High Courts13 Jun 1989
Seth Chemical Works (P) Ltd. Vs Union of India (UOI)
Calcutta High Court · (1989) 43 ELT 6
Central Excises and Salt Act, 1944 — Section 3Constitution of India, 1950 — Article 226, 265, 31(1)
COURT ARCHIVE
Calcutta High Court judgments, 1989
586 judgments · page 15 of 30
High Courts13 Jun 1989
Commissioner of Wealth Tax Vs Mrs. Sati Mulchandani
Calcutta High Court · (1991) 192 ITR 103
Income Tax Act, 1961 — Section 147Wealth Tax Act, 1957 — Section 5(1)
High Courts12 Jun 1989
Commissioner of Income Tax Vs Continental Commercial Co. Ltd.
Calcutta High Court · (1991) 192 ITR 66
Income Tax Act, 1961 — Section 40A(7)
High Courts12 Jun 1989
Commissioner of Income Tax and Others Vs Chloride India Ltd.
Calcutta High Court · (1990) 186 ITR 217
Income Tax Act, 1961 — Section 143, 144, 214, 214(1)
High Courts12 Jun 1989
Kajal Kanti Dasgupta Vs State of West Bengal and Others
Calcutta High Court · 94 CWN 511
Constitution of India, 1950 — Article 226
High Courts09 Jun 1989
Subhakaran Rajgharia Vs Commissioner Wealth Tax
Calcutta High Court · (1989) 79 CTR 28 : (1990) 185 ITR 233 : (1990) 48 TAXMAN 3
Wealth Tax Act, 1957 — Section 12A, 16A, 25(2)
High Courts09 Jun 1989
General Saw and Blades Co. and others Vs Bharat Coking Coal Ltd. and others
Calcutta High Court · AIR 1990 Cal 96
Constitution of India, 1950 — Article 12, 14, 19(1), 226, 226(2)
High Courts09 Jun 1989Allowed
State of West Bengal and Others Vs Hari Prasad Singh and Others
Calcutta High Court · 93 CWN 1158
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 9 Rule 9, 11, 141Constitution of India, 1950 — Article 225, 226, 372, 372(5), 373
High Courts08 Jun 1989
Naga Hills Tea Company Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (1990) 81 CTR 83 : (1989) 180 ITR 308 : (1990) 48 TAXMAN 243
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147
High Courts07 Jun 1989
COMMISSIONER OF Income Tax Vs ASHOKA MARKETING LTD.
Calcutta High Court · (1990) 183 ITR 580 : (1990) 52 TAXMAN 410
Income Tax Act, 1922 — Section 23A
High Courts06 Jun 1989
Oil India Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1990) 183 ITR 412 : (1990) 53 TAXMAN 215
Income Tax Act, 1961 — Section 154, 254, 40
High Courts06 Jun 1989
Hanuman Estates Pvt. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1991) 188 ITR 678
Income Tax Act, 1961 — Section 144B, 144B(1), 144B(2), 144B(3)
High Courts06 Jun 1989
B.K. Saha and Brothers (P.) Limited and Another Vs Income Tax Officer and Others
Calcutta High Court · (1989) 180 ITR 293 : (1990) 48 TAXMAN 193
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131
High Courts06 Jun 1989
Commissioner of Income Tax Vs Tungabhadra Industries Ltd.
Calcutta High Court · (1992) 196 ITR 912
Income Tax Act, 1961 — Section 256, 35B, 35B(1)
High Courts06 Jun 1989
Jayshree Tea and Industries Limited Vs Commissioner of Income Tax
Calcutta High Court · (1993) 202 ITR 695 : (1994) 72 TAXMAN 16
Income Tax Act, 1961 — Section 35B
High Courts06 Jun 1989Allowed
Sudhindra Nath Patra Vs Union of India (UOI)
Calcutta High Court · (1992) 58 ELT 396
Constitution of India, 1950 — Article 352Customs Act, 1962 — Section 105, 111, 112, 120, 121Defence of India (Fourth Amendment) Rules, 1966 — Rule 126(16), 126M(1A)
High Courts06 Jun 1989
J.L. Bose Vs Brigadier Atindra Mohan Bhattacharjee
Calcutta High Court · AIR 1990 Cal 13 : 93 CWN 1108
Calcutta Municipal Corporation Act, 1980 — Section 2(62)Constitution of India, 1950 — Article 14, 227West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(2), 13(3), 13(3)(A)
High Courts06 Jun 1989
Commissioner of Income Tax Vs United Commercial Bank Ltd.
Calcutta High Court · (1991) 189 ITR 57
Income Tax Act, 1961 — Section 80VV
High Courts06 Jun 1989
Sukhendu Mukherjee Vs State of West Bengal and Others
Calcutta High Court · 94 CWN 215
Constitution of India, 1950 — Article 226
High Courts05 Jun 1989
Sri Kewal Chand Bagri Vs Commissioner of Income Tax
Calcutta High Court · (1990) 183 ITR 207 : (1990) 53 TAXMAN 536