High Courts18 Apr 1989
Ramjilal Maheswari Vs Commissioner of Income Tax
Calcutta High Court · (1990) 181 ITR 112 : (1990) 51 TAXMAN 212
Income Tax Act, 1961 — Section 147, 256
COURT ARCHIVE
Calcutta High Court judgments, 1989
586 judgments · page 20 of 30
High Courts18 Apr 1989
Calcutta Electric Supply Corporation Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Calcutta Electric Supply Corporation Ltd.
Calcutta High Court · (1989) 179 ITR 580
Income Tax Act, 1961 — Section 214, 215, 263, 32, 32(1)
High Courts18 Apr 1989
Jatin Chakraborty Vs B.K. Chakraborty and Another
Calcutta High Court · (1989) CriLJ 1802 : 93 CWN 627
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 323, 352, 355, 504
High Courts18 Apr 1989
Calcutta Electric Supply Corpn. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1989) 47 TAXMAN 481
Income Tax Act, 1961 — Section 143(3), 154, 2(40), 214, 214(1)
High Courts17 Apr 1989Dismissed
P.K. Mondal Vs Union of India (UOI) and Others
Calcutta High Court · (1989) 2 CALLT 372 : 93 CWN 663 : (1990) 1 LLJ 117
Constitution of India, 1950 — Article 226
High Courts17 Apr 1989
I.T.C. Ltd. Vs Board of Trustees for the Port of Calcutta
Calcutta High Court · AIR 1990 Cal 129 : (1991) 34 ECC 40 : (1992) 61 ELT 607
Calcutta Port Act, 1890 — Section 110, 112, 112(1), 113, 113(1)Contract Act, 1872 — Section 151, 152, 161, 25, 3Limitation (Amendment) Act, 1963 — Section 15(2)
High Courts17 Apr 1989
Commissioner of Income Tax Vs Tinnevelly Tuticorin Tea Investment Co. Ltd.
Calcutta High Court · (1989) 179 ITR 550
Electricity Act, 1910 — Section 20(2)Income Tax Act, 1961 — Section 33(6)
High Courts17 Apr 1989Allowed
The Chairman, Calcutta Port Trust and Another Vs Somenath Bhattacharyya and Others
Calcutta High Court · (1990) 2 CALLT 271
Calcutta Port Trust Employees (Classification, Control and Appeal) Regulations, 1987 — Regulation 6
High Courts17 Apr 1989Allowed
The Chairman, Calcutta Port Trust, Calcutta and Another Vs Somenath Bhattacharyya and Others
Calcutta High Court · (1990) 2 CALLT 271
Criminal Procedure Code, 1973 (CrPC) — Section 439West Bengal Gambling and Prize Competitions Act, 1957 — Section 10, 4, 5, 6, 7
High Courts13 Apr 1989
Hemendra Nath Chakraborty Vs State of West Bengal and Others
Calcutta High Court · (1989) 2 CALLT 93
Constitution of India, 1950 — Article 21, 226Penal Code, 1860 (IPC) — Section 416, 419, 468, 471
High Courts13 Apr 1989Dismissed
Sajjan Kumar Kayan Vs Tax Recovery Officer, XXXI and Others
Calcutta High Court · (1990) 1 CALLT 43
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 224(1)Wealth Tax Act, 1957 — Section 5(1)
High Courts12 Apr 1989
Oriental Decorators and Another Vs The State of West Bengal and Others
Calcutta High Court · (1989) 1 CALLT 374
Bengal Finance (Sales Tax) Act, 1941 — Section 2
High Courts12 Apr 1989
Rameswar Singh Vs Life Insurance Corporation of India and others
Calcutta High Court · (1991) ACJ 813 : AIR 1991 Cal 55 : (1991) 72 CompCas 195
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 17, 19Insurance Act, 1938 — Section 45
High Courts12 Apr 1989
United Bank of India Vs Rashyan Udyog and others, etc.
Calcutta High Court · AIR 1990 Cal 146 : (1989) 1 CALLT 367 : (1992) 73 CompCas 482 : 93 CWN 1130
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 107, 34Constitution of India, 1950 — Article 12, 36, 37, 38, 39A
High Courts12 Apr 1989
Pratima Paul and others Vs Competent Authority and others
Calcutta High Court · AIR 1990 Cal 185 : 93 CWN 1146
Constitution of India, 1950 — Article 14, 15(1), 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 33, 4, 4(4), 4(7)
High Courts12 Apr 1989
Pratima Paul and Others Vs The Competent Authority and Others
Calcutta High Court · AIR 1990 Cal 185 : 93 CWN 1146
Constitution of India, 1950 — Article 14, 15(1), 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 2(0)(A), 2(a), 2(f), 2(i)
High Courts12 Apr 1989
M/s. Oriental Decorators and Another Vs The State of West Bengal and Others
Calcutta High Court · (1989) 1 CALLT 374
Bengal Finance (Sales Tax) Act, 1941 — Section 2(g)
High Courts12 Apr 1989
Cycle Corporation of India Ltd. Vs Biswanath Dhandhania and others
Calcutta High Court · AIR 1990 Cal 405
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, 99
High Courts12 Apr 1989Dismissed
United Bank of India Vs Rashyan Udyog and Others and Mira Alias Mina Chatterjee and Another
Calcutta High Court · AIR 1990 Cal 146 : (1989) 1 CALLT 367 : (1992) 73 CompCas 482 : 93 CWN 1130
Civil Procedure Code, 1908 (CPC) — Section 107, 34
High Courts12 Apr 1989Dismissed
Malati Dasi Vs Japa Hari Pal and Others
Calcutta High Court · (1989) 1 CALLT 391
Hindu Marriage Act, 1955 — Section 17, 8Penal Code, 1860 (IPC) — Section 109, 494