COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,465 of 3,204

High Courts22 Aug 1988

Ramish Francis Toppo Vs Violet Francis Toppo

Calcutta High Court · AIR 1989 Cal 128 : (1989) 1 CALLT 87 : (1988) 2 CHN 241 : 93 CWN 165 : (1989) 1 DMC 322

Constitution of India, 1950 — Article 141Divorce Act, 1869 — Section 10, 11, 14, 17, 22Evidence Act, 1872 — Section 3

High Courts22 Aug 1988Dismissed

In re: Sunil Kumar Mondal and Others

Calcutta High Court · AIR 1989 Cal 197

Constitution of India, 1950 — Article 74

High Courts19 Aug 1988

Amani Udyog Vs Union of India (UOI)

Calcutta High Court · (1989) 19 ECC 207 : (1992) 61 ELT 439

Customs Tariff Act, 1975 — Section 3

High Courts19 Aug 1988

Mihir Kumar hazra Chowdhury Vs Union of India (UOI) and Others

Calcutta High Court · 93 CWN 572 : (1989) 2 LLJ 418

Industrial Disputes Act, 1947 — Section 10, 11A, 12, 2A

High Courts18 Aug 1988Dismissed

Pran Prashad and Others Vs Commercial Tax Officer and Others

Calcutta High Court · (1989) 72 STC 172

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

High Courts17 Aug 1988

Gopal Chandra Panda Vs State of West Bengal and Others

Calcutta High Court · 93 CWN 592

High Courts16 Aug 1988Allowed

Ananda Mohan Ghosh and Others Vs Union of India (UOI) and Others

Calcutta High Court · (1989) 1 CALLT 19 : 93 CWN 667

National Savings Certificate (Vth Issue) Rules, 1973 — Rule 10, 10A, 6A

High Courts16 Aug 1988

Controller of Estate Duty Vs S.M. Zaki

Calcutta High Court · (1992) 198 ITR 624

Estate Duty Act, 1953 — Section 36Wealth Tax Rules, 1957 — Rule 1D

High Courts16 Aug 1988

Commissioner of Income Tax Vs Ranjit Kumar Mullick

Calcutta High Court · (1992) 198 ITR 348

Wealth Tax Act, 1957 — Section 2

High Courts12 Aug 1988Dismissed

Annapurna Mistanna Bhandar Vs Industrial Tribunal (VIII) and Others

Calcutta High Court · (1990) 60 FLR 198 : (1990) 2 LLJ 162

Industrial Disputes Act, 1947 — Section 10

High Courts12 Aug 1988Allowed

Philips Worker''s Union and Another Vs Registrar of Trade Unions and Others

Calcutta High Court · (1994) 3 LLJ 1159

Constitution of India, 1950 — Article 226Trade Unions Act, 1926 — Section 10, 11

High Courts12 Aug 1988Dismissed

Amiya Bhusan Deb Vs State of West Bengal and Others

Calcutta High Court · (1989) 1 CALLT 333

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 30, 463, 467

High Courts11 Aug 1988

Assistant Collector of Customs Vs Rasiklal Chimanlal Shah

Calcutta High Court · (1995) 77 ELT 835

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 165Customs Act, 1962 — Section 107, 108, 123, 123(1), 123(2)

High Courts10 Aug 1988Dismissed

Panchanan Samanta Vs Smt. Lakshmi Mondal and Others

Calcutta High Court · AIR 1989 Cal 242

Hindu Succession Act, 1956 — Section 14(1), 14(2)

High Courts10 Aug 1988

Narendra Nath Hazra and Others Vs Mahapada Samanta and Others

Calcutta High Court · 93 CWN 415

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2, Order 32 Rule 1, Order 32 Rule 2, Order 32 Rule 3, Order 38 Rule 1Guardians and Wards Act, 1890 — Section 27Hindu Minority and Guardianship Act, 1956 — Section 1, 11, 12, 2, 2(1)

High Courts10 Aug 1988

Ashoka Industries Vs Union of India (UOI)

Calcutta High Court · (1988) 38 ELT 3

Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 226Contract Act, 1872 — Section 72

High Courts09 Aug 1988Allowed

Indian Cable Co. Ltd. Vs Fifth Industrial Tribunal and Others

Calcutta High Court · 93 CWN 484

Constitution of India, 1950 — Article 136, 141, 226Industrial Disputes Act, 1947 — Section 10(1)(c), 11(1), 15, 2(00), 2(S)

High Courts08 Aug 1988

Commissioner of Income Tax Vs Sree Ram Santosh Kumar

Calcutta High Court · (1989) 179 ITR 478 : (1989) 47 TAXMAN 472

Income Tax Act, 1961 — Section 271(1)

High Courts08 Aug 1988Dismissed

Sachindra Nath Paul Vs Sm. Kalpana Rani Paul

Calcutta High Court · 93 CWN 404

Constitution of India, 1950 — Article 14, 15, 21Foreign Marriage Act, 1969 — Section 18, 18(1), 18(4)Hindu Marriage Act, 1955 — Section 1(2), 19, 19(iv)

High Courts05 Aug 1988Dismissed

Ramnugger Cane and Sugar Co. Ltd. Vs Superintendent of C. Ex.

Calcutta High Court · (1989) 41 ELT 387

Central Excise Rules, 1944 — Rule 173G, 53, 8(1)Central Excises and Salt Act, 1944 — Section 35Essential Commodities Act, 1955 — Section 3(1), 3(2)