High Courts22 Aug 1991
Balaka Co-operative HousingSociety Ltd. Vs Shri Shibdas Raha
Calcutta High Court · AIR 1992 Cal 122
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,385 of 3,204
High Courts22 Aug 1991
Yogi Industries Private Limited and Another and Hindusthan Photo Films (Manufacturing) Co. Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (1991) 37 ECR 177
Industries (Development and Regulation) Act, 1951 — Section 29B(1)
High Courts21 Aug 1991
Nari Shikha Samity and Another Vs State of West Bengal and Others
Calcutta High Court · (1992) 1 CALLT 194
High Courts20 Aug 1991Dismissed
Najjam Faroqui Vs State
Calcutta High Court · (1992) CriLJ 2574 : 96 CWN 337
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 162(2)Evidence Act, 1872 — Section 114, 4
High Courts16 Aug 1991
Rajendra Kumar Arya Vs Messrs New India Assurance Co. Ltd. Unit : The Commonwalth Assurance Co. Ltd.
Calcutta High Court · (1992) ACJ 1026 : AIR 1992 Cal 110
Arbitration Act, 1940 — Section 34Contract Act, 1872 — Section 28Evidence Act, 1872 — Section 115
High Courts14 Aug 1991
Indian Aluminium Company Ltd. Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (1993) 114 CTR 102 : (1993) 200 ITR 207 : (1993) 70 TAXMAN 206
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 244, 297(2)
High Courts14 Aug 1991
Binani Brothers Private Limited Vs Collector of Customs and Others
Calcutta High Court · (1992) 37 ECC 29 : (1992) 40 ECR 443
Customs Tariff Act, 1975 — Section 3
High Courts13 Aug 1991Allowed
Shri Satya Dev Singh and Others Vs Indian Iron and Steel Co. Ltd. and Others
Calcutta High Court · (1991) 2 CALLT 450
Constitution of India, 1950 — Article 14, 19(1), 21, 226
High Courts13 Aug 1991
I.C.I. India Ltd. Vs Collector of Customs
Calcutta High Court · (1992) 60 ELT 529
Central Excises and Salt Act, 1944 — Section 11ACustoms Act, 1962 — Section 27, 27(1)Limitation Act, 1963 — Article 113, 23
High Courts13 Aug 1991
Gouranga Lal Chatterjee Vs Chief Engineer and Others
Calcutta High Court · (1991) 2 CALLT 259
Constitution of India, 1950 — Article 226
High Courts12 Aug 1991Allowed
Ram Mohan Sinha Vs State of West Bengal
Calcutta High Court · (1994) 2 ILR (Cal) 297
Constitution of India, 1950 — Article 19(1)West Bengal Services (Classification, Control and Appeal) Rules, 1971 — Rule 10(1), 10(2)
High Courts12 Aug 1991
Bharati Engineering Enterprises Vs State of West Bengal
Calcutta High Court · (1994) 2 ILR (Cal) 302
Criminal Procedure Code, 1973 (CrPC) — Section 309, 483Penal Code, 1860 (IPC) — Section 405, 406, 409, 467, 471
High Courts12 Aug 1991Allowed
Binapani Kar Vs State of West Bengal
Calcutta High Court · (1992) 2 ILR (Cal) 329
High Courts09 Aug 1991
Commissioner of Income Tax Vs Park Hotel Pvt. Ltd.
Calcutta High Court · (1993) 200 ITR 122
Income Tax Act, 1961 — Section 22, 28, 56
High Courts09 Aug 1991Allowed
Super Wire Industries Vs Union of India (UOI)
Calcutta High Court · (1992) 58 ELT 429
Central Excises and Salt Act, 1944 — Section 11B
High Courts07 Aug 1991
Biswanath Ghosh Vs The Administrator General of West Bengal
Calcutta High Court · (1992) 1 CALLT 134 : 96 CWN 223
Constitution of India, 1950 — Article 226
High Courts07 Aug 1991
India Foils Limited Vs Union of India (UOI) and Others
Calcutta High Court · (1992) 37 ECC 74 : (1994) 2 ILR (Cal) 426
High Courts06 Aug 1991Allowed
Presidency Jute Mills Co. Ltd. Vs Fifth Industrial Tribunal and Others
Calcutta High Court · (1994) 2 LLJ 564
Industrial Disputes Act, 1947 — Section 25 FFF(1)
High Courts02 Aug 1991
Kamal Kanti Chatterjee and Others Vs Board of Trustees of The Port of Calcutta and Others
Calcutta High Court · 96 CWN 305
Constitution of India, 1950 — Article 311
High Courts01 Aug 1991
Sushanta Kumar Singh and Another Vs The Calcutta Municipal Corporation and Others
Calcutta High Court · (1992) 2 CALLT 314
Calcutta Municipal Corporation Act, 1980 — Section 203, 204