High Courts13 Jun 1986
Dooars Transport Vs Commissioner of Income Tax
Calcutta High Court · (1986) 56 CTR 83 : (1986) 162 ITR 383 : (1986) 28 TAXMAN 398
Income Tax Act, 1961 — Section 139, 139(8), 256(2), 271(1)
COURT ARCHIVE
Calcutta High Court judgments, 1986
429 judgments · page 11 of 22
High Courts12 Jun 1986
Indian Oxygen Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1986) 56 CTR 185 : (1987) 164 ITR 466 : (1986) 28 TAXMAN 544
Income Tax Act, 1961 — Section 10(10), 16, 37, 40, 40A(5)Income Tax Rules, 1962 — Rule 19A, 19A(2)
High Courts10 Jun 1986
Commissioner of Income Tax Vs Atlas Steel Co. Ltd.
Calcutta High Court · (1986) 56 CTR 73 : (1987) 164 ITR 401 : (1986) 28 TAXMAN 462
Income Tax Act, 1961 — Section 5(2), 9
High Courts10 Jun 1986
Commissioner of Income Tax Vs Sohanlal Jajodia
Calcutta High Court · (1986) 56 CTR 109 : (1987) 164 ITR 626 : (1986) 28 TAXMAN 344
Income Tax Act, 1922 — Section 12(1B)Income Tax Act, 1961 — Section 147, 2(22)
High Courts07 Jun 1986
Biswanath Saha Vs Sikha Saha
Calcutta High Court · (1986) CriLJ 1199 : (1986) 2 RCR(Criminal) 449
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13
High Courts03 Jun 1986
Commissioner of Income Tax Vs Union Carbide India Ltd.
Calcutta High Court · (1986) 56 CTR 277 : (1987) 165 ITR 546 : (1986) 28 TAXMAN 237
Income Tax Act, 1961 — Section 80J
High Courts03 Jun 1986
Virendra Prosad Vs Union of India (UOI) and Others
Calcutta High Court · 90 CWN 1172 : (1987) 1 LLJ 260
Administrative Tribunals Act, 1985 — Section 14, 19, 29, 6Constitution of India, 1950 — Article 226, 32, 323ACriminal Procedure Code, 1973 (CrPC) — Section 342
High Courts03 Jun 1986
Birla Jute Manufacturing Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1986) 56 CTR 28 : (1986) 162 ITR 413 : (1986) 28 TAXMAN 519
Income Tax Act, 1961 — Section 35B, 35B(1), 80JIncome Tax Rules, 1962 — Rule 19A
High Courts03 Jun 1986Dismissed
Wimco Sramik Union Vs Seventh Industrial Tribunal and Others
Calcutta High Court · 91 CWN 672
Industrial Disputes Act, 1947 — Section 10, 11A, 33(2)(b)
High Courts02 Jun 1986
Commissioner of Income Tax Vs Bhartiya Steel Industries
Calcutta High Court · (1986) 56 CTR 70 : (1987) 164 ITR 388 : (1986) 28 TAXMAN 583
Income Tax Act, 1961 — Section 256(1)
High Courts02 Jun 1986Dismissed
Bright Trading Co. Vs The Rubber Board and Others
Calcutta High Court · AIR 1987 Cal 169
Rubber Act, 1947 — Section 14, 15, 23Rubber Rules, 1955 — Rule 43B
High Courts02 Jun 1986
Commissioner of Income Tax Vs Bengal Assam Steamship Co. Ltd.
Calcutta High Court · (1986) 56 CTR 201 : (1986) 161 ITR 576 : (1986) 28 TAXMAN 432
Income Tax Act, 1961 — Section 41(2)
High Courts23 May 1986
Commissioner of Income Tax Vs Sakil Ahmed
Calcutta High Court · (1988) 172 ITR 498 : (1988) 40 TAXMAN 265
Land Acquisition Act, 1894 — Section 18, 28, 34
High Courts23 May 1986Allowed
Dwarkesh Engineering Works and Another Vs Assistant Commissioner, Commercial Taxes and Others
Calcutta High Court · (1987) 65 STC 37
Bengal Finance (Sales Tax) Rules, 1941 — Rule 3(66a)
High Courts23 May 1986Allowed
Peerless General Finance and Investment Co. Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (1987) 61 CompCas 628 : 91 CWN 596
Prize Chits and Money Circulation Schemes Banning Act, 1978 — Section 12, 2, 3, 4Reserve Bank of India Act, 1934 — Section 45J, 45K
High Courts23 May 1986Dismissed
Monoj Kr. Jaiswal Vs Smt. Lila Jaiswal
Calcutta High Court · AIR 1987 Cal 230 : 90 CWN 1149
Hindu Marriage Act, 1955 — Section 24, 26
High Courts23 May 1986
Gift Tax Officer and Others Vs ICI (India) P. Ltd.
Calcutta High Court · (1987) 62 CTR 83 : (1987) 164 ITR 574
Gift Tax Act, 1958 — Section 16(1), 4
High Courts23 May 1986
Panna Lal Hazra Vs Fulmoni Hazra and Others
Calcutta High Court · 91 CWN 61
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 19, 20, 21, 21(iii)Transfer of Property Act, 1882 — Section 11
High Courts22 May 1986
G. Atherton and Co. Vs Commissioner of Income Tax
Calcutta High Court · (1986) 56 CTR 10 : (1987) 165 ITR 527 : (1986) 28 TAXMAN 405
Income Tax Act, 1961 — Section 32, 32(2), 71, 80M
High Courts22 May 1986
Ranjit Kumar Pal Vs Calcutta Municipal Corporation and Others
Calcutta High Court · AIR 1987 Cal 16
Calcutta Municipal Rules, 1951 — Rule 49