COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,479 of 3,204

High Courts02 Feb 1988Allowed

Union of India (UOI) and Others Vs Burn Standard Co. Ltd. and Others

Calcutta High Court · (1988) 18 ECC 108

Central Excises and Salt Act, 1944 — Section 2, 3, 37, 4Constitution of India, 1950 — Article 19, 226, 265, 299, 31Contract Act, 1872 — Section 230

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High Courts01 Feb 1988

S.M. Chopra and Sons Vs Rajendra Prosad Srivastava

Calcutta High Court · AIR 1988 Cal 326

Trade and Merchandise Marks Act, 1958 — Section 56

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High Courts01 Feb 1988Dismissed

R.S. Cambray and Co. (P.) Ltd. Vs Bishnu Banerjee

Calcutta High Court · AIR 1988 Cal 400 : 92 CWN 903

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(3), Order 38 Rule 6, Order 43 Rule 1, 115

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High Courts01 Feb 1988Allowed

Dulal Chandra Ojha Vs Banamali Guchait and Others

Calcutta High Court · AIR 1989 Cal 91

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 9Limitation Act, 1963 — Section 5

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High Courts01 Feb 1988Allowed

Murat Viniyog Ltd. Vs Registrar of Assurances, Calcutta and Others

Calcutta High Court · AIR 1989 Cal 65 : 92 CWN 746 : (1989) 176 ITR 89 : (1989) 44 TAXMAN 241

Income Tax Act, 1961 — Section 230ARegistration Act, 1908 — Section 17, 2(6)Transfer of Property Act, 1882 — Section 54

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High Courts01 Feb 1988Allowed

Harihar Roy Vs Badri Narayan Das

Calcutta High Court · 92 CWN 873

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13, Order 9 Rule 6

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High Courts29 Jan 1988Allowed

Sharad Himatlal Daftary Vs Collector of Customs

Calcutta High Court · (1988) 17 ECC 319 : (1988) 18 ECR 191 : (1988) 36 ELT 468

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 111, 112

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High Courts29 Jan 1988

Babulal Agarwalla Vs State Bank of Bikaner and Jaipur

Calcutta High Court · AIR 1989 Cal 92 : (1988) 64 CompCas 461

Evidence Act, 1872 — Section 115Negotiable Instruments Act, 1881 (NI) — Section 85

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High Courts29 Jan 1988

Bijoy Kumar Sen Vs The State

Calcutta High Court · (1988) CriLJ 1818

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 201, 302, 326, 327

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High Courts28 Jan 1988

Commissioner of Income Tax Vs Hindusthan Motors Ltd.

Calcutta High Court · (1988) 69 CTR 197 : (1988) 170 ITR 431 : (1988) 39 TAXMAN 54

Income Tax Act, 1922 — Section 10(5)Income Tax Act, 1961 — Section 33, 33(1), 43(3)

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High Courts28 Jan 1988

Union of India Vs S.H. Mumtazuddin and Others

Calcutta High Court · (1988) CriLJ 1320

Customs Act, 1962 — Section 105, 135

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High Courts25 Jan 1988

Commissioner of Income Tax Vs Andhra Metal (P.) Ltd.

Calcutta High Court · (1988) 172 ITR 153

Finance (No. 2) Act, 1980 — Section 80MIncome Tax Act, 1961 — Section 80AA

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High Courts25 Jan 1988

Commissioner of Income Tax Vs Ramdutt Ramkissendass

Calcutta High Court · (1988) 172 ITR 142

Income Tax Act, 1961 — Section 36(1), 37(1)

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High Courts21 Jan 1988

Biswanath Karfa and Another Vs Revenue Officer, Bharat Settlement Circle Camp and Others

Calcutta High Court · (1988) 01 CAL CK 0002

West Bengal Land Reforms Act, 1955 — Section 14T

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High Courts20 Jan 1988

Ram Krishna Agarwalla Vs The Controller of Central Excise

Calcutta High Court · (1988) 2 CALLT 3 : (1989) 19 ECC 202 : (1988) 34 ELT 25

Central Excise Rules, 1944 — Rule 206(3)Customs Act, 1962 — Section 110, 110(2), 124

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High Courts20 Jan 1988Dismissed

Ambika Traders Vs Union of India (UOI)

Calcutta High Court · (1992) 60 ELT 188

Central Excise Rules, 1944 — Rule 206(3)Central Excises and Salt Act, 1944 — Section 12, 9Constitution of India, 1950 — Article 226

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High Courts20 Jan 1988

Ram Krishna Agarwal and Another Vs Collector of Customs and Others

Calcutta High Court · (1990) 30 ECR 261

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High Courts18 Jan 1988Allowed

Tapan Kumar Mitra and Others Vs State of West Bengal and Others

Calcutta High Court · 92 CWN 897

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High Courts18 Jan 1988

State of West Bengal Vs Mohon Ghosh

Calcutta High Court · (1989) CriLJ 378

Criminal Procedure Code, 1973 (CrPC) — Section 190Penal Code, 1860 (IPC) — Section 409, 471

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High Courts18 Jan 1988

Sitac Pvt. Ltd. Vs The Statesman Ltd.

Calcutta High Court · (1988) 2 CALLT 84 : 92 CWN 858

Specific Relief Act, 1963 — Section 14(3), 37, 9

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