High Courts13 Jul 1988
Amalangsu Narayan Acharyya Chowdhury Vs The Calcutta Municipal Corpn. and Others
Calcutta High Court · (1988) 2 CALLT 325
Calcutta Municipal Rules, 1951 — Rule 15Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,468 of 3,204
High Courts12 Jul 1988
Commissioner of Income Tax Vs Kashinath Dutta
Calcutta High Court · (1989) 77 CTR 235 : (1989) 180 ITR 221 : (1989) 45 TAXMAN 4
Income Tax Act, 1961 — Section 256, 68
High Courts12 Jul 1988
Commissioner of Income Tax Vs Hindusthan Aluminium Corporation Ltd.
Calcutta High Court · (1989) 76 CTR 183 : (1989) 176 ITR 206 : (1989) 44 TAXMAN 195
Income Tax Act, 1961 — Section 33, 37
High Courts12 Jul 1988
Commissioner of Income Tax Vs B.K. Birla
Calcutta High Court · (1988) 41 TAXMAN 104
Income Tax Act, 1961 — Section 256(1), 45, 48, 48, 49
High Courts11 Jul 1988
Sasti Kanta Hati Vs State of West Bengal and Others
Calcutta High Court · (1988) 2 CALLT 407
Constitution of India, 1950 — Article 12, 226
High Courts11 Jul 1988
Commissioner of Income Tax Vs I.T.C. Ltd.
Calcutta High Court · (1989) 175 ITR 186
High Courts11 Jul 1988Allowed
Harendra Nath Burman Vs Sm. Suprova Burman and Another
Calcutta High Court · 93 CWN 102
Criminal Procedure Code, 1973 (CrPC) — Section 125Divorce Act, 1869 — Section 14Hindu Marriage Act, 1955 — Section 11, 13(1)(ib), 13(1A), 13(1A)(ii), 13B
High Courts11 Jul 1988Dismissed
Kaushal Kumar and Bros. Vs Commissioner of Income Tax
Calcutta High Court · (1988) 174 ITR 518
Income Tax Act, 1961 — Section 139, 139(8), 143(3), 154, 182
High Courts09 Jul 1988Allowed
The Statesman Ltd. Vs The Assistant Collector, Central Excise and Others
Calcutta High Court · 92 CWN 969
Constitution of India, 1950 — Article 226
High Courts08 Jul 1988
National Project Construction Corporation Ltd. and Others Vs S.P. Enterprise (P)
Calcutta High Court · AIR 1989 Cal 155
Arbitration Act, 1940 — Section 20, 20(4), 8(2)
High Courts08 Jul 1988
West Bengal State Electricity Board and Another Vs B.B.M. Enterprise
Calcutta High Court · (1988) 2 CALLT 386
Arbitration Act, 1940 — Section 29, 30, 31Civil Procedure Code, 1908 (CPC) — Section 34
High Courts08 Jul 1988
Calcutta Improvement Trust Vs Sm. Jyotikana Das and Others
Calcutta High Court · 93 CWN 225
Calcutta Improvement Act, 1911 — Section 43Land Acquisition Act, 1894 — Section 11A, 9, 9
High Courts08 Jul 1988
West Bengal State Electricity Board and Another Vs Messrs. S.B.B.M. Enterprise
Calcutta High Court · (1988) 2 CALLT 386
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts07 Jul 1988
Sm. Anjali Sen Vs The State of West Bengal and Others
Calcutta High Court · 93 CWN 196
High Courts07 Jul 1988Allowed
Smt. Mayabala Dutta and Others Vs The State
Calcutta High Court · 93 CWN 115
Criminal Procedure Code, 1973 (CrPC) — Section 329Drugs and Cosmetics Act, 1940 — Section 18(a), 27Penal Code, 1860 (IPC) — Section 34
High Courts06 Jul 1988
Pradip Kumar Sarkar and Others Vs Luxmi Tea Co. Ltd. and Others
Calcutta High Court · (1990) 67 CompCas 491
Companies Act, 1956 — Section 108, 155, 397, 398, 399
High Courts06 Jul 1988
Samarendra Nath Bhowmik Vs State of West Bengal and Others
Calcutta High Court · 93 CWN 155
Constitution of India, 1950 — Article 19(1)(g), 21, 226Essential Commodities Act, 1955 — Section 3(i), 5, 7(1)(a)(ii)
High Courts05 Jul 1988
Commissioner of Income Tax Vs Jamini Mohan Kar
Calcutta High Court · (1989) 176 ITR 127
Income Tax Act, 1961 — Section 17, 17(3)
High Courts05 Jul 1988Dismissed
Mohit Lal Das Vs Reba Rani Saha
Calcutta High Court · 93 CWN 585
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9, 115Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(3)
High Courts04 Jul 1988
Amal Guha Vs The State and Another
Calcutta High Court · (1989) CriLJ 488 : (1989) 1 RCR(Criminal) 588
Criminal Procedure Code, 1973 (CrPC) — Section 126, 397, 401, 482