COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,436 of 3,204

High Courts04 Sept 1989

Narayan Chandra De Vs Pratirodh Sahini

Calcutta High Court · AIR 1991 Cal 53 : 94 CWN 579

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 8 Rule 6A(2), Order 8 Rule 6A(4), Order 8 Rule 6D, Order 8 Rule 6GWest Bengal Estates Acquisition Act, 1953 — Section 57B

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High Courts04 Sept 1989

Bengal Cardboard Ind. and Printers (P) Ltd. Vs Asstt. Collr. of C. Ex.

Calcutta High Court · (1992) 62 ELT 684

Central Excise Rules, 1944 — Rule 57A , 57B, 57C, 57D, 57ECentral Excises and Salt Act, 1944 — Section 11A

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High Courts04 Sept 1989Allowed

Santa Kumar Das and Another Vs The State

Calcutta High Court · (1990) CriLJ 1559

Calcutta Police Act, 1866 — Section 9Calcutta Suburban Police Act, 1866 — Section 3

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High Courts04 Sept 1989Allowed

Manatosh Lahiri Vs Biswanath Bhattacharya

Calcutta High Court · 94 CWN 748

West Bengal Premises Tenancy Act, 1956 — Section 10, 12(a), 17(2), 2(h), 4

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High Courts01 Sept 1989Allowed

Bidur Chandra Pal Vs Atul Chandra Manna and Another

Calcutta High Court · (1990) 1 CALLT 124

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts01 Sept 1989

Surendra Kumar Nathany Vs State of West Bengal and others

Calcutta High Court · AIR 1990 Cal 236

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 3, 4, 5AWest Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1), 4, 4(1)

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High Courts28 Aug 1989Allowed

Shawkat Kamal Vs Collector of Customs, Calcutta and Others

Calcutta High Court · (1990) 1 CALLT 78 : (1991) 38 ECR 609 : (1989) 44 ELT 409

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108

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High Courts28 Aug 1989

Shawkat Kamal Vs Collector of Customs and Others

Calcutta High Court · (1990) 1 CALLT 78 : (1991) 38 ECR 609 : (1989) 44 ELT 409

Constitution of India, 1950 — Article 226

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High Courts28 Aug 1989Allowed

Bimal Roy and Others Vs State of West Bengal

Calcutta High Court · 94 CWN 937

Constitution of India, 1950 — Article 20Essential Commodities Act, 1955 — Section 3, 5, 7, 7(l)(a)(ii)Penal Code, 1860 (IPC) — Section 420, 471

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High Courts28 Aug 1989Allowed

Sukhendu Bikash Pakrasi Vs The State of West Bengal and Others

Calcutta High Court · 94 CWN 1045

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 311

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High Courts28 Aug 1989

COMMISSIONER OF INCOME TAX Vs UNIVERSAL TRADING CO. LTD.

Calcutta High Court · (1992) 102 CTR 59

Companies (Profits) Surtax Act, 1964 — Section 2(5)Income Tax Act, 1961 — Section 256(1)

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High Courts25 Aug 1989

Manabendra Kumar Choudhury Vs First Labour Court and Others

Calcutta High Court · 94 CWN 743 : (1992) 1 LLJ 455

Industrial Disputes Act, 1947 — Section 10(1), 2

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High Courts25 Aug 1989

Rupenjuli Tea Co. Ltd. Vs Commissioner Income Tax

Calcutta High Court · (1991) 92 CTR 37 : (1990) 186 ITR 301 : (1991) 54 TAXMAN 269

Income Tax Act, 1961 — Section 44C

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High Courts25 Aug 1989

Alliance Mills (Lessees) Pvt. Ltd. Vs State of West Bengal and Others

Calcutta High Court · 94 CWN 451 : (1991) 1 LLJ 71

Industrial Disputes Act, 1947 — Section 11A, 25F

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High Courts23 Aug 1989

Commissioner of Income Tax Vs Natwarlal Chowdhury Charity Trust

Calcutta High Court · (1990) 84 CTR 210 : (1991) 189 ITR 656 : (1990) 52 TAXMAN 330

Income Tax Act, 1961 — Section 11(3)

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High Courts22 Aug 1989

Sriram Bearings Limited Vs Commissioner of Income Tax

Calcutta High Court · (1993) 199 ITR 579

Income Tax Act, 1961 — Section 145, 32

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High Courts22 Aug 1989

Sudera Enterprises (P.) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1995) 78 TAXMAN 352

Income Tax Act, 1961 — Section 10, 22, 22, 23, 24

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High Courts22 Aug 1989

Commissioner of Income Tax Vs Shaw Wallace and Co. Ltd.

Calcutta High Court · (1991) 190 ITR 455 : (1992) 62 TAXMAN 352

Income Tax Act, 1961 — Section 36(1), 37

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High Courts21 Aug 1989Dismissed

Soma Chatterjee Vs Chapala Chatterjee and Others

Calcutta High Court · (1990) 2 DMC 312

Benami Transactions (Prohibition) Act, 1988 — Section 4Hindu Adoptions and Maintenance Act, 1956 — Section 11, 11(6), 9(2)Limitation Act, 1963 — Article 57

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High Courts21 Aug 1989

Basant Kumar Aditya Vikram Birla Vs Commissioner of Gift Tax

Calcutta High Court · (1992) 62 TAXMAN 295

Gift Tax Act, 1958 — Section 26(3)

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