High Courts27 Jun 1989
Commissioner of Income Tax Vs Soorajmull Nagarmull
Calcutta High Court · (1993) 202 ITR 211 : (1994) 72 TAXMAN 42
Income Tax Act, 1961 — Section 271(1)
COURT ARCHIVE
Calcutta High Court judgments, 1989
586 judgments · page 14 of 30
High Courts27 Jun 1989Dismissed
Gourepore Co. Ltd. Vs Nuddea Mills Ltd. and Others
Calcutta High Court · (1990) 60 FLR 177 : (1995) 3 LLJ 203
Industrial Disputes Act, 1947 — Section 10(3)
High Courts27 Jun 1989Allowed
Shri M. Chakraborty Vs National Textile Corporation (West Bengal, Assam, Bihar and Orissa) Ltd., (Staff and Sub-Staff Employees Association) and Others
Calcutta High Court · (1992) 1 CALLT 112
Contempt of Courts Act, 1971 — Section 19, 2
High Courts27 Jun 1989Dismissed
Govrepore Co. Ltd. Vs Nuddea Mills Co. Ltd.
Calcutta High Court · (1990) 2 LLJ 245
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(3)
High Courts26 Jun 1989
Commissioner of Income Tax Vs East India Jute and Hessian Exchange Ltd.
Calcutta High Court · (1991) 189 ITR 422
Income Tax Act, 1961 — Section 32, 44A
High Courts26 Jun 1989
Commissioner of Income Tax Vs Orissa Textile Mills Ltd.
Calcutta High Court · (1991) 192 ITR 75
Income Tax Act, 1961 — Section 33, 33(1), 34, 34(3)
High Courts26 Jun 1989
Commissioner of Income Tax Vs Lachatoorah Tea Co. Ltd.
Calcutta High Court · (1993) 200 ITR 391
Income Tax Act, 1961 — Section 28
High Courts23 Jun 1989
Md. Abdul Gafur and Another Vs Mujibar Rahaman Mandal
Calcutta High Court · 94 CWN 439
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146
High Courts23 Jun 1989
Jitendra Nath Samaddar Vs Mohd. Ismail Ansari
Calcutta High Court · 93 CWN 1115
Evidence Act, 1872 — Section 73
High Courts22 Jun 1989
Jella Rahaman Mondal and Others Vs Gelezam Bibi
Calcutta High Court · 94 CWN 335
West Bengal Land Reforms Act, 1955 — Section 14M, 2(6), 8
High Courts21 Jun 1989Allowed
Nanjiah Chandappa and Another Vs State of West Bengal and Others
Calcutta High Court · (1990) CriLJ 2325 : (1990) 25 ECC 417 : (1992) 62 ELT 715
Constitution of India, 1950 — Article 226
High Courts20 Jun 1989
COMMISSIONER OF GIFT TAX Vs RAMESH CHANDRA PATI (L/R OF ASHUTOSH PATI).
Calcutta High Court · (1992) 105 CTR 185
Gift Tax Act, 1958 — Section 15(2)
High Courts19 Jun 1989
Commissioner of Income Tax Vs Shalimar Wire and Industries Ltd.
Calcutta High Court · (1991) 188 ITR 814
Income Tax Act, 1961 — Section 40A(7)
High Courts19 Jun 1989Allowed
Amiya Charan Law and Others Vs The Indian Jute Company Limited
Calcutta High Court · 94 CWN 19
West Bengal Premises Tenancy Act, 1956 — Section 13(1)(ff), 13(3)(3A)
High Courts16 Jun 1989
Gopikisian Industries (P) Ltd. Vs Collector of Central Excise
Calcutta High Court · (1990) 48 ELT 20
High Courts15 Jun 1989
West Bengal Cememt Ltd. and another Vs State of West Bengal and others
Calcutta High Court · AIR 1990 Cal 157
Companies Act, 1956 — Section 395State Financial Corporations Act, 1951 — Section 29, 29(1), 30, 31, 39(1)
High Courts15 Jun 1989
Amin Chand Payarelal Vs Inspecting Assistant Commissioner of Income Tax Range-1 (Central) and Others
Calcutta High Court · (1989) 78 CTR 84 : (1989) 180 ITR 330 : (1990) 49 TAXMAN 266
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 139(1), 271(1)
High Courts15 Jun 1989Allowed
Purnendu Narayan Chakraborty Vs The Hon''ble the Chief Justice, High Court
Calcutta High Court · (1990) 2 LLJ 116
Constitution of India, 1950 — Article 14, 16
High Courts14 Jun 1989
Smt. Asha Devi Saboo Vs Controller of Estate Duty
Calcutta High Court · (1992) 195 ITR 782 : (1992) 65 TAXMAN 63
Estate Duty Act, 1953 — Section 44, 74(1)
High Courts14 Jun 1989
Smt. Sankari Dutta (Legal heir of deceased Tarak Nath Dutta) Vs Controller of Estate Duty
Calcutta High Court · (1991) 191 ITR 449
Estate Duty Act, 1953 — Section 62(1)