REGENT COMPUTRONICS PVT. LTD.

JYOTI PROKASH MITTER Appellant

V/S

HON'BLE MR.JUSTICE H.K.BOSE, CHIEF JUSTICE OF HIGH COURT, CALCUTTA Respondents

Referred Judgements :-

REX V. KENSINGTON INCOME-TAX COMMISSIONERS,EX PARTE POLIGNAC [REFERRED TO]
MR.SARDAR BIBI V. HAQ NAWAZ KHAN [REFERRED TO]
CHARANJIT LAL CHOWDHARY VS. UNION OF INDIA [REFERRED TO]
KATHI RANING RAWAT VS. STATE OF SAURASHTRA [REFERRED TO]
THAKUR AMAR SINGHJI VS. STATE OF RAJASTHAN [REFERRED TO]
A THANGAL KUNJU MUSALIAR M VENKATACHALAM POTTI AUTHORISED OFFICIAL AND INCOME TAX OFFICER VS. M VENKATACHALAM POTTI AUTHORISED OFFICIAL AND INCOME TAX OFFICER:A THANGAL KUNJU MUSALIAR [REFERRED TO]
PRADYAT KUMAR BOSE VS. HONBLE CHIEF JUSTICE OF CALCUTTA HIGH COURT [REFERRED TO]
RAJA RAM CHANDRA REDDY VS. RANI SHANKARAMMA [REFERRED TO]
SOHAN LAL VS. UNION OF INDIA [REFERRED TO]
GULABDAS AND COMPANY VS. ASSISTANT COLLECTOR OF CUSTOMS:ASSISTANT COLLECTOR OF CUSTOMS:ASSISTANT COLLECTOR OF CUSTOMS:ASSISTANT COLLECTOR OF CUSTOMS:ASSISTANT COLLECTOR OF CUSTOMS:ASSISTANT COLLECTOR OF CUSTOMS:A [REFERRED TO]
UNION OF INDIA VS. T R VARNA [REFERRED TO]
RAM KRISHNA DALMIA SHRIYANS PRASAD JAIN JAI DAYAL DALMIA VS. UNION OF INDIA [REFERRED TO]
KAVALAPPARA KOTTARATHIL KOCHUNNI ALIAS MOOPIL NAYAR RAVUNNIARATH UNNIMALU AMMA ALIAS DEVAKI AMMAL RAVUNNIARATH RAJAN MENON K C GOPALAN UNNI THATHUNNI NAIR P KOCHUNNI RAJA VS. STATE OF MADRAS [REFERRED TO]
MAHANT MOTI DAS MAHANT SHIA RAM DAS MAHANT NARAIN DAS MAHANT MAHABIR DAS MAHANT RAM KRISHNA DAS VS. S P SAHI THE STATE OF BIHAR THE PRESIDENT BIHAR STATE BOARD OF RELIGIOUS TRUSTS [REFERRED TO]
LT COL KHAJOOR SINGH VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. GHAUS MOHAMMAD [REFERRED TO]
WORKMEN OF KETTLE WELL BULLEN CO LTD VS. KETTLEWELL BULLEN CO LTD [REFERRED TO]
PRAMATHA NATH MITTER VS. HONBLE THE CHIEF JUSTICE OF HIGH COURT AT CALCUTTA IN THE STATE OF WEST BENGAL [REFERRED TO]
TILKAYAT GOVINDLALJI VS. STATE [REFERRED TO]
CALTEX INDIA LTD VS. EXCISE AND TAXATION OFFICER [REFERRED TO]

JUDGEMENT

(1.) A simple question "whether a Rule Nisi should issue in the instant case" has assumed intriguing importance. The Rule was refused by our learned brother Banerjee, J., and on appeal, G. K. Mitter and Laik, JJ., differed, the former holding that Banerjee, J. was right in refusing the Rule, the latter holding the contrary . This difference led to the present reference, presumably under Clause 36 of the Letters Patent, and, apparently, the importance of the matter impressed the learned Chief Justice to constitute eventually a Special Bench -- this Bench of three Judges, -- to hear and determine the reference.

(2.) The constitution of the Special Bench and the reference were made by the following order of the learned Chief Justice :

(3.) I have set out above the relevant orders, on which are founded this instant reference and the Constitution of this Special Bench for the hearing and determination of the same, with a view to study them in the context of Clause 36 of the Letters Patent, to which ultimately one must turn in such matters for necessary legal sanction and for ascertaining the scope of the reference and the extent and implication of the authority of the Bench, constituted to hear and determine the same.

Click here to view full judgment.

JYOTI PROKASH MITTER Vs. HONBLE MR JUSTICE H K BOSE CHIEF JUSTICE OF HIGH COURT CALCUTTA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address