High Courts10 Sept 1986Allowed
Tap An Chandrakar and Others Vs The State
Calcutta High Court · 91 CWN 946
Essential Commodities Act, 1955 — Section 10, 3, 7Prevention of Food Adulteration Act, 1954 — Section 16, 17, 6, 7
COURT ARCHIVE
Calcutta High Court judgments, 1986
429 judgments · page 5 of 22
High Courts09 Sept 1986
Commissioner of Income Tax Vs A. Tosh and Sons (P.) Ltd.
Calcutta High Court · (1987) 59 CTR 272 : (1987) 166 ITR 867 : (1987) 30 TAXMAN 516
Income Tax Act, 1922 — Section 10Income Tax Act, 1961 — Section 143(3), 147, 256(1)
High Courts09 Sept 1986
Indian Rayon Corporation and etc. Vs Collector of Customs
Calcutta High Court · AIR 1988 Cal 228 : (1987) 13 ECC 83 : (1987) 13 ECR 197 : (1987) 27 ELT 626
Constitution of India, 1950 — Article 245Customs Act, 1962 — Section 12, 15, 2(25), 2(27), 25Evidence Act, 1872 — Section 115
High Courts08 Sept 1986
Commissioner of Income Tax Vs Calcutta Electric Supply Corporation Ltd.
Calcutta High Court · (1987) 59 CTR 232 : (1987) 166 ITR 797 : (1987) 30 TAXMAN 372
Income Tax Act, 1961 — Section 32, 37, 43(6)
High Courts05 Sept 1986
General Beopar Co. (Pvt.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1987) 59 CTR 291 : (1987) 167 ITR 86 : (1987) 31 TAXMAN 108
Income Tax Act, 1961 — Section 263
High Courts05 Sept 1986
Gulam Mondal Vs Nazam Hossain and Others
Calcutta High Court · (1987) CriLJ 729
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts04 Sept 1986
Bimalendu Chanda Vs Steel Authority of India Ltd. and Others
Calcutta High Court · 91 CWN 745
High Courts03 Sept 1986Allowed
Amrit Lal Ghosh Vs State
Calcutta High Court · 91 CWN 364
Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 262, 262(1), 263, 264Essential Commodities Act, 1955 — Section 12A, 12A(2), 3, 3(2)(h), 3(2)(i)
High Courts03 Sept 1986Allowed
United Bank of India Vs The New Glencoe Tea Co. Ltd.
Calcutta High Court · AIR 1987 Cal 143 : (1987) 62 CompCas 762
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 34 Rule 11, Order 34 Rule 4, Order 34 Rule 5, 151Contract Act, 1872 — Section 172Transfer of Property Act, 1882 — Section 58
High Courts03 Sept 1986
Sudhir Ch. Biswas Vs The State
Calcutta High Court · (1987) CriLJ 863
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 324, 84
High Courts02 Sept 1986Allowed
Darshan Lal Rameshchand Vs Commercial Tax Officer and Others
Calcutta High Court · (1987) 64 STC 186
Central Sales Tax Act, 1956 — Section 10A, 7, 8
High Courts02 Sept 1986
Commissioner of Income Tax Vs Indian Molasses Co. (P.) Ltd.
Calcutta High Court · (1987) 60 CTR 8 : (1987) 166 ITR 740 : (1987) 31 TAXMAN 41
Income Tax Act, 1922 — Section 10(4A)Income Tax Act, 1961 — Section 37
High Courts01 Sept 1986
Pabitra Kumar Das and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1987 Cal 243
Constitution of India, 1950 — Article 14, 299
High Courts31 Aug 1986
Satish Chandra Halder Vs Revenue Officer and Others
Calcutta High Court · 91 CWN 693
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 145
High Courts29 Aug 1986
Commissioner of Income Tax Vs Hashimara Industries Ltd.
Calcutta High Court · (1989) 175 ITR 477
Excess Profits Tax Act, 1940 — Rule 2AIncome Tax Act, 1961 — Section 256(1), 28, 37
High Courts29 Aug 1986
Hasimara Industries Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1990) 184 ITR 174
Income Tax Act, 1961 — Section 256(2)
High Courts26 Aug 1986
S.B. Cold Storage Industries Pvt. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1987) 166 ITR 646 : (1987) 30 TAXMAN 418
Income Tax Act, 1922 — Section 32A
High Courts26 Aug 1986Dismissed
Indo Asahi Glass Co. Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (1987) 11 ECC 378 : (1987) 12 ECR 886 : (1987) 30 ELT 124
Constitution of India, 1950 — Article 226
High Courts25 Aug 1986
Jitendranath Nath Brahmachari Vs Telecom Factory and Others
Calcutta High Court · 91 CWN 1045 : (1994) 3 LLJ 152
Constitution of India, 1950 — Article 227Payment of Wages Act, 1936 — Section 15, 15(3)
High Courts22 Aug 1986
L.N. Birla Vs Commissioner of Wealth Tax
Calcutta High Court · (1987) 59 CTR 23 : (1987) 168 ITR 86 : (1986) 29 TAXMAN 524
Wealth Tax Act, 1957 — Section 5(1)Wealth Tax Rules, 1957 — Rule 2