High Courts26 Mar 1990Dismissed
Sankarlal Agarwala Vs The State
Calcutta High Court · (1990) 1 CALLT 339
Criminal Procedure Code, 1973 (CrPC) — Section 102, 482Forest Act, 1927 — Section 52, 52(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,423 of 3,204
High Courts23 Mar 1990
Harbans Kaur Vs Ideal Sunrise Properties Limited
Calcutta High Court · (1990) 2 CALLT 273
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A)
High Courts23 Mar 1990
Dr. Prabir Kumar Ghosh Vs University of Calcutta and two others
Calcutta High Court · AIR 1991 Cal 173 : (1990) 2 CALLT 443
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226
High Courts23 Mar 1990
Dunlop India Limited (No. 2) Vs Assistant Commissioner of Income Tax and Others
Calcutta High Court · (1990) 183 ITR 532 : (1990) 53 TAXMAN 473
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 220(6)
High Courts22 Mar 1990
Smt. Satyabala Samanta and others Vs Bishnupada Adak and others
Calcutta High Court · AIR 1991 Cal 78 : 95 CWN 130
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 82, Order 38 Rule 13, Order 7 Rule 10, 7, 9Provincial Small Cause Courts Act, 1887 — Section 16
High Courts21 Mar 1990
Lloyd Bitumen Products Pvt. Ltd. Vs Oil and Natural Gas Commission
Calcutta High Court · (1990) 2 CALLT 245
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Limitation Act, 1963 — Article 55, 3
High Courts20 Mar 1990Allowed
Anil Chandra Nag Vs Santimay Bose and Others
Calcutta High Court · (1990) 2 CALLT 123
West Bengal Land Reforms (Amendment) Act, 1981 — Section 3A
High Courts20 Mar 1990
Commissioner of Income Tax Vs Dewas Synthetics (P.) Ltd.
Calcutta High Court · (1990) 90 CTR 75 : (1991) 188 ITR 16 : (1990) 53 TAXMAN 109
Income Tax Act, 1961 — Section 32, 43(1)
High Courts20 Mar 1990Dismissed
Sambhu Nath Pal Vs State of W.B.
Calcutta High Court · (1990) CriLJ 2756 : (1991) 34 ECC 36
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 482General Clauses Act, 1897 — Section 26
High Courts19 Mar 1990Allowed
East Anglia Plastics (I) Ltd. Vs Assistant Collector of Customs
Calcutta High Court · (1990) 50 ELT 508
Constitution of India, 1950 — Article 123, 265, 266Customs Act, 1962 — Section 27Customs Tariff Act, 1975 — Section 3
High Courts19 Mar 1990Dismissed
Sarojendra Nath Bose Vs Chief Justice, High Court
Calcutta High Court · (1994) 1 ILR (Cal) 216
Calcutta High Court Rules, 1960 — Rule 16, 6Constitution of India, 1950 — Article 226High Court Service Rules, 1960 — Rule 14(2)
High Courts19 Mar 1990
Balailal Mookerjee and Co. (P) Ltd. and Others Vs Sea Traders Private Ltd. and Others
Calcutta High Court · (1991) 1 CALLT 287
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts19 Mar 1990Dismissed
Bhanjan alias Bhajan Kumar Biswas Vs Sibendranath Biswas and Others
Calcutta High Court · (1990) 2 CALLT 451
Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 138
High Courts19 Mar 1990
Smt. Laxmi Mani Dasi Vs Manik Chandra Das
Calcutta High Court · AIR 1991 Cal 231 : (1990) 2 CALLT 277 : 95 CWN 108
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), 11
High Courts19 Mar 1990Dismissed
Tapan Vs Hon''ble Chief Justice, High Court
Calcutta High Court · (1991) 1 CALLT 53 : (1993) 3 LLJ 75
Constitution of India, 1950 — Article 14, 311(2), 39, 41High Court Service (Appointment, Probation and Confirmation) Rules, 1981 — Rule 3High Court Service (Appointment, Probation and Confirmation) Rules, 1989 — Rule 3
High Courts19 Mar 1990
P.P. Dinwala Vs Commissioner of Income Tax
Calcutta High Court · (1995) 78 TAXMAN 421
Income Tax Act, 1961 — Section 139, 139(8), 140A, 143, 143(2)
High Courts16 Mar 1990
Commercial Tax Officer, Suri and Others Vs Anadi Nath Halder
Calcutta High Court · 94 CWN 1034
Income Tax Act, 1961 — Section 13(3)(iv), 81(i)(c)
High Courts15 Mar 1990
Tapan Ranjan Das Vs Smt. Jolly Das
Calcutta High Court · AIR 1990 Cal 353 : 94 CWN 812 : (1991) 1 DMC 60
Contract Act, 1872 — Section 16, 17, 18Evidence Act, 1872 — Section 111Special Marriage Act, 1954 — Section 13, 25
High Courts15 Mar 1990
Commissioner of Income Tax Vs Bishnauth Tea Co. Ltd.
Calcutta High Court · (1994) 205 ITR 578 : (1993) 70 TAXMAN 103
Income Tax Act, 1961 — Section 37
High Courts15 Mar 1990
Nitya Ranjan Chatterjee Vs Chitta Ranjan Catterjee and others
Calcutta High Court · AIR 1990 Cal 311 : 94 CWN 863 : (1995) 1 ILR (Cal) 448
Arbitration Act, 1940 — Section 14, 14(2), 30Evidence Act, 1872 — Section 114Limitation Act, 1908 — Section 37