High Courts07 Feb 1989Dismissed
Krishnadhar Adya Vs Gopi Nath Dutta
Calcutta High Court · (1990) 1 CALLT 255
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 29
COURT ARCHIVE
Calcutta High Court judgments, 1989
586 judgments · page 29 of 30
High Courts06 Feb 1989
Steel Rolling Mills of Hindusthan (P.) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1989) 44 TAXMAN 337
Income Tax Act, 1961 — Section 256(2)
High Courts06 Feb 1989
Karam Chand Thaper and Bros. (Coal Sales) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1992) 62 TAXMAN 214
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts03 Feb 1989Dismissed
Proboth Chandra Malas Vs Ratan Chandra Malas and Others
Calcutta High Court · (1990) 1 CALLT 61
Civil Procedure Code, 1908 (CPC) — Section 100, 11
High Courts03 Feb 1989Dismissed
Commissioners of Rampurhat Municipality Vs Janardan Prasad Banerjee and Others
Calcutta High Court · 93 CWN 392
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 7 Rule 7, Order 8 Rule 8, 105, 115Constitution of India, 1950 — Article 141
High Courts03 Feb 1989Dismissed
Madan Pal Vs Bashanti Kumar Shit
Calcutta High Court · AIR 1989 Cal 223
Transfer of Property Act, 1882 — Section 111
High Courts01 Feb 1989
Commissioner of Income Tax Vs S.N. Malhotra
Calcutta High Court · (1989) 178 ITR 380 : (1989) 44 TAXMAN 400
Income Tax Act, 1961 — Section 64(2)
High Courts01 Feb 1989
Commissioner of Income Tax Vs W. Howrah and Co. (P.) Ltd.
Calcutta High Court · (1992) 194 ITR 345
Income Tax Act, 1961 — Section 28
High Courts31 Jan 1989
Textile Machinery Corporation Ltd. Vs Kichcha Sugar Co. Ltd.
Calcutta High Court · (1989) 2 CALLT 101
Arbitration Act, 1940 — Section 30Contract Act, 1872 — Section 74
High Courts31 Jan 1989
M/s. Textile Machinery Corporation Ltd. Vs M/s. Kichcha Sugar Company Ltd.
Calcutta High Court · (1989) 2 CALLT 101
Arbitration Act, 1940 — Section 30Contract Act, 1872 — Section 74
High Courts31 Jan 1989
Commissioner of Income Tax Vs Smt. Radha Devi Poddar
Calcutta High Court · (1990) 82 CTR 42 : (1989) 82 CTR 42 : (1990) 185 ITR 544 : (1989) 47 TAXMAN 344
Income Tax Act, 1961 — Section 139(2), 143, 144, 147, 148
High Courts27 Jan 1989
Soumendra Nath Sen Vs Calcutta Electric Supply Corporation Ltd. and Others
Calcutta High Court · (1989) 1 CALLT 380
Electricity Act, 1910 — Section 21(2)
High Courts25 Jan 1989
Golam Md. Khan Vs The State
Calcutta High Court · (1989) CriLJ 1203
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 376
High Courts25 Jan 1989
State of West Bengal Vs Central Land and Building Society Ltd.
Calcutta High Court · 93 CWN 1009
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 18, 23(2), 4
High Courts24 Jan 1989Allowed
Syed Fateyab Ali Meerza Vs The Union of India and Others
Calcutta High Court · 93 CWN 992
Land Acquisition Act, 1894 — Section 49(1)West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1), 3(2), 4, 6
High Courts24 Jan 1989
Pranati Textiles and Others Vs State of West Bengal and Another
Calcutta High Court · (1989) CriLJ 1804 : 93 CWN 1003
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 465Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14AC
High Courts20 Jan 1989
Kshatra Nath Banerjee and Others Vs State of West Bengal and Others
Calcutta High Court · (1989) 1 CALLT 281
Land Acquisition (Amendment) Act, 1967 — Section 4(3)Land Acquisition Act, 1894 — Section 18, 23, 23(1)
High Courts19 Jan 1989
Ramananda Goswami Vs State of West Bengal and Others
Calcutta High Court · 93 CWN 785
High Courts13 Jan 1989
Satya Gopal Saha and Another Vs Snehalata Saha
Calcutta High Court · (1989) 1 CALLT 387 : 93 CWN 1015
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(3A)