High Courts24 Feb 1989
India Jute Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1989) 77 CTR 81 : (1989) 178 ITR 649 : (1990) 49 TAXMAN 236
Income Tax Act, 1961 — Section 40
COURT ARCHIVE
Calcutta High Court judgments, 1989
586 judgments · page 27 of 30
High Courts24 Feb 1989Dismissed
Sachi Dulal Saha Vs Saraswati Mondal
Calcutta High Court · (1990) 1 CALLT 33 : 94 CWN 320
Succession Act, 1925 — Section 264, 63
High Courts23 Feb 1989Dismissed
Bimal Chandra Bhowmick Vs The State
Calcutta High Court · (1989) 2 CALLT 116
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 91Penal Code, 1860 (IPC) — Section 409
High Courts23 Feb 1989
Commissioner of Income Tax Vs Smt. Kaushalya Rani Bhuari
Calcutta High Court · (1991) 54 TAXMAN 119
Income Tax Act, 1961 — Section 256(2)
High Courts23 Feb 1989
Commissioner of Income Tax Vs Ananda Bazar Patrika (P.) Ltd.
Calcutta High Court · (1990) 81 CTR 356 : (1990) 184 ITR 542 : (1989) 47 TAXMAN 436
Income Tax Act, 1961 — Section 37
High Courts23 Feb 1989Dismissed
Sohanlal Rajgarhia and Others Vs Remington Rand of India Ltd.
Calcutta High Court · (1989) 2 CALLT 245
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1West Bengal Premises Tenancy Act, 1956 — Section 17(3)
High Courts23 Feb 1989
Commissioner of Income Tax Vs Tea Estate India (P.) Ltd.
Calcutta High Court · (1989) 45 TAXMAN 180
Companies (Profits) Surtax Act, 1964 — Section 13Income Tax Act, 1961 — Section 256(2), 6(2)
High Courts22 Feb 1989
Netai Mohan Saha Vs Collector of C. Ex. and Customs
Calcutta High Court · (1989) 43 ELT 44
Constitution of India, 1950 — Article 226
High Courts22 Feb 1989Allowed
The Bank of Madura Limited Vs Union of India (UOI) and Others
Calcutta High Court · (1989) 2 CALLT 1
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(4)
High Courts22 Feb 1989
Commissioner of Income Tax Vs Sri Sri Sridhar Jew
Calcutta High Court · (1990) 84 CTR 88 : (1989) 84 CTR 8 : (1990) 184 ITR 323 : (1989) 47 TAXMAN 194
Income Tax Act, 1922 — Section 41(1)Income Tax Act, 1961 — Section 164
High Courts22 Feb 1989
The Bank of Madura Limited Vs Union of India and Others
Calcutta High Court · (1989) 2 CALLT 1
Industrial Disputes Act, 1947 — Section 10(4)
High Courts22 Feb 1989
Commissioner of Income Tax Vs Ashoka Cement Ltd.
Calcutta High Court · (1990) 186 ITR 443 : (1989) 45 TAXMAN 228
Income Tax Act, 1961 — Section 32, 33
High Courts22 Feb 1989
Commissioner of Income Tax Vs Motilal and Co.
Calcutta High Court · (1990) 83 CTR 27 : (1990) 184 ITR 288
Income Tax Act, 1961 — Section 271(1), 271(4A)
High Courts21 Feb 1989
Jaipuria Bros Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1989) 79 CTR 161 : (1989) 180 ITR 208 : (1989) 45 TAXMAN 240
Income Tax Act, 1961 — Section 256(1)
High Courts21 Feb 1989
Basantipur Tea Co. (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1989) 80 CTR 67 : (1989) 180 ITR 261 : (1989) 45 TAXMAN 204
Income Tax Act, 1961 — Section 56
High Courts21 Feb 1989
Commissioner of Income Tax Vs Prem Chand Jute Mills Ltd.
Calcutta High Court · (1989) 79 CTR 163 : (1989) 180 ITR 238 : (1989) 45 TAXMAN 236
Income Tax Act, 1961 — Section 28, 56
High Courts21 Feb 1989Dismissed
Chitra Sengupta Vs Dhruba Jyoti Sengupta
Calcutta High Court · (1990) 2 DMC 427
Hindu Marriage Act, 1955 — Section 13(1A), 23(1), 9
High Courts20 Feb 1989Allowed
Coalbelt Cinema Exhibitors Association Vs State of West Bengal
Calcutta High Court · (1993) 1 ILR (Cal) 369
Cinematograph Act, 1952 — Section 5ACopyright (Amendment) Act, 1984 — Section 52A, 63A, 64Copyright Act, 1957 — Section 2, 30, 4, 52A, 52A
High Courts20 Feb 1989Dismissed
Smt. Santasila Kar and Others Vs Smt. Sumati Roy and Others
Calcutta High Court · 94 CWN 227
High Courts17 Feb 1989Allowed
Ashok Roy and Others Vs State of West Bengal and Others
Calcutta High Court · (1989) 2 CALLT 139
Constitution of India, 1950 — Article 14