COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,449 of 3,204

High Courts12 Apr 1989

Pratima Paul and others Vs Competent Authority and others

Calcutta High Court · AIR 1990 Cal 185 : 93 CWN 1146

Constitution of India, 1950 — Article 14, 15(1), 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 33, 4, 4(4), 4(7)

High Courts12 Apr 1989

Pratima Paul and Others Vs The Competent Authority and Others

Calcutta High Court · AIR 1990 Cal 185 : 93 CWN 1146

Constitution of India, 1950 — Article 14, 15(1), 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 2(0)(A), 2(a), 2(f), 2(i)

High Courts12 Apr 1989

M/s. Oriental Decorators and Another Vs The State of West Bengal and Others

Calcutta High Court · (1989) 1 CALLT 374

Bengal Finance (Sales Tax) Act, 1941 — Section 2(g)

High Courts12 Apr 1989

Cycle Corporation of India Ltd. Vs Biswanath Dhandhania and others

Calcutta High Court · AIR 1990 Cal 405

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, 99

High Courts12 Apr 1989Dismissed

United Bank of India Vs Rashyan Udyog and Others and Mira Alias Mina Chatterjee and Another

Calcutta High Court · AIR 1990 Cal 146 : (1989) 1 CALLT 367 : (1992) 73 CompCas 482 : 93 CWN 1130

Civil Procedure Code, 1908 (CPC) — Section 107, 34

High Courts12 Apr 1989Dismissed

Malati Dasi Vs Japa Hari Pal and Others

Calcutta High Court · (1989) 1 CALLT 391

Hindu Marriage Act, 1955 — Section 17, 8Penal Code, 1860 (IPC) — Section 109, 494

High Courts12 Apr 1989

Gobardhan Karmakar Vs The State

Calcutta High Court · (1989) 2 CALLT 76 : 93 CWN 1120

Constitution of India, 1950 — Article 254(2)Criminal Procedure Code, 1973 (CrPC) — Section 401Rice Milling Industry (Regulation) Act, 1958 — Section 13(1)

High Courts12 Apr 1989Allowed

Steel Authority of India Ltd. Vs Bangladesh Shipping Corporation and Others

Calcutta High Court · (1990) 27 ECC 248 : (1993) 46 ECR 85

Civil Procedure Code, 1908 (CPC) — Section 86

High Courts12 Apr 1989Dismissed

Ajit Kumar Mondal alias Amar Vs State of West Bengal

Calcutta High Court · 93 CWN 1138

Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 376

High Courts11 Apr 1989Allowed

Shival P. Talreja Vs Md. Yakub and Others

Calcutta High Court · 94 CWN 331

Specific Relief Act, 1963 — Section 6West Bengal Premises Tenancy Act, 1956 — Section 14

High Courts11 Apr 1989Dismissed

Subal Chandra Mondal and Another Vs Atul Krishna Ghosh and Others

Calcutta High Court · (1989) 2 CALLT 427

West Bengal Land Reforms Act, 1955 — Section 17, 18(1), 18(2), 21(1), 21(3)

High Courts11 Apr 1989Dismissed

Sri Mrinmoy Sarkar Vs Smt. Ram Devi

Calcutta High Court · (1990) 1 CALLT 31

West Bengal Premises Tenancy Act, 1956 — Section 17(2)

High Courts11 Apr 1989

1. CHANDAN KUMAR SAHA (FPA NO. 3/CAL/89) 2. GAUR CHANDRA SAHA (FPA NO. 4/CAL/89) Vs COMPETENT AUTHORITY.

Calcutta High Court · (1989) 179 ITR 183

Limitation Act, 1963 — Article 117Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 7(1)

High Courts11 Apr 1989

Commissioner of Income Tax Vs Poddar Properties Development Corporation

Calcutta High Court · (1989) 180 ITR 111 : (1990) 48 TAXMAN 233

Income Tax Act, 1961 — Section 185, 28

High Courts11 Apr 1989

Consumer Unity and Trust Society Vs State of West Bengal and Others

Calcutta High Court · (1989) 2 CALLT 179

Consumer Protection Act, 1986 — Section 6(b)Monopolies and Restrictive Trade Practices Act, 1969 — Section 2(2), 36APrevention of Food Adulteration Act, 1954 — Section 7

High Courts10 Apr 1989

State Transport Authority and Others Vs Nirmalendu Das and Others

Calcutta High Court · AIR 1989 Cal 392 : 93 CWN 933

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 62

High Courts10 Apr 1989

Commissioner of Income Tax Vs Gramophone Company of India Ltd.

Calcutta High Court · (1990) 182 ITR 209 : (1990) 51 TAXMAN 287

Companies (Profits) Surtax Act, 1964 — Rule 4Income Tax Act, 1961 — Section 80J, 80M, 80O

High Courts10 Apr 1989

Commissioner of Income Tax Vs E. Sefton and Co. (P.) Ltd.

Calcutta High Court · (1989) 80 CTR 64 : (1989) 179 ITR 435 : (1989) 47 TAXMAN 392

Income Tax Act, 1961 — Section 154, 155(13), 40A(7)

High Courts10 Apr 1989

Commissioner of Income Tax Vs Small Tools Manufacturing Co. of India Ltd.

Calcutta High Court · (1990) 186 ITR 266 : (1990) 51 TAXMAN 459

Income Tax Act, 1961 — Section 37

High Courts10 Apr 1989

Commissioner of Income Tax Vs Britannia Biscuit Co. Ltd.

Calcutta High Court · (1990) 182 ITR 113 : (1990) 51 TAXMAN 456

Companies (Profits) Surtax Act, 1964 — Rule 4Income Tax Act, 1961 — Section 10, 80J