High Courts10 Apr 1990
Tarun Ranjan Majumdar and another Vs Siddhartha Datta
Calcutta High Court · AIR 1991 Cal 76 : 94 CWN 903 : (1991) 1 DMC 14
Guardians and Wards Act, 1890 — Section 12, 25, 25(1), 7
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,422 of 3,204
High Courts09 Apr 1990Allowed
Shyamal Kumar Bhattacharya Vs Dilip Kumar Bose and Another
Calcutta High Court · (1991) 1 CALLT 37 : 94 CWN 950
West Bengal Premises Tenancy Act, 1956 — Section 34
High Courts09 Apr 1990
D.D.G. Hensa Vs Commissioner of Income Tax
Calcutta High Court · (1992) 105 CTR 363 : (1993) 204 ITR 687 : (1995) 78 TAXMAN 174
Income Tax Act, 1961 — Section 28, 29, 30, 31, 32
High Courts09 Apr 1990
Commissioner of Income Tax Vs Prabha Debi Bagaria
Calcutta High Court · (1991) 192 ITR 416
Income Tax Act, 1961 — Section 256(1)
High Courts05 Apr 1990Allowed
Kalimata Cold Storage Pvt. Ltd. and Another Vs The West Bengal State Electricity Board and Others
Calcutta High Court · (1991) 1 CALLT 396
High Courts05 Apr 1990Allowed
Jamiruddin Molla Vs The State and Others
Calcutta High Court · (1991) CriLJ 356
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(2)Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 147, 148, 149, 304, 326
High Courts03 Apr 1990
K.K. Kerpal Vs Union of India (UOI)
Calcutta High Court · (1994) 2 ILR (Cal) 433
Air Force Act, 1950 — Section 161(2), 17, 17(2), 4, 41(2)Air Force Rules, 1969 — Rule 24Constitution of India, 1950 — Article 226(1A)
High Courts29 Mar 1990
P. Sengupta and Another Vs Registrar of Companies and Another
Calcutta High Court · (1991) 72 CompCas 421
Companies Act, 1956 — Section 217Criminal Procedure Code, 1973 (CrPC) — Section 473, 482
High Courts29 Mar 1990Dismissed
Ajit Kumar Majumdar Vs Basudeb Roy
Calcutta High Court · 94 CWN 977
Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Premises Tenancy Act, 1956 — Section 13(1)(ff)
High Courts29 Mar 1990Dismissed
Akkas Ali alias Akkas Ali Middya Vs State and Others
Calcutta High Court · (1990) 2 CALLT 298
Criminal Procedure Code, 1973 (CrPC) — Section 161, 401, 482Evidence Act, 1872 — Section 167Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
High Courts29 Mar 1990
Dilip Malik Vs State
Calcutta High Court · (1991) CriLJ 2171
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 12, 21Penal Code, 1860 (IPC) — Section 307, 395, 397, 398, 412
High Courts29 Mar 1990
Tapan Kumar Hazra and Others Vs State of West Bengal and Others
Calcutta High Court · (1991) 1 CALLT 137
Bengal (Rural) Primary Education Rules, 1930 — Rule 3(1)
High Courts28 Mar 1990
Sri Judhisthir Jana Vs Sri Dhirendra Nath Das
Calcutta High Court · (1990) 2 CALLT 386
Civil Procedure Code, 1908 (CPC) — Section 100, 11West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts28 Mar 1990Allowed
Madras Forgings and Allied Industries (C.B.C.) Ltd. Vs Suresh Chandra and Another
Calcutta High Court · (1992) 73 CompCas 385
Banking, Public Financial Institutions and the Negotiable Instruments Laws (Amendment) Act, 1988 — Section 4Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141
High Courts28 Mar 1990
Anjan Choudhury Vs Anandaneer Co-operative Registered Housing Society and others
Calcutta High Court · AIR 1990 Cal 380 : (1991) 2 CALLT 17 : 94 CWN 515
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9Limitation Act, 1963 — Section 14West Bengal Co-operative Societies Act, 1973 — Section 132, 132(2), 2, 86, 86(1)
High Courts28 Mar 1990Allowed
Vidyasagar Kejriwal and Others Vs Employees'' State Insurance Corporation and Another
Calcutta High Court · (1990) 2 CALLT 169 : (1991) 62 FLR 17 : (1999) 3 LLJ 159
Employees State Insurance Act, 1948 — Section 2(17), 85
High Courts28 Mar 1990Dismissed
Samir Ranjan Das Vs Smt. Bela Das
Calcutta High Court · (1990) 2 CALLT 192
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 125(5), 127, 482
High Courts28 Mar 1990
Central India Industries Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (1990) 184 ITR 242
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 52
High Courts28 Mar 1990
Ashoke Kr. Banerjee Vs Union of India and others
Calcutta High Court · AIR 1990 Cal 409 : 94 CWN 1194
Coal Mines (Nationalisation) Act, 1973 — Section 2, 3(3)(b), 3(3)(c), 30(2)Coal Mines (Nationalisation) Amendment Act, 1976 — Section 3, 4Constitution of India, 1950 — Article 226
High Courts27 Mar 1990Dismissed
Debi Das Banerjee Vs The Chairman and Managing Director, Bank of India and Others
Calcutta High Court · 95 CWN 142