High Courts18 Dec 1991Allowed
In Re : Dipak Kumar Ghosh and Others
Calcutta High Court · 96 CWN 716
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1), 3(2)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,379 of 3,204
High Courts18 Dec 1991Allowed
Dr. Anisur Rahman Khan Vs Indian Institute of Technology and Others
Calcutta High Court · (1992) 2 CALLT 200
Central Service Rules, 1965 — Rule 3Constitution of India, 1950 — Article 14, 226
High Courts18 Dec 1991Dismissed
Titagarh Paper Mills Co. Ltd. Vs Union of India (UOI)
Calcutta High Court · (1992) 57 ELT 527
Central Excises and Salt Act, 1944 — Section 11B, 11B(2)
High Courts17 Dec 1991
Ashoke Kumar Rai Vs Ashoke Arora and Another
Calcutta High Court · (1992) 1 CALLT 305 : 96 CWN 278
Constitution of India, 1950 — Article 141, 215Contempt of Courts Act, 1971 — Section 19, 19(1), 19(2)
High Courts13 Dec 1991
Sailendra Kumar Neogi Vs Santosh Kumar Neogi and Others
Calcutta High Court · (1992) 2 CALLT 89
Benami Transactions (Prohibition) Act, 1988 — Section 3, 4, 4(1)Evidence Act, 1872 — Section 35
High Courts12 Dec 1991
Sri Nihar Kanti Sarkar and Another Vs The State of West Bengal and Others
Calcutta High Court · (1992) 1 CALLT 379
Bengal Police Regulations, 1943 — Regulation 867
High Courts11 Dec 1991
Auckland International Ltd. and Another Vs The CESC Ltd. and Others
Calcutta High Court · (1992) 2 CALLT 176
High Courts10 Dec 1991
Commissioner of Income Tax Vs National Insulated Cable Co.
Calcutta High Court · (1993) 200 ITR 266 : (1993) 70 TAXMAN 191 : (1993) 67 TAXMAN 378
Income Tax Act, 1961 — Section 37
High Courts06 Dec 1991Dismissed
Prof. Ratan Khasnobish Vs The Calcutta University and Others
Calcutta High Court · (1992) 2 CALLT 22
Calcutta University Act, 1979 — Section 41, 9(3)Constitution of India, 1950 — Article 226
High Courts05 Dec 1991
M/s. B.K. Roy Private Limited and others Vs State of West Bengal and others
Calcutta High Court · AIR 1993 Cal 18 : (1992) 2 CALLT 185 : 97 CWN 217 : (1992) 1 ILR (Cal) 173
Constitution of India, 1950 — Article 12, 14, 226, 298, 32Essential Commodities Act, 1955 — Section 3West Bengal Kerosene Control Order, 1968 — Section 10, 3, 4, 5, 6
High Courts05 Dec 1991
Dilip Ranjan Chatterjee Vs Sarbari Ranjan Chatterjee
Calcutta High Court · (1992) 1 ILR (Cal) 126
Calcutta Municipal Corporation Act, 1980 — Section 2(66), 48, 48(4)Constitution of India, 1950 — Article 227
High Courts05 Dec 1991Allowed
Standard Chartered Bank Vs Asst. Labour Commissioner (Central) and Others
Calcutta High Court · (1992) 2 CALLT 223 : (1992) 65 FLR 769 : (1994) 2 LLJ 792
Industrial Disputes Act, 1947 — Section 12
High Courts04 Dec 1991
Sk. Sajahan Vs The State of West Bengal and Others
Calcutta High Court · (1992) 2 CALLT 86
High Courts04 Dec 1991
Jai Kumar Karnani Vs Controller of Estate Duty
Calcutta High Court · (1993) 204 ITR 118
Estate Duty Act, 1953 — Section 34(1), 44, 5, 74Land Acquisition Act, 1894 — Section 25(1)Wealth Tax Act, 1957 — Section 2(m)
High Courts04 Dec 1991
Dilip Kumar Mitra (deceased) (by legal heir Debashish Kumar Mitra) Vs Commissioner of Wealth Tax
Calcutta High Court · (1993) 200 ITR 336 : (1993) 71 TAXMAN 141
Wealth Tax Act, 1957 — Section 16AWealth Tax Rules, 1957 — Rule 1BB
High Courts04 Dec 1991Allowed
Madan Mohan Halder Vs Director of Rationing (F and S) and Others
Calcutta High Court · (1992) 2 CALLT 162
High Courts03 Dec 1991
Dilip Nag Vs Smt. Lilabati Garai
Calcutta High Court · AIR 1992 Cal 219 : (1992) 1 CALLT 432
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 97(1), Order 21 Rule 99, 115
High Courts03 Dec 1991Allowed
Juthika Basu and Others Vs Lt. Col A.N. Sharma
Calcutta High Court · 96 CWN 923
West Bengal Premises Tenancy Act, 1956 — Section 13, 2(d), 25, 25(2), 35
High Courts03 Dec 1991Allowed
Webel Video Devices Ltd. Vs Collector of Central Excise
Calcutta High Court · (1993) 63 ELT 63
Central Excise Rules, 1944 — Rule 12, 13, 14Finance Act, 1985 — Section 49, 49(3)
High Courts02 Dec 1991
Kartick Chandra Roy Vs State of West Bengal
Calcutta High Court · 96 CWN 409 : (1995) 2 ILR (Cal) 546
Mines and Minerals (Development and Regulation) Act, 1957 — Section 2, 9(3)