High Courts02 Dec 1988Dismissed
Messrs. Ballarpur Industries Ltd. Vs Union of India and Others
Calcutta High Court · 93 CWN 949
Constitution of India, 1950 — Article 14Essential Commodities Act, 1955 — Section 16
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,461 of 3,204
High Courts02 Dec 1988Allowed
Sidheswar Chatterjee Vs Kharbana High School and Others
Calcutta High Court · (1989) 1 CALLT 184
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 9Manner of Hearing and Deciding Appeals by Appeal Committee Regulation, 1964 — Regulation 11West Bengal Board of Secondary Education Act, 1963 — Section 22(4)
High Courts02 Dec 1988
Cooke and Kelvey Properties Private Ltd. Vs United Bank of India
Calcutta High Court · (1989) 2 CALLT 143
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(3A)
High Courts01 Dec 1988Dismissed
Mahindra and Mahindra Ltd. Vs Sm. Kohinoor Debi
Calcutta High Court · 93 CWN 773
Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 17(1)(b), 17(1)(d)Transfer of Property Act, 1882 — Section 107, 111, 111(a)
High Courts30 Nov 1988
Narayan Chandra Bhunia Vs The State
Calcutta High Court · (1989) CriLJ 1807
Penal Code, 1860 (IPC) — Section 420
High Courts28 Nov 1988
Arjun Prosad Sharma Vs Union of India (UOI) and Others
Calcutta High Court · (1989) 1 LLJ 456
Constitution of India, 1950 — Article 33
High Courts25 Nov 1988
State Vs P.N. Kakkar and Others
Calcutta High Court · (1989) CriLJ 1092
Mines Act, 1952 — Section 5, 72A, 75
High Courts24 Nov 1988Allowed
Sujata Maitra Vs State of West Bengal
Calcutta High Court · 93 CWN 473
West Bengal Co-operative Societies Act, 1983 — Section 2, 69
High Courts24 Nov 1988
Basdeo Shaw Vs Collector of C. Ex.
Calcutta High Court · (1989) 23 ECR 458 : (1989) 41 ELT 638
Constitution of India, 1950 — Article 226Gold (Control) Act, 1968 — Section 4(4), 71(1), 78, 8(1), 8(6)
High Courts24 Nov 1988Dismissed
In Re: Joytirmoy Ganguly
Calcutta High Court · 93 CWN 1176
Constitution of India, 1950 — Article 141, 226, 226(2)
High Courts17 Nov 1988Allowed
Kamrul Huda Vs The State
Calcutta High Court · (1989) 1 CALLT 252
Penal Code, 1860 (IPC) — Section 302, 364
High Courts17 Nov 1988Dismissed
State of West Bengal Vs Bengal Builders
Calcutta High Court · AIR 1989 Cal 279 : 93 CWN 965
Arbitration Act, 1940 — Section 29, 30
High Courts12 Oct 1988
Dhirendra Ch. Bhowmick Vs The State
Calcutta High Court · (1989) CriLJ 1238
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 7
High Courts12 Oct 1988
Gopal Ch. Paul Vs Smt. Amala Mondal
Calcutta High Court · AIR 1990 Cal 105 : 93 CWN 514
Calcutta Municipal Act, 1923 — Section 3Calcutta Suburban Police Act, 1866 — Section 1Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 19
High Courts12 Oct 1988Allowed
Urmila Bala Dasi Vs Probodh Chandra Ghosh and Another
Calcutta High Court · AIR 1989 Cal 283 : 93 CWN 306 : (1990) 184 ITR 604
Benami Transactions (Prohibition of the Right to Recover Property) Ordinance, 1988 — Section 2(1)Benami Transactions (Prohibition) Act, 1988 — Section 4
High Courts12 Oct 1988
I.T.C. Ltd. Vs Union of India (UOI)
Calcutta High Court · (1991) 53 ELT 234
Central Excise Rules, 1944 — Rule 2, 209, 209(2), 209A, 210Central Excises and Salt Act, 1944 — Section 11(1), 11(2), 11A, 11A(1), 11A(2)Constitution of India, 1950 — Article 14, 19, 226, 265, 300A
High Courts12 Oct 1988
Shyamal Mitra Mustafi Vs J.G. Saggi
Calcutta High Court · 93 CWN 631
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 28 Rule 1, Order 6 Rule 17, Order 6 Rule 7Limitation Act, 1963 — Section 21
High Courts11 Oct 1988
Anchor Industries and Others Vs State of West Bengal and Others
Calcutta High Court · (1989) 1 CALLT 233
Land Acquisition Act, 1894 — Section 38C, 4, 5A, 6
High Courts11 Oct 1988
M/s. Anchor Industries and Others Vs State of West Bengal and Others
Calcutta High Court · (1989) 1 CALLT 233
Land Acquisition Act, 1894 — Section 12(2), 16, 17, 38(c), 4
High Courts11 Oct 1988Allowed
Tara Properties Pvt. Ltd. Vs Allied Resins and Chemicals Ltd.
Calcutta High Court · AIR 1989 Cal 192
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 6 Rule 17