High Courts23 Mar 1989Allowed
Sita Ram Sharma Vs Asstt. Chief Controller of Imports and Exports
Calcutta High Court · (1989) 44 ELT 424
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 142
COURT ARCHIVE
Calcutta High Court judgments, 1989
586 judgments · page 23 of 30
High Courts21 Mar 1989
In re: M/s. S.P. Electronics and Another
Calcutta High Court · (1989) 2 CALLT 214
Constitution of India, 1950 — Article 14, 19, 19(1)(g), 301
High Courts21 Mar 1989
Gouri Prasad Goenka and Others Vs Commissioner of Income Tax
Calcutta High Court · (1990) 84 CTR 122 : (1991) 190 ITR 81
Income Tax Act, 1961 — Section 80T
High Courts21 Mar 1989
Girdharilal Soni Vs Commissioner of Income Tax
Calcutta High Court · (1990) 82 CTR 73 : (1989) 179 ITR 111 : (1989) 46 TAXMAN 180
Income Tax Act, 1961 — Section 271(1)
High Courts21 Mar 1989
In Re: S.P. Electronics and Another
Calcutta High Court · (1989) 2 CALLT 214
West Bengal Sales Tax Act, 1954 — Section 4AAAWest Bengal Taxation Laws (Amendment) Act, 1987 — Section 4B
High Courts20 Mar 1989Allowed
Nilkantha Banerjee Vs Secretary, Chittaranjan Sporting Club and Others
Calcutta High Court · (1989) 1 CALLT 383 : 93 CWN 1125
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 6 Rule 17
High Courts17 Mar 1989
Bata India Ltd. Vs E.S.I. Corporation
Calcutta High Court · (1989) 2 CALLT 375
Employees State Insurance Act, 1948 — Section 2(12), 2(9), 38, 39
High Courts17 Mar 1989
Aditya Vikram Birla Vs Parmanand Agarwal
Calcutta High Court · 96 CWN 366 : (1992) 2 ILR (Cal) 369
Constitution of India, 1950 — Article 14Contempt of Courts Act, 1971 — Section 18Penal Code, 1860 (IPC) — Section 166
High Courts17 Mar 1989
DR. N. K. BRAHMACHARI Vs COMMISSIONER OF INCOME TAX
Calcutta High Court · (1992) 104 CTR 209
Income Tax Act, 1961 — Section 256(2)
High Courts17 Mar 1989
Commissioner of Income Tax Vs S.V. Ramaswamy
Calcutta High Court · (1992) 103 CTR 387 : (1993) 202 ITR 169
Income Tax Act, 1961 — Section 15, 16, 17, 24, 37
High Courts17 Mar 1989Dismissed
Bourne and Shepherd Vs The Collector of Customs and Others
Calcutta High Court · (1989) 2 CALLT 47
High Courts16 Mar 1989
Commissioner of Income Tax Vs Mansata Film Distributor
Calcutta High Court · (1990) 83 CTR 66 : (1989) 83 CTR 66 : (1990) 184 ITR 399 : (1990) 53 TAXMAN 453 : (1989) 46 TAXMAN 260
Income Tax Act, 1961 — Section 10(2), 66
High Courts16 Mar 1989
Commissioner of Income Tax Vs Jardine Henderson Ltd.
Calcutta High Court · (1990) 86 CTR 159 : (1990) 185 ITR 529 : (1989) 46 TAXMAN 42
Income Tax Act, 1961 — Section 36(1)
High Courts16 Mar 1989
Gobinda Chandra Das Vs State of West Bengal and Others
Calcutta High Court · (1989) 2 CALLT 63 : 93 CWN 1048
Constitution of India, 1950 — Article 14, 226, 311
High Courts16 Mar 1989
Sukumar Chakraborty Vs Assistant Assessor-Collector and others
Calcutta High Court · AIR 1991 Cal 181 : (1989) 1 CALLT 397
Calcutta Municipal Corporation Act, 1980 — Section 183, 183(1), 183(5)Evidence Act, 1872 — Section 115West Bengal Co-operative Societies Act, 1973 — Section 69, 70, 86
High Courts16 Mar 1989Allowed
Bhanu Sashi Das Dey Vs The State of West Bengal and Others
Calcutta High Court · 93 CWN 895
Constitution of India, 1950 — Article 226
High Courts16 Mar 1989Allowed
In Re : Sukumar Chakraborty
Calcutta High Court · (1989) 03 CAL CK 0006
West Bengal Co-operative Societies Act, 1983 — Section 3, 69, 70, 79, 83
High Courts16 Mar 1989
Gopal Vyas Vs Sinclair Hotels and Transportation Ltd.
Calcutta High Court · AIR 1990 Cal 45 : (1989) 2 CALLT 200 : (1990) 68 CompCas 516
Companies Act, 1956 — Section 173, 188, 237, 257, 257(1)(A)
High Courts14 Mar 1989
Commissioner of Income Tax Vs Indian Steel and Wire Products Ltd.
Calcutta High Court · (1991) 192 ITR 252 : (1991) 54 TAXMAN 72
Income Tax Act, 1961 — Section 154, 32
High Courts14 Mar 1989
British Paints (India) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1990) 84 CTR 136 : (1991) 190 ITR 196
Income Tax Act, 1961 — Section 36(1)