COURT ARCHIVE

Calcutta High Court judgments, 1989

586 judgments · page 13 of 30

High Courts07 Jul 1989Dismissed

Bharat Petroleum Corporation Ltd. Vs The Presiding Officer and Others

Calcutta High Court · (1990) 2 CALLT 149 : (1989) 59 FLR 804 : (1990) 2 LLJ 326

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(3), 2(gg), 36, 36(1), 36(2)

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High Courts07 Jul 1989

In Re: Daily ''Aajkaal''

Calcutta High Court · (1990) CriLJ 228

Constitution of India, 1950 — Article 19(1), 215Contempt of Courts Act, 1971 — Section 2

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High Courts07 Jul 1989Dismissed

Maharaja Shree Umaid Mills Ltd. Vs Collector of Customs

Calcutta High Court · (1992) 61 ELT 183

Customs Act, 1962 — Section 12, 12(1), 15(1), 25, 25(1)Customs Tariff Act, 1975 — Section 3

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High Courts06 Jul 1989

Ram Chandra Ram Vs Union of India and Others

Calcutta High Court · 94 CWN 574

Constitution of India, 1950 — Article 226

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High Courts06 Jul 1989

Basudeo Prasad Agarwalla Vs Income Tax Officer and Others

Calcutta High Court · (1989) 180 ITR 388 : (1990) 48 TAXMAN 260

Income Tax Act, 1961 — Section 254

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High Courts06 Jul 1989Dismissed

Niru Saha and Others Vs Bhupati Kumar Samanta

Calcutta High Court · 94 CWN 13

Civil Procedure Code, 1908 (CPC) — Section 115, 47

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High Courts05 Jul 1989Dismissed

Radharani Tea and Estate (P.) Ltd. Vs Income Tax Officer

Calcutta High Court · (1989) 78 CTR 190 : (1990) 184 ITR 581 : (1989) 47 TAXMAN 172

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154

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High Courts05 Jul 1989

Madgul Udyog Vs Commissioner of Income Tax

Calcutta High Court · (1990) 184 ITR 484 : (1991) 54 TAXMAN 34

Income Tax Act, 1961 — Section 22, 28

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High Courts05 Jul 1989

Jiyajeerao Cotton Mills Ltd. Vs Commissioner of Income Tax and Others

Calcutta High Court · (1989) 180 ITR 350 : (1990) 48 TAXMAN 347

Companies (Profits) Surtax Act, 1964 — Section 16, 6(2)Income Tax Act, 1961 — Section 263

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High Courts05 Jul 1989Allowed

In Re: Dhiraj Kumar Roy Chowdhury

Calcutta High Court · 93 CWN 1197

Constitution of India, 1950 — Article 14Penal Code, 1860 (IPC) — Section 114, 498

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High Courts05 Jul 1989

In Re: Dilip Chandra Chatterjee

Calcutta High Court · (1989) CriLJ 2471

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 220, 438, 467Penal Code, 1860 (IPC) — Section 120B, 299, 300, 302, 304

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High Courts04 Jul 1989

Commissioner of Income Tax Vs Oil India Ltd.

Calcutta High Court · (1992) 196 ITR 366

Income Tax Act, 1961 — Section 40, 80I

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High Courts04 Jul 1989

Commissioner of Income Tax Vs Justice R.M. Datta

Calcutta High Court · (1989) 180 ITR 86

Income Tax Act, 1922 — Section 10(5A)Income Tax Act, 1961 — Section 14, 176(4), 28, 41(1), 41(2)

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High Courts03 Jul 1989

Commissioner of Gift Tax Vs Smt. Aloka Lata Sett and Others

Calcutta High Court · (1992) 103 CTR 343 : (1991) 190 ITR 556

Registration Act, 1908 — Section 47Transfer of Property Act, 1882 — Section 123

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High Courts03 Jul 1989

Abdul Razzak alias Raju Vs Sudip Kr. Dutta Gupta

Calcutta High Court · (1989) CriLJ 2007

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 100, 162, 173, 190, 437Evidence Act, 1872 — Section 25, 50

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High Courts03 Jul 1989

Commissioner of Income Tax Vs Linotype and Machinery Ltd.

Calcutta High Court · (1991) 192 ITR 337

Income Tax Act, 1961 — Section 215, 263, 273

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High Courts30 Jun 1989

Swedish East Asia Co. Ltd. Vs Inspecting Assistant Commissioner of Income Tax and Others

Calcutta High Court · (1989) 79 CTR 249 : (1989) 180 ITR 47

Income Tax Act, 1922 — Section 34(1)Income Tax Act, 1961 — Section 145, 145(1), 147Income Tax Rules, 1962 — Rule 10

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High Courts30 Jun 1989

Mohammad Zahoor and Others Vs The State of West Bengal and Others

Calcutta High Court · 94 CWN 350

Constitution of India, 1950 — Article 19(1)(g)Wild Life (Protection) Act, 1972 — Section 44, 50, 51

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High Courts28 Jun 1989

Kesoram Industries and Cotton Mills Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1991) 191 ITR 518

Income Tax Act, 1961 — Section 28, 37(4), 45, 80J, 80K

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High Courts28 Jun 1989Allowed

Narendra Kumar Kedia Vs Assistant Collector of Customs

Calcutta High Court · (1989) 24 ECC 279 : (1990) 49 ELT 352

Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 110, 111

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