High Courts29 May 1991
Calcutta Metropolitan Development Authority Vs Gouranga Lal Chatterjee
Calcutta High Court · AIR 1992 Cal 332 : (1992) 1 CALLT 369
Arbitration Act, 1940 — Section 15, 17, 20, 30, 8
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,391 of 3,204
High Courts29 May 1991
Pradip Kumar Agarwalla Vs The State
Calcutta High Court · (1991) 2 CALLT 159
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts29 May 1991Allowed
R.N. Bhowmik, Dr. Vs University of Calcutta
Calcutta High Court · (1993) 1 ILR (Cal) 425
Constitution of India, 1950 — Article 226, 311West Bengal College Teachers (Security of Service) Act, 1975 — Section 12, 8, 9, 9(1), 9(2)West Bengal College Teachers (Security of Service) Rules, 1977 — Rule 7, 7(1), 7(8), 8
High Courts28 May 1991
Orissa State Electricity Board Vs Collector of Cus. (Appeals)
Calcutta High Court · (1992) 60 ELT 209
Customs Act, 1962 — Section 27Limitation Act, 1963 — Article 113
High Courts27 May 1991
Commissioner of Income Tax Vs Model Mfg. Co. (P.) Ltd.
Calcutta High Court · (1993) 69 TAXMAN 424
Income Tax Act, 1961 — Section 23(1), 23(1)(b), 254(2), 256(1)
High Courts24 May 1991
KIRKHAM Vs WILLIAMS (INSPECTOR OF TAXES.).
Calcutta High Court · (1992) 196 ITR 530
Income and Corporation Taxes Act, 1970 — Section 488
High Courts22 May 1991
J. SAINSBURY PLC. Vs OCONNAR (INSPECTOR OF TAXES).
Calcutta High Court · (1992) 197 ITR 462
Income and Corporation Taxes Act, 1970 — Section 258
High Courts17 May 1991Dismissed
In Re : Balai Chand Paul and Others
Calcutta High Court · (1991) 2 CALLT 172 : 96 CWN 133
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts17 May 1991
Bhabani Prosad Ghosh and others Vs Central Bank of India
Calcutta High Court · AIR 1992 Cal 76 : (1993) 76 CompCas 349
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(1), Order 34 Rule 14(1), 10
High Courts16 May 1991
Jogendra Nath Sen and another Vs State of another
Calcutta High Court · AIR 1991 Cal 308
Copyright Act, 1957 — Section 14, 17, 18(1), 18(2), 19
High Courts16 May 1991
Commissioner of Wealth Tax Vs Govind Prasad Kanudia
Calcutta High Court · (1992) 198 ITR 122
Wealth Tax Act, 1957 — Section 25(2), 5(1)
High Courts16 May 1991
The Secretary, Department of Finance, Government of West Bengal Vs West Bengal Judicial Service Association and Others
Calcutta High Court · (1992) 1 CALLT 58 : 95 CWN 873
Constitution of India, 1950 — Article 14, 16, 162, 226, 309
High Courts16 May 1991Allowed
Prasad Choudhuri Vs Oriental Gas Company Undertaking
Calcutta High Court · (1991) 2 CALLT 227
Evidence Act, 1872 — Section 106, 114
High Courts16 May 1991
State of West Bengal and Others Vs Sudhangshu Kumar Laha and Others
Calcutta High Court · (1992) 1 CALLT 211
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts15 May 1991
Commissioner of Income Tax Vs Edcons (India) Pvt. Ltd.
Calcutta High Court · (1992) 198 ITR 86
Income Tax Act, 1961 — Section 43B
High Courts15 May 1991
Mining Machinery and Explosives (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1993) 202 ITR 710
Income Tax Act, 1961 — Section 37
High Courts15 May 1991Dismissed
Commissioner of Income Tax Vs Birla Jan Kalyan Trust
Calcutta High Court · (1992) 62 TAXMAN 376
Income Tax Act, 1961 — Section 11, 11(1)(a), 11(2), 147, 147(b)
High Courts14 May 1991
Nayek Paper Industries Pvt. Ltd. Vs Union of India (UOI)
Calcutta High Court · (1994) 52 ECR 634 : (1991) 56 ELT 31
Central Excise Rules, 1944 — Rule 173B, 173B(2), 173B2A, 173CC, 173QCentral Excises and Salt Act, 1944 — Section 11A, 11A(1), 11A(3), 35L
High Courts14 May 1991Dismissed
Sri Ragunath Prasad Vs Sri Sant Lal Show and Others
Calcutta High Court · (1992) 1 CALLT 144
Transfer of Property Act, 1882 — Section 105
High Courts13 May 1991
Jiyajeerao Cotton Mills Ltd. and Another Vs Assistant Commissioner of Income Tax and Others
Calcutta High Court · (1992) 197 ITR 639
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 276C, 277, 278E