COURT ARCHIVE

Calcutta High Court judgments, 1986

429 judgments · page 22 of 22

High Courts07 Jan 1986Dismissed

Jadunath Basak Vs Mritunjoy Sett and Others

Calcutta High Court · AIR 1986 Cal 416 : 90 CWN 546

Calcutta Municipal Act, 1951 — Section 218, 436, 437Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 9

High Courts07 Jan 1986

Calcutta High Court · (1986) 51 CTR 349 : (1986) 160 ITR 408 : (1986) 26 TAXMAN 542

Income Tax Act, 1922 — Section 23(3), 34(3)

High Courts07 Jan 1986

Calcutta High Court · (1986) 26 TAXMAN 475

Income Tax Act, 1961 — Section 37

High Courts06 Jan 1986

Calcutta High Court · (1986) 53 CTR 152 : (1987) 164 ITR 664 : (1986) 26 TAXMAN 215

Income Tax Act, 1961 — Section 2(47)

High Courts06 Jan 1986

Calcutta High Court · (1986) 52 CTR 250 : (1987) 165 ITR 90 : (1986) 26 TAXMAN 510

Income Tax Act, 1961 — Section 17(3)

High Courts06 Jan 1986Allowed

Calcutta High Court · AIR 1987 Cal 39 : 90 CWN 825

Constitution of India, 1950 — Article 14, 226

High Courts06 Jan 1986

Calcutta High Court · (1986) 52 CTR 307 : (1986) 160 ITR 864 : (1986) 26 TAXMAN 675

Income Tax Act, 1961 — Section 23(1), 24(1)

High Courts06 Jan 1986

Calcutta High Court · (1987) 59 CTR 159 : (1987) 165 ITR 104 : (1986) 26 TAXMAN 233

Income Tax Act, 1961 — Section 24(1), 256

High Courts02 Jan 1986Dismissed

Calcutta High Court · (1986) 01 CAL CK 0002

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 18, 26, 27