COURT ARCHIVE

Calcutta High Court judgments, 1989

586 judgments · page 18 of 30

High Courts09 May 1989Allowed

Aajkaal Publishers Pvt. Ltd. and Another Vs Commercial Tax Officer, Manicktola Charge and Others

Calcutta High Court · 94 CWN 281 : (1990) 78 STC 221

Bengal Finance (Sales Tax) Act, 1941 — Section 5Bengal Finance (Sales Tax) Rules, 1941 — Rule 27A(1)

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High Courts09 May 1989

Commissioner of Income Tax Vs Prafulla Kumar Panja and Others

Calcutta High Court · (1993) 200 ITR 706

Income Tax Act, 1922 — Section 9(3)Income Tax Act, 1961 — Section 26

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High Courts09 May 1989

Commissioner of Income Tax Vs Ganga Properties Ltd.

Calcutta High Court · (1993) 199 ITR 94

Income Tax Act, 1961 — Section 52(2), 56

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High Courts09 May 1989

Commissioner of Income Tax Vs Premchand Sitanath Roy

Calcutta High Court · (1991) 187 ITR 446

Income Tax Act, 1961 — Section 155(7A), 45

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High Courts09 May 1989

Hamilton and Co. Pvt. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1991) 187 ITR 568 : (1991) 57 TAXMAN 194

Income Tax Act, 1961 — Section 263

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High Courts05 May 1989

Birendra Nath De Vs State of West Bengal and Others

Calcutta High Court · (1991) 2 LLJ 360

Constitution of India, 1950 — Article 14, 39, 41

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High Courts04 May 1989Dismissed

Dipty Prosad Vs Union of India and Others

Calcutta High Court · (1989) 2 CALLT 364

Constitution of India, 1950 — Article 226, 311(2), 32

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High Courts04 May 1989Allowed

Sitaram Bajla and Others Vs District Controller of Food and Supplies and Others

Calcutta High Court · (1989) 2 CALLT 251

Constitution of India, 1950 — Article 226

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High Courts04 May 1989Dismissed

Kirloskar Bros. (P) Ltd. Vs Usha Bubna

Calcutta High Court · (1989) 2 CALLT 125

Stamp Act, 1899 — Section 2(16), 33Transfer of Property Act, 1882 — Section 107

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High Courts04 May 1989Dismissed

Dipty Prosad Vs Union of India (UOI) and Others

Calcutta High Court · (1989) 2 CALLT 364

Constitution of India, 1950 — Article 226Railway Protection Force Rules, 1987 — Rule 47

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High Courts04 May 1989

Taraknath Gupta Vs Union of India (UOI)

Calcutta High Court · (1989) 180 ITR 71 : (1990) 48 TAXMAN 168

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 277, 279

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High Courts03 May 1989

Commissioner of Income Tax Vs Aminchand Payarelal Ltd.

Calcutta High Court · (1990) 182 ITR 222

Income Tax Act, 1961 — Section 139(2), 139(4), 271(1)

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High Courts03 May 1989

Commissioner of Income Tax Vs Shree Bajrang Trading and Supply Company

Calcutta High Court · (1991) 187 ITR 299

Income Tax Act, 1961 — Section 131, 271(1)

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High Courts03 May 1989

Sri Sarin Kumar Roy Vs Birkacar municipality and Others

Calcutta High Court · 93 CWN 1117

Bengal Municipal Act, 1932 — Section 241

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High Courts02 May 1989Allowed

Albert Walker Christopher Smart Vs Reserve Bank of India

Calcutta High Court · (1992) 62 TAXMAN 92

Income Tax Act, 1922 — Section 34, 34(1), 63(1)Income Tax Act, 1961 — Section 10(1)(b), 147, 148, 148(1), 149

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High Courts27 Apr 1989Allowed

The State of West Bengal Vs Mir Mohammad Omar @ Omar and Others

Calcutta High Court · 93 CWN 731

Criminal Procedure Code, 1973 (CrPC) — Section 278, 313

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High Courts27 Apr 1989Allowed

Timshaw Pvt. Ltd. Vs Union of India (UOI) and Others

Calcutta High Court · (1989) 25 ECR 412

Central Excise Rules, 1944 — Rule 173F

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High Courts27 Apr 1989

Serampore Belting Works Limited Vs Collector of C. Ex.

Calcutta High Court · (1989) 24 ECC 264 : (1990) 45 ELT 546

Central Excise Rules, 1944 — Rule 174Central Excises and Salt Act, 1944 — Section 2, 4Constitution of India, 1950 — Article 226

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High Courts26 Apr 1989

Asoke De Vs State of West Bengal and Others

Calcutta High Court · 93 CWN 1052

Calcutta Municipal Corporation Act, 1980 — Section 199, 2(32), 200, 200(3), 416Constitution of India, 1950 — Article 14, 226, 276

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High Courts26 Apr 1989

Andaman Timber Industries Ltd. Vs Collector of C. Ex.

Calcutta High Court · (1989) 25 ECR 398 : (1989) 43 ELT 41

Central Excise Rules, 1944 — Rule 49, 9Central Excise Tariff Act, 1985 — Section 2Central Excises and Salt Act, 1944 — Section 3

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