High Courts18 Sept 1991
Metallurgical and Engineering Consultants (India) Ltd. Vs Collector of Customs, W.B. Customs Collectorate
Calcutta High Court · (1992) 40 ECC 92 : (1992) 42 ECR 718
Customs Act, 1962 — Section 12, 130, 27
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,383 of 3,204
High Courts17 Sept 1991
Sakti Steel Traders Vs Ashok Chakraborty and others
Calcutta High Court · AIR 1992 Cal 187 : (1992) 2 CALLT 279 : (1992) 2 CHN 451 : (1993) CriLJ 969
Calcutta High Court Rules, 1914 — Rule 3, 4, 5, 6Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10AConstitution of India, 1950 — Article 141, 226
High Courts16 Sept 1991
Commissioner of Income Tax Vs Vinar Systems Pvt. Ltd.
Calcutta High Court · (1993) 203 ITR 756
Income Tax Act, 1961 — Section 43B
High Courts16 Sept 1991
Om Shankar Biyani Vs Collector of Customs
Calcutta High Court · (1992) 60 ELT 54
Customs Act, 1962 — Section 110, 110(2), 124, 129D(2), 155
High Courts16 Sept 1991
COMMISSIONER OF INCOME TAX Vs STAR PAPER MILLS LTD.
Calcutta High Court · (1992) 108 CTR 224 : (1993) 70 TAXMAN 329
High Courts13 Sept 1991Dismissed
National Jute Manufacturers Corpn. Vs E.S.I.C. and Another
Calcutta High Court · 96 CWN 555 : (1994) 3 LLJ 704
Employees State Insurance Act, 1948 — Section 85B
High Courts13 Sept 1991Allowed
Texmaco Limited Vs The Income Tax Officer, Central Circle - XXVI, Calcutta and Others
Calcutta High Court · 96 CWN 480
Income Tax Act, 1961 — Section 139, 142, 143, 147, 148
High Courts13 Sept 1991Dismissed
Sekhar Gupta and Others Vs Subhas Chandra Mondal
Calcutta High Court · (1992) 73 CompCas 590
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts13 Sept 1991
Sk. Rahimuddin Vs Sk. Serajuddin
Calcutta High Court · AIR 1992 Cal 58 : (1992) 1 CALLT 109
Waqf Act, 1954 — Section 70, 70(1), 70(4)
High Courts13 Sept 1991
Sri Abinash Chandra Chakraborty Vs The State of West Bengal and Others
Calcutta High Court · (1992) 1 CALLT 423
High Courts13 Sept 1991
In Re: Arun Kumar Ghosh and Others
Calcutta High Court · (1992) 1 CALLT 207 : 96 CWN 458
Arbitration Act, 1940 — Section 41Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 115
High Courts13 Sept 1991Dismissed
S.K. Rahimuddin Vs S.K. Serajuddin
Calcutta High Court · (1991) 09 CAL CK 0005
Waqf Act, 1954 — Section 70
High Courts13 Sept 1991Dismissed
Santosh Roy Vs State of West Bengal
Calcutta High Court · (1992) CriLJ 2493
Evidence Act, 1872 — Section 118Oaths Act, 1969 — Section 4Penal Code, 1860 (IPC) — Section 302, 82, 83
High Courts12 Sept 1991
Himadri Sekhar Biswas and Another Vs Smt. Ashalata Biswas
Calcutta High Court · (1992) 1 CALLT 163 : 96 CWN 274
West Bengal Restoration of Alienated Land Act, 1973 — Section 2(2)
High Courts12 Sept 1991Allowed
Manindra Chandra Dey Vs CEGAT
Calcutta High Court · 96 CWN 463 : (1992) 58 ELT 192
Criminal Procedure Code, 1973 (CrPC) — Section 164Customs Act, 1962 — Section 104, 108, 135
High Courts11 Sept 1991
Murari Mohan Dutta Vs Commissioner of Wealth Tax
Calcutta High Court · (1993) 114 CTR 449 : (1993) 200 ITR 226
Wealth Tax Act, 1957 — Section 7(1)
High Courts10 Sept 1991
Tarai Tea Co. (P) Ltd. Vs New Red Bank Tea Co. (P) Ltd.
Calcutta High Court · AIR 1992 Cal 61 : 96 CWN 396
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 20, 21Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100Suits Valuation Act, 1887 — Section 11
High Courts10 Sept 1991
Appeejay Pvt. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 120 CTR 27 : (1994) 46 ECC 180 : (1994) 206 ITR 367 : (1994) 77 TAXMAN 208
Income Tax Act, 1961 — Section 32A, 80J, 80J(4)
High Courts06 Sept 1991Dismissed
Bogha Chini Mills Vs The State
Calcutta High Court · (1992) 1 CALLT 293
Criminal Procedure Code, 1973 (CrPC) — Section 154, 482Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts06 Sept 1991Allowed
Hindusthan Fertilizer Corpn. Ltd. and Others Vs Sri Subhas Chandra Mukherjee
Calcutta High Court · (1992) 1 CALLT 391
Constitution of India, 1950 — Article 14, 226Fertilizer Corporation of India Leave Rules, 1970 — Rule 17, 23