High Courts20 Feb 1988Allowed
Eastern Paper Mills Ltd. Vs The State
Calcutta High Court · (1989) 2 CALLT 38
Criminal Procedure Code, 1973 (CrPC) — Section 468, 472, 473, 482Industrial Disputes Act, 1947 — Section 25Q
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,478 of 3,204
High Courts20 Feb 1988Allowed
M/s. Eastern Paper Mills Ltd. Vs The State
Calcutta High Court · (1989) 2 CALLT 38
Criminal Procedure Code, 1973 (CrPC) — Section 468, 472, 473Industrial Disputes Act, 1947 — Section 25Q
High Courts19 Feb 1988
Taiyab Sheikh Vs The State and Others
Calcutta High Court · (1988) 2 CALLT 121
Criminal Procedure Code, 1973 (CrPC) — Section 184, 220, 223Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 366, 376
High Courts19 Feb 1988
Dr. Murari Mohan Mukherjee Vs Kanai Lal De and Others
Calcutta High Court · (1988) 171 ITR 482 : (1988) 38 TAXMAN 237
Income Tax Act, 1961 — Section 277
High Courts19 Feb 1988Dismissed
Jitendra Nath Roy Chaudhury and Others Vs Narendra Kumar Karforma and Others
Calcutta High Court · AIR 1988 Cal 392 : 92 CWN 956
Evidence Act, 1872 — Section 116
High Courts19 Feb 1988
EQUITABLE INVESTMENT CO. (P.) LTD. Vs Income Tax OFFICER, G. WARD, AND OTHERS.
Calcutta High Court · (1988) 73 CTR 236 : (1988) 73 CTR 235 : (1988) 174 ITR 714
Income Tax Act, 1961 — Section 147, 148, 148(2)
High Courts19 Feb 1988Dismissed
Mono Ranjan Dasgupta Vs Suchitra Ganguly and Others
Calcutta High Court · AIR 1989 Cal 14 : 92 CWN 929
Bengal General Clauses Act, 1899 — Section 28Evidence Act, 1872 — Section 114, 35Transfer of Property Act, 1882 — Section 108(0)
High Courts19 Feb 1988
Dr. Murari Mohan Mukherji Vs Income Tax Officer, B-Ward and Others
Calcutta High Court · (1988) 171 ITR 515 : (1988) 38 TAXMAN 226
Income Tax Act, 1961 — Section 271(1)
High Courts17 Feb 1988
B. Ghosh and Co. Pvt. Ltd. Vs Collector of Customs
Calcutta High Court · (1988) 37 ELT 53
Customs Act, 1962 — Section 30(3)
High Courts16 Feb 1988
Madan Mohan Das Vs State of West Bengal and Others
Calcutta High Court · 92 CWN 1107
Criminal Procedure Code, 1973 (CrPC) — Section 133, 147
High Courts15 Feb 1988
State of West Bengal and Others Vs West Bengal Supervisors'' and Employees'' Association and Others
Calcutta High Court · (1990) 2 LLJ 346
Constitution of India, 1950 — Article 14, 39
High Courts12 Feb 1988Allowed
Manindra Nath Mukherji and Others Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1988 Cal 395 : (1988) 2 CALLT 159
Constitution of India, 1950 — Article 21, 39
High Courts12 Feb 1988
Manindra Nath Mukherji and Others and Basudev Roy Vs Union of India and Others
Calcutta High Court · AIR 1988 Cal 395 : (1988) 2 CALLT 159
Constitution of India, 1950 — Article 21, 39(a), 41
High Courts11 Feb 1988Dismissed
Sadhan Kumar Roy Vs Sm. Saswati Roy (Banerjee)
Calcutta High Court · 92 CWN 881
Civil Procedure Code, 1908 (CPC) — Section 11, 12, 13(2), 15, 18Constitution of India, 1950 — Article 134ASpecial Marriage Act, 1954 — Section 11, 12(2), 15, 15(f), 16
High Courts11 Feb 1988Dismissed
Balai Chand Manna Vs Calcutta Metropolitan Development Authority and Others
Calcutta High Court · (1988) 2 CALLT 143 : 92 CWN 999
Constitution of India, 1950 — Article 12, 226Evidence Act, 1872 — Section 115
High Courts09 Feb 1988
Collector of Customs Vs Shree Hanuman Steel Traders
Calcutta High Court · (1989) 40 ELT 47
Bill of Entry (forms) Regulations, 1976 — Rule 3
High Courts09 Feb 1988
Sm. Binapani Hatui and Another Vs Asok Kumar Hatui
Calcutta High Court · (1988) 2 CALLT 1 : 92 CWN 900
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Hindu Marriage Act, 1955 — Section 12
High Courts05 Feb 1988
Anil Krishna Pal Vs State of West Bengal and Others
Calcutta High Court · AIR 1989 Cal 102
Bengal Municipal Act, 1932 — Section 449(2), 452, 455Constitution of India, 1950 — Article 226
High Courts05 Feb 1988Dismissed
Biecco Lawrie Sramik Karmachari Union and Others Vs Biecco Lawrie Ltd. and Others
Calcutta High Court · (1988) 2 CALLT 26
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18(1), 2, 36A, 9A
High Courts03 Feb 1988
Satipati Chatterjee and Another Vs University of Calcutta and Others
Calcutta High Court · 92 CWN 736
Calcutta University Act, 1979 — Section 21, 21(1)(b), 21(1)(b)(ix)(a)(ii), 21(1)(ix)(a)(n), 21(a)Constitution of India, 1950 — Article 226