High Courts02 Apr 1991
Ali Ahmed Vs State of West Bengal
Calcutta High Court · (1992) 2 ILR (Cal) 292
West Bengal Co-operative Societies Act, 1973 — Section 26AWest Bengal Co-operative Societies Rules, 1987 — Rule 32(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,396 of 3,204
High Courts01 Apr 1991
Anil Kumar Goswami Vs The State of West Bengal and Others
Calcutta High Court · (1991) 2 CALLT 307
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts01 Apr 1991
Asiatic Oxygen Ltd. Vs Assistant Collector of Customs
Calcutta High Court · (1993) 49 ECR 215 : (1992) 57 ELT 563
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 157Customs Tariff Act, 1975 — Section 16
High Courts28 Mar 1991
Commissioner of Income Tax Vs Kanoria Chemicals and Industries Ltd.
Calcutta High Court · (1994) 207 ITR 718
Income Tax Act, 1961 — Section 32, 33
High Courts28 Mar 1991
Commissioner of Income Tax Vs Goodricke Group Ltd.
Calcutta High Court · (1993) 71 TAXMAN 30
Income Tax Act, 1961 — Section 256, 263, 44C
High Courts28 Mar 1991
Achinta Kumar Saha Vs State and Another
Calcutta High Court · (1992) CriLJ 3 : 96 CWN 85
Constitution of India, 1950 — Article 226, 227, 323A, 323BCriminal Procedure Code, 1973 (CrPC) — Section 4(2), 452, 5Essential Commodities Act, 1955 — Section 3, 6A, 6E, 7, 7(1)
High Courts28 Mar 1991
Atmaram Agarwalla Vs Collector of Customs
Calcutta High Court · (1992) 60 ELT 217
Constitution of India, 1950 — Article 226Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 2, 3, 4, 4(1), 4(2)
High Courts28 Mar 1991
Sarbeswar Ghosh Vs Manab Kumar Sajjan and another
Calcutta High Court · AIR 1992 Cal 82
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(2), Order 5 Rule 15, Order 5 Rule 19, Order 5 Rule 19A(1), Order 5 Rule 19A(2)Evidence Act, 1872 — Section 114
High Courts28 Mar 1991
Desbo alias Nirmala Naskar alias Nirmalmoy Naskar Vs State and Others
Calcutta High Court · (1992) CriLJ 74a : 95 CWN 975
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 307, 320, 320(4), 320(6), 320(9)Penal Code, 1860 (IPC) — Section 307
High Courts28 Mar 1991Dismissed
Sukur Ali Vs The State
Calcutta High Court · 96 CWN 101
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts27 Mar 1991
Commissioner of Gift Tax Vs Executor to the Estate of Late H.M. Birla
Calcutta High Court · (1993) 71 TAXMAN 68
Gift Tax Act, 1958 — Section 26(1)Wealth Tax Rules, 1957 — Rule 1D
High Courts27 Mar 1991
Commissioner of Income Tax Vs Associated Finance Co. Ltd.
Calcutta High Court · (1992) 195 ITR 742 : (1993) 67 TAXMAN 294
Income Tax Act, 1961 — Section 32(1), 32(1A), 56(2), 57
High Courts27 Mar 1991Dismissed
W.B.S.E.B. Engr. Asson Vs State of West bengal and Others
Calcutta High Court · 96 CWN 97
Electricity (Supply) Act, 1948 — Section 79
High Courts26 Mar 1991
Sudarsan Das Vs United Bank of India and Others
Calcutta High Court · 95 CWN 1183
Constitution of India, 1950 — Article 226
High Courts26 Mar 1991
R.K. Agencies Ltd. Vs Central Bank of India
Calcutta High Court · AIR 1992 Cal 193
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3Contract Act, 1872 — Section 171Foreign Exchange Regulation Act, 1973 — Section 73, 73(3), 9, 9(1)
High Courts26 Mar 1991
Md. Etem Sk. Vs State of West Bengal and Others
Calcutta High Court · (1991) 2 CALLT 121
Constitution of India, 1950 — Article 226
High Courts26 Mar 1991
Commissioner of Income Tax Vs Gillanders Arbuthnot and Co. Ltd.
Calcutta High Court · (1992) 195 ITR 331 : (1993) 69 TAXMAN 31
Income Tax Act, 1961 — Section 256
High Courts26 Mar 1991
Sudarsan Das Vs State of West Bengal and Others
Calcutta High Court · (1991) 1 CALLT 456 : 95 CWN 1183
Constitution of India, 1950 — Article 14, 226, 39
High Courts26 Mar 1991
Sushil Kumar Mukherjee and Others Vs The Mother Dairy and Another
Calcutta High Court · 96 CWN 163
Constitution of India, 1950 — Article 12, 14
High Courts25 Mar 1991
Universal Electrics Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Universal Electrics Ltd.
Calcutta High Court · (1992) 196 ITR 860 : (1992) 63 TAXMAN 213
Income Tax Act, 1961 — Section 32(1)