COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,398 of 3,204

High Courts13 Mar 1991

Mangila Bibi Vs Noor Hossain and another

Calcutta High Court · AIR 1992 Cal 92

Constitution of India, 1950 — Article 314Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3

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High Courts13 Mar 1991Allowed

State of West Bengal and Others Vs M/s. M.S. Traders (India)

Calcutta High Court · 96 CWN 158

Arbitration Act, 1940 — Section 8, 8(2)Limitation Act, 1963 — Section 5

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High Courts13 Mar 1991Allowed

Dewasa Trading Vs Collector of Customs (Preventive)

Calcutta High Court · (1992) 59 ELT 519

Customs Act, 1962 — Section 110, 111, 112, 124, 2(26)

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High Courts13 Mar 1991

Controller of Estate Duty Vs Ramendra Nath Maliah

Calcutta High Court · (1993) 70 TAXMAN 551

Estate Duty Act, 1953 — Section 33, 33(1)(n), 61, 64Income Tax Act, 1961 — Section 22

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High Courts12 Mar 1991

Commissioner of Wealth Tax Vs Smt. Mridula Kanoria

Calcutta High Court · (1993) 203 ITR 214 : (1994) 74 TAXMAN 4

Wealth Tax Act, 1957 — Section 2, 5(1A)

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High Courts12 Mar 1991Allowed

Gopal Mukherjee and Others Vs The State

Calcutta High Court · 95 CWN 1193

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 409

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High Courts12 Mar 1991

Smt. Veena Devi Singhania Vs Commissioner of Wealth Tax

Calcutta High Court · (1993) 111 CTR 196 : (1994) 210 ITR 967 : (1993) 68 TAXMAN 126

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High Courts12 Mar 1991

Smt. Sunanda Devi Singhania Vs Commissioner of Wealth Tax

Calcutta High Court · (1993) 204 ITR 842

Finance Act, 1980 — Section 7AWealth Tax Act, 1957 — Section 2, 5, 7

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High Courts12 Mar 1991

Grindlays Bank P.L.C. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Grindlays Bank P.L.C.

Calcutta High Court · (1991) 94 CTR 46 : (1993) 201 ITR 148

Income Tax Act, 1961 — Section 36(1)

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High Courts12 Mar 1991

Mrs. Sheila Davar Vs Commissioner of Wealth Tax

Calcutta High Court · (1992) 198 ITR 469 : (1993) 68 TAXMAN 403

Wealth Tax Act, 1957 — Section 14(1), 14(2), 18(1), 18(2A), 18(2B)

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High Courts11 Mar 1991

In Re: Avinash Jain

Calcutta High Court · (1992) 1 CALLT 9

Calcutta Municipal Corporation Act, 1980 — Section 178(2)Constitution of India, 1950 — Article 226

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High Courts11 Mar 1991

Commissioner of Wealth Tax Vs Anil Kumar Rampuria

Calcutta High Court · (1992) 195 ITR 222 : (1993) 69 TAXMAN 335

Wealth Tax Act, 1957 — Section 7, 7(1)

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High Courts07 Mar 1991

Sk. Aftab Vs Collector of Customs (Preventive)

Calcutta High Court · (1992) 60 ELT 531

Customs Act, 1962 — Section 115(2)

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High Courts07 Mar 1991

Pragati Engineering (P) Ltd. and others Vs Tamil Nadu Water Supply and Drainage Board

Calcutta High Court · AIR 1992 Cal 139 : (1991) 2 CALLT 378

Arbitration Act, 1940 — Section 13, 33, 34, 8

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High Courts07 Mar 1991

Syed Mohammad Hasan Vs K.C. Das, Deputy Chief Controller of Import and Export

Calcutta High Court · (1991) 34 ECC 20

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 132, 137, 197, 244, 245Customs Act, 1962 — Section 132, 135, 137

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High Courts06 Mar 1991Dismissed

West Bengal Power Development Corpn. Ltd. Vs B.B.M. Enterprises

Calcutta High Court · (1991) 2 CALLT 429

Arbitration Act, 1940 — Section 30, 33

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High Courts05 Mar 1991Allowed

Satya Naryan Pandey Vs State of West Bengal

Calcutta High Court · 95 CWN 1144

Penal Code, 1860 (IPC) — Section 26, 4(1), 465

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High Courts04 Mar 1991

I.T.C. Ltd. Vs Union of India (UOI)

Calcutta High Court · (1991) 55 ELT 42

Constitution of India, 1950 — Article 226

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High Courts04 Mar 1991

Controller of Estate Duty Vs Patrick Gillam Sandy''s Lumsdaine

Calcutta High Court · (1992) 197 ITR 186

Estate Duty Act, 1953 — Section 61

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High Courts01 Mar 1991

M/s. Land and Bricks and Entertainments Ltd. and another Vs State of West Bengal and others

Calcutta High Court · AIR 1992 Cal 117 : (1991) 2 CALLT 250 : (1991) 2 CHN 306

Calcutta Municipal Act, 1932 — Section 400(1)Calcutta Municipal Corporation (Amendment) Act, 1980 — Section 115, 15, 400, 400(1)Constitution of India, 1950 — Article 226

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