High Courts11 Mar 1988
Santosh Kumar Ghosh Vs West Bengal State Electricity Board and Others
Calcutta High Court · (1988) 2 CALLT 363
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,476 of 3,204
High Courts11 Mar 1988
Amco Traders Vs West Bengal State Electricity Board and others
Calcutta High Court · AIR 1990 Cal 18
Constitution of India, 1950 — Article 226Sales of Goods Act, 1930 — Section 64
High Courts11 Mar 1988Dismissed
Samiran Guha Roy and Others Vs Steel Authority of India Ltd. and Others
Calcutta High Court · 92 CWN 989
Industrial Disputes Act, 1947 — Section 18(1)
High Courts09 Mar 1988
Girindra Nath Mukherjee and Others Vs Soumen Mukherjee and Others
Calcutta High Court · AIR 1988 Cal 375
Evidence Act, 1872 — Section 114, 115Transfer of Property Act, 1882 — Section 41
High Courts09 Mar 1988
Biswanath Khan and Others Vs Prafulla Kumar Khan
Calcutta High Court · AIR 1988 Cal 275 : (1989) 66 CompCas 452 : 92 CWN 1017
Calcutta Thika Tenancy Act, 1949 — Section 11Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 296
High Courts09 Mar 1988
Ashim Kumar Paul and Others Vs Chairman, Standing Selection Committee II, West Bengal State Electricity Board and Others
Calcutta High Court · 92 CWN 1149
High Courts09 Mar 1988
Gobinda Chandra Manna and Another Vs Paresh Chandra Pramanik and Another
Calcutta High Court · (1988) 2 CALLT 320 : 92 CWN 1014
West Bengal Restoration of Alienated Land Act, 1973 — Section 4
High Courts09 Mar 1988
Hindustan Aluminium Corporation Ltd. Vs Commissioner of Income Tax (Central) and Others
Calcutta High Court · (1989) 79 CTR 31 : (1989) 178 ITR 74
Income Tax Act, 1961 — Section 147, 148, 246, 263
High Courts09 Mar 1988Dismissed
Hindustan Aluminium Corpn. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1989) 46 TAXMAN 142
Income Tax Act, 1922 — Section 31Income Tax Act, 1961 — Section 120, 139, 143, 144, 144A
High Courts08 Mar 1988
Steel Authority of India Ltd. and Another Vs Dilip Kumar Debnath and Others
Calcutta High Court · 92 CWN 1025 : (1989) 1 LLJ 133
High Courts08 Mar 1988
Food Corporation of India Vs Birendra Nath Dhar
Calcutta High Court · (1988) 2 CALLT 136
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 22, 31, 93
High Courts08 Mar 1988
Dhaulagiree Polyolefins Pvt. Ltd. and Another Vs Assistant Commissioner, Commercial Taxes and Others
Calcutta High Court · (1989) 74 STC 183
Constitution of India, 1950 — Article 226
High Courts08 Mar 1988
Hari Patbandha and Others Vs The State
Calcutta High Court · (1988) CriLJ 1614
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 34
High Courts04 Mar 1988
DARJEELING DOOARS PLANTATIONS LTD. Vs COMMISSIONER OF Income Tax.
Calcutta High Court · (1988) 71 CTR 10 : (1988) 174 ITR 37 : (1988) 40 TAXMAN 197
High Courts04 Mar 1988
Gopalji Shaw Vs Income Tax Officer, "D" Ward and Others
Calcutta High Court · (1988) 173 ITR 554
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 139(8), 220(2), 271(1), 276CC
High Courts04 Mar 1988Dismissed
Sushil Kumar Chakraborty and Others Vs Life Insurance Corporation of India and Others
Calcutta High Court · (1988) 03 CAL CK 0013
Constitution of India, 1950 — Article 226, 309Industrial Disputes Act, 1947 — Section 18, 9ALife Insurance Corporation Act, 1956 — Section 11, 11((2), 11(1), 11(2), 21
High Courts02 Mar 1988Allowed
Sk. Yusuf Vs The State
Calcutta High Court · (1988) 2 CALLT 221
Penal Code, 1860 (IPC) — Section 34, 361, 363
High Courts02 Mar 1988
Manak Chand Rampuria Vs State of West Bengal
Calcutta High Court · (1988) 2 CALLT 73
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Penal Code, 1860 (IPC) — Section 114, 304A
High Courts02 Mar 1988
Gopal Chandra Karar Vs Smt. Sadhana Karar and Another
Calcutta High Court · (1988) CriLJ 1868
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts02 Mar 1988Dismissed
Md. Jalil Khan Vs G.K.W. Ltd. and Others
Calcutta High Court · AIR 1988 Cal 257
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 34, 37