High Courts20 Dec 1988Dismissed
Krishna Pada Mondal Vs Smt. Mahamaya Mallick and Others
Calcutta High Court · (1989) 1 CALLT 409 : 93 CWN 972
West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(2A), 18(2A)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,459 of 3,204
High Courts20 Dec 1988
Maitra Rahaman and Others Vs The State
Calcutta High Court · 93 CWN 888
Penal Code, 1860 (IPC) — Section 109
High Courts20 Dec 1988
Commissioner of Income Tax Vs Ram Sankar Prasad
Calcutta High Court · (1989) 45 TAXMAN 282
Income Tax Act, 1961 — Section 144, 146, 147, 266(2)
High Courts20 Dec 1988
Commissioner of Income Tax Vs Raigarh Jute Mills Ltd.
Calcutta High Court · (1989) 47 TAXMAN 116
Income Tax Act, 1961 — Section 10(2)(xv), 256(1)
High Courts19 Dec 1988Allowed
Secretary Salkia Sri Krishna Vidyalaya Vs Kailash Nath Rai and Others
Calcutta High Court · 93 CWN 924
High Courts19 Dec 1988Allowed
The District Electrical Engineers and Others Vs Harnum Kaur and Others
Calcutta High Court · 93 CWN 918
Administrative Tribunals Act, 1985 — Section 28(4)
High Courts16 Dec 1988Allowed
Ghanshyam Chejra Vs Collector of Customs
Calcutta High Court · (1989) 24 ECC 327 : (1993) 46 ECR 68 : (1989) 44 ELT 202
Constitution of India, 1950 — Article 226, 265Customs Act, 1962 — Section 108, 111, 128, 129D, 47Imports and Exports (Control) Act, 1947 — Section 3, 3(2)
High Courts16 Dec 1988
Commissioner of Income Tax Vs Hindusthan Sanitary Ware and Industries Ltd.
Calcutta High Court · (1989) 180 ITR 21
Income Tax Act, 1961 — Section 216, 254, 256
High Courts16 Dec 1988
Commissioner of Income Tax Vs Nuruddin and Brothers
Calcutta High Court · (1989) 80 CTR 233 : (1990) 185 ITR 481 : (1989) 46 TAXMAN 196
Income Tax Act, 1961 — Section 147, 271(1), 271(4A), 274(2)
High Courts16 Dec 1988
New Howrah Transport Co. and Another Vs State of West Bengal and Others Samarendra Mohan Gupta and Another Vs Sm. Manjushree Hore
Calcutta High Court · 93 CWN 325
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 14, 20West Bengal Premises Tenancy Act, 1956 — Section 12, 13, 13(1), 13(1)(ff), 29B
High Courts16 Dec 1988
Commissioner of Income Tax Vs Jaswantiraj and Bros.
Calcutta High Court · (1990) 182 ITR 151 : (1990) 51 TAXMAN 449
Income Tax Act, 1961 — Section 123, 127, 271(1)
High Courts16 Dec 1988Allowed
Trident Television Private Limited Vs Collector of Customs
Calcutta High Court · (1992) 40 ECC 228 : (1990) 45 ELT 24
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 110, 111, 49, 59Imports and Exports (Control) Act, 1947 — Section 3
High Courts16 Dec 1988Allowed
Associated Forest Products (P) Ltd. Vs Asstt. Collr. of Customs
Calcutta High Court · (1992) 59 ELT 264
Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 12, 15(1), 31(2), 31(3), 46Customs Tariff Act, 1975 — Section 3
High Courts16 Dec 1988Allowed
Bholanath Biswas Vs Rabindra Kumar Biswas and Others
Calcutta High Court · (1989) 1 CALLT 405
Arbitration Act, 1940 — Section 16(1)(a), 27, 30
High Courts15 Dec 1988Allowed
Hasimuddin Mondal Vs Golam Mahabub and Others
Calcutta High Court · 92 CWN 833
Criminal Procedure Code, 1973 (CrPC) — Section 378, 399, 401, 401(3)Penal Code, 1860 (IPC) — Section 147, 427, 447
High Courts15 Dec 1988
Rabindra Nath Seth Vs Suresh Chandra Das
Calcutta High Court · 93 CWN 856
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14A, Order 6 Rule 14A(2), Order 6 Rule 14A(8), Order 9 Rule 13
High Courts15 Dec 1988
Sm. Ratu Dutta Vs State of West Bengal and Others
Calcutta High Court · 93 CWN 942
Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Restoration Of Alienated Land Act, 1973 — Section 2, 4(1)
High Courts14 Dec 1988
Purna Chandra Panda Vs Revenue Officer, Taki Settlement ''C'' Camp and Others
Calcutta High Court · 93 CWN 721
West Bengal Estates Acquisition Act, 1953 — Section 4, 5, 6(1), 6(5)
High Courts14 Dec 1988
Giridharilal Goenka Vs Commissioner of Income Tax
Calcutta High Court · (1989) 80 CTR 140 : (1989) 179 ITR 122 : (1986) 179 ITR 122
Income Tax Act, 1961 — Section 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts14 Dec 1988
Commissioner of Income Tax Vs National Insurance Co. Ltd.
Calcutta High Court · (1989) 78 CTR 187 : (1989) 179 ITR 101 : (1989) 46 TAXMAN 108
Income Tax Act, 1961 — Section 273