COURT ARCHIVE

Calcutta High Court judgments, 1988

454 judgments · page 3 of 23

High Courts12 Dec 1988

The Tata Iron and Steel Company Ltd. Vs Ramniwas Poddar and Others

Calcutta High Court · AIR 1989 Cal 375 : (1989) 1 CALLT 170 : (1989) 1 CALLT 146

Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 15, 20

High Courts12 Dec 1988Partly Allowed

New Howrah Transport Company and Another Vs State of West Bengal and Others

Calcutta High Court · AIR 1989 Cal 179

Constitution of India, 1950 — Article 14West Bengal Premises Tenancy Act, 1956 — Section 13(1), 29B, 29B(2), 29B(2)(1)

High Courts09 Dec 1988

Commissioner of Income Tax Vs Sreelekha Banerjee

Calcutta High Court · (1989) 179 ITR 46 : (1989) 45 TAXMAN 358

Income Tax Act, 1961 — Section 22, 23(1), 24(1)

High Courts09 Dec 1988Allowed

Mihir Kumar Ghosh Vs State of West Bengal and Others

Calcutta High Court · (1990) 2 CALLT 48

Constitution of India, 1950 — Article 21, 226

High Courts08 Dec 1988

Commissioner of Income Tax Vs Sriram Industrial Distribution

Calcutta High Court · (1989) 76 CTR 198 : (1989) 176 ITR 180 : (1990) 49 TAXMAN 55

Income Tax Act, 1961 — Section 184(7)

High Courts07 Dec 1988Dismissed

Bhanumati Sinha and Others Vs Jugal Kishore and Co.

Calcutta High Court · (1989) 1 CALLT 208

Limitation Act, 1963 — Section 5

High Courts07 Dec 1988

Commissioner of Income Tax Vs Madanlal Sohanlal

Calcutta High Court · (1989) 176 ITR 189

Income Tax Act, 1922 — Section 12(1B), 2(6A)Income Tax Act, 1961 — Section 147, 271(1)

High Courts06 Dec 1988

Bulakidas Bhaiya Vs Collector of Customs

Calcutta High Court · (1989) 43 ELT 62

Customs Act, 1962 — Section 105

High Courts06 Dec 1988

Commissioner of Income Tax Vs Bata India Ltd.

Calcutta High Court · (1989) 79 CTR 116 : (1989) 178 ITR 669 : (1989) 44 TAXMAN 312

Income Tax Act, 1961 — Section 35B, 35B(1)

High Courts06 Dec 1988

Dwarka Prasad Bajaj Vs Commissioner of Income Tax

Calcutta High Court · (1990) 181 ITR 277 : (1989) 45 TAXMAN 145

Income Tax Act, 1961 — Section 145

High Courts06 Dec 1988

Bidhu Bhusan Deb Vs Assistant Commissioner of Commercial Taxes and Others

Calcutta High Court · (1989) 73 STC 256

Bengal Finance (Sales Tax) Act, 1941 — Section 7(4a)(i)

High Courts06 Dec 1988

East India Clinic Ltd. Vs State of West Bengal and Others

Calcutta High Court · (1989) 1 CALLT 249

West Bengal Shops and Establishments Act, 1963 — Section 4(c)

High Courts05 Dec 1988

Commissioner of Income Tax Vs Simplex Concrete Piles (India) Pvt. Ltd.

Calcutta High Court · (1989) 79 CTR 71 : (1989) 179 ITR 8 : (1989) 45 TAXMAN 370

Income Tax Act, 1961 — Section 256

High Courts02 Dec 1988Dismissed

Messrs. Ballarpur Industries Ltd. Vs Union of India and Others

Calcutta High Court · 93 CWN 949

Constitution of India, 1950 — Article 14Essential Commodities Act, 1955 — Section 16

High Courts02 Dec 1988Allowed

Sidheswar Chatterjee Vs Kharbana High School and Others

Calcutta High Court · (1989) 1 CALLT 184

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 9Manner of Hearing and Deciding Appeals by Appeal Committee Regulation, 1964 — Regulation 11West Bengal Board of Secondary Education Act, 1963 — Section 22(4)

High Courts02 Dec 1988

Cooke and Kelvey Properties Private Ltd. Vs United Bank of India

Calcutta High Court · (1989) 2 CALLT 143

West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(3A)

High Courts01 Dec 1988Allowed

Chira Kumar Basu Vs Property Development Trust Ltd. and Others

Calcutta High Court · AIR 1989 Cal 176 : 93 CWN 725

West Bengal Premises Tenancy Act, 1956 — Section 13(1), 14

High Courts01 Dec 1988Dismissed

Mahindra and Mahindra Ltd. Vs Sm. Kohinoor Debi

Calcutta High Court · 93 CWN 773

Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 17(1)(b), 17(1)(d)Transfer of Property Act, 1882 — Section 107, 111, 111(a)

High Courts30 Nov 1988

Narayan Chandra Bhunia Vs The State

Calcutta High Court · (1989) CriLJ 1807

Penal Code, 1860 (IPC) — Section 420

High Courts28 Nov 1988

Arjun Prosad Sharma Vs Union of India (UOI) and Others

Calcutta High Court · (1989) 1 LLJ 456

Constitution of India, 1950 — Article 33