High Courts13 Jun 1988Allowed
Orient Longman Ltd. Vs Jayati Laila Kabir and Others
Calcutta High Court · AIR 1988 Cal 410
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 160
COURT ARCHIVE
Calcutta High Court judgments, 1988
454 judgments · page 13 of 23
High Courts13 Jun 1988
Commissioner of Income Tax Vs Assam Frontier Tea Co. Ltd.
Calcutta High Court · (1989) 175 ITR 153
Companies (Profits) Surtax Act, 1964 — Section 13
High Courts13 Jun 1988
COMMISSIONER OF Income Tax Vs BENGAL JUTE MILLS CO. LTD.
Calcutta High Court · (1988) 72 CTR 177 : (1988) 174 ITR 402 : (1988) 41 TAXMAN 122
High Courts13 Jun 1988
Commissioner of Income Tax Vs Hindustan Motors Ltd.
Calcutta High Court · (1989) 77 CTR 122 : (1988) 18 ECR 266 : (1989) 175 ITR 411
Income Tax Act, 1961 — Section 33, 33(1), 37(1), 40, 43(3)
High Courts13 Jun 1988
Commissioner of Income Tax Vs North Brook Jute Co. Ltd.
Calcutta High Court · (1989) 176 ITR 152 : (1989) 42 TAXMAN 172
Income Tax Act, 1961 — Section 37
High Courts13 Jun 1988
Smt. Pratima Roy Vs Commissioner of Income Tax
Calcutta High Court · (1989) 175 ITR 107
Income Tax Act, 1961 — Section 22, 23
High Courts13 Jun 1988
Commissioner of Income Tax Vs Lansdowne Jute Co. Ltd.
Calcutta High Court · (1988) 74 CTR 71 : (1988) 72 CTR 1 : (1989) 175 ITR 110
Income Tax Act, 1961 — Section 37
High Courts10 Jun 1988Allowed
Apurba Mohan Ghosh Vs Manashi Ghosh
Calcutta High Court · AIR 1989 Cal 115 : 93 CWN 79 : (1990) 1 DMC 145
Hindu Marriage Act, 1955 — Section 13B, 23, 23(1)
High Courts08 Jun 1988
STAR ROLLING MILLS (P.) LTD. Vs COMMISSIONER OF Income Tax.
Calcutta High Court · (1988) 74 CTR 68 : (1988) 174 ITR 396 : (1988) 41 TAXMAN 284
High Courts07 Jun 1988
Eastern Spinning Mills and Indus. Ltd. Vs Union of India (UOI)
Calcutta High Court · (1989) 21 ECR 260 : (1988) 37 ELT 14
Constitution of India, 1950 — Article 226, 299Customs Act, 1962 — Section 12, 15, 2(15), 25, 25(1)Customs Tariff Act, 1975 — Section 2, 3, 3
High Courts07 Jun 1988
Eastern Spinning Mills and Industries Limited and Another Vs Union of India (UOI) and Others
Calcutta High Court · (1988) 2 CALLT 334 : (1989) 19 ECC 162
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 15Customs Tariff Act, 1975 — Section 3
High Courts07 Jun 1988Allowed
Union of India (UOI) Vs Hanuman Prasad Agarwalla
Calcutta High Court · (1989) 2 ACC 584 : (1989) ACJ 857 : AIR 1989 Cal 207
High Courts07 Jun 1988
Eastern Spinning Mills and Industries Limited and Another Vs Union of India and Others
Calcutta High Court · (1989) 21 ECR 260 : (1988) 37 ELT 14
Constitution of India, 1950 — Article 226, 299Customs Act, 1962 — Section 12, 15, 25, 46, 48Customs Tariff Act, 1975 — Section 2, 2(15), 3
High Courts06 Jun 1988
Smt. Kusum Kumari Mal and Others Vs Calcutta State Transport Corporation
Calcutta High Court · (1989) 1 CALLT 5
Motor Vehicles Act, 1939 — Section 110B, 110CC, 110CCC, 71
High Courts03 Jun 1988
Jitendra Nath Raptan and Others Vs State of West Bengal and Others
Calcutta High Court · (1988) 2 CALLT 196
West Bengal Estates Acquisition Act, 1953 — Section 5A, 5A(3)(ii), 6(1)West Bengal Land Reforms Act, 1955 — Section 5
High Courts01 Jun 1988
Madanlal Agarwalla Vs State
Calcutta High Court · (1989) 65 CompCas 237 : 93 CWN 16 : (1989) 19 ECC 156
Essential Commodities Act, 1955 — Section 10
High Courts01 Jun 1988Allowed
Suresh Kumar Vs Board of Trustees for The Port of Calcutta
Calcutta High Court · (1988) 17 ECC 348 : (1989) 39 ELT 248
Constitution of India, 1950 — Article 136, 226Customs Act, 1962 — Section 49Major Port Trusts Act, 1963 — Section 53, 55, 62
High Courts31 May 1988
In Re: Smt. Sikha Dutta and Sri Prosanta Kumar Lahiri
Calcutta High Court · (1988) 2 CALLT 115
West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(2A), 4
High Courts31 May 1988Dismissed
Sm. Chapalabala Dutta Vs Arati De
Calcutta High Court · (1989) 1 CALLT 330
West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2)(2A), 17(2A), 2
High Courts31 May 1988
In re: Smt. Shikha Dutta and Sri Prosanta Kumar Lahiri
Calcutta High Court · (1988) 2 CALLT 115
West Bengal Court Fees Act, 1970 — Section 7(xiii)(d)