High Courts14 Mar 1989
Controller of Estate Duty Vs Sital Prasad De
Calcutta High Court · (1991) 192 ITR 218 : (1991) 54 TAXMAN 74
Estate Duty Act, 1953 — Section 10, 33(1)
COURT ARCHIVE
Calcutta High Court judgments, 1989
586 judgments · page 24 of 30
High Courts13 Mar 1989
Commissioner of Income Tax Vs Sothia Mining and Manufacturing Corporation Ltd.
Calcutta High Court · (1990) 186 ITR 182 : (1989) 46 TAXMAN 195
Income Tax Act, 1961 — Section 251
High Courts13 Mar 1989
Commissioner of Income Tax Vs Sardar Iqbal Singh
Calcutta High Court · (1990) 84 CTR 270 : (1991) 190 ITR 51 : (1990) 52 TAXMAN 323
Income Tax Act, 1961 — Section 271(1)
High Courts13 Mar 1989Dismissed
Swadesh Ranjan Rudra and Others Vs Sachindra Nath Roy and Another
Calcutta High Court · (1989) 2 CALLT 70 : 94 CWN 290
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 19
High Courts13 Mar 1989
Commissioner of Income Tax Vs Indian Steel and Wire Products Ltd.
Calcutta High Court · (1989) 180 ITR 247 : (1989) 45 TAXMAN 203
Income Tax Act, 1961 — Section 154, 32
High Courts13 Mar 1989
Commissioner of Income Tax Vs Calcutta Steel Co. Ltd.
Calcutta High Court · (1989) 78 CTR 118 : (1991) 191 ITR 691 : (1990) 49 TAXMAN 209
Income Tax Act, 1961 — Section 256, 273
High Courts13 Mar 1989Dismissed
Collector of Customs and Others Vs Jeena and Co. and Another
Calcutta High Court · (1990) 29 ECR 89
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108
High Courts13 Mar 1989
Commissioner of Income Tax Vs Bhagwati Debi Agarwalla
Calcutta High Court · (1989) 45 TAXMAN 391
Income Tax Act, 1961 — Section 256(1)
High Courts11 Mar 1989Dismissed
Scrap Mould Will Vs Metal Scrap Trade Corporation Ltd.
Calcutta High Court · (1989) 2 CALLT 350 : (1992) 74 CompCas 175 : 94 CWN 33
Arbitration Act, 1940 — Section 41
High Courts10 Mar 1989
United Bank of India Vs Bharat Foundry Private Ltd. and Others
Calcutta High Court · (1989) 2 CALLT 40
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5
High Courts10 Mar 1989
Kinison Jute Mills Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1990) 184 ITR 374
Income Tax Act, 1961 — Section 37
High Courts10 Mar 1989
Food Corporation of India Vs Amiya Kumar Das Gupta
Calcutta High Court · (1989) 2 CALLT 90
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Section 5
High Courts10 Mar 1989
Tapas Ghosh Vs Union of India (UOI) and Others
Calcutta High Court · (1990) 1 CALLT 50
Constitution of India, 1950 — Article 14, 38, 39, 41
High Courts09 Mar 1989Dismissed
Dipen Dutta and Others Vs Kashinath Mondal
Calcutta High Court · 93 CWN 1045
Evidence Act, 1872 — Section 35, 74
High Courts09 Mar 1989
COMMISSIONER OF Income Tax Vs BANDO AND CO.
Calcutta High Court · (1990) 87 CTR 51 : (1990) 186 ITR 166 : (1989) 45 TAXMAN 199
High Courts09 Mar 1989
Commissioner of Income Tax Vs Indian Oxygen Ltd.
Calcutta High Court · (1990) 82 CTR 68 : (1989) 82 CTR 68 : (1990) 184 ITR 339 : (1989) 47 TAXMAN 57
Income Tax Act, 1961 — Section 37(1), 40A(5)
High Courts09 Mar 1989
Eastern Assam Tea Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1990) 83 CTR 57 : (1989) 180 ITR 411 : (1990) 48 TAXMAN 284
Income Tax Act, 1961 — Section 37
High Courts09 Mar 1989
Commissioner of Income Tax Vs Durga Trading Corporation
Calcutta High Court · (1991) 189 ITR 402 : (1989) 45 TAXMAN 230
Income Tax Act, 1961 — Section 184
High Courts09 Mar 1989
Commissioner of Income Tax Vs Ashwini Kumar and Co.
Calcutta High Court · (1989) 45 TAXMAN 193
Income Tax Act, 1961 — Section 256(1)
High Courts08 Mar 1989
Sm. Sibani Banerjee Vs Tapan Kumar Mukherjee
Calcutta High Court · AIR 1990 Cal 4 : 93 CWN 1041 : (1990) 1 DMC 199
Guardians and Wards Act, 1890 — Section 12, 25Special Marriage Act, 1954 — Section 28, 38, 39A