High Courts07 Aug 1989
Commissioner of Income Tax Vs Satyanarayan Bhalotia
Calcutta High Court · (1994) 74 TAXMAN 34
Income Tax Act, 1961 — Section 139, 139(2), 143, 143(3), 147
COURT ARCHIVE
Calcutta High Court judgments, 1989
586 judgments · page 10 of 30
High Courts07 Aug 1989Dismissed
Dunlop India Limited Vs Union of India (UOI) and Others
Calcutta High Court · (1990) 2 CALLT 159 : (1990) 27 ECC 243 : (1990) 48 ELT 8
Constitution of India, 1950 — Article 226
High Courts04 Aug 1989
General Electric Co. of India Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1992) 107 CTR 68 : (1993) 204 ITR 651 : (1992) 63 TAXMAN 155
High Courts04 Aug 1989
United Provinces Electric Supply Co. Ltd. (In liquidation) Vs Commissioner of Income Tax
Calcutta High Court · (1993) 204 ITR 794
Companies Act, 1956 — Section 457(2)Income Tax Act, 1961 — Section 140, 178, 57
High Courts04 Aug 1989Allowed
Marwari Balika Vidyalaya and Others Vs West Bengal Board of Secondary Education and Others
Calcutta High Court · (1990) 1 CALLT 299
Constitution of India, 1950 — Article 226, 227, 30, 30(1)Management of Recognized Non Government Institutions (Aided and Unaided) Rules, 1969 — Rule 28(8), 33West Bengal Board of Secondary Education Act, 1963 — Section 22
High Courts04 Aug 1989Dismissed
Satpal Tandon Vs Smt. Jyotsna Ghose and Others
Calcutta High Court · (1990) 2 CALLT 257a : (1990) 2 CALLT 257
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts03 Aug 1989
Commissioner of Income Tax Vs Jnan Prakash Ghosh
Calcutta High Court · (1992) 106 CTR 350 : (1994) 205 ITR 454 : (1992) 62 TAXMAN 151
Income Tax Act, 1961 — Section 15, 28
High Courts03 Aug 1989
Surendra Narayan Roy and Another Vs State of West Bengal and Others
Calcutta High Court · 94 CWN 473
Constitution of India, 1950 — Article 226West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3
High Courts03 Aug 1989
Commissioner of Income Tax Vs R.D. Sons (P.) Ltd.
Calcutta High Court · (1995) 78 TAXMAN 332
Companies Act, 1956 — Section 2(6A), 2(6A)(e), 397, 398Income Tax Act, 1961 — Section 10(2), 10(3), 2(22), 2(22)(d), 256(1)
High Courts02 Aug 1989
Commissioner of Income Tax Vs Shree Bajrang Electric Steel Co. (P.) Ltd.
Calcutta High Court · (1989) 79 CTR 157 : (1990) 181 ITR 427 : (1989) 47 TAXMAN 429
Income Tax Act, 1961 — Section 80AA, 80J, 80M
High Courts01 Aug 1989
Commissioner of Income Tax Vs Hindustan Gum and Chemicals Ltd.
Calcutta High Court · (1990) 182 ITR 396
Companies (Profits) Surtax Act, 1964 — Rule 1, 4Income Tax Act, 1961 — Section 80M
High Courts31 Jul 1989Allowed
Sm. Sushila Debi and Others Vs State of West Bengal and Others
Calcutta High Court · (1989) 2 CALLT 259
Land Acquisition Act, 1894 — Section 17
High Courts31 Jul 1989Dismissed
Bengal Waterproof Works Limited Vs Union of India (UOI)
Calcutta High Court · (1989) 44 ELT 406
Central Excise Rules, 1944 — Rule 173, 173B, 233
High Courts31 Jul 1989Allowed
Hiralal Roy Vs Sm. Arati Chatterjee and Others
Calcutta High Court · (1989) 2 CALLT 315
West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts28 Jul 1989Dismissed
Godrej Soap Ltd. Vs State
Calcutta High Court · (1991) 1 CALLT 198 : (1991) 70 CompCas 248 : (1991) CriLJ 828 : 94 CWN 723
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 305(2), 313Evidence Act, 1872 — Section 119, 139, 3, 60
High Courts27 Jul 1989Dismissed
Dr. Basant Kumar Parida Vs Indian Institute of Technology and Others
Calcutta High Court · (1990) 2 CALLT 261
Constitution of India, 1950 — Article 226
High Courts27 Jul 1989
Samnuggar Jute Factory Co. Ltd. Vs Commissioner of Income Tax and Others
Calcutta High Court · (1990) 181 ITR 221
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 214, 263
High Courts27 Jul 1989Allowed
Shri Shyamal Kumar Bhattacharyya Vs Garden Reach Shipbuilders and Engineers Ltd.
Calcutta High Court · (1990) 1 LLJ 389
Constitution of India, 1950 — Article 14, 16
High Courts27 Jul 1989
Pieco Electronics and Electricals Ltd. Vs Smt. Tribeni Devi
Calcutta High Court · AIR 1990 Cal 135
Constitution of India, 1950 — Article 254Registration Act, 1908 — Section 3, 49, 8Transfer of Property Act, 1882 — Section 107, 108, 13(1), 53A
High Courts27 Jul 1989Dismissed
Lakshmipriya Maity Vs Parasuram Maity and Others
Calcutta High Court · 94 CWN 407
Arbitration Act, 1940 — Section 30