High Courts22 Jul 1991
Smt. Ira Ghosh and Another Vs The State
Calcutta High Court · (1992) CriLJ 972
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 34
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,387 of 3,204
High Courts22 Jul 1991
Smt. Anjali Das Vs Bidyut Sarkar
Calcutta High Court · AIR 1992 Cal 47 : (1992) 1 CALLT 166 : 96 CWN 485
Contract Act, 1872 — Section 11, 31, 32Evidence Act, 1872 — Section 92Specific Relief Act, 1963 — Section 10
High Courts22 Jul 1991
Bal Krishna Binani Vs Commissioner of Wealth Tax
Calcutta High Court · (1993) 199 ITR 516 : (1994) 77 TAXMAN 188
Wealth Tax Act, 1957 — Section 46(4), 7, 7(1)Wealth Tax Rules, 1957 — Rule 1D
High Courts22 Jul 1991
Commissioner of Income Tax Vs Karam Chand Thapar and Bros. (Coal Sales) Ltd.
Calcutta High Court · (1995) 124 CTR 287 : (1993) 202 ITR 736 : (1993) 71 TAXMAN 221
Income Tax Act, 1961 — Section 256(2)
High Courts22 Jul 1991
Commissioner of Income Tax Vs Industrial Plants Ltd.
Calcutta High Court · (1993) 71 TAXMAN 264
Income Tax Act, 1961 — Section 154, 256(2), 32
High Courts22 Jul 1991
Commissioner of Income Tax Vs Calcutta Merchants and Agents (P.) Ltd.
Calcutta High Court · (1993) 70 TAXMAN 112
Income Tax Act, 1961 — Section 143(3), 256(1), 263, 43B
High Courts19 Jul 1991Allowed
Manick Lal Pathak Vs State of West Bengal and Others
Calcutta High Court · (1991) 2 CALLT 360
Constitution of India, 1950 — Article 14, 16, 226, 309
High Courts19 Jul 1991
Hiralal Tulsidas Morarji Properties and Investments Vs Calcutta Municipal Corporation
Calcutta High Court · (1992) 1 ILR (Cal) 233
Calcutta Municipal Corporation Act, 1980 — Section 188, 193, 217(3), 221A(2)Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 220(2)
High Courts18 Jul 1991
Commissioner of Income Tax Vs Govind Sugar Mills Ltd.
Calcutta High Court · (1993) 199 ITR 775
Income Tax Act, 1961 — Section 37
High Courts18 Jul 1991
Jagat Narayan Singh Vs Rabinder Mohan Bhandari and others
Calcutta High Court · AIR 1992 Cal 216 : 96 CWN 227
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 151, 2(12)
High Courts18 Jul 1991
Avery India Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1993) 114 CTR 39 : (1993) 199 ITR 745
High Courts17 Jul 1991Dismissed
Purna Chandra Das Vs Warren Industrial Ltd. and Another
Calcutta High Court · 95 CWN 1022
Constitution of India, 1950 — Article 141, 311Specific Relief Act, 1963 — Section 21(b)
High Courts17 Jul 1991Allowed
Pearilal Rana alias Peara and Another Vs The State
Calcutta High Court · (1992) CriLJ 2644 : 96 CWN 233
Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Jul 1991Dismissed
S.M. Roy Vs State of West Bengal
Calcutta High Court · (1992) 1 CALLT 131
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 245(3)Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts15 Jul 1991
ANZ Grindlays Bank P.I.C. and Another Vs Shipping and Clearing (Agents) Private Ltd. and Another
Calcutta High Court · (1992) CriLJ 77
Companies Act, 1948 — Section 54Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 180, 181
High Courts15 Jul 1991
Nadia District Bus Owners'' Association Vs R.T.A. Nadia
Calcutta High Court · (1994) 2 ILR (Cal) 170
Central Motor Vehicles Rules, 1989 — Rule 57, 57BMotor Vehicles Act, 1939 — Section 47, 47(1), 57, 57(3), 62
High Courts15 Jul 1991
Bholenath Cold Storage Vs National Insurance Co. Ltd. and Others
Calcutta High Court · (1993) 1 CALLT 47 : (1994) 79 CompCas 90
Constitution of India, 1950 — Article 12, 226
High Courts12 Jul 1991
State of West Bengal Vs Sreedam Sarkar and Others
Calcutta High Court · 96 CWN 237
West Bengal Universities (Control of Expenditure) Act, 1976 — Section 3
High Courts12 Jul 1991
N.M. Banka Vs Calcutta Electric Supply Corporation Ltd.
Calcutta High Court · (1992) 1 ILR (Cal) 313
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 21(2)
High Courts12 Jul 1991Allowed
The Workmen of Birnagar Municipality Vs The 7th Industrial Tribunal and Others
Calcutta High Court · (1992) 1 CALLT 1
West Bengal Industrial Disputes Rules, 1958 — Rule 20E, 27