COURT ARCHIVE

Calcutta High Court judgments, 1989

586 judgments · page 6 of 30

High Courts15 Sept 1989

Anil Kumar Ghosh Vs Union of India (UOI)

Calcutta High Court · (1993) 2 ILR (Cal) 466

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(14), 14(18), 14(3), 14(4)Constitution of India, 1950 — Article 12, 226Council of Medical Research Rules, 1977 — Rule 39, 40, 41, 42, 45

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High Courts15 Sept 1989

Md. Joynal Abedin Vs State of West Bengal and others

Calcutta High Court · AIR 1990 Cal 193 : (1991) 1 CALLT 94

Constitution of India, 1950 — Article 30, 30(1)Trusts Act, 1882 — Section 5

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High Courts15 Sept 1989

Commissioner of Income Tax Vs B.N. Sen

Calcutta High Court · (1992) 63 TAXMAN 366

Income Tax Act, 1961 — Section 176(4), 256(1)

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High Courts14 Sept 1989

State of West Bengal and others Vs Haripada Santra

Calcutta High Court · AIR 1990 Cal 83

Arbitration Act, 1940 — Section 2

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High Courts13 Sept 1989Allowed

Madan Lal Sarma Vs The State

Calcutta High Court · (1990) CriLJ 215

Penal Code, 1860 (IPC) — Section 489B, 489C

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High Courts13 Sept 1989

Shankar Lahiri Vs Commissioner of Income Tax

Calcutta High Court · (1995) 78 TAXMAN 364

Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 131, 132, 132(5), 139, 143

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High Courts12 Sept 1989

Paltu Dutta Vs S.M. Nibedita Roy

Calcutta High Court · AIR 1990 Cal 262 : 94 CWN 1

Civil Procedure Code, 1908 (CPC) — Section 115A, 115A, 115A(3), 24 , 24Constitution of India, 1950 — Article 226, 227, 228

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High Courts12 Sept 1989Allowed

Hariday Chaitanya Biswas and Another Vs State Bank of India and Others

Calcutta High Court · (1990) 1 CALLT 439 : 94 CWN 732 : (1992) 1 LLJ 183 : (1990) 4 SLR 774

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High Courts12 Sept 1989

Commissioner of Income Tax Vs Tecalemit (I) Ltd.

Calcutta High Court · (1989) 09 CAL CK 0010

Income Tax Act, 1961 — Section 141, 143(3), 144, 146, 170(2)

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High Courts12 Sept 1989Dismissed

Sumilita Bhattacharya and Another Vs Nila Chatterjee

Calcutta High Court · 94 CWN 564

Hindu Succession Act, 1956 — Section 19Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 17(2), 2(h)

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High Courts11 Sept 1989

Grindlays Bank Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1993) 200 ITR 441 : (1992) 63 TAXMAN 176

Income Tax Act, 1961 — Section 163, 195, 201, 201(1A)

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High Courts11 Sept 1989

Investors Corporation Vs Commissioner of Income Tax

Calcutta High Court · (1992) 107 CTR 267 : (1993) 201 ITR 378

Income Tax Act, 1961 — Section 41(1)

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High Courts11 Sept 1989Dismissed

Indian Oxygen Ltd. Vs National Oxygen Ltd. and Another

Calcutta High Court · (1990) 1 CALLT 275 : (1991) 72 CompCas 378

Arbitration Act, 1940 — Section 2, 20, 31Bengal Chamber of Commerce Tribunal of Arbitration Rules, 1956 — Rule 25, 28

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High Courts11 Sept 1989

Indian Aluminium Co. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1991) 93 CTR 275 : (1992) 198 ITR 202 : (1991) 56 TAXMAN 327

Income Tax Act, 1961 — Section 37

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High Courts11 Sept 1989

Sutna Stone and Lime Co. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1992) 104 CTR 234 : (1991) 192 ITR 478 : (1991) 54 TAXMAN 121

Income Tax Act, 1961 — Section 256(1)

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High Courts06 Sept 1989

COMMISSIONER OF INCOME TAX Vs KUSUM PRODUCTS LTD.

Calcutta High Court · (1992) 104 CTR 401

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High Courts06 Sept 1989

In Re: Smt. Santi Rani De

Calcutta High Court · (1989) 2 CALLT 220 : 94 CWN 640

Evidence Act, 1872 — Section 108

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High Courts06 Sept 1989Allowed

Mohit Gupta Vs State of West Bengal and Others

Calcutta High Court · 94 CWN 789 : (1991) 2 LLJ 462

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High Courts06 Sept 1989

COMMISSIONER OF INCOME TAX Vs JIYAJEERAO COTTON MILLS LTD.

Calcutta High Court · (1992) 103 CTR 426

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High Courts05 Sept 1989

New Barrackpore Mini Bus Owners'' Association and others Vs District Magistrate, 24 Parganas (North) and others

Calcutta High Court · AIR 1990 Cal 268

Constitution of India, 1950 — Article 12, 14, 154, 162, 19(1)Motor Vehicles Act, 1939 — Section 60Telegraph Act, 1885 — Section 5(1)

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