High Courts14 Dec 1984
Commissioner of Income Tax Vs Bhotica Textiles
Calcutta High Court · (1985) 49 CTR 245 : (1986) 159 ITR 355 : (1985) 22 TAXMAN 70
Income Tax Act, 1961 — Section 271(1)
COURT ARCHIVE
Calcutta High Court judgments, 1984
387 judgments · page 2 of 20
High Courts14 Dec 1984
Commissioner of Income Tax Vs Nopany Education Trust
Calcutta High Court · (1985) 49 CTR 236 : (1986) 159 ITR 367 : (1985) 21 TAXMAN 328
Income Tax Act, 1961 — Section 11, 12(2), 256(2)
High Courts14 Dec 1984Allowed
Kailash Kumar Marodia Vs Joint Chief Controller of Imports and Exports and Others
Calcutta High Court · (1985) 6 ECC 93
Constitution of India, 1950 — Article 226
High Courts13 Dec 1984Allowed
Anil Kumar Sinha and Others Vs Subhas Kumar Sinha and Others
Calcutta High Court · AIR 1985 Cal 315 : (1985) 1 CHN 129 : 89 CWN 372
Specific Relief Act, 1963 — Section 34, 41
High Courts13 Dec 1984
Commissioner of Income Tax Vs Upper Ganges Sugar Mills Ltd.
Calcutta High Court · (1985) 49 CTR 28 : (1985) 154 ITR 308 : (1985) 23 TAXMAN 543
Income Tax Act, 1961 — Section 80G
High Courts13 Dec 1984Allowed
State of West Bengal and Others Vs Paper Products Ltd.
Calcutta High Court · 89 CWN 1039 : (1986) 61 STC 42
Constitution of India, 1950 — Article 226
High Courts13 Dec 1984
Ranajit Alias Ranjit Kumar Debnath and Others Vs Ram Kissan Jadav
Calcutta High Court · 89 CWN 451
Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts12 Dec 1984
Union of India (UOI) Vs Hind Builders and Others
Calcutta High Court · AIR 1985 Cal 204
Arbitration Act, 1940 — Section 5Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3
High Courts11 Dec 1984
Commissioner of Income Tax, Central-I Vs Jayashree Charity Trust
Calcutta High Court · (1985) 47 CTR 27 : (1986) 159 ITR 280
Income Tax Act, 1961 — Section 11, 11(1), 194, 198, 80
High Courts10 Dec 1984Dismissed
President- Cum Secy. Sailendra Sircar Vidyalaya Vs Prafulla Kumar Samajdar and Others
Calcutta High Court · 89 CWN 333
High Courts10 Dec 1984Dismissed
Sushil Kr. Maity Vs Sandhyarani Maity and Others
Calcutta High Court · AIR 1986 Cal 27
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101
High Courts10 Dec 1984
Commissioner of Income Tax, Central-II Vs Model Manufacturing Co. Pvt. Ltd.
Calcutta High Court · (1985) 49 CTR 38 : (1986) 159 ITR 270 : (1985) 21 TAXMAN 338
Income Tax Act, 1961 — Section 57
High Courts05 Dec 1984
Amar Chowdhury Vs The State
Calcutta High Court · (1985) CriLJ 1163
Criminal Procedure Code, 1973 (CrPC) — Section 197, 313, 464Penal Code, 1860 (IPC) — Section 161, 420
High Courts05 Dec 1984Dismissed
Brojendra Nath Mondal Vs Sushil Kumar Saha
Calcutta High Court · (1984) 12 CAL CK 0005
WEST BENGAL LAND REFORMS ACT, 1955 — Section 5, 8
High Courts04 Dec 1984
The Court Liquidator Vs Bimalendu Das and Others
Calcutta High Court · AIR 1985 Cal 382
Limitation Act, 1963 — Article 127
High Courts03 Dec 1984
Emerald Paints and Colour Products (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1985) 46 CTR 149 : (1986) 159 ITR 105 : (1986) 62 STC 171 : (1985) 23 TAXMAN 491
Bengal Finance (Sales Tax) Act, 1941 — Section 17Income Tax Act, 1961 — Section 37
High Courts03 Dec 1984
In Re: Duncan Bros. and co.
Calcutta High Court · 89 CWN 1162
Industrial Disputes Act, 1947 — Section 10, 2(s), 7A
High Courts30 Nov 1984Allowed
Subal Dutta and Sons P. Ltd. and Others Vs Assistant Registrar of Companies and Another
Calcutta High Court · (1986) 59 CompCas 822
Companies Act, 1956 — Section 16(1), 166, 220(1), 220(3)
High Courts28 Nov 1984
Commissioner of Income Tax Vs Tarachand Ghanashyamdas
Calcutta High Court · (1986) 56 CTR 222 : (1987) 165 ITR 655
Income Tax Act, 1922 — Section 28(1)
High Courts28 Nov 1984Dismissed
Kedar Nath Shaw Vs Sm. Narma Devi and State
Calcutta High Court · 89 CWN 238
Criminal Procedure Code, 1973 (CrPC) — Section 107, 107(1), 113, 116, 116(1)