High Courts14 May 1990Dismissed
Jamal Ara Begum Vs Deba Prosad Guha and Others
Calcutta High Court · (1991) 1 CALLT 357
Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Premises Tenancy Act, 1956 — Section 13(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,419 of 3,204
High Courts14 May 1990
Amrit Prakash Malik Vs The Chairman-cum-Managing Director, Bharat Coking Coal Ltd. and Others
Calcutta High Court · (1991) 1 CALLT 149
Conduct, Discipline and Appeal Rules, 1978 — Rule 5Constitution of India, 1950 — Article 226, 226(2)
High Courts14 May 1990
A Tosh and Sons Pvt. Ltd. Vs Assistant Collector, Central Excise
Calcutta High Court · (1992) 60 ELT 220
Central Excise (Amendment) Rules, 1981 — Rule 12Central Excise Rules, 1944 — Rule 12Central Excises and Salt Act, 1944 — Section 11, 11A, 11B, 33A, 35A(2)
High Courts11 May 1990Dismissed
Calorex India Ltd. Vs Tara Properties Pvt. Ltd.
Calcutta High Court · (1991) 72 CompCas 429
State Financial Corporations Act, 1951 — Section 29West Bengal Premises Tenancy Act, 1956 — Section 14
High Courts11 May 1990
Subrata Kumar Sarkar and Another Vs The University of Calcutta and Others
Calcutta High Court · (1991) 1 CALLT 109 : (1992) 2 ILR (Cal) 517
Calcutta University Act, 1979 — Section 9(6)Calcutta University First Ordinance, 1966 — Section 62Constitution of India, 1950 — Article 226
High Courts11 May 1990
In Re: O.C. Cheku and Others and Mohanlal
Calcutta High Court · 94 CWN 1161
Constitution of India, 1950 — Article 226, 329, 329(b)
High Courts11 May 1990
Mira Chaudhuri and Anr Vs Ramnarayan Jha
Calcutta High Court · 96 CWN 996
Urban Land (Ceiling and Regulation) Act, 1976 — Section 19, 38, 6(1)
High Courts10 May 1990Dismissed
General Electric Co. of India Ltd. Vs Fifth Industrial Tribunal and Others
Calcutta High Court · (1990) 60 FLR 874 : (1994) 3 LLJ 423
Industrial Disputes Act, 1947 — Section 15(2)
High Courts10 May 1990Allowed
Balaram Mohanty Vs State of West Bengal
Calcutta High Court · (1993) 2 ILR (Cal) 22
Constitution of India, 1950 — Article 226, 311, 311(2)Motor Vehicles Act, 1988 — Section 113, 87Penal Code, 1860 (IPC) — Section 120B, 320, 465, 467, 468
High Courts10 May 1990
COMMISSIONER OF INCOME TAX Vs GENERAL FIBRE DOALERS LTD.
Calcutta High Court · (1992) 103 CTR 411 : (1993) 69 TAXMAN 611
High Courts09 May 1990
Ellenberric Steels Ltd. Vs Regional Dev. Commr. for Iron and Steel
Calcutta High Court · (1992) 59 ELT 242
Constitution of India, 1950 — Article 19(1), 299Imports and Exports (Control) Act, 1947 — Section 3, 4A
High Courts08 May 1990Dismissed
West Bengal Headmasters'' Association and Others Vs State of West Bengal and Others
Calcutta High Court · (1990) 2 CALLT 327 : 94 CWN 1166
Bengal (Rural) Primary Education Act, 1930 — Section 66(2)(P)Constitution of India, 1950 — Article 14, 16Management of Recognized Non Government Institutions (Aided and Unaided) Rules, 1969 — Rule 28, 28(1)
High Courts08 May 1990
Bengal Tools Ltd. Vs Registrar of Companies and Another
Calcutta High Court · (1991) 1 CALLT 321 : (1991) 71 CompCas 85 : (1991) 1 Crimes 9 : 95 CWN 138
Companies (Acceptance of Deposits) Rules, 1975 — Rule 11, 3ACompanies Act, 1956 — Section 58ACriminal Procedure Code, 1973 (CrPC) — Section 401, 482
High Courts08 May 1990
Krishan Kumar Agarwala Vs Reserve Bank of India and others
Calcutta High Court · AIR 1991 Cal 272 : 94 CWN 919
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 39 Rule 3A, Order 39 Rule 4, Order 9 Rule 9Constitution of India, 1950 — Article 226, 226(3), 323A, 368West Bengal Premises Tenancy Act, 1956 — Section 17(2)
High Courts08 May 1990
Bilenbarric Steels Limited Vs Regional Development Commissioner for Iron and Steel and others
Calcutta High Court · AIR 1991 Cal 62 : 95 CWN 208
Constitution of India, 1950 — Article 19(1), 19(6), 299Imports and Exports (Control) Act, 1947 — Section 3, 4ARegistration Act, 1908 — Section 71
High Courts08 May 1990Dismissed
Modi Vanijya and Others Vs Metal Scrap Trade Corporation Ltd. and Others
Calcutta High Court · (1991) 1 CALLT 156 : (1991) 72 CompCas 515 : 95 CWN 269
Constitution of India, 1950 — Article 12, 226
High Courts08 May 1990
Tarun Kumare De Biswas Vs Presiding Officer, Central Government Industrial Tribunal and Others
Calcutta High Court · 95 CWN 216 : (1991) 2 LLJ 208
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts08 May 1990
M/s Hinduathan Commercial Company Vs Baidyanath Bhattacharjee
Calcutta High Court · AIR 1991 Cal 88
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 6, 100, 101Evidence Act, 1872 — Section 154West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 3(1)
High Courts08 May 1990
State of West Bengal and Others Vs Mafizul Rahaman and Another
Calcutta High Court · 94 CWN 833
Motor Vehicles Act, 1939 — Section 62
High Courts07 May 1990
Acharya Jagadishwaranada Avadhuta and another Vs Commissioner of Police, Calcutta and others
Calcutta High Court · AIR 1990 Cal 336 : (1990) 2 CALLT 212
Arms (Amendment) Act, 1983 — Section 2Arms Act, 1959 — Section 2Calcutta Police Act, 1866 — Section 62A