High Courts17 Nov 1989Dismissed
H.A. Dagman Vs The Collector of Customs and Others
Calcutta High Court · (1990) 2 CALLT 133 : (1990) 25 ECC 414 : (1990) 27 ECR 370
Constitution of India, 1950 — Article 226Gold (Control) Act, 1968 — Section 74, 83
COURT ARCHIVE
Calcutta High Court judgments, 1989
586 judgments · page 4 of 30
High Courts16 Nov 1989
COMMISSIONER OF INCOME TAX Vs ASOKA CEMENT LTD.
Calcutta High Court · (1992) 106 CTR 292
Income Tax Act, 1961 — Section 147
High Courts16 Nov 1989Allowed
Moni Sikari Vs State of West Bengal and Others
Calcutta High Court · (1990) 1 CALLT 263
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111
High Courts16 Nov 1989
Commissioner of Income Tax Vs National Engineering Industries Ltd.
Calcutta High Court · (1990) 85 CTR 98 : (1991) 190 ITR 525 : (1990) 53 TAXMAN 248
Income Tax Act, 1961 — Section 37
High Courts16 Nov 1989
COMMISSIONER OF INCOME TAX Vs UNION CARBIDE INDIA LTD.
Calcutta High Court · (1992) 107 CTR 154
High Courts16 Nov 1989
Avery India Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1992) 63 TAXMAN 576
Income Tax Act, 1961 — Section 256(1), 30, 37(1)
High Courts15 Nov 1989
Attareekhat Tea Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1992) 106 CTR 257 : (1993) 201 ITR 752 : (1992) 61 TAXMAN 236
Income Tax Act, 1961 — Section 28
High Courts15 Nov 1989Allowed
National Steel Corporation Vs Union of India (UOI)
Calcutta High Court · (1990) 49 ELT 18
Customs Act, 1962 — Section 150, 48
High Courts10 Nov 1989Dismissed
Union of India Vs On the death of Nirode Kanta Sen, his heirs and legal representatives Nihar Kanta Sen and Others
Calcutta High Court · (1989) 11 CAL CK 0008
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18, Order 41 Rule 21, Order 41 Rule 22, Order 8 Rule 5, 109Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 115
High Courts10 Nov 1989Allowed
Dayabati Mondal Vs State of West Bengal
Calcutta High Court · (1994) 2 ILR (Cal) 501
Bengal Tenancy Act, 1885 — Section 26Civil Procedure Code, 1908 (CPC) — Section 80West Bengal Estates Acquisition Act, 1953 — Section 10(2), 44(2), 52, 6(1), 6(5)
High Courts09 Nov 1989
PEICO ELECTRONICS and ELECTRICAL LTD. Vs COMMISSIONER OF INCOME TAX.
Calcutta High Court · (1992) 107 CTR 120 : (1993) 66 TAXMAN 350
Income Tax Act, 1961 — Section 35B
High Courts08 Nov 1989
Commissioner of Income Tax Vs Machine Tools (India) Ltd.
Calcutta High Court · (1990) 84 CTR 103 : (1991) 190 ITR 220 : (1990) 53 TAXMAN 57
Income Tax Act, 1961 — Section 37
High Courts07 Nov 1989
Parul Das Roy Vs Anath Das
Calcutta High Court · AIR 1991 Cal 1
Presidency Small Cause Courts Act, 1882 — Section 41Transfer of Property Act, 1882 — Section 105
High Courts07 Nov 1989Dismissed
Bhowanipur Education Society College University of Calcutta Vs Bhowanipur Education Society College
Calcutta High Court · (1994) 2 ILR (Cal) 534
Calcutta University Act, 1979 — Section 50, 59(2)Constitution of India, 1950 — Article 29, 30, 30(1)West Bengal Colleges (Payment of Salaries) Act, 1978 — Section 1(4), 11
High Courts02 Nov 1989Allowed
Rajesh Plastic Industries Vs Union of India (UOI)
Calcutta High Court · (1990) 47 ELT 303
High Courts28 Sept 1989
Smt. Santana Banerjee Vs Sachindra Nath Banerjee
Calcutta High Court · AIR 1990 Cal 367 : 94 CWN 769 : (1990) 2 DMC 33
Hindu Marriage Act, 1955 — Section 10(1), 13
High Courts28 Sept 1989Dismissed
Arun Kumar Das Vs State and Others
Calcutta High Court · (1990) 1 CALLT 149 : (1990) 1 CHN 81 : (1990) 68 CompCas 482
Companies Act, 1956 — Section 630
High Courts28 Sept 1989Allowed
Miss Chitra Das and Others Vs University of Calcutta and Others
Calcutta High Court · (1990) 2 CALLT 28
Constitution of India, 1950 — Article 226
High Courts28 Sept 1989Allowed
Chitra Das Vs University of Calcutta
Calcutta High Court · (1995) 2 ILR (Cal) 108
Calcutta University Rules — Rule 4Constitution of India, 1950 — Article 226
High Courts28 Sept 1989Dismissed
Santam Banerjee Vs Sachindra Nath Banerjee
Calcutta High Court · (1990) 2 DMC 33a
Hindu Marriage Act, 1955 — Section 13(1)