High Courts18 Nov 1991
Rabindra Nath Ghosal Vs University of Calcutta and others
Calcutta High Court · AIR 1992 Cal 207 : (1991) 2 CALLT 465
Constitution of India, 1950 — Article 226, 32
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,381 of 3,204
High Courts14 Nov 1991Allowed
Rama Shankar Bhar Vs Union of India
Calcutta High Court · (1992) 2 ILR (Cal) 546
Court Fees Act, 1970 — Section 22
High Courts13 Nov 1991Allowed
E.C. Bose and Company Pvt. Ltd. Vs Union of India (UOI)
Calcutta High Court · (1994) 55 ECR 467 : (1992) 58 ELT 432
Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 116, 16
High Courts12 Nov 1991Allowed
Samiran Biswas Vs Menoka Biswas
Calcutta High Court · (1992) 1 DMC 493 : (1992) 1 ILR (Cal) 90
Hindu Marriage Act, 1955 — Section 13
High Courts12 Nov 1991Dismissed
Sivajivan Sivanarayan Vs Roopchand Jammarh
Calcutta High Court · (1994) 1 ILR (Cal) 318
West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2)
High Courts11 Nov 1991
Sankar Narayan Gooptu Vs Wealth Tax Officer and Others
Calcutta High Court · (1994) 117 CTR 342 : (1994) 205 ITR 628 : (1993) 70 TAXMAN 570
Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 16A, 16A(1), 7(1)Wealth Tax Rules, 1957 — Rule 1BB
High Courts11 Nov 1991
SANKAR NARAYAN GOOPTU Vs WEALTH-TAX OFFICER AND OTHERS
Calcutta High Court · (1993) 117 CTR 342 : (1993) 205 ITR 628
Wealth Tax Act, 1957 — Section 16A(1)(a)
High Courts11 Oct 1991
Jaladhar Chakraborty and Others Vs Power Tools and Appliances Co. Ltd. and Others
Calcutta High Court · (1992) 2 CALLT 64 : (1994) 79 CompCas 505
Companies Act, 1956 — Section 397, 398
High Courts11 Oct 1991Allowed
Satyaranjan Pal Vs State of West Bengal Bimalendu Das Prabhat Kumar Debnath Dinanath Ram Vs The State
Calcutta High Court · 96 CWN 606
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(2), 173(5), 190(1)(b), 197Penal Code, 1860 (IPC) — Section 120B, 21, 379, 409
High Courts11 Oct 1991
Amarendra Mohan Mitra Vs State of West Bengal
Calcutta High Court · (1994) 2 ILR (Cal) 344
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 309, 482Penal Code, 1860 (IPC) — Section 403, 405, 409, 467, 477A
High Courts11 Oct 1991Dismissed
Power Tools and Appliances Company Ltd. and Others Vs Jaladhar Chakrabarty and Others
Calcutta High Court · 96 CWN 313
Companies Act, 1956 — Section 173, 173(2), 237, 397, 397(1)
High Courts10 Oct 1991
Satchidananda Samanta Vs Ranjan Kumar Basu and others
Calcutta High Court · AIR 1992 Cal 222 : (1992) 1 CALLT 463
Contract Act, 1872 — Section 23, 24Partnership Act, 1932 — Section 9West Bengal Cinemas (Regulation of Public Exhibition) Rules, 1956 — Rule 19, 19, 19(1), 19(2), 8
High Courts10 Oct 1991
Ram Krishna Granthagar and others Vs Ahi Bhusan Ghosh and others
Calcutta High Court · AIR 1992 Cal 264 : (1992) 1 CALLT 396 : (1992) 1 CHN 94
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 64, 65West Bengal Land Reforms (Amendment) Act, 1986 — Section 3A, 3A(1), 3A(2)
High Courts10 Oct 1991Allowed
Aaj Kaal Publishers Pvt. Ltd. Vs State of West Bengal and Others
Calcutta High Court · (1992) 1 CALLT 446
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2A
High Courts10 Oct 1991Allowed
Samar Nath Paul Vs State of West Bengal
Calcutta High Court · (1994) 1 ILR (Cal) 507
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 100, 401, 482Essential Commodities Act, 1955 — Section 6A, 6B, 6B(1), 6C
High Courts10 Oct 1991
Commissioner of Income Tax Vs The Statesman Ltd.
Calcutta High Court · (1992) 198 ITR 582 : (1993) 70 TAXMAN 267
Income Tax Act, 1961 — Section 37(3A), 37(3B)
High Courts10 Oct 1991Allowed
Aajkaal Publishers Pvt. Ltd. Vs State of West Bengal
Calcutta High Court · (1993) 2 ILR (Cal) 1
Companies Act, 1956 — Section 235, 236, 237, 237BConstitution of India, 1950 — Article 14, 19, 226Industrial Disputes Act, 1947 — Section 10(2A), 10(4), 12(4), 2, 2A
High Courts09 Oct 1991
The Board of Trustees of the Port of Calcutta Vs The Lowland Tanker Co. Ltd. and Another
Calcutta High Court · (1999) 2 CALLT 364
Calcutta Port Rules — Rule 45, 5International Collision Rules — Rule 22, 23, 24, 25, 28Marchant Shipping Act, 1958 — Section 352, 352B
High Courts03 Oct 1991
Mohan Chetri and Others Vs State of West Bengal
Calcutta High Court · (1992) CriLJ 2374
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 394, 395, 397, 411, 412
High Courts01 Oct 1991Allowed
Tapan Pal and Others Vs State of West Bengal
Calcutta High Court · (1991) 2 CALLT 370 : (1992) 1 DMC 380 : (1992) 3 RCR(Criminal) 335
Evidence Act, 1872 — Section 113A, 32(1)Penal Code, 1860 (IPC) — Section 306, 498A