High Courts06 Sept 1991Dismissed
Ramchit Rajbhar Vs The State of West Bengal
Calcutta High Court · (1992) CriLJ 372
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 145, 157, 80Penal Code, 1860 (IPC) — Section 376
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,384 of 3,204
High Courts06 Sept 1991
Banshidhar Baijnath Jalan Seva Trust Vs The Calcutta Municipal Corporation and Others
Calcutta High Court · 96 CWN 766
Calcutta Municipal Corporation Act, 1980 — Section 174, 192Income Tax Act, 1961 — Section 80G
High Courts05 Sept 1991
Gopal Kumar Das Vs India Tourism Development Corporation Ltd.
Calcutta High Court · (1992) 1 CALLT 387 : (1992) 2 ILR (Cal) 167
Constitution of India, 1950 — Article 14, 226
High Courts05 Sept 1991
Sukdev Matla Vs Haripada Dulai
Calcutta High Court · (1992) 2 ILR (Cal) 247
Bengal Money lenders Act, 1940 — Section 36Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Evidence Act, 1872 — Section 91
High Courts03 Sept 1991
Nisit Kumar Chattopadhyay Vs State of West Bengal and Others
Calcutta High Court · (1992) 2 CALLT 19
Constitution of India, 1950 — Article 309
High Courts03 Sept 1991
Lakshman Chandra Saha Vs Smt. Bansari Mukherjee
Calcutta High Court · AIR 1992 Cal 148
Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)
High Courts03 Sept 1991Allowed
A.K. Khosla and Others Vs T.S. Venkatesan and Others
Calcutta High Court · (1992) 1 CALLT 77 : (1991) 2 CHN 321 : (1994) 80 CompCas 81 : (1992) CriLJ 1448 : (1992) 3 RCR(Criminal) 74
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471, 477A
High Courts02 Sept 1991
Union Carbide India Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1993) 203 ITR 584
Income Tax Act, 1961 — Section 2(47), 32, 35, 35B, 37
High Courts30 Aug 1991
In Re: Shyamali Roy
Calcutta High Court · 96 CWN 522 : (1994) 3 LLJ 699
West Bengal Shops and Establishments Act, 1963 — Section 2(13), 4(1)
High Courts30 Aug 1991
Shri Madhu Singh and Others Vs The State of West Bengal and Others
Calcutta High Court · (1992) 2 CALLT 270
Constitution of India, 1950 — Article 227West Bengal Estates Acquisition Act, 1953 — Section 44(2A)West Bengal Land Reforms Act, 1955 — Section 49(1), 49(2)
High Courts30 Aug 1991Dismissed
The Calcutta tramways Company (1978) Ltd. Vs Lakshman Chandra Jana and Another
Calcutta High Court · 96 CWN 1188
Constitution of India, 1950 — Article 37, 38, 39A
High Courts29 Aug 1991
B. Mookerjee Vs State Bank of India and etc.
Calcutta High Court · AIR 1992 Cal 250 : (1992) 1 CALLT 335 : (1993) 76 CompCas 292
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 15(2)Companies Act, 1956 — Section 255, 256, 425, 481, 481(2)Inchek Tyres Limited and National Rubber Manufacturers Limited (Nationalisation) Act, 1984 — Section 3, 4, 4(6), 5, 5(1)
High Courts28 Aug 1991
Commissioner of Income Tax Vs Indian Molasses Co. (P.) Ltd.
Calcutta High Court · (1993) 200 ITR 149 : (1993) 70 TAXMAN 492
Income Tax Act, 1961 — Section 209A, 217
High Courts28 Aug 1991Dismissed
Sadhan Chandra Aditya Petitioner Vs State of West Bengal and Others
Calcutta High Court · 96 CWN 850
Constitution of India, 1950 — Article 14, 226West Bengal Land Reforms Act, 1955 — Section 51A
High Courts28 Aug 1991Dismissed
District Magistrate and Collector and Others Vs Narendra Nath Das
Calcutta High Court · (1992) 2 CALLT 169
Constitution of India, 1950 — Article 14, 21, 226West Bengal Services (Classification, Control and Appeal) Rules, 1971 — Rule 7(3)
High Courts28 Aug 1991Allowed
P.R. Deb and Associates Vs Sunanda Roy
Calcutta High Court · (1992) 1 ILR (Cal) 267
Benami Transactions (Prohibition) Act, 1988 — Section 3, 4Specific Relief Act, 1963 — Section 12
High Courts27 Aug 1991Dismissed
Indrajmal Shyamaukha and Others Vs Bhagat Singh Dugar and Others
Calcutta High Court · 96 CWN 441
Arbitration Act, 1940 — Section 17Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 43 Rule 1, Order 43 Rule 1(d), 104, 2Hindu Adoptions and Maintenance Act, 1956 — Section 11(i), 11(v)
High Courts27 Aug 1991
Janab Ali Shaikh Vs State
Calcutta High Court · 96 CWN 560
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 103, 105Penal Code, 1860 (IPC) — Section 304, 96
High Courts26 Aug 1991Allowed
Kanai Lal Dutta and Another Vs The State of West Bengal and Others
Calcutta High Court · (1991) 2 CALLT 454
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(3)Prevention of Food Adulteration Rules, 1955 — Rule 32
High Courts22 Aug 1991Dismissed
State Of West Bengal and Others Vs Bejoy Chandra Mohanti Respondent
Calcutta High Court · 96 CWN 1075
Constitution of India, 1950 — Article 14, 16