High Courts14 Mar 1988Allowed
Zodiac Investment Limited Vs Durga Investment and Trading Co. and Another
Calcutta High Court · 92 CWN 1080
West Bengal Premises Tenancy Act, 1997 — Section 13(1)(a), 13(2), 13(3), 13(3), 14
COURT ARCHIVE
Calcutta High Court judgments, 1988
454 judgments · page 19 of 23
High Courts14 Mar 1988
COMMISSIONER OF Income Tax Vs BANK OF CHINA (IN LIQUIDATION).
Calcutta High Court · (1988) 174 ITR 176
High Courts14 Mar 1988Dismissed
Shri Biman Kumar Nath and Others Vs Shri Ajit Kumar Nath and 4 Others
Calcutta High Court · (1988) 2 CALLT 264
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Section 5
High Courts12 Mar 1988
COMMISSIONER OF Income Tax Vs B. K. BIRLA.
Calcutta High Court · (1988) 72 CTR 173 : (1988) 174 ITR 361
High Courts12 Mar 1988
COMMISSIONER OF Income Tax Vs CALCUTTA STEEL CO. LTD.
Calcutta High Court · (1988) 72 CTR 185 : (1988) 174 ITR 521 : (1988) 41 TAXMAN 117
High Courts11 Mar 1988
Santosh Kumar Ghosh Vs West Bengal State Electricity Board and Others
Calcutta High Court · (1988) 2 CALLT 363
High Courts11 Mar 1988
Amco Traders Vs West Bengal State Electricity Board and others
Calcutta High Court · AIR 1990 Cal 18
Constitution of India, 1950 — Article 226Sales of Goods Act, 1930 — Section 64
High Courts11 Mar 1988Dismissed
Samiran Guha Roy and Others Vs Steel Authority of India Ltd. and Others
Calcutta High Court · 92 CWN 989
Industrial Disputes Act, 1947 — Section 18(1)
High Courts09 Mar 1988
Girindra Nath Mukherjee and Others Vs Soumen Mukherjee and Others
Calcutta High Court · AIR 1988 Cal 375
Evidence Act, 1872 — Section 114, 115Transfer of Property Act, 1882 — Section 41
High Courts09 Mar 1988
Biswanath Khan and Others Vs Prafulla Kumar Khan
Calcutta High Court · AIR 1988 Cal 275 : (1989) 66 CompCas 452 : 92 CWN 1017
Calcutta Thika Tenancy Act, 1949 — Section 11Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 296
High Courts09 Mar 1988
Ashim Kumar Paul and Others Vs Chairman, Standing Selection Committee II, West Bengal State Electricity Board and Others
Calcutta High Court · 92 CWN 1149
High Courts09 Mar 1988
Gobinda Chandra Manna and Another Vs Paresh Chandra Pramanik and Another
Calcutta High Court · (1988) 2 CALLT 320 : 92 CWN 1014
West Bengal Restoration of Alienated Land Act, 1973 — Section 4
High Courts09 Mar 1988
Hindustan Aluminium Corporation Ltd. Vs Commissioner of Income Tax (Central) and Others
Calcutta High Court · (1989) 79 CTR 31 : (1989) 178 ITR 74
Income Tax Act, 1961 — Section 147, 148, 246, 263
High Courts09 Mar 1988Dismissed
Hindustan Aluminium Corpn. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1989) 46 TAXMAN 142
Income Tax Act, 1922 — Section 31Income Tax Act, 1961 — Section 120, 139, 143, 144, 144A
High Courts08 Mar 1988
Steel Authority of India Ltd. and Another Vs Dilip Kumar Debnath and Others
Calcutta High Court · 92 CWN 1025 : (1989) 1 LLJ 133
High Courts08 Mar 1988
Food Corporation of India Vs Birendra Nath Dhar
Calcutta High Court · (1988) 2 CALLT 136
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 22, 31, 93
High Courts08 Mar 1988
Dhaulagiree Polyolefins Pvt. Ltd. and Another Vs Assistant Commissioner, Commercial Taxes and Others
Calcutta High Court · (1989) 74 STC 183
Constitution of India, 1950 — Article 226
High Courts08 Mar 1988
Hari Patbandha and Others Vs The State
Calcutta High Court · (1988) CriLJ 1614
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 34
High Courts04 Mar 1988
DARJEELING DOOARS PLANTATIONS LTD. Vs COMMISSIONER OF Income Tax.
Calcutta High Court · (1988) 71 CTR 10 : (1988) 174 ITR 37 : (1988) 40 TAXMAN 197
High Courts04 Mar 1988
Dayapara Tea Co. Ltd. Vs Assistant Collector of Central Excise and Others
Calcutta High Court · (1988) 1 CALLT 407 : (1988) 16 ECC 114 : (1988) 16 ECR 458 : (1988) 35 ELT 292
Central Excise Rules, 1944 — Rule 11, 173A, 173B, 173C, 173DCentral Excises and Salt Act, 1944 — Section 11B, 35, 36Constitution of India, 1950 — Article 226, 265