COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,386 of 3,204

High Courts01 Aug 1991Allowed

Raj Kishore Tewari Vs Union of India and Others

Calcutta High Court · 96 CWN 382

Constitution of India, 1950 — Article 14, 21, 310(1), 311, 311(2)Evidence Act, 1872 — Section 102, 103, 106General Clauses Act, 1897 — Section 3(60), 3(8)

Read judgment

High Courts01 Aug 1991

Mackintosh Burn Limited and Another Vs Nu-built Construction Private Ltd. and Others

Calcutta High Court · (1992) 1 CALLT 151

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Specific Relief Act, 1963 — Section 14(1), 41, 42

Read judgment

High Courts31 Jul 1991

Commissioner of Income Tax Vs Birla Cotton Spg. and Wvg. Mills Ltd.

Calcutta High Court · (1993) 200 ITR 92

Income Tax Act, 1961 — Section 256(1), 256(2)

Read judgment

High Courts29 Jul 1991Allowed

Sri Monoranjan Bapari and Others Vs The State of West Bengal and Others

Calcutta High Court · (1992) 1 CALLT 19 : (1993) 1 ILR (Cal) 453

Constitution of India, 1950 — Article 226West Bengal Estates Acquisition Act, 1953 — Section 44(2), 44(3)

Read judgment

High Courts29 Jul 1991

Naru Gopal Goswami Vs State of West Bengal and Others

Calcutta High Court · (1992) 1 CALLT 213

Constitution of India, 1950 — Article 14, 226

Read judgment

High Courts29 Jul 1991Allowed

Debdas Ganguly Vs Director, Zoological Garden at Alipore and Others

Calcutta High Court · (1991) 2 CALLT 353

Constitution of India, 1950 — Article 226, 311

Read judgment

High Courts29 Jul 1991

A.K. Jalan (HUF) Vs Commissioner of Income Tax

Calcutta High Court · (1993) 71 TAXMAN 248

Income Tax Act, 1922 — Section 13Income Tax Act, 1961 — Section 144, 145, 145(1), 256(1)

Read judgment

High Courts26 Jul 1991Dismissed

Isaac Harold Gomes Vs Monica Sylvia Gomes

Calcutta High Court · (1992) 2 DMC 62

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482

Read judgment

High Courts26 Jul 1991

State of West Bengal and others Vs Nripendra NathBanerjee and others

Calcutta High Court · AIR 1992 Cal 179 : 96 CWN 209

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, Order 41 Rule 5, 141Constitution of India, 1950 — Article 225, 226Limitation (Amendment) Act, 1963 — Article 137, 3, 5

Read judgment

High Courts26 Jul 1991Allowed

Indian Cardboard Industries Ltd. Vs Collector of Central Excise

Calcutta High Court · (1993) 44 ECR 241 : (1992) 58 ELT 508

Central Excise Rules, 1944 — Rule 173B, 8(1)Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226

Read judgment

High Courts25 Jul 1991

Commissioner of Income Tax Vs UCO Bank

Calcutta High Court · (1993) 200 ITR 68

Income Tax Act, 1961 — Section 145, 145(1)

Read judgment

High Courts25 Jul 1991

Commissioner of Income Tax Vs Jardine Henderson Ltd.

Calcutta High Court · (1995) 125 CTR 12 : (1994) 210 ITR 981

Income Tax Act, 1961 — Section 36

Read judgment

High Courts24 Jul 1991Allowed

Desh Soren and Another Vs The State of West Bengal

Calcutta High Court · 96 CWN 533

Penal Code, 1860 (IPC) — Section 300, 302, 304, 34

Read judgment

High Courts24 Jul 1991

Commissioner of Income Tax Vs Hardeodas Agarwalla Trust

Calcutta High Court · (1992) 198 ITR 511

Income Tax Act, 1961 — Section 11, 12, 12A, 13(3)Income Tax Rules, 1962 — Rule 17B

Read judgment

High Courts24 Jul 1991Allowed

Ram Prasad Roy and Another Vs State of West Bengal and Others

Calcutta High Court · (1991) 2 CALLT 323 : (1992) 2 ILR (Cal) 240

Constitution of India, 1950 — Article 14, 16, 226, 311, 39

Read judgment

High Courts24 Jul 1991

State Bank of India Staff Association and others Vs Monindra Bhattacharyya and others

Calcutta High Court · AIR 1991 Cal 378 : (1991) 2 CALLT 340 : 96 CWN 350

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 9Societies Registration Act, 1860 — Section 2Trade Unions Act, 1926 — Section 19

Read judgment

High Courts24 Jul 1991Dismissed

Sarkar Mardi Vs State of West Bengal

Calcutta High Court · (1992) CriLJ 367 : (1993) 2 ILR (Cal) 193

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 428Penal Code, 1860 (IPC) — Section 201, 302, 304, 34

Read judgment

High Courts24 Jul 1991

Rajan Kumar Koley and Others Vs Sudhanya Chandra Koley and Others

Calcutta High Court · (1992) 1 CALLT 191

Read judgment

High Courts24 Jul 1991

Life Insurance Corporation of India Vs Commissioner of Asansol Municipality and Others

Calcutta High Court · (1992) 1 CALLT 203

Bengal Municipal Act, 1932 — Section 148

Read judgment

High Courts22 Jul 1991

Director of Income Tax (Exemption) Vs Trustees of Singhania Charitable Trust

Calcutta High Court · (1993) 199 ITR 819

Income Tax Act, 1961 — Section 11(1), 11(2)

Read judgment