 : (1992) 2 ILR (Cal) 88 : (1992) 1 ILR (Cal) 262
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, 52(2)Presidency Small Cause Courts Act, 1882 — Section 38, 48
High Courts25 Feb 1992
National Insurance Co. Ltd. and another Vs Om Prakash Poddar
Calcutta High Court · (1993) 2 ACC 561 : (1993) ACJ 616 : AIR 1993 Cal 26
Carriers Act, 1865 — Section 10, 8, 9Evidence Act, 1872 — Section 106
High Courts24 Feb 1992
Surabhi Leathers Pvt. Ltd. Vs Collector of Customs
Calcutta High Court · (1992) 59 ELT 253
Customs Act, 1962 — Section 49Imports and Exports (Control) Act, 1947 — Section 3, 4A
High Courts21 Feb 1992
Bharat Coking Coal Limited. Vs Jharia Talkies and Cold Storage Private Ltd.
Calcutta High Court · (1992) 2 CALLT 357 : 97 CWN 122 : (1994) 2 ILR (Cal) 354
Constitution of India, 1950 — Article 226, 226(1)
High Courts21 Feb 1992
Commissioner of Income Tax Vs Black Diamond Beverages Ltd.
Calcutta High Court · (1993) 201 ITR 48
Income Tax Act, 1961 — Section 32A
High Courts21 Feb 1992Allowed
Director, Indian Association for The Cultivation of Science Vs Ashoke Kumar Roy
Calcutta High Court · 96 CWN 798 : (1992) 1 ILR (Cal) 111
Constitution of India, 1950 — Article 12, 226
High Courts20 Feb 1992
The Oriental Insurance Co. Ltd. Vs Sm. Maheswari Roy and another
Calcutta High Court · (1993) ACJ 419 : AIR 1992 Cal 330 : (1992) 1 ILR (Cal) 325
Motor Vehicles Act, 1939 — Section 92Succession Act, 1925 — Section 306