COURT ARCHIVE

Calcutta High Court judgments, 1988

454 judgments · page 10 of 23

High Courts19 Jul 1988Dismissed

Commissioner of Income Tax Vs United Commercial Bank Ltd.

Calcutta High Court · (1988) 41 TAXMAN 124

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 2Income Tax Act, 1961 — Section 256(2), 36, 37

High Courts19 Jul 1988Dismissed

Ota Falloons Forwarders Pvt. Ltd. Vs Board of Trustees at the Port of Calcutta

Calcutta High Court · 93 CWN 271 : (1988) 17 ECC 298 : (1992) 61 ELT 185

Major Port Trusts Act, 1963 — Section 52

High Courts19 Jul 1988Allowed

Probhat Chandra Kanrar and Others Vs Sm. Rani Bala Kanrar and Others

Calcutta High Court · AIR 1989 Cal 202 : (1989) 2 CALLT 18

Evidence Act, 1872 — Section 68, 90

High Courts19 Jul 1988

Commissioner of Income Tax Vs Budge Budge Amalgamated Mills Ltd. (No. 1)

Calcutta High Court · (1989) 78 CTR 113 : (1989) 175 ITR 375 : (1988) 41 TAXMAN 146

Companies (Profits) Surtax Act, 1964 — Section 13

High Courts18 Jul 1988

Commissioner of Income Tax Vs Rallis India Ltd.

Calcutta High Court · (1989) 175 ITR 351 : (1988) 41 TAXMAN 154

Income Tax Act, 1961 — Section 37

High Courts18 Jul 1988

Commissioner of Income Tax Vs Kusum Products Ltd.

Calcutta High Court · (1989) 78 CTR 87 : (1989) 175 ITR 557 : (1988) 41 TAXMAN 188

Income Tax Act, 1961 — Section 37

High Courts18 Jul 1988

Commissioner of Income Tax Vs James Finlay and Co. Ltd.

Calcutta High Court · (1990) 183 ITR 645

Income Tax Act, 1961 — Section 147

High Courts18 Jul 1988

Commissioner of Income Tax Vs Sriram Industries Distributors

Calcutta High Court · (1989) 175 ITR 341 : (1988) 41 TAXMAN 152

Income Tax Act, 1961 — Section 185

High Courts18 Jul 1988Dismissed

Indian Association for the Cultivation of Science Vs Dr. Chittaranjan Sahu

Calcutta High Court · (1989) 2 CALLT 4

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Limitation Act, 1963 — Section 22

High Courts18 Jul 1988

Commissioner of Income Tax Vs Anniversary Investments Agencies Ltd.

Calcutta High Court · (1989) 78 CTR 91 : (1989) 175 ITR 199 : (1988) 41 TAXMAN 101

Income Tax Act, 1961 — Section 256(1)

High Courts15 Jul 1988Dismissed

Howrah Stores and Another Vs Eighth Industrial Tribunal and Others

Calcutta High Court · 93 CWN 240 : (1989) 59 FLR 142 : (1994) 3 LLJ 285

Industrial Disputes Act, 1947 — Section 10, 10(1), 12(4), 2A

High Courts15 Jul 1988Allowed

Food Corporation of India Vs umanath bhagat and mongal Chandra roy and Others

Calcutta High Court · 93 CWN 314

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18, Order 6 Rule 2, Order 6 Rule 4, Order 7 Rule 11, Order 7 Rule 7Constitution of India, 1950 — Article 226

High Courts15 Jul 1988

Sadananda Sen Vs State of West Bengal and Others

Calcutta High Court · (1989) 1 CALLT 76

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 35

High Courts15 Jul 1988

Kali Prosad Mallick Vs Calcutta Municipal Corporation and Others

Calcutta High Court · (1988) 2 CALLT 289

West Bengal Town and Country (Planning and Development) Act, 1979 — Section 36, 37, 38, 44, 46

High Courts14 Jul 1988Dismissed

Md. Ishaque Vs State of West Bengal and Others

Calcutta High Court · (1989) 1 CALLT 275

Citizenship Act, 1955 — Section 9(2)Foreigners Act, 1946 — Section 3(2)

High Courts14 Jul 1988Allowed

Shrilal Bajoria and Others Vs The State

Calcutta High Court · (1988) 2 CALLT 436

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Essential Commodities Act, 1955 — Section 10, 3, 7(1)(a)(ii), 7(1)(ii)

High Courts13 Jul 1988

Dilip De Sarkar and Another Vs Anil Krishna Pal and Others

Calcutta High Court · 93 CWN 95

Bengal Municipal Act, 1932 — Section 449, 453, 5(50)

High Courts13 Jul 1988

Amalangsu Narayan, Acharyya Chowdhury Vs The Calcutta Municipal Corpn. and Others

Calcutta High Court · (1988) 2 CALLT 325

Calcutta Municipal Corporation Act, 1980 — Section 401

High Courts13 Jul 1988

Amalangsu Narayan Acharyya Chowdhury Vs The Calcutta Municipal Corpn. and Others

Calcutta High Court · (1988) 2 CALLT 325

Calcutta Municipal Rules, 1951 — Rule 15Constitution of India, 1950 — Article 226

High Courts12 Jul 1988

Commissioner of Income Tax Vs Kashinath Dutta

Calcutta High Court · (1989) 77 CTR 235 : (1989) 180 ITR 221 : (1989) 45 TAXMAN 4

Income Tax Act, 1961 — Section 256, 68