High Courts04 Sept 1990
Sanat Kumar Das and Another Vs State
Calcutta High Court · 94 CWN 757
Calcutta Police Act, 1866 — Section 3
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,411 of 3,204
High Courts04 Sept 1990Allowed
Positive Commercial Co. Ltd. and Another Vs State of West Bengal and Others
Calcutta High Court · (1991) 2 CALLT 96
West Bengal Sales Tax Act, 1954 — Section 6, 7West Bengal Sales Tax Rules, 1954 — Rule 15
High Courts04 Sept 1990Allowed
Sambhu Tudu Vs State of West Bengal and Others
Calcutta High Court · 96 CWN 142
West Bengal Estates Acquisition Act, 1953 — Section 39(1), 57B, 57B(1), 57B(2), 57B(2)(b)
High Courts01 Sept 1990Allowed
Nayak Associates Vs Union of India (UOI)
Calcutta High Court · (1993) 44 ECR 172 : (1991) 55 ELT 189
Central Excise Rules, 1944 — Rule 10(1), 173(B)(5), 8, 8(1)Central Excises and Salt Act, 1944 — Section 35P, 36(2)Constitution of India, 1950 — Article 39A
High Courts31 Aug 1990Allowed
Annapurna Ganguly Vs Dipak Kumar Ganguly
Calcutta High Court · 95 CWN 806 : (1992) 1 DMC 88
Hindu Marriage Act, 1955 — Section 13(l)
High Courts31 Aug 1990Dismissed
Sri Anupam Ghosh Vs Union of India (UOI) and Others
Calcutta High Court · (1991) 1 CALLT 300
Constitution of India, 1950 — Article 12, 226
High Courts31 Aug 1990
Commissioner of Income Tax Vs Burlop Commercial (P) Ltd.
Calcutta High Court · (1993) 200 ITR 605
Income Tax Act, 1961 — Section 80J, 80J(1)
High Courts31 Aug 1990
Bharat Chandra Bag Vs Union of India (UOI)
Calcutta High Court · (1991) 34 ECC 32 : (1992) 40 ECR 185 : (1992) 61 ELT 53
Customs (Amendment) Act, 1988 — Section 11, 12, 16, 4, 5Customs Act, 1962 — Section 122, 125, 128, 129, 129A(1)
High Courts30 Aug 1990
Commissioner of Income Tax Vs Smt. Nayeema Momen
Calcutta High Court · (1994) 73 TAXMAN 498
Income Tax Act, 1961 — Section 22, 23, 256(1)
High Courts30 Aug 1990Allowed
Shri Ajoy Kumar Banerjee Vs State of West Bengal and Others
Calcutta High Court · (1990) 2 CALLT 303
Constitution of India, 1950 — Article 226, 229
High Courts29 Aug 1990
Commissioner of Income Tax Vs Anderson Wright and Co.
Calcutta High Court · (1993) 200 ITR 596
Income Tax Act, 1961 — Section 256(2)
High Courts29 Aug 1990
Balbir Singh and Others Vs Union of India and Others
Calcutta High Court · 95 CWN 714
Motor Vehicles Act, 1988 — Section 110, 12, 137, 164, 208
High Courts28 Aug 1990
Abdul Rashid Vs Calcutta Minicipal Corporation and others
Calcutta High Court · AIR 1991 Cal 234 : (1990) 1 CALLT 127 : 95 CWN 748
Calcutta Municipal Act, 1980 — Section 199, 200, 435
High Courts28 Aug 1990
Shiba Prasad Mukherjee Vs Pradip Kumar Mukherjee and another
Calcutta High Court · AIR 1991 Cal 149 : (1995) 1 ILR (Cal) 26
High Courts28 Aug 1990
Commissioner of Income Tax Vs United Machinery and Appliances
Calcutta High Court · (1993) 200 ITR 569
Income Tax Act, 1961 — Section 139(8), 143, 144, 147, 2(40)
High Courts28 Aug 1990Allowed
Jagadamba Rao Vs State of West Bengal and Others
Calcutta High Court · 95 CWN 510
Constitution of India, 1950 — Article 13, 13(3)(a), 226, 254, 254(1)Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 2, 3, 5, 6A, 7(i)(a)(ii)
High Courts27 Aug 1990Allowed
Arjed Ali Gazi Vs State of West Bengal
Calcutta High Court · (1991) 1 CALLT 211 : 94 CWN 1057 : (1994) 2 ILR (Cal) 133
Constitution of India, 1950 — Article 12, 226
High Courts27 Aug 1990Dismissed
State of West Bengal and Others Vs West Bengal Process Server''s Central Association and Others
Calcutta High Court · (1990) 2 CALLT 251
Constitution of India, 1950 — Article 14, 16
High Courts27 Aug 1990
Sabita Dutta Vs Abir Chnad Dutta
Calcutta High Court · 94 CWN 1025
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(1)West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1)
High Courts27 Aug 1990
Peerless Employees'' Union and Others Vs The Peerless General Insurance and Investment Co. Ltd.
Calcutta High Court · (1991) 1 CALLT 86
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11, 15