High Courts16 Dec 1988
Commissioner of Income Tax Vs Hindusthan Sanitary Ware and Industries Ltd.
Calcutta High Court · (1989) 180 ITR 21
Income Tax Act, 1961 — Section 216, 254, 256
COURT ARCHIVE
Calcutta High Court judgments, 1988
454 judgments · page 2 of 23
High Courts16 Dec 1988
Commissioner of Income Tax Vs Nuruddin and Brothers
Calcutta High Court · (1989) 80 CTR 233 : (1990) 185 ITR 481 : (1989) 46 TAXMAN 196
Income Tax Act, 1961 — Section 147, 271(1), 271(4A), 274(2)
High Courts16 Dec 1988
New Howrah Transport Co. and Another Vs State of West Bengal and Others Samarendra Mohan Gupta and Another Vs Sm. Manjushree Hore
Calcutta High Court · 93 CWN 325
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 14, 20West Bengal Premises Tenancy Act, 1956 — Section 12, 13, 13(1), 13(1)(ff), 29B
High Courts16 Dec 1988
Commissioner of Income Tax Vs Jaswantiraj and Bros.
Calcutta High Court · (1990) 182 ITR 151 : (1990) 51 TAXMAN 449
Income Tax Act, 1961 — Section 123, 127, 271(1)
High Courts16 Dec 1988Allowed
Trident Television Private Limited Vs Collector of Customs
Calcutta High Court · (1992) 40 ECC 228 : (1990) 45 ELT 24
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 110, 111, 49, 59Imports and Exports (Control) Act, 1947 — Section 3
High Courts16 Dec 1988Allowed
Associated Forest Products (P) Ltd. Vs Asstt. Collr. of Customs
Calcutta High Court · (1992) 59 ELT 264
Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 12, 15(1), 31(2), 31(3), 46Customs Tariff Act, 1975 — Section 3
High Courts16 Dec 1988Allowed
Bholanath Biswas Vs Rabindra Kumar Biswas and Others
Calcutta High Court · (1989) 1 CALLT 405
Arbitration Act, 1940 — Section 16(1)(a), 27, 30
High Courts15 Dec 1988Allowed
Hasimuddin Mondal Vs Golam Mahabub and Others
Calcutta High Court · 92 CWN 833
Criminal Procedure Code, 1973 (CrPC) — Section 378, 399, 401, 401(3)Penal Code, 1860 (IPC) — Section 147, 427, 447
High Courts15 Dec 1988
Rabindra Nath Seth Vs Suresh Chandra Das
Calcutta High Court · 93 CWN 856
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14A, Order 6 Rule 14A(2), Order 6 Rule 14A(8), Order 9 Rule 13
High Courts15 Dec 1988
Sm. Ratu Dutta Vs State of West Bengal and Others
Calcutta High Court · 93 CWN 942
Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Restoration Of Alienated Land Act, 1973 — Section 2, 4(1)
High Courts14 Dec 1988
Purna Chandra Panda Vs Revenue Officer, Taki Settlement ''C'' Camp and Others
Calcutta High Court · 93 CWN 721
West Bengal Estates Acquisition Act, 1953 — Section 4, 5, 6(1), 6(5)
High Courts14 Dec 1988
Giridharilal Goenka Vs Commissioner of Income Tax
Calcutta High Court · (1989) 80 CTR 140 : (1989) 179 ITR 122 : (1986) 179 ITR 122
Income Tax Act, 1961 — Section 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts14 Dec 1988
Commissioner of Income Tax Vs National Insurance Co. Ltd.
Calcutta High Court · (1989) 78 CTR 187 : (1989) 179 ITR 101 : (1989) 46 TAXMAN 108
Income Tax Act, 1961 — Section 273
High Courts14 Dec 1988
Commissioner of Income Tax Vs Rangalal Bagaria
Calcutta High Court · (1990) 82 CTR 231 : (1990) 181 ITR 200 : (1989) 46 TAXMAN 263
Income Tax Act, 1961 — Section 280O, 45, 48, 70, 74
High Courts14 Dec 1988
Dhananjoy Jana and Another Vs State of West Bengal and Others
Calcutta High Court · 93 CWN 854
West Bengal Land Reforms Act, 1955 — Section 16(A)
High Courts13 Dec 1988
Khub Chand Kundanmal Vs Union of India (UOI) and Others
Calcutta High Court · (1991) 187 ITR 334 : (1991) 56 TAXMAN 278
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 271(1)
High Courts13 Dec 1988
Commissioner of Income Tax Vs Hemraj Mahabir Prosad (P.) Ltd.
Calcutta High Court · (1989) 179 ITR 73
Income Tax Act, 1961 — Section 2(22), 37
High Courts13 Dec 1988
West Bengal State Electricity Board Engineers'' Association and Another Vs State of West Bengal and Others
Calcutta High Court · (1989) 1 LLJ 328
Constitution of India, 1950 — Article 14, 16, 309Electricity (Supply) Act, 1948 — Section 79
High Courts13 Dec 1988
STEEL ROLLING MILLS OF HINDUSTHAN PRIVATE LIMITED Vs COMMISSIONER OF INCOME TAX.
Calcutta High Court · (1992) 107 CTR 316 : (1991) 56 TAXMAN 46
High Courts13 Dec 1988Dismissed
Amulya Ratan Ghorai Vs Secretary of Sri Sri Ram Krishna Pramahansa Sebak Sangha and Another
Calcutta High Court · 94 CWN 67
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 9Criminal Procedure Code, 1973 (CrPC) — Section 144