High Courts16 May 1989
Commissioner of Income Tax Vs Ramesh Chandra Sogani
Calcutta High Court · (1990) 183 ITR 312 : (1990) 52 TAXMAN 244
Income Tax Act, 1961 — Section 64(1)
COURT ARCHIVE
Calcutta High Court judgments, 1989
586 judgments · page 17 of 30
High Courts16 May 1989
Commissioner of Income Tax Vs General Assurance Society Ltd. (Now National Insurance Co. Ltd.)
Calcutta High Court · (1993) 201 ITR 668 : (1993) 71 TAXMAN 565
Income Tax Act, 1961 — Section 271(1), 274(2)
High Courts16 May 1989Allowed
Radhika Ranjan Roy Vs Satyendra Kumar Sarkar
Calcutta High Court · 94 CWN 49
Bengal Money Lenders Act, 1940 — Section 19, 36, 37A, 38, 40Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 5(c), 58(c)
High Courts15 May 1989Allowed
Monorama Sanyal Vs D.I. of Schools, Nadia
Calcutta High Court · 94 CWN 177
High Courts15 May 1989
Commissioner of Income Tax Vs Birla Jan Kalyan Trust
Calcutta High Court · (1991) 190 ITR 351
Income Tax Act, 1961 — Section 147, 148
High Courts15 May 1989
Commissioner of Income Tax Vs Eskaps (I) Pvt. Ltd.
Calcutta High Court · (1991) 191 ITR 674
Income Tax Act, 1961 — Section 37(1), 37(2B)
High Courts15 May 1989
Express Cables Private Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1991) 187 ITR 607
Payment of Bonus Act, 1965 — Section 10, 11, 15, 15(2)
High Courts15 May 1989
Commissioner of Income Tax Vs Jeewanlal (P.) Ltd. (1929)
Calcutta High Court · (1990) 183 ITR 128 : (1990) 51 TAXMAN 509
Income Tax Act, 1961 — Section 154, 33
High Courts15 May 1989
Commissioner of Income Tax Vs Birla Jute Manufacturing Co. Ltd.
Calcutta High Court · (1990) 182 ITR 497 : (1990) 51 TAXMAN 402
Income Tax Act, 1961 — Section 37
High Courts12 May 1989
Orient Paper and Industries Ltd. Vs Supdt. of C. Ex. and Customs
Calcutta High Court · (1989) 42 ELT 562
Central Excise Rules, 1944 — Rule 56A, 56A(2), 56A(3)Central Excises and Salt Act, 1944 — Section 4, 4(4)
High Courts12 May 1989Allowed
Manindra Nath Mitra Vs Ajit Kumar Ghosh
Calcutta High Court · (1995) 2 ILR (Cal) 97
Transfer of Property Act, 1882 — Section 106, 108West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6), 17, 17(2)
High Courts12 May 1989
Hindusthan Safety Glass Works Limited Vs Central Board of Excise and Customs and Others
Calcutta High Court · (1990) 1 CALLT 365 : (1990) 29 ECC 24 : (1990) 45 ELT 66
High Courts11 May 1989Dismissed
Scrap Mould Will Vs Metal Scrap Trade Corporation
Calcutta High Court · 94 CWN 33
Arbitration Act, 1940 — Section 20, 41
High Courts11 May 1989
Income Tax Officer and Others Vs James Joseph O''Gorman
Calcutta High Court · (1993) 204 ITR 454
Income Tax Act, 1961 — Section 131, 131(1)
High Courts10 May 1989
Commissioner of Income Tax Vs United Commercial and Industrial Co. (P.) Ltd.
Calcutta High Court · (1991) 187 ITR 596 : (1991) 56 TAXMAN 304
Income Tax Act, 1961 — Section 131, 256(2)
High Courts10 May 1989Dismissed
Osman Mullick and Others Vs Md. Alauddin and Others
Calcutta High Court · (1989) 2 CALLT 324 : 93 CWN 1069
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104Partnership Act, 1932 — Section 69
High Courts10 May 1989Dismissed
M/s. Osman Mullick and Others Vs Md. Alauddin and Others
Calcutta High Court · (1989) 2 CALLT 324 : 93 CWN 1069
Civil Procedure Code, 1908 (CPC) — Section 47, 9Partnership Act, 1932 — Section 69, 69(1), 69(2)Presidency Small Cause Courts Act, 1882 — Section 41(2)
High Courts09 May 1989
Commissioner of Income Tax Vs Jai Mica Supply Co. Pvt. Ltd.
Calcutta High Court · (1992) 107 CTR 116 : (1994) 205 ITR 387
Income Tax Act, 1961 — Section 147, 148
High Courts09 May 1989Dismissed
Abani Kumar Bhattacharjya Vs Presiding Officer, State Transport Appellate Tribunal and Others
Calcutta High Court · (1989) 05 CAL CK 0040
Motor Vehicles Act, 1988 — Section 62(1)(c)
High Courts09 May 1989Dismissed
Shiv Ratan Jalan Vs The Additional Director, Enforcement Directorate and Others
Calcutta High Court · 94 CWN 272
Constitution of India, 1950 — Article 226