High Courts03 Mar 1989
Commissioner of Income Tax Vs Shivaoni and Co.
Calcutta High Court · (1990) 84 CTR 110 : (1989) 84 CTR 110 : (1990) 184 ITR 573 : (1989) 47 TAXMAN 205
Income Tax Act, 1961 — Section 139(8), 143, 215, 246
COURT ARCHIVE
Calcutta High Court judgments, 1989
586 judgments · page 26 of 30
High Courts03 Mar 1989
Dayamay Bhattacharya Vs Surya Kanta Sur and Others
Calcutta High Court · (1989) CriLJ 1651
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts03 Mar 1989
Commissioner of Income Tax Vs Satya Ranjan Sen
Calcutta High Court · (1989) 80 CTR 5 : (1990) 181 ITR 374 : (1989) 45 TAXMAN 182
Income Tax Act, 1922 — Section 33BIncome Tax Act, 1961 — Section 68
High Courts02 Mar 1989
Commissioner of Income Tax Vs Bengal Jute Mills Co. Ltd.
Calcutta High Court · (1989) 77 CTR 89 : (1989) 179 ITR 198 : (1989) 44 TAXMAN 468
Income Tax Act, 1961 — Section 256(2)
High Courts02 Mar 1989
Commissioner of Income Tax Vs Prokash Kumar Mohta
Calcutta High Court · (1990) 81 CTR 291 : (1991) 189 ITR 557 : (1989) 45 TAXMAN 163
High Courts02 Mar 1989Allowed
Collector of Customs Vs Jeena and Company
Calcutta High Court · (1990) 26 ECC 232 : (1990) 45 ELT 72
Customs Act, 1962 — Section 108Customs House Agents Licensing Regulations, 1984 — Regulation 11, 14, 21, 21(1), 21(2)
High Courts02 Mar 1989
Commissioner of Income Tax Vs Steel Rolling Mills of Hindusthan (P.) Ltd.
Calcutta High Court · (1989) 44 TAXMAN 413
Finance Act, 1965 — Section 68Income Tax Act, 1961 — Section 256(2), 271, 271(1)(c)
High Courts01 Mar 1989
Commissioner of Income Tax Vs K.J. Singh
Calcutta High Court · (1990) 82 CTR 181 : (1990) 184 ITR 445 : (1989) 45 TAXMAN 387
Income Tax Act, 1961 — Section 64(1)
High Courts01 Mar 1989
SOORAJMULL NAGARMULL Vs COMMISSIONER OF INCOME TAX.
Calcutta High Court · (1991) 99 CTR 170 : (1991) 58 TAXMAN 162
Income Tax Act, 1961 — Section 256(1)
High Courts01 Mar 1989
Commissioner of Income Tax Vs Arun Dua
Calcutta High Court · (1990) 186 ITR 494 : (1989) 45 TAXMAN 246
Income Tax Act, 1961 — Section 19
High Courts01 Mar 1989
Commissioner of Income Tax Vs Shyam Sunder and Co.
Calcutta High Court · (1989) 79 CTR 211 : (1990) 181 ITR 187 : (1989) 45 TAXMAN 248
Income Tax Act, 1961 — Section 68
High Courts01 Mar 1989
Lachman Singh Vs The State
Calcutta High Court · 93 CWN 1035
Calcutta Police Act, 1866 — Section 54AConstitution of India, 1950 — Article 21Evidence Act, 1872 — Section 102
High Courts01 Mar 1989
Bimal Kumar Bouri alias Roy Vs State
Calcutta High Court · 93 CWN 1026
Constitution of India, 1950 — Article 20Essential Commodities Act, 1955 — Section 10C, 3, 5, 7
High Courts28 Feb 1989
Jaisree Pal and others Vs State of West Bengal and others
Calcutta High Court · AIR 1990 Cal 253
Constitution of India, 1950 — Article 136, 226, 32Evidence Act, 1872 — Section 115
High Courts28 Feb 1989
COMMISSIONER OF INCOME TAX Vs DR. A. K. BASU.
Calcutta High Court · (1991) 91 CTR 155 : (1990) 53 TAXMAN 339
Income Tax Act, 1961 — Section 254(2)
High Courts27 Feb 1989
National and Grindlays Bank Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1989) 79 CTR 186 : (1989) 180 ITR 275 : (1989) 45 TAXMAN 242
Income Tax Act, 1961 — Section 40
High Courts27 Feb 1989
Commissioner of Income Tax Vs Sofremines (India) Ltd.
Calcutta High Court · (1990) 84 CTR 68 : (1990) 186 ITR 67 : (1989) 47 TAXMAN 314
Income Tax Act, 1961 — Section 256, 80MM, 80MM(1)
High Courts24 Feb 1989
Commissioner of Income Tax Vs Hindusthan Steel Ltd.
Calcutta High Court · (1990) 82 CTR 191 : (1989) 179 ITR 213 : (1989) 45 TAXMAN 273
Income Tax Act, 1961 — Section 147, 148, 246
High Courts24 Feb 1989
Banik Rubber Industries Vs Sree D.B. Rubber Industries and another
Calcutta High Court · AIR 1990 Cal 225
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Trade and Merchandise Marks Act, 1958 — Section 11, 12, 12(1), 18(1), 2(3)Trade and Merchandise Marks Rules, 1959 — Rule 53(1), 53(2)
High Courts24 Feb 1989
Sushila Bala Saha Vs Saraswati Mondal
Calcutta High Court · AIR 1991 Cal 166
Succession Act, 1925 — Section 222, 223, 302, 63