High Courts12 Dec 1989Allowed
J. Th. Zwart and Others Vs Indrani Mukherjee
Calcutta High Court · (1990) 1 CALLT 99
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 2, 401, 482Penal Code, 1860 (IPC) — Section 120A, 120A(2), 120B, 34, 463
COURT ARCHIVE
Calcutta High Court judgments, 1989
586 judgments · page 2 of 30
High Courts11 Dec 1989
Commissioner of Income Tax Vs Shalimar Industries (P.) Ltd.
Calcutta High Court · (1995) 78 TAXMAN 521
Income Tax Act, 1961 — Section 256(1), 37, 37(2A)
High Courts09 Dec 1989
Commissioner of Income Tax Vs Dunlop Ltd. (U.K.)
Calcutta High Court · (1993) 201 ITR 534
Income Tax Act, 1961 — Section 5, 9, 9(1)
High Courts08 Dec 1989
Commissioner of Income Tax Vs Dosseni Films
Calcutta High Court · (1995) 80 TAXMAN 223
Income Tax Act, 1961 — Section 256(1)
High Courts08 Dec 1989Allowed
Eagle Wood Agencies (Pvt.) Ltd. and Another Vs The State of West Bengal and Others
Calcutta High Court · (1990) 60 FLR 397 : (1991) 1 LLJ 85
West Bengal Industrial Disputes (Amendment) Act, 1980 — Section 17A, 17AA, 8West Bengal Industrial Disputes Rules, 1958 — Rule 20A, 20B, 20B(1), 20B(5), 27
High Courts08 Dec 1989Dismissed
In Re: Rana Ganguly and Another
Calcutta High Court · 94 CWN 998
Civil Procedure Code, 1908 (CPC) — Section 152, 153A
High Courts07 Dec 1989Dismissed
In Re: Samarendra Mohan Gupta and Another
Calcutta High Court · (1990) 1 CALLT 342
Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 29B, 29B(1), 29B(9)
High Courts06 Dec 1989
Salil Kumar Ghosh Vs Income Tax Officer and Others
Calcutta High Court · (1991) 187 ITR 398 : (1991) 58 TAXMAN 157
Income Tax Act, 1961 — Section 226(3)
High Courts06 Dec 1989
SHILTON Vs WILMSHURST (INSPECTOR OF TAXES).
Calcutta High Court · (1991) 187 ITR 163
Income and Corporation Taxes Act, 1970 — Section 181
High Courts05 Dec 1989
Ram Saran Das and Bros. Vs Commissioner of Income Tax
Calcutta High Court · (1995) 78 TAXMAN 569
Income Tax Act, 1961 — Section 253(4), 256(1), 28, 28(ii)(d), 32(1)(iii)
High Courts05 Dec 1989
STEEL ROLLING MILLS OF HINDUSTHAN PVT. LTD. Vs COMMISSIONER OF INCOME TAX.
Calcutta High Court · (1992) 107 CTR 65
High Courts05 Dec 1989
In Re: Nopany and Sons Pvt. Ltd.
Calcutta High Court · (1990) 1 CALLT 265 : (1991) 70 CompCas 262
Companies Act, 1956 — Section 433, 434
High Courts05 Dec 1989
BORHAT TEA CO. LTD. Vs Income Tax OFFICER.
Calcutta High Court · (1990) 33 ITD 9
Income Tax Act, 1961 — Section 263
High Courts05 Dec 1989
Mst. Sahana Bibi @ Khatutn Vs Islam Ali Khan and Another
Calcutta High Court · 94 CWN 385
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1)(b), 3(2), 5, 7
High Courts04 Dec 1989Allowed
Tarapada Bhattacharjee Vs State of West Bengal and Others
Calcutta High Court · (1990) 2 CALLT 399
West Bengal Gram Panchyat Administration Rules, 1981 — Rule 34(1)
High Courts04 Dec 1989
Commissioner of Income Tax Vs Metal Box India Ltd.
Calcutta High Court · (1992) 63 TAXMAN 160
Income Tax Act, 1961 — Section 256, 263
High Courts04 Dec 1989
Commissioner of Income Tax Vs Sutlej Cotton Mills Ltd.
Calcutta High Court · (1992) 196 ITR 421
Income Tax Act, 1961 — Section 37
High Courts04 Dec 1989
Commissioner of Income Tax Vs Richardson and Cruddas Ltd.
Calcutta High Court · (1993) 202 ITR 350
Income Tax Act, 1961 — Section 57
High Courts01 Dec 1989
Nand Kishore Todi and Others Vs The Union of India (UOI) and Others
Calcutta High Court · (1990) 1 CALLT 348
Foreign Exchange Regulation Act, 1973 — Section 31(1), 31(3)
High Courts01 Dec 1989
Sk. Salam Vs Sant Singh and another
Calcutta High Court · AIR 1990 Cal 315 : (1991) 1 DMC 371
Penal Code, 1860 (IPC) — Section 366Special Marriage Act, 1954 — Section 24, 25(III), 27(1), 34, 34(2)