COURT ARCHIVE

Calcutta High Court judgments, 1988

454 judgments · page 6 of 23

High Courts21 Sept 1988Dismissed

Manu Bhai Some Chand Vora Vs S. K. Kar, S.D.J.M., Alipore and Others

Calcutta High Court · (1989) 1 CALLT 245

Constitution of India, 1950 — Article 226(1A)Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 403, 406, 420

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High Courts21 Sept 1988Dismissed

Manu Bhai Some Chand Vora Vs S.K. Kar, S.D.J.M. and Others

Calcutta High Court · (1989) 1 CALLT 245

Constitution of India, 1950 — Article 226(1A), 266

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High Courts20 Sept 1988Dismissed

Niharbala Banerjee and Another Vs State

Calcutta High Court · (1989) 1 CALLT 307

Evidence Act, 1872 — Section 113A, 32(1)Penal Code, 1860 (IPC) — Section 107, 306

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High Courts20 Sept 1988

Method Trading and Investment Ltd. Vs Shree Ambica Jute Mills Ltd.

Calcutta High Court · AIR 1989 Cal 288

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 3(5)

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High Courts19 Sept 1988

Commissioner of Income Tax Vs Bally Jute Co. Ltd.

Calcutta High Court · (1990) 182 ITR 428

Income Tax Act, 1961 — Section 37

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High Courts19 Sept 1988

Commissioner of Income Tax Vs United Collieries Ltd.

Calcutta High Court · (1990) 49 TAXMAN 227

Income Tax Act, 1961 — Section 80M

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High Courts15 Sept 1988Dismissed

Sushil Kumar Kayan Vs Asstt. Collector of Customs and Others

Calcutta High Court · (1989) 39 ELT 516

Customs Act, 1962 — Section 110

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High Courts15 Sept 1988Dismissed

M/s. Braithwaite and Company Ltd. Vs Second Industrial Tribunal, West Bengal and Others

Calcutta High Court · (1989) 2 CALLT 8

Industrial Disputes Act, 1947 — Section 10, 11A

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High Courts15 Sept 1988Dismissed

Braithwaite and Co. Ltd. Vs Second Industrial Tribunal and Others

Calcutta High Court · (1989) 2 CALLT 8

Industrial Disputes Act, 1947 — Section 10West Bengal Factories (Welfare Officers) Rules, 1971 — Rule 9(3)

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High Courts15 Sept 1988Allowed

Srikanta Haldar Vs The Union of India and Others

Calcutta High Court · 93 CWN 511

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 226

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High Courts12 Sept 1988

Atmaram Kanoria Vs R.H. Wright and Others

Calcutta High Court · (1989) 1 CALLT 285

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, 100

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High Courts12 Sept 1988

Commissioner of Income Tax Vs Bansidhar Jalan and Sons.

Calcutta High Court · (1989) 78 CTR 49 : (1990) 184 ITR 264

Income Tax Act, 1961 — Section 43(5)

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High Courts12 Sept 1988

Commissioner of Income Tax Vs Basumati (P.) Ltd.

Calcutta High Court · (1989) 180 ITR 175 : (1990) 49 TAXMAN 217

Income Tax Act, 1961 — Section 256, 271(1)

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High Courts12 Sept 1988

Commissioner of Income Tax Vs Soorajmull Nagarmull

Calcutta High Court · (1989) 77 CTR 84 : (1990) 185 ITR 421 : (1989) 44 TAXMAN 71

Income Tax Act, 1961 — Section 139, 139(1), 139(2), 254

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High Courts12 Sept 1988

Commissioner of Income Tax Vs Prakash Ch. (P.) Ltd.

Calcutta High Court · (1990) 48 TAXMAN 190

Income Tax Act, 1961 — Section 256(1)

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High Courts12 Sept 1988

Commissioner of Income Tax Vs Karam Chand Thapar and Sons Ltd.

Calcutta High Court · (1990) 186 ITR 368 : (1990) 50 TAXMAN 190

Income Tax Act, 1961 — Section 256(1), 263

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High Courts12 Sept 1988

Commissioner of Income Tax Vs National Alloy and Metal Works (P.) Ltd.

Calcutta High Court · (1989) 176 ITR 299 : (1990) 49 TAXMAN 303

Income Tax Act, 1961 — Section 271(1), 271(4A)

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High Courts12 Sept 1988

Commissioner of Income Tax Vs Indian Molasses Co. (P.) Ltd.

Calcutta High Court · (1990) 87 CTR 112 : (1989) 77 CTR 112 : (1989) 176 ITR 473 : (1989) 45 TAXMAN 103

Income Tax Act, 1961 — Section 40, 40A, 40A(5)

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High Courts11 Sept 1988

Smt. Debi Rani Paul and Others Vs Smt. Nirmala Ghosh and Others

Calcutta High Court · (1999) 1 CALLT 157 : (1999) 1 CHN 214

Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44

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High Courts09 Sept 1988Allowed

Hongkong Bank and Shanghai Banking Corporation Vs The Additional Chief Inspector, Shops and Establishment, Govt. of West Bengal and Others

Calcutta High Court · (1990) 2 CALLT 138

West Bengal Shops and Establishments Act, 1963 — Section 17(1), 5, 5(1)(9)West Bengal Shops and Establishments Rules, 1964 — Rule 48

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