High Courts02 Mar 1988
Income Tax Officer Vs Savitri Devi Seva Trust
Calcutta High Court · (1989) 176 ITR 138
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 230A, 269UL, 281A, 281A(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,477 of 3,204
High Courts01 Mar 1988Allowed
Sashi Sekhar Bhowmick Vs Smt. Susama Bose and Others
Calcutta High Court · AIR 1988 Cal 426
West Bengal Premises Tenancy Act, 1956 — Section 13, 13(4)
High Courts01 Mar 1988
The Calcutta Dock Labour Board and Others Vs Saroj Kumar Dutta and Others
Calcutta High Court · (1988) 2 CALLT 204 : 92 CWN 963
High Courts29 Feb 1988
Commissioner of Income Tax Vs Indian Press Exchange Ltd.
Calcutta High Court · (1989) 176 ITR 331
Income Tax Act, 1961 — Section 256(2), 40A(5)
High Courts29 Feb 1988
Karunamoy Nandi Vs State of West Bengal and Others
Calcutta High Court · 92 CWN 961
West Bengal Land Reforms Act, 1955 — Section 19B
High Courts29 Feb 1988Allowed
Prakash Sen Vs State
Calcutta High Court · (1988) 1 CALLT 360 : (1988) CriLJ 1275
Criminal Procedure Code, 1973 (CrPC) — Section 101, 161, 162, 162(1), 313Penal Code, 1860 (IPC) — Section 302
High Courts29 Feb 1988
Prakash Sen Vs The State
Calcutta High Court · (1988) 1 CALLT 360 : (1988) CriLJ 1275
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313, 342Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302
High Courts29 Feb 1988Dismissed
Sm. Sumana Das and Others Vs Biswanath Mukherjee
Calcutta High Court · (1988) 02 CAL CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 133, 188
High Courts29 Feb 1988Dismissed
Burdwan Samabay Himghar Samity Ltd. Vs State of West Bengal and Others
Calcutta High Court · 92 CWN 949
Constitution of India, 1950 — Article 226
High Courts26 Feb 1988Dismissed
Tushar Biswas Vs Bhabani Prosad Pal and Others
Calcutta High Court · 92 CWN 946
High Courts26 Feb 1988Allowed
Dharamsi Liladhar Vora Vs Municipal Corporation, Rajkot and Others
Calcutta High Court · (1988) 2 CALLT 17
High Courts26 Feb 1988
Dharamsi Liladhar Vora Vs Municipal Corporation and Others
Calcutta High Court · (1988) 2 CALLT 17
High Courts26 Feb 1988
Gramophone Company of India Limited Vs Baleswar and another
Calcutta High Court · AIR 1990 Cal 6
Copyright Act, 1957 — Section 14, 2, 22, 55Specific Relief Act, 1963 — Section 38Trade Disputes (Amendment) Act, 1965 — Section 1
High Courts26 Feb 1988
M/S. Dayapara Tea Co. Ltd. Vs Asst. Collector of Central Excise
Calcutta High Court · (1988) 02 CAL CK 0005
Central Excises and Salt Act, 1944 — Section 11B, 36Constitution of India, 1950 — Article 226, 265Contract Act, 1872 — Section 72
High Courts25 Feb 1988
Niren Samanta and Another Vs Rent Controller and Others
Calcutta High Court · (1988) 2 CALLT 317 : 92 CWN 981
West Bengal Premises Tenancy Act, 1956 — Section 36
High Courts25 Feb 1988
Baliaghata Plywood Manufacturing Co. Pvt. Ltd. Vs Additional Commissioner, Commercial Taxes
Calcutta High Court · (1989) 73 STC 425
Bengal Finance (Sales Tax) Act, 1941 — Section 2(c)Bengal Finance (Sales Tax) Rules, 1941 — Rule 3(66)
High Courts25 Feb 1988
Niren Samanta and Another Vs Rent Controller, Calcutta and Others
Calcutta High Court · 92 CWN 981
Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1997 — Section 36
High Courts24 Feb 1988Dismissed
The Century Spinning Mfg. Co. and Others Vs State of West Bengal and Others
Calcutta High Court · (1989) 73 STC 277
Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 14, 19, 246, 254, 286Essential Commodities Act, 1955 — Section 3, 6
High Courts23 Feb 1988Dismissed
Meherunnesha Vs Narul Mean @ Nurul Mian and Others
Calcutta High Court · 92 CWN 995
Criminal Procedure Code, 1973 (CrPC) — Section 169, 190, 319, 319(1), 319(4)(b)Penal Code, 1860 (IPC) — Section 147, 148, 149, 304, 311
High Courts22 Feb 1988
Dulal Chandra Dey Vs Sm. Anjali Dey
Calcutta High Court · 92 CWN 952
Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Land Reforms Act, 1955 — Section 15(a), 18, 18(1), 21(3)