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Calcutta High Court judgments, 1986

429 judgments · page 21 of 22

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High Courts27 Jan 1986

Joshi and Co. Vs Commissioner of Income Tax

Calcutta High Court · (1987) 61 CTR 1 : (1986) 162 ITR 268 : (1987) 30 TAXMAN 559

Income Tax Act, 1961 — Section 184, 184(8), 185, 187, 187(2)Income Tax Rules, 1962 — Rule 23
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High Courts27 Jan 1986

Commissioner of Income Tax Vs Electric Lamp Manufacturers (India) (P.) Ltd.

Calcutta High Court · (1987) 165 ITR 115

Income Tax Act, 1961 — Section 80J, 84
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High Courts27 Jan 1986

COMMISSIONER OF INCOME TAX Vs ELECTRIC LAMP MANUFACTURERS (INDIA) PVT. LTD.

Calcutta High Court · (1986) 55 CTR 195

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High Courts24 Jan 1986

Okayti Tea Co. Ltd. Vs Income Tax Officer and Another

Calcutta High Court · (1986) 56 CTR 168 : (1986) 160 ITR 487 : (1986) 26 TAXMAN 371

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 144, 146, 280ZC, 35CIncome Tax Rules, 1962 — Rule 8
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High Courts21 Jan 1986Dismissed

Chandradip Thakur and Others Vs Dulal Lal Seal and Others

Calcutta High Court · 90 CWN 638

Civil Procedure Code, 1908 (CPC) — Section 151Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(1)(h), 13(6), 17
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High Courts20 Jan 1986

Sambhunath Karmakar Vs Union of India and Others

Calcutta High Court · 91 CWN 737

Constitution of India, 1950 — Article 226
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High Courts20 Jan 1986Dismissed

Lakhindar Samaddar Vs State of West Bengal and Others

Calcutta High Court · AIR 1987 Cal 237 : 90 CWN 670

Constitution of India, 1950 — Article 19(1), 19(6), 245Essential Commodities Act, 1955 — Section 3, 5
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High Courts15 Jan 1986

Smt. Tarawati Debi Agarwal Vs Income Tax Officer

Calcutta High Court · (1987) 60 CTR 183 : (1986) 162 ITR 606 : (1987) 30 TAXMAN 589

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147
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High Courts14 Jan 1986

Commissioner of Income Tax Vs Parshva Properties Ltd.

Calcutta High Court · (1986) 53 CTR 151 : (1987) 164 ITR 673

Income Tax Act, 1961 — Section 37(4)
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High Courts14 Jan 1986Dismissed

Satish Kumar Jhunjhunwalla Vs Registrar of Companies

Calcutta High Court · (1987) 61 CompCas 110 : 90 CWN 689

Companies (Acceptance of Deposits) Rules, 1975 — Rule 11, 3(2)Companies Act, 1956 — Section 58A(6)Criminal Procedure Code, 1973 (CrPC) — Section 468
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High Courts14 Jan 1986

Commissioner of Income Tax Vs Burlop Commercial Pvt. Ltd.

Calcutta High Court · (1988) 173 ITR 522 : (1988) 40 TAXMAN 212

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High Courts14 Jan 1986

Banamati Mandal Vs O.C. Sonarpore P. S.

Calcutta High Court · 90 CWN 732

West Bengal Land Reforms Act, 1955 — Section 49
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High Courts14 Jan 1986

Commissioner of Income Tax Vs Bisra Stone Lime Co. Ltd.

Calcutta High Court · (1986) 53 CTR 235 : (1987) 164 ITR 693 : (1986) 26 TAXMAN 220

Income Tax Act, 1961 — Section 80
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High Courts13 Jan 1986

Nirmal Chandra Sengupta and Another Vs Belarani Guha Neogi and Another

Calcutta High Court · (1987) ACJ 52

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High Courts13 Jan 1986Dismissed

Valley Refractories Pvt. Ltd. and Another Vs K.S. Grewal and Others

Calcutta High Court · 90 CWN 615

Coal Mines (Nationalisation) Act, 1973 — Section 2(b), 2(h), 2(h)(a), 2(h)(vi), 2(h)(vii)
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High Courts10 Jan 1986

Pijush Kanti Datta Vs Mangilal Gidia

Calcutta High Court · AIR 1987 Cal 136

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High Courts09 Jan 1986Dismissed

Incheck Tyres Ltd. Vs Assistant Collector of Customs for Refund Section and Others

Calcutta High Court · 90 CWN 648 : (1986) 9 ECC 381 : (1986) 9 ECR 141 : (1987) 27 ELT 614

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 18, 26, 27, 27(1), 27(4)Sea Customs Act, 1878 — Section 40
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High Courts08 Jan 1986Allowed

Uper Singh and Another Vs Dibyendu Biswas

Calcutta High Court · (1987) ACJ 464

Bengal Motor Vehicles Rules, 1940 — Rule 238Motor Vehicles Act, 1939 — Section 110A(1)
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High Courts07 Jan 1986

Commissioner of Income Tax Vs Bhartia Steel Engg. Co. (P.) Ltd.

Calcutta High Court · (1986) 51 CTR 254 : (1986) 162 ITR 20 : (1986) 26 TAXMAN 655

Finance (No. 2) Act, 1965 — Section 24Income Tax Act, 1922 — Section 23A
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High Courts07 Jan 1986

Hindusthan Aluminium Corporation Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1986) 55 CTR 237 : (1986) 159 ITR 673

Income Tax Act, 1961 — Section 37
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