High Courts02 May 1991
Kulmohan Singh Vs Collector of Customs
Calcutta High Court · (1994) 52 ECR 473 : (1992) 58 ELT 455
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,393 of 3,204
High Courts02 May 1991
Sm. Binapani Sengupta Vs Prosanta Kumar Sen
Calcutta High Court · (1992) 1 CALLT 128
West Bengal Land Reforms (Amendment) Act, 1986 — Section 3A, 3A(5), 8
High Courts30 Apr 1991
Auckland Jute Co. Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Auckland Jute Co. Ltd.
Calcutta High Court · (1994) 205 ITR 191 : (1994) 73 TAXMAN 446
Income Tax Act, 1961 — Section 37
High Courts30 Apr 1991Dismissed
All India Lawyer''s Council Vs State of West Bengal
Calcutta High Court · 95 CWN 639
Constitution of India, 1950 — Article 163(3), 164(2), 164(4), 172, 174
High Courts30 Apr 1991Allowed
Dr. Gayatri Sen Majumdar Vs Vice-Chancellor of the University of Calcutta and Others
Calcutta High Court · (1991) 2 CALLT 185
Calcutta University Act, 1979 — Section 54, 55Constitution of India, 1950 — Article 226
High Courts30 Apr 1991
AUCKLAND JUTE CO. LTD. Vs COMMISSIONER OF Income Tax. (AND VICE VERSA).
Calcutta High Court · (1993) 205 ITR 191 : (1993) 73 TAXMAN 446
Income Tax Act, 1961 — Section 256(2)
High Courts30 Apr 1991
Naba Kumar Das and Others Vs Damodar Das
Calcutta High Court · 96 CWN 723
West Bengal Court Fees Act, 1970 — Section 4(iv)(b), 7(iv)(c), 7(iv)(o)
High Courts30 Apr 1991
MOODIE Vs INLAND REVENUE COMMISSIONERS AND ANOTHERS. SOTNICK v. INLAND REVENUE COMMISSIONERS AND ANOTHERS.
Calcutta High Court · (1992) 193 ITR 501
Income and Corporation Taxes Act, 1970 — Section 52
High Courts29 Apr 1991Allowed
Anup Kumar and Another Vs State of West Bengal
Calcutta High Court · 96 CWN 129
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 405, 406
High Courts29 Apr 1991
Krishnapada Ghorui Vs The State and Anothers
Calcutta High Court · 96 CWN 197
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16
High Courts29 Apr 1991
Commissioner of Income Tax Vs Deoria Public Charitable Trust
Calcutta High Court · (1992) 196 ITR 110 : (1993) 67 TAXMAN 282
Companies Act, 1956 — Section 617Income Tax Act, 1961 — Section 11, 11(2), 11(5), 13, 13(1)
High Courts29 Apr 1991Dismissed
Banwarilal Sharma Vs Bajranj Lal Tiwari and Others
Calcutta High Court · 96 CWN 180
West Bengal Land Reforms Act, 1955 — Section 17West Bengal Premises Tenancy Act, 1956 — Section 17, 17(3)
High Courts29 Apr 1991
COMMISSIONER OF INCOME TAX Vs SHANKAR INDUSTRIES.
Calcutta High Court · (1993) 112 CTR 25 : (1993) 69 TAXMAN 492
High Courts26 Apr 1991
Goodricke Group Ltd. (No. 2) (Successors-in-interest to Leesh River Tea Co. Ltd.) Vs Commissioner of Income Tax
Calcutta High Court · (1993) 201 ITR 266 : (1994) 72 TAXMAN 80
Income Tax Act, 1961 — Section 45
High Courts26 Apr 1991
Bethuadahari Regulated Market Committee Vs Tapan Kumar Saha and others
Calcutta High Court · AIR 1991 Cal 371 : 95 CWN 550
West Bengal Agricultural Produce Marketing (Regulation) Act, 1972 — Section 13(1), 16(2), 17, 17(1), 18
High Courts25 Apr 1991
P.G. Sinha (Panchu Gopal Singh) Vs Commodore K.C. Chatterjee and others
Calcutta High Court · AIR 1991 Cal 327
Specific Relief Act, 1963 — Section 16, 20
High Courts25 Apr 1991
Rolland Joffee Vs Juvenile Welfare Board
Calcutta High Court · (1992) 1 ILR (Cal) 152
Junenile Justice Act, 1986 — Section 15, 2, 2(1), 4(1), 4(2)
High Courts24 Apr 1991
Commissioner of Income Tax Vs Indian Tube Co. Ltd. (now Tata Iron and Steel Co. Ltd.)
Calcutta High Court · (1992) 197 ITR 522
Income Tax Act, 1961 — Section 140A, 209, 209(1), 209A, 209A(1)
High Courts24 Apr 1991
Gopal Majhi and Others Vs The State of West Bengal
Calcutta High Court · (1992) 1 CALLT 116
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Apr 1991
Sarkar and Sarkar Vs State of West Bengal
Calcutta High Court · AIR 1992 Cal 365 : (2007) 1 CALLT 157
Arbitration Act, 1940 — Section 11, 12, 4, 5Civil Procedure Code, 1908 (CPC) — Section 20