Calcutta High Court Judgments 1989

High Courts22 Dec 1989Dismissed

Purnendu Sekhar Biring Vs Govt. of West Bengal and Others

Calcutta High Court · (1990) 2 CALLT 1

Constitution of India, 1950 — Article 226, 40West Bengal Panchayat Act, 1973 — Section 109(2), 25(1), 25(2), 25(3), 42(1)

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High Courts22 Dec 1989Allowed

In Re: Gautam Roy

Calcutta High Court · (1990) 1 CALLT 429

Constitution of India, 1950 — Article 254(1)Essential Commodities Act, 1955 — Section 5

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High Courts22 Dec 1989Allowed

In re: Gautam Roy

Calcutta High Court · (1990) 1 CALLT 429

Constitution of India, 1950 — Article 226, 254(1)Essential Commodities Act, 1955 — Section 3, 5

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High Courts22 Dec 1989Dismissed

Purnendu Sekhar Biring Vs Govt. Of West Bengal and Others

Calcutta High Court · (1990) 2 CALLT 1

Constitution of India, 1950 — Article 226, 40West Bengal Panchayat Act, 1973 — Section 109(2), 153, 176, 179, 179(d)

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High Courts22 Dec 1989Allowed

Dukhiram Sardar Vs State of West Bengal and Others

Calcutta High Court · (1991) 1 CALLT 364

Constitution of India, 1950 — Article 226

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High Courts21 Dec 1989

Bhuban Mohan Bose and Others Vs The State

Calcutta High Court · (1991) 1 LLJ 11

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14A(1)

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High Courts21 Dec 1989

Jayashree Tea and Industries Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1995) 80 TAXMAN 169

Income Tax Act, 1961 — Section 35B, 35B(b)(ii)(v)(vi), 37

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High Courts20 Dec 1989

COMMISSIONER OF INCOME TAX Vs HINDUSTAN HEAVY CHEMICALS LTD.

Calcutta High Court · (1992) 107 CTR 235

Income Tax Act, 1961 — Section 217(1A)

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High Courts20 Dec 1989

COMMISSIONER OF Income Tax Vs SUMATI KUMAR SUNIL KUMAR.

Calcutta High Court · (1992) 94 CTR 221 : (1991) 94 CTR 221 : (1992) 193 ITR 537 : (1991) 54 TAXMAN 239

Income Tax Act, 1961 — Section 73Voluntary Disclosure of Income and Wealth Act, 1976 — Section 14(1)

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High Courts19 Dec 1989

Great Lakes Carbon Corporation (No. 1) Vs Commissioner of Income Tax

Calcutta High Court · (1992) 102 CTR 317 : (1993) 202 ITR 64

Income Tax Act, 1961 — Section 9

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High Courts19 Dec 1989

COMMISSIONER OF Income Tax Vs SWEDISH EAST ASIA CO. LTD.

Calcutta High Court · (1992) 94 CTR 106 : (1991) 94 CTR 106 : (1992) 193 ITR 608 : (1991) 57 TAXMAN 135

Income Tax Act, 1961 — Section 5

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High Courts19 Dec 1989Allowed

Sudhir Kumar Adhikari Vs State of West Bengal and Others

Calcutta High Court · (1990) 2 CALLT 365

Constitution of India, 1950 — Article 226

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High Courts18 Dec 1989

United Provinces Electric Supply Co. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1991) 54 TAXMAN 487

Companies Act, 1956 — Section 446(1), 457, 457(2)Income Tax Act, 1961 — Section 139, 140, 140(c), 140(f), 148

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High Courts18 Dec 1989Dismissed

Revenue Officer and Others Vs Asit Kumar Bondyopadhayay

Calcutta High Court · (1990) 1 CALLT 293

Constitution of India, 1950 — Article 226West Bengal Estates Acquisition Act, 1953 — Section 44(2), 44(2A)

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High Courts15 Dec 1989

Puranmal Rajkumar Vs Tax Recovery Officer and Others

Calcutta High Court · (1991) 187 ITR 706 : (1991) 57 TAXMAN 177

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 226

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High Courts15 Dec 1989Allowed

Madan Sardar and Others Vs The State of W.B. and Others

Calcutta High Court · (1990) 1 CALLT 361

Criminal Procedure Code, 1973 (CrPC) — Section 154, 162Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 307, 34

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High Courts14 Dec 1989Allowed

Indian Explosives Ltd. Vs The 3rd Industrial Tribunal and Others

Calcutta High Court · (1990) 2 CALLT 421

Industrial Disputes Act, 1947 — Section 11A

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High Courts13 Dec 1989

In Re: Samaradra Mohan Gupta and Another

Calcutta High Court · 94 CWN 991

Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 13(1)(f), 13(1)(ff), 29B, 29B(1), 29B(9)

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High Courts12 Dec 1989

Commissioner of Income Tax Vs Jai Hind Investment Industries (P.) Ltd.

Calcutta High Court · (1992) 62 TAXMAN 361

Income Tax Act, 1961 — Section 195, 198, 199, 2, 256

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High Courts12 Dec 1989

Harekrishna Mondal Vs Smt. Kalpana Naskar and Others

Calcutta High Court · (1990) 1 CALLT 119

Evidence Act, 1872 — Section 41, 44Penal Code, 1860 (IPC) — Section 493, 495, 496

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Calcutta High Court judgments, 1989