High Courts22 Apr 1988
N.K. Gossain and Co. Pvt. Ltd. Vs Dytron (India) Ltd.
Calcutta High Court · (1988) 2 CALLT 424 : (1990) 69 CompCas 757
Companies Act, 1956 — Section 434, 434(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,473 of 3,204
High Courts22 Apr 1988
In Re: Dytron (India) Ltd.
Calcutta High Court · (1988) 04 CAL CK 0023
Companies Act, 1956 — Section 163(1)(i), 434, 434(1), 434(1)(a), 434(1)(a)Income Tax Act, 1961 — Section 194A
High Courts22 Apr 1988
Maheswari Balika Vidyalaya and Others Vs State of West Bengal
Calcutta High Court · 92 CWN 1170
Constitution of India, 1950 — Article 226, 26, 29, 30, 30(1)West Bengal Board Of Secondary Education Act, 1963 — Section 22(3), 3(1), 3(2), 4, 5
High Courts22 Apr 1988Allowed
Safikur Rahaman Vs The State of West Bengal and Others
Calcutta High Court · 92 CWN 1189
Constitution of India, 1950 — Article 14, 19, 20, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 41, 482Essential Commodities Act, 1955 — Section 3, 6(A)(2)
High Courts21 Apr 1988Allowed
Broja Kishore Ghosh Vs Krishna Ghosh
Calcutta High Court · AIR 1989 Cal 327
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 8 Rule 5Hindu Marriage Act, 1955 — Section 13(1), 13BSpecial Marriage Act, 1954 — Section 27(1)
High Courts20 Apr 1988
Indian Duplicator Co. Ltd. Vs Addl. Collector, Central Excise and Others
Calcutta High Court · (1988) 19 ECR 333
High Courts18 Apr 1988
Jardine Henderson Ltd. Vs The State Trading Corporation of India Ltd.
Calcutta High Court · (1988) 2 CALLT 377
Sales of Goods Act, 1930 — Section 64A
High Courts15 Apr 1988
Pradip Kumar Hazra Vs The Managing Director, Durgapur State Transport Corporation and Others
Calcutta High Court · (1988) 2 CALLT 359
West Bengal Services (Classification, Control and Appeal) Rules, 1971 — Rule 10(10)
High Courts15 Apr 1988
Gour Roychowdhury Vs State of West Bengal and Others
Calcutta High Court · AIR 1989 Cal 225 : (1989) 1 CALLT 120
West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 10B, 3
High Courts15 Apr 1988Dismissed
In re: Mohit Sengupta and Others
Calcutta High Court · 92 CWN 1220
Bengal Municipal Act, 1932 — Section 45
High Courts15 Apr 1988Allowed
Pradip Kumar Hazra Vs The Managing Director, Durgapur State Transport Corporation Durgapur and Others
Calcutta High Court · (1988) 2 CALLT 359
High Courts15 Apr 1988
Ratnamala Dasi and others Vs Ratan Singh Bawa
Calcutta High Court · AIR 1990 Cal 26 : 93 CWN 35
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6(1), Order 41 Rule 33, Order 7 Rule 7, 33, 7Easements Act, 1882 — Section 55Electricity Act, 1910 — Section 12(2)
High Courts15 Apr 1988
In Re: Mohit Sengupta and Others
Calcutta High Court · (1988) 2 CALLT 185 : 92 CWN 1220
Bengal Municipal Act, 1932 — Section 54, 55(1), 55(2), 57, 58
High Courts15 Apr 1988
Bichitrananda Routh Vs Rent Controller., Barrackpore and Others
Calcutta High Court · 93 CWN 1
West Bengal Premises Tenancy Act, 1956 — Section 21(8)
High Courts15 Apr 1988Allowed
Birla Industrial and Technological Museum Vs Seventh Industrial Tribunal and Others
Calcutta High Court · 92 CWN 1205
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 15, 15(2), 15(2)(b), 2(3)
High Courts12 Apr 1988Dismissed
Tripura Jute Mills Ltd. Vs Standard Chartered Bank
Calcutta High Court · (1988) 2 CALLT 413 : (1991) 70 CompCas 829
Arbitration Act, 1940 — Section 20
High Courts12 Apr 1988Allowed
Howrah Mill Limited Vs State of West Bengal and Others
Calcutta High Court · 92 CWN 1136
West Bengal Land Reforms Act, 1955 — Section 3, 3(1)
High Courts12 Apr 1988
Tripura Jute Mills Ltd. Vs The Standard Chartered Bank
Calcutta High Court · (1988) 2 CALLT 413 : (1991) 70 CompCas 829
Arbitration Act, 1940 — Section 20
High Courts12 Apr 1988
Bhailal Mukherjee Vs Union of India (UOI) and Others
Calcutta High Court · (1989) 22 ECC 61 : (1992) 41 ECR 641 : (1988) 35 ELT 629
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 116
High Courts11 Apr 1988Dismissed
Smt. Bibhabati Ghosh Vs Panchu Gopal Paul
Calcutta High Court · AIR 1989 Cal 244
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1West Bengal Premises Tenancy Act, 1956 — Section 13(1)