High Courts17 Feb 1989Allowed
Mrs. R.S. Agha Vs S.K. Ainul Hoq
Calcutta High Court · (1989) 2 CALLT 25
Foreign Exchange Regulation Act, 1973 — Section 50, 9(1)(b)
COURT ARCHIVE
Calcutta High Court judgments, 1989
586 judgments · page 28 of 30
High Courts17 Feb 1989Allowed
Mrs. R.S. Agha Vs Sk. Ainul Hoq
Calcutta High Court · (1989) 2 CALLT 25
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 100Foreign Exchange Regulation Act, 1973 — Section 9(1)West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts17 Feb 1989
BROOKE BOND INDIA LTD. Vs COMMISSIONER OF Income Tax.
Calcutta High Court · (1992) 95 CTR 89 : (1991) 95 CTR 89 : (1992) 193 ITR 390 : (1991) 58 TAXMAN 33
Income Tax Act, 1961 — Section 35B
High Courts17 Feb 1989Allowed
Guest Keen Williams Ltd. Vs Guest Keen Williams Junior Management Staff Association and Others
Calcutta High Court · (1989) 1 CALLT 214 : (1989) 1 CHN 185 : 93 CWN 462 : (1990) 60 FLR 458 : (1990) 2 LLJ 522
Constitution of India, 1950 — Article 12, 226
High Courts16 Feb 1989Dismissed
Sisir Rudra Vs Sunil Rudra
Calcutta High Court · (1989) 1 CALLT 327
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146
High Courts15 Feb 1989
Ram Gopal Agarwala Vs Dr. S.N. Mitra
Calcutta High Court · (1989) CriLJ 1337
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 11, 13, 16
High Courts15 Feb 1989
Samar Ghosh and Others Vs Somnath Chakraborty and Another
Calcutta High Court · (1989) CriLJ 1638
High Courts15 Feb 1989
In Re: National Instruments Ltd.
Calcutta High Court · 93 CWN 1019
West Bengal Premises Tenancy Act, 1956 — Section 17, 17(2)
High Courts14 Feb 1989
Commissioner of Income Tax Vs Jessop and Co. Ltd.
Calcutta High Court · (1989) 79 CTR 246 : (1990) 181 ITR 358 : (1989) 47 TAXMAN 388
Income Tax Act, 1922 — Section 66(2)
High Courts14 Feb 1989
Commissioner of Income Tax Vs Jhanzie Tea Association
Calcutta High Court · (1989) 79 CTR 5 : (1989) 179 ITR 295
Income Tax Act, 1961 — Section 22, 256(1), 28
High Courts14 Feb 1989
Commissioner of Income Tax Vs Bengal Coal Co. Ltd.
Calcutta High Court · (1989) 02 CAL CK 0042
Income Tax Act, 1961 — Section 256(1)
High Courts14 Feb 1989
Commissioner of Wealth Tax Vs Saroj Kumar Banerjee (through legal representative, Manoj Kumar Banerjee)
Calcutta High Court · (1989) 80 CTR 68 : (1990) 181 ITR 168 : (1989) 45 TAXMAN 234
Wealth Tax Act, 1957 — Section 4(1), 5(1)
High Courts14 Feb 1989Dismissed
Haradhan Manna Vs Bidhubala Bhuniya and Others
Calcutta High Court · (1989) 1 CALLT 320
Bengal Money Lenders Act, 1940 — Section 30, 36, 37ACivil Procedure Code, 1908 (CPC) — Section 148, 149, 151Limitation Act, 1963 — Section 5
High Courts14 Feb 1989Dismissed
Dilip Kumar Guha Niyogi and Others Vs The Jute Corporation of India Ltd. and Others
Calcutta High Court · (1989) 2 CALLT 301
Constitution of India, 1950 — Article 14, 16
High Courts13 Feb 1989Allowed
Pottery Mazdoor Panchayat and Another Vs Union of India (UOI) and Others
Calcutta High Court · (1989) 66 CompCas 93
Constitution of India, 1950 — Article 12, 226
High Courts13 Feb 1989Allowed
Smt. Arati Basu Vs State of West Bengal and Others
Calcutta High Court · (1989) 1 CALLT 413
Calcutta Municipal Corporation Act, 1980 — Section 11(6)Conduct of Business of the Borough Committee Regulation, 1987 — Regulation 36
High Courts13 Feb 1989
Azimuddin Ansari Vs Union of India (UOI) and Another
Calcutta High Court · (1989) CriLJ 1298 : 93 CWN 837
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5AConstitution of India, 1950 — Article 22, 226Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 43
High Courts09 Feb 1989
Commissioner of Income Tax Vs Shree Bajrang Electric Steel Co. (P.) Ltd.
Calcutta High Court · (1990) 86 CTR 92 : (1991) 188 ITR 467 : (1989) 44 TAXMAN 208
High Courts09 Feb 1989
Controller of Estate Duty Vs Sri Patrick Gillam Sandy''s Lumsdaine
Calcutta High Court · (1990) 87 CTR 17 : (1989) 87 CTR 17 : (1990) 186 ITR 411 : (1989) 44 TAXMAN 415
Estate Duty Act, 1953 — Section 62(1)
High Courts08 Feb 1989Dismissed
Indian Aluminium Co. Vs Third Industrial Tribunal and Others
Calcutta High Court · 96 CWN 827 : (1993) 3 LLJ 199
Industrial Disputes Act, 1947 — Section 2