COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,378 of 3,204

High Courts16 Jan 1992

Laloo Prasad Vs Union of India and Others

Calcutta High Court · 96 CWN 691

High Courts16 Jan 1992

Commissioner of Income Tax Vs East India Charitable Trust

Calcutta High Court · (1994) 206 ITR 152

Income Tax Act, 1961 — Section 11, 11(1), 11(1A), 13, 2(14)

High Courts16 Jan 1992

Haldia-Calcutta Port and Dock Shramik Union Vs Union of India (UOI)

Calcutta High Court · (1992) 1 ILR (Cal) 546

High Courts15 Jan 1992Dismissed

Harish Chandra Mondal and Another Vs Sm. Menoka Bala Dasi and Others

Calcutta High Court · (1992) 1 CALLT 418 : (1992) 2 ILR (Cal) 76

Evidence Act, 1872 — Section 138, 21Hindu Succession Act, 1956 — Section 14(1)

High Courts15 Jan 1992

COMMISSIONER OF WEALTH TAX Vs M. P. BIRLA.

Calcutta High Court · (1993) 111 CTR 228

High Courts14 Jan 1992

Cultural Enterprises Corporation Vs Commissioner of Income Tax

Calcutta High Court · (1992) 196 ITR 488 : (1993) 66 TAXMAN 216

Income Tax Act, 1961 — Section 37

High Courts13 Jan 1992

Star Iron Works Pvt. Ltd. Vs Eastern Railway and Others

Calcutta High Court · AIR 1992 Cal 238

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 226

High Courts09 Jan 1992

Fosroc International Ltd. and Another Vs The Structural Waterproofing Co. Pvt. Ltd.

Calcutta High Court · AIR 1992 Cal 300 : 96 CWN 687

Trade and Merchandise Marks Act, 1958 — Section 111, 111(1), 30, 46(1)

High Courts08 Jan 1992

COMMISSIONER OF WEALTH TAX Vs SWARAJ PAUL (HUF).

Calcutta High Court · (1993) 113 CTR 135 : (1993) 71 TAXMAN 398

High Courts08 Jan 1992

Bibhuti Bhusan Ghosh Vs Income Tax Officer and Others

Calcutta High Court · (1993) 203 ITR 536

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148

High Courts08 Jan 1992

Dr. Jnanendra Narayan Mukherjee and others Vs University of Calcutta and others

Calcutta High Court · AIR 1992 Cal 169 : 96 CWN 890

Calcutta University (Temporary and Supersession) Act, 1978 — Section 4, 9Calcutta University Act, 1966 — Section 50, 50(1), 50(2), 58(2), 59(2)Constitution of India, 1950 — Article 13, 14, 31

High Courts07 Jan 1992

Jagannath Paul Vs Debi Rani Nandi

Calcutta High Court · 96 CWN 640 : (1992) 1 ILR (Cal) 1

Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 2(1), 21, 21(1), 21(2), 21(3)Civil Procedure Code, 1882 — Section 21, 21(1), 224, 24, 24(1)Constitution of India, 1950 — Article 227

High Courts06 Jan 1992

COMMISSIONER OF INCOME TAX Vs BIMAL MRISHNA SIL and BROS.

Calcutta High Court · (1992) 108 CTR 197

High Courts06 Jan 1992

Commissioner of Income Tax Vs Bhoruka Investments Pvt. Ltd.

Calcutta High Court · (1992) 108 CTR 344 : (1992) 198 ITR 734 : (1993) 70 TAXMAN 169

Income Tax Act, 1961 — Section 80A, 80A(2), 80M

High Courts20 Dec 1991

Jay Engineering Works Ltd. and Another Vs State of West Bengal and Others

Calcutta High Court · 96 CWN 774 : (1992) 65 FLR 302 : (1993) 3 LLJ 779

Constitution of India, 1950 — Article 19(6)Industrial Disputes Act, 1947 — Section 25O

High Courts20 Dec 1991

Sewa Singh Vs K.C. Kanungo

Calcutta High Court · (1992) CriLJ 2569

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7

High Courts20 Dec 1991Allowed

Indo Metal Industries Vs Asstt. Collector of Central Excise

Calcutta High Court · (1992) 59 ELT 35

Central Excises and Salt Act, 1944 — Section 11A, 11B, 11B(2), 11B(3), 37B

High Courts19 Dec 1991Allowed

Ashoke Kumar Majumdar Vs United Bank of India and Others

Calcutta High Court · (1992) 2 CALLT 15 : (1992) 65 FLR 512 : (1993) 1 LLJ 471

Constitution of India, 1950 — Article 226, 311(2)

High Courts19 Dec 1991

Sri Ashis Chakraborty and Others Vs Hindustan Lever Sramik Karmachari Congress and Others

Calcutta High Court · (1992) 1 CALLT 486 : 96 CWN 673

Constitution of India, 1950 — Article 141Contempt of Courts Act, 1971 — Section 19(1)

High Courts18 Dec 1991

All India Allahabad Bank SC/ST Employees'' Welfare Council and Others Vs Allahabad Bank and Others

Calcutta High Court · (1992) 2 CALLT 106

Banking Companies (Nationalisation of Undertakings) Act, 1970 — Section 8Constitution of India, 1950 — Article 14, 141, 16