High Courts27 Jul 1989Dismissed
Dr. Basant Kumar Parida Vs Indian Institute of Technology, Kharagpur and Others
Calcutta High Court · (1990) 2 CALLT 261
Constitution of India, 1950 — Article 226Institutes of Technology Act, 1961 — Section 25
COURT ARCHIVE
Calcutta High Court judgments, 1989
586 judgments · page 11 of 30
High Courts27 Jul 1989
Debabrata Chakraborty Vs M.K. Das and Others
Calcutta High Court · 93 CWN 1192
Civil Procedure Code, 1908 (CPC) — Section 151, 82Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts27 Jul 1989Allowed
Ramnugger Cane and Sugar Co. Ltd. and Others Vs Asisatant Registrar of Companies
Calcutta High Court · 94 CWN 477
Companies Act, 1956 — Section 1 60, 159, 161, 162(1), 220Criminal Procedure Code, 1973 (CrPC) — Section 472
High Courts26 Jul 1989
Luxmi Printing Works Ltd. and Others Vs Assistant Registrar of Companies
Calcutta High Court · (1990) 69 CompCas 442 : 94 CWN 412
Companies Act, 1956 — Section 162(1), 220(3)Criminal Procedure Code, 1973 (CrPC) — Section 472
High Courts26 Jul 1989
Sadhan Roy Vs Biresh Roy and Others
Calcutta High Court · (1990) 1 CALLT 238
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226
High Courts26 Jul 1989
Ramnuggar Cane and Sugar Co. Ltd. and Others Vs Assistant Registrar of Companies
Calcutta High Court · (1989) CriLJ 2395
COMPANIES ACT, 1956 — Section 159, 160, 161, 162, 220Criminal Procedure Code, 1973 (CrPC) — Section 472
High Courts25 Jul 1989
Gupta Bros. Vs Commissioner of Income Tax
Calcutta High Court · (1994) 76 TAXMAN 129
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts25 Jul 1989Allowed
Commissioner of Income Tax Vs Hindustan Pilkington Glass Works Ltd.
Calcutta High Court · (1994) 73 TAXMAN 631
Income Tax Act, 1961 — Section 256(1), 31, 36(1)(v), 37, 37(1)
High Courts25 Jul 1989
Indian Iron and Steel Co. Ltd. Vs The Sautna Stone and Lime Co. Ltd.
Calcutta High Court · AIR 1991 Cal 3
Arbitration Act, 1940 — Section 14(2), 30, 33Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6C, Order 9 Rule 13Constitution of India, 1950 — Article 133, 134A, 14, 226
High Courts24 Jul 1989
Commissioner of Income Tax Vs Shaw Wallace and Co. Ltd.
Calcutta High Court · (1993) 199 ITR 105 : (1994) 73 TAXMAN 469
Income Tax Act, 1961 — Section 154
High Courts24 Jul 1989
Utpal Bose and others Vs State of West Bengal and others
Calcutta High Court · AIR 1991 Cal 48
Architects Act, 1972 — Section 2, 23, 25, 27, 29Bidhan Nagar Building Rules — Rule 50Calcutta Municipal Corporation (Amendment) Act, 1977 — Section 378
High Courts24 Jul 1989
Commissioner of Income Tax Vs Britannia Industries Ltd.
Calcutta High Court · (1992) 198 ITR 225
Income Tax Act, 1961 — Section 40A(5)
High Courts24 Jul 1989Dismissed
Vittal Bhai Patel Vs Sm. Puspa Debi
Calcutta High Court · (1989) 2 CALLT 434
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Evidence Act, 1872 — Section 8West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)
High Courts21 Jul 1989
Eastern Spinning Mills Limited Vs Union of India (UOI)
Calcutta High Court · (1991) 37 ECR 168 : (1989) 43 ELT 638
High Courts21 Jul 1989
Hindusthan Lever Sramik Karmachary Congress Vs Ashish Chakraborty and Another
Calcutta High Court · (1989) 2 CALLT 283
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Jul 1989
Jankinath Sen and Others Vs Austin Distributors Pvt. Ltd.
Calcutta High Court · (1989) 2 CALLT 280
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4Limitation Act, 1963 — Section 5
High Courts19 Jul 1989Dismissed
M/s. Arora and Sons. Vs Debi Prasad Khanna
Calcutta High Court · AIR 1990 Cal 216 : (1990) 1 CALLT 11 : (1989) 2 CHN 27
West Bengal Premises Tenancy Act, 1956 — Section 17(2A)(b)
High Courts19 Jul 1989
M/s. Arora and Sons Vs Debi Prasad Khanna
Calcutta High Court · AIR 1990 Cal 216 : (1990) 1 CALLT 11 : (1989) 2 CHN 27
West Bengal Premises Tenancy Act, 1956 — Section 17(2A), 17(3), 3(1)
High Courts19 Jul 1989Dismissed
Chinmoy Chakraborty Vs Smt Bharat Chakraborty
Calcutta High Court · (1989) 2 CALLT 414 : (1990) 1 DMC 391
Hindu Marriage Act, 1955 — Section 13, 13(1), 13(1)(ia), 13(1)(iii)
High Courts19 Jul 1989Allowed
Eastern Coalfields Ltd. and Others Vs Khan Mazdoor Karmachari Union and Others
Calcutta High Court · (1990) 60 FLR 681 : (1990) 1 LLJ 44