High Courts23 Dec 1988
In Re: Bajrangbali Engineering Co. Ltd.
Calcutta High Court · AIR 1989 Cal 356 : (1991) 70 CompCas 488
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 11Companies Act, 1956 — Section 443
COURT ARCHIVE
Calcutta High Court judgments, 1988
454 judgments · page 1 of 23
High Courts23 Dec 1988
Chittaranjan Chakraborty and Others Vs State of West Bengal and Others
Calcutta High Court · 93 CWN 976
West Bengal Co-operative Societies Act, 1983 — Section 25, 31, 31(a), 31(c)
High Courts23 Dec 1988Dismissed
Samarjit Chakravorty Vs Nandalal Karmakar and Another
Calcutta High Court · 93 CWN 962
Civil Procedure Code, 1908 (CPC) — Section 151, 47Constitution of India, 1950 — Article 228
High Courts23 Dec 1988
Commissioner of Income Tax Vs Benarashilal Kataruka
Calcutta High Court · (1990) 185 ITR 493 : (1991) 54 TAXMAN 300
Income Tax Act, 1961 — Section 2(14), 45
High Courts22 Dec 1988
Commissioner of Income Tax Vs D.S. Blackwood
Calcutta High Court · (1989) 178 ITR 470 : (1989) 46 TAXMAN 322
Income Tax Act, 1961 — Section 10(14), 17(2)Income Tax Rules, 1962 — Rule 3
High Courts22 Dec 1988
Commissioner of Income Tax Vs G. Basu and Co.
Calcutta High Court · (1990) 182 ITR 472 : (1990) 51 TAXMAN 415
Income Tax Act, 1961 — Section 256(1)Partnership Act, 1932 — Section 37
High Courts22 Dec 1988
Commissioner of Income Tax Vs Soorajmal Nagarmull
Calcutta High Court · (1989) 79 CTR 24 : (1990) 181 ITR 340 : (1989) 45 TAXMAN 151
Income Tax Act, 1961 — Section 147, 37, 69
High Courts22 Dec 1988Dismissed
Sanjay Dalmia Vs Additional Collector of C. Ex. and Customs
Calcutta High Court · (1989) 22 ECC 16 : (1991) 55 ELT 518
Central Excise Rules, 1944 — Rule 19, 206(3)Central Excises and Salt Act, 1944 — Section 14Civil Procedure Code, 1908 (CPC) — Section 151
High Courts22 Dec 1988Dismissed
State of West Bengal and Others Vs Bireswar Chatterjee and Others
Calcutta High Court · 94 CWN 151
Constitution of India, 1950 — Article 14, 16, 16(1), 16(4), 226West Bengal Fire Services Act, 1950 — Section 4
High Courts21 Dec 1988
Harbanslal Malhotra and Sons Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (1989) 177 ITR 46 : (1990) 48 TAXMAN 236
Income Tax Act, 1961 — Section 154, 155, 155(5)
High Courts21 Dec 1988
Commissioner of Income Tax Vs Nippon Yusen Kaisha
Calcutta High Court · (1993) 114 CTR 89 : (1989) 180 ITR 442 : (1989) 47 TAXMAN 207
Income Tax Act, 1961 — Section 145, 145(1), 147Income Tax Rules, 1962 — Rule 10
High Courts21 Dec 1988
Commissioner of Income Tax Vs Super Steel (Sales) Co.
Calcutta High Court · (1989) 178 ITR 451 : (1989) 47 TAXMAN 36
Income Tax Act, 1961 — Section 271(1)
High Courts21 Dec 1988Allowed
Binode Pandey Vs The State
Calcutta High Court · 93 CWN 899
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113B, 32(1), 32(i)Penal Code, 1860 (IPC) — Section 120B, 201, 3, 302, 303
High Courts20 Dec 1988Dismissed
Krishna Pada Mondal Vs Smt. Mahamaya Mallick and Others
Calcutta High Court · (1989) 1 CALLT 409 : 93 CWN 972
West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(2A), 18(2A)
High Courts20 Dec 1988
Maitra Rahaman and Others Vs The State
Calcutta High Court · 93 CWN 888
Penal Code, 1860 (IPC) — Section 109
High Courts20 Dec 1988
Commissioner of Income Tax Vs Ram Sankar Prasad
Calcutta High Court · (1989) 45 TAXMAN 282
Income Tax Act, 1961 — Section 144, 146, 147, 266(2)
High Courts20 Dec 1988
Commissioner of Income Tax Vs Raigarh Jute Mills Ltd.
Calcutta High Court · (1989) 47 TAXMAN 116
Income Tax Act, 1961 — Section 10(2)(xv), 256(1)
High Courts19 Dec 1988Allowed
Secretary Salkia Sri Krishna Vidyalaya Vs Kailash Nath Rai and Others
Calcutta High Court · 93 CWN 924
High Courts19 Dec 1988Allowed
The District Electrical Engineers and Others Vs Harnum Kaur and Others
Calcutta High Court · 93 CWN 918
Administrative Tribunals Act, 1985 — Section 28(4)
High Courts16 Dec 1988Allowed
Ghanshyam Chejra Vs Collector of Customs
Calcutta High Court · (1989) 24 ECC 327 : (1993) 46 ECR 68 : (1989) 44 ELT 202
Constitution of India, 1950 — Article 226, 265Customs Act, 1962 — Section 108, 111, 128, 129D, 47Imports and Exports (Control) Act, 1947 — Section 3, 3(2)