High Courts12 Apr 1991
Shawkat Kamal Vs Collector of Customs
Calcutta High Court · (1992) 57 ELT 276
Customs Act, 1962 — Section 49
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,395 of 3,204
High Courts12 Apr 1991Dismissed
Himanshu Bikash Das Vs Ramendra Mohan Dutta
Calcutta High Court · 96 CWN 57 : (1992) 1 ILR (Cal) 56
Constitution of India, 1950 — Article 14, 15, 15(1)Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts11 Apr 1991Dismissed
Mabia Bibi and Others Vs State of West Bengal
Calcutta High Court · (1992) 1 CALLT 34 : 96 CWN 170 : (1992) 1 ILR (Cal) 160 : (1992) 1 RCR(Criminal) 545
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts10 Apr 1991Dismissed
Jayanta Kumar Laha Vs Smt. Kabita Laha
Calcutta High Court · (1991) 2 DMC 174 : (1992) 2 ILR (Cal) 470
Hindu Marriage Act, 1955 — Section 13
High Courts09 Apr 1991Dismissed
Bindeswar Prasad Gupta Vs Murari Mohan Bhandari
Calcutta High Court · (1992) 1 CALLT 48
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(3A), 18A
High Courts09 Apr 1991
Tata Consultancy Service Vs Collector of Customs
Calcutta High Court · (1994) 54 ECR 291
Customs Act, 1962 — Section 130(3)
High Courts08 Apr 1991Dismissed
Smt. Monorama Paul and Others Vs Mata Prasad Poddar and Another
Calcutta High Court · (1991) 2 CALLT 435
Transfer of Property Act, 1882 — Section 107West Bengal Premises Tenancy Act, 1956 — Section 3(1)
High Courts08 Apr 1991Dismissed
Indian Aluminium Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 76 TAXMAN 275
Income Tax Act, 1961 — Section 256(1), 261
High Courts05 Apr 1991
M/s. National Hydroeletric Power Corporation Ltd. Vs M/s. Sova Enterprises
Calcutta High Court · AIR 1991 Cal 324
Arbitration Act, 1940 — Section 2, 20, 20(1), 21Civil Procedure Code, 1908 (CPC) — Section 15, 16, 17, 18, 19Contract Act, 1872 — Section 28
High Courts05 Apr 1991Dismissed
National Hydro-Electric Power Corporation Ltd. Vs Sova Enterprises
Calcutta High Court · (1993) 1 ILR (Cal) 56
Arbitration Act, 1940 — Section 2, 20, 20(1), 21Civil Procedure Code, 1908 (CPC) — Section 15, 16, 17, 18, 19Contract Act, 1872 — Section 28
High Courts04 Apr 1991Dismissed
Biren Roy Trust Vs Hindustan Steel Works Construction Ltd.
Calcutta High Court · (1992) 2 ILR (Cal) 156
Contract Act, 1872 — Section 7
High Courts04 Apr 1991
Bindyut Kr. Dutta and Others Vs Ramesh Sharma
Calcutta High Court · (1991) 2 CALLT 301 : 95 CWN 1011
Consumer Protection Act, 1986 — Section 2(1)
High Courts03 Apr 1991
Sukhram Singh alias S.R. Singh Vs Union of India (UOI) and Others
Calcutta High Court · (1991) 2 CALLT 1 : 95 CWN 1187
Constitution of India, 1950 — Article 14, 226Railway Protection Force Rules, 1959 — Rule 44(10)(2)
High Courts03 Apr 1991Allowed
H.P. Nathani and Others Vs Employees State Insurance Corporation
Calcutta High Court · 96 CWN 114 : (1992) 65 FLR 288 : (1995) 3 LLJ 85
Employees State Insurance Act, 1948 — Section 2(17)
High Courts03 Apr 1991
M/s. S. Pal and Company Vs Institute of Public Assistance and others
Calcutta High Court · AIR 1992 Cal 321
Arbitration Act, 1940 — Section 14(2), 21, 29, 30Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 92, 93, 94, 95
High Courts03 Apr 1991Dismissed
Bombay Refractories (Pvt.) Ltd. and Another Vs Coal Indian Ltd. and Others
Calcutta High Court · 95 CWN 981
Constitution of India, 1950 — Article 12, 14, 226Essential Commodities Act, 1955 — Section 7(1)(a)(ii)Penal Code, 1860 (IPC) — Section 120B, 468, 471
High Courts03 Apr 1991
Smt. Sabita Dutta and Another Vs Someswar Pandey and Others
Calcutta High Court · (1992) 1 CALLT 137
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 11, 144
High Courts02 Apr 1991Dismissed
Ansar Malithya and Another Vs State of West Bengal and Others Naba Krishna Sarkar Vs State of West Bengal
Calcutta High Court · 96 CWN 379
Contract Act, 1872 — Section 71, 74Motor Vehicles Act, 1988 — Section 80
High Courts02 Apr 1991Allowed
Ghouri Adhikary (Smt.) Vs Employees'' State Insurance Corporation and Others
Calcutta High Court · (1992) 1 CALLT 148 : (1999) 3 LLJ 84
Employees State Insurance Act, 1948 — Section 2(7), 85, 85A
High Courts02 Apr 1991
Smt. Kanika Das Vs State of West Bengal and Others
Calcutta High Court · (1992) 1 CALLT 264
Constitution of India, 1950 — Article 226