Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 100Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13(1)

Read judgment

High Courts23 Apr 1991

Commissioner of Income Tax Vs Dey''s Medical Stores Ltd.

Calcutta High Court · (1991) 99 CTR 166 : (1994) 205 ITR 612

Read judgment

High Courts22 Apr 1991

India Ferro Alloy Industry Pvt. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1993) 202 ITR 671

Income Tax Act, 1961 — Section 144B, 153

Read judgment

High Courts22 Apr 1991

Commissioner of Income Tax Vs Rai Bahadur Bissesswarlal Motilal Malwasie Trust

Calcutta High Court · (1992) 195 ITR 825 : (1992) 65 TAXMAN 273

Income Tax Act, 1961 — Section 11, 12A, 139, 139(5), 139(9)

Read judgment

High Courts22 Apr 1991

Satya Charan Das Vs The State

Calcutta High Court · 96 CWN 406

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 245

Read judgment

High Courts22 Apr 1991

Commissioner of Income Tax Vs Tirrihannah Co. Ltd.

Calcutta High Court · (1992) 195 ITR 393 : (1993) 66 TAXMAN 646

Income Tax Act, 1961 — Section 256(2)

Read judgment

High Courts22 Apr 1991

Manoka Majhi Vs The State of West Bengal

Calcutta High Court · 95 CWN 972

Essential Commodities Act, 1955 — Section 7(1)(a)(II)Probation of Offenders Act, 1958 — Section 4

Read judgment

High Courts22 Apr 1991

Mohammad Ali Asgar Alias Peary Saheb Vs Fathima Mohmod and Another

Calcutta High Court · 96 CWN 34

Registration Act, 1908 — Section 19, 2, 21, 23, 24

Read judgment

High Courts22 Apr 1991

Commissioner of Wealth Tax Vs M.D. Jindal

Calcutta High Court · (1993) 69 TAXMAN 605

Wealth Tax Act, 1957 — Section 27(1)

Read judgment

High Courts22 Apr 1991

Lakhotia Udyog Vs Union of India (UOI)

Calcutta High Court · (1992) 58 ELT 385

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111(d), 24Imports and Exports (Control) Act, 1947 — Section 3(1)

Read judgment

High Courts19 Apr 1991Dismissed

Gobinda Chandra Mondal Vs Samarendra Nath Kundu

Calcutta High Court · 95 CWN 675

Constitution of India, 1950 — Article 20(1), 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 362Penal Code, 1860 (IPC) — Section 430

Read judgment

High Courts19 Apr 1991Dismissed

Oriental Fire and Genl. Ins. Co. Ltd. Vs Nikunja Behari Biswas

Calcutta High Court · (1993) ACJ 406

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22

Read judgment

High Courts19 Apr 1991

Smt. Usha Ghosh Vs Rabindra Nath Das and others

Calcutta High Court · AIR 1993 Cal 128 : 95 CWN 758 : (1992) 2 ILR (Cal) 332

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 23(2), Order 21 Rule 23(3), Order 21 Rule 24(3), Order 21 Rule 34(3)Constitution of India, 1950 — Article 227, 300ACriminal Procedure Code, 1973 (CrPC) — Section 107, 144, 144(2), 144(5), 397

Read judgment

High Courts19 Apr 1991